P Venkataramanappa vs Sri Kandappa
2024 Latest Caselaw 1064 Kant

Karnataka High Court

P Venkataramanappa vs Sri Kandappa on 11 January, 2024

                                          -1-
                                                    NC: 2024:KHC:1525
                                                  MFA No. 576 of 2014




                  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 11TH DAY OF JANUARY, 2024

                                       BEFORE
                       THE HON'BLE MR JUSTICE C.M. POONACHA
                  MISCELLANEOUS FIRST APPEAL NO. 576 OF 2014 (MV)
             BETWEEN:

             P. VENKATARAMANAPPA,
             S/O. PAPAIAH,
             AGED ABOUT 68 YEARS,
             R/AT BESTARAHALLI VILLAGE,
             MUDIYANOOR POST,
             DUGGASANDRA HOBLI,
             MULBAGAL TALUK,
             KOLAR DISTRICT - 563 136.
                                                          ...APPELLANT
             (BY SRI. NATARAJA H C.,ADVOCATE)

             AND:

             1.   SRI. KANDAPPA,
                  S/O. LATE RAMAPPA,
                  AGED ABOUT 45 YEARS,
                  R/AT BESTHARAHALLI VILLAGE,
Digitally
signed by         MUDIYANOOR POST,
BHARATHI S
Location:
                  DUGGASANDRA HOBLI,
HIGH              MULBAGAL POST,
COURT OF
KARNATAKA         KOLAR DISTRICT - 563 136.

             2.   SMT. SHAKARAMMA,
                  W/O. KANDAPPA,
                  AGED ABOUT 42 YEARS,
                  R/AT BESTHARAHALLI VILLAGE,
                  MUDIYANOOR POST,
                  DUGGASANDRA HOBLI,
                  MULBAGAL POST,
                  KOLAR DISTRICT - 563 136.
                              -2-
                                           NC: 2024:KHC:1525
                                        MFA No. 576 of 2014




3.   SMT. LAKSHMI,
     D/O. KANDAPPA,
     AGED ABOUT 25 YEARS,
     R/AT BESTHARAHALLI VILLAGE,
     MUDIYANOOR POST,
     DUGGASADNRA HOBLI,
     MULBAGAL POST,
     KOLAR DISTRICT - 563 136.

4.   THE GENERAL MANAGER,
     ICICI LOMBARD MOTOR
     INSURANCE COMPANY LTD.,
     S.V.R COMPLEX, 2ND FLOOR,
     HOSUR ROAD, MADIVALA,
     BANGALORE.
                                                ...RESPONDENTS
(BY SRI. K. S. RAMESH, ADVOCATE FOR R1 TO R3,
    SRI. A. M. VENKATESH, ADVOCATE FOR R4)

     THIS MFA IS FILED U/S 173(1) OF MV ACT AGAINST THE
JUDGMENT AND AWARD DATED: 25.10.2013      PASSED IN MVC
NO.108/2011 ON THE FILE OF THE PRINCIPAL DISTRICT JUDGE,
MACT, KOLAR, AWARDING COMPENSATION OF RS.3,00,000/- WITH
INTEREST @ 6% P.A FROM THE DATE OF PETITION TILL THE DATE
OF DEPOSIT.

     THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:


                         JUDGMENT

Learned counsel for the Appellant has filed a memo on

27.01.2023 placing on record that the notice issued to the

Appellant by the said learned counsel has returned with the

endorsement as deceased.

NC: 2024:KHC:1525

2. The steps to bring the legal representatives of the

Appellant on record have not been taken till date.

3. In view of the same, the above appeal is dismissed as

having abated.

Sd/-

JUDGE

PNV