Sharath M P vs Thammegowda
2023 Latest Caselaw 3203 Kant

                                               -1-
                                                     NC: 2023:KHC:20213
                                                        MFA No. 4331 of 2019




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 13TH DAY OF JUNE, 2023

                                            BEFORE
                              THE HON'BLE MR JUSTICE C M JOSHI
                   MISCELLANEOUS FIRST APPEAL NO. 4331 OF 2019 (MV-I)

                   BETWEEN:

                         SHARATH M.P.,
                         S/O. PUTTEGOWDA,
                         AGED ABOUT 23 YEARS,
                         RESIDING AT K. MALLAPURA VILLAGE,
                         HALEBEEDU HOBLI,
                         BELUR TALUK - 573 115
                         HASSAN DISTRICT.

                                                                ...APPELLANT
                   (BY SRI. JAGADEESH H.T., ADVOCATE)

                   AND:

                   1.    THAMMEGOWDA,
Digitally signed
by T S
                         S/O. RANGEGOWDA,
NAGARATHNA               AGED ABOTU 43 YEARS,
Location: High
Court of                 RESIDNG AT VADERAHALLI VILLAGE,
Karnataka
                         ESHWARAHALLI POST,
                         LAKYA HOBLI,
                         CHIKKAMGALURU TALUK - 58118.
                   2.    GANGADHAR R.N.,
                         S/O. NANJUNADA SHETTY,
                         RESIDING AT: RAJANASIRIYUR VILLAGE
                         AND POST, HALEBEEDU HOBLI,
                         BELUR TALUK,
                         HASSAN DISTRICT - 563 115.
                               -2-
                                      NC: 2023:KHC:20213
                                         MFA No. 4331 of 2019




3.   CHOLA M.S.,
     GENERAL INSURANCE CO. LTD.,
     MANGALORE BRANCH OFFICE,
     MANGALORE - 596 601.

                                               ...RESPONDENTS


      THIS MFA IS FILED U/S 173(1) OF MV ACT AGAINST THE
JUDGMENT AND AWARD DATED 19.03.2019 PASSED IN MVC
NO.380/2017 ON THE FILE OF THE 1ST ADDITIONAL SENIOR
CIVIL   JUDGE,   AMACT,    CHIKKAMAGALURU,     AWARDING
COMPENSATION FOR RS.3,49,593/- WITH INTERST AT 6
PERCENT P.A. ON RS.3,19,593/- FROM THE DATE OF PETITION
TILL ITS ENTIRE REALIZATION.

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

                         JUDGMENT

Office objections are not complied even after affording

opportunity for six times. Therefore there is no reason to grant

some more time for compliance.

As such appeal is dismissed for non-prosecution.

Sd/-

JUDGE

TS