Bharathkumar vs Somashekara @ Somashekhara V S
2023 Latest Caselaw 7549 Kant

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                                                          NC: 2023:KHC:39094
                                                      MFA No. 7190 of 2022




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 3RD DAY OF NOVEMBER, 2023

                                           BEFORE
                        THE HON'BLE MR JUSTICE H.T. NARENDRA PRASAD
                   MISCELLANEOUS FIRST APPEAL NO. 7190 OF 2022 (MV)
                   BETWEEN:

                   BHARATHKUMAR
                   S/O ANANDA
                   NOW AGED ABOUT 24 YEARS
                   KASABA HOBLI
                   ARAKALAGUD TALUK
                   HASSAN DISTRICT.
                                                                ...APPELLANT
                   (BY SRI. RANGEGOWDA N R., ADVOCATE)

                   AND:

                   1.    SOMASHEKARA @ SOMASHEKHARA V S
                         S/O SANNEGOWDA
                         NOW AGED ABOUT 27 YEARS
                         R/O VADDARAHALLI VILLAGE
Digitally signed         KASABA HOBLI
by
DHANALAKSHMI             ARAKALAGUD TALUK.
MURTHY
Location: High     2.    PURUSHOTHAMA
Court of
Karnataka                S/O KALE GOWDA
                         AGED MAJOR
                         R/O ANKANAYAKANAHALLI VILLAGE
                         KASABA HOBLI, ARAKALAGUD TALUK
                         HASSAN DISTRICT.
                                                             ...RESPONDENTS
                        THIS MFA IS FILED UNDER SECTION 173(1) OF MV ACT
                   AGAINST THE JUDGMENT AND AWARD DATED 04.08.2022
                   PASSED IN MVC NO.710/2020 ON THE FILE OF THE SENIOR
                   CIVIL JUDGE AND MEMBER, MACT, ARAKALGUD, AWARDING
                   COMPENSATION OF RS.10,84,700/- WITH INTEREST AT 6
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                                               NC: 2023:KHC:39094
                                             MFA No. 7190 of 2022




PERCENT P.A. FROM THE DATE OF PETITION TILL REALIZATION
OF ENTIRE AMOUNT.

    THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:
                            JUDGMENT

Inspite of granting sufficient time, the appellant

has failed to comply with the office objections. It

appears that the appellant is not interested in

prosecuting the matter. Hence, the appeal is

dismissed for non-compliance of office objections.

Sd/-

JUDGE

DM