K Shankaranarayana vs Ravindra K
2024 Latest Caselaw 10395 Kant

Karnataka High Court

K Shankaranarayana vs Ravindra K on 15 April, 2024

Author: Jyoti Mulimani

Bench: Jyoti Mulimani

                                                  -1-
                                                                NC: 2024:KHC:14784
                                                              MFA No. 5990 of 2013




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                               DATED THIS THE 15TH DAY OF APRIL, 2024

                                               BEFORE
                              THE HON'BLE MS. JUSTICE JYOTI MULIMANI
                      MISCELLANEOUS FIRST APPEAL NO.5990 OF 2013(MV-I)
                      BETWEEN:

                      K.SHANKARANARAYANA
                      @ SHANKARANARAYANA REDDY.C.K.,
                      S/O KRISHNA REDDY,
                      AGED ABOUT 34 YEARS,
                      R/AT, NO.238, 12TH MAIN,
                      18TH CROSS, LAKKASANDRA,
                      BANGALORE-30,
                      PERMANENT ADDRESS,
                      CHEEKUR VILLAGE,
                      BYKUR POST, MULABAGAL TALUK,
                      KOLAR DISTRICT-563 131.
                                                                      ...APPELLANT
                      (BY SRI. R.LAKSHMANA., ADVOCATE [ABSENT])

                      AND:

Digitally signed by
                      1.    RAVINDRA.K
PREMCHANDRA M R             S/O KRISHNA REDDY,
Location: HIGH
COURT OF                    R/AT NO.577, 1ST MAIN,
KARNATAKA                   6TH CROSS, BAPUJINAGAR,
                            MYSORE ROAD, BANGALORE-560 026.

                      2.    THE ROYAL SUNDARAM ALLIANCE
                            INSURANCE CO. LTD.,
                            BY ITS MANAGER,
                            NO.132, BRIGADE ROAD,
                            BANGALORE-01.
                            NOW IT IS SHIFTED TO 2ND FLOOR,
                            OPPOSITE TO HMG GRANITE,
                            LAL BAGH ROAD, WILSON GARDEN,
                            BANGALORE-27.
                                       -2-
                                                     NC: 2024:KHC:14784
                                                   MFA No. 5990 of 2013




3.    JAYAPRAKASH
      NO.32/A, 8TH MAIN, 50 FEET ROAD,
      BSK 1ST STAGE, HANUMANTHANAGAR,
      BANGALORE-560 050.
                                        ...RESPONDENTS
(BY SRI. M.SHANKARAPPA., ADVOCATE FOR R1;
   SRI. O.MAHESH., ADVOCATE FOR R2;
   NOTICE TO R3-HELD SUFFICIENT V/O DATED:21.03.2018)

       THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 173(1) OF THE MOTOR VEHICLES ACT, 1988,
AGAINST THE JUDGMENT AND AWARD DATED:04.04.2013
PASSED IN MVC NO.5903/2008 ON THE FILE OF THE VI
ADDITIONAL SMALL CAUSE JUDGE AND XXXI ACMM, 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 appellant, either personally or through video

conferencing.

Sri.O.Mahesh., learned counsel for respondent No.2 has

appeared through video conferencing.

As could be seen from the daily order sheet, the appeal

was listed on 04.04.2024, on that day, there was no

representation on behalf of the appellant, hence the office was

NC: 2024:KHC:14784

directed to list this matter under the caption 'for dismissal' on

15.04.2024.

The appeal is listed today. As already noted above, 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