The Oriental Insurance Co Ltd vs Mohammad Siraj
2023 Latest Caselaw 186 Kant

                                               -1-
                                                         MFA No. 1985 of 2018




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 3RD DAY OF JANUARY, 2023

                                            BEFORE
                    THE HON'BLE MR JUSTICE HANCHATE SANJEEVKUMAR
                                 M.F.A. NO. 1985 OF 2018 (MV-I)
                   BETWEEN:

                   1.    THE ORIENTAL INSURANCE CO. LTD.,
                         BRANCH OFFICE, FIRST FLOOR, JC ROAD,
                         TUMKUR,
                         THROUGH ITS BENGALURU REGIONAL OFFICE,
                         NO.44/45, LEO SHOPPING COMPLEX,
                         RESIDENCY ROAD CROSS,
                         BENGALURU-560025
                         REPRESENTED BY ITS DEPUTY MANAGER

                                                                  ...APPELLANT
                   (BY SRI. S. V. HEGDE MULKHAND, ADVOCATE)

                   AND:

                   1.    MOHAMMAD SIRAJ
                         S/O. MOHAMMED HANIF,
Digitally signed         AGED ABOUT 26 YEARS,
by PAVITHRA B            R/O. 4TH MAIN ROAD, GANDINAGARA,
Location: High
Court of                 TIPTUR TOWN,
Karnataka                NOW R/O. FIRST MAIN ROAD, SADASHIVANAGAR,
                         TUMKUR
                         KARNATAKA-572101

                   2.    GURUSHANTHAVEERA ARADHYA
                         S/O. LATE B. VEERAPPA,
                         MAJOR IN AGE R/O. RENUKA NILAYA, Y.T.ROAD,
                         TIPTUR,
                                  -2-
                                           MFA No. 1985 of 2018




    TUMKUR DISTRICT - 572 201

                                                 ...RESPONDENTS
(BY SRI. MANUSHANKAR, ADVOCATE)

     THIS MFA IS FILED U/S. 173(1) OF M.V. ACT AGAINST
THE JUDGMENT AND AWARD DATED 24.11.2017 PASSED IN
MVC NO.508/2016 ON THE FILE OF THE II ADDITIONAL
DISTRICT JUDGE AND MACT, TUMAKURU, AWARDING
COMPENSATION OF RS.2,42,500/-WITH INTEREST AT 8% P.A.
FROM THE DATE OF PETITION TILL REALIZATION.

     THIS APPEAL IS COMING ON FOR DISMISSAL, THIS DAY,
THE COURT DELIVERED THE FOLLOWING:


                           JUDGMENT

It is directed on 15.11.2022 to take steps to respondent

No.1 but steps to respondent No.1 is not taken. Hence, the

appeal is dismissed for non-compliance of order dated

15.11.2022.

Sd/-

JUDGE

KA