The Manager Universal Sompo vs Prashant S/O Siddanna And Anr
2022 Latest Caselaw 4219 Kant

                            1




          IN THE HIGH COURT OF KARNATAKA
                  KALABURAGI BENCH

     DATED THIS THE 11TH DAY OF MARCH, 2022

                         BEFORE

     THE HON'BLE MR.JUSTICE ASHOK S. KINAGI


              MFA No.200678/2021 (MV)

Between:

The Manager,
Universal Sompo General
Ins. Co. Ltd.
Registered office Unit 401,
4th Floor, Sangam Complex,
East Mumbai-400059.
Through its Manager, 2-A, 2nd floor,
84-Ramson Complex, P.B.Road Hosur,
Hubballi-580021 Karnataka
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 Legal
                                        ... Appellant
(By Sri C.S. Kalburgi Advocate)

And:

1.     Prashant S/o Siddanna,
       Age: 30 years, Occ: Driver,
       R/o Harwal, Tq. Jewargi now
       Residing at Plot No.27,
                              2




      Rajmahal Layout,
      Siddeshwar Nilaya of
      Shivasharanappa
      S/o Shivadasappa Hugar,
      Behind Sai Temple-Kalaburagi.

2.    Alamappa S/o Basappa Hanakal,
      Age: 63 years,
      Occ: Agriculture & Driver,
      R/o Kembhavy, Tq. Shorapur,
      Dist. Yadgiri.
                                          ... Respondents

      This Miscellaneous First Appeal is filed under Section
173(1) of the MV Act praying to call for the records and set
aside the judgment and award dated 15th day of March,
2019 passed by the Principal Senior Civil Judge & CJM and
MACT at Kalaburagi in MVC No.246/2018 and to pass such
other orders as this 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

This appeal is filed on 06.10.2020. The matter

was listed before the Court on 11.11.2021. Two

weeks time was granted for compliance of office

objections. Again matter was listed on 16.12.2021

and one week time was granted for compliance of

office objections. Thereafter, matter was listed on

01.02.2022 and two weeks time was granted for

compliance of office objections.

2. Today, matter is listed for non-compliance of

office objections for the 4th time. Inspite of granting

sufficient opportunities, learned counsel for the

appellant has not complied with the office objections.

It seems that the appellant is not interested in

prosecuting the appeal. Hence, the appeal is

dismissed for non compliance of office objections.

Sd/-

JUDGE NB*