Anitha vs S N Kenchanna
2023 Latest Caselaw 2268 Kant

                                          -1-
                                                    MFA No. 2473 of 2020




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                         DATED THIS THE 18TH DAY OF APRIL, 2023

                                         BEFORE
                    THE HON'BLE DR. JUSTICE H.B.PRABHAKARA SASTRY
                MISCELLANEOUS FIRST APPEAL NO. 2473 OF 2020 (MV-D)
               BETWEEN:
               1. ANITHA
                  W/O LATE R.P.SIDDALINGAPPA
                  AGED ABOUT 52 YEARS,

               2.   LINGARAJU T.S
                    S/O LATE R.P.SIDDALINGAPPA
                    AGED ABOUT 34 YEARS,

               3.   TEJASWINI T.S
                    D/O LATE R.P.SIDDALINGAPPA
                    AGED ABOUT 31 YEARS,

                    ALL ARE RESIDING AT
                    SRI. RENUKA SADGURU NILAYA,
                    NO.57, 1ST CROSS, CSI LAYOUT,
Digitally
signed by           TUMAKURU 572101.
VEENA
KUMARI B                                                       ...APPELLANTS
Location:
High Court     (BY SRI. SHANTHARAJ K., ADVOCATE)
of Karnataka

               AND:
               1. S N KENCHANNA
                  S/O NARASIMHEGOWDA
                  AGED MAJOR,
                  RESIDING AT ANEPALYA,
                  BARAKANALU POST,
                  CHIKKANAYAKANAHALLI TALUK,
                  TUMKUR DISTRICT-572214.
                            -2-
                                     MFA No. 2473 of 2020




2.   UNITED INIDA INUSRANCE COMPANY LIMITED
     BY ITS MANAGER
     RAGHAVENDRA COLONY,
     B.H.ROAD, TIPTUR-572202.
                                               ...RESPONDENTS
(BY SRI.C. SHANKARA REDDY., ADVOCATE FOR R2; NOTICE TO R1
IS DISPENSED WITH V/O DT.15.09.2022)


     THIS MISCELLANEOUS FIRST APPEAL IS FILED U/S 173(1) OF
MV ACT AGAINST THE JUDGMENT AND AWARD DATED 05.10.2012
PASSED IN MVC NO. 987/2003 ON THE FILE OF THE PRINCIPAL
SENIOR CIVIL JUDGE AND MACT-10, TUMKUR, PARTLY ALLOWING
THE CLAIM PETITION FOR COMPENSATION AND SEEKING
ENHANCEMENT OF COMPENSATION.
     THIS MISCELLANEOUS FIRST APPEAL COMING ON FOR
ORDERS, THROUGH PHYSICAL HEARING/VIDEO CONFERENCING,
THIS DAY, THE COURT DELIVERED THE FOLLOWING:

                           ORDER

In view of the dismissal of I.A.No.1/2020 filed under

Section 5 of Limitation Act as devoid of merits on 18.04.2023,

consequently, the main Appeal stands dismissed as barred by

limitation.

Sd/-

JUDGE

BVK