Joseph Sham vs M/S Icici General Insurance Co Ltd
2024 Latest Caselaw 774 Kant

Karnataka High Court

Joseph Sham vs M/S Icici General Insurance Co Ltd on 9 January, 2024

Author: H.B.Prabhakara Sastry

Bench: H.B.Prabhakara Sastry

                                           -1-
                                                     NC: 2024:KHC:1022-DB
                                                    MFA No. 6719 of 2016




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                       DATED THIS THE 9TH DAY OF JANUARY, 2024
                                        PRESENT
                    THE HON'BLE DR. JUSTICE H.B.PRABHAKARA SASTRY
                                           AND
                    THE HON'BLE MR JUSTICE RAMACHANDRA D. HUDDAR
                    MISCELLANEOUS FIRST APPEAL NO. 6719 OF 2016 (MV-I)


               BETWEEN:

               JOSEPH SHAM
               S/O AROKIASWAMY,
               AGED 20 YEARS,
               R/AT # 3711, CAUVERY NAGAR,
               9TH MAIN, B S K 2ND STAGE,
               BENGALURU - 560 070.

                                                             ...APPELLANT
               (BY SRI. SRIDHAR D S., ADVOCATE)


Digitally      AND:
signed by
VEENA
KUMARI B
Location:      1.    M/S ICICI GENERAL INSURANCE CO LTD.,
High Court
of Karnataka         T P CLAIM HUB, NO. 89,
                     2ND FLOOR,
                     S V R COMPLEX,
                     HOSUR MAIN ROAD,
                     MADIWALA,
                     BENGALURU - 560 068
                     REPRESENTED BY ITS MANAGER.

               2.    UTTAPPA M A
                     MAJOR,
                             -2-
                                     NC: 2024:KHC:1022-DB
                                     MFA No. 6719 of 2016




    FATHERS NAME NOT
    KNOWN TO THE APPELLANT
    R/AT NO. 1501, 26TH CROSS,
    25TH MAIN, 2ND SECTOR,
    H S R LAYOUT,
    BENGALURU - 560 102.

                                          ...RESPONDENTS
(BY SRI. D MANJUNATH, ADVOCATE FOR R1; SRI. M. ARUN
PONNAPPA, ADVOCATE FOR R2)

     THIS MISCELLANEOUS FIRST APPEAL IS FILED U/S
173(1) OF MV ACT AGAINST THE JUDGMENT AND AWARD
DATED 06.04.2016    PASSED IN MVC NO.3664/2014 ON THE
FILE OF THE XVI ADDITIONAL JUDGE, MEMBER, MACT, COURT
OF SMALL CAUSES, BANGALORE, PARTLY ALLOWING THE
CLAIM   PETITION    FOR   COMPENSATION    AND    SEEKING
ENHANCEMENT OF COMPENSATION.


     THIS MISCELLANEOUS FIRST APPEAL COMING ON FOR
ADMISSION      THROUGH        PHYSICAL    HEARING/VIDEO
CONFERENCING, THIS DAY, RAMACHANDRA D. HUDDAR, J.,
MADE THE FOLLOWING:


                          ORDER

None appears for the appellant. Learned counsel for

respondent is present physically.

NC: 2024:KHC:1022-DB

2. A perusal of the order sheet would show that

appellant is continuously absent before the Court. This

appeal is of the year 2016. Sufficient time has been taken

by the appellant to submit on admission. Today also, he is

absent. There is no representation.

It appears that appellant is not interested in

prosecuting this appeal. Hence, the appeal is dismissed

for non-prosecution.

Sd/-

JUDGE

Sd/-

JUDGE

BVK