Karnataka High Court
Chandu S/O Basanthappa Kambali vs Chandrappa Veerappa Adur on 23 October, 2025
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NC: 2025:KHC-D:14199
MFA No. 100946 of 2017
C/W MFA No. 100947 of 2017
HC-KAR
IN THE HIGH COURT OF KARNATAKA, AT DHARWAD
DATED THIS THE 23RD DAY OF OCTOBER, 2025
BEFORE
THE HON'BLE MR. JUSTICE B. MURALIDHARA PAI
M.F.A. NO.100946 OF 2017 (MV-I)
C/W. M.F.A. NO.100947 OF 2017 (MV-I)
IN MFA NO.100946 OF 2017
BETWEEN:
NAGAPPA S/O. NELLAPPA DOLLIN,
AGE: 50 YEARS, OCC: COOLIE,
R/O. HAVERI, NOW R/O. MUMMIGATTI,
DHARWAD, TQ & DIST: DHARWAD.
...APPELLANT
(BY SRI. CHANDRASHEKHAR M. HOSAMANI, ADVOCATE)
AND:
1. CHANDRAPPA VEERAPPA ADUR,
AGE: MAJOR,
OCC: TRACTOR NO.KA-27/T-1340, 1341,
R/O. VADEYANAPUR, HIREKERUR TALUK,
Digitally signed by
V N BADIGER HAVERI DISTRICT.
Location: HIGH
COURT OF
KARNATAKA,
DHARWAD BENCH
2. THE DIVISIONAL MANAGER,
THE NEW INDIA INSURANCE CO. LTD.,
DIVISIONAL OFFICER, DHARWAD.
...RESPONDENTS
(BY SRI. MADHUKESHWAR A. DESHPANDE, ADV. FOR R2;
NOTICE TO R1 IS SERVED BUT UNREPRESENTED)
THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 173(1) OF MOTOR VEHICLES ACT, 1988, PRAYING TO
ALLOW THIS APPEAL BY ENHANCING THE COMPENSATION FROM
RS.1,06,000/- TO RS.4,50,000/- BY MODIFYING THE JUDGMENT
AND AWARD OF THE PRINCIPAL DISTRICT AND SESSIONS
JUDGE AND MOTOR VEHICLES ACCIDENT CLAIMS TRIBUNAL,
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NC: 2025:KHC-D:14199
MFA No. 100946 of 2017
C/W MFA No. 100947 of 2017
HC-KAR
DHARWAD, DATED 01.01.2011 IN MVC NO.321/2007, IN THE
INTEREST OF JUSTICE AND EQUITY.
IN MFA NO. 100947 OF 2017
BETWEEN:
CHANDU S/O. BASANTHAPPA KAMBALI,
AGE: 32 YEARS, OCC: COOLIE,
R/O. HAVERI TALUK & DISTRICT,
NOW R/O. NARENDRA, DHARWAD,
TQ. & DIST: DHARWAD.
...APPELLANT
(BY SRI. CHANDRASHEKHAR M. HOSAMANI, ADVOCATE)
AND:
1. CHANDRAPPA VEERAPPA ADUR,
AGE: MAJOR,
OCC: TRACTOR NO.KA-27/T-1340, 1341,
R/O. VADEYANAPUR, HIREKERUR TALUK,
HAVERI DISTRICT, PIN-581111.
2. THE DIVISIONAL MANAGER,
THE NEW INDIA INSURANCE CO. LTD.,
DIVISIONAL OFFICER, DHARWAD.
...RESPONDENTS
(BY SRI. MADHUKESHWAR A. DESHPANDE, ADV. FOR R2;
NOTICE TO R1 IS SERVED BUT UNREPRESENTED)
THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 173(1) OF MOTOR VEHICLES ACT, 1988, PRAYING TO
ALLOW THIS APPEAL BY ENHANCING THE COMPENSATION FROM
RS.85,000/- TO RS.4,00,000/- BY MODIFYING THE JUDGMENT
AND AWARD OF THE PRINCIPAL DISTRICT AND SESSIONS
JUDGE AND MOTOR VEHICLES ACCIDENT CLAIMS TRIBUNAL,
DHARWAD, DATED 01.01.2011 IN MVC NO.322/2007, IN THE
INTEREST OF JUSTICE AND EQUITY.
