Sri Chikkahydaiah vs Smt K Manasa
2023 Latest Caselaw 8362 Kant

Karnataka High Court

Sri Chikkahydaiah vs Smt K Manasa on 24 November, 2023

                                            -1-
                                                       NC: 2023:KHC:43055
                                                      MFA No. 922 of 2018




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 24TH DAY OF NOVEMBER, 2023

                                         BEFORE
                     THE HON'BLE SMT. JUSTICE LALITHA KANNEGANTI

                MISCELLANEOUS FIRST APPEAL NO. 922 OF 2018 (MV-I)

                BETWEEN:

                      SRI.CHIKKAHYDAIAH,
                      S/O LATE SIDDAIAH,
                      AGED ABOUT 57 YEARS,
                      R/AT BASAVANAPURA VILLAGE,
                      ARAKERE HOBLI,
                      SRIRANGAPATNA TALUK,
                      MANDYA DISTRICT-571415.

                                                              ...APPELLANT
                (BY SRI. REVANNA P.C.,ADVOCATE (ABSENT))

                AND:

                1.    SMT.K.MANASA,
Digitally
signed by JAI         W/O H.M. SATISHKUMAR,
JYOTHI J              AGED ABOUT 30 YEARS,
Location:             R/O K.R. SAGARA VILLAGE,
HIGH                  BELAGOLA HOBLI,
COURT OF
KARNATAKA             SRIRANGAPATNA TALUK,
                      MYSORE DISTRICT-571606.

                2.    THE UNITED INDIA INSURANCE CO LTD.,
                      3rd STAGE, SUNDAR ARCADE,
                      INFRONT OF KSRTC BUS STAND,
                      MYSORE-570010.



                                                            ...RESPONDENTS
                                -2-
                                            NC: 2023:KHC:43055
                                           MFA No. 922 of 2018




     THIS MFA IS FILED U/S 173(1) OF MV ACT AGAINST THE
JUDGMENT AND AWARD DATED:31.07.2017 PASSED IN MVC
NO.1563/2016 ON THE FILE OF ADDITIONAL SENIOR CIVIL
JUDGE MACT, SRIRANGAPATNA, PARTLY ALLOWING THE CLAIM
PETITION FOR COMPENSATION AND SEEKING ENHANCEMENT
OF COMPENSATION.

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

                         JUDGMENT

When the matter came up before this Court on

21.11.2023 as there was no representation on behalf of

the appellant and this matter was directed to be listed on

22.11.2023 under the caption for dismissal. On

22.11.2023, the matter was passed over, adjourned to

24.11.2023. Today also there is no representation on

behalf of the appellant. Hence, the appeal is dismissed for

non-prosecution.

SD/-

JUDGE

RMS

CT : SNN