Sri Y S Sampangi vs The United India Insurance Co. Ltd
2022 Latest Caselaw 11305 Kant

 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 19TH DAY OF JULY, 2018
                        PRESENT
THE HON'BLE MR. JUSTICE RAGHVENDRA S. CHAUHAN
                      AND
  THE HON'BLE MR. JUSTICE H.T. NARENDRA PRASAD

   MISCELLANEOUS FIRST APPEAL NO. 3973 OF 2015

APPELLANT

SRI. Y.S. SAMPANGI
S/O MANI
AGED ABOUT 20 YEARS
RESIDENT OF NO. 79,
VALMIKINAGAR
MYSORE ROAD
BANGALORE - 26.

(By Sri. H.B. SOMAPUR, Advocate)

                          -V/S-

RESPONDENTS

  1. THE UNITED INDIA INSURANCE CO. LTD.,
     BY ITS MANAGER,
     DIVISIONAL OFFICE NO. 7,
     NO. 25/1, 2ND FLOOR,
     VINOD COMPLEX,
     J.C. ROAD,
     BANGALORE.

  2. SRI. SYED INYATH
     S/O SYED HYDER
     MAJOR
     NO. 11, 5TH CROSS,
     VALMIKINAGAR,
     MYSORE ROAD,
     BANGALORE - 26.
 MFA. No. 3973/2015              2
--------------------------
        This Miscellaneous First Appeal filed U/S 173(1) OF MV

ACT against the Judgment and Award dated 10.02.2015,

passed in MVC No.6613/2012, on the file of the 16TH

ADDITIONAL JUDGE, COURT OF SMALL CAUSES, MACT,

BENGALURU, dismissing the claim petition for compensation.


         This Miscellaneous First Appeal is coming on for orders
this day, the Court made the following:


                               ORDER

The learned counsel for the appellant is granted four weeks time for submission of English translation of the documents which are in Kannada, failing which, the appeal shall stand dismissed automatically without reference to the court.

Sd/-

JUDGE

Sd/-

JUDGE

NOTE: Vide Court Order dt. 19.07.2018, Office objections are not complied with. Hence Appeal stands dismissed.

T By: UN
R By: DS                                    COPY
C By: BK

                                         Sd/-

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