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Nagaraju M R vs Prem Singh
2025 Latest Caselaw 1128 Kant

Citation : 2025 Latest Caselaw 1128 Kant
Judgement Date : 16 July, 2025

Karnataka High Court

Nagaraju M R vs Prem Singh on 16 July, 2025

                                               -1-
                                                         NC: 2025:KHC:26310
                                                      MFA No. 2451 of 2021


                   HC-KAR




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 16TH DAY OF JULY, 2025

                                            BEFORE
                        THE HON'BLE DR. JUSTICE CHILLAKUR SUMALATHA
                   MISCELLANEOUS FIRST APPEAL NO.2451 OF 2021(MV-I)
                   BETWEEN:
                   NAGARAJU M. R.,
                   S/O M. RANGASWAMY,
                   AGED ABOUT 50 YEARS,
                   OCCUPATION: TEACHER
                   R/AT AYYAPPASWAMY BADAVANE,
                   HULIYARU ROAD, HOSADURGA TOWN,
                   HOSADURGA TALUK,
                   CHITRADURGA DISTRICT - 577 527.
                                                               ...APPELLANT
                   (BY SRI. H. B. SHIVAPRAKASH, ADVOCATE (ABSENT))

                   AND:

                   1.    PREM SINGH,
                         S/O RAMAPATH SINGH,
Digitally signed         AGED ABOUT 42 YEARS,
by AASEEFA               DRIVING PROFESSION,
PARVEEN                  R/AT RAMANA VILALGE,
Location: HIGH           SONIPATH TALUK,
COURT OF                 SONIPAT DISTRICT,
KARNATAKA
                         HARYANA STATE - 131 001.
                         (OWNER OF THE LORRY
                         BEARING NO. HR-69 B-9665)

                   2.    THE DIVISIONAL MANAGER,
                         THE NEW INDIA ASSURANCE COMPANY LTD.
                         PB NO. 62, NO. 289/12, 2ND FLOOR,
                         A.M.ARCADE, C.J.HOSPITAL ROAD,
                         DAVANAGERE - 577 002.
                                                           ...RESPONDENTS
                                -2-
                                            NC: 2025:KHC:26310
                                         MFA No. 2451 of 2021


 HC-KAR




     THIS MFA FILED U/S 173(1) OF MV ACT AGAINST THE
JUDGMENT AND AWARD DATED 03.08.2020 PASSED IN
MVC NO.227/2019 ON THE FILE OF THE SENIOR CIVIL JUDGE
AND JMFC, M.A.C.T., HOSADURGA, PARTLY ALLOWING THE
CLAIM PETITION FOR COMPENSATION AND SEEKING
ENHANCEMENT OF COMPENSATION.

    THIS APPEAL, COMING ON FOR DISMISSAL, 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 11.06.2025

and 27.06.2025.

Though the matter is listed under the caption 'for

dismissal', yet there is no representation.

Therefore, the appeal stands dismissed for non-

prosecution.

Sd/-

(DR.CHILLAKUR SUMALATHA) JUDGE

NS CT:TSM

 
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