Ivrcl Infrastructures vs Smt. Laxmidevamma
2024 Latest Caselaw 5888 Kant

Karnataka High Court

Ivrcl Infrastructures vs Smt. Laxmidevamma on 27 February, 2024

Author: Jyoti Mulimani

Bench: Jyoti Mulimani

                                                 -1-
                                                                NC: 2024:KHC:7929
                                                             MFA No. 3331 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.3331 OF 2014(MV-D)

                      BETWEEN:

                      IVRCL INFRASTRUCTURES & PROJECTS LTD.,
                      (NOW KNOWN AS IVRCL LIMITED),
                      NO.438, I FLOOR, 18TH MAIN, 6TH BLOCK,
                      KORAMANGALA, BANGALORE,
                      REPRESENTED BY MR.H.G.DHARMAVEERA,
                      OFFICER-HR & ADMN.
                                                                     ...APPELLANT
                      (ABSENT)

                      AND:

                      1.    SMT. LAXMIDEVAMMA
                            W/O CHANDRASHEKHAR @ CHANDRASHEKHARAIAH,
                            AGED ABOUT 41 YEARS.

                      2.    CHANDRASHEKHAR @ CHANDRASHEKHARAIAH,
Digitally signed by         S/O MUDRAMAIAH,
THEJASKUMAR N
                            AGED ABOUT 45 YEARS.
Location: HIGH
COURT OF
KARNATAKA
                            BOTH ARE RESIDING AT
                            SUGHOOR VILLAGE, TIPTUR TALUK,
                            TUMKUR DISTRICT.

                      3.  IFFCO-TOKIO GENERAL INSRUANCE CO. LTD.,
                          NO.2, 1ST FLOOR, SNR ARCADE,
                          AYYAPPA TEMPLE ROAD,
                          JALAHALLI CROSS, PEENYA,
                          BANGALORE - 560 057.
                                                             ...RESPONDENTS
                      (BY SRI.T.PARAMESHWARAPPA., ADVOCATE FOR R1 AND 2;
                           SRI.MURALIDHAR NEGAVAR., ADVOCATE FOR R3)
                               -2-
                                             NC: 2024:KHC:7929
                                         MFA No. 3331 of 2014




     THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 173(1) OF THE MOTOR VEHICLES ACT, 1988,
AGAINST THE JUDGMENT AND AWARD DATED:12.11.2013 IN
M.V.C.NO.3667/2012 ON THE FILE OF XXI ADDL. SMALL
CAUSES JUDGE, SMALL CAUSES COURT, BENGALURU.


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


                            ORDER

The name of the appellant - IVRCL Infrastructures &

Projects Ltd., Bangalore is called out thrice in the open Court.

There is no representation on behalf of the appellant, either

personally or through video conferencing. The appellant is

absent.

Sri.T.Parameshwarappa., learned counsel for caveator/

respondents 1 & 2 has appeared in person.

A perusal of the daily order sheet reveals that this Court

vide order dated:05.01.2024 permitted learned counsel for the

appellant to retire from the case and directed the Registry to

print the name of the appellant in the cause list and Court

notice was also ordered.

NC: 2024:KHC:7929

The Registry concerned has issued notice to the appellant

and the same is returned with postal shara "Addressee left the

address".

The appeal is listed today by printing the name of the

appellant in the cause list.

As already noted above, though the name of the

appellant - IVRCL Infrastructures and Projects Ltd., Bangalore

is called out thrice in the open Court, there is no representation

on behalf of the appellant, either personally or through video

conferencing. The appellant is absent. The appellant has not

made any efforts to engage other advocate or to appear before

the Court. Hence, the Miscellaneous First Appeal is dismissed

for non-prosecution.

Sd/-

JUDGE MRP