Ranganathachari @ Puneetha vs Dinesha
2023 Latest Caselaw 3219 Kant

                                               -1-
                                                       NC: 2023:KHC:20214
                                                         MFA No. 4991 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. 4991 OF 2019 (MV-I)

                   BETWEEN:

                         RANGANATHACHARI,
                         @ PUNEETHA,
                         S/O. MANJUNATHACHARI,
                         AGED ABOUT 25 YEARS,
                         R/AT BALLAKERE VILLAGE,
                         KATTYA HOBLI,
                         HASSAN TALUK - 573 103.

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

                   AND:

                   1.    DINESHA,
Digitally signed         S/O. KRISHNEGOWDA,
by T S
NAGARATHNA               AGED ABOUT 39 YEARS,
Location: High
Court of                 R/AT ANNIGANAHALLI VILLAGE,
Karnataka
                         KASABA HOBLI,
                         HASSAN TALUK - 573 201.
                   2.    RAGHUPARASADGOWDA,
                         S/O. SHIVANNA,
                         R/AT BALLEKERE VILLAGE,
                         KATTAYA HOBLI,
                         HASSAN TALUK - 573 201.

                                                              ...RESPONDENTS
                               -2-
                                      NC: 2023:KHC:20214
                                         MFA No. 4991 of 2019




     THIS MFA FILED UNDER SECTION 173(1) OF MV ACT
AGAINST THE JUDGMENT AND AWARD DATED. 19.11.2018,
PASSED IN MVC NO.529/2017, ON THE FILE OF THE 5TH
ADDITIONAL    DISTRICT  AND   SESSIONS    JUDGE AND
ADDITIONAL MACT, HASSAN, AWARDING COMPENSATION OF
RS.1,18,000/- WITH INTEREST AT THE RATE OF 9% PER
ANNUM, FROM THE DATE OF PETITION TILL PAYMENT.

    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