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Smt Mohan Kumari R vs Nagaraju
2022 Latest Caselaw 3355 Kant

Citation : 2022 Latest Caselaw 3355 Kant
Judgement Date : 25 February, 2022

Karnataka High Court
Smt Mohan Kumari R vs Nagaraju on 25 February, 2022
Bench: Alok Aradhe, Hemant Chandangoudar
                             1



     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 25TH DAY OF FEBRUARY, 2022

                         PRESENT

           THE HON'BLE MR. JUSTICE ALOK ARADHE

                           AND

     THE HON'BLE MR. JUSTICE HEMANT CHANDANGOUDAR

           REVIEW PETITION NO.285 OF 2021
                    IN MFA NO.5911/2019

BETWEEN:

SMT. MOHAN KUMARI R
W/O LATE K. RAJESH
AGED ABOUT 36 YEARS,
R/AT NO.45/9, 6TH BLOCK,
10TH CROSS, K.T.TEMPLE
GUBBANNA ESTATE,
BENGALURU ALSO RESIDING AT
VADDARAHALLI,
KAILANCHA HOBLI,
RAMANAGARA TALUK-562159.
                                              ...PETITIONER
(BY SRI. SHANTARAJ K., ADVOCATE)

AND:

1.     NAGARAJU
       S/O KEMPALINGAIAH
       AGED MAJOR
       R/AT KANNAMANGALA DODDI VILLAGE,
       KASABA HOBLI,
       RAMANAGARA TALUK-562159.

2.     ICICI LOMBARD GENERAL INSURANCE CO. LTD.,
       BY ITS MANAGER
       SVR COMPLEX, NO.89,
       2ND FLOOR, HOSUR ROAD,
       MADIWALA, BENGALURU-560068
                                 2




3.   SURESH S/O RAJASHEKARAIAH
     AGE MAJOR,
     RESIDING AT NO.208,
     MANJUNATHA MOTOR SERVICES,
     TIPTUR, TUMKUR DISTRICT-572201.
                                              ...RESPONDENTS
                             ---
     THIS REVIEW PETITION IS FILED UNDER ORDER 47 RULE 1
OF CPC, PRAYING TO ALLOW THE ABOVE REVIEW PETITION AND
REVIEW THE JUDGMENT DATED 09.07.2021 PASSED IN THE MFA
NO.5911/2019(MV).

      THIS REVIEW PETITION COMING ON FOR ADMISSION THIS
DAY, ALOK ARADHE J., DELIVERED THE FOLLOWING:

                           ORDER

None for the petitioner.

None appeared on behalf of the petitioner, even on the

last date of hearing on 28.09.2021.

It appears that, the petitioner is not interested in

prosecuting the review petition.

Accordingly, review petition is hereby dismissed for

non-prosecution.

SD/-

JUDGE

Sd/-

JUDGE HR

 
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