Somashekar vs M/S. Reliance General Insurance Co.Ltd
2024 Latest Caselaw 6136 Kant

Karnataka High Court

Somashekar vs M/S. Reliance General Insurance Co.Ltd on 29 February, 2024

Author: Jyoti Mulimani

Bench: Jyoti Mulimani

                                                 -1-
                                                              NC: 2024:KHC:8382
                                                          MFA No. 4673 of 2014




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 29TH DAY OF FEBRUARY, 2024

                                               BEFORE
                              THE HON'BLE MS. JUSTICE JYOTI MULIMANI
                      MISCELLANEOUS FIRST APPEAL NO.4673 OF 2014 (MV)
                      BETWEEN:

                      SOMASHEKAR S/O CHANDRAPPA,
                      AGED ABOUT 29 YEARS,
                      R/AT NO. 24, 1ST MAIN, ULSOOR,
                      BANGALORE AND HINDIGNALA,
                      HOSKOTE, BANGALORE.
                                                                ...APPELLANT
                      (BY SRI.K.V.SHYAMAPRASAD., ADVOCATE [ABSENT])

                      AND:

                      1.    M/S. RELIANCE GENERAL INSURANCE CO.LTD.,
                            NO.28, 5TH FLOOR, CENTENARY BUILDING,
                            M.G.ROAD, BENGALURU-560 001.
                            REPRESENTED BY ITS MANAGER.

                      2.  BHATERI BANSILAL CHOUDHARY
                          FATHER'S NAME NOT KNOWN TO THE APPELLANT,
Digitally signed by
THEJASKUMAR N             D.R.I.TRANSPORT, NEAR T.C.L.GODOWN,
Location: HIGH            NO.6/7, KOPER VILLAGE,
COURT OF
KARNATAKA                 BHIWANDI, THANE,
                          MAHARASTRA-421 302.
                                                              ...RESPONDENTS
                      (BY SMT. T.N.MALATHI., ADVOCATE FOR R1;
                         NOTICE TO R2-DISPENSED WITH V/O DATED:22.06.2016)

                           THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
                      SECTION 173(1) OF THE MOTOR VEHICLES ACT, 1988,
                      AGAINST THE JUDGMENT AND AWARD DATED:27.09.2013
                      PASSED IN MVC NO.2946/2011 ON THE FILE OF COURT OF
                      PRINCIPAL MACT AND CHIEF JUDGE, COURT OF SMALL
                      CAUSES, BANGALORE, (SCCH-1),   PARTLY ALLOWING THE
                               -2-
                                             NC: 2024:KHC:8382
                                          MFA No. 4673 of 2014




CLAIM PETITION FOR COMPENSATION                AND    SEEKING
ENHANCEMENT OF COMPENSATION.

    THIS MISCELLANEOUS FIRST APPEAL IS COMING ON FOR
HEARING-INTERLOCUTORY APPLICATION, 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 and 28.02.2024, on

these dates, though matter called twice, there was no

representation on behalf of the appellant. Hence, the appeal

was ordered to be listed on 29.02.2024.

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

also, 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