Sri K C Ramesh vs Smt Girija
2023 Latest Caselaw 7476 Kant

                                             -1-
                                                        NC: 2023:KHC:38984
                                                    MFA No. 4402 of 2014




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 2ND DAY OF NOVEMBER, 2023

                                         BEFORE
                      THE HON'BLE MR JUSTICE RAJENDRA BADAMIKAR
                MISCELLANEOUS FIRST APPEAL NO. 4402 OF 2014 (MV)
                BETWEEN:

                SRI K C RAMESH,
                S/O K V CHINNAPPA GOWDA,
                AGED ABOUT 43 YEARS,
                OWNER CUM DRIVER OF THE
                GOODS AUTO RICKSHAW,
                NO.KA-18/8885,
                R/A KODIGE HALAMATTUR VILLAGE,
                HARIHARAPURA HOBLI,
                KOPPA TALUK,
                CHIKKMAGALUR DISTRICT.
                                                              ...APPELLANT
                (BY SRI. SATISH .V, ADVOCATE(ABSENT))
                AND:

                1.    SMT GIRIJA,
Digitally             W/O LATE RAJU NAGANNA,
signed by             AGED ABOUT 39 YEARS,
RENUKAMBA
KG              2.    SRI MAHESH,
Location:             S/O LATE RAJU,
High Court of         AGED ABOUT 23 YEARS,
Karnataka
                3.    MAMTHA D/O LATE RAJU,
                      AGED ABOUT 22 YEARS,
                      R/A ARAMBALLI, HALAMATTUR VILLAGE
                      AND POST, KOPPA TALUK,
                      CHIKKMAGALUR.

                4.    THE BRANCH MANAGER,
                             -2-
                                       NC: 2023:KHC:38984
                                     MFA No. 4402 of 2014




    UNITED INDIA ASSURANCE
    INSURANCE COMPANY LTD.,
    BRANCH OFFICE,
    CRESENT ROAD, K M ROAD,
    CHIKKMAGALUR.
                                            ...RESPONDENTS
(BY SRI. RAVISH BENNI, ADVOCATE FOR R4,
    R1, R2 AND R3 ARE SERVED)

     THIS MFA IS FILED U/S 173(1) OF MV ACT AGAINST THE
JUDGMENT AND AWARD DATED:15.03.2014 PASSED IN MVC
NO.308/2011 ON THE FILE OF THE I ADDITIONAL DISTRICT
JUDGE,   MEMBER,    MACT,    CHICKMAGALUR,    AWARDING
COMPENSATION OF Rs.4,46,000/- WITH INTEREST @ 6% P.A.
FROM THE DATE OF PETITION TILL REALIZATION.

     THIS APPEAL COMING ON FOR ADMISSION THIS DAY,
THE COURT DELIVERED THE FOLLOWING:
                         JUDGMENT

There is no representation on behalf of the

appellant. The matter is pending since, 2014. Hence,

the appeal stands dismissed for non prosecution.

Sd/-

JUDGE

SS