Sri Siddagangaiah.B C vs Saravanakumar
2024 Latest Caselaw 6016 Kant

Karnataka High Court

Sri Siddagangaiah.B C vs Saravanakumar on 28 February, 2024

Author: Jyoti Mulimani

Bench: Jyoti Mulimani

                                                 -1-
                                                               NC: 2024:KHC:8183
                                                          MFA No. 6852 of 2016




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 28TH DAY OF FEBRUARY, 2024

                                               BEFORE
                              THE HON'BLE MS. JUSTICE JYOTI MULIMANI
                      MISCELLANEOUS FIRST APPEAL NO.6852 OF 2016(MV-I)

                      BETWEEN:

                      SRI. SIDDAGANGAIAH.B.C
                      S/O LATE CHIKKAKAMAIAH,
                      AGED ABOUT 32 YEARS,
                      R/AT NO.307, 7TH MAIN ROAD,
                      2ND CROSS, 1ST STAGE, PEENYA,
                      BANGALORE - 560 058.
                                                                ...APPELLANT
                      (BY SRI. CHANDRASHEKHAR.B.M., ADVOCATE [ABSENT])

                      AND:

                      1.    SARAVANAKUMAR
                            AGED ABOUT 40 YEARS,
                            R/AT NO.427, 12TH CROSS,
                            4TH PHASE, PEENYA INDUSTRIAL AREA,
                            (PEENYA SMALL SCALE INDUSTRIAL AREA)
Digitally signed by
THEJASKUMAR N               BENGALURU - 560 058.
Location: HIGH
COURT OF              2.    ICICI LOMBARD INSURANCE COMPANY,
KARNATAKA
                            ZENITH HOUSE,
                            KESHAV RAO KHADE MARG,
                            MAHALAXMI,
                            MUMBAI - 400 034.
                                                                  ...RESPONDENTS
                      (R1 - SERVED AND UNREPRESENTED;
                            BY SRI.B.PRADEEP., 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:19.08.2015,
                      PASSED IN MVC NO.6943/2010 ON THE FILE OF THE XII ADDL.
                                -2-
                                              NC: 2024:KHC:8183
                                         MFA No. 6852 of 2016




SMALL CAUSES JUDGE AND MEMBER, M.A.C.T., BANGALORE,
DISMISSING THE CLAIM PETITION FOR COMPENSATION.

    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 appellant, either personally or through video

conferencing.

As could be seen from the daily order sheet, the

captioned appeal was listed on 27.02.2024, on that day, though

matter called twice, there was no representation on behalf of

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

28.02.2024.

The Appeal is listed today. As already noted above, when

the matter is called, there is no representation on behalf of the

appellant, either personally or through video conferencing. It

appears that the appellant is not interested in prosecuting the

appeal. Hence, the Miscellaneous First Appeal is dismissed for

non-prosecution.

Sd/-

JUDGE MRP