Namadev S/O Dhanasing @ Jayasingh ... vs Navanth S/O Chandrakanth ...
2022 Latest Caselaw 638 Kant

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          IN THE HIGH COURT OF KARNATAKA
                 KALABURAGI BENCH
      DATED THIS THE 13TH DAY OF JANUARY, 2022
                      BEFORE
         THE HON'BLE MRS. JUSTICE J.M.KHAZI
             MFA.No.200264/2020 (MV)
BETWEEN:
NAMADEV S/O DHANASING @ JAYASINGH CHAVAN
AGE: 36 YEARS OCC: COOLIE
R/O: MADHABHAVI L.T.,
TQ & DIST: VIJAYAPURA-586 101.    ... APPELLANT

 (BY SRI. BIRADAR SADANAND MALLANGOUDA AND
             SRI. ANIL S.J., ADVOCATE)
AND:
01.    NAVANTH S/O CHANDRAKANTH DHAIGUDE
       AGE: 46 YEARS OCC: BUSINESS
       R/O: ANDORI TQ: KANDAL DIST: SATARA
       MAHARASHTRA-415521.
02.    THE DIVISIONAL MANAGER
       UNITED INDIA INSURANCE CO. LTD.,
       SANGAM BUILDING, S. S. FRONT ROAD,
       VIJAYAPURA-586 101.          ... RESPONDENTS
     THIS MISCELLANEOUS FIRST APPEAL IS FILED
UNDER SECTION 173 (1) OF THE MOTOR VEHICLES ACT,
1988 PRAYING TO ALLOW THE APPEAL BY MODIFYING THE
JUDGMENT AND AWARD DATED 19.10.2019 PASSED BY
THE II ADDITIONAL SENIOR CIVIL JUDGE AND MACT-VII,
VIJAYAPURA IN MVC.NO.2143/2013 AND CONSEQUENTLY
BE PLEASED TO ENHANCE THE COMPENSATION FROM
RS.40,000/- TO RS.12,00,000/- WITH INTEREST @ 12%
PER ANNUM FROM THE DATE OF PETITION TILL ACTUAL
REALIZATION.
     THIS APPEAL COMING ON FOR ORDERS THIS DAY,
THE COURT DELIVERED THE FOLLOWING:-
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                       JUDGMENT

No representation for the appellant.

By an order dated 06.01.2022, one week time is

granted to comply with the office objections, if the office

objections are not complied within the said time, list this

matter for dismissal of the appeal 13.01.2022.

As on today, the office objections are not complied.

Hence, the appeal is dismissed for non-compliance of office

objections.

Sd/-

JUDGE

KJJ