Karnataka High Court
Dr.B.R.Radhakrishna Nelli vs Sri.S.B.Patil on 24 July, 2014
Author: N.Ananda
Bench: N.Ananda
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IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 24th DAY OF JULY 2014
BEFORE
THE HON'BLE MR.JUSTICE N.ANANDA
M.F.A. No.8672/2013(MV)
BETWEEN:
DR. B.R.RADHAKRISHNA NELLI
S/O. B. L. NELLI
AGED ABOUT 57 YEARS
MEDICAL PRACTITIONER
R/A NO.492/2
NIZAM MOHALLA
HUNSUR TOWN.
... APPELLANT
(BY SRI SUNIL S. NARAYAN, ADV.(absent)
AND:
1. SRI.S.B.PATIL
S/O. LATE B. L. PATIL
AGED ABOUT 51 YEARS
TENANT IN THE HOUSE OF
SRI BASAVARAJU
MANJUNATH BADAVANE
HUNSUR TOWN.
2. UNITED INDIA INSURANCE CO. LTD.
BAZAR ROAD
HUNSUR TOWN.
... RESPONDENTS
THIS MFA IS FILED U/S 173(1) OF MV ACT AGAINST THE
JUDGMENT AND AWARD DATED 14.7.2011 PASSED IN MVC
NO.267/2011 ON THE FILE OF THE PRESIDING OFFICER, FAST
TRACK COURT, HUNSUR, PARTLY ALLOWING THE CLAIM
PETITION FOR COMPENSATION AND SEEKING ENHANCEMENT
OF COMPENSATION.
THIS APPEAL COMING ON FOR ORDERS THIS DAY, THE
COURT DELIVERED THE FOLLOWING:-
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JUDGMENT
The learned counsel for appellant has not complied with Office objections.
2. The appeal is dismissed for non-compliance of office objections.
SD/-
JUDGE.
*alb/-.