Sri Anilkumar vs M S Mahadevappa
2021 Latest Caselaw 2277 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.88/2014 (MV)

BETWEEN:

SRI ANILKUMAR,
S/O SOSIGOWDA,
AGED ABOUT 33 YEARS,
R/A MAKAVALLI VILLAGE,
K.R. PET TALUK,
MANDYA DISTRICT-571 426.                       ... APPELLANT

               (BY SRI P. MAHESHA, ADVOCATE)

AND:

1.     M.S. MAHADEVAPPA,
       S/O LATE M.Y. SIDDALINGAPPA,
       R/A #40, 5TH BLOCK, 9TH MAIN,
       JAYALAKSHMIPURAM,
       MYSURU-12.

2.     THE ORIENTAL INSURANCE COMPANY LTD.,
       #42/1, CAHNDRA COMPLEX,
       1ST FLOOR, KALIDASA ROAD,
       V.V. MOHALLA, MYSURU-12.         ... RESPONDENTS

       (BY SRI S.V. HEGDE MULKHAND, ADVOCATE FOR R-2;
                       R-1 NOT SERVED)

     THIS M.F.A IS FILED UNDER SECTION 173(1) OF MV ACT
AGAINST THE JUDGMENT AND AWARD DATED 29.06.2013
PASSED IN MVC.NO.68/2009 ON THE FILE OF THE SENIOR CIVIL
JUDGE AND JMFC, K.R.PET, PARTLY ALLOWING THE CLAIM
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PETITION FOR COMPENSATION AND SEEKING ENHANCEMENT
OF COMPENSATION.

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

                        JUDGMENT

The learned counsel for the appellant is absent. On the

previous date of hearing, the learned counsel for the appellant

took time to comply with the office objections and till date the

office objections are not complied with. On perusal of the order

sheet, it is clear that time was taken from 2019 to remove the

office objections and till date the office objections are not

removed.

2. This appeal was dismissed for non-prosecution on

08.03.2018 and subsequently I.A.No.1/2018 was filed for

recalling the order dated 08.03.2018. On 29.05.2019, the order

dated 08.03.2018 was recalled and appeal was restored to file

and till date the office objections are not complied from

01.07.2019. Hence, the appeal is dismissed.

Sd/-

JUDGE MD