Master Vijaya M vs G Babu
2024 Latest Caselaw 10908 Kant

Karnataka High Court

Master Vijaya M vs G Babu on 22 April, 2024

Author: Jyoti Mulimani

Bench: Jyoti Mulimani

                                                -1-
                                                        NC: 2024:KHC:15857
                                                      MFA No. 3496 of 2015




                       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 22ND DAY OF APRIL, 2024

                                            BEFORE
                           THE HON'BLE MS. JUSTICE JYOTI MULIMANI
                      MISCELLANEOUS FIRST APPEAL NO.3496 OF 2015(MV-I)
                  BETWEEN:

                  MASTER VIJAYA.M
                  S/O C.MUTTUSWAMY,
                  AGED ABOUT 15 YEARS,
                  RESIDING AT NO.9, 13TH CROSS,
                  SAGAYUPURA, K.G.HALLI,
                  BANGALORE-84,
                  SINCE MINOR AND HENCE REPRESENTED BY
                  HIS FATHER & NATURAL GUARDIAN,
                  SRI. C.MUTTUSWAMY.
                                                              ...APPELLANT
                  (BY SRI. JAYARAMAIAH., ADVOCATE [ABSENT])

                  AND:

                  1.     G.BABU
                         S/O GULLAIAH,
Digitally signed by      AGED BY MAJOR,
PREMCHANDRA M R          NO.36,/34, B.NAGASANDRA,
Location: HIGH           ANJANAIAH STREET,
COURT OF
KARNATAKA                CHALAGHATTA ROAD,
                         BANGALORE-560 037.

                  2.     PRAKASH.N
                         S/O NAGARAJ.M,
                         AGED ABOUT 38 YEARS,
                         2/84, MAYURA ROAD,
                         BEHIND GOVT. SCHOOL,
                         LINGARAJAPURA,
                         BANGALORE-84.
                                                           ...RESPONDENTS
                  (R1 AND R2-SERVED AND UNREPRESENTED)
                                       -2-
                                                       NC: 2024:KHC:15857
                                                     MFA No. 3496 of 2015




      THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 173(1) OF THE MOTOR VEHICLES ACT, 1988,
AGAINST THE JUDGMENT AND AWARD DATED:01.12.2014
PASSED IN MVC NO.2214/2013 ON THE FILE OF THE VIII
ADDITIONAL       SMALL      CAUSES          JUDGE     AND    XXXIII    ACMM,
MEMBER - MACT, BANGALORE.

      THIS MISCELLANEOUS FIRST APPEAL IS COMING ON FOR
DISMISSAL,       THIS       DAY,   THE        COURT      DELIVERED       THE
FOLLOWING:
                               JUDGMENT

When the matter is called, there is no representation on

behalf of appellant, either personally or through video

conferencing.

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

was listed on 19.04.2024, 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

22.04.2024.

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

NC: 2024:KHC:15857

appeal. Hence, the Miscellaneous First Appeal is dismissed for

non-prosecution.

Sd/-

JUDGE MRP