Santosh S vs Smt Sumitramma
2022 Latest Caselaw 1854 Kant

 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

      DATED THIS THE 7TH   DAY OF FEBRUARY, 2022

                         BEFORE

       THE HON' BLE MR. JUSTICE P. KRISHNA BHAT

      MISCELLANEOUS FIRST APPEAL NO. 295 OF 2020

BETWEEN

SANTOSH S
S/O SHIVARAMA,
AGED ABOUT 39 YEARS,
R/O NITTUR VILLAGE,
HOSANAGARA TALUK,
SHIVAMOGGA DISTRICT
(OWNER OF BUS BEARING
REGISTRATION NO K A 15-4618)                  ...Appellant

[By Sriyuths: HARISH KUMAR M.S., GANGADHAR D.C. Advocates]

AND

1.    SMT SUMITRAMMA
      W/O LATE P S RAMACHANDRA
      @ RAMACHANDRA GOWDA,
      AGED ABOUT 54 YEARS,
      OCCUPATION HOUSE WIFE,
      R/O PURAPPEMANE VILLAGE,
      HOSANAGARA TALUK,
      SHIVAMOGGA DISTRICT

2.    P R PRADEEP
      S/O LATE P S RAMACHANDRA
      @ RAMACHANDRA GOWDA,
      AGED ABOUT 39 YEARS,
      OCCUPATION PRIVATE JOB
      R/O PURAPPEMANE VILLAGE,
      HOSANAGARA TALUK
      SHIVAMOGGA DISTRICT
 MFA.No.295/2020              2
-------------------------
3.      P R PRAVEEN KUMARI
       S/O LATE P S RAMACHANDRA
       @ RAMACHANDRA GOWDA,
       AGED ABOUT 34 YEARS,
       OCCUPATION POLICE,
       R/O PURAPPEMANE VILLAGE,
       HOSANAGARA TALUK
       SHIVAMOGGA DISTRICT

4.      THIRTHEESH
        S/O SHIVAPPA,
        AGED ABOUT 28 YEARS,
        R/O CHANNASHETTI
        KOPPA ROAD, HOSURU VILLAGE,
        SAGAR TALUK,
        SHIVAMOGGA DISTRICT
        (DRIVER OF BUS BEARING
        REGISTRATION NO K A 15-4618)

5.      THE DIVISIONAL MANAGER
        ORINTIAL INSURANCE CO. LTD.
        SAGAR CITY
        SHIVAMOGGA DISTRICT
        (POLICY NO 472792/31/2014/1316
        VALID NO. 11-05-2013 TO 10-05-2014)          ...Respondents



        This Miscellaneous First Appeal filed U/s 173(1) of the M.V.

Act against the Judgment and Award dated: 01.02.2018 passed

in M.V.C. No. 279/2016 on the file of the PRINCIPAL SENIOR

CIVIL    JUDGE,      MACT,       SAGAR,   Awarding   compensation   of

Rs.7,18,000/- with interest at 6 percent p.a. from the date of

petition till its realization.
 MFA.No.295/2020                   3
-------------------------
       This Miscellaneous First Appeal is coming on for Orders this

day, the Court made the following:



                               ORDER

Two weeks time is granted to comply with the office

objection as a last chance.

Statutory deposit to be made within two weeks. If the order

is not complied with within two weeks, matter shall stand

dismissed for non-prosecution without further reference to the

court.

Sd/-

JUDGE

NOTE: Vide Court Order dt. 07.02.2022, Office objections are not complied with. Hence Appeal stands dismissed.

Sd/-

ASSISTANT REGISTRAR

T By: MP

R By: DS

C By: RM