Karbasappa vs Shriram General
2023 Latest Caselaw 8789 Kant

Karnataka High Court

Karbasappa vs Shriram General on 28 November, 2023

                                                    -1-
                                                               NC: 2023:KHC:42944
                                                             MFA No. 2711 of 2014




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 28TH DAY OF NOVEMBER, 2023

                                                BEFORE
                      THE HON'BLE MR JUSTICE T.G. SHIVASHANKARE GOWDA
                      MISCELLANEOUS FIRST APPEAL NO.2711 OF 2014(MV-I)
                      BETWEEN:

                            KARBASAPPA,
                            S/O MALLAPPA,
                            AGED ABOUT 35 YEARS,
                            R/O NARASALIGI VILLAGE & POST,
                            BASAVANABAGEWADI TQ,
                            BIJAPUR DISTRICT.
                                                                 ...APPELLANT
                      (BY SRI. VISWANATH S SHETTAR, ADVOCATE [ABSENT])
                      AND:

                      1.    SHRIRAM GENERAL
                            INSURANCE CO.LTD.,
                            BY ITS MANAGER,
                            NO.418005-E-8,
                            RICCO INDUSTRIAL AREA,
                            SITAPURA, JAIPUR,
                            RAJASTAN STATE - 997 803.
Digitally signed by
MALA K N
Location: HIGH        2.    RANJITH KUMAR,
COURT OF                    S/O PANNER SELVAN K.,
KARNATAKA                   AGED MAJOR,
                            SOMASEKHAR BLDG,
                            ALLALASANDRA,
                            GKVK POST,
                            BANGALORE - 560 064.
                                                                  ...RESPONDENTS

                      (BY SRI. B.C. SHIVANNE GOWDA, ADVOCATE FOR R1;
                          VIDE ORDER DATED:22.03.2017, NOTICE TO
                          R2 IS DISPENSED WITH)
                              -2-
                                          NC: 2023:KHC:42944
                                       MFA No. 2711 of 2014




     THIS MFA IS FILED U/S 173(1) OF MV ACT AGAINST THE
JUDGMENT AND AWARD DATED:5.11.2013 PASSED IN MVC
NO.6015/2011 ON THE FILE OF THE VI ADDL. JUDGE, COURT
OF SMALL CAUSES, MACT, BANGALORE, DISMISSING THE
CLAIM PETITION FOR COMPENSATION.

     THIS APPEAL, COMING ON FOR ADMISSION, THIS DAY,

THE COURT DELIVERED THE FOLLOWING:

                        JUDGMENT

After the matter was returned from Lok-Adalat, it

was adjourned to 25.11.2022, 15.12.2022, 04.01.2023

and 21.03.2023 where there was no representation on

behalf of the appellant on all these dates.

Today, also learned counsel for the appellant is

absent, which shows that the appellant has no interest in

prosecuting the matter. Hence, the appeal is dismissed for

non-prosecution.

Sd/-

JUDGE

KTY CT:SNN