THESE APPEALS, COMING ON FOR HEARING ON IA, THIS
DAY, JUDGMENT WAS DELIVERED THEREIN AS UNDER:
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NC: 2025:KHC-D:14199
MFA No. 100946 of 2017
C/W MFA No. 100947 of 2017
HC-KAR
ORAL JUDGMENT
(PER: THE HON'BLE MR. JUSTICE B. MURALIDHARA PAI)
1. The Appellants, who are the Claimants in M.V.C. Nos. 321/2007 and 322/2007 respectively, on the file of the Principal District and Sessions Judge and Motor Accident Claims Tribunal (M.A.C.T.), Dharwad have preferred these appeals along with the present application i.e. I.A. No. 1/2017 filed under Section 5 of the Limitation Act praying for condonation of delay of 2168 days in filing the appeals.
2. Learned Counsel for Respondent No.2-Insurance Company has orally opposed the applications by relying upon the decision in Prakash s/o Byroji Rao (dead) by his L.Rs. V/s Special Land Acquisition Officer and Another in MFA.No.8540/2015, dated 12.06.2024.
3. During the course of argument on these applications, learned Counsel for Appellants submitted that due to ill-health and financial problems, appellants could not prefer the appeals within the prescribed period and that the delay in filing the appeals is bonafide.
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4. In Prakash's case referred (supra), the Hon'ble High Court of Karnataka has held (paragraph 15) as follows:
15. Keeping in mind the enunciation of law laid down by the Hon'ble Supreme Court referred to supra, we are of the considered view that the appellants have failed to show sufficient cause to condone the enormous delay of 2537 days. The averments made in the affidavit accompanying the application for condonation of delay are extremely vague and do not provide a satisfactory explanation to condone such an enormous delay. Merely, a higher compensation is awarded to the lands situated in the same village subsequently, cannot be the ground to condone the enormous delay. The condoning of enormous delay as sought by the appellants is nothing but a revival of the dead right of the appellants. If such an application for condonation of delay is entertained, without any sufficient cause, it would confer a right in favour of the litigant who is a fence sitter, lacks bonafides and is not diligent about his rights. That would defeat the object of law of limitation. In other words, the appellants and similarly placed persons cannot be allowed to reopen or revive their right to prefer the appeal seeking enhancement of compensation on the ground of parity after a period of nearly 7 years. Allowing the application would run contrary to the public policy and cause great injustice to the respondents and it also creates an avenue for similarly placed persons to approach the Court as per their whims and fancies. The Court is also -5- NC: 2025:KHC-D:14199 MFA No. 100946 of 2017 C/W MFA No. 100947 of 2017 HC-KAR required to keep in mind the finality of the lis between the parties while condoning the delay. If Courts start interpreting the word 'sufficient cause' in an unduly liberal way even without there being any acceptable explanation for condoning enormous delay, it would lead to unsettling the rights of the parties which were settled by the reference Court long ago. This Court would have definitely sympathized with the appellants - land losers in considering their appeal on merits, if they had filed the appeal within the period of limitation or sufficient cause was shown for the delay. In the instant case, the appellants have failed to show sufficient cause to condone the delay."
5. Coming to the present case, appellants have preferred these appeals on 03.02.2017, praying for enhancement of compensation awarded on 01.01.2011 in M.V.C. Nos. 321/2007 and 322/2007. Admittedly, there is a delay of 2168 days each in preferring these appeals. The appellants have filed affidavits in support of the present applications. The relevant portions of the said affidavits read as under:
"3. That after the Judgment my counsel told me about the Judgment I was intending to prefer an appeal hence I requested to obtain certified copy. That due to the mental shock suffered due to the injuries sustained by me in RTA on 24-06-2004 and hence due to the -6- NC: 2025:KHC-D:14199 MFA No. 100946 of 2017 C/W MFA No. 100947 of 2017 HC-KAR maintenance of the family affairs become critical due to the severe financial difficulties, as I was unable to discharge my duties as earlier and was under deep pressure and was in search of the livelihood to lead my day to day life and was unable to file an appeal in time due to critical financial problems as I could not work as earlier and earn the livelihood as earlier due to the injuries sustained by me in RTA.
4. The handling advocate before the tribunal had instructed me that I have a good case in appeