Smt Rajamma vs Iffco Tokio General Insurance
2023 Latest Caselaw 3204 Kant

                                                 -1-
                                                           NC: 2023:KHC:20211
                                                             MFA No. 3783 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. 3783 OF 2019 (MV-I)

                      BETWEEN:

                            SMT. RAJAMMA,
                            W/O. NAGARAJAIAH. L.,
                            AGED ABOUT 44 YEARS,
                            R/O. BASAVANAHALLI,
                            KASABA HOBLI,
                            NELAMANGALA TALUK - 562 123,
                            BENGALURU RURAL DISTRICT.

                                                                     ...APPELLANT
                      (BY SRI. B.P. GANGADHARA, ADVOCATE)

                      AND:

                      1.    IFFCO TOKIO GENERAL INSURANCE ,
                            NEAR YELAHANKA NEW TOWN,
Digitally signed by
T S NAGARATHNA              BUS STAND,
Location: High
Court of Karnataka          BENGALURU - 560 106.

                      2.    BHAGYAMMA,
                            W/O. NAGARAJAIAH. L.
                            AGED ABOUIT 34 YEARS,
                            R/O. HONNARANAHALLI,
                            KORATAGERE TALUK,
                            NOW RESIDING AT: URDIGERE,
                            TUMAKURU - 572 104.

                                                                  ...RESPONDENTS
                               -2-
                                      NC: 2023:KHC:20211
                                         MFA No. 3783 of 2019




     THIS MFA IS FILED U/S. 173(1) OF MV ACT AGAINST THE
JUDGMENT AND AWARD DATED 02/06/2018, PASSED IN MVC
NO.348/2017, ON THE FILE OF THE II ADDITIONAL DISTRICT
JUDGE AND MACT, TUMAKURU, AWARDING COMPENSATION OF
RS.60,605/- WITH INTEREST AT THE RATE OF 6 PERCENT PER
ANNUM, FROM THE DATE OF PETITION TILL REALISATION.

    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