Chandana @ Chandana Kumar vs Managing Director
2022 Latest Caselaw 1474 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. 6457 OF 2018


APPELLANT/S

CHANDANA @ CHANDANA KUMAR
S/O C.B. KUMAR
AGED ABOUT 21 YEARS
R/O CHOLENAHALLI VILLAGE
KASABA HOBLI
CHANNARAYAPATNA TALUK
HASSAN DISTRICT.

(BY SRI. H.N KUMAR AND VIJAY KUMAR T. ADVOCATES)

            -V/S-
RESPONDENT/S

MANAGING DIRECTOR
K.S.R.T.C.
HASSAN DIVISION.


       THIS MISCELLANEOUS FIRST APPEAL FILED U/S

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

DATED: 02/09/2013, PASSED IN M.V.C. NO.116/2011 ON

THE    FILE   OF   THE    SENIOR    CIVIL   JUDGE,   MACT,

CHANNARAYAPATNA,         PARTLY    ALLOWING   THE    CLAIM
 MFA. No. 6457/2018             2
-------------------------
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