Smt.Bhagamma W/O Bhagappa vs Sri.Sanjunath And Anr
2022 Latest Caselaw 1479 Kant

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         IN THE HIGH COURT OF KARNATAKA
                 KALABURAGI BENCH

     DATED THIS THE 01ST DAY OF FEBRUARY, 2022

                       BEFORE

        THE HON'BLE MRS. JUSTICE J.M.KHAZI

             MFA No.201771/2019 (MV)

Between:

SMT.BHAGAMMA W/O BHAGAPPA
AGE: 29 YEARS, OCC: AGRICULTURE LABOUR,
R/O NELOGI, TQ. JEWARGI,
DIST. KALABURAGI.
                                             ...APPELLANT
(BY SRI.SANJEEV PATIL, ADVOCATE)

AND

1.    SRI.SANJUNATH S/O BHIMARAYA
      AGE: MAJOR, OCC: BUSINESS,
      OWNER-CUM-DRIVER OF AUTO NO. KA-32/C-2490,
      R/O KUTNOOR TQ. JEWARGI, DIST. KALABURAGI.

2.    BHARATI AXA GENERAL INSURANCE CO. LTD.,
      OPP: VIDYA NAGAR POLICE STATION,
      VIDYA NAGAR, 1ST FLOOR, CENTRAL BUILDING,
       HUBLI-580021,
      REPRESENTED BY ITS AUTHORIZED OFFICER.
                                          ....RESPONDENTS

   THIS MFA IS FILED U/S. 173(1) OF M.V.ACT, PRAYING TO
CALL FOR THE ENTIRE LOWER COURT RECORDS AND MODIFY
THE JUDGMENT AND AWARD DATED 19.12.2017 PASSED BY
THE LEARNED SENIOR CIVIL JUDGE & JMFC AT JEWARGI IN
MVC NO.739/2015 BY ENHANCING THE COMPENSATION
AMOUNT FROM RS.3,02,000/- TO RS.15,00,000/-.
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     THIS APPEAL COMING ON FOR ORDERS THIS DAY, THE
COURT DELIVERED THE FOLLOWING:-

                     JUDGMENT

In spite of granting sufficient time, steps have

not been taken. Hence, the appeal is dismissed for

non-compliance of office objections.

Sd/-

JUDGE

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