M Veeranagappa vs B S Sampath Kumar
2023 Latest Caselaw 7541 Kant

                                            -1-
                                                    MFA No. 11694 of 2012
                                                       NC: 2023:KHC:39133




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 3RD DAY OF NOVEMBER, 2023

                                         BEFORE
                      THE HON'BLE MR JUSTICE RAJENDRA BADAMIKAR
                 MISCELLANEOUS FIRST APPEAL NO. 11694 OF 2012 (MV)
                BETWEEN:

                M. VEERANAGAPPA,
                AGED ABOUT 51 YEARS,
                S/O MUDDANNA,
                R/AT MUNI REDDY BUILDING,
                BEHIND SBI HOSPITAL COLONY,
                1ST CROSS, BIDADI,
                RAMANAGAR DISTRICT - 562 109.
                                                             ...APPELLANT
                (BY SRI. R. CHANDRASHEKHAR, ADVOCATE)

                AND:

                1.    B. S. SAMPATH KUMAR,
                      MAJOR, S/O K. SHIVANNA,
Digitally
signed by             R/AT FAIROZ FARM, ARCHAKARAHALLI,
CHAITHRA P            IJOOR POST, RAMANAGAR DISTRICT - 562 159.
Location:
High Court of
Karnataka       2.    THE MANAGER.
                      RELIANCE GENERAL INSURANCE CO., LTD.,
                      NO. 20, EAST WING, 5TH FLOOR,
                      CENTINARY BUIDLING,
                      M.G. ROAD, BANGALORE - 01.
                                                          ...RESPONDENTS
                (VIDE ORDER DATED 17.08.2015, NOTICE TO R1 IS
                 DISPENSED WITH AND APPEAL AGAINST R2 IS DISMISSED)
                                 -2-
                                        MFA No. 11694 of 2012
                                           NC: 2023:KHC:39133




     THIS MFA FILED U/S 173(1) OF MV ACT AGAINST THE
JUDGMENT AND AWARD DATED 19.05.2012 PASSED IN MVC
NO.2620/2011 ON THE FILE OF THE MEMBER, PRINCIPAL
MACT, CHIEF JUDGE, COURT OF SMALL CAUSES, BANGALORE,
PARTLY ALLOWING THE CLAIM PETITION FOR COMPENSATION
AND SEEKING ENHANCEMENT OF COMPENSATION.

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

Learned counsel for the appellant is absent.

2. Matter is pending since the year 2012.

3. The appeal is already dismissed as against

respondent No.2. It appears that the appellant is not

interested in prosecuting the appeal.

Hence, appeal stands dismissed for non

prosecution.

Sd/-

JUDGE

URN

CT: BHK