Ashwathnarayana R S/O Rama Rao vs Tata Aig General Insurance ...
2023 Latest Caselaw 7544 Kant

                                           -1-
                                                        NC: 2023:KHC:39104
                                                    MFA No. 3112 of 2013




                     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. 3112 OF 2013 (MV)
                BETWEEN:

                ASHWATHNARAYANA .R,
                S/O RAMA RAO,
                AGED ABOUT 47 YEARS,
                NMO 643, 707 CHS 4TH PHASE,
                YELAHANKA NEW TOWN,
                BANGALORE-560 106.
                                                              ...APPELLANT
                (BY SRI. ANANTHARAM .C, ADVOCATE AND
                    SRI. B.R. ANGADI, ADVOCATE(ABSENT))
                AND:

                1.    TATA AIG GENERAL INSURANCE
                      COMPANY LIMITED,
                      5TH FLOOR, WEST ENTRACE,
                      KHANIJA BHAVAN,
Digitally             RACE COURSE ROAD,
signed by             BANGALORE-560 001.
RENUKAMBA
KG              2.    JAGADISH .M S/O LATE MUNIYAPPA,
Location:             NO .3, 1ST MAIN SUBEDAR PALYA,
High Court of         YESHWANTHPURA,
Karnataka             BANGALORE-560 020.
                                                        ...RESPONDENTS
                (BY SRI. A. RAVISHANKAR, ADVOCATE FOR R1,
                    R2 IS SERVED)

                     THIS MFA IS FILED U/S 173(1) OF MV ACT AGAINST THE
                JUDGMENT AND AWARD DATED:03.12.2012 PASSED IN MVC
                NO.4384/2011 ON THE FILE OF THE VI ADDITIONAL SMALL
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                                                 NC: 2023:KHC:39104
                                               MFA No. 3112 of 2013




CAUSES JUDGE, XXXI ACMM, MACT, BENGALURU, DISMISSING
THE CLAIM PETITION FOR COMPENSATION.

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

There is no representation on behalf of the appellant

all along.

The learned counsel for respondent is present

through virtual mode.

Though the matter is pending since 2013, the

appellant has not taken any interest in prosecuting the

matter. It is evident that the appellant is not interested in

prosecuting the matter. Hence, the appeal stands

dismissed for non-prosecution.

Sd/-

JUDGE

DS