Sri Sunil A Suvarna vs Sri B Manohar Prabhu
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Karnataka High Court

Sri Sunil A Suvarna vs Sri B Manohar Prabhu on 28 October, 2024

Author: Hanchate Sanjeevkumar

Bench: Hanchate Sanjeevkumar

                                             -1-
                                                         NC: 2024:KHC:43379
                                                       MFA No. 4530 of 2014




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                           DATED THIS THE 28TH DAY OF OCTOBER, 2024
                                            BEFORE
                        THE HON'BLE MR JUSTICE HANCHATE SANJEEVKUMAR
                    MISCELLANEOUS FIRST APPEAL NO. 4530 OF 2014 (MV-I)
                   BETWEEN:

                   SRI. SUNIL A SUVARNA,
                   AGED ABOUT 48 YEARS,
                   A/O ANANDA SUVARNA,
                   R/AT DURGAPRASAD,
                   CHURCH ROAD,
                   THOKKOTTU,
                   MANGALORE TALUK.
                                                                   ...APPELLANT
                   (BY SRI. RAJARAM S., ADVOCATE)

                   AND:
                   1. SRI. B MANOHAR PRABHU,
                      AGED ABOUT 46 YEARS,
                      S/O B. RAGHURAM PRABHU,
                      R/AT VIJAYA DURGA,
                      T.T. ROAD,
                      MANGALORE.
Digitally signed
by RAMYA D         2.   THE BRANCH MANAGER,
Location: HIGH          NATIONAL INSURANCE CO. LTD.,
COURT OF
KARNATAKA               EMJAY'S COMPLEX, 1ST FLOOR,
                        BALMATTA, MANGALORE.
                                                               ...RESPONDENTS
                   (BY SRI. A. M. VENKATESH ADVOCATE FOR R2;
                        R1 SERVED AND UNREPRESENTED)

                         THIS MISCELLANEOUS FIRST APPEAL FILED U/S 173(1) OF
                   MV ACT AGAINST THE JUDGMENT AND AWARD DATED 25.9.2013
                   PASSED IN MVC NO.300/2010 ON THE FILE OF THE MEMBER,
                                 -2-
                                                 NC: 2024:KHC:43379
                                             MFA No. 4530 of 2014




MACT-III     &    II   ADDL. DISTRICT      JUDGE, D.K., MANGALORE,
DISMISSING THE CLAIM PETITION FOR COMPENSATION.


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


CORAM:     HON'BLE MR JUSTICE HANCHATE SANJEEVKUMAR

                            ORAL JUDGMENT

Notice issued to appellant is returned with postal shara as

appellant died. Therefore, the appeal stands abated.

SD/-

(HANCHATE SANJEEVKUMAR) JUDGE

SRA