Mr Gurappa vs Mr Harish
2022 Latest Caselaw 1476 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. 1283 OF 2019


APPELLANT/S

MR. GURAPPA
AGED ABOUT 65 YEARS
S/O VENKATASHYAMAIAH
SHIRESTEDARANAPALYA
SASALU HOBLI
DODDABALAPURA TALUK
BANGALORE RURAL DISTRICT.

(BY SRI. B.L. SANTHOSH, CHETHAN B.R.,
    SMT. N.R. ROHINI, ADVOCATES)

            -V/S-
RESPONDENT/S

1.    MR. HARISH
      MAJOR
      S/O RAJAGOWDA
      NO. 632/1, SHETTIHALLI
      ROYALL AVENUE ROAD
      SHETTIHALLI
      BANGALORE.

2.    THE MANAGER
      M/S UNITED INSURANCE CO. LTD.,
      5TH AND 6TH FLOOR
      KRISHI BHAVAN
      HUDSON CIRCLE
      BANGALORE.
 MFA. No. 1283/2019           2
----------------------------
        THIS MISCELLANEOUS FIRST APPEAL FILED U/S

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

DATED: 10.03.2017 PASSED IN M.V.C. NO.3881/2014 ON

THE FILE OF THE III ADDITIONAL SENIOR CIVIL JUDGE

AND    MEMBER      MACT,COURT      OF    SMALL    CAUSES,

BENGALURU (SCCH-18), DISMISSING THE CLAIM PETITION

FOR 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