Smt. Hajaratabai And Anr vs Sri Vishwanatah And Anr
2022 Latest Caselaw 1700 Kant

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           IN THE HIGH COURT OF KARNATAKA
                   KALABURAGI BENCH

      DATED THIS THE 03RD DAY OF FEBRUARY, 2022

                         BEFORE

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

               MFA.No.200599/2020 (MV)

BETWEEN:

01.     SMT. HAJARATABAI W/O TAYRODDIN @
        THAIRODDIN
        AGE: 50 YEARS OCC: HOUSEHOLD

02.     TAYRODDIN @ THAIRODDIN S/O IMAMSAB
        AGE: 62 YEARS OCC: NIL

        BOTH ARE R/O: NELOGI VILLAGE
        JEWARGI TALUK
        DIST: KALABURAGI.
                                             ... APPELLANT
             (BY SRI. SANJEEV PATIL, ADVOCATE)

AND:

01.     SRI. VISHWANATAH S/O SIDDANNA GAUD
        AGE: MAJOR OCC: NOT KNOWN, OWNER OF MARUTHI
        SWIFT CAR BEARING NO.KA-25/N-8796
        R/O: E/3/105, JEWARGI (B) VILLAGE
        TQ: JEWARGI DIST: KALABURAGI-585 310.

02.     THE DIVISIONAL MANAGER
        NATIONAL INSURANCE CO. LTD.,
        DIVISIONAL OFFICE, BILGUNDI MANSION
        STATION ROAD, OPP: MINI VIDHAN SOUDHA
        KALABURAGI-585 102.

                                           ... RESPONDENTS
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       THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 173(1) OF THE M.V. ACT, 1988 PRAYING TO MODIFY
THE JUDGMENT AND AWARD DATED 28.06.2019 PASSED BY
THE SENIOR CIVIL JUDGE AND JMFC AT JEWARGI IN FILE
BEARING       MVC.NO.361/2018        BY       ENHANCING       THE
COMPENSATION AS PRAYED FOR.


       THIS APPEAL COMING ON FOR ORDERS THIS DAY, THE
COURT DELIVERED THE FOLLOWING:-


                          JUDGMENT

It is seen from the records that on 27.10.2021 two

weeks time is granted to comply with the office objections.

Again on 30.11.2021 one week time is granted to comply

with the office objections. As on today, the office

objections are not complied with. Hence, the appeal is

dismissed for non-compliance of office objections.

Sd/-

JUDGE

KJJ