Jagadisha B M vs Narasimha
2023 Latest Caselaw 8963 Kant

Karnataka High Court

Jagadisha B M vs Narasimha on 29 November, 2023

                                           -1-
                                                      NC: 2023:KHC:43302
                                                    MFA No. 3010 of 2019




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 29TH DAY OF NOVEMBER, 2023

                                        BEFORE
                  THE HON'BLE SMT. JUSTICE LALITHA KANNEGANTI
               MISCELLANEOUS FIRST APPEAL NO. 3010 OF 2019 (MV-I)

               BETWEEN:

               JAGADISHA B.M,
               S/O LATE MALLAPPA,
               AGED 52 YEARS, AGRICULTURIST,
               R/O VEERABHADRESHWARA TEMPLE STREET,
               ISSUR VILLAGE, SHIKARIPURA TALUK,
               SHIVAMOGGA DISTRICT.
                                                            ...APPELLANT
               (BY SMT. MANJULADEVI R. KAMADOLLI, ADVOCATE (ABSENT) )

               AND:

               NARASIMHA,
               S/O HALADAPPA,
Digitally      AGED 56 YEARS,
signed by
JAI JYOTHI J   FOREST GUARD,
Location:
HIGH           R/O SRIRAMPURADHA GUDDADHA ARAKERE,
COURT OF
KARNATAKA      BEHIND ANJANEYA TEMPLE,
               SHIVAMOGGA - 577 201.
               (OWNER CUM DRIVER OF BIKE BEARING
               REGN. NO.KA-15-K-3148)
                                                          ...RESPONDENT
                      THIS MFA IS FILED U/S 173(1) OF MV ACT AGAINST THE
               JUDGMENT AND AWARD DATED 23.06.2018       PASSED IN MVC
               NO.439/2017 ON THE FILE OF THE PRINCIPAL SENIOR CIVIL
                                -2-
                                          NC: 2023:KHC:43302
                                        MFA No. 3010 of 2019




JUDGE, ADDITIONAL MACT-6, SHIVAMOGGA, DISMISSING THE
CLAIM PETITION FOR COMPENSATION.

     THIS APPEAL, COMING ON FOR DISMISSAL, THIS DAY,

THE COURT DELIVERED THE FOLLOWING:

                            JUDGMENT

When the matter was called on 28.11.2023, there

was no representation on behalf of the appellant. Hence it

was directed to be listed today. This is an appeal of the

year 2019. Even for the second time, no steps are taken

for service of notice to respondent. Today also there is no

representation on behalf of the appellant. Hence the

appeal is dismissed for non-prosecution.

SD/-

JUDGE

CT: BHK