Karnataka High Court
Vishnuvardhana vs R Rajeshwari on 12 January, 2017
Author: Aravind Kumar
Bench: Aravind Kumar
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 12TH DAY OF JANUARY, 2017
BEFORE
THE HON'BLE MR.JUSTICE ARAVIND KUMAR
MISCELLANEOUS FIRST APPEAL NO.3602/2010 (MV)
BETWEEN:
VISHNUVARDHANA
S/O VEERAKYATAIAH
AGED ABOUT 44 YEARS
R/AT NO.1351, 10TH MAIN
VIJAYANAGARA
BANGALORE-40.
... APPELLANT
(BY SRI.K. HANUMANTHARAYAPPA, ADVOCATE)
AND:
1. SMT. R. RAJESHWARI
W/O M.K. RAMANATH
R/AT 157, 3RD CROSS
10TH MAIN, MEI COLONY
PEENYA, BANGALORE-58.
2. MR. JOHN F.PINTO
S/O AM PINTO, MAJOR
NO.83, MOSQUE ROAD
FRAZER TOWN
BANGALORE-560 005.
3. THE NATIONAL INSURANCE
CO.LTD., DIVISION NO.IV
NO.16, KUMARA KRUPA
2
ROAD, NEAR SHIVANANDA
CIRCLE, BANGALORE-01 ... RESPONDENTS
(BY SRI T.V.SATHISH, ADVOCATE FOR R-1;
SMT. GOWHAR UNNISA, ADVOCATE FOR R-3;
APPEAL AGAINST R-2 STANDS DISMISSED)
THIS APPEAL IS FILED UNDER SECTION 173(1) OF
MV ACT AGAINST THE JUDGMENT & AWARD DATED
10.02.2010 PASSED BY THE MOTOR ACCIDENT CLAIM
TRIBUNAL, COURT OF SMALL CAUSES BANGALORE CITY
(SCCH-10) IN MVC NO.7946/2007 AND DIRECT THE 2ND
RESPONDENT TO PAY BY ALLOWING THIS APPEAL AND
ETC.,
THIS APPEAL COMING ON FOR ORDERS THIS DAY,
THE COURT DELIVERED THE FOLLOWING:
JUDGMENT
Statutory deposit as required under Section 173(1) of Motor Vehicles Act, 1988 is not deposited by appellant. Hence, appeal is not maintainable and it stands dismissed.
Sd/-
JUDGE *sp