N R Narasimha Murthy vs V Ramamohan Gupta
2021 Latest Caselaw 950 Kant

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     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 15TH DAY OF JANUARY 2021

                         BEFORE

     THE HON'BLE MR.JUSTICE H.T.NARENDRA PRASAD

                MFA No.3094 OF 2014(MV)

BETWEEN:

N.R.Narasimha Murthy,
Aged abut 62 years,
S/O Late. N.L.Ramachandra Char,
R/o Neralakere at post,
Medigeshi hobli,
Madhugiri taluk,
Tumkur District.
                                             ... Appellant

(By Sri. Patel D.Karegowda., Advocate)

AND:

1.     V. Ramamohan Gupta,
       Major,
       S/o Venkatasubbaiah Setty V.,
       R/o Door No.6-1-177,
       Ramanagar, Ananthapur(Po & M)
       Ananthapur District,
       Andhra Pradesh-515001.

2.     The National Insurance Company Limited,
       Branch office, I Floor,
       Opp: APSRTC Bus Stand,
       Penukonda Road,
       Hindupura, Ananthapur Dist.
       Andhra Pradesh,
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       By its Manager-515001.

                                               ... Respondents

(By Sri.B.A.Ramakrishna, Advocate for R2)

       This MFA is filed under Section 173(1) of MV Act,
against the Judgment and Award dated:23.10.2013 passed
in MVC No.64/2011 on the file of the PRL. Senior Civil
Judge & MACT XII, Madhugiri, partly allowing the claim
petition for compensation and seeking enhancement of
compensation.

      This MFA, coming on for Orders, this day, this Court,
delivered the following:

                      JUDGMENT

Learned counsel for the appellant submits that

inspite of his best efforts, the parties are not in contact to

file an application for substitution of service.

Since no steps have been taken, the appeal is

dismissed.

Sd/-

JUDGE

Cm/-