Honnappa vs Smt K Lalamma
2023 Latest Caselaw 8363 Kant

Karnataka High Court

Honnappa vs Smt K Lalamma on 24 November, 2023

                                           -1-
                                                          NC: 2023:KHC:43061
                                                    MFA No. 1278 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. 1278 OF 2018

                BETWEEN:

                1.    SRI.HONNAPPA,
                      S/O RAMANNA,
                      AGED ABOUT 51 YEARS,
                      PERMANENT R/AT GULIHALLI VILLAGE,
                      HOSADURGA TALUK,
                      CHITRADURGA DISTRICT,
                      NOW R/AT III CROSS,
                      NITUVALLI,
                      DAVANAGERE DISTRICT-570001.

                2.    SMT.MALAMMA @ MADAMMA,
                      W/O HONAPPA,
                      AGED ABOUT 48 YEARS,
                      HOUSE WIFE,
Digitally             PERMANENT R/AT GULIHALLI VILLAGE,
signed by JAI
JYOTHI J              HOSADURGA TALUK,
Location:             CHITRADURGA DISTRICT,
HIGH                  NOW R/AT III CROSS,
COURT OF
KARNATAKA             NITUVALLI,
                      DAVANAGERE DISTRICT-570001.

                                                               ...APPELLANTS

                (BY SRI. MANJUNATHA N.D.,ADVOCATE (ABSENT))

                AND:

                1.    SMT.K.LALAMMA,
                      W/O NIRVANAIAH,
                             -2-
                                        NC: 2023:KHC:43061
                                     MFA No. 1278 of 2018




     MAJOR,
     OWNER OF THE LUGGAGE AUTO,
     BEARING REG NO.KA-44-3687,
     R/AT HONDANAKER, NEAR WATER TANK,
     VINAYAKANAGAR,
     CHIKKANAYAKANAHALLI TALUK,
     TUMKUR DISTRICT-572101.

2.   THE DIVISIONAL MANAGER,
     THE NATIONAL INSURANCE COMPANY LTD,
     CHAMARAJAPETE,
     MARCAINTILA BUILDING,
     DAVANAGERE-577001.

                                           ...RESPONDENTS

      THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 30(1) OF THE WORK MAN COMPENSATION ACT
PRAYING TO MODIFY THE JUDGMENT AND AWARD PASSED BY
THE HONBLE COURT OF III ADDL., SENIOR CIVIL JUDGE AND
VII MACT., AT DAVANAGERE, DATED 06-06-2017 PASSED IN
E.C.A.NO.54/2015 BY AWARDING THE COMPENSATION AS
PRAYED IN THE CLAIM PETITION/APPEAL TO MEET THE ENDS
OF JUSTICE AND EQUITY.


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

                       JUDGMENT

When the matter came up before this Court on

22.11.2023, as there was no representation on behalf of

both the counsels and this matter was directed to be listed

on 24.11.2023 under the caption for dismissal. Today also

NC: 2023:KHC:43061

there is no representation on behalf of the appellant.

Hence, the appeal is dismissed for non-prosecution.

SD/-

JUDGE

RMS

CT:SNN