Karnataka High Court
Manjunath S/O Narayana Shetty vs Seetharam Nayak on 5 November, 2008
Author: B.Sreenivase Gowda
Bench: B.Sreenivase Gowda
IN Tfi HIGH COURT OF KARNATAICA AT DATE 'NIB 5* DAY OF NOVEHB% M08 BEFORE ' um Hozrnm am. Jssncn 3. snmmvasa mscmmnmous rmsr APPEAL --a.- ---------- nun-----uno--n MANJUNATH, S] 0. NARAYANA SHETTY, AGED ABOUT 38 H BUQSINESS, " V R/AT. SEEBINAKERE; V % THIRTHAIiA§.;Li"T_QWI§I.'-. H V' j samcaa 1-i1;<;.'ra*-1.c'r,. """ ~ V , APPELLANT (BY SRL ' .K, ADVOCATE) ----.i'-.~. -- 2, $EE"fH3iRAM NAYAK % NARAYANA NAYAK, ..
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2. UNITED INDIA INSURANCE Thzs' Mmcel]iancn' 4' fixed U/S. 173(1) arm ACT agate' st me judgihg1£.,&§VV'a§§a';d :gafcd: 20.11.2007 passed an MVC Nq.-'2.169/959$: em Vmc" fize Judgc, I Fast Track Court, ' iianrsous First Appeal ' on in" olticffi V; C-ourt made the following:
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é} ORDIR Six weeks time is granted finafiy for objection, failing which the appeal stands mfercnec to bench.
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