Citation : 2022 Latest Caselaw 2285 Kant
Judgement Date : 11 February, 2022
1
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
MFA No.10788 OF 2011 (MV)
BETWEEN
THE LEGAL MANAGER
IFFCO TOKIO GENERAL INSURANCE
COMPANY LIMITED,
K.S.C.M.F BUILDING,
3RD FLOOR, 3RD BLOCK
NO.8, CUNNINGHAM ROAD,
BANGALORE-560052
BY
IFFCO TOKIO GENERAL
INSURANCE CO LTD
SRI SHANTHI TOWERS,
5TH FLOOR, 3RD MAIN
NO.141 EAST OF NGEF LAYOUT
NEAR TIN FACTORY,
KASTURINAGAR,
BENGALOORU-560 084 ... APPELLANT
(BY SRI O. MAHESH, ADVOCATE)
AND
1. SARASWATHI
W/O CHANDRAKANTHA RAJ
AGED 45 YEARS,
R/O RAVIVARMA STREET,
2
AZAD NAGAR,
SHIMOGA-577 201
2. MANI
S/O PERIYARA SWAMY GOUNDER
AGED ABOUT 35 YEARS,
INDIAN TRACTOR SERVICES,
SAGAR ROAD,
SHIMOGA-577 201
3. SHANMUKHAPPA
S/O BASAPPA
AGE 50 YEARS,
R/O SUTHUKOTE VILLAGE,
SHIMOGA TALUK & DISTRICT
4. MANI
S/O KANNASWAMY
AGED ABOUT 35 YEARS,
R/O ARAKERE,
SHIMOGA TALUK & DISTRICT-577 201
...RESPONDENTS
(BY SRI AJAY KUMAR.M., ADVOCATE FOR R-1,
SRI B.S. PRASAD, ADVOCATE FOR R-3 AND R-4
V/O DATED 23.06.2015, NOTICE TO R-2 D/W)
THIS MFA IS FILED UNDER SECTION 173(1) OF MV
ACT AGAINST THE JUDGMENT AND AWARD DATED
07.09.2011 PASSED IN MVC NO.1342/2006 ON THE FILE
OF THE DISTRICT JUDGE, ADDITIONAL MACT-II, I FAST
TRACK COURT, SHIMOGA, AWARDING A COMPENSATION
OF RS.1,42,530/- WITH INTEREST AT 6 PERCENT P.A.
FROM THE DATE OF PETITION TILL REALIZATION.
THIS APPEAL COMING ON FOR FINAL HEARING,
THIS DAY, THE COURT DELIVERED THE FOLLOWING:
3
JUDGMENT
Learned counsel for the appellant is not present.
No representation.
Hence, the appeal is dismissed for
non-prosecution.
Sd/-
JUDGE
mbb
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