Sri M Babu Naik vs Sri Praveen Poojary
2022 Latest Caselaw 9657 Kant

 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

      DATED THIS THE 10TH DAY OF OCTOBER, 2019

                       BEFORE

      THE HON' BLE MR. JUSTICE KRISHNA S. DIXIT


     MISCELLANEOUS FIRST APPEAL NO. 8634 OF 2018


BETWEEN

SRI M BABU NAIKA
S/O. LAXMANA NAIKA,
AGED ABOUT 38 YEARS,
R/O. HUTHRUBAILU,
KUCHURE VILLAGE
KUCHURE POST,
KARKALA TALUK,
KARKALA

                                           ...Appellant

(By Sri. K PRASANNA SHETTY, Advocate)

AND

1.     SRI PRAVEEN POOJARY
       S/O. KRISHNA POOJARY,
       AGED ABOUT 31 YEARS,
       R/AT HUTHRUBAILU,
       MADAMAKKI POST,
       KUCHURE VILLAGE,
       KARKALA TALUK

2.     THE UNITED INDIA INSURANCE COMPANY LTD
       REP BY ITS DIVISIONAL MANAGER
       MANIPAL DIVISION,
       UDAYAVANI BUILDING,
       TILE FACTORY ROAD,
       MANIPAL,
       UDUPI TALUK.                  ...Respondents
 MFA.No.8634/2018              2
-------------------------



       This Miscellaneous First Appeal filed U/s 173(1) of MV

Act, against the Judgment and Award dated: 09.02.2018

passed in M.V.C. No. 483/2017 on the file of the SENIOR

CIVIL JUDGE & ADDITIONAL MACT, KARKALA, Partly

allowing the claim petition for compensation and seeking

enhancement of compensation.


       This Miscellaneous First Appeal is coming on for Orders

this day, the Court made the following:




                            ORDER

Finally Three weeks time is granted to comply with the

office objections, failing which the appeal stands dismissed

without further reference to the Bench.

Sd/-

JUDGE

-------------------------

NOTE: Vide Court Order dt. 10.10.2019, Office objections are not complied with. Hence Appeal stands dismissed.

T By: MP                                    COPY

R By: TS

C By: AV                                  Sd/-
                                   ASSISTANT REGISTRAR