Sri Sahad @ Shayadu D @ Shahad vs Sri K K Balan
2022 Latest Caselaw 11196 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 16TH DAY OF JUNE 2016

                      BEFORE

        THE HON'BLE MR. JUSTICE B MANOHAR

               MFA.No.4162 OF 2015 (MV)

BETWEEN:

SRI.SAHAD @ SHAYADU D @ SHAHAD
S/O LATE ABDUL RAHIMAN
AGED ABOUT 28 YEARS
R/AT PALLATHUR HOUSE
NETTANIGE, MUDNOOR VILLAGE
KARMARA POST
PUTTUR TALUK
D.K.
                                  ... APPELLANT

(BY SRI.CHANDRANATH ARIGA K., ADV.,)

AND:

1.     SRI.K.K.BALAN
       S/O LATE KUTYAN
       AGED ABOUT 65 YEARS
       R/O ARJI VILLAGE
       KALPANA
       VEERAJPETE
       KODAGU

2.     THE ORIENTAL INSURANCE COMPANY LTD.
       VEERAJPETE
       KODAGU DISTRICT
       REPRESENTED BY ITS
       DIVISIONAL MANAGER
                                 ... RESPONDENTS

        THIS MFA IS FILED UNDER SECTION 173(1) OF
MV     ACT AGAINST THE JUDGMENT AND AWARD
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DATED:22.01.2015 PASSED IN MVC NO.1444/2012 ON
THE FILE OF THE IV ADDITIONAL DISTRICT AND
SESSIONS   JUDGE,   D.K., MANGALURU,    PARTLY
ALLOWING THE CLAIM PETITION FOR COMPENSATION
AND SEEKING ENHANCEMENT OF COMPENSATION.


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


                        JUDGMENT

On 2.12.2015 peremptory order has been passed

granting four weeks' time to comply with the office

objections. As on today, the office objections have not

been complied with.

Accordingly, the appeal is dismissed for non-

compliance of office objections.

In view of dismissal of main appeal,

I.A.No.1/2016 filed for condonation of delay is also

dismissed.

Sd/-

JUDGE HJ