Sri Channabasavaradhyaswamy vs R Gopal
2024 Latest Caselaw 10396 Kant

Karnataka High Court

Sri Channabasavaradhyaswamy vs R Gopal on 15 April, 2024

Author: Jyoti Mulimani

Bench: Jyoti Mulimani

                                                  -1-
                                                              NC: 2024:KHC:14777
                                                            MFA No. 6912 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.6912 OF 2013(MV-I)
                      BETWEEN:

                      SRI. CHANNABASAVARADHYASWAMY
                      S/O LATE SIDDAVEERASHASTRI,
                      AGED ABOUT 56 YEARS,
                      RESIDING AT NO.199,
                      SRI ANKALESWARA TEMPLE,
                      K.KAMARAJ ROAD,
                      BANGALORE-560 042.
                                                                    ...APPELLANT
                      (BY SRI. K.RAMEGOWDA., ADVOCATE [ABSENT])

                      AND:

                      1.    R.GOPAL
                            S/O RANGADASAPPA,
                            MAJOR,
                            NO.77, 13TH CROSS,
                            KYTHMARANAHALLI,
Digitally signed by
PREMCHANDRA M R             RAJAJINAGAR,
Location: HIGH
COURT OF
                            BANGALORE-560 010.
KARNATAKA
                      2.    G.V.PARTHASARATHY,
                            S/O LATE VENKATERAMAIAH,
                            NO.18, 2ND CROSS,
                            ANJENEYA BLOCK,
                            SHESHADRIPURAM,
                            BANGALORE-560 020.

                      3.    NEW INDIA ASSURANCE CO. LTD.,
                            NO.1 SHANKAR HOUSE,
                                       -2-
                                                     NC: 2024:KHC:14777
                                                   MFA No. 6912 of 2013




      2ND FLOOR, MECRI CIRCLE,
      BANGALORE-560 008.
                                                             ...RESPONDENTS
(NOTICE TO R1 & 2-DISPENSED WITH V/O DATED:26.06.2014;
  BY SRI. D.S.SRIDHAR., ADVOCATE FOR R3)

       THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 173(1) OF THE MOTOR VEHICLES ACT, 1988,
AGAINST THE JUDGMENT AND AWARD DATED:09.04.2013
PASSED IN MVC NO.1281/2001 ON THE FILE OF THE XIV
ADDITIONAL        JUDGE,     MACT,      COURT      OF     SMALL      CAUSES,
BENGALURU.

       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.D.S.Sridhar., learned counsel for respondent No.3 has

appeared in person.

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

was listed on 08.04.2024, on that day, there was no

representation on behalf of the appellant, hence the office was

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

15.04.2024.

NC: 2024:KHC:14777

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