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Sri. Ravikumara vs Sri. Chethan. T. T
2022 Latest Caselaw 2115 Kant

Citation : 2022 Latest Caselaw 2115 Kant
Judgement Date : 9 February, 2022

Karnataka High Court
Sri. Ravikumara vs Sri. Chethan. T. T on 9 February, 2022
Bench: P.Krishna Bhat
     IN THE HIGH COURT OF KARNATAKA AT BENGALURU


       DATED THIS THE 09TH DAY OF FEBRUARY, 2022

                           BEFORE

        THE HON'BLE MR. JUSTICE P. KRISHNA BHAT

      MISCELLANEOUS FIRST APPEAL NO.6272 OF 2018



BETWEEN

       SRI. RAVIKUMARA
       S/O KENCHEGOWDA
       RESIDING AT:DODDABHOGANAHALLI VILLAGE
       CHINAKURALI HOBLI & POST
       PANDAVAPURA TALUK
       MANDYA DISTRICT.                 .....APPELLANT


(By Sri. B.J. KRISHNA, Advocate)

AND:
1.     SRI. CHETHAN T.T,
       S/O THIMMEGOWDA
       AGED ABOUT 30 YEARS
       RESIDING AT THIRUMALAPURA VILLAGE
       CHINAKURALI HOBLI
       PANDAVAPURA TALUK
       MANDYA DISTRICT.

2.     THE MANAGER
       ICICI LOMBOARD MOTOR
       INSURANCE COMPANY LTD.,
       NO.20, SHOP NO.13, 2ND FLOOR,
       80 FEET ROAD, KALYAN NAGAR
       OPP:ST. GEORGE COLLEGE OF NURSING
       NEAR SUB-REGISTER OFFICE
       BANASAVADI, BENGALURU.           .......RESPONDENTS
 MFA.No.6272/18                 2
----------------------
       This Miscellaneous First Appeal filed U/S 173(1) of MV Act,
against the Judgment and Award dated 09.02.2017 passed in
MVC No.1599/2015 on the file of the Additional Senior Civil
Judge and JMFC., Pandavapura, awarding compensation of
Rs.2,16,510/- with interest @ 9% p.a. from the date of petition
till the date of deposit.


      This Miscellaneous First Appeal is coming on for Orders this
day, the Court made the following:

                               ORDER

Learned counsel for the appellant prays for two weeks time for depositing 50% of the award amount. This appeal is of the year 2018. Therefore, reluctantly two weeks time is granted as a last chance and failure to deposit the amount within a period of two weeks will result in the appeal being dismissed for non- prosecution without further reference to the Court.

Sd/-

JUDGE

NOTE: Vide Court Order dt.09.02.2022 the Office Objections are not complied with. Hence appeal shall stand dismissed.

COPY

Sd/-

                                       ASSISTANT REGISTRAR

T By: RM

R By: DS                    C By: RM
 

 
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