The New India Assurance Co Ltd vs K S Shashikumar
2022 Latest Caselaw 11260 Kant

                              -1-


       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

          DATED THIS THE 7TH DAY OF JANUARY 2016

                           BEFORE

        THE HON'BLE MR. JUSTICE L. NARAYANA SWAMY

                MFA NO.1074/2012 (MV)

BETWEEN:

D. NAGARATHNAMMA,
AGED ABOUT 55 YEARS,
W/O. LATE SRINIVAS,
RESIDING AT DODDAPETE,
NEAR SHANIMAHATHMA TEMPLE,
KUNIGAL TOWN,
TUMKUR DISTRICT.
                                                 ... APPELLANT

       (BY SRI. MUSHTAQ AHMED, ADVOCATE)

AND:

1.     SATHISHA,
       AGED ABOUT 40 YEARS,
       S/O. ANANDAPPA,
       R/A. EXTENSION,
       KUNIGAL TOWN,
       KUNIGAL TALUK-572 130,
       TUMKUR DIST.

2.     THE NEW INDIA ASSURANCE CO. LTD.,
       B.H. ROAD, BRANCH OFFICE,
       TUMKUR TOWN,
       TUMKUR DIST,
       REP. BY ITS MANAGER.
                                               ... RESPONDENTS

       (BY SRI. D.S. SHRIDHAR, ADV. FOR R-2)
                                 ***
                               -2-


     THIS MFA IS FILED U/S 173(1) OF MV ACT AGAINST THE
JUDGMENT AND AWARD DATED: 19.01.2011 PASSED IN MVC
NO.1660/2007 ON THE FILE OF SENIOR CIVIL JUDGE & JMFC,
KUNIGAL,   DISMISSING    THE     CLAIM   PETITION   FOR
COMPENSATION.

    THIS MFA COMING ON FOR ORDERS THIS DAY, THE
COURT DELIVERED THE FOLLOWING:


                       JUDGMENT

For having not taken steps for service of notice to R-1

though the sufficient time is granted, the appeal stands

dismissed against R-1. Hence, it does not survive

consideration against the Insurance Company.

Accordingly, the appeal is dismissed.

Sd/-

JUDGE Snc