Sri Rajegowda K J vs Mohammed Safeer P K
2022 Latest Caselaw 2602 Kant

                               1


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.9795 OF 2017 (MV-I)


BETWEEN:

       SRI RAJEGOWDA K. J.
       S/O. LATE CHOTEGOWDA JAVAREGOWDA,
       AGED ABOUT 56 YEARS
       RESIDING AT KARGALLIKOPPALU VILLAGE,
       HOSA AGRAHARA HOBLI,
       K.R. NAGAR TALUK,
       MYSORE DISTRICT.
                                                  ... APPELLANT

       (BY SRI GIRISH N.R., ADV., FOR SRI D.K. ROHITH)

AND:

1.     MOHAMMED SAFEER P. K.
       S/O. ABDUL RAHOOF M.,
       AGED ABOUT 42 YEARS,
       NEW KERALA STORE,
       L.M.ROAD, SAKALESHPURA,
       HASSAN DISTRICT.

2.     THE NEW INDIA ASSURANCE COMPANY LTD.
       DIVISIONAL OFFICE, TP HUB,
       JLB ROAD, CHAMUNDIPURAM,
       MYSORE.
                                         ... RESPONDENTS

                              ***
                              2


     THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 173(1) OF THE MOTOR VEHICLES ACT AGAINST THE
JUDGMENT AND AWARD DATED 28-11-2016 PASSED IN M.V.C.
NO.1073 OF 2015 ON THE FILE OF THE SENIOR CIVIL JUDGE &
JMFC, MACT, KRISHNARAJANAGAR, 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:

                     JUDGMENT

Sri Girish N.R., proxy counsel appearing on behalf of

Sri D.K. Rohith, learned counsel for the appellant, prays

time for complying with the office objections.

This appeal is of the year 2017 and the matter has

come up for the fifth time for non-compliance of the

objections. Hence, the appeal is dismissed for non-

prosecution.

Sd/-

JUDGE

kvk