Cholamandalam vs Huchchappa And Ors
2022 Latest Caselaw 12566 Kant

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              IN THE HIGH COURT OF KARNATAKA
                      KALABURAGI BENCH

            DATED THIS THE 29TH DAY OF MAY 2019

                           PRESENT

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

                              AND

 THE HON'BLE MR. JUSTICE ASHOK G. NIJAGANNAVAR


                  MFA No.201819/2018 (MV)

Between:

Cholamandalam-MS General
Insurance Co., Ltd.
Branch Office, B.M. Road
Near Kadamba Hotel at Hassan
Dist. Hassan
                                               ...Appellant
(By Sri Subhash Mallapur, Advocate - Absent)


And:

1.     Huchchappa S/o Govindappa
       Age: 65 years

2.     Ayyamma W/o Huchchappa
       Age: 62 years, Occ: H. Hold

3.     Sharanappa S/o Huchchappa
       Age: 29 years, Occ: Student

4.     Devamma D/o Huchchappa
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     Age: 27 years, Occ: Student

5.   Basamma D/o Huchchappa
     Age: 25 years, Occ: Student

     All R/o Jaladarasi Camp
     Tq. Manvi, Now at Badibase
     Tq. Sindhanur

6.   Tripathi @ Tripati
     S/o Chaggegouda
     Age: 28 years
     Occ: Driver of T. Traveller
     No.KA-13/B-0885
     R/o Billerhalli Village
     Tq. Bangarpet, Dist. Kolar

7.   Divakar D.J. S/o Jawaregouda
     Age: Major
     Occ: Owner of T. Traveller
     No.KA-13/B-0885
     R/o Doddabaganahalli Village
     Tq. Hassan, Dist. Hassan
                                                  ...Respondents

      This Miscellaneous First Appeal is filed under Section
173(1) of the MV Act, praying to allow the appeal and
consequently be pleased to set aside the judgment and award
dated 21.05.2018 passed by the Senior Civil Judge and JMFC,
Sindhanur, in MVC No.75/2014.


      This   appeal   coming       on   for   Orders,   this   day,
K.N.PHANEENDRA J., delivered the following:
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                            JUDGMENT

On 21.03.2019 this Court has passed the following

order:

"Four weeks' time is granted to comply with the office objections, failing which, appeal stands dismissed for non-compliance of office objections."

Till today, office objections have not been complied.

Hence, the appeal is dismissed for non-compliance of office

objections.

Sd/-

JUDGE

Sd/-

JUDGE

NB* Ct:RRJ