Rekha Mahadev Kolhar vs S Dhanbakkiam W/O Subramaniyam
2021 Latest Caselaw 2663 Kant

            IN THE HIGH COURT OF KARNATAKA
                    DHARWAD BENCH

           DATED THIS THE 6TH DAY OF JULY 2021

                         PRESENT

        THE HON'BLE MR. JUSTICE KRISHNA S.DIXIT

                           AND

      THE HON'BLE MR.JUSTICE PRADEEP SINGH YERUR

                   M.F.A.No.21177/2013

BETWEEN

SHRI REKHA MAHADEV KOLHAR
AGE: 48 YEARS,
OCC: INTERIOR DECORATOR, NOW NIL
R/O: MUNAVALLI, TQ: SOUNDATTI
DIST: BELGAUM                            ... APPELLANT

(BY SRI. M.J.PEERJADE, ADV.)

AND

1 . S DHANBAKKIAM W/O SUBRAMANIYAM
AGE: MAJOR, OCC: BUSINESS
R/O.22ND CROSS, CHAMRAJPETH
BANGALORE
(OWNER OF ASHOK LEYLAND TRUCK
BEARING NO.KA-01/C-3113)

2 . THE MANAGER,
RELIANCE GENERAL INSURANCE CO.
LTD., NO.1 DHANAM TOWERS,
BINNY MAIN ROAD, TIRUPUR,
THROUGH ITS BRANCH OFFICE
                                 2




DESAI CIRCLE, HUBLI
(INSURER OF ASHOK LEYLAND
TRUCK BEARING NO.KA-01/C-3113).                ...RESPONDENTS

(BY SRI.NAGARAJ C.KOLLOORI, ADV. FOR R2,
R1-DISPENSED WITH)

     MFA FILED U/S.173(1) OF MOTOR VEHICLES ACT, 1988,
AGAINST THE JUDGMENT AND AWARD DATED 4.10.2012 PASSED IN
MVC NO.470/2010 ON THE FILE OF THE SENIOR CIVIL JUDGE & ADDL.
MOTOR ACCIDENT CLAIMS        TRIBUNAL, SAUNDATTI, PARTLY
ALLOWING THE CLAIM PETITION FOR COMPENSATION AND SEEKING
ENHANCEMENT OF COMPENSATION.

    THIS MFA COMING ON FOR ORDERS THIS                    DAY,
KRISHNA S.DIXIT, J, DELIVERED THE FOLLOWING:

                             ORDER

This appeal is disposed off as having statutorily abated,

LRS of the deceased appellant having not been brought on

record within the statutorily prescribed period.

Sd/-

JUDGE

Sd/-

JUDGE

Vmb