Sri Pradeep C L vs Universal Sompo General Insurance ...
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Karnataka High Court

Sri Pradeep C L vs Universal Sompo General Insurance ... on 29 October, 2024

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                                                              NC: 2024:KHC:43515
                                                         MFA No. 2175 of 2021




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 29TH DAY OF OCTOBER, 2024

                                               BEFORE
                           THE HON'BLE DR. JUSTICE CHILLAKUR SUMALATHA
                      MISCELLANEOUS FIRST APPEAL NO.2175 OF 2021(MV-I)

                      BETWEEN:

                      SRI. PRADEEP C. L.,
                      S/O. LAKSHMINARAYANA,
                      AGED ABOUT 22 YEARS,
                      R/AT CHANNENAHALLI VILLAGE,
                      CHANNENAHALLI POST,
                      BELLAVI HOBLI, TUMKUR DISTRICT,
                      PIN-572 107.
                                                                    ...APPELLANT
                      (BY SRI. PRADEEP C.L., ADVOCATE)
                      AND:

                      1.    UNIVERSAL SOMPO GENERAL
                            INSURANCE COMPANY LTD.,
Digitally signed by
                            NO.217/A, 3RD FLOOR,
AASEEFA PARVEEN             KVV SAMRAT, 3RD MAIN,
Location: HIGH              OUTER RING ROAD,
COURT OF                    KASTURINAGAR, BENGALURU -560043
KARNATAKA
                            REPRESENTED BY ITS MANAGER.

                      2.    SRI. G. SHANKAR,
                            CLASS 1 PWD CONTRACTOR,
                            SHAMILI, AMBALAPADY,
                            UID NO.530742556576,
                            UDUPI TALUK AND DISTRICT,
                            PIN-576 201.
                                                                 ...RESPONDENTS
                      (BY SRI.SHARANAPPA GOUDA MALI PATIL, ADVOCATE FOR R1;
                      R2- SERVED AND UNREPRESENTED)
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                                              NC: 2024:KHC:43515
                                            MFA No. 2175 of 2021




     THIS MFA FILED U/S 173(1) OF MV ACT AGAINST THE
JUDGMENT AND AWARD DATED 04.12.2020, PASSED IN
MVC NO.4766/2019, ON THE FILE OF THE VIII ADDITIONAL
SMALL CAUSES JUDGE AND ACMM., MEMBER, MACT,
BENGALURU (SCCH-5),     PARTLY ALLOWING THE CLAIM
PETITION FOR COMPENSATION AND SEEKING ENHANCEMENT
OF COMPENSATION.

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


CORAM:     HON'BLE DR. JUSTICE CHILLAKUR SUMALATHA


                       ORAL JUDGMENT

There was no representation on appellant's side on

07.08.2024, 13.08.2024 and 10.09.2024. As it was reported on

10.09.2024 that Sri.Shivakumar P., learned counsel on record

for the appellant is no more, Registry was directed to send

notice to appellant to pursue the matter.

Notice sent to the appellant was served duly as per the

material available on record. However, there is no

representation on appellant's side even on this day. Thus, it is

clear that the appellant is not interested in pursuing the matter.

Therefore, the appeal is dismissed for non prosecution.

Sd/-

(DR.CHILLAKUR SUMALATHA) JUDGE