Sri Prabeen Kumar Pati vs Sri K M Venkataramaiah
2023 Latest Caselaw 1905 Kant

                                              -1-
                                                       MFA No. 486 of 2020




                       IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                           DATED THIS THE 16TH DAY OF MARCH, 2023
                                              BEFORE
                      THE HON'BLE DR. JUSTICE H.B.PRABHAKARA SASTRY
                     MISCELLANEOUS FIRST APPEAL NO. 486 OF 2020 (MV-I)
                   BETWEEN:
                   SRI. PRABEEN KUMAR PATI
                   S/O LATE SARAT CHANDRA PATI
                   AGED ABOUT 36 YEAR
                   R/AT DOOR NO.50/11
                   FLAT NO.FF004, C BLOCK
                   LAKE VIHAR II APARTMENT
                   T C PALYA, K R PURAM
                   BANGALORE-560 036.
                                                                  ...APPELLANT
                   (BY SRI. SYED JAFFER MOHIYUDDIN., ADVOCATE (ABSENT))
                   AND:
                   SRI K M VENKATARAMAIAH
                   S/O MUNIVENKATAPPA
                   AGED ABOUT 72 YEARS
                   R/AT NO.72, MARUTI NILAYA
                   2ND CROSS, KEMPALAKKAMA LAYOUT
Digitally signed
by BANGALORE
MADHAVACHAR
                   KRISHNARAJAPURAM
VEENA
Location: High
                   BANGALORE-560036
Court of
Karnataka                                                       ...RESPONDENT
                        THIS MISCELLANEOUS FIRST APPEAL FILED U/S.173(1) OF
                   MV ACT, AGAINST THE JUDGMENT AND AWARD DT.08.03.2019
                   PASSED IN MVC NO.3688/2015 ON THE FILE OF THE XVI
                   ADDITIONAL JUDGE, COURT OF SMALL CAUSES, MEMBER, MACT,
                   BENGALURU,    (SCCH-14),   AWARDING     COMPENSATION      OF
                   RS.3,08,500/- WITH INTEREST AT 7 PERCENT P.A. FROM THE DATE
                   OF PETITION TILL THE DATE OF PAYMENT.
                               -2-
                                         MFA No. 486 of 2020




     THIS MISCELLANEOUS FIRST APPEAL COMING ON FOR
ADMISSION THROUGH PHYSICAL HEARING/VIDEO CONFERENCING,
THIS DAY, THE COURT DELIVERED THE FOLLOWING:

                            JUDGMENT

None appear for the appellant.

2. Inspite of giving several sufficient opportunities,

appellant has not complied with the office objections, even for

7th time. Appeal is of the year 2020 and for more than three

years from the date of filing, appellant has not complied with

the office objections.

Hence, the appeal stands dismissed for noncompliance of

office objections and non-prosecution.

Sd/-

JUDGE

BVK