Karnataka High Court
The Manager Legal Royal Sundaram ... vs Smt. Nirmala W/O Siddappa Bhutanal & Ors on 9 December, 2015
Bench: A.S.Bopanna, G.Narendar
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IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
DATED THIS THE 9TH DAY OF DECEMBER 2015
PRESENT
THE HON'BLE MR. JUSTICE A.S.BOPANNA
AND
THE HON'BLE MR. JUSTICE G.NARENDAR
M.F.A. No. 200837/2015 (MV)
BETWEEN:
THE MANAGER LEGAL,
ROYAL SUNDARAM GENERAL INS.
CO. LTD, LINGAD ROAD,
Dr. SAJJAN HOSPITAL,
BIJAPUR.
...APPELLANT
(BY SRI. C. S. KALABURAGI, ADV.)
AND:
1. SMT.F NIRMALA
W/O SIDDAPPA BHUTANAL
AGE: 47 YEARS,
OCC: HOUSE WORK
R/O HAKIM CHOWK,
BIJAPUR.
2. PRASAD
S/O SIDDAPPA BHUTANAL
AGE: 20 YEARS,
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OCC: STUDENT
R/O HAKIM CHOWK,
BIJAPUR.
3. RAGHU @ RAGHAVENDRA
S/O SIDDAPPA BHUTANAL
AGE: 16 YEARS
OCC:STUDENT
SINCE PETITIONER NO.3 IS MINOR
R/O BY HIS NEXT FRIEND/NATURAL MOTHER
PETITION NO.1 SMT. NIRMALA
W/O SIDDAPPA BHUTANAL
AGE: 47 YEARS,
R/O HAKIM CHOWK,
BIJAPUR.
4. SRI. MANIS S/O SELVARAJ
AGE: 42 YEARS,
OCC: BUSINESS
R/O AMMAN KATTUR,
MORASAPATTY POST,
EDAPPADY TK, SALEM,
STATE TAMILNADU- 636 009.
...RESPONDENTS
THIS M.F.A IS FILED UNDER SECTION 173 (1) OF MV
ACT AGAINST THE JUDGMENT AND AWARD DATED
22.11.2014 PASSED BY THE PRINCIPAL SENIOR CIVIL
JUDGE AND MOTOR ACCIDENT CLALIMS TRIBUNAL NO.V,
BIJAPUR IN MVC NO.44/2013, INCLUDING THE COST OF
THIS APPEAL AND ETC.
THIS M.F.A COMING ON FOR ORDERS, THIS DAY,
A.S. BOPANNA J., DELIVERED THE FOLLOWING:
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JUDGMENT
The order dated 26.09.2015 has already taken effect since the objections had not been complied. In that view, the appeal stands dismissed.
Liberty is however reserved to the learned counsel for the appellant to comply with the office objections within two weeks. If such compliance is made, leave is granted to file appropriate application for recall.
Sd/-
JUDGE Sd/-
JUDGE hrp ct-rj