Smt. Prathima Hegade vs Sri. Ramakanth V. Hegade
2023 Latest Caselaw 3091 Kant

                                               -1-
                                                       NC: 2023:KHC:19770
                                                          MFA No. 2663/2019




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                          DATED THIS THE 9TH DAY OF JUNE, 2023
                                             PRESENT
                         THE HON'BLE MRS JUSTICE K.S.MUDAGAL
                                               AND
                     THE HON'BLE MR JUSTICE RAMACHANDRA D. HUDDAR
                MISCELLANEOUS FIRST APPEAL NO. 2663/2019 (MV-D)
                BETWEEN:

                1.    SMT. PRATHIMA HEGADE
                      W/O RAMAKANTHA
                      AGED ABOUT 41 YEARS

                2.    KUM. AKSHITHA @ AKSHATA HEGGADE
                      D/O PRATHIM HEGADE
                      AGED ABOUT 20 YEARS

                      BOTHE ARE R/O NO 12,
                      THAVAREKERE VILLAGE
                      DATTATREYA LAYOUT
                      THAVAREKERE HOBLI
                      BENGALURU SOUTH
                      BENGALURU - 562 130                 ... APPELLANTS

Digitally       (BY SRI. NAGESH M, ADVOCATE (ABSENT))
signed by K S
RENUKAMBA
Location:       AND:
High Court of
Karnataka

                1.    SRI. RAMAKANTH V. HEGADE
                      S/O VISHWESHWARA HEGADE
                      R/O NO 263, KOTTE BEDHI
                      MARALAWADI
                      KANAKAPURA TALUK, HOBLI,
                      BENGALURU RURAL - 562 121

                2.    M/S UNITED INDIA INSURANCE CO. LTD.,
                      REGIONAL OFFICE
                      T.P. HUB, KRUSHI BHAVAN
                      CORPORATION CIRCLE
                      BENGALURU - 560 002                ... RESPONDENTS
                               -2-
                                       NC: 2023:KHC:19770
                                             MFA No. 2663/2019




     THIS M.F.A. IS FILED U/S 173(1) OF MV ACT AGAINST THE
JUDGMENT AND AWARD DATED 28.11.2018 PASSED IN MVC
NO.792/2018 ON THE FILE OF THE MEMBER, PRL. MACT, THE CHIEF
JUDGE, COURT OF SMALL CAUSES AND PRL. MACT, BENGALURU,
DISMISSING THE CLAIM PETITION FOR COMPENSATION.

     THIS APPEAL, COMING ON FOR ORDERS               THIS   DAY,
K.S.MUDAGAL J., DELIVERED THE FOLLOWING:

                        JUDGMENT

No representation for the appellants.

Peremptory order dated 31.03.2023 is not complied.

Therefore, the appeal already stood dismissed.

No further orders are required.

Sd/-

JUDGE

Sd/-

JUDGE

PKN