Sri Niranjana G vs Sri Ganesha Shastry
2024 Latest Caselaw 26096 Kant

Karnataka High Court

Sri Niranjana G vs Sri Ganesha Shastry on 4 November, 2024

                                                  -1-
                                                              NC: 2024:KHC:44025
                                                            MFA No. 8281 of 2023




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 4TH DAY OF NOVEMBER, 2024

                                               BEFORE
                           THE HON'BLE DR. JUSTICE CHILLAKUR SUMALATHA
                      MISCELLANEOUS FIRST APPEAL NO.8281 OF 2023(MV-I)
                      BETWEEN:

                      SRI. NIRANJANA G.,
                      S/O GURUMURTHY,
                      AGED ABOUT 28 YEARS,
                      R/AT KUDUMALLIGE VILLAGE,
                      THIRTHAHALLI TALUK,
                      SHIVAMOGGA DISTRICT - 577 432.
                                                                    ...APPELLANT
                      (BY SRI. RAJARAMA S., ADVOCATE (ABSENT) )

                      AND:

                      1.    SRI. GANESHA SHASTRY,
                            S/O LATE CHIDAMBARA SHASTRI,
Digitally signed by         AGED ABOUT 56 YEARS,
AASEEFA PARVEEN             R/AT SHIVRAJAPURA,
Location: HIGH              SURULIBALEBAILU GRAMA,
COURT OF                    DOORVASAPURAM POST,
KARNATAKA
                            THIRTHAHALLI TALUK,
                            SHIMOGA DISTRICT - 577 432.

                      2.    THE BRANCH MANAGER,
                            BHARATHI AXA
                            GENERAL INSURANCE CO. LTD.,
                            KALIDASA CIRCLE,
                            V.V.MOHALLA,MYSORE - 570 002.
                                                                  ...RESPONDENTS
                      (R1- SERVED AND UNREPRESENTED)
                                 -2-
                                               NC: 2024:KHC:44025
                                          MFA No. 8281 of 2023




     THIS MFA FILED U/S 173(1) OF MV ACT AGAINST THE
JUDGMENT AND AWARD DATED         27.06.2018 PASSED IN
MVC NO.212/2017 ON THE FILE OF THE SENIOR CIVIL JUDGE
AND    JMFC,    AMACT-I4,   THIRTHAHALLI,     AWARDING
COMPENSATION OF RS.63,100/- WITH INTEREST AT 6
PERCENT P.A. FROM THE DATE OF PETITION TILL THE DATE OF
DEPOSIT.

    THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM:    HON'BLE DR. JUSTICE CHILLAKUR SUMALATHA


                     ORAL JUDGMENT

No representation on appellant's side on call. On

17.09.2024 the following order was passed:

"No representation on appellant's side on call.

Requisites are not furnished. However, to give fair chance, a week time is granted to furnish the requisites.

On furnishing the requisites, office to send notice to respondent No.2.

List on 04.11.2024."

2. As per the office endorsement, requisites are not

furnished still. Also there is no representation on this day.

NC: 2024:KHC:44025

Thus, it is clear that the appellant is not interested in pursuing

the matter. Therefore, appeal stands dismissed for non-

prosecution.

Sd/-

(DR.CHILLAKUR SUMALATHA) JUDGE

AP CT:TSM