Sri K Puttaswamy Shetty vs Sri Shrinivas
2024 Latest Caselaw 25907 Kant

Karnataka High Court

Sri K Puttaswamy Shetty vs Sri Shrinivas on 23 October, 2024

                                                -1-
                                                            NC: 2024:KHC:42640
                                                          MFA No. 1496 of 2023




                         IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 23RD DAY OF OCTOBER, 2024

                                             BEFORE
                         THE HON'BLE DR. JUSTICE CHILLAKUR SUMALATHA
                    MISCELLANEOUS FIRST APPEAL NO.1496 OF 2023(MV-I)

                   BETWEEN:

                   SRI. K. PUTTASWAMY SHETTY,
                   S/O. ANNAIAH SHETTY,
                   AGED ABOUT 45 YEARS,
                   R/AT KOMMEGOWDAKOPPALU,
                   BILIKERE HOBLI, HUNSUR TALUK,
                   MYSORE DISTRICT-571 103.
                                                                  ...APPELLANT
                   (BY SRI. BHANU PRAKASH H. V., ADVOCATE (ABSENT))

                   AND:

                   1.     SRI. SHRINIVAS,
                          S/O VENKATARAMANE GOWDA,
                          MAJOR,
                          R/AT KOMMEGOWDAKOPPALU,
                          BILIKERE HOBLI, HUNSUR TALUK,
Digitally signed by       MYSORE DISTRICT-571 103.
AASEEFA PARVEEN
Location: HIGH      2.    THE DIVISIONAL MANAGER,
COURT OF
KARNATAKA                 NEW INDIA ASSURANCE COMPANY LTD.,
                          NO.2951, JLB ROAD, CHAMUNDIPURAM,
                          MYSURU-570 004.
                                                               ...RESPONDENTS
                   (BY SRI. C.R. RAVI SHANKAR, ADVOCATE FOR R2;
                   V/O. DATED 07.03.2023, NOTICE TO R1 D/W)

                        THIS MFA FILED U/S 173(1) OF MV ACT, AGAINST THE
                   JUDGMENT AND AWARD DATED 21.11.2022 PASSED IN
                   MVC NO.734/2020 ON THE FILE OF THE IV ADDITIONAL
                   DISTRICT JUDGE AND MACT, MYSURU, PARTLY ALLOWING THE
                                         -2-
                                                      NC: 2024:KHC:42640
                                                  MFA No. 1496 of 2023




CLAIM PETITION FOR COMPENSATION                          AND    SEEKING
ENHANCEMENT OF COMPENSATION.

     THIS APPEAL, COMING ON FOR FINAL HEARING, 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 31.08.2024 and

15.10.2024.

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