Syed Mushraf vs Vasanth Kumar B R
2022 Latest Caselaw 4155 Kant

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       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

          DATED THIS THE 10TH DAY OF MARCH, 2022

                         BEFORE

             THE HON'BLE MS.JUSTICE J.M.KHAZI

                M.F.A.NO.1292/2018 (MV)
BETWEEN:

SYED MUSHRAF
S/O SYED SAYEED
AGED ABOUT 28 YEARS
RESIDENT OF WARD NO.18, OLD MASJID MOHALL
MAGADI TOWN, MAGADI TALUK 562120
RAMANAGAR DISTRICT
                                       ... APPELLANT
(BY SRI. CHETHAN B., ADVOCATE)

AND:

1.     VASANTH KUMAR B R
       S/O RAJANNA B K
       AGED ABOUT 31 YEARS
       RESIDENT OF NO.21
       2ND CROSS, BEHIND THAMMAYAPA PARK
       K P AGRAHRA, MAGADI ROAD
       BANGALORE 560023

2.     THE MANAGER
       THE NEW INDIA ASSURANCE COMPANY LIMITED
       OFFICE AT NO.9, 2ND FLOOR, MAHALAKSHMI
       CHAMBERS, M G ROAD
       BANGALORE 560001

                                       ...RESPONDENTS
(NOTICE NOT ORDERED IN R/O RESPONDENTS)
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     THIS MFA FILED U/S 173(1) OF MV ACT AGAINST THE
JUDGMENT AND AWARD DATED 07.11.2017 PASSED IN MVC
NO.2914/2016 ON THE FILE OF THE XIII ADDITIONAL JUDGE,
COURT OF SMALL CAUSES, AND MEMBER MACT, BENGALURU,
AWARDING COMPENSATION OF RS.1,41,000/- WITH INTEREST
AT 8% P.A. FROM THE DATE OF PETITION TILL REALIZATION.


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


                     JUDGMENT

As per order dated 16.07.2019, two weeks time was

granted to comply office objections, failing which it was

ordered that appeal stands dismissed on its own.

In view of the above, appeal is dismissed for default.

Sd/-

JUDGE

RR