Shri Manjunatha vs Smt Sudha S Bhat
2023 Latest Caselaw 1779 Kant

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                                                      MFA No. 1536 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. 1536 OF 2020 (MV-I)
                   BETWEEN:
                   SHRI. MANJUNATHA,
                   S/O DARA,
                   AGED ABOUT 32 YEARS,
                   R/O KANTADAMANE,
                   NAIKANAKATTE, BADRAVATHI ROAD,
                   KERGAL POST, KUNDAPURA TALUK
                   UDUPI DIST-576210

                                                                   ...APPELLANT
                   (BY SRI. K PRASANNA SHETTY., ADVOCATE)
                   AND:
                   1. SMT. SUDHA S BHAT
                      W/O SADASHIVA BHAT,
                      AGED 48 YEARS,
                      R/O VINAYAKA NILAYA,
Digitally signed      UPPUNDA VILLAGE AND POST,
by
BHARATHIDEVI          KUNDAPURA TALUK.
K KORLAHALLI
Location: High
Court of
Karnataka          2.   BAJAJ ALLIANZ GENERAL INSURANCE CO LTD
                        403 AND 404, 4TH FLOOR,
                        CRYSTAI ARC, NEAR HOTEL ROOPA
                        BALMATTA ROAD, MANGALORE-575 001

                                                                 ...RESPONDENTS
                       THIS MISCELLANEOUS FIRST APPEAL IS FILED U/S.173(1) OF
                   MV ACT, AGAINST THE JUDGMENT AND AWARD DT.21.12.2018
                   PASSED IN MVC NO.908/2016 ON THE FILE OF THE SENIOR CIVIL
                   JUDGE, MEMBER, ADDITIONAL MACT, KUNDAPURA, ALLOWING THE
                             -2-
                                      MFA No. 1536 of 2020




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 Ms. Divya Shree B.R. on behalf of the

learned counsel for appellant, who is physically present prays

for two weeks accommodation. Though she was given an

opportunity of shorter accommodation, however, imposing a

cost, still she insisted for two weeks accommodation.

2. Considering the fact that the appeal is of the year

2020 and three years have been lapsed, since appellant has

not complied with office objections, I find no reason to grant

further time. As such, appeal is dismissed for non-prosecution.

Sd/-

JUDGE

BVK