Sri Ravi vs Sri D M Balachandra
2022 Latest Caselaw 1473 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. 130 OF 2018


APPELLANT/S

SRI. RAVI
S/O MARIGOWDA
AGED ABOUT 44 YEARS
R/O. CHIKKABOMMANAHALLI DAKHLE
LAKSHMIPURA VILLAGE
KONANUR HOBLI
ARKALGUD TALUK.

(BY SRI. RAHUL RAI K., ADVOCATE)

            -V/S-
RESPONDENT/S

1.     SRI. D. M. BALACHANDRA
       S/O MARIDYAVEGOWDA
       AGED ABOUT 48 YEARS
       R/O DODDABASAVAHALLI VILLAGE
       KASABA HOBLI, BUS STAND ROAD
       HASSAN DISTRICT.
       (OWNER OF THE MOTOR CYCLE
       BEARING REG. NO. KA-13-V-6451).

2.     THE MANAGER
       THE ORIENTAL INSURANCE CO. LTD.,
       DIVISIONAL OFFICE
       SS COMPLEX
       SUBASH SQUARE
 MFA. No. 130/2018           2
-------------------------
        BUS STAND ROAD
        HASSAN.
        (POLICY NO. 472600/31/2013/1506
        VALID FROM 12/05/2012 TO 11/05/2013)


      THIS MISCELLANEOUS FIRST APPEAL FILED U/S

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

DATED: 19.09.2015 PASSED IN M.V.C. NO.398/2013 ON

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

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