T. Kumara vs Lingaraju
2022 Latest Caselaw 12258 Kant

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     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 10TH DAY OF JUNE, 2016

                         BEFORE

          THE HON'BLE MR. JUSTICE B MANOHAR

                MFA.No.2197/2015 (MV)

BETWEEN:

T.KUMARA
S/O LATE THIMMEGOWDA
@ NATHEGOWDA,
AGED 27 YEARS
R/O HULIVANA VILLAGE
MANDYA TALUK - 571 401.                  ... APPELLANT

(BY SRI. PRAMOD.R, ADV.,)


AND:

1.     LINGARAJU
       S/O SIDDEGOWDA
       MAJOR
       R/AT KANDEGALA VILLAGE
       MALVALLI TALUK
       MANDYA DISTRICT - 571 401.

2.     THE BRANCH MANAGER
       NATIONAL INSURANCE
       COMPANY LIMITED
       VV ROAD, MANDYA - 571 401.       ... RESPONDENTS
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     THIS MFA IS FILED UNDER SECTION 173(1) OF MV ACT
AGAINST THE JUDGMENT AND AWARD DATED 17.09.2014
PASSED IN MVC NO.491/2009 ON THE FILE OF THE
ADDITIONAL SENIOR CIVIL JUDGE AND CJM AND MACT,
MANDYA, PARTLY ALLOWING THE CLAIM PETITION FOR
COMPENSATION     AND    SEEKING   ENHANCEMENT      OF
COMPENSATION.

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


                        JUDGMENT

On 07.11.2015, peremptory order has been passed

granting four weeks time to comply with all the office

objections. As on today, office objections have not been

complied with. Accordingly, the appeal is dismissed for

non-compliance of office objections.

Sd/-

JUDGE

dh