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Manjula N vs Mr K Velusamy
2023 Latest Caselaw 3513 Kant

Citation : 2023 Latest Caselaw 3513 Kant
Judgement Date : 20 June, 2023

Karnataka High Court
Manjula N vs Mr K Velusamy on 20 June, 2023
Bench: K.S.Mudagal, Ramachandra D. Huddar
                                              -1-
                                                    NC: 2023:KHC:21353-DB
                                                          MFA No.6192/2021



                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                         DATED THIS THE 20TH DAY OF JUNE, 2023
                                          PRESENT
                         THE HON'BLE MRS JUSTICE K.S.MUDAGAL
                                             AND
                     THE HON'BLE MR JUSTICE RAMACHANDRA D. HUDDAR
                 MISCELLANEOUS FIRST APPEAL No.6192/2021 (MV-D)
                BETWEEN:

                1.    MANJULA N
                      W/O C RAJAPPA
                      AGE 48 YEARS
                2.    SHOBHA R
                      D/O C RAJAPPA
                      AGE 23 YEARS
                3.    C RAJAPPA
                      S/O CHAUSHETTY
                      AGE 46 YEARS
                      ALL ARE R/AT NO.20/B, 6TH CROSS
                      NEAR BILAL MASJID, BOMMANAHALLI
                      BENGALURU - 577520
                                                                 ...APPELLANTS
                (BY SRI. HARISH KUMAR B G.,ADVOCATE (ABSENT))
                AND:
Digitally
signed by K S   1.    MR K VELUSAMY
RENUKAMBA
Location:
                      S/O KANDASAMY
High Court of         NO.3-1, SAYAKADU
Karnataka
                      KOOTHAMPOONDI (VILL AND PO)
                      TIRUCHENGODE, NAMAKKAL
                      TAMIL NADU - 637211
                2.    UNITED INDIA GEN INS CO LTD
                      D.O.1 NO.21/1, JELITA TOWERS
                      BANGALORE - 560027
                                                                ...RESPONDENTS

                     THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
                SECTION 173(1) OF MOTOR VEHICLES ACT,1908 PRAYING TO SET
                ASIDE THE JUDGMENT AND AWARD DATED 20.01.2020 PASSED IN
                MVC No.6420/2018 ON THE FILE OF THE XXI AND XI ADDITIONAL
                SMALL CAUSES AND ADDITIONAL MACT, BENGALURU (SCCH-23).
                                -2-
                                     NC: 2023:KHC:21353-DB
                                               MFA No.6192/2021




    THIS MISCELLANEOUS FIRST APPEAL COMING ON FOR
ORDERS, THIS DAY, K.S.MUDAGAL J., DELIVERED THE FOLLOWING:

                          JUDGMENT

No representation for the appellants.

Peremptory order dated 28.03.2023 is not complied.

Therefore, the appeal already stood dismissed.

No further orders are required.

Sd/-

JUDGE

Sd/-

JUDGE

PKN

 
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