Smt. Umadevi vs Sri. B. H. Harisha
2024 Latest Caselaw 24782 Kant

Karnataka High Court

Smt. Umadevi vs Sri. B. H. Harisha on 1 October, 2024

                                                  -1-
                                                               NC: 2024:KHC:40796
                                                           MFA No. 728 of 2021




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                              DATED THIS THE 1ST DAY OF OCTOBER, 2024

                                               BEFORE
                           THE HON'BLE DR. JUSTICE CHILLAKUR SUMALATHA
                      MISCELLANEOUS FIRST APPEAL NO. 728 OF 2021 (MV-I)
                      BETWEEN:

                      SMT. UMADEVI
                      W/O. SHIVASHANKAR. T. G.,
                      AGED ABOUT 46 YEARS,
                      R/AT NEAR YELAMMA TEMPLE,
                      KOTE TIPTUR TOWN,
                      TUMKUR DISTRICT-572 101.
                                                                     ...APPELLANT
                      (BY SRI. MANJUNATH N. D.,ADVOCATE (ABSENT))

                      AND:

                      1.    SRI. B. H. HARISHA,
                            S/O. HANUMANTHAPPA,
                            AGED ABOUT 48 YEARS,
                            R/AT WARD NO. 6, 4TH CROSS,
Digitally signed by         HALAPURA EXTENSION,
AASEEFA PARVEEN             BIRUR RURAL, KADURU TALUK,
Location: HIGH
COURT OF                    CHIKKAMAGALURU DISTRICT-577 101.
KARNATAKA
                      2.    THE MANAGER,
                            RELIANCE GENERAL
                            INSURANCE CO. LTD.,
                            BRANCH OFFICE, EAST-WING,
                            5TH FLOOR, NO.28, CENTENARY BUILDING,
                            M.G. ROAD, BANGALORE-560 001.
                                                                 ...RESPONDENTS
                      (BY SRI. LAKSHMINARAYAN C., ADVOCATE FOR R2;
                      V/O. DATED 11.07.2022, NOTICE TO R1 IS DISPENSED WITH)
                                     -2-
                                                NC: 2024:KHC:40796
                                               MFA No. 728 of 2021




     THIS MFA FILED U/S 173(1) OF MV ACT AGAINST THE
JUDGMENT AND AWARD DATED       04.03.2020  PASSED IN
MVC NO. 1130/2018 ON THE FILE OF THE V ADDITIONAL
DISTRICT AND SESSIONS JUDGE, TIPTUR, PARTLY ALLOWING
THE CLAIM PETITION FOR COMPENSATION AND SEEKING
ENHANCEMENT OF COMPENSATION.

    THIS APPEAL, COMING ON FOR DISMISSAL, 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. There

was no representation even on 20.03.2023, 09.09.2024

and 23.09.2024.

2. Though the matter is listed under the caption

'for dismissal', yet there is no representation.

Hence, the appeal stands dismissed for non-

prosecution without costs.

Sd/-

(DR.CHILLAKUR SUMALATHA) JUDGE

NS CT:TSM