Ramachandra vs Icici General Insurance Company ...
2022 Latest Caselaw 2925 Kant

                            1


      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 21ST DAY OF FEBRUARY, 2022

                         BEFORE

         THE HON'BLE MR. JUSTICE P. KRISHNA BHAT

MISCELLANEOUS FIRST APPEAL NO.3352 OF 2014(MV-I)

BETWEEN
RAMACHANDRA
S/O DODDAIAH
AGED ABOUT 43 YEARS
HANUMANTHAGIRI
KORA HOBLI
BELANDARA POST
TUMKUR-572 101.
                                            ... APPELLANT
(BY SRI ANANTHARAM C, ADVOCATE (ABSENT))

AND
 1. ICICI GENERAL INSURANCE COMPANY LIMITED
    NO.69, I FLOOR, CVR COMPLEX
    HOSUR ROAD
    MADIVALA
    BENGALURU-560 068.

 2. V SHOBHA
    NO.4. 3RD CROSS
    CUBBONPET
    BENGALURU-560 002.
                                           ...RESPONDENTS
(BY SRI SIDDANANJAIAH, ADVOCATE FOR R2;
 SRI B PRADEEP, ADVOCATE FOR R1)

     THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 173(1) OF MOTOR VEHICLE ACT AGAINST THE
JUDGMENT AND AWARD DATED 01ST JULY, 2013, PASSED IN
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MVC NO.3020 OF 2011 ON THE FILE OF THE MEMBER MACT, IV
ADDITIONAL JUDGE, COURT OF SMALL CAUSES, BENGALURU
(SCCH-6), PARTLY ALLOWING THE CLAIM PETITION FOR
COMPENSATION     AND    SEEKING     ENHANCEMENT    OF
COMPENSATION.

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

                      JUDGMENT

Learned counsel for the appellant is absent. No

representation.

2. Sri. B. Pradeep, learned counsel for respondent

No.1 submits that the copy of appeal memo has not been

furnished to him.

Hence, appeal is dismissed for non prosecution.

Sd/-

JUDGE

ARK