A Narayanaswamy vs The Divisional Manger
2021 Latest Caselaw 2698 Kant

                              1



       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

            DATED THIS THE 7TH DAY OF JULY, 2021

                            BEFORE

            THE HON'BLE MR. JUSTICE H.P. SANDESH

                   M.F.A.NO.5038/2015 (MV)

BETWEEN:

A. NARAYANASWAMY,
S/O ANJINAPPA,
AGED ABOUT 53 YEARS,
R/O NO.1719/A, 3RD CROSS,
PRASHANTH NAGAR RAMESH ROAD,
T.DASARAHALLI,
BENGALURU - 560057.                              ... APPELLANT

              [BY SRI M. ANIL KUMAR, ADVOCATE]

AND:

1.     THE DIVISIONAL MANGER,
       THE NATIONAL INS. CO. LTD.,
       NO.64, FIRST FLOOR, SATI COMPLEX,
       OLD MISSION ROAD, LALBAGH ROAD,
       BENGALURU - 560027.

2.     MR. A. NARAYANASWAMY,
       S/O ANJANAPPA,
       R/O NO.1719/A, 3RD CROSS,
       PRASHANTH NAGAR ROAD,
       T. DASARAHALLI, BENGALURU - 560057.

3.     THE REGIONAL MANAGER,
       RELIANCE GEN.INS. CO. LTD.,
       5TH FLOOR, CENTENARY BUILDING,
       28, M.G.ROAD, BENGALURU 560 001.

4.     MR. SARVESHA K.N.,
       S/O NAGARAJU,
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     KUKANARANAHALLI,
     GANAKAL POST, BIDADI HOBLI,
     RAMANAGARA THALUK,
     BENGALURU RURAL DISTRICT-560059.          ... RESPONDENTS

         [BY SRI ASHOK N. PATIL, ADVOCATE FOR R-1;
      SRI B. PRADEEP, ADVOCATE FOR R-3 (THROUGH VC)]

     THIS M.F.A IS FILED UNDER SECTION 173(1) OF MV ACT
AGAINST THE JUDGMENT AND AWARD DATED 20.01.2012 PASSED
IN MVC.NO.4135/2009 ON THE FILE OF THE X ADDITIONAL JUDGE
AND MEMBER, MACT-16, BENGALURU CITY, DISMISSING THE
CLAIM PETITION FOR COMPENSATION.

    THIS M.F.A. COMING ON FOR ORDERS THIS DAY, THE
COURT DELIVERED THE FOLLOWING:

                        JUDGMENT

This Court vide order dated 17.06.2021 noted that though

the appeal was filed in 2015, the office objections are not

complied with and the copy of the appeal memo is also not

furnished to the learned counsel for respondent Nos.1 and 3.

Inspite of direction of this Court to take steps in respect of

respondent Nos.2 and 4 and to serve the copy of the appeal

memo on the learned counsel for respondent Nos.1 and 3, the

same is not done. Hence, in view of the order of this Court dated

17.06.2021, the appeal is dismissed.

Sd/-

JUDGE MD