Smt Gangamma vs Sri Ravi Kumar S D
2024 Latest Caselaw 10749 Kant

Karnataka High Court

Smt Gangamma vs Sri Ravi Kumar S D on 19 April, 2024

Author: Jyoti Mulimani

Bench: Jyoti Mulimani

                                                 -1-
                                                              NC: 2024:KHC:15647
                                                            MFA No. 2895 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.2895 OF 2015(MV-I)
                      BETWEEN:

                      SMT. GANGAMMA
                      W/O LATE CHIKKEGOWDA,
                      AGED ABOUT 47 YEARS,
                      R/O SANTHEKASALAGERE VILLAGE,
                      KOTHATHI HOBLI, MANDYA TALUK,
                      MANDYA DISTRICT-571 408.
                                                                 ...APPELLANT
                      (BY SRI. RAMESH KUMAR.R.V., ADVOCATE[ABSENT])

                      AND:

                      1.    SRI. RAVI KUMAR S.D.
                            S/O DYAVEGOWDA,
                            R/O SANTHEKASALAGERE VILLAGE,
                            KOTHATHI HOBLI,
                            MANDYA TALUK,
Digitally signed by         MANDYA DISTRICT-571 408.
THEJASKUMAR N               (OWNER OF THE MOTORCYCLE
Location: HIGH
COURT OF                    BEARING NO.KA.11/L.6983).
KARNATAKA
                      2.    THE BRANCH MANAGER,
                            NATIONAL INSURANCE CO. LTD.,
                            NO.1576, V.V.ROAD,
                            MANDYA CITY-571 401.
                                                                 ...RESPONDENTS
                      (BY SRI. B.C.SEETHARAMA RAO., ADVOCATE FOR R2;
                          NOTICE TO R1-DISPENSED WITH V/O DATED:22.03.2019)

                             THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
                      SECTION 173(1) OF THE MOTOR VEHICLES ACT, 1988,
                                    -2-
                                                  NC: 2024:KHC:15647
                                                MFA No. 2895 of 2015




AGAINST THE JUDGMENT AND AWARD DATED:19.08.2014
PASSED       IN   MVC   NO.268/2010       ON     THE     FILE   OF     THE
ADDITIONAL SENIOR CIVIL JUDGE & CJM, MACT, MANDYA.

       THIS MISCELLANEOUS FIRST APPEAL IS COMING ON FOR
ADMISSION, THIS DAY, THE COURT MADE THE FOLLOWING:
                                 ORDER

Though matter called twice, 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 2015. Now we are in the month of April 2024.

The appeal is pending from almost nine years.

As already noted above, though matter called twice, 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