Vijaya Kumar Gadi vs Shivakumar Gadi
2022 Latest Caselaw 3257 Kant

     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

      DATED THIS THE 04TH DAY OF NOVEMBER, 2019

                       BEFORE

       THE HON'BLE MR. JUSTICE KRISHNA S. DIXIT


      MISCELLANEOUS FIRST APPEAL NO.3704 OF 2018

BETWEEN

VIJAYA KUMAR GADI
S/O VEERABASAPPA
AGED ABOUT 61 YEARS
AGRL.
R/O GURUVINATHOTA VILLAGE
HARAPANAHALLI TALUK
DAVANAGERE DISTRICT.
                                         ...APPELLANT

(By Sri. JAGADEESHGOUD PATIL Advocate)

AND:

1.      SHIVAKUMAR GADI
        S/O VIJAYAKUMAR GADI
        AGED ABOUT 34 YEARS
        DRIVER AND OWNER OF
        THE CAR BEARING REGN.
        NO.MH-12/EG-8193
        R/O NEAR GAS AGENCY
        GURUVINATHOTA VILLAGE
        HARAPANAHALLI TALUK
        DAVANAGERE DISTRICT.

2.      ALOK KUMARAVATH
        S/O DURGA PRASAD, MAJOR
        R/O D-701, DYANSTRY
 MFA.No.3704/18                2
----------------------
        N.R.HOTEL, AMBIYANNCE
        KASPET VASTHI VADAK
        PUNE
        (MH-12/EG-8093 POLICY
        HOLDER OF CAR)

3.    THE MANAGER
      THE ORIENTAL INS. CO. LTD.,
      BRANCH OFFICE # 389/12,
      2ND FLOOR, A.M.ARCADE
      NEAR VIDYARTHI BHAVAN
      C.G.HOSPITAL ROAD
      DAVANAGERE.
      (POLICY NO.161800/31/2014/21352
      VALID FROM 17.11.2013 TO 16.11.2014)

                                           ... RESPONDENTS


      This Miscellaneous First Appeal filed U/S 173(1) of MV
ACT, against the Judgment and Award dated 26.07.2017
passed in M.V.C. No.685/2016 on the file of the Senior Civil
Judge and MACT-9, Harapanahalli, 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:


                         ORDER

Four weeks time is granted finally to do the needful,

failing which, appeal stands dismissed on its own.

Sd/-

JUDGE

----------------------

NOTE: Vide Court Order dt.04.11.2019 the Office Objections are not complied with. Hence Appeal stands dismissed.

T By: RM

R By: BSL                                 COPY

C By: TS DG. DT. 17.03.21

Sd/-

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