Sri. Kariyappa vs The United India Insurance ...
2022 Latest Caselaw 2708 Kant

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     IN THE HIGH COURT OF KARNATAKA AT BANGALORE

       DATED THIS THE 17TH DAY OF OCTOBER 2014

                       BEFORE

       THE HON'BLE DR.JUSTICE K.BHAKTHAVATSALA

               M.F.A.NO.5134/2013 (MV)

BETWEEN:

SRI KARIYAPPA
S/O LATE HANUMAIAH
AGED ABOUT 59 YEARS
R/A NO.32, R M V II STAGE
MUNIHANUMAIAH COLONY
I CROSS, LOTTE GOLLAHALLI
BANGALORE-560094.
                                         ...APPELLANT
(BY SRI S NAGARAJA, ADV.)

AND:

1.     THE UNITED INDIA INSURANCE CO. LTD.
       V NO.25, SHANKARANARAYANA BUILDING
       M G ROAD, BANGALORE-560001

2.     SMT LAKSHMI
       D/O SRINIVASA SHASHTHRI
       R/A M C CORPORATION ROAD
       TIPTUR 572201
       TUMKUR DISTRICT.
                                    ... RESPONDENTS

     MFA FILED U/S 173(1) OF MV ACT AGAINST THE
JUDGMENT AND AWARD DATED 03.07.2012 PASSED IN
MVC NO.3288/2010 ON THE FILE OF THE XIX ADDITIONAL
SCJ, MACT & XLI ACMM, BANGALORE, 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

In spite of peremptory order, office objections

are not yet removed. Hence, the appeal is dismissed

on account of non compliance of office objections.

Sd/-

JUDGE

nas.