Mr Harish N M vs The Icici Lombord General
2024 Latest Caselaw 10011 Kant

Karnataka High Court

Mr Harish N M vs The Icici Lombord General on 5 April, 2024

Author: Jyoti Mulimani

Bench: Jyoti Mulimani

                                                  -1-
                                                                 NC: 2024:KHC:14156
                                                               MFA No. 5750 of 2015




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                               DATED THIS THE 5TH DAY OF APRIL, 2024

                                                BEFORE
                              THE HON'BLE MS. JUSTICE JYOTI MULIMANI
                      MISCELLANEOUS FIRST APPEAL NO.5750 OF 2015(MV-I)
                      BETWEEN:
                      MR. HARISH.N.M
                      S/O MUNIRAJU,
                      AGED ABOUT 32 YEARS,
                      RESIDING AT KASAI STREET,
                      OLD HOSPITAL ROAD,
                      MULBAGAL TALUK,
                      KOLAR DISTRICT.
                                                                ...APPELLANT
                      (BY SRI. MOHAMMED SHERIFF., ADVOCATE [ABSENT])
                      AND:

                      1.    THE ICICI LOMBORD GENERAL
                            INSURANCE COMPANY LTD.,
                            NO.89, 2ND FLOOR, S.R.V.COMPLEX,
                            HOSUR MAIN ROAD,
                            MADIVALA, BANGALORE-68.
Digitally signed by
THEJASKUMAR N         2.    MR.RAJENDRA
Location: HIGH              S/O VENKATASWAMY,
COURT OF
KARNATAKA                   NO.195, 2ND CROSS,
                            RAMAKRISHNA REDDY LAYOUT,
                            O.MAHADEVAPURA,
                            WHITEFIELD ROAD,
                            BANGALORE-48.

                      3.    THE MANAGER,
                            RELIANCE GENERAL INSURANCE CO. LTD,
                            5TH FLOOR, CENTENARY BUILDING,
                            28, M.G.ROAD, BANGALORE-01.
                                                                    ...RESPONDENTS
                      (BY SRI. LAXMINARASAPPA., ADVOCATE FOR
                          SRI. A.M.VENKATESH., ADVOCATE FOR R1;
                                -2-
                                              NC: 2024:KHC:14156
                                         MFA No. 5750 of 2015




    SRI. ASHOK.NPATIL., ADVOCATE FOR R3;
    NOTICE TO R2-DISPENSED WITH V/O DATED:25.09.2019)

      THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 173(1) OF THE MOTOR VEHICLES ACT, 1988,
AGAINST THE JUDGMENT AND AWARD DATED:27.10.2014
PASSED IN MVC NO.8601/2008 ON THE FILE OF THE COURT
OF SMALL CAUSES, CHIEF JUDGE, BANGALORE.

      THIS MISCELLANEOUS FIRST APPEAL IS COMING ON FOR
DISMISSAL,      THIS   DAY,    THE    COURT    DELIVERED    THE
FOLLOWING:
                              ORDER

When the matter is called, there is no representation on

behalf of the appellant, either personally or through video

conferencing.

Sri.Lakshminarasappa., learned counsel on behalf of

Sri.A.M.Venkatesh., for respondent No.1 and Sri.Ashok N.Patil.,

learned counsel for respondent No.3 have appeared in person.

As could be seen from the daily order sheet, the

captioned appeal was listed on 02.04.2024, on that day, when

the matter is called, there was no representation on behalf of

the appellant, either personally or through video conferencing.

Hence, the appeal was ordered to be listed on 05.04.2024

under the caption 'for dismissal'.

NC: 2024:KHC:14156

The Appeal is listed today. As already noted above, today

also, when the matter is called, there is no representation on

behalf of the appellant, either personally or through video

conferencing. It appears that the appellant is not interested in

prosecuting the appeal. Hence, the Miscellaneous First Appeal is

dismissed for non-prosecution.

Sd/-

JUDGE MRP