Sri. Chandregowda vs Smt. Sakina
2022 Latest Caselaw 1475 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. 1313 OF 2019


APPELLANT/S

SRI. CHANDREGOWDA
S/O APPUGOWDA
AGE MAJOR
R/O HESGAL VILLAGE
MUDIGERE TALUK
CHIKKAMAGALURU DISTRICT.

(BY SRI. LOHITASWA BANAKAR AND
    SRI. HARISH BANAKAR ADVOCATES)

            -V/S-
RESPONDENT/S

1.    SMT. SAKINA
      W/O MOHAMMAD AZIM
      AGED ABOUT 44 YEARS
      R/AT BAPUNAGARA
      HESGAL POST
      MUDIGERE TALUK
      CHIKKAMAGALURU DISTRICT.

2.    SRI. ADIL
      S/O ABDUL AZEEZ
      MAJOR IN AGE
      R/AT BAPUNAGARA
      HESGAL POST
      MUDIGERE TALUK
      CHIKKAMAGALURU DISTRICT.
 MFA. No. 1313/2019           2
----------------------------
3.      MS. CHOLAMANDALAM MS GENL.
       INSURNACE COMPANY
        MANGALORE BRANCH
        MANGALORE.


      THIS MISCELLANEOUS FIRST APPEAL FILED U/S

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

DATED: 21.06.2017 PASSED IN M.V.C. NO.250/2015 ON

THE FILE OF THE SENIOR CIVIL JUDGE AND JMFC, MACT,

MUDIGERE AWARDING COMPENSATION OF RS. 5,00,000/-

WITH INTEREST @ 6% P.A. FROM THE DATE OF PETITION

TILL REALIZATION.


      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