Nagarajanaik vs Vinod Kumar
2024 Latest Caselaw 19905 Kant

Karnataka High Court

Nagarajanaik vs Vinod Kumar on 7 August, 2024

Author: H.T. Narendra Prasad

Bench: H.T. Narendra Prasad

                                                 -1-
                                                               NC: 2024:KHC:31433
                                                         MFA No. 1537 of 2019




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                              DATED THIS THE 7TH DAY OF AUGUST, 2024

                                               BEFORE
                           THE HON'BLE MR JUSTICE H.T. NARENDRA PRASAD
                      MISCELLANEOUS FIRST APPEAL NO. 1537 OF 2019 (MV)
                      BETWEEN:

                      1.    NAGARAJANAIK
                            S/O LOKYA NAIK,
                            R/O HONNURU GOLLARAHATTI VILLAGE,
                            DAVANGERE TALUK AND DISTRICT-577001
                                                                     ...APPELLANT
                      (BY SRI. MANJUNATH N D., ADVOCATE (ABSENT))

                      AND:

                      1.    VINOD KUMAR
                            S/O BASAVARAJANAIK,
                            AGED ABOUT 34 YEARS
                            ALURUHATTI VILLAGE,
                            DAVANAGERE TALUK
Digitally signed by         DAVANAGERE DISTRICT-577001
HEMALATHA A
Location: HIGH
COURT OF              2.    THE MANAGER
KARNATAKA
                            ICICI BANK LTD.,
                            RAMAVILASA ROAD,
                            MYSURU-570 001

                      3.    THE DIVISIONAL MANAGER
                            THE NATIONAL INSURANCE CO.LTD.,
                            DIVISIONAL OFFICE,
                            MELAGIRI PLAZA,
                            OPPOSITE OF DENTAL COLLEGE ROAD,
                             -2-
                                          NC: 2024:KHC:31433
                                        MFA No. 1537 of 2019




    MCC B BLOCK,
    DAVANAGERE-577001
                                             ...RESPONDENTS
(BY SRI.JANARDHANA REDDY.,ADVOCATE FOR R3: NOTICE TO
R1 & R2 SERVED AND UNREPRESENTED)


     MFA FILED U/S 173(1) OF MV ACT AGAINST THE
JUDGMENT AND AWARD DATED18.02.2016 PASSED IN MVC
NO.832/2014 ON THE FILE OF THE I ADDITIONAL SENIOR
CIVIL JUDGE & V MACT, DAVANAGERE, PARTLY ALLOWING THE
CLAIM PETITION FOR COMPENSATION AND SEEKING
ENHANCEMENT OF COMPENSATION.

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

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


                    ORAL JUDGMENT

When the matter was called in the morning session,

none appeared for the appellant. Hence, the matter was

passed-over. Even in the afternoon session also, there is

no representation on behalf of the appellant. It appears

that the appellant is not interested in prosecuting the

appeal.

2. Hence, this appeal is dismissed for non-

prosecution.

NC: 2024:KHC:31433

3. All pending applications, stand disposed of.

Sd/-

(H.T. NARENDRA PRASAD) JUDGE

CM