Javaregowda vs Manjunatha H B
2023 Latest Caselaw 3176 Kant

                                              -1-
                                                    NC: 2023:KHC:20352
                                                       MFA No. 1776 of 2022




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 12TH DAY OF JUNE, 2023

                                           BEFORE
                              THE HON'BLE MR JUSTICE C M JOSHI
                        MISCELLANEOUS FIRST APPEAL NO.1776 OF 2022 (MV)


                   BETWEEN:

                        JAVAREGOWDA,
                        S/O. VENKATEGOWDA,
                        AGED ABOUT 70 YEARS,
                        HOSAPURA VILLAGE,
                        KASABA HOBLI,
                        ALUR TALUK - 573 213.
                                                              ...APPELLANT

                   (BY SMT. KAVITHA H. C., ADVOCATE)

                   AND:

                   1.   MANJUNATHA H. B.,
                        S/O. BASAVEGOWDA,
                        HUNASUVALLI,
Digitally signed
by T S                  KASABA HOBLI,
NAGARATHNA              ALUR TALUK - 573 213.
Location: High
Court of                (OWNER OF HERO HONDA BIKE
Karnataka
                        BEARING NO. KA13 J0061)

                   2.   THE MANAGER,
                        HDFC ERGO GENERAL,
                        BRANCH OFFICER,
                        INSURANCE CO. LTD.,
                        REGIONAL OFFICE, 5TH FLOOR,
                        SHANKARANARAYANA BUILDING,
                        M. G. ROAD,
                        BANGALORE - 02.
                                                          ...RESPONDENTS
                                -2-
                                     NC: 2023:KHC:20352
                                         MFA No. 1776 of 2022




      THIS MFA IS FILED U/S 173(1) OF MV ACT, AGAINST
THE JUDGMENT AND AWARD DT.15.04.2017 PASSED IN
MVC NO.1439/2015 ON THE FILE OF THE III ADDITIONAL
DISTRICT      JUDGE      AND     MACT,    HASSAN,    PARTLY
ALLOWING THE CLAIM PETITION FOR COMPENSATION
AND SEEKING ENHANCEMENT OF COMPENSATION.

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


                         JUDGMENT

Even though time was granted for four times, the office

objections are not cured and since the appeal is barred by

time. Hence, the appeal stands dismissed.

Sd/-

JUDGE

MS*