Shashi Kumar vs Munavar Pasha
2023 Latest Caselaw 7752 Kant

                                          -1-
                                                  MFA No. 7055 of 2012
                                                       NC: 2023:KHC:40836




                  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                    DATED THIS THE 16TH DAY OF NOVEMBER, 2023

                                      BEFORE
                   THE HON'BLE MR JUSTICE RAJENDRA BADAMIKAR
             MISCELLANEOUS FIRST APPEAL NO. 7055 OF 2012 (MV)
             BETWEEN:

             SHASHI KUMAR ,
             AGED ABOUT 23 YEARS,
             S/O GOVINDASWAMY, MASON,
             R/O CHIKKATHATTLUKERE - 572 101,
             KORA HOBLI, TUMKUR TOWN.
                                                             ...APPELLANT
             (BY SRI. PATEL D. KAREGOWDA, ADVOCATE (ABSENT)

             AND:

             1.    MUNAVAR PASHA,
                   AGED ABOUT 40 YEARS,
                   S/O ABDUL HAMEED,
                   B.G. PALYA CIRCLE,
Digitally          S.S.TEMPLE ROAD,
signed by          TUMKUR - 572 101.
SOWMYA D
Location:    2.    BAJAJ ALIANZ GENERAL
High Court         INSURANCE CO. LTD.,
of
                   K.N.V. COMPLEX, VIDHYANAGARA,
Karnataka
                   TUMKUR - 572 102, BY ITS MANAGER.
                                                          ...RESPONDENTS
             (BY SRI. H.R. RENUKA, ADVOCATE FOR R2;
                 SRI. S.K. MOHIYUDDIN, ADVOCATE FOR R1)

                 THIS MFA IS FILED U/S 173(1) OF MV ACT AGAINST THE
             JUDGMENT AND AWARD DATED 6.8.2011 PASSED IN MVC
                                   -2-
                                             MFA No. 7055 of 2012
                                               NC: 2023:KHC:40836




NO.31/2007 ON THE FILE OF THE PRESIDING OFFICER, FAST
TRACK-III, ADDITIONAL MACT, TUMKUR, DISMISSING THE
CLAIM PETITION FOR COMPENSATION.

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

Learned counsel for the appellant is absent.

2. The matter is pending since the year 2012 and

all along there is no representation on behalf of the

appellant.

3. It is evident that the appellant is not interested

in prosecuting the appeal.

Hence, the appeal stands dismissed for non

prosecution.

Sd/-

JUDGE

URN

CT: BHK