Smt R S Geetha vs M/S S R S Travels
2022 Latest Caselaw 12148 Kant

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

  DATED THIS THE 12TH DAY OF JANUARY, 2015

                      BEFORE

 THE HON'BLE MR. JUSTICE B.SREENIVASE GOWDA

            M.F.A. NO.5599/2013(MV)

 BETWEEN:

 1.   SMT. R. S. GEETHA
      AGED ABOUT 49 YEARS,
      W/O. SRI. SRIHARSHA,

 2.   SMT. SOUMYA,
      AGED ABOUT 27 YEARS,
      W/O. VENKATESH BABU,
      D/O. DECEASED SRIHARSHA,

      APPELLANT NO.1& 2 ARE
      RESIDING AT NO.735, 58TH CROSS,
      II STAGE, KUMARASWAMY LAYOUT,
      BENGALURU - 78.               ... APPELLANTS

      (By Sri. C R SUBRAMANYA, ADV.)

 AND:

 1.   M/S. S. R. S. TRAVELS,
      PROP: K.T. RAJASHEKAR,
      NO. 321/3, TSP ROAD,
      OPP. TO BMC KALASIPALYAM,
      BENGALURU - 02.

 2.   M/S. ICICI LOMBARD GENERAL
      INSURANCE CO. LTD.,
      INTERFACE BUILDING NO.11.401/402,
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       IV FLOOR, NEW LINK ROAD,
       MALAD WEST,
       WEST MUMBAI -400 064.       ... RESPONDENTS
       (INSURER OF THE TEMPO)

     THIS MFA IS FILED U/S 173(1) OF MV ACT
AGAINST THE JUDGMENT AND AWARD DATED:
21.03.2013 PASSED IN MVC NO.1350/2012 ON THE
FILE OF THE MOTOR VEHICLES ACCIDENT CLAIMS
TRIBUNAL, XVI ADDL. JUDGE, MACT, BENGALURU
(SCCH-14) CITY, PARTLY ALLOWING THE CLAIM
PETITION   FOR  COMPENSATION   AND   SEEKING
ENHANCEMENT OF COMPENSATION.

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


                   JUDGMENT

As the appellant has failed to comply with the

office objections within the time stipulated in the

peremptory order dated 16.01.2014, the appeal is

dismissed.

SD/-

JUDGE

Sk/-