Aishwarya D/O Adiveppa Peddar vs Maruti Shankrappa Sinde
2022 Latest Caselaw 1157 Kant

                     :1:



       IN THE HIGH COURT OF KARNATAKA
                DHARWAD BENCH

  DATED THIS THE 10TH DAY OF NOVEMBER 2016

                     BEFORE

      THE HON'BLE MR.JUSTICE B.MANOHAR

           M. F. A. CROB. NO.100059/2016
            IN MFA NO.100703/2015(MV)

BETWEEN:

SRI.BHAVANEPPA
S/O.SIVAJEPPA DAVLE
AGE:40 YEARS; OCC:SERVICE
R/O.KARJIGI, TQ. & DIST.HAVERI
                            ... CROSS-OBJECTOR

(By Sri: M.A.HULYAL, ADV (ABSENT))

AND

KUMARI AISHWARYA
D/O.ADIVEPPA PEDDAR
AGE:13 YEARS, OCC:STUDENT
SINCE MINOR REPRESENTED BY
HER NEXT FRIEND NATURAL
GUARDIAN FATHER SRI.ADIVEPPA
S/O.DURGAPPA PEDDAR
AGE:34 YEARS, OCC:COOLIE
R/O.MOTEBENNUR VILLAGE
TQ.BYADAGI, DIST. HAVERI
                                     ... RESPONDENT
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     MFA CROB. IS FILED UNDER ORDER 41 RULE
22 OF CPC R/WCC SEC.173(1) OF MOTOR VEHICLES
ACT,   AGAINST    THE   JUDGMENT    &   AWARD
DATED:01.01.2015, PASSED IN MVC.NO.239/2012 ON
THE FILE OF THE PRINCIPAL SENIOR CIVIL JUDGE
AND MEMBER ADDITIONAL MOTOR ACCIDENT
CLAIMS    TRIBUNAL,   HAVERI,  AWARDING    THE
COMPENSATION OF RS.53,500/- WITH INTEREST AT
THE RATE OF 6% P.A. FROM THE DATE OF PETITION
TILL THE DATE OF DEPOSIT.

     THIS MFA CROB. COMING ON FOR ORDERS
THIS DAY, THE COURT DELIVERED THE FOLLOWING:

                     JUDGMENT

This MFA Crob. has come up before this Court for

the 6th time for orders regarding non-compliance of

office objections.

There is no representation for the cross-objector,

when the case was called. Accordingly, the cross-

objection is dismissed for non-compliance of office

objections.

Sd/-

JUDGE mpk/-*