Narayana vs Mahesha
2021 Latest Caselaw 2275 Kant

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       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

           DATED THIS THE 16TH DAY OF JUNE, 2021

                          BEFORE

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

                  M.F.A.NO.2799/2013 (MV)

BETWEEN:

NARAYANA,
S/O LATE SHREENIVASA,
AGED ABOUT 29 YEARS,
MOSAIC CONTRACTOR,
RESIDENT OF GUDDENAHALLY VILLAGE,
HASSAN TALUK-573 201,
HASSAN DISTRICT.                               ... APPELLANT

               (BY SRI CHETHAN B., ADVOCATE)

AND:

1.     MAHESHA,
       S/O SHIVANNEGOWDA,
       MAJOR,
       R/AT D.A.R. POLICE QUARTERS,
       HASSAN TOWN-573 201,
       HASSAN DISTRICT.

2.     THE MANAGER,
       NATIONAL INSURANCE CO. LTD.,
       HASSAN BRANCH,
       SHRI MANJUNATHESWARA COMPLEX,
       BUS STAND ROAD, P.B.NO.112,
       HASSAN -573201.                      ... RESPONDENTS

          (BY SMT. H.R. RENUKA, ADVOCATE FOR R-2;
               VIDE ORDER DATED 03.04.2018,
              APPEAL AGAINST R-1 IS DISMISSED)
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     THIS M.F.A IS FILED UNDER SECTION 173(1) OF MV ACT
AGAINST THE JUDGMENT AND AWARD DATED 04.10.2011
PASSED IN MVC.NO.2431/2006 ON THE FILE OF THE
ADDITIONAL SENIOR CIVIL JUDGE, MEMBER, ADDITIONAL
MACT, HASSAN, DISMIISING THE CLAIM PETITION FOR
COMPENSATION.

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

                        JUDGMENT

This appeal is filed in 2013 and no steps are taken against

respondent No.1 inspite of several opportunities are given to the

appellant. Though the appeal is dismissed against respondent

No.1 on 03.04.2018, no application is filed till date and the

petition filed by the claimant was dismissed before the Tribunal.

Hence, there are no grounds to again grant time. The appeal is

dismissed.

Sd/-

JUDGE

MD