The Branch Manager vs Bhimanagouda And Anr
2022 Latest Caselaw 10080 Kant

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             IN THE HIGH COURT OF KARNATAKA
                    KALABURAGI BENCH

           DATED THIS THE 30TH DAY OF JUNE 2022

                          BEFORE

       THE HON'BLE MR.JUSTICE RAJENDRA BADAMIKAR
                 MFA No.201293/2021 (MV)
BETWEEN:

THE BRANCH MANAGER
UNIVERSAL SOMPO GENERAL INS. CO. LTD.,
201-208, CRYSTAL PLAZA, OPP. INFINITY MALL,
LINK ROAD, ANDHERI (WEST), MUMBAI
NOW REPRESENTED BY UNIVERSAL
SOMPO GENERAL INS. CO. LTD.,
K.L.S.TOWER, PLOT NO.EL 94,
TTC INDUSTRIAL AREA, MIDC MAHAPE,
NAVI MUMBAI-400710.
THROUGH MANAGER LEGA.
                                              ... APPELLANT
(BY SRI C.S.KALBURGI, ADVOCATE)

AND:

1.     BHIMANAGOUDA
       S/O SIDDANAGOUDA BIRADAR,
       AGE: 41 YEARS, OCC: AGRICULTURE,
       R/O KARAJOL, TQ. & DIST. VIJAYAPURA.

2.     RAM REDDY.P., S/O P.VENKAT REDDY,
       AGE: 45 YEARS, OCC: BUSINESS,
       R/O H.NO.1-1-309/7/2/1, ADITYA NAGAR,
       KAPRA ECIL, DR. A.S.RAO NAGAR,
       HYDERABAD TELANGANA.
                                         ... RESPONDENTS

     THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 173(1) OF MOTOR VEHICLES ACT, PRAYING TO
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CALL FOR THE RECORDS AND SET ASIDE THE JUDGMENT AND
AWARD DATED 24TH DAY OF SEPTEMBER, 2020 PASSED BY
THE II- ADDITIONAL SENIOR CIVIL JUDGE & MACT-VII AT
VIJAYAPURA IN MVC NO.1899/2016 AND MODIFY THE
COMPENSATION AWARDED AND TO PASS SUCH OTHER
ORDERS AS THIS HON'BLE COURT DEEMS FIT UNDER THE
FACTS AND CIRCUMSTANCES OF THE CASE, INCLUDING THE
COSTS.

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

                         JUDGMENT

The appeal is of the year 2021. In spite of granting

sufficient opportunity, the office objections are not complied.

It appears, the appellant-Insurance Company is not interested

in prosecuting this appeal. Hence, the appeal is dismissed for

non-compliance of office objections.

Sd/-

JUDGE

KGR*