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Sri B N Jayaramu vs Yakpal Unnisa
2022 Latest Caselaw 2193 Kant

Citation : 2022 Latest Caselaw 2193 Kant
Judgement Date : 10 February, 2022

Karnataka High Court
Sri B N Jayaramu vs Yakpal Unnisa on 10 February, 2022
Bench: P.Krishna Bhat
                          1




IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 10TH DAY OF FEBRUARY, 2022

                        BEFORE

    THE HON'BLE MR. JUSTICE P.KRISHNA BHAT

                M.F.A.No.3198/2012(MV)

BETWEEN:

SRI B N JAYARAMU
AGED ABOUT 45 YEARS
S/O B N NANJEGOWDA
R/AT BAGIVALU VILLAGE &
POST GANDASI HOBLI, ARASIKERE TALUK,
HASSAN DIST- 573111                  ..APPELLANT

(BY SRI.GOVARDHAN V.S., ADVOCATE -ABSENT)

AND:

1. YAKPAL UNNISA
AGED ABOUT 72 YEARS
W/O LATE UMAR DARAS
R/AT BARAGUR HAND POST
DADIGANAHALLI HOBLI
CHANNARAYAPATTANA TALUK
PIN-573116

2. HABIB UNNISA
AGED ABOUT 52 YEARS
W/O LATE ABDUL JALEEL
R/AT BARAGUR HAND POST
DADIGANAHALLI HOBLI
CHANNARAYAPATTANA TALUK
PIN-573116
                          2



3. SHABEENA TAJ
AGED ABOUT 32 YEARS
D/O LATE ABDUL JALEEL
R/AT BARAGUR HAND POST
DADIGANAHALLI HOBLI
CHANNARAYAPATTANA TALUK
PIN-573116

4. ASIF IQBAL
AGED ABOUT 28 YEARS
S/O LATE ABDUL JALEEL
R/AT BARAGUR HAND POST
DADIGANAHALLI HOBLI
CHANNARAYAPATTANA TALUK
PIN-573116

5. SHEK UMMER
AGED ABOUT 24 YEARS
S/O LATE ABDUL JALEEL
R/AT BARAGUR HAND POST
DADIGANAHALLI HOBLI
CHANNARAYAPATTANA TALUK
PIN-573116

6. SHEK IRFAN
AGED ABOUT 22 YEARS
S/O LATE ABDUL JALEEL
R/AT BARAGUR HAND POST
DADIGANAHALLI HOBLI
CHANNARAYAPATTANA TALUK
PIN-573116

7. ORIENTAL INSURANCE CO. LTD.,
DIVISIONAL OFFICE, 1ST FLOOR,
S S COMPLEX, SUBASH SQUARE
HASSAN- 573201

8. DEEPAK C V
S/O BALAKRISHNA
                         3



MAJOR,
KRISHNA NIVAS
KADIRUR, TALASSERI DISTRICT
KANNUR,
KERALA STATE- 670 101

9. UNITED INDIA INSURANCE CO. LTD.,
NO. 80, TALASSERI
POST BOX NO. 97
ASHIK TOWERS,
NARANGAPURAM
TALASSERI, KANNUR,
KERALA- 670101
BRANCH OFFICE:
UNITED INDIA INSURANCE CO. LTD.,
1ST STAGE, SUBASH SQUARE,
THANNIRUHALLA ROAD,
HASSAN-573201
HASSAN DISTRICT.                    ..RESPONDENTS


(BY SRI.GANGADHAR SANGOLLI, ADVOCATE FOR R-9,
SRI.C.SHANKAR REDDY, ADVOCATE FOR R-7,
SRI.S.GANGADHARA, ADVOCATE FOR R-1 TO R-6,
R-8 -SERVED-UNREPRESENTED)

      THIS MFA IS FILED UNDER SECTION 173(1) OF MV
ACT AGAINST THE JUDGMENT AND AWARD DATED
13.12.2011 PASSED IN MVC NO.293/2011 ON THE FILE OF
THE    PRESIDING    OFFICER,  FAST   TRACK   COURT,
CHANNARAYAPATNA, AWARDING A COMPENSATION OF
Rs.7,03,000/- WITH INTEREST @ 6% P.A. FROM THE DATE
OF PETITION TILL DEPOSIT IN TRIBUNAL.


     THIS MFA COMING ON FOR ADMISSION THIS DAY,
THE COURT DELIVERED THE FOLLOWING:
                           4




                      JUDGMENT

Order dated 07.06.2012 has not been complied

with by appellant even as on date.

Hence, appeal is dismissed for non-prosecution.

Sd/-

JUDGE

SBN

 
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