Sri Sampath Kumar K N vs National Insurance Co Ltd
2022 Latest Caselaw 2271 Kant

IN THE HIGH COURT OF KARNATAKA AT BENGALURU

     DATED THIS THE 11TH DAY OF FEBRUARY, 2022

                      BEFORE

      THE HON'BLE MR. JUSTICE P. KRISHNA BHAT


 MISCELLANEOUS FIRST APPEAL NO. 2251 OF 2019


APPELLANT/S

SRI. SAMPATH KUMAR K.N.
S/O NANJAPPA
AGED ABOUT 40 YEARS
R/AT NO. 20/26
SUNRISE SCHOOL ROAD
SUBHASHNAGARA
NELAMANGALA
BENGALURU RURAL DISTRICT.

ALSO AT NO. 860
LOHITHNAGARA
NELAMANGALA TALUK
BENGALURU RURAL DISTRICT.

(BY SRI. P. SHIVA KUAMR, ADVOCATE)

            -V/S-
RESPONDENT/S

1.    NATIONAL INSURANCE CO. LTD.,
      REGIONAL OFFICE
      SHUBHARAM COMPLEX
      M.G. ROAD
      BANGALORE.
      REP. BY IT'S MANAGER.
 MFA. No. 2251/2019           2
----------------------------
2.      SMT. MANJULA
        W/O SAMPATHKUMAR
        NO. 860, LOHITHNAGAR
       NELAMANGALA TALUK
        BANGALORE RURAL DISTRICT.


     THIS MISCELLANEOUS FIRST APPEAL FILED U/S

173(1) OF MV ACT AGAINST THE JUDGMENT AND AWARD

DATED: 19.11.2018 PASSED IN M.V.C. NO.7641/2017 ON

THE FILE OF THE XIX ADDITIONAL SMALL CAUSES JUDGE

AND M.A.C.T. BENGALURU (SCCH-17), PARTLY ALLOWING

THE CLAIM PETITION FOR COMPENSATION AND SEEKING

ENHANCEMENT OF COMPENSATION.


     This Miscellaneous First Appeal is coming on for

orders this day, the Court made the following:



                           ORDER

Learned counsel for the appellant is absent. No

representation.

Two weeks' time is granted finally to comply with the

office objections. On failure to comply with the office

---------------------------- objections shall result in the appeal being dismissed for

non-prosecution without reference to the Court.

Sd/-

JUDGE

NOTE: Vide Court Order dt.11.02.2022, Office objections are not complied with. Hence Appeal stands dismissed.

COPY

Sd/-

ASSISTANT REGISTRAR T By : UN R By : DS C By : RM