The Union Of India vs Smt K S Kalpana
2024 Latest Caselaw 9599 Kant

Karnataka High Court

The Union Of India vs Smt K S Kalpana on 2 April, 2024

Author: Jyoti Mulimani

Bench: Jyoti Mulimani

                                                   -1-
                                                              NC: 2024:KHC:13444
                                                           MFA No. 11801 of 2012




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                               DATED THIS THE 2ND DAY OF APRIL, 2024

                                               BEFORE
                              THE HON'BLE MS. JUSTICE JYOTI MULIMANI
                        MISCELLANEOUS FIRST APPEAL NO.11801 OF 2012
                                          (MV-D)
                      BETWEEN:
                      1.    THE UNION OF INDIA,
                            REPRESENTED BY ITS GENERAL MANAGER,
                            SOUTH WESTERN RAILWAY,
                            PARK TOWN, HUBLI.
                      2.    OFFICER-IN-CHARGE OF OFFICER
                            ON SPECIAL DUTY,
                            SOUTH WESTERN RAILWAY,
                            MYSORE.
                      3.    DIVISIONAL RAILWAY MANAGER,
                            SOUTH WESTERN RAILWAY,
                            MYSORE.
                                                                 ...APPELLANTS
                      (BY SRI. H.SHANTHI BHUSHAN., DSGI [ABSENT])

                      AND:
Digitally signed by
THEJASKUMAR N         1.    SMT. K.S.KALPANA
Location: HIGH              D/O LATE MARAPPA,
COURT OF
KARNATAKA                   AGED ABOUT 28 YEARS,
                            R/O KOLACHATTA,
                            TURUVEKERE TALUK,
                            TUMKUR DISTRICT.
                      2.  THE ORIENTAL INSURANCE CO. LTD.,
                          DIVISIONAL OFFICE NO.10,
                          "DWARAKA" II FLOOR,
                          79, (OLD NO. 36), UTTAMAR GANDHI SALAI,
                          CHENNAI-600 034.
                                                               ...RESPONDENTS
                      (BY SRI. DEVIPRASAD SHETTY., ADVOCATE FOR R1;
                          SRI. C.SHANKAR REDDY., ADVOCATE FOR R2)
                                  -2-
                                                  NC: 2024:KHC:13444
                                            MFA No. 11801 of 2012




     THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 173(1) OF THE MOTOR VEHICLES ACT, 1988,
AGAINST THE JUDGMENT AND AWARD DATED:14.01.2011
PASSED IN MVC NO.347/2017 ON THE FILE OF THE SENIOR
CIVIL JUDGE AND JMFC, ADDITIONAL MACT, TURUVEKERE.

     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 appellants, either personally or through video

conferencing.

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

was listed on 25.03.2024, on that day, when the matter is

called, there is no representation on behalf of the appellants,

either personally or through video conferencing.

The appeal is listed today. As already noted above, when

the matter is called, there is no representation on behalf of the

appellants, either personally or through video conferencing. It

appears that the appellants are not interested in prosecuting

the appeal. Hence, the Miscellaneous First Appeal is dismissed

for non-prosecution.

Sd/-

JUDGE MRP