Sri. Chandrashekar vs M/S Royal Sundaram Alliance
2022 Latest Caselaw 2470 Kant

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

     DATED THIS THE 15TH DAY OF FEBRUARY, 2022

                     BEFORE

      THE HON'BLE MR. JUSTICE P. KRISHNA BHAT

MISCELLANEOUS FIRST APPEAL No.6543/2016 (MV-I)

BETWEEN:

SRI CHANDRASHEKAR
@ CHANDRASHEKARAIAH M.L.,
AGED ABOUT 41 YEARS,
RESIDENT OF HIREBIDIRE,
MATHIHALLI POST,
HONNAVALLI HOBLI,
TIPTUR TALUK,
TUMKUR DISTRICT
                                  ...   APPELLANT

(BY SRI H.B. SOMAPUR, ADVOCATE (ABSENT))

AND :

1.     M/S. ROYAL SUNDARAM
       ALLIANCE INSURANCE CO. LTD.,
       BY ITS MANAGER,
       NO.132, BALAJI SOVEREIGN,
       2ND FLOOR, BRIGADE ROAD,
       NEAR BRIGADE TOWER,
       BANGALORE-560 025
                        2
     NOW SHIFTED TO
     NO.186/7, GROUND FLOOR,
     RAGHAVENDRA COMPLEX,
     1ST CROSS, HOSUR MAIN ROAD,
     WILSON GARDEN,
     OPPOSITE TO BLUE DOT COURIERS,
     BANGALORE-560 027

2.   SRI GUNASHEKAR G.,
     MAJOR,
     S/O. GOVINDASWAMY,
     R/AT NO.862, 6TH MAIN,
     PRAKASH NAGAR,
     BANGALORE-21
                               ... RESPONDENTS
(BY SRI RAVI S. SAMPRATHI, ADVOCATE FOR R1
(ABSENT))

     THIS MISCELLANEOUS FIRST APPEAL IS FILED
UNDER SECTION 173(1) OF MV ACT AGAINST THE
JUDGMENT AND AWARD DATED 06.04.2016 PASSED
IN MVC NO.643/2013 ON THE FILE OF THE X
ADDITIONAL JUDGE, COURT OF SMALL CAUSES,
BENGALURU,    PARTLY  ALLOWING   THE    CLAIM
PETITION FOR COMPENSATION AND SEEKING
ENHANCEMENT OF COMPENSATION.

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

Learned counsel for the appellant is absent. No

representation.

Appeal is dismissed for non-prosecution.

Sd/-

JUDGE

Sbs/-