Smt Sunanda Shanbhag vs Sri Riyaz Pasha
2024 Latest Caselaw 10745 Kant

Karnataka High Court

Smt Sunanda Shanbhag vs Sri Riyaz Pasha on 19 April, 2024

Author: Jyoti Mulimani

Bench: Jyoti Mulimani

                                                   -1-
                                                                  NC: 2024:KHC:15658
                                                                MFA No. 4349 of 2015




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                               DATED THIS THE 19TH DAY OF APRIL, 2024

                                                BEFORE
                              THE HON'BLE MS. JUSTICE JYOTI MULIMANI
                      MISCELLANEOUS FIRST APPEAL NO.4349 OF 2015(MV-I)
                      BETWEEN:

                      SMT. SUNANDA SHANBHAG
                      AGED 50 YEARS,
                      W/O SRI. K.RAMESH HANDE,
                      R/AT SRI. LAKSHMI NILAYA,
                      SRI. M.V.EXTENSION,
                      HOSAKOTE TOWN & POST,
                      BANGALORE RURAL DISTRICT-562 114.
                                                                          ...APPELLANT
                      (BY SRI. MAHESH KAJE., ADVOCATE[ABSENT])

                      AND:

                      1.    SRI. RIYAZ PASHA
                            AGE 39 YEARS,
                            S/O SAGEER AHMED,
                            R/AT KAGGERE, KUNIGAL,
Digitally signed by         TUMKUR DISTRICT.
THEJASKUMAR N
Location: HIGH        2.    THE MANAGING DIRECTOR,
COURT OF
KARNATAKA                   (R.C.OWNER),
                            K.S.R.T.C., TUMKUR DISTRICT,
                            TUMKUR.
                                                                       ...RESPONDENTS
                      (R1-SERVED AND UNREPRESENTED;
                        BY SRI. M.K.PRAKASH., ADVOCATE FOR R2)

                             THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
                      SECTION 173(1) OF THE MOTOR VEHICLES ACT, 1988,
                      AGAINST THE JUDGMENT AND AWARD DATED:31.07.2013
                      PASSED    IN   MVC   NO.1463/2011    ON    THE    FILE   OF   THE
                                    -2-
                                                   NC: 2024:KHC:15658
                                                 MFA No. 4349 of 2015




PRINCIPAL SENIOR CIVIL JUDGE, MEMBER, MACT, PUTTUR,
D.K.

       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.

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

was listed on 18.04.2024, 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

19.04.2024.

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 TKN