Mr Yathish Kumar vs Sri Yogesh Bathia
2022 Latest Caselaw 1471 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. 1281 OF 2019


APPELLANT/S

MR. YATHISH KUMAR
AGED ABOUT 23 YEARS
S/O RAMACHANDRAIAH
R/AT NO. 12/B, ALLENAHALLI
GUBBI TALUK
TUMAKURU.

(BY SRI. B.L. SANTHOSH AND CHETHAN B.R., ADVOCATES)

            -V/S-
RESPONDENT/S

1.    SRI. YOGESH BATHIA
      MAJOR
      W/O M.K. BHATHIA
      NO. 3/2, BHEL OFFICERS COLONY
      NANDINI LAYOUT
      BANGALORE.

2.   THE MANAGER
     M/S ICICI LOMBARD GENERAL INSURANCE CO. LTD.,
     OFFICE NO. 121
     THE ESTATE BUILDING
     9TH FLOOR, DICKSON ROAD
     BANGALORE.
 MFA. No. 1281/2019           2
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        THIS MISCELLANEOUS FIRST APPEAL FILED U/S

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

DATED: 23.11.2018 PASSED IN M.V.C. NO.3308/2017 ON

THE FILE OF THE MEMBER MACT, XVI ADDITIONAL JUDGE,

COURT OF SMALL CAUSES, M.A.C.T. BENGALURU (SCCH-

14),   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 weeks' 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 : DS C By : RM