Smt. Suma vs Sri. Ramadas B
2023 Latest Caselaw 8623 Kant

Karnataka High Court

Smt. Suma vs Sri. Ramadas B on 27 November, 2023

                                         -1-
                                                   NC: 2023:KHC:42913
                                                 MFA No. 1896 of 2019




                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. 1896 OF 2019
                                       (MV-I)
                BETWEEN:

                     SMT. SUMA
                     W/O RAMESHA,
                     R/AT DARASAGUPPE VILLAGE,
                     K.SHETTAHALLI HOBLI,
                     SRIRANGAPATNA TALUK
                     MANDYA DISTRICT-571401


                                                        ...APPELLANT
                (BY SRI. NAGESH M.,ADVOCATE)

Digitally       AND:
signed by JAI
JYOTHI J
Location:
HIGH            1.   SRI. RAMADAS B.
COURT OF
KARNATAKA            S/OCHINNAGIRYAIAH,
                     MAJOR,
                     R/AT BOLENAHALLI VILLAGE,
                     MELUKOTE HOBLI,
                     PANDAVAPURA TALUK
                     MANDYA DISTRICT-571401

                2.   THE MANAGER
                     UNITED INDIA INSURANCE CO.LTD.,
                     ANANDA COMPLEX, 1ST FLOOR,
                     K.R.SAGARA ROAD,
                     PANDAVAPURA TOWN-571401
                             -2-
                                          NC: 2023:KHC:42913
                                       MFA No. 1896 of 2019




                                            ...RESPONDENTS
    THIS MFA IS FILED U/S 173(1) OF MV ACT AGAINST
THE JUDGMENT AND AWARD DATED.28.04.2017 PASSED
IN MVC NO.1208/2015 ON THE FILE OF THE 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 this matter came up on 24.11.2023 before this

Court, there was no representation on behalf of the

appellant. Hence this court has directed to list the same

for dismissal on 27.11.2023. The matter is listed today,

in the forenoon as well as in the afternoon, there is no

representation on either side.

2. Accordingly, the appeal is dismissed for non-

prosecution.

SD/-

JUDGE

TS