Manju vs Dharmakumar
2024 Latest Caselaw 10748 Kant

Karnataka High Court

Manju vs Dharmakumar on 19 April, 2024

Author: Jyoti Mulimani

Bench: Jyoti Mulimani

                                                 -1-
                                                            NC: 2024:KHC:15650
                                                          MFA No. 5379 of 2014




                           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.5379 OF 2014 (MV)
                      BETWEEN:

                      MANJU
                      S/O PADDABHOVI,
                      AGED ABOUT 20 YEARS,
                      NAGARAKALLATII VILLAGE,
                      HALEBEEDU HOBLI,
                      BELUR TALUK,
                      ,
                      PRESENT ADDRESS:-
                      MANJU C/O CHANDREGOWDA,
                      MAVINAHALLI, SAKALESHPUR TALUK.
                                                                    ...APPELLANT
                      (BY SRI. JAGADEESH.H.T., ADVOCATE [ABSENT])

                      AND:

                      1.    DHARMAKUMAR
                            S/O SOOREGOWDA,
Digitally signed by         KACHIHALLY VILLAGE,
THEJASKUMAR N
                            HAGERE POST, BELUR TALUK.
Location: HIGH
COURT OF
KARNATAKA             2.    DIVISIONAL MANAGER,
                            ORIENTAL INSURANCE CO.LTD.,
                            DIVISIONAL OFFICE,
                            S.S.COMPLEX, SHUBASH CHOWK,
                            HASSAN-572 101.
                                                               ...RESPONDENTS
                      (R1-SERVED AND UNREPRESENTED;
                        BY SRI. H.S.LINGARAJU., ADVOCATE FOR R2)

                             THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
                      SECTION 173(1) OF THE MOTOR VEHICLES ACT, 1988,
                                    -2-
                                                  NC: 2024:KHC:15650
                                                MFA No. 5379 of 2014




AGAINST THE JUDGMENT AND AWARD DATED:28.04.2014
PASSED IN MVC NO.654/2013 ON THE FILE OF THE SENIOR
CIVIL JUDGE & JMFC, SAKALESHPUR.

       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 appeal papers, the appeal is

filed in the year 2014. Now we are in the month of April 2024.

The appeal is pending for almost ten years.

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