Karnataka High Court
Smt. Kusuma vs Mr. Prasad on 5 April, 2024
Author: Jyoti Mulimani
Bench: Jyoti Mulimani
-1-
NC: 2024:KHC:14157
MFA No. 7650 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.7650 OF 2015(MV-I)
BETWEEN:
KUM. SUPRIYA
W/O SUDHAKAR,
AGED ABOUT 26 YEARS,
RESIDING AT # 106,
YELLAMMA TEMPLE ROAD,
NAGAVARAPALYA,
C.V.RAMAN NAGAR,
BANGALORE-560 093.
...APPELLANT
(BY SRI. SOMASHEKARA.K.M., ADVOCATE [ABSENT])
AND:
1. RAJINDARA SINGH BALA
S/O PIARA BALA,
R/AT VDO, BEHRAMPURA,
Digitally signed by ZIMIDARI DISTRICT,
THEJASKUMAR N
RUPNAGAR,
Location: HIGH
COURT OF PUNJAB-140 001.
KARNATAKA
2. CHOLA MANDAMAL
MS.GENERAL INSURANCE CO. LTD.,
NO.135/5, 2ND FLOOR,
NEAR BY SHEKAR NETRALAYA,
15TH CROSS, J.P.NAGAR,
BANGALORE-560 078.
3. THE MANAGING DIRECTOR,
K.S.R.T.C., K.H.ROAD,
SHANTHI NAGAR,
BANGALORE-01.
-2-
NC: 2024:KHC:14157
MFA No. 7650 of 2015
4. MR. PRASAD
S/O B.SUDHAKAR,
R/AT NO.106, 14TH 'C' CROSS,
SUPRIYA NILAYA, NAGAVARA PALYA,
C.V.RAMANNAGAR,
BANGALORE-560 093.
5. ROYAL SUNDARAM ALLIANCE
INSURANCE CO. LTD.,
NO.186, RAGAHVENDRA PLAZA,
GROUND FLOOR, 1ST CROSS,
HOSUR MAIN ROAD,
WILSON GARDEN,
BANGALORE-560 027.
...RESPONDENTS
(NOTICE TO R1 AND R2-DISPENSED WITH
V/O DATED:24.02.2020;
BY SRI. F.S.DABALI., ADVOCATE FOR R3;
SRI. RAVI.S.SAMPRATHI., ADVOCATE FOR R5;
NOTICE TO R4-DISPENSED WITH V/O DATED:14.07.2021)
THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 173(1) OF THE MOTOR VEHICLES ACT, 1988,
AGAINST THE JUDGMENT AND AWARD DATED:23.06.2015
PASSED IN MVC NO.5890/2012 ON THE FILE OF THE VIII
ADDITIONAL SMALL CAUSES JUDGE AND XXXIII ACMM,
MEMBER-MACT, BANGALORE.
THIS MISCELLANEOUS FIRST APPEAL IS COMING ON FOR
DISMISSAL, THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
When the matter is called, there is no representation on
behalf of the appellant, either personally or through video
conferencing.
NC: 2024:KHC:14157
Sri.F.S.Dabali., learned counsel for respondent No.3 and
Sri.Ravi S.Samprathi., learned counsel for respondent No.5
have appeared in person.
As could be seen from the daily order sheet, the
captioned appeal was listed on 04.04.2024, on that day, when
the matter was called in the forenoon session, learned counsel
for the appellant sought pass over. The appeal was passed
over. The matter was called in the afternoon session, again it
was passed over. When the matter is called for the third time,
there was no representation on behalf of appellant, either
personally or through video conferencing. Hence, the appeal
was ordered to be listed on 05.04.2024 under the caption 'for
dismissal'.
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
