Mr Zabeen Taj vs Chandrappa
2022 Latest Caselaw 1470 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. 3638 OF 2018


APPELLANT/S

MRS. ZABEEN TAJ
W/O AMEERJAN
AGED ABOUT 45 YEARS
RESIDING AT ISLAMPURA VILLAGE
AMMANAGHATTA POST
KASABA HOBLI
GUBBI TALUK.

(BY SRI. D.T. CHETHAN, ADVOCATE)

            -V/S-
RESPONDENT/S

1.    CHANDRAPPA
      S/O BOJANNA
      AGED ABOUT 39 YEARS
      R/O HERUR COLONY
      KASABA HOBLI
      GUBBI TALUK.
      (OWNER OF THE VEHICLE AUTO-RICKSHAW
      BEARING REG. NO. KA-06-B-2692).

2.    THE MANAGER
      THE ORIENTAL INSURANCE CO. LTD.,
      BRANCH OFFICE, 1ST FLOOR
      T.G.M.A. BUILDING
      TUMAKURU.
      (COVER NOTE NO. 423201/31/2012/15722
       VALID FROM 01/03/2012 - 28/02/2013)
 MFA. No. 3638/2018            2
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       THIS MISCELLANEOUS FIRST APPEAL FILED U/S

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

DATED: 02/11/2016, PASSED IN M.V.C. NO.930/2012 ON

THE FILE OF THE SENIOR CIVIL JUDGE AND ADDITIONAL

MACT-17, GUBBI, 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