Smt. M. Sumitra vs Smt. Bhagyamma
2025 Latest Caselaw 1871 Kant

Karnataka High Court

Smt. M. Sumitra vs Smt. Bhagyamma on 30 July, 2025

                                             -1-
                                                   NC: 2025:KHC:29458-DB
                                                   MFA No. 8169 of 2023


             HC-KAR



                  IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                       DATED THIS THE 30TH DAY OF JULY, 2025
                                        PRESENT
                         THE HON'BLE MR. JUSTICE D K SINGH
                                             AND
                     THE HON'BLE MR. JUSTICE VENKATESH NAIK T
                  MISCELLANEOUS FIRST APPEAL NO. 8169 OF 2023 (MV-D)


             BETWEEN:

             SMT. M. SUMITRA
             W/O LATE SRI PRABHAKAR NAIDU,
             AGED ABOUT 63 YEARS,
             R/AT NO.839, 6TH BLOCK,
             CSB QTRS., MADIVALA,
             BANGALORE-68.
                                                            ...APPELLANT

             (BY SRI MANJUNATH B. NATARAJU AND
              SMT. LAKSHMI T, ADVOCATES - ABSENT)


             AND:
Digitally
signed by
VASANTHA
KUMARY B K   1.     SMT. BHAGYAMMA
Location:
HIGH                W/O LATE NAGARAJU
COURT OF            AGED 53 YEARS,
KARNATAKA
                    R/AT TAHHIKUPPE,
                    KASABA HOBLI, MAGADI TALUK,
                    RAMANAGAR DISTRICT

             2.     SMT. ASHA RANI T N
                    D/O LATE NAGARAJU
                    NO.62, 32, C CROSS
                    9TH MAIN, 4TH BLOCK,
                    W/O SATHISH
                    R/AT 1636, SRI NILAYA,
                    PRASHANTH NAGAR,
                                -2-
                                         NC: 2025:KHC:29458-DB
                                          MFA No. 8169 of 2023


HC-KAR



     T. DASARAHALLI,
     BANGALORE-57.

3.   SRI PREMKUMAR N.
     S/O LATE NAGARAJU,
     AGED ABOUT 29 YEARS
     R/AT TAHHIKUPPE
     KASABA HOBLI, MAGADI TALUK,
     RAMANAGAR DISTRICT.
                                                ...RESPONDENTS


     THIS MFA IS FILED U/S 173(1) OF MOTOR VEHICLES ACT
PRAYING TO AWARD COMPENSATION OF RS.23,85,496/- BY
SETTING ASIDE THE AWARD DATED 04.10.2023 PASSED BY
THE MOTOR ACCIDENT CLAIMS TRIBUNAL AND SENIOR CIVIL
JUDGE, BANGALORE IN MVC NO.7322/2018 AND ETC.

    THIS 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)

The office objections have not been complied with despite

the order dated 20.01.2025 passed by this Court. No one

appeared on behalf of the appellant either in the first round or

in the revised call and therefore, we are of the opinion that the

appellant is not interested in prosecuting the appeal.

NC: 2025:KHC:29458-DB

HC-KAR

2. Accordingly, the appeal is dismissed for non-

prosecution.

Sd/-

(D K SINGH) JUDGE

Sd/-

(VENKATESH NAIK T) JUDGE

BKV