Karnataka High Court
Sri K C Raju S/O Late Channegowda vs Sri B D Sundara on 5 March, 2012
Author: A.N.Venugopala Gowda
Bench: A.N.Venugopala Gowda
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 5TH DAY OF MARCH 2012
BEFORE
THE HON BLE MR. JUSTICE A.N.VENUGOPALA GOWDA
MISCELLANEOUS FIRST APPEAL NO.6078 OF 2011
BETWEEN:
SRI. K.C. RAJU
AGED 39 YEARS,
SON OF LATE CHANNEGOWDA
RESIDENT OF DEVANGERI VILLAGE,
DEVANGERI POST,
VIRAJPET TALUK,
KODAGU DISTRICT.
APPELLANT
(BY SRI. HARISH GANAPATHY, ADVOCATE>
AND:
1. SRI. RD. SUNDARA
SON OF LATE DEVOO POOJARI
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Assistlnt RestTat
Coult Ot rna:K
anaIorc
MFA NO.6078/2011
AGED 40 YEARS,
DRIVER, MYSORE ROAD,
SIDDAPURA.
2. SRI. N.B. GANAPATHY
FATHERS NAME NOT KNOWN
AGED MAJOR,
IBBINAVALAVADI VILLAGE,
BOIKERI POST,
MADIKERI, KODAGU DISTRICT.
3. THE BRANCH MANAGER
UNITED INDIA INSURANCE CO. LTD.,
NO.1, 1 FLOOR, 3RD CROSS,
100 Fl ROAD, HOSAKERE HAILI,
BANGALORE.
.RESPONDENTS
This Miscellaneous First Appeal filed U/S 173(1) of MV
ACT Against the Judgment and Award Dated: 29.10.10
passed in MVC No.56/2010 on the file of the Civil Judg
e
(Sr.Dn) MACI, Virajpet, partly allowing the claim petition
for
compensation and seeking enhancement of compensation
.
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•
P • a' i
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MFA NO.6078/2011
This Miscellaneous First Appeal is coming on for orde
rs
on 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
TBy:KP
RBy: cops
CBy:
4ssistaflt Registrar Hlh Court o1 Karnatak Bangaiore 60 jjij