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Kundalik S/O Shankar Narale And ... vs Nanda W/O Ramachandra Kolkar And ...
2022 Latest Caselaw 12232 Kant

Citation : 2022 Latest Caselaw 12232 Kant
Judgement Date : 29 September, 2022

Karnataka High Court
Kundalik S/O Shankar Narale And ... vs Nanda W/O Ramachandra Kolkar And ... on 29 September, 2022
Bench: C.M. Poonacha
            IN THE HIGH COURT OF KARNATAKA
                    KALABURAGI BENCH
          DATED THIS THE 01ST DAY OF AUGUST 2017
                            BEFORE
           THE HON'BLE MR. JUSTICE B. A. PATIL
   MISCELLANEOUS FIRST APPEAL NO. 201457 OF 2014 (MV)
                     CONNECTED WITH
   MISCELLANEOUS FIRST APPEAL NO. 201966 OF 2014 (MV)

IN MFA NO. 201457/2014 :
BETWEEN:
1. KUNDALIK S/O SHANKAR NARALE
  AGE: 82 YEARS, OCC: NIL

2. UJWALA W/O SHIVAJI NARALE
  AGE: 44 YEARS, OCC: HOUSEHOLD WORK

3. PRASHANT S/O SHIVAJI NARALE
  AGE: 25 YEARS, OCC: NIL

4. PRIYANKA D/O SHIVAJI NARALE
  AGE: 22 YEARS, OCC: NIL

  ALL ARE R/O HONAWAD
  TQ. AND DIST. BIJAPUR-586 101.
                                             ...APPELLANTS
  (SRI. SANGANAGOUDA V. BIRADAR, ADVOCATE)
AND:
1. NANDA W/O RAMACHANDRA KOLKAR
  AGE: 42 YEARS, OCC: BUSINESS
                                 2              MFA NO. 201457/2014
                                                     C/W
                                               MFA NO. 201966/2014
  R/O WALAVE GALLI JOSHI WADA, MIRAJ
  DIST. SANGALI-416 416.

2. THE BRANCH MANAGER
  SHRIRAM GENERAL INSURANCE CO. LTD.,
  2ND FLOOR, MONARCH CHAMBERS
  INFANTORY ROAD, BANGALORE-560 001.
                                             ...RESPONDENTS
  (SMT. SANGEETHA BHADRASHETTY, ADVOCATE)


     THIS MISCELLANEOUS FIRST APPEAL FILED U/S. 173 (1) OF MV

ACT AGAINST THE JUDGMENT AND AWARD DATED 23.07.2014 PASSED

IN M.V.C. NO. 420/2012 ON THE FILE OF THE MOTOR ACCIDENT

CLAIMS   TRIBUNAL,   BIJAPUR,   PARTLY   ALLOWING   THE   CLAIM

PETITION AND SEEKING ENHANCEMENT OF COMPENSATION.

IN MFA NO. 201966/2014 :

BETWEEN:

  THE BRANCH MANAGER
  SHRIRAM GENERAL INSURANCE CO. LTD.,
  2ND FLOOR, MONARCH CHAMBERS
  INFANTORY ROAD, BANGALORE,
  NOW REPRESENTED BY ITS AUTORHIZED
  SIGNATORY, DIVISIONAL OFFICE,
  BANGALORE-560 001.
                                                ...APPELLANT
  (SMT. SANGEETA BHADRASHEETY, ADVOCATE)
                                  3              MFA NO. 201457/2014
                                                      C/W
                                                MFA NO. 201966/2014
AND:

1. KUNDALIK S/O SHANKAR NARALE
  AGE: 82 YEARS, OCC: NIL

2. UJWALA W/O SHIVAJI NARALE
  AGE: 44 YEARS, OCC: HOUSEHOLD WORK

3. PRASHANT S/O SHIVAJI NARALE
  AGE: 25 YEARS, OCC: NIL

4. PRIYANKA D/O SHIVAJI NARALE
  AGE: 22 YEARS, OCC: NIL

  RESPONDENTS 1-4 HEREIN ARE
  R/O HONAWAD,
  TQ. AND DIST. BIJAPUR-586 156.
                                              ...RESPONDENTS
  (R-1 TO R-4 SERVED, UNREPRESENTED)


       THIS MISCELLANEOUS FIRST APPEAL FILED U/S. 173 (1) OF MV

ACT AGAINST THE JUDGMENT AND AWARD DATED 23.07.2014 PASSED

IN M.V.C. NO. 420/2012 ON THE FILE OF THE MOTOR ACCIDENT

CLAIMS    TRIBUNAL,   BIJAPUR,   PARTLY   ALLOWING   THE   CLAIM

PETITION AND AWARDING COMPENSATION OF RS. 7,52,000/- WITH

INTEREST AT 6% P.A.
                                         4                   MFA NO. 201457/2014
                                                                  C/W
                                                            MFA NO. 201966/2014
      THESE APPEALS ARE COMING ON FOR ORDERS THIS DAY,
B.A.PATIL J., MADE THE FOLLOWING:


                                   ORDER

Learned counsel for the appellant prays for time to take steps for issue

of notice to respondent No. 1 in MFA No. 201457/2014 and respondent No. 5

in MFA No. 201966/2014.

As a last chance, time is granted up to 07.08.2017 to do the needful,

failing which, the appeal shall stand dismissed without reference to the branch.

Sd/-

JUDGE

NOTE: Vide order dated 01.08.2017, the counsel for appellant steps not

taken in respect of R-5, time is granted upto 07.08.2017.

Hence, the appeal shall stand dismissed without reference to the Bench.

Sd/-

ASSISTANT REGISTRAR T By: VM

R By: VK

C By: PSP

 
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