Sri S R Umesh vs Sri Kadegowda
2024 Latest Caselaw 19434 Kant

Karnataka High Court

Sri S R Umesh vs Sri Kadegowda on 2 August, 2024

                                                       -1-
                                                                 NC: 2024:KHC:30743
                                                              MFA No.10822 of 2013




                             IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                                 DATED THIS THE 2ND DAY OF AUGUST, 2024
                                                  BEFORE
                           THE HON'BLE MR. JUSTICE T.G. SHIVASHANKARE GOWDA
                           MISCELLANEOUS FIRST APPEAL NO.10822 OF 2013 (MV-I)


                      BETWEEN:

                      SRI. S.R. UMESH
                      S/O LATE RAMANNAD
                      AGED ABOUT 30 YEARS
                      R/AT SADOLALU VILLAGE
                      KASABA HOBLI, MADDUR TALUK
                      MANDYA DISTRICT-571401.

Digitally signed by                                                      ...APPELLANT
PRAJWAL A
                      (BY SRI. VEERESHA, ADV., FOR
Location: HIGH
COURT OF                  SRI. H.B. CHANDRASHEKAR, ADV.,)
KARNATAKA
                      AND:

                      1.     SRI. KADEGOWDA
                             S/O CHIKKA BOREGOWDA
                             KUDURUGUNDI VILLAGE
                             GEJJALAGERE POST
                             MADDUR TALUK
                             MANDYA DISTRICT-571401.

                      2.     THE BRANCH MANAGER
                             NEW INDIA ASSURANCE CO., LTD.,
                             NO.1200, 2ND CROSS
                             ASHOK NAGAR, MANDYA-571401.

                                                                       ...RESPONDENTS
                      (R1 SERVED AND UNREPRESENTED
                      V/O DTD:03.12.2019 SHRI. M.S. SRIRAM, ADV., IS
                      DIRECTED TO TAKE NOTICE FOR R2)

                           THIS MFA IS FILED U/S 173(1) OF MV ACT AGAINST THE
                      JUDGMENT AND AWARD DATED:12.09.2013 PASSED IN MVC
                      NO.175/2013 ON THE FILE OF THE SENIOR CIVIL JUDGE, MACT,
                               -2-
                                           NC: 2024:KHC:30743
                                       MFA No.10822 of 2013




MADDUR,    PARTLY ALLOWING THE CLAIM PETITION FOR
COMPENSATION AND SEEKING ENHANCEMENT OF COMPENSATION.

     THIS APPEAL, COMING ON FOR HEARING,           THIS   DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:


CORAM:     HON'BLE MR. JUSTICE T.G. SHIVASHANKARE GOWDA

                         ORAL JUDGMENT

Learned counsel for the appellant submits that the sole

appellant is reported to be dead.

2. In view of the death of the appellant, the appeal

stands abated.

SD/-

(T.G. SHIVASHANKARE GOWDA) JUDGE

ABK