The Divisional Controller vs Sri Sunil S/O Ameenreddy Desai
2022 Latest Caselaw 11429 Kant

          IN THE HIGH COURT OF KARNATAKA
                 KALABURAGI BENCH

       DATED THIS THE 17TH DAY OF AUGUST 2022

                        PRESENT

 THE HON'BLE Dr. JUSTICE H.B.PRABHAKARA SASTRY

                            AND

       THE HON'BLE MR.JUSTICE C.M.POONACHA


  MISCELLANEOUS FIRST APPEAL NO.201107/2021
                    (MV)

Between:

The Divisional Controller
Divisional Office
APSTRC, Rangareddi
(Telangana State)-500037
                                        ...Appellant

(By Sri S.V. Deshmukh, Advocate)

And:

Sri. Sunil S/o Ameenreddy Desai
Age: 26 Years, Occ: Nil
R/o Hayyal (B) Village
Tq.Shahapur
Dist.Yadgiri-585201
                                      ...Respondent
                                              MFA No.201107/2021
                                     2

       This Miscellaneous First Appeal is filed under Section
173(1) of the Motor Vehicles Act praying to, set aside the
judgment and award passed by the Court of the Senior Civil
Judge & JMFC and Additional M.A.C.T-4, Shahapur at
Shahapur in MVC No.67/2016 dated 06.12.2019 and to
modify the compensation awarded and etc.


       This Miscellaneous First Appeal coming on for Orders,
through    physical    hearing/video       conference,   this     day
Dr.H.B.PRABHAKARA SASTRY J., made the following:



                            ORDER

Heard the submissions of the learned counsel for

the appellant.

Though he submits that the appellant wants some

more time to comply the statutory obligation of

depositing the amount, however, a perusal of the order

sheet would go to show that there are other office

objections also to comply with. Even depositing of the

statutory amount is also being a pre-requirement to

make the matter ripen for the first hearing, which MFA No.201107/2021

depositing of the amount is pending for more than one

year, the appellant has not complied with the office

objections. As such, no further adjournment would be

granted in the matter.

Accordingly, the Miscellaneous First Appeal stands

dismissed for non-compliance of office objections.

Sd/-

JUDGE

Sd/-

JUDGE

RSP