Smt. Latha S vs Kum.Divya S
2023 Latest Caselaw 10292 Kant

Karnataka High Court

Smt. Latha S vs Kum.Divya S on 12 December, 2023

                                            -1-
                                                         NC: 2023:KHC:45204
                                                     MFA No. 1128 of 2017




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 12TH DAY OF DECEMBER, 2023

                                         BEFORE
                     THE HON'BLE SMT. JUSTICE LALITHA KANNEGANTI
                MISCELLANEOUS FIRST APPEAL NO. 1128 OF 2017 (MV-I)
                BETWEEN:

                SMT. LATHA S,
                W/O SRI. SUKUMAR,
                MAJOR,
                NO.703/4, 6TH CROSS, 3RD BLOCK,
                BELOW SYNDICATE BANK,
                KORAMANGALA, BENGALURU - 560 034.
                                                               ...APPELLANT
                (BY SRI. G.R. SRINIVAS, ADVOCATE (ABSENT) )

                AND:

                1.    KUM.DIVYA S,
                      D/O SRI. SATHYAMOORTHY,
Digitally
                      AGED ABOUT 6 YEARS,
signed by JAI         SINCE MINOR REPRESENTED BY
JYOTHI J
                      HER NATURAL GUARDIAN FATHER
Location:
HIGH COURT            SRI. SATHYAMOORTHY,
OF
KARNATAKA             S/O MURUGESH, R/AT NO.93E, 46/1,
                      RAMAKRISHNANAGAR, II CROSS,
                      ILIYAS NAGAR, SARAKKI GATE,
                      JP NAGAR, 6TH PHASE,
                      BENGALURU - 560 078.

                2.    THE MANAGER,
                      UNITED INDIA INSURANCE CO.LTD.,
                      NO.351, 1ST FLOOR,
                      OPP. PAI ELECTRONICS LTD.,
                                     -2-
                                                   NC: 2023:KHC:45204
                                              MFA No. 1128 of 2017




    BILEKAHALLI, BANNERUGATTA ROAD,
    BENGALURU - 560 076.
                                                      ...RESPONDENTS
(BY SRI. JANARDHAN REDDY, ADVOCATE FOR R2)

        THIS MFA IS FILED U/S 173(1) OF MV ACT AGAINST THE
JUDGMENT AND AWARD DATED 27.10.2016 PASSED IN MVC
NO.2046/2014 ON THE FILE OF THE III ADDITIONAL SENIOR
CIVIL        JUDGE    AND   MACT,    COURT    OF     SMALL   CAUSES,
BENGALURU,           (SCCH-18),   AWARDING     COMPENSATION       OF
Rs.2,61,000/- WITH INTEREST @ 9% P.A. FROM THE DATE OF
PETITION TILL DEPOSIT.

        THIS APPEAL COMING ON FOR ORDERS THIS DAY, THE

COURT DELIVERED THE FOLLOWING:

                                  ORDER

This Court on 29.11.2023 passed a peremptory order

directing the appellant to file an application for substituted

service of notice to respondent No.1.

2. As per the office note, no application is filed.

Accordingly, the appeal is dismissed.

Sd/-

JUDGE

NSU

CT: BHK