Karnataka High Court
B.K. Seetharam vs Reliance General Insurance Co. Ltd. on 22 July, 2014
Bench: N.K.Patil, B.Sreenivase Gowda
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 22ND DAY OF JULY, 2014
:PRESENT:
THE HON'BLE MR. JUSTICE N.K. PATIL
AND
THE HON'BLE MR. JUSTICE B. SREENIVASE GOWDA
MISCELLANEOUS FIRST APPEAL NO.1993/2014 (MV)
BETWEEN:
B.K. SEETHARAM,
S/O.B.V.KATEERAPPA,
AGED ABOUT 44 YEARS,
NO.31, NEAR BASAVANNA TEMPLE,
DODDABETTAHALLI,
VIDYARANYAPURA,
BANGALORE-97. ... APPELLANT
(BY SRI CHANDRASHEKAR L., ADVOCATE)
AND:
1. RELIANCE GENERAL
INSURANCE CO. LTD.,
NO.28, 5TH FLOOR,
CENTENARY BUILDING,
M.G.ROAD,
BANGALORE-01.
2. M/S. MERU CAB COMPANY
PVT. LTD.,
NO.90/4, ZONASHA ALPHA BUILDING,
2ND FLOOR, ABOVE STAPLER,
MARATH HALLI OUTER RING ROAD,
VARTHUR HOBLI,
BANGALORE-37. ... RESPONDENTS
2
THIS MFA IS FILED U/S 173(1) OF MV ACT AGAINST
THE JUDGMENT AND AWARD DATED:23.01.2013 PASSED
IN MVC NO.1323/2011 ON THE FILE OF THE XVIII
ADDITIONAL JUDGE, MEMBER, MACT, COURT OF SMALL
CAUSES, BANGALORE, (SCCH-4) PARTLY ALLOWING THE
CLAIM PETITION FOR COMPENSATION AND SEEKING
ENHANCEMENT OF COMPENSATION.
THIS MFA COMING ON FOR FURTHER ORDERS THIS
DAY, N.K. PATIL, J., DELIVERED THE FOLLOWING:
JUDGMENT
In view of non-compliance of the order dated 10.07.2014, the appeal stands dismissed for non-prosecution.
Sd/-
JUDGE Sd/-
JUDGE KSR