Smt Gangarathnamma vs Icici Lombard General Insurance ...
2024 Latest Caselaw 11740 Kant

Karnataka High Court

Smt Gangarathnamma vs Icici Lombard General Insurance ... on 28 May, 2024

Author: Rajendra Badamikar

Bench: Rajendra Badamikar

                                          -1-
                                                        NC: 2024:KHC:17826
                                                       MFA No. 450 of 2022




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                        DATED THIS THE 28TH DAY OF MAY, 2024

                                        BEFORE
                     THE HON'BLE MR JUSTICE RAJENDRA BADAMIKAR
                MISCELLANEOUS FIRST APPEAL NO. 450 OF 2022 (MV-D)
               BETWEEN:

               SMT. GANGARATHNAMMA,
               AGED ABOUT 38 YEARS,
               W/O ANJAIAH @ ANJAPPA,
               R/AT KUDUREBYALYA VILLAGE,
               GOWRIBIDANUR TALUK,
               CHIKKABALLAPURA DISTRICT-561 208.
                                                               ...APPELLANT
               (BY SRI. NAGARAJA REDDY .D, ADVOCATE)
               AND:

               1.   ICICI LOMBARD
                    GENERAL INSURANCE COMPANY LTD.,
                    NO.86/1, SVR COMPLEX,
                    HOSUR MAIN ROAD MADIWALA,
                    BENGALURU-560 068,
                    REP. BY ITS MANAGER.

               2.   SRI. KRISHNA MURTHY,
Digitally           MAJOR,
signed by           S/O RAMASWAMY,
SOWMYA D            R/AT NO.486 RAMAPURA VILLAGE,
Location:           GOWRIBIDANUR TALUK,
High Court          CHIKKABALLAPURA DISTRICT-561 208.
of Karnataka                                                ...RESPONDENTS
               (BY SRI. S.N. MANJUNATH, ADVOCATE FOR R2,
                   SRI. B. PRADEEP, ADVOCATE FOR R1)

                    THIS MFA IS FILED U/S 173(1) OF MV ACT AGAINST THE
               JUDGMENT AND AWARD DATED 30.04.2021 PASSED IN MVC
               NO.225/2015 ON THE FILE OF THE SENIOR CIVIL JUDGE AND
               JMFC, MOTOR ACCIDENT CLAIMS TRIBUNAL, GOWRIBIDANUR,
               DISMISSING THE CLAIM PETITION FOR COMPENSATION.
                             -2-
                                        NC: 2024:KHC:17826
                                       MFA No. 450 of 2022




    THIS APPEAL COMING ON FOR ADMISSION THIS DAY, THE
COURT DELIVERED THE FOLLOWING:


                         JUDGMENT

The learned counsel for appellant is absent even

during the second call. It is evident that the appellant is

not interested in prosecuting the matter. Hence, the

appeal stands dismissed for non-prosecution.

Sd/-

JUDGE

DS