Sri Suresh H G vs Sri Nagesh H C
2021 Latest Caselaw 6142 Kant

Citation : 2021 Latest Caselaw 6142 Kant
Judgement Date : 14 December, 2021

Karnataka High Court

Sri Suresh H G vs Sri Nagesh H C on 14 December, 2021

Bench: H T Prasad

     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

      DATED THIS THE 13TH DAY OF SEPTEMBER, 2017

                        BEFORE

THE HON'BLE MR. JUSTICE RAGHVENDRA S. CHAUHAN


      MISCELLANEOUS FIRST APPEAL NO. 7917 OF 2016


BETWEEN

SRI. SURESH H.G.,
S/O GIDDEGOWDA,
AGED ABOUT 41 YEARS,
R/AT M. HOSAKOPPALU VILLAGE,
KASABA HOBLI,
HASSAN TALUK,
HASSAN - 573 201.
                                         .. APPELLANT

(BY SRI. CHETHAN B. AND SRI. HARSHA S.P., ADVOCATE)


AND

1.      SRI. NAGESH H.C.,
        S/O CHELUVEGOWDA,
        MAJOR,
        R/AT HARALAHALLI VILLAGE,
        DASARAKOPPALU POST,
        SALAGAME HOBLI,
        HASSAN TALUK - 575 001.

2.      THE MANAGER,
        NEW INDIA INSURANCE COMPANY LIMITED,
        BRANCH OFFICE,
        HARSHAMAHAL ROAD,
 MFA No.7917/16              2
----------------------
        CHANDAN COMPLEX,
        HASSAN CITY, HASSAN - 573 201.
                                            .. RESPONDENTS


      This Miscellaneous First Appeal filed U/S 173(1) of MV

ACT against the Judgment and Award dated 10/08/2016

passed   in   MVC   No.1163/2015     on   the   file   of   the   II

ADDITIONAL      DISTRICT    AND    SESSIONS      JUDGE       AND

ADDITIONAL MACT, HASSAN, partly allowing the claim

petition for compensation and seeking enhancement of

compensation.

      This Miscellaneous First Appeal is coming on for orders

this day, the Court made the following:

                             ORDER

The learned counsel for the appellant/s is granted three

weeks time to comply with the office objections, failing which,

the appeal shall stand automatically dismissed without

further reference to the Court.

Sd/-

JUDGE

----------------------

NOTE: Vide Court Order dt.13.09.2017, Office objections are not complied with. Hence Appeal stands dismissed.


T By: DS
R By: AV                                     COPY
C By: KTY


                                             Sd/-
                                      ASSISTANT REGISTRAR