Universal Sompo General Ins. Co. ... vs [email protected] And Anr
2022 Latest Caselaw 5859 Kant

                             1




          IN THE HIGH COURT OF KARNATAKA
                  KALABURAGI BENCH

       DATED THIS THE 31ST DAY OF MARCH, 2022
                         BEFORE

     THE HON'BLE MR.JUSTICE ASHOK S. KINAGI

               MFA No.201264/2021 (MV)


Between:

Universal Sompo General Ins. Co. Ltd.,
No.2-A, IInd floor, Ramson Complex,
B B Road, Near Vijay Bank Hosur Hubli
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.     Bhimanna @ Bheemanna S/o Ningappa
       @ Lingappa Police Patil,
       Age: 33 years, Occ: Coolie now Nil,
       R/o Vibhutihalli, Shahapur Taluk,
       Yadgir Dist.

2.     Sri Ramesh S/o Dodda Neelayya
       Polampalli,
       Age about 55 years, Occ: Business,
       R/o Bommanalli, Shahapur Taluk,
       Yadgir Dist.
                                            ... Respondents
                              2




      This Miscellaneous First Appeal is filed under Section
173(1) of the M.V. Act praying to set aside the judgment
and award dated 18th day of February-2020 passed by the
Senior Civil Judge & Addl. MACT-4 At Shahapur in MVC
No.50/2018 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

This appeal was filed on 15.03.2021. The matter

was posted before the Court on 23.11.2021. Two

weeks time was granted to comply with the office

objections. Matter listed on 04.01.2022, two weeks

time was granted to comply with the office objections.

The matter listed on 10.03.2022. At the request of

learned counsel for the appellants, finally, three weeks

time was granted to comply with the office objections.

If the office objections are not complied within the

stipulated period, the appeal shall be listed for

dismissal on 31.03.2022.

2. It was made clear on 10.03.2022, if the

office objections are not complied within one week,

failing which the matter shall be listed for dismissal.

Even today learned counsel for the appellant not

complied the office objections.

3. This appeal is of the year 2021 and inspite

of granting sufficient opportunities, learned counsel

for the appellant did not complied the office

objections. If further time is extended, no purpose

would be served.

In view of the peremptory order, the appeal is

dismissed for non-compliance of office objections.

Sd/-

JUDGE

msr