Sri. P. V. Shashikanth vs Sri. Ramakrishne Gowda. M. Y
2024 Latest Caselaw 27389 Kant

Karnataka High Court

Sri. P. V. Shashikanth vs Sri. Ramakrishne Gowda. M. Y on 14 November, 2024

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                                                             NC: 2024:KHC:46275
                                                          MFA No. 2974 of 2023




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                         DATED THIS THE 14TH DAY OF NOVEMBER, 2024

                                            BEFORE
                              THE HON'BLE MR JUSTICE C M JOSHI
                   MISCELLANEOUS FIRST APPEAL NO. 2974 OF 2023 (MV-D)
                   BETWEEN:

                         SRI. P.V. SHASHIKANTH,
                         S/O LATE SRI. KUNHAMBU,
                         AGED ABOUT 57 YEARS,
                         R/AT NO. 154, 5TH FLOOR,
                         VIJAYA ENCLAVE, B.G. ROAD,
                         VIJAYANAGAR, BENGALURU - 560 076.
                                                                   ...APPELLANT
                   (BY SRI. VENKATESH K.N, ADVOCATE (ABSENT))
                   AND:

                   1.    SRI. RAMAKRISHNE GOWDA M.Y,
                         S/O LATE YALAKKI GOWDA,
                         AGED ABOUT 59 YEARS,

                   2.    SMT. BABAMANI M.N,
                         W/O RAMAKRISHNE GOWDA M.Y,
Digitally signed         AGED ABOUT 51 YEARS.,
by NANDINI R
Location: High           BOTH AR RESIDING AT
Court of                 NO. 184, B-SANKALPA RESIDENCE,
Karnataka
                         TIAL LAYOUT, KALKERE,
                         HORAMAVU MAIN ROAD,
                         BENGALURU - 560 043.

                   3.    SRI. KRIAN GOWDA,
                         S/O KURPANANDA,
                         AGED ABOUT 30 YEARS,
                         NO. 858/1, MUNISHAMIYAPPA LAYOUT,
                         1ST CROSS, CHIKKABANASWADI,
                         BENGALURU.
                                                                ...RESPONDENTS
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                                                NC: 2024:KHC:46275
                                           MFA No. 2974 of 2023




     THIS MFA IS FILED U/S.173(1) OF MV ACT, AGAINST THE
JUDGMENT AND AWARD DATED 16.02.2023 PASSED IN MVC
NO.975/2017      ON    THE   FILE    OF   THE    SMALL    CAUSES,
BENGALURU CITY, (SCCH-23), AWARDING COMPENSATION OF
RS.12,53,000/- WITH INTEREST AT 9 PERCENT P.A. FROM THE
DATE OF PETITION TILL ITS REALIZATION.

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


CORAM:       HON'BLE MR JUSTICE C M JOSHI


                        ORAL JUDGMENT

None appears for the appellant.

2. The earlier peremptory order passed by this Court is

not complied.

3. The order passed by this Court on 21.06.2024 is reads

as under :

"Learned counsel for the appellant is remained absent.

Finally one week's time is granted to remove the office objections, failing which, appeal shall stand dismissed for default."

NC: 2024:KHC:46275

4. Therefore, the appeal stands dismissed for

non-compliance of office objections.

Sd/-

(C M JOSHI) JUDGE

PHM

CT: BHK