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Smt. Gangamma vs Sri Suresh R
2025 Latest Caselaw 1924 Kant

Citation : 2025 Latest Caselaw 1924 Kant
Judgement Date : 1 August, 2025

Karnataka High Court

Smt. Gangamma vs Sri Suresh R on 1 August, 2025

                                                      -1-
                                                                 NC: 2025:KHC:29800-DB
                                                                 MFA No. 2183 of 2024


                        HC-KAR



                              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                                  DATED THIS THE 1ST DAY OF AUGUST, 2025

                                                    PRESENT
                                    THE HON'BLE MR. JUSTICE D K SINGH
                                                      AND
                                 THE HON'BLE MR. JUSTICE VENKATESH NAIK T
                            MISCELLANEOUS FIRST APPEAL NO.2183 OF 2024 (MV-D)
                       BETWEEN:

                       1.    SMT. GANGAMMA
                             W/O. LATE RAJANNA
                             AGED ABOUT 67 YEARS

                       2.    KUMARI SUREKSHA S.
                             D/O. SURESH
                             AGED ABOUT 15 YEARS.

                       3.    MASTER THOSITH S
                             S/O SURESH
                             AGED ABOUT 14 YEARS

                             SINCE THE APPELLANT NOS.2 AND 3 ARE
                             MINORS REPRESENTED BY THEIR
                             GRAND MOTHER SMT. GANGAMMA AS
                             NATURAL GUARDIAN
Digitally signed by
MOUNESHWARAPPA
NAGARATHNA
Location: High Court
                             ALL ARE RESIDING AT
of Karnataka                 NO.5, 3RD CROSS, 5TH MAIN
                             APPANAPPA BADAVANE
                             HEROHALLI, BENGALURU NORTH
                             BENGALURU-560 091.
                                                                          ...APPELLANTS
                             (BY SRI JAGADEESH H.T., ADVOCATE)

                       AND:

                       1.    SRI SURESH R.
                             S/O. RAJANNA
                             MAJOR
                                -2-
                                           NC: 2025:KHC:29800-DB
                                            MFA No. 2183 of 2024


 HC-KAR



     RESIDING AT NO.5, 3RD CROSS
     5TH MAIN, APPANAPPA BADAVANE
     HEROHALLI, BENGALURU NORTH
     BENGALURU-560 091.

2.   THE MANAGER
     BAJAJ ALLIANZ GENERAL INSURANCE CO. LTD.
     OFFICE: 1/2, GOLDEN HEIGHTS,
     4TH FLOOR, 59TH C CROSS,
     4TH M. BLOCK RAJAJINGARA,
     BENGALURU-560 010.
                                                        ...RESPONDENTS
                              ***

      THIS    MISCELLANEOUS    FIRST   APPEAL      IS    FILED   UNDER
SECTION 173(1) OF MV ACT, AGAINST THE JUDGMENT AND AWARD
DATED 18.01.2024 PASSED IN MVC NO.1530 OF 2019 ON THE FILE
OF   THE   XXI   ADDITIONAL   SCJ    AND   ACMM,    MEMBER,      MACT,
BENGALURU SCCH-23,       DISMISSING THE CLAIM PETITION FOR
COMPENSATION.

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

CORAM:       HON'BLE MR. JUSTICE D K SINGH
             and
             HON'BLE MR. JUSTICE VENKATESH NAIK T


                        ORAL JUDGMENT

(PER: HON'BLE MR. JUSTICE D K SINGH)

No representation on behalf of the appellants neither in

the first call nor during post-lunch. On the last date of hearing

dated 13.06.2025, ten days' time was granted finally to comply

NC: 2025:KHC:29800-DB

HC-KAR

the office objections. Till date, office objections have not been

complied with and therefore, it appears that the appellants

have lost interest in prosecuting the appeal. Appeal is hereby

dismissed for non-prosecution.

Sd/-

(D K SINGH) JUDGE

Sd/-

(VENKATESH NAIK T) JUDGE

MN

 
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