Karnataka High Court
National Insurance Co. Ltd. vs Shivanand S/O : Siddappa Desalli on 2 June, 2014
Author: A.N.Venugopala Gowda
Bench: A.N. Venugopala Gowda
1
IN THE HIGH COURT OF KARNATAKA
DHARWAD BENCH
DATED THIS THE 2ND DAY OF JUNE, 2014
BEFORE
THE HON'BLE MR. JUSTICE A.N. VENUGOPALA GOWDA
MISCELLANEOUS FIRST APPEAL NO.20237/2010 (MV)
BETWEEN:
NATIONAL INSURANCE CO. LTD.
THROUGH THE DIVISIONAL MANAGER
NATIONAL INSURANCE CO.LTD.,
DIVISIONAL OFFICE, SUJATHA COMPLEX,
HUBLI.
... APPELLANT
(BY SRI. C M POONACHA FOR M/S. LEXPLEXUS, ADVS.)
AND
1. SHIVANAND S/O : SIDDAPPA DESALLI
AGE : 22 YEARS, R/O : YALAGACHAHA
TQ : HAVERI.
2. SRI. GOUSUSAB
S/O : MOULASAB HATTIKALA,
AGE : MAJOR, H.NO. 575, HAVERI,
TQ : HAVERI.
... RESPONDENTS
(R1& R2-NOTICE SD.)
2
THIS MFA IS FILED U/SEC.173(1) OF MV ACT, 1988,
AGAINST THE JUDGMENT AND AWARD DATED 30.09.2009
PASSED IN MVC NO.07/2009, ON THE FILE ON THE
DISTRICT JUDGE, MEMBER, MACT, (FAST TRACK) HAVERI,
ALLOWING THE COMPENSATION OF RS.4,000/- WITH
INTEREST AT 6% P.A. FROM THE DATE OF PETITION TILL
ITS REALISATION.
THIS APPEAL COMING ON FOR ORDERS THIS DAY,
THE COURT DELIVERED THE FOLLOWING:
JUDGMENT
There is non compliance of office objection/s as well as non appearance for the parties.
In the circumstances, appeal stands dismissed for non-prosecution.
SD/-
JUDGE sac*