Sri Naveen Babu vs Sri Perumal
2024 Latest Caselaw 9601 Kant

Karnataka High Court

Sri Naveen Babu vs Sri Perumal on 2 April, 2024

Author: Jyoti Mulimani

Bench: Jyoti Mulimani

                                                -1-
                                                             NC: 2024:KHC:13342
                                                         MFA No. 7349 of 2014




                         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.7349 OF 2014(MV-I)
                   BETWEEN:
                   SRI. NAVEEN BABU
                   S/O LATE BOJARAJ RAO,
                   AGED ABOUT 41 YEARS,
                   R/AT NO.20, 2ND CROSS,
                   BASAVARAJ LAYOUT,
                   JALAHALLI,
                   BANGALORE-560 078.
                                                                   ...APPELLANT
                   (BY SRI. P.SHIVAKUMAR., ADVOCATE[ABSENT])

                   AND:

                   1.     SRI. PERUMAL
                          S/O MANIKAM,
                          MAJOR,
                          R/AT NO.11, 10TH MAIN ROAD,
                          K.P.AGRAHARA,
Digitally signed by       BANGALORE-560 023.
THEJASKUMAR N
Location: HIGH
COURT OF            2.    UNITED INDIA INSURANCE CO. LTD.,
KARNATAKA
                          NO.40, LAKSHMI COMPLEX,
                          K.R.ROAD, BANGALORE-560 002.
                          REPRESENTED BY ITS MANAGER.
                                                                ...RESPONDENTS
                   (NOTICE TO R1-DISPENSED WITH V/O DATED:28.01.2015;
                     BY SRI. B.A.RAMAKRISHNA., ADVOCATE FOR R2)

                           THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
                   SECTION 173(1) OF THE MOTOR VEHICLES ACT, 1988,
                   AGAINST THE JUDGMENT AND AWARD DATED:13.08.2014
                                      -2-
                                                    NC: 2024:KHC:13342
                                                  MFA No. 7349 of 2014




PASSED IN MVC NO.2158/2013 ON THE FILE OF THE III
ADDITIONAL SENIOR CIVIL JUDGE, COURT OF SMALL CAUSES,
MACT, BANGALORE.

      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 appellant, either personally or through video

conferencing.

Sri.B.A.Ramakrishna., learned counsel for respondent

No.2 has appeared in person.

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

was listed on 01.04.2024, 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

02.04.2024.

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:13342

appeal. Hence, the Miscellaneous First Appeal is dismissed for

non-prosecution.

Sd/-

JUDGE TKN