M.L. Maheshappa @ Mahesh vs Jagadeesh
2023 Latest Caselaw 1774 Kant

                                              -1-
                                                       MFA No. 268 of 2020




                         IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                             DATED THIS THE 10TH DAY OF MARCH, 2023
                                             BEFORE
                         THE HON'BLE DR. JUSTICE H.B.PRABHAKARA SASTRY
                        MISCELLANEOUS FIRST APPEAL NO. 268 OF 2020 (MV-I)
                   BETWEEN:
                   M.L. MAHESHAPPA @ MAHESH
                   S/O. LATE LAKKAPPA,
                   AGED ABOUT 52 YEARS,
                   RESIDING AT MACHAGATTA,
                   NONAVINAKERE HOBLI,
                   TIPTUR TALUK-572201.

                                                                   ...APPELLANT
                   (BY SRI. SHANTHARAJ K., ADVOCATE)
                   AND:
                   1. JAGADEESH
                      S/O. CHANNEGOWDA,
                      AGED ABOUT 49 YEARS,
                      RESIDING AT GOWRIKOPPALU,
Digitally signed
by
                      ARAKALAGUDU TALUK,
BHARATHIDEVI
K KORLAHALLI          HASSAN DISTRICT-573102.
Location: High
Court of
Karnataka
                   2.    THE NEW INDIA ASSURANCE COMPANY LTD.,
                         BY ITS MANAGER,
                         HASSAN BRANCH, CHANDANA COMPLEX,
                         HARSHA MAHAL MARG,
                         HASSAN-573201.

                                                                 ...RESPONDENTS
                       THIS MISCELLANEOUS FIRST APPEAL IS FILED U/S 173(1) OF
                   MV ACT AGAINST THE JUDGMENT AND AWARD DATED 12.06.2019
                              -2-
                                        MFA No. 268 of 2020




PASSED IN MVC NO.62/2017 ON THE FILE OF THE SENIOR CIVIL
JUDGE AND JMFC, TIPTUR,    PARTLY ALLOWING THE CLAIM
PETITION FOR COMPENSATION AND SEEKING ENHANCEMENT OF
COMPENSATION.

     THIS MISCELLANEOUS FIRST APPEAL COMING ON FOR
ORDERS THROUGH PHYSICAL HEARING/VIDEO CONFERENCING,
THIS DAY, THE COURT DELIVERED THE FOLLOWING:

                          JUDGMENT

Learned counsel for the appellant is physically present

and prays for a week's accommodation to comply with office

objections.

2. A perusal of the case file would goes to show that

the appeal has been filed on 21.10.2019. As such, it is more

than three years now. Despite which, he has not complied with

the office objections. As such, I find no reason to grant time.

Hence, appeal is dismissed for non-compliance of office

objections.

Sd/-

JUDGE

BVK