Madahava vs Muthyalappa
2024 Latest Caselaw 19315 Kant

Karnataka High Court

Madahava vs Muthyalappa on 1 August, 2024

Author: H.T. Narendra Prasad

Bench: H.T. Narendra Prasad

                                               -1-
                                                           NC: 2024:KHC:30433
                                                          MFA No. 846 of 2020




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 1ST DAY OF AUGUST, 2024

                                             BEFORE
                        THE HON'BLE MR JUSTICE H.T. NARENDRA PRASAD
                       MISCELLANEOUS FIRST APPEAL NO. 846 OF 2020 (MV)
                      BETWEEN:

                      MADAHAVA
                      S/O LATE HANUMANTHAPPA
                      AGED ABOUT 47 YEARS
                      R/AT JODI ACHAMMANAHALLI VILLAGE
                      PAVAGADA TALUK,
                      TUMKUR DISTRICT-561202
                                                                 ...APPELLANT
                      (BY SRI. R SHASHIDHARA.,ADVOCATE)

                      AND:

                      MUTHYALAPPA
                      S/O LATE NAGAPPA
                      AGED ABOUT 72 YEARS
                      R/AT JODI ACHAMMANAHALLI VILLAGE
                      PAVAGADA TALUK,
Digitally signed by
HEMALATHA A           TUMKUR DISTRICT-561202.
Location: HIGH                                                 ...RESPONDENT
COURT OF
KARNATAKA

                           THIS MFA IS FILED UNDER SECTION 173(1) OF MV ACT
                      AGAINST THE JUDGMENT AND AWARD DATED. 09.01.2019,
                      PASSED IN MVC NO.442/2017, ON THE FILE OF THE SENIOR
                      CIVIL JUDGE AND JMFC., AND ADDITIONAL MACT, PAVAGADA,
                      PARTLY ALLOWING THE CLAIM PETITION FOR COMPENSATION
                      AND SEEKING ENHANCEMENT OF COMPENSATION.

                          THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
                      JUDGMENT WAS DELIVERED THEREIN AS UNDER:
                               -2-
                                          NC: 2024:KHC:30433
                                         MFA No. 846 of 2020




CORAM:    HON'BLE MR JUSTICE H.T. NARENDRA PRASAD

                         ORAL JUDGMENT

The office note shows that the sole respondent is

dead. So far, no steps have been taken to bring the legal

representatives of the deceased respondent.

2. Hence, the appeal stands abated.

Sd/-

(H.T. NARENDRA PRASAD) JUDGE

CM