Chanda Pasha vs Sri Umesh
2024 Latest Caselaw 9454 Kant

Karnataka High Court

Chanda Pasha vs Sri Umesh on 1 April, 2024

Author: Jyoti Mulimani

Bench: Jyoti Mulimani

                                                   -1-
                                                              NC: 2024:KHC:13179
                                                         MFA No. 4338 of 2014




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                               DATED THIS THE 1ST DAY OF APRIL, 2024

                                              BEFORE
                              THE HON'BLE MS. JUSTICE JYOTI MULIMANI
                      MISCELLANEOUS FIRST APPEAL NO.4338 OF 2014(MV-I)
                      BETWEEN:

                      CHANDA PASHA
                      S/O SYED AMEED,
                      AGED ABOUT 36 YEARS,
                      RESIDENT OF KARTHLU VILLAGE,
                      K.R.NAGAR TALUK,
                      MYSORE DISTRICT.
                                                                    ...APPELLANT
                      (BY SRI. N.KUMAR., ADVOCATE [ABSENT])

                      AND:

                      1.    SRI. UMESH
                            S/O VENKATASHETTY,
                            AGED ABOUT 42 YEARS,
                            R/AT NO. 105,
                            KOTHAVALLI VILLAGE,
Digitally signed by
                            PERIYAPATNA TALUK,
THEJASKUMAR N               MYSORE DISTRICT.
Location: HIGH              (OWNER OF THE M/C
COURT OF                    BEARING REGISTRATION
KARNATAKA
                            NO. KA 25 X 1601.

                      2.    THE DIVISIONAL MANAGER,
                            UNITED INDIA INSURANCE
                            COMPANY LIMITED,
                            D.O.I., BALLAL CIRCLE,
                            MYSORE.
                                                                  ...RESPONDENTS
                      (R1-SERVED AND UNREPRESENTED;
                        BY SRI. K.SHRISHAILA., ADVOCATE FOR R2)
                                   -2-
                                                 NC: 2024:KHC:13179
                                               MFA No. 4338 of 2014




      THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 173(1) OF THE MOTOR VEHICLES ACT, 1988,
AGAINST THE JUDGMENT AND AWARD DATED:01.02.2013
PASSED IN MVC NO.5/2012 ON THE FILE OF THE SENIOR CIVIL
JUDGE AND JMFC AND MACT, K.R.NAGAR.

      THIS MISCELLANEOUS FIRST APPEAL IS COMING ON FOR
FINAL   HEARING,       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 26.03.2024, on that day, there was no

representation on behalf of the appellant, either personally or

through video conferencing. Hence, for appearance of learned

counsel for the appellant, the appeal was ordered to be listed

on 01.04.2024.

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:13179

appeal. Hence, the Miscellaneous First Appeal is dismissed for

non-prosecution.

Sd/-

JUDGE TKN