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Raghu K B vs The Regional Manager
2022 Latest Caselaw 1900 Kant

Citation : 2022 Latest Caselaw 1900 Kant
Judgement Date : 7 February, 2022

Karnataka High Court
Raghu K B vs The Regional Manager on 7 February, 2022
Bench: P.Krishna Bhat
 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

               MFA NO.9373/2011(MV-I)

BETWEEN:

RAGHU K B
S/O LATE BYRAPPA,
AGED ABOUT 37 YEARS
R/A C/O SOWMYASHREE
NO.612, 3RD CROSS
HANUMAIAH LAYOUT
NEAR KODIGEHALLI RAILWAY GATE,
SAHAKARANAGARA POST
BANGALORE
                                           ... APPELLANT
(BY SRI. P V KALPANA, ADVOCATE-ABSENT)

AND:

1.     THE REGIONAL MANAGER
       M/s THE ORIENTAL INSURANCE CO.LTD
       BANGALORE
       REGIONAL OFFICE
       NO.44/45, LEO SHOPPING COMPLEX,
       RESIDENCY ROAD CROSS,
       P O NO.25123
       BANGALORE-25

2.   SURJEET SINGH CHHATWAL
     MAJOR,
     NO.1010, N V SHANTHI BICHAYAT KENDRA
     BUDDANAGAR, NAGAPUR DISTRICT,
     MAHARASHTRA
                                       ... RESPONDENTS
(BY SRI. A.M. VENKATESH , ADVOCATE FOR R1;
                               2




     R2-NOTICE D/W)

     THIS MFA IS FILED U/S 173(1) OF MV ACT AGAINST
THE JUDGMENT AND AWARD DATED 22.11.2010 PASSED IN
MVC NO.4719/2009 ON THE FILE OF II ADDITIONAL JUDGE,
COURT OF SMALL CAUSES, MEMBER, MACT, BANGALORE,
PARTLY    ALLOWING    THE    CLAIM    PETITION   FOR
COMPENSATION     AND   SEEKING     ENHANCEMENT    OF
COMPENSATION.

    THIS MFA COMING ON FOR HEARING THIS DAY,
THROUGH VIDEO CONFERENCE/ PHYSICAL HEARING, THE
COURT DELIVERED THE FOLLOWING:

                        JUDGMENT

Learned counsel for the appellant is absent and there is

no representation. Appeal is of the year 2011 and appellant

does not appears to be interested in prosecuting the present

appeal. Hence, appeal is dismissed for non prosecution.

Sd/-

JUDGE

DR

 
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