Chanappa vs L C Veeresh
2024 Latest Caselaw 5886 Kant

Karnataka High Court

Chanappa vs L C Veeresh on 27 February, 2024

Author: Jyoti Mulimani

Bench: Jyoti Mulimani

                                                   -1-
                                                                NC: 2024:KHC:7928
                                                             MFA No. 3592 of 2014




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 27TH DAY OF FEBRUARY, 2024

                                                BEFORE

                              THE HON'BLE MS. JUSTICE JYOTI MULIMANI

                      MISCELLANEOUS FIRST APPEAL NO.3592 OF 2014(MV-D)

                      BETWEEN:

                            CHANNAPPA
                            DEAD BY HIS LR'S,

                      1.    LAKSHMAMMA
                            D/O LATE CHANNAPPA,
                            AGED ABOUT 42 YEARS.

                      2.    SAVITHRAMMA
                            D/O LATE CHANNAPPA,
                            AGED ABOUT 40 YEARS.

                      3.    SUSHEELA
                            D/O LATE CHANNAPPA,
                            AGED ABOUT 37 YEARS.

Digitally signed by         ALL ARE RESIDING AT
THEJASKUMAR N
Location: HIGH
                            HOSADODDI, ANJANAHALLI POST,
COURT OF                    MADBAL HOBLI, MAGADI TALUK,
KARNATAKA                   RAMANAGARA DISTRICT - 562 158.
                                                                    ...APPELLANTS
                      (BY SRI. K.SHANTHARAJ., ADVOCATE [ABSENT])

                      AND:

                      1.    L.C.VEERESH
                            S/O L.C.CHANNAVEERIAH,
                            AGED MAJOR,
                            RESIDING AT KEMPAVADARAHALLI,
                            KOOTAGAL HOBLI,
                            RAMANAGARA TALUK - 562 159.
                              -2-
                                           NC: 2024:KHC:7928
                                       MFA No. 3592 of 2014




2.   NARASIMHA MURTHY
     S/O NARAYANASWAMY,
     AGED ABOUT 45 YEARS,
     R/AT THOTADAGUDDAHALLY,
     NAGASANDRA POST,
     DASANAPURA HOBLI,
     BANGALORE NORTH TALUK,
     BANGALORE - 562 123.
                                             ...RESPONDENTS
(BY SRI.B.N.GOPALAKRISHNA., ADVOCATE FOR R1;
     SRI.K.G.SADASHIVAIAH., 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 24.01.2014
PASSED    IN    MVC   NO. 382/2007 ON    THE FILE OF      THE
ADDITIONAL SENIOR CIVIL JUDGE, RAMANAGARA.

      THIS MISCELLANEOUS FIRST APPEAL IS COMING ON FOR
ORDERS, THIS DAY, THE COURT MADE THE FOLLOWING:

                           ORDER

When the matter is called, there is no representation on

behalf of the appellants, either personally or through video

conferencing.

As could be seen from the daily order sheet, the

captioned appeal was listed on 26.02.2024, on that day, though

matter called twice, there was no representation on behalf of

NC: 2024:KHC:7928

the appellants. Hence, the appeal was ordered to be listed on

27.02.2024.

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