Sri Santhosh C vs The New India Assurance Co Ltd
2022 Latest Caselaw 1472 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. 8718 OF 2018


APPELLANT/S

SRI. SANTHOSH C.
S/O CHOWDEGOWDA
AGED ABOUT 27 YEARS
R/AT NO. 472
2ND MAIN, 4TH CROSS
SYNDICATE BANK LAYOUT
BANGALORE.

(BY SRI. KALYAN R., VENU GOPAL G.M., AND
 SMT. VANI M.S., ADVOCATES)

            -V/S-
RESPONDENT/S

1.    THE NEW INDIA ASSURANCE CO. LTD.,
      T.P. HUB
      MAHALAKSHMI CHAMBERS
      M.G. ROAD,
      BANGALORE.

2.    M. PONNAMBALAM
      S/O MUTHUSWAMY
      NO. 7, R.C. COMPLEX
      206-261, S.G. MUTT ROAD
      CHAMARAJPET
      BANGALORE.
 MFA. No. 8718/2018        2
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        THIS MISCELLANEOUS FIRST APPEAL FILED U/S

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

DATED: 29.06.2015, PASSED IN M.V.C. NO.3099/2014 ON

THE FILE OF THE XVI ADDITIONAL JUDGE, COURT OF

SMALL CAUSES, MACT, 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 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