Mahadeva. H. H vs Anbalagan
2022 Latest Caselaw 1469 Kant

IN THE HIGH COURT OF KARNATAKA AT BENGALURU

     DATED THIS THE 1ST DAY OF FEBRUARY, 2022

                      BEFORE

     THE HON'BLE MR. JUSTICE P. KRISHNA BHAT


 MISCELLANEOUS FIRST APPEAL NO. 8810 OF 2018


APPELLANT/S

MAHADEVA H.H.
S/O HARASAIAH
36 YEARS
HARATALE VILLAGE
KAVALANDE HOBLI
NANJANGUD TALUK.

(BY SRI. R.C. NAGARAJ AND
 SMT. B.N. MANJULA, ADVOCATES)

            -V/S-
RESPONDENT/S

1.    ANBALAGAN
      S/O MANIKYAM
      46 YEARS
      SATHYAMANGALAM DEPOT
      R/O 154, GANAPATHI PALYAM
      EROADE, TAMILNADU

2.    THE MANAGING DIRECTOR
      TAMILNADU STATE TRANSPORT CORPORATION
      COIMBATORE LIMITED
      NO. 37, METTU PALYAM ROAD
      TAMILNADU
      COIMBATORE AT ERODE.
 MFA. No. 8810/2018        2
-------------------------
        THIS MISCELLANEOUS FIRST APPEAL FILED U/S

173(1) OF MV ACT AGAINST THE JUDGMENT AND AWARD

DATED: 29.08.2017, PASSED IN M.V.C. NO.53/2015 ON

THE FILE OF THE SENIOR CIVIL JUDGE, JMFC, MACT,

NANJANGUD, PARTLY ALLOWING THE CLAIM PETITION FOR

COMPENSATION       AND        SEEKING   ENHANCEMENT     OF

COMPENSATION.


      This Miscellaneous First Appeal is coming on for

orders this day, the Court made the following:

                              ORDER

Two week's time is granted for compliance. Failure to

do so will result in the appeal being dismissed without

further reference to Court.

Sd/-

JUDGE

NOTE: Vide Court Order dt.01.02.2022, Office objections

are not complied with. Hence Appeal stands dismissed.

COPY

Sd/-

ASSISTANT REGISTRAR T By : UN R By : UN C By : SJ