Smt. Parvathamma vs Sriram General Insurance Co. Ltd
2022 Latest Caselaw 9658 Kant

 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

      DATED THIS THE 6TH DAY OF DECEMBER, 2019

                       BEFORE

   THE HON'BLE MR. JUSTICE N.K. SUDHINDRARAO

               M.F.A.No.1003/2019(MV)

BETWEEN:

1 . SMT. PARVATHAMMA
AGED ABOUT 42 YEARS,
W/O YOGESH.

2 . SMT. SHIVAKUMARAMMA
AGED ABOUT 48 YEARS,
W/O OMKARAPPA.

BOTH ARE RESIDENTS OF
NARAYANAPPA BUILDING,
I BLOCK, 1ST STAGE,
PEENYA, BENGALURU-560 058.
                                        ...APPELLANTS

(BY SRI NAGARAJA REDDY D ADVOCATE - ABSENT)

AND

1 . SRIRAM GENERAL INSURANCE CO. LTD.,
No.5/4, 3RD FLOOR, SV ARCADE,
BILEKAHALLI MAIN ROAD,
BILEKAHALLI OFFICE, BG ROAD,
IIM POST, BENGALURU-560 076.
REP BY ITS MANAGER.

2 . GIRISH Y R
MAJOR,
S/O RAJEGOWDA,
No.43, 13TH CROSS,
                           2


CHOKKASANDRA,
T.DASARAHALLI POST,
BENGALURU-560 057.
                                      ...RESPONDENTS

      THIS MFA IS FILED U/S 173 (1) OF MV ACT AGAINST
THE JUDGMENT AND AWARD DATED:13.11.2018 PASSED
IN MVC No.5220/2017 ON THE FILE OF THE XXI ACMM &
XXIII ASCJ, MACT, BENGALURU, PARTLY ALLOWING THE
CLAIM PETITION FOR COMPENSATION AND SEEKING
ENHANCEMENT OF COMPENSATION.

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

                      JUDGMENT

Learned counsel for the appellants absent. Case

called for the third time. No representation. Appeal is

dismissed for non prosecution.

Sd/-

JUDGE

tsn*