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Divisional Controller vs Shivappa
2022 Latest Caselaw 2584 Kant

Citation : 2022 Latest Caselaw 2584 Kant
Judgement Date : 16 February, 2022

Karnataka High Court
Divisional Controller vs Shivappa on 16 February, 2022
Bench: P.Krishna Bhat
   IN THE HIGH COURT OF KARNATAKA AT BENGALURU


       DATED THIS THE 16TH DAY OF FEBRUARY, 2022

                           BEFORE

        THE HON'BLE MR. JUSTICE P. KRISHNA BHAT

     MISCELLANEOUS FIRST APPEAL NO.258 OF 2018



BETWEEN

       DIVISIONAL CONTROLLER
       K.S.R.T.C. HASSAN DIVISION
       HASSAN
       NOW REP. BY M.D, K.S.R.T.C
       CENTRAL OFFICE
       K.H.ROAD, BENGALURU.                       .....APPELLANT


(By Sri. B. Phalakshaiah, Advocate for
Sri. B. Phalakshaiah & Associates, Advocate)

AND:
       SHIVAPPA
       S/O BASAPPA
       AGE: 48 YEARS
       BACHANAHALLI VILLAGE
       KASABA HOBLI
       ALURU TALUK
       HASSAN

       PRESENT ADDRESS:
       NORTHERN EXTENSION
       1ST CROSS, HASSAN.                      .......RESPONDENT

(Smt. A.R. Sharadamba, Advocate)
 MFA.No.258/18                  2
----------------------
       This Miscellaneous First Appeal filed U/S 173(1) of MV Act,

against the Judgment and Award dated 10.07.2017 passed in

MVC No.1598/2015 on the file of the II Additional District and

Sessions Judge and Additional MACT, Hassan, awarding the

compensation of Rs.9,11,500/- with interest @ 6% p.a. from the

date of petition till the date of realization.



      This Miscellaneous First Appeal is coming on for Orders this

day, the Court made the following:

                              ORDER

Office has raised objection for non-filing of

acknowledgment for having deposited 50% of the award

amount.

Learned counsel for the appellant-Insurance Company has

not filed acknowledgment for having deposited 50% of the award

amount. Hence, needful to be done within one week, failing

which, the appeal shall stand dismissed automatically without

further reference to the Bench.

Sd/-

JUDGE

---------------------- NOTE: Vide Court Order dt.16.02.2022 the Office Objections

are not complied with. Hence appeal shall stand dismissed.

COPY

Sd/-

ASSISTANT REGISTRAR

T By: RM

R By: DS

C By: RM

 
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