Karnataka High Court
Yajaman Sidda Naika vs Union Of India on 4 June, 2019
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 4TH DAY OF JUNE, 2019
BEFORE
THE HON'BLE MR. JUSTICE SREENIVAS HARISH KUMAR
MISCELLANEOUS FIRST APPEAL No.1444 OF 2014 (RCT)
BETWEEN
1. Yajaman Sidda Naika,
S/o. Late Javara Naika,
Aged 59 years,
2. Parvathamma,
W/o. Yajaman Siddanayaka,
Aged 49 years,
Both are R/at 74/1,
Kannambadamana Temple Street,
H.D.Kote Road, 9th Ward,
Chikka Hunsur,
Hunsur Town & Post -571105.
...Appellants
(By Sri. V.Padmanabha, Advocate - Absent)
AND
Union of India
Represented by
The General Manager,
South Western Railway,
Club Road, Keshwapura,
Hubli-580020.
...Respondent
(By Sri. Satish Kumar, Advocate)
2
This MFA is filed under Section 23(1) of Railway
Claims Tribunal Act, against the order dated 20.12.2013
passed in OA No.85/2008 on the file of the Railway Claims
Tribunal, Bengaluru Bench, Bengaluru, dismissing the claim
petition for compensation.
This MFA coming on for admission, this day, the Court
made the following :
ORDER
On 11.01.2019, appellants' counsel was absent. Today also appellants' counsel is absent. Respondent's counsel is present. Appeal is dismissed for non-prosecution.
Sd/-
JUDGE sd