Sri Shankar vs Sri Manjunath K S
2024 Latest Caselaw 25912 Kant

Karnataka High Court

Sri Shankar vs Sri Manjunath K S on 23 October, 2024

                                                   -1-
                                                         NC: 2024:KHC:42712-DB
                                                              MFA No.2842/2024



                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                          DATED THIS THE 23RD DAY OF OCTOBER, 2024
                                              PRESENT
                             THE HON'BLE MRS JUSTICE K.S.MUDAGAL
                                                   AND
                         THE HON'BLE MR JUSTICE VIJAYKUMAR A. PATIL
                    MISCELLANEOUS FIRST APPEAL NO.2842/2024 (MV-I)
                   BETWEEN:

                   SRI SHANKAR
                   S/O LATE RANGAIAH
                   AGED ABOUT 43 YEARS
                   RESIDING AT 4TH CROSS
                   HEMAVATHI NAGARA
                   HASSAN - 573 201

                   PERMANENT ADDRESS
                   AGRAHARA, SARASWATHI PURAM
                   SAKALESHPURA TALUK
                   HASSAN DISTRICT - 573 134                      ... APPELLANT

                   (BY SRI.ABHISHEK R D, ADVOCATE (ABSENT))
                   AND:

Digitally signed   1.    SRI MANJUNATH K S
by A K                   S/O K. SRINIVAS
CHANDRIKA
                         MAJOR, R/O NO.164/K,
Location: High
Court of                 14TH CROSS, 19TH MAIN,
Karnataka                1ST BLOCK, RAJAJINAGAR,
                         BENGALURU - 560 010

                   2.    THE MANAGER
                         THE NEW INDIA ASSURANCE
                         COMPANY LIMITED,
                         CHANDANA COMPLEX,
                         HARSHAMAHAL ROAD,
                         HASSAN - 573 201                      ... RESPONDENTS

                        THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
                   SECTION 173(1) OF MV ACT PRAYING TO MODIFY THE JUDGMENT
                   AND AWARD DATED 02.12.2021 PASSED IN MVC NO.177/2019 ON
                                -2-
                                           NC: 2024:KHC:42712-DB
                                              MFA No.2842/2024



THE FILE OF THE PRL. SENIOR CIVIL JUDGE AND CJM, MEMBER,
ADDITIONAL MACT, HASSAN, 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 MRS JUSTICE K.S.MUDAGAL
           AND
           HON'BLE MR JUSTICE VIJAYKUMAR A. PATIL

                    ORAL JUDGMENT

(PER: HON'BLE MRS JUSTICE K.S.MUDAGAL)

No representation for the appellant. Even on the

previous hearing date, there was no representation and

the costs are not paid.

2. It appears that the appellant is not interested in

prosecuting the matter. Therefore, the appeal is

dismissed for non-prosecution.

Sd/-

(K.S.MUDAGAL) JUDGE

Sd/-

(VIJAYKUMAR A. PATIL) JUDGE

AKC