Akshay Chandrashekhar Bhat vs Managing Director
2023 Latest Caselaw 9723 Kant

Karnataka High Court

Akshay Chandrashekhar Bhat vs Managing Director on 7 December, 2023

Author: Hanchate Sanjeevkumar

Bench: Hanchate Sanjeevkumar

                                                                -1-
                                                                      NC: 2023:KHC-D:14379
                                                                        MFA No. 104644 of 2019




                                              IN THE HIGH COURT OF KARNATAKA,
                                                      DHARWAD BENCH

                                          DATED THIS THE 7TH DAY OF DECEMBER, 2023

                                                           BEFORE

                                       THE HON'BLE MR JUSTICE HANCHATE SANJEEVKUMAR

                                      MISCELLANEOUS FIRST APPEAL NO.104644/2019(MV-I)

                                 BETWEEN:

                                 AKSHAY CHANDRASHEKHAR BHAT,
                                 AGE: 15 YEARS, SINCE MINOR,
                                 R/BY NEXT FRIEND MOTHER
                                 SMT. LATE W/O. CHANDRASHEKAR BHAT,
                                 A/A: 50 YEARS,
                                 R/O: KHB COLONY, SIRSI.
                                                                                    ...APPELLANT
                                 (BY SRI GIRISH S. HIREMATH, ADVOCATE)

                                 AND:

                                 1.    MANAGING DIRECTOR,
                                       NORTH WEST KARNATAKA STATE
                                       ROAD TRANSPORT CORPORATION,
                                       GOKUL ROAD,
                                       HUBBALLI.

              Digitally signed
              by
                                 2.    DIVISIONAL CONTROLLER,
VIJAYALAKSHMI VIJAYALAKSHMI
M KANKUPPI    M KANKUPPI
              Date: 2023.12.12
              13:23:24 +0530
                                       NWKRTC, SIRSI.

                                                                                ...RESPONDENTS


                                      THIS MFA IS FILED UNDER SECTION 173(1) OF MOTOR
                                 VEHICLES ACT, 1988, PRAYING TO ENHANCE THE COMPENSATIONS
                                 AS AGAINST THE JUDGMENT AND AWARD DATED 14.03.2019 IN
                                 MVC NO.40/2017 PASSED BY THE SENIOR CIVIL JUDGE AND
                                 ADDITIONAL MOTOR ACCIDENT CLAIMS TRIBUNAL, SIRSI AND ETC.,

                                     THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
                                 COURT DELIVERED THE FOLLOWING:
                              -2-
                                   NC: 2023:KHC-D:14379
                                     MFA No. 104644 of 2019




                           ORDER

Today the matter is listed for compliance of office

objections for 5th time, but not complied with.

Hence, the appeal is dismissed for non-prosecution.

Sd/-

JUDGE

SSP

CT-ASC