Ninganna vs Shabbir And Ors
2022 Latest Caselaw 465 Kant

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          IN THE HIGH COURT OF KARNATAKA
                 KALABURAGI BENCH

      DATED THIS THE 11TH DAY OF JANUARY, 2022

                       BEFORE

         THE HON'BLE MRS. JUSTICE J.M.KHAZI

             MFA.No.201318/2019 (MV)

BETWEEN:

NINGANNA S/O PEERAPPA
AGE: 37 YEARS OCC: OWNER OF MAHINDRA JEEP
NO.KA-19-M-8847,
R/O: ANOOR TQ: AFZALPUR
DIST: KALABURAGI.
                                   ... APPELLANT

(BY SRI. MAHADEV S. PATIL, ADVOCATE)


AND:

01.    SHABBIR S/O BABUSAB NAKEDAR
       AGE: 43 YEARS OCC: AGRICULTURE
       R/O: ANDODAGI, NOW RESIDING AT
       BALUNDAGI TQ: AFZALPUR
       DIST: KALABURAGI

02.    THE NATIIONAL INSUARNCE CO. LTD.,
       THROUGH ITS DIVISIONAL OFFICE BY
       THE DIVISIONAL MANAGER, FIRST FLOOR
       BILGUNDI COMPLEX, MAIN ROAD,
       OPP: MINI VIDHAN SOUDHA KALABURAGI

                                   ... RESPONDENTS
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      THIS MISCELLANEOUS FIRST          APPEAL    IS   FILED
UNDER SECTION 173 (1) OF THE MOTOR VEHICLES ACT,
PRAYING TO CALL FOR THE RECORDS AND SET-ASIDE
THE JUDGMENT AND AWARD DATED 02.03.2019 PASSED
BY IN MVC.NO.814/2018 ON THE FILE OF SENIOR CIVIL
AND JMFC AND MACT AT AFZALPUR.


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


                        JUDGMENT

It is seen from the records that by an order dated

04.01.2022 this Court has granted one week time to

comply with the office objections. Further it is ordered that

if office objections are not complied within such period, the

appeal shall be listed for dismissal on 11.01.2022. As on

today, the office objections are not complied with. Hence,

the appeal is dismissed for non-compliance of office

objections.

Sd/-

JUDGE KJJ