S Balasubramani vs Iffcco Tokio General Insurance Co Ltd
2025 Latest Caselaw 1033 Kant

Karnataka High Court

S Balasubramani vs Iffcco Tokio General Insurance Co Ltd on 14 July, 2025

                                                  -1-
                                                              NC: 2025:KHC:25703
                                                            MFA No. 1182 of 2020


                      HC-KAR




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                               DATED THIS THE 14TH DAY OF JULY, 2025

                                               BEFORE
                           THE HON'BLE DR. JUSTICE CHILLAKUR SUMALATHA
                      MISCELLANEOUS FIRST APPEAL NO. 1182 OF 2020 (MV-I)
                      BETWEEN:

                            S. BALASUBRAMANI
                            S/O SALLADORAI
                            AGED ABOUT 30 YEARS,
                            R/AT NO.41, G KURUBARAPETE
                            HOSKOTE TOWN
                            BENGALURU DISTRICT - 562 114.
                                                                    ...APPELLANT
                      (BY SRI. NAIK RAMACHANDRA RAMA, ADVOCATE (ABSENT))

                      AND:

                      1.    IFFCCO TOKIO GENERAL INSURANCE CO. LTD.,
                            SRI SHANTHI TOWERS,
Digitally signed by         5TH FLOOR, NO.141,
AASEEFA
PARVEEN                     3RD MAIN EAST OF NGEF LAYOUT,
Location: HIGH              KASTURINAGAR, BANGALORE - 560 082,
COURT OF                    BY ITS GENERAL MANAGER.
KARNATAKA
                      2.    SHARANA BASAPPA,
                            S/O DESHMUKAPPA,
                            RAMAKKA LAYOUT, 1ST CROSS,
                            BEHIND WATER TANK
                            M V EXTESSION, HOSKOTE TOWN,
                            BANGALORE DISTRICT - 562 114.
                                                                 ...RESPONDENTS
                             THIS MFA IS FILED U/S 173(1) OF MV ACT AGAINST THE
                      JUDGMENT AND AWARD DATED. 20.10.2016, PASSED IN MVC
                                   -2-
                                                    NC: 2025:KHC:25703
                                               MFA No. 1182 of 2020


HC-KAR




NO.145/2014,      ON     THE    FILE    OF    THE     VIII-ADDITIONAL
DISTRICT    AND    SESSIONS       JUDGE       AND    MEMBER,    MACT,
BENGALURU      RURAL      DISTRICT,          BENGALURU,        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

No representation on appellant's side on call.

There was no representation on appellant's side even on

11.06.2025. As per the material available on record the appeal

is filed with a delay of 1088 days. Having filed the appeal with

such delay, the appellant atleast ought to have chosen to

pursue the matter diligently. However, the appellant did not do

so. Hence, the appeal stands dismissed for non-prosecution.

Sd/-

(DR.CHILLAKUR SUMALATHA) JUDGE

VS

CT: BHK