Sri K Manjunath vs Smt T Neelima @ Nandini
2022 Latest Caselaw 2368 Kant

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     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 14th DAY OF FEBRUARY 2022

                         BEFORE

        THE HON'BLE MR. JUSTICE P. KRISHNA BHAT

              MFA No.8782 OF 2017 (MV)

BETWEEN

SRI K MANJUNATH
S/O.SRI.KRISHNEGOWDA,
AGED ABOUT 37 YEARS
R/AT NO.5, 9TH CROSS,
26TH MAIN, 6TH PHASE, J.P.NAGAR,
BANGALORE-560 078.
                                            ... APPELLANT

(BY SRI M.N.SATHYA RAJ, ADVOCATE-ABSENT)

AND

1.     SMT T.NEELIMA @ NANDINI
       W/O.MURALI TAKKALAPATI,
       AGED ABOUT 41 YEARS
       R/AT. NO.46, 22ND MAIN,
       NEAR B.D.A. COMPLEX,
       B.S.K.II STAGE,
       BANGALORE-560 081.

2.     UNITED INDIA INSURANCE COMPANY
       REGIONAL OFFICE,
       NO.25, 1ST FLOOR,
       SHANKARANARAYANA BUILDINGS,
       M.G.ROAD,
       BANGALORE-560 001.
                                           ...RESPONDENTS
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     THIS MFA IS FILED UNDER SECTION 173(1) OF MV ACT
AGAINST THE JUDGMENT AND AWARD DATED 28.02.2013
PASSED IN MVC NO.4761/2001 ON THE FILE OF THE COURT OF
SMALL CAUSES, BENGALURU SCCH-11 AND ETC.

     THIS APPEAL COMING ON FOR ORDERS THIS DAY, THE
COURT DELIVERED THE FOLLOWING:

                        JUDGMENT

Learned counsel for the appellant is absent. No

representation.

The matter is coming up for the 8th time for non-

compliance of office objections.

Hence, the appeal is dismissed for non-prosecution.

SD/-

JUDGE

SV