Karnataka High Court
Jayateerth M Hulgi S/O Madav K Hulgi vs The National Insurance Co Ltd on 8 March, 2012
Author: A.N.Venugopala Gowda
Bench: A.N.Venugopala Gowda
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
i1k
DATED THIS8TF{ DAY OF MARCH, 2012
BEFORE
THE HON BLE MR. JUSTICE AN.VENUGOPALA GOWDA
MISCELLANEOUS FIRST APPEAL NO 5458 OF 2011
BETWEEN
JAYATEERTH M HULGI
S/O MADAV K HULGI
AGED ABOUT 21 YEARS
R/AT RAVI P BADANAHALLI, NO. 1196
7TK MAIN, D BLOCK, A E C S LAYOUT
KUNDALAHALLI GATE, BANGALO37
(TEMPORARY Al RESS) JAYA THETH M HULGI
SKF-IREE NILAYA, NEAR SANJEEVINI CLINIC
LI NGASUR.
APPELLANT
(By Sri. C B 1vIINAJAGI, ADVOCATE)
AND
1. THE NATIONAL INSURANCE CO LTD
BANGALORE DIVISIONAL OFFICE
NO.72, MISSION ROAD, UNITY BUILDING
ROAD. UNITY BUILDING ANJEXE
BANGALORE-D6002 /
2. ASHOKA JAIN ASHOK KUMAR JAIN
5/0 S C JAIN
R/AT SOMK1-1A1RIA VILLAGE
KAIHUA DISTRICT
JAMMU, 4AM
JAMMU KASHMIR 180 001
RESPONDENTS
(flPV
AsstS{aflt ReZ.i3tmr
High Cona of Kaniatiica
angaicre 36000
MFA.No.5458/ 11
THIS MFA FILED U/S 173(1 OF MV ACT AGAINST THE
JUDGMENT AND AWARD DATED: 1 PASSED IN MVC
NO.3630/2007 ON THE FILE OF THE VIII ADDITIONAL JUDGE,
MEMBER, MACT, COURT OF SMALL CAUSES, BANGALORE,
PARTLY ALLOWING THE CLAIM PETITION FOR COMPENSATION
AND SEEKING ENHANCEMENT OF COMPENSATION.
This Miscellaneous First Appeal is coming on for orders this
day, the Court made the following
ORDER
There is nomcompliance of office objections though sufficient time was there for compliance.
However, in the interest of justice, a last opportunity is granted.
Office objections to be complied with before 2403-20i2.
In case of default, appeal shall stand disrnised for non- compliance without further reference to Bench.
Sd /
-
JUDGE C Bk\ J ju Assist,t Regjstr; High Co 11 of a1ore