Obappa vs C Vijaya
2024 Latest Caselaw 950 Kant

Karnataka High Court

Obappa vs C Vijaya on 10 January, 2024

                                          -1-
                                                         NC: 2024:KHC:1325
                                                MFA.CROB No. 125 of 2021




                  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                    DATED THIS THE 10TH DAY OF JANUARY, 2024

                                        BEFORE
                      THE HON'BLE MR JUSTICE C.M. POONACHA
                   MFA CROSS OBJECTION NO. 125 OF 2021 (MV-D)
             BETWEEN:

             1.    OBAPPA,
                   S/O DURUGAPPA,
                   AGED ABOUT 82 YEARS,

             2.    BASAPPA,
                   S/O OBAPPA,
                   AGED ABOUT 48 YEARS,
                   COOLIE WORK,
                   BOTH ARE R/O CHITRAHALLI VILLAGE,
                   HOLALKERE TALUK, PRESENTLY
                   RESIDING AT SINGAPORE VILLAGE,
                   CHITRADURGA TALUK AND DISTRICT - 577 501.
                                                   ...CROSS OBJECTORS
             (BY SRI. GURUDATH V.R, ADVOCATE FOR
Digitally        SRI. SPOORTHY HEGDE N, ADVOCATE)
signed by
BHARATHI S
Location:
HIGH
             AND:
COURT OF
KARNATAKA
             1.    C. VIJAYA,
                   S/O C.B CHANDRAPPA,
                   MAJOR, S.G.K.MOTORS,
                   VENKATESHWARASWAMY NILAYA,
                   2ND MAIN, 3RD CROSS,
                   VIDHYANAGAR, OWNER OF BUS BEARING
                   REG NO.KA-17-B-8913,
                   CHITRADURGA TOWN - 577 501.

             2.    SRI. RAM GEN. INSURANCE CO. LTD.,
                   REPRESENTED BY ITS MANAGER,
                   E-8, EPIP, RICICO, SITAPUR, JAIPUR,
                               -2-
                                             NC: 2024:KHC:1325
                                    MFA.CROB No. 125 of 2021




     RAJASTHAN - 302 022.
                                               ...RESPONDENTS
     THIS MFA.CROB IS FILED UNDER ORDER XLI RULE 22 OF
THE CPC READ WITH SECTION 173(1) OF MOTOR VEHICLE
ACT, AGAINST THE JUDGMENT AND AWARD DATED
01.01.2015 PASSED IN MVC NO. 679/2013        ON THE FILE
OF THE PRINCIPAL SENIOR CIVIL JUDGE, C.J.M. AND MACT-III,
CHITRADURGA,      PARTLY ALLOWING THE CLAIM PETITION
FOR COMPENSATION AND SEEKING ENHANCEMENT OF
COMPENSATION.

      THIS MFA.CROB, COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:

                          JUDGMENT

Learned counsel for the cross-objector seeks for further

accommodation to comply with the office objections.

2. This Court by order dated 20.12.2023 had granted a

week's time to comply with the office objections and further

ordered that in the event of office objection is not complied

with, the appeal will stand dismissed for non-prosecution.

3. In view of the order dated 20.12.2023, the above

cross-objection is dismissed for non-prosecution.

Sd/-

JUDGE

MEG

CT: BHK