Smt. Missiria vs Shri M Habeeb
2022 Latest Caselaw 11370 Kant

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

  DATED THIS THE 16TH DAY OF JANUARY, 2015
                    BEFORE

 THE HON'BLE MR. JUSTICE B.SREENIVASE GOWDA

            M.F.A. NO.4936/2013(MV)


 BETWEEN:

 SMT. MISSIRIA
 W/O SHAMSHUDDIN
 AGED ABOUT 34 YEARS
 R/AT KUNHI KHAN HOUSE
 SANTHOSH NAGAR
 ALAMPADY POST
 KASARGOD
 KERALA STATE                  ... APPELLANT

         (By SRI P KARUNAKARA, ADV.)
 AND:

 1.SHRI M HABEEB
 S/O MOHAMMED
 R/AT VALAPILLE HOUSE
 MANACHERI POOKUN POST
 KOZIKOD
 KERALA STATE

 2.NATIONAL INSURANCE CO LTD
 2ND FLOOR, NOOR COMPLEX
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MAVOOR ROAD
P.B.NO. 811
KOZIKOD
KERALA STATE

3.ABDUL RAHIMAN N A
S/O ABDUL KADHAR
RA/T KADEKAL HOUSE
12:28A CHEROOR CHENGALA
KASARGOD DISTRICT
KERALA STATE

4.BAJAJ ALLIANCE GENERAL INSURANCE CO
107, 1ST FLOOR
CRISTAL ARCADE
NEAR ROOPA HOTEL
BALMATTA ROAD
MANGALORE                    ... RESPONDENTS


     THIS MFA IS FILED U/S 173(1) OF MV ACT
AGAINST THE JUDGMENT AND AWARD DATED:
24.8.2011 PASSED IN MVC NO.764/2007 ON THE FILE
OF THE II ADDITIONAL DISTRICT, JUDGE, MEMBER,
MACT-3, D.K., MANGALORE, PARTLY ALLOWING THE
CLAIM PETITION FOR COMPENSATION AND SEEKING
ENHANCEMENT OF COMPENSATION.

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

As the appellant has failed to comply with the

office objections within the time stipulated in the

peremptory order dated 10.01.2014, the appeal is

dismissed.

Sd/-

JUDGE

NG*