Nagaraju B vs The Regional Manager
2024 Latest Caselaw 6265 Kant

Karnataka High Court

Nagaraju B vs The Regional Manager on 1 March, 2024

Author: Jyoti Mulimani

Bench: Jyoti Mulimani

                                                -1-
                                                            NC: 2024:KHC:8760
                                                         MFA No. 5670 of 2016




                         IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 1ST DAY OF MARCH, 2024

                                             BEFORE
                            THE HON'BLE MS. JUSTICE JYOTI MULIMANI
                    MISCELLANEOUS FIRST APPEAL NO.5670 OF 2016(MV-I)
                   BETWEEN:

                   NAGARAJU.B
                   S/O SRI LATE BASAVAIAH,
                   AGED ABOUT 56 YEARS,
                   R/AT NO.19, HISIRI VILLA,
                   3RD MAIN, 2ND CROSS WEST,
                   FARM HOUSE, GOPALPURA MAIN ROAD,
                   JCR EXTN., CHITRADURGA DIST.
                   CHITRADURGA-577 501.
                                                                   ...APPELLANT
                   (BY SRI. M.ANILKUMAR., ADVOCATE [ABSENT])

                   AND:

                   1.     THE REGIONAL MANAGER,
                          ROYAL SUNDARAM ALLIANCE INS. CO. LTD.,
                          NO.186/7, RAGHAVENDRA COMPLEX,
Digitally signed by       WILSON GARDEN, 1ST CROSS,
THEJASKUMAR N             HOSUR MAIN ROAD, BANGALORE-560 027.
Location: HIGH
COURT OF
KARNATAKA           2.    MR. PRATHAP KUMAR.L
                          S/O M.P.LOGANATHAN,
                          NO.319, 2ND E CROSS,
                          3RD MAIN, 3RD BLOCK,
                          HRBR LAYOUT, KALYAN NAGAR,
                          BANGALORE-560 084.
                                                              ...RESPONDENTS
                   (BY SRI. C.S.HIREMATH., 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: 24.06.2013
                                    -2-
                                                       NC: 2024:KHC:8760
                                                 MFA No. 5670 of 2016




PASSED IN MVC NO.6590/2011 ON THE FILE OF THE VII
ADDITIONAL SMALL CAUSES JUDGE, MEMBER, MACT-3,
BANGALORE, PARTLY ALLOWING THE CLAIM PETITION FOR
COMPENSATION    AND   SEEKING   ENHANCEMENT    OF
COMPENSATION.

    THIS MISCELLANEOUS FIRST APPEAL IS COMING ON FOR
ORDERS, THIS DAY, THE COURT MADE THE FOLLOWING:

                                 ORDER

Though matter called twice, there is no representation on

behalf of the appellant, either personally or through video

conferencing.

As could be seen from the appeal papers, the appeal is

filed in the year 2016. Now we are in the month of March 2024.

The appeal is pending for almost eight years.

As already noted above, though matter called twice, 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