Laxmi W/O Siddhu @ Siddaram Hamalwar vs Venkatraman S/O Arjun And Ors
2024 Latest Caselaw 335 Kant

Karnataka High Court

Laxmi W/O Siddhu @ Siddaram Hamalwar vs Venkatraman S/O Arjun And Ors on 4 January, 2024

                                           -1-
                                                  NC: 2024:KHC-K:136
                                                  MFA No. 201209 of 2016




                            IN THE HIGH COURT OF KARNATAKA
                                   KALABURAGI BENCH

                        DATED THIS THE 4TH DAY OF JANUARY, 2024

                                         BEFORE

                      THE HON'BLE MRS. JUSTICE LALITHA KANNEGANTI

                      MISCL. FIRST APPEAL NO.201209 OF 2016 (MV-D)

                BETWEEN:

                LAXMI W/O SIDDHU @ SIDDARAM HAMALWAR
                AGE: 22 YEARS, OCC: HOUSEHOLD,
                R/O H.NO.5-622, DEVI NAGAR, ALAND ROAD,
                GULBARGA
                                                             ...APPELLANT
                (BY SRI. B. S. NASI, ADVOCATE- ABSENT)

                AND:

                1.    VENKATRAMAN S/O ARJUN
                      AGE: 43 YEARS, OCC: BUSINESS,
                      H.NO.322/2 NEAR PCMC BOAT CLUB,
                      PIMPRIGAON PUNE-17, PIN CODE 411010.
Digitally signed
by               2. THE DIVISIONAL MANAGER
KHAJAAMEEN L        ORIENTAL INSURANCE COMPANY LTD.,
MALAGHAN
Location: High      N.G. COMPLEX I FLOOR,
Court of            OPP: N.G.COMPLEX,
Karnataka           KALABURAGI- 585 102.
                3. MALLAMMA W/O SRIMANTH HAMALWAR (MALI)
                    AGE: 60 YEARS, OCC: HOUSEHOLD
                    R/O. PLOT NO.130, SECTOR NO.24,
                    JAWALE NIGIDI PUNE-411010.
                                                          ...RESPONDENTS
                (BY V/O DATED 30.01.2018 NOTICE TO R1 IS DISPENSED
                WITH;
                SRI SANJYA M. JOSHI ADV. FOR R2;
                V/O DATED 18.02.2019 APPEAL STANDS DISMISSED AGAINST
                R3)
                                          -2-
                                                    NC: 2024:KHC-K:136
                                                    MFA No. 201209 of 2016




         THIS MFA IS FILED UNDER SECTION 173 (1) OF MV ACT,
PRAYING          TO      ALLOW    THIS    APPEAL      AND   ENHANCE    THE
COMPENSATION TO RS.6,36,000/- (EXCLUDING THE AMOUNT
RS.5,64,000/- AWARDED BY THE TRIBUNAL) ALONG WITH
INTEREST BY MODIFYING THE JUDGMENT AND AWARD OF PRL.
SENIOR CIVIL JUDGE AND MACT AT GULBARGA DATED
1/2/2012 IN MVC NO.714/2010 AND ETC.,


         THIS APPEAL COMING ON FOR DISMISSAL, THIS DAY,
THE COURT MADE THE FOLLOWING:
                                   ORDER

On 02.01.2024 as there is no representation for the

appellant, the matter was directed to be listed for

dismissal of the appeal on 03.01.2024. On 03.01.2024

also there is no representation on behalf of the appellant.

Hence, the matter is directed to be listed today. Today

also there is no representation on behalf of the appellant.

It appears that the appellant is not interested to pursue

the matter.

Accordingly, the appeal is dismissed for non-

prosecution.

Sd/-

Judge KJJ

CT:VD