Ravindra vs Ibrahim
2023 Latest Caselaw 3218 Kant

                                            -1-
                                                   NC: 2023:KHC:20215
                                                      MFA No. 6961 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. 6961 OF 2019 (MV-I)

                 BETWEEN:

                       RAVINDRA,
                       S/O. NARASIMHA,
                       AGED ABOUT 33 YEARS,
                       R/O KASIKERE,
                       KANDLOOR, KAVADI VILLAGE,
                       KUNDAPURA TALUK.

                                                              ...APPELLANT
                 (BY SRI. MANJUNATH N.D.,ADVOCATE)

                 AND:

                 1.    IBRAHIM,
                       S/O. MOIDEN SAHEB,
                       AGED ABOUT 45 YEARS,
Digitally
signed by T S          RESIDING AT BAVIKATTE,
NAGARATHNA
Location: High
                       GONGOLLI VILLAGE,
Court of               KUNDAPURA TALUK.
Karnataka

                 2.    THE UNITED INDIA
                       INSURNACE COMPANY LTD.,
                       KUNDAPURA BRANCH OFFICE,
                       SRI LAXMI VENKATESH COMPLEX,
                       N.H. 66 VADERAHOBLI,
                       KUNDAPURA BY
                       ITS BRANCH MANAGER.

                                                           ...RESPONDENTS
                               -2-
                                      NC: 2023:KHC:20215
                                         MFA No. 6961 of 2019




     THIS MFA IS FILED U/S 173(1) OF MV ACT AGAINST THE
JUDGMENT AND AWARD DATED 21.01.2019 PASSED IN MVC
NO.220/2018     ON THE FILE OF THE ADDITIONAL DISTRICT
AND SESSIONS JUDGE, ADDITIONAL M.A.C.T., UDUPI
(SITTING AT KUNDAPURA), KUNDAPURA, 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

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