Sri. Prasad Gowda vs Kereswamy K
2024 Latest Caselaw 25233 Kant

Karnataka High Court

Sri. Prasad Gowda vs Kereswamy K on 22 October, 2024

Author: N S Sanjay Gowda

Bench: N S Sanjay Gowda

                                       -1-
                                                NC: 2024:KHC:42522
                                              MFA No. 8173 of 2018




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                DATED THIS THE 22ND DAY OF OCTOBER, 2024

                                   BEFORE
                THE HON'BLE MR JUSTICE N S SANJAY GOWDA
          MISCELLANEOUS FIRST APPEAL NO.8173 OF 2018(MV-I)
         BETWEEN:

         1.    SRI PRASAD GOWDA
               S/O. RAJASHEKHAR GOWDA
               AGED 48 YEARS, AGRICULTURIST

               REPRESENTED BY:
               SMT. JYOTHI
               W/O. PRASAD GOWDA
               AGED 35 YEARS
               AGRICULTURIST

               BOTH ARE R/AT HOLEMARURU VILLAGE
               CHANDRAGUTTI HOBLI
               SORABA TALUK-577 429.
                                                      ...APPELLANT
         (BY SRI BIMBADHAR M. GOWDAR, ADVOCATE)

Digitally AND:
signed by
KIRAN
KUMAR R   1. KERESWAMY K.
Location:    S/O. KERIYAPPA
HIGH         AGED 37 YEARS
COURT OF
KARNATAKA    AGRICULTURIST
               R/O. ULTTHIKOPPA
               SORABA TALUK-577 429.

         2.    SHESHAPPA
               S/O. BASAVANTHAPPA
               AGED 46 YEARS
               AGRICULTURIST
               R/O. URUGANAHALLI VILLAGE
               SORABA TALUK-577 429.
                               -2-
                                           NC: 2024:KHC:42522
                                        MFA No. 8173 of 2018




3.  THE NATIONAL INSURANCE COMPANY LTD.
    1ST STAGE, S. S. COMPLEX
    ABOVE HARSHA ELECTRONICS
    B. H. ROAD, SHIMOGA-577 201.
                                          ...RESPONDENTS
(BY SRI SYED AKBAR PASHA, ADVOCATE FOR R-1 & R-2;
    SRI K. N. SRINIVASA, ADVOCATE FOR R-3)

     THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 173(1) OF MV ACT AGAINST THE JUDGMENT AND
AWARD DATED 02.07.2018 PASSED IN MVC NO.46/2014 ON
THE FILE OF THE SENIOR CIVIL JUDGE & XIII AMACT, SORABA,
PARTLY ALLOWING THE CLAIM PETITION FOR COMPENSATION
AND SEEKING ENHANCEMENT OF COMPENSATION.

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


CORAM:       HON'BLE MR JUSTICE N S SANJAY GOWDA


                        ORAL JUDGMENT

It is reported that the appellant died in the year 2023.

Since no steps have been taken, this appeal stands abated.

SD/-

(N S SANJAY GOWDA) JUDGE

GSR