Karnataka High Court
Smt Manjushree K C vs T N Geethalakshmi on 6 October, 2023
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NC: 2023:KHC:36402
MFA No. 571 of 2022
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 6TH DAY OF OCTOBER, 2023
BEFORE
THE HON'BLE MR JUSTICE M.I.ARUN
MISCELLANEOUS FIRST APPEAL NO.571 OF 2022 (MV-I)
BETWEEN:
SMT. MANJUSHREE K.C.
AND MANNJULA
W/O. MANJUNATHA C. MANJAPPA R.
AGED ABOUT 29 YEARS,
AGRICULTURIST *HOUSE HOLD WORK,
R/O. BASAVESHWARA NAGAR,
HOSADURGA TALUK-577 527,
CHITRADURGA DISTRICT.
...APPELLANT
(BY SRI JAGADEESH D.C., ADVOCATE)
AND:
1. T.N. GEETHALAKSHMI,
Digitally W/O T.B. NARASIMHA MURTHY,
signed by H
K HEMA AGED ABOUT 51 YEARS,
Location: R/O. LAKSHMI NIVASA,
High Court PROP. SRINIVASA MOTOR SERVICES,
of Karnataka
NEAR CHITRADURGA TOWN,
C.K. PURA, CHITRADURGA.
2. THE DIVISIONAL MANAGER,
NATIONAL INSURANCE COMPANY LTD.,
DIVISIONAL OFFICE,
MELUGIRI PLAZA, M.C.C. B BLOCK,
DENTAL COLLEGE ROAD,
DAVANAGERE.
...RESPONDENTS
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NC: 2023:KHC:36402
MFA No. 571 of 2022
THIS APPEAL IS FILED UNDER SECTION 173(1) OF MV
ACT, PRAYING TO ALLOW THIS APPEAL AND ENHANCE THE
COMPENSATION AMOUNT TO THE APPELLANT PAYABLE BY THE
RESPONDENTS WITH INTEREST AT 18% AS CLAIMED IN MVC
NO.891/2019 BY THE APPELLANT BY MODIFYING THE
JUDGMENT AWARD DATED 21.10.2019 PASSED IN MVC
NO.891/2019 BY THE LEARNED SENIOR CIVIL JUDGE AND
MACT., HOSADURGA IN ACCORDANCE WITH LAW AND ETC.
THIS APPEAL COMING ON FOR ORDERS, THROUGH
PHYSICAL HEARING/VIDEO CONFERENCING THIS DAY, THE
COURT DELIVERED THE FOLLOWING:
JUDGMENT
1. Learned counsel for the appellant submits that there is a delay in filing the appeal. However, in spite of his best efforts, the appellant is not giving him any instructions in respect of filing the necessary application for condonation of delay. He further submits that, he has no instructions to go on with the matter.
2. For that reason, the appeal is hereby dismissed.
SD/-
JUDGE RCK List No.: 2 Sl No.: 5