Lakshman G vs Susheela
2023 Latest Caselaw 7501 Kant

                                           -1-
                                                         NC: 2023:KHC:38823
                                                     MFA No. 692 of 2017




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 2ND DAY OF NOVEMBER, 2023

                                         BEFORE
                     THE HON'BLE SMT. JUSTICE LALITHA KANNEGANTI
                MISCELLANEOUS FIRST APPEAL NO. 692 OF 2017 (MV-I)
                BETWEEN:

                LAKSHMAN G,
                S/O SURVEY GOPASETTY,
                AGE ABOUT 45 YEARS,
                R/AT PANJANAHALLI VILLAGE,
                TQ: GUNDLUPET,
                DIST:CHAMRAJANAGAR - 571313.
                                                               ...APPELLANT
                (BY SRI N D MANJUNATH, ADVOCATE)
                AND:

                1.    SUSHEELA,
                      W/O SRINIVAS,
                      AGE NOT KNOWN,
                      R/ NEAR V H P SCHOOL COURT ROAD,
                      CHAMRAJANAGAR - 571313.
Digitally
signed by JAI   2.  THE DIVISIONAL MANAGER,
JYOTHI J            UNITED INDIA INSURANCE CO LTD.,
Location:
HIGH                OPP KSRTC BUS STAND, MYSORE- 570001.
COURT OF                                               ...RESPONDENTS
KARNATAKA
                (BY SMT S SUMATHI, ADVOCATE FOR R1
                 SRI M.V.POONACHA, ADVOCATE FOR R2)

                     THIS MFA IS FILED U/S 173(1) OF MV ACT AGAINST THE
                JUDGMENT AND AWARD DATED 07.03.2014 PASSED IN MVC
                NO.115/12 ON THE FILE OF THE DISTRICT JUDGE & MEMBER,
                MACT, CHAMARAJANAGAR, DISMISSING THE CLAIM PETITION
                FOR COMPENSATION.

                     THIS APPEAL COMING ON FOR DISMISSAL THIS DAY,
                THE COURT DELIVERED THE FOLLOWING:
                               -2-
                                           NC: 2023:KHC:38823
                                          MFA No. 692 of 2017




                         JUDGMENT

As there was no representation on behalf of the parties

on 30.10.2023, matter was directed to be listed for 'Dismissal'

today.

2. Today also there is no representation.

3. Accordingly, appeal is dismissed for non-prosecution.

SD/-

JUDGE

BRN