The Oriental Insurance Co Ltd vs Manjegowda
2022 Latest Caselaw 3031 Kant

IN THE HIGH COURT OF KARNATAKA AT BENGALURU

     DATED THIS THE 22ND DAY OF FEBRUARY, 2022

                       BEFORE

     THE HON'BLE MR.JUSTICE P.KRISHNA BHAT

 MISCELLANEOUS FIRST APPEAL No.7748 OF 2016 (MV)


BETWEEN:

THE ORIENTAL INSURANCE CO. LTD.,
S.S. COMPLEX, SUBASH SQUARE,
HASSAN,
NOW REPRESENTED BY ITS REGIONAL MANAGER,
THE ORIENTAL INSURANCE CO. LTD.,
REGIONAL OFFICE, SUMANGALA COMPLEX,
LAMINGTON ROAD,
HUBLI - 580 020.
                                    ...APPELLANT

[BY SRI H.C. VRUSHABHENDRAIAH, ADVOCATE(ABSENT)]

AND:

1.     MANJEGOWDA,
       S/O. JAVAREGOWDA,
       AGED ABOUT 53 YEARS,
       HOSAPATTANA VILLAGE,
       KASABA HOBLI,
       ALUR TALUK - 573 213.

2.     KUMAR BALU,
       S/O. BALARAMAIAH,
       NARASIMHASWAMY NILAYA,
       GOWDANAPALYA,
                                2


       SUBRAMANYANAGARA,
       BANGALORE - 560 001.
                                             ...RESPONDENTS
(R.1 IS SERVED.)

      THIS MFA IS FILED U/S 173(1) OF MV ACT AGAINST
THE JUDGMENT AND AWARD DATED 01.09.2016 PASSED
IN MVC NO.1056/2012 ON THE FILE OF THE ADDITIONAL
SENIOR CIVIL JUDGE & ADDITIONAL MACT, MEMBER,
HASSAN, AWARDING COMPENSATION OF RS.63,169/-
WITH INTEREST AT 8% P.A. FROM THE DATE OF PETITION
TILL ITS REALIZATION.

     THIS MFA IS COMING ON FOR HEARING, THIS DAY,
THE COURT DELIVERED THE FOLLOWING:

                      JUDGMENT

The learned counsel for the appellant is absent.

There is no representation.

Hence, the appeal is dismissed for non-

prosecution.

Sd/-

JUDGE

HB/-