Smt.Shalan W/O Vilas Jadhav vs Shri.Vinod S/O Sridhar Naik
2022 Latest Caselaw 11749 Kant

                                                           -1-




                                                                    MFA No. 105215 of 2019

                               IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                                  DATED THIS THE 12TH DAY OF SEPTEMBER, 2022

                                                        PRESENT
                                        THE HON'BLE MR JUSTICE S G PANDIT
                                                           AND
                                THE HON'BLE MR JUSTICE ANANT RAMANATH HEGDE
                               MISCELLANEOUS FIRST APPEAL NO. 105215/2019 (MV-D)
                          BETWEEN:

                          1.     SMT.SHALAN W/O VILAS JADHAV,
                                 AGE: 45 YEARS, OCC: HOUSEHOLD WORK,
                                 R/O:A/P: LAXMI GALLI, UCHAGAON, BELAGAVI-590001.

                          2.     SHRI.SANDEEP S/O VILAS JADHAV,
                                 AGE: 22 YEARS, OCC: STUDENT,
                                 R/O:A/P.LAXMI GALLI, UCHAGAON, BELAGAVI-590001.

                          3.     MISS.SAMPURNA D/O VILAS JADHAV,
                                 AGE: 24 YEARS, OCC: HOUSEHOLD WORK,
                                 R/O:A/P: LAXMI GALLI, UCHAGAON, BELAGAVI-590001.

                          4.   SMT.SONAM W/O MAHADEV PATIL.
                               AGE: 28 YEARS, OCC: H/W, R/O: AMBEWADI VILLAGE,
                               BELAGAVI, (ORI CLAIMANT).
                                                                          -    APPELLANTS
                          (BY SRI. SHIVRAJ S BALLOLI, ADVOCATE)

                          AND:

                          1.     SHRI.VINOD S/O SRIDHAR NAIK,
Digitally signed by J
                                 AGE: MAJOR, OCC: BUSINESS,
MAMATHA
Location: High Court of          R/O: MEGHDOOT APARTMENT,
Karnataka, Dharwad
Bench Dharwad.
Date: 2022.09.17
                                 CLUB ROAD, BELAGAVI-590001.
11:30:45 +0530
                                 (OWNER OF TOYOTA CAR
                                 BEARING REG.NO.KA-22/C-8810).

                          2.     THE MANAGER,
                                 UNITED INDIA INSURANCE CO.LTD.,
                                 MARUTI GALLI, DIST: BELAGAVI-591201.
                                 (POLICY NO.TUI/11322022).
                                                                         -     RESPONDENTS
                                  -2-




                                          MFA No. 105215 of 2019

      THIS MFA FILED U/S.173(1) OF MOTOR VEHICLES ACT, AGAINST
THE JUDGMENT AND AWARD DATED 01.04.2019 PASSED IN MVC
NO.1101/2018 ON THE FILE OF THE VI ADDITIONAL DISTRICT AND
SESSIONS JUDGE AND ADDITIONAL MOTOR ACCIDENT CLAIMS
TRIBUNAL, BELAGAVI, PARTLY ALLOWING THE CLAIM PETITION FOR
COMPENSATION AND SEEKING ENHANCEMENT OF COMPENSATION &
ETC.

     THIS MFA COMING ON FOR ORDERS THIS DAY, S.G.PANDIT J,
PASSED THE FOLLOWING ORDER:

                               ORDER

Since the appellants have not complied the office objections

even after providing five opportunities and also not paid the costs

imposed by this Court, it appears that the appellants are not

interested in prosecuting the appeal. Accordingly, the appeal is

dismissed for non compliance of office objections.

Sd/-

JUDGE

Sd/-

JUDGE BVV