Sri Basavarajappa vs Mr B Rajappa
2024 Latest Caselaw 6530 Kant

Karnataka High Court

Sri Basavarajappa vs Mr B Rajappa on 5 March, 2024

Author: Jyoti Mulimani

Bench: Jyoti Mulimani

                                               -1-
                                                              NC: 2024:KHC:9246
                                                         MFA No. 8064 of 2016




                         IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 5TH DAY OF MARCH, 2024

                                             BEFORE
                            THE HON'BLE MS. JUSTICE JYOTI MULIMANI
                    MISCELLANEOUS FIRST APPEAL NO.8064 OF 2016(MV-I)
                   BETWEEN:

                   SRI. BASAVARAJAPPA
                   S/O SHIVAMURTHEPPA,
                   AGED ABOUT 44 YEARS,
                   AGRICULTURIST AND MILK VENDOR,
                   R/O BHANUVALLI VILLAGE,
                   HARIHAR TALUK,
                   DAVANAGERE DISTRICT.
                                                                   ...APPELLANT
                   (BY SRI. ARUN BHAT., ADVOCATE[ABSENT])

                   AND:

                   1.     MR. B.RAJAPPA
                          S/O BASAVARAJAPPA,
                          AGED ABOUT 37 YEARS,
                          R/A BHANUVALLI VILLAGE,
Digitally signed by       HARIHAR TALUK,
THEJASKUMAR N             DAVANAGERE DISTRICT-577 601.
Location: HIGH
COURT OF
KARNATAKA           2.    THE BRANCH MANAGER,
                          THE NEW INDIA ASSURANCE CO. LTD.,
                          #289/12, 2ND FLOOR, A.M.ARCADE,
                          C.G.HOSPITAL ROAD,
                          DAVANAGERE-577 001.
                                                               ...RESPONDENTS
                   (BY SRI. NAVEENARADHYA., ADVOCATE FOR R1;
                       SRI. A.N.KRISHNASWAMY., ADVOCATE FOR R2)

                           THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
                   SECTION 173(1) OF THE MOTOR VEHICLES ACT, 1988,
                                    -2-
                                                       NC: 2024:KHC:9246
                                                 MFA No. 8064 of 2016




AGAINST THE JUDGMENT AND AWARD DATED: 12.08.2016
PASSED IN MVC NO.527/2014 ON THE FILE OF THE SENIOR
CIVIL JUDGE & MEMBER, ADDITIONAL MACT, HARIHAR.

       THIS MISCELLANEOUS FIRST APPEAL IS COMING ON FOR
ADMISSION, 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