The Manager vs Basamma
2022 Latest Caselaw 12670 Kant

                          1




IN THE HIGH COURT OF KARNATAKA AT BENGALURU

    DATED THIS THE 07TH DAY OF NOVEMBER, 2019

                       BEFORE

      THE HON'BLE MR. JUSTICE P.B.BAJANTHRI

            M.F.A. NO.7115 OF 2017 (MV)

BETWEEN

1     BASAMMA
      W/O LATE GURUSHANTHAPPA
      AGED ABOUT 49 YEARS
      HOUSE HOLD WORK

2     KOMALA, W/O RUDRESH
      AGED ABOUT 26 YEARS
      HOUSE HOLD WORK

3     HALEESHAPPA
      S/O LATE GURUSHANTHAPPA
      AGED ABOUT 29 YEARS
      MILK AND AGRICULTURIST WORK

      ALL ARE R/O KODAGAVALLI VILLAGE
      HOLALKERE TALUK
      NOW R/O NEHRU NAGARA,
      CHITRADURGA TOWN,
      CHITRADURGA TQ. DIST-577501.    ... APPELLANTS

      (BY SRI SPOORTHY HEGDE NAGARAJA, ADV.)


AND

1     CHOLAMANDALAM M/S.GENERAL
      INS. CO. LTD.
      REP. BY ITS MANAGER
      2ND FLOOR, DARE HOUSE
                             2


       N.S.C. BOSE ROAD,
       CHENNAI - 600001.

2      WOWMSA.K
       W/O MANJUNATH RAO
       OWNER OF THE BUS BEARING
       REG.NO.KA-16/B-1429
       AGED ABOUT 32 YEARS
       R/O SHIVAJI NAGARA
       DOOR NO.273/1, DAVANAGERE TOWN TALUK
       AND DISTRICT 577 501.         ... RESPONDENTS

     THIS MFA IS FILED UNDER SECTION 173(1) OF MV ACT
AGAINST THE JUDGMENT AND AWARD DATED 05.06.2017
PASSED IN MVC NO.888/2016 ON THE FILE OF THE PRINCIPAL
SENIOR CIVIL JUDGE & CJM & ADDITIONAL MACT,
CHITRADURGA.

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

                       JUDGMENT

On 26.07.2018, this Court granted two weeks'

time to comply with the office objections. Though

time was granted, office objections have not been

complied with till today.

2. Today there is no representation on behalf of

the appellants. Therefore, appeal stands dismissed.

SD/-

JUDGE

KLY/