Mohan vs Kannan
2023 Latest Caselaw 8622 Kant

Karnataka High Court

Mohan vs Kannan on 27 November, 2023

                                        -1-
                                                     NC: 2023:KHC:42937
                                                   MFA No. 4781 of 2018




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 27TH DAY OF NOVEMBER, 2023

                                      BEFORE
                 THE HON'BLE SMT. JUSTICE LALITHA KANNEGANTI
                 MISCELLANEOUS FIRST APPEAL NO. 4781 OF 2018
                                      (MV-I)
                BETWEEN:

                     MOHAN
                     S/O. NARAYANA RAO,
                     R/AT. NEAR SAMAJA MANDIR,
                     ANDADI SCHOOL, KOTE VILLAGE,
                     KATAPADY,
                     UDUPI TALUK,
                     UDUPI DISTRICT.


                                                          ...APPELLANT
                (BY SRI. RAJENDRA V.G.,ADVOCATE)
Digitally
signed by JAI
JYOTHI J        AND:
Location:       1. KANNAN
HIGH
COURT OF           S/O. NARAYANA SWAMY,
KARNATAKA
                   R/AT. NO.17,
                   KRISHNANAGARI DISTRICT,
                   TAMIL NADU.

                2.   THE IFFCO TOKIO GENERAL INSURANCE CO.
                     LTD.
                     DIVISIONAL MANAGER,
                     DIVISIONAL OFFICE, 3RD FLOOR,
                     LALBAGH TOWER,
                     M.G. ROAD,
                     MANGALURU -
                             -2-
                                        NC: 2023:KHC:42937
                                     MFA No. 4781 of 2018




                                          ...RESPONDENTS
(BY SRI.B.PRADEEP.,ADVOCATE FOR R2)

     THIS MFA IS FILED U/S 173(1) OF MV ACT AGAINST
THE JUDGMENT AND AWARD DATED28.04.2017 PASSED
IN MVC NO.713/2016 ON THE FILE OF THE PRL. SENIOR
CIVIL JUDGE, UDUPI & ADDITIONAL MACT, UDUPI,
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

As there was no representation on 24.11.2023, this

court directed to list this matter on 27.11.2023 under the

caption for "Dismissal". In the forenoon there was no

representation and the matter was passed over. In the

afternoon also there was no representation on either side.

2. Accordingly, the appeal is dismissed for non- prosecution.

SD/-

JUDGE

TS