S R Uma vs Rakesh
2024 Latest Caselaw 6534 Kant

Karnataka High Court

S R Uma vs Rakesh on 5 March, 2024

Author: Jyoti Mulimani

Bench: Jyoti Mulimani

                                             -1-
                                                         NC: 2024:KHC:9237
                                                      MFA No. 4271 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.4271 OF 2016(MV-I)
                  BETWEEN:
                  S.R.UMA
                  W/O NAGENDRA,
                  AGED ABOUT 57 YEARS,
                  WORKING AT:
                  SBM TKG LAYOUT BRANCH,
                  SAHUKAR CHANNAIAH LAYOUT,
                  KUVEMPU NAGAR,
                  MYSURU-570 001.
                                                                ...APPELLANT
                  (BY SRI. RAMESH.M.V., ADVOCATE [ABSENT])

                  AND:

                  1.     RAKESH S/O N.NAGARAJU,
                         14 YEARS,
                         REPRESENTED BY HIS NATURAL GUARDIAN:
                         N.NAGARAJU,
Digitally signed by      S/O M.NANJAPPA,
THEJASKUMAR N
                         AGED ABOUT YEARS
Location: HIGH
COURT OF                 RESIDING AT:
KARNATAKA                NO.7/408, PARAMAHAMSA ROAD,
                         KOLLEGALA,
                         CHAMARAJANAGARA DISTRICT-571 313.

                  2.     IMRAN @ IMRAN PASHA,
                         S/O FAYAZ, 29 YEARS,
                         RESIDING AT:
                         NO.7/6, HOSAKURUBAGERE,
                         KOLLEGALA,
                         CHAMARAJANAGARA DISTRICT-571 313.
                                -2-
                                            NC: 2024:KHC:9237
                                        MFA No. 4271 of 2016




3.   THE MANAGER,
     SONA MOTORS,
     NO.1071, JAYALAKSHMI VILAS ROAD,
     CHAMARAJAPURAM,
     MYSURU-570 001.

4.   MANAGER
     SRI SARVAR, UNIQUE AUTO WORKS,
     SAWDAY ROAD,
     MANDIMOHALLA,
     MYSURU-570 001.
                                         ...RESPONDENTS
(BY SRI. M.Y.SREENIVASAN., ADVOCATE FOR R1;
    NOTICE TO R2 TO R4 HELD SUFFICIENT
    V/O DATED: 22.06.2023)

      THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 173(1) OF THE MOTOR VEHICLES ACT, 1988,
AGAINST THE JUDGMENT AND AWARD DATED: 02.03.2013
PASSED IN MVC NO.72/2010 ON THE FILE OF THE PRESIDING
OFFICER, FAST TRACK COURT, KOLLEGAL.

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


                              ORDER

When the matter is called, there is no representation on

behalf of the appellant, either personally or through video

conferencing.

Sri.M.Y.Sreenivasan., learned counsel for respondent

No.1 has appeared through video conferencing.

NC: 2024:KHC:9237

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, when the matter is called, 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