Karnataka High Court
G M Shivanna vs Smt Anuradha S on 5 March, 2012
Author: A.N.Venugopala Gowda
Bench: A.N.Venugopala Gowda
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS 5Th DAY OF MARCH, 2012
BEFORE
THE HON' BLE MR. JUSTICE A,N.VENUGOPALA GOWDA
MISCELLANEOUS FIRST APPEAL NO 9297 OF 2011
BETWEEN
o M SHIVANNA
S/O.LATE MONDAIAH
AGED 50 YEARS,
R/O.GEJJALAGERE VILLAGE
KASABA HOBLI
MADDUR TALUK
MANDYA DISTRICT 571401
APPELLANT
(By Sri. K L SREENIVAS, ADVOCATE)
AND
1. SMTANURADHAS
W/ O.PRAHALAD
AGE MAJOR
NO.1929, 9TH MAIN,
KUMARASWAMY LAYOUT
2ND STAGE, BANGALORE 560001
2. THE BRANCH MANAGER
NATIONAL INSURANCE CO LTD
1576, V V ROAD, I FLOOR
MANDYA 571401
RESPONDENTS
cO
• -
K
2
MFA.No.9297/ 11
THIS MFA FILED U/S 173(1) OF MV ACT AGAINST THE
JUDGMENT AND AWARD DATED:21.6.201 1 PASSED IN MVC
NO.140/2009 ON THE FILE OF CIVIL JUDGE (SR.DN.) & MACT,
MADDUR, 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
No appearance for the appellant. There is non-compliance of office objections. Time is extended for compliance of office objections up to 24.03.2012. In case of default, appeal shall stand dismissed without further reference to Bench.
Sd/ -
JUDGE
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