Karnataka High Court
Mr Ravi P S vs Smt Sharadha on 19 August, 2017
Author: Raghvendra S.Chauhan
Bench: Raghvendra S. Chauhan
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 19TH DAY OF AUGUST, 2017
BEFORE
THE HON' BLE MR. JUSTICE RAGHVENDRA S. CHAUHAN
MISCELLANEOUS FIRST APPEAL NO. 4210 OF 2014
BETWEEN
MR. RAVI P.S.,
S/O SHIVAPPA GOWDA,
AGED ABOUT 36 YEARS,
R/O POLIPU HOUSE,
SHISHILA VILLAGE,
BELTHANGADY TALUK.
... APPELLANT
(BY SRI. SARAT CHANDRA BIJAI, ADVOCATE)
AND
1. SMT. SHARADHA,
W/O LATE SOMAPPA,
AGED ABOUT 37 YEARS,
2. MALLIKA,
D/O LATE SOMAPPA,
AGED ABOUT 16 YEARS,
3. MADHURA,
D/O LATE SOMAPPA,
AGED ABOUT 15 YEARS,
4. NAVYA,
D/O LATE SOMAPPA,
AGED ABOUT 14 YEARS,
MFA NO.4210/14 2
-------------------------
5. SWATHI,
D/O LATE SOMAPPA,
AGED ABOUT 12 YEARS,
THE RESPONDENT NO.2 TO 5
ARE MINORS, REPRESENTED BY
THEIR NATURAL GUARDIAN
MOTHER: RESPONDENT NO.1.
ALL ARE RESIDING AT
PARPIKAL HOUSE,
KAUKRADI VILLAGE,
KOKKADA, DHARMASTHALA,
PUTTUR TALUK.
6. THE MANAGER,
NATIONAL INSURANCE CO. LTD.,
II FLOOR, GANESH BUILDING,
BANTWALA TALUK.
... RESPONDENTS
(BY LEXPLEXUS, ADVOCATE FOR R6; R1 SERVED)
This MFA FILED U/S 173(1) OF MV ACT against the
judgment and award dated: 14.03.2014 passed in MVC
No.1207/2012 on the file of IV ADDL. DISTRICT & SESSIONS
JUDGE & MEMBER, MACT, D.K., MANGALORE, awarding
compensation of Rs.9,65,000/- with current and future
interest @ 6% p.a.
This Miscellaneous First Appeal is coming on for orders
this day, the Court made the following:
MFA NO.4210/14 3
-------------------------
ORDER
The appellant is granted four weeks time to deposit the necessary amount, failing which, the appeal shall stand dismissed automatically without reference to the Court.
Sd/-
JUDGE NOTE: Vide Court Order dt.19.08.2017 the Office Objections are not complied with. Hence Appeal stands dismissed.
T By: DS
R By: BRN COPY
C By: AV
Sd/-
ASSISTANT REGISTRAR