Mr. Pramoda vs Vijendra Shetty
2023 Latest Caselaw 8761 Kant

Karnataka High Court

Mr. Pramoda vs Vijendra Shetty on 28 November, 2023

                                            -1-
                                                        NC: 2023:KHC:43270
                                                      MFA No. 4778 of 2018




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                       DATED THIS THE 28TH DAY OF NOVEMBER, 2023
                                          BEFORE
                      THE HON'BLE SMT. JUSTICE LALITHA KANNEGANTI
                     MISCELLANEOUS FIRST APPEAL NO. 4778 OF 2018 (MV-I)

                BETWEEN:

                      MR. PRAMODA
                      W/O K JAYA
                      AGED ABOUT 49 YEARS,
                      R/AT NEAR VEERA MESTRIC COMPOUND,
                      MARKET ROAD,
                      KARKALA, KARKALA TALUK
                      UDUPI DISTRICT
                                                              ...APPELLANT
                (BY SRI RAJENDRA V G.,ADVOCATE)
                AND:

                1.    VIJENDRA SHETTY
                      PROPRIETOR PRITHVI INDUSTREIS
                      PUNCHHA MOGERU VILLAGE
                      MOODABIDRI TALUK
                      MANGALORE DISTRICT
Digitally
signed by JAI   2.    THE NEW INDIA ASSURANCE CO LTD
JYOTHI J
Location:
                      DIVISIONAL CONTROLLER
HIGH COURT            DIVISIONAL OFFICE,
OF
KARNATAKA             SRI RAM ARCADE 2ND FLOOR,
                      OPP HEAD POST OFFICE
                      UDUPI
                                                           ...RESPONDENTS
                (BY SRI.SRINIVASA K.N., ADVOCATE)


                     THIS MFA FILED U/S 173(1) OF MV ACT AGAINST THE
                JUDGMENT AND AWARD DATED28.07.2017 PASSED IN MVC
                NO.731/2015 ON THE FILE OF THE ADDITIONAL SENIOR CIVIL
                JUDGE AND ADDITIONAL M.A.C.T., UDUPI, PARTLY ALLOWING
                                -2-
                                            NC: 2023:KHC:43270
                                         MFA No. 4778 of 2018




THE CLAIM PETITION FOR COMPENSATION AND SEEKING
ENHANCEMENT OF COMPENSATION.

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

This is an appeal of 2018, even the steps are not taken

for issuance of notice to Respondent No.1 even for the second

time. When the matter is listed before the court on

27.11.2023, there was no representation on either side. The

matter was directed to be listed for dismissal on 28.11.2023.

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