Siddamma vs K Prabhakara
2022 Latest Caselaw 1477 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. 8994 OF 2018


APPELLANT/S

SIDDAMMA
W/O LATE KOLLARAPPA
AGED ABOUT 58 YEARS
R/OF KALKERE L HATTI
HOLALKERE
CHITRADURGA DISTRICT.

(BY SRI. SANDESH SHETTY T. ADVOCATE)

            -V/S-
RESPONDENT/S

1.    K. PRABHAKARA
      S/O K. KRISHNAYYA
      AGED ABOUT 48 YEARS
      R/OF H.NO. 7-2-1
      KELKERI
      BASRUR VILLAGE
      KUNDAPURA TALUK.

2.    NAGARAJA K.
      S/O PARAMESHWARA RAO
      R/O L.L. ROAD
      PADUKERI
      KUNDAPURA.

3.    THE NATIONAL INSURANCE CO. LTD.,
      1ST FLOOR,
      GANESH MAHAL
 MFA. No. 8994/2018           2
-------------------------
        MUNICIPAL MAIN ROAD
        KUNDAPURA.
        (REP. BY ITS BRANCH MANAGER)


      THIS MISCELLANEOUS FIRST APPEAL FILED U/S

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

DATED: 15.07.2017, PASSED IN M.V.C. NO.192/2014 ON

THE FILE OF THE ADDITIONAL DISTRICT JUDGE AND

ADDITIONAL MACT, UDUPI (SITTING AT KUNDAPURA),

KUNDAPURA, 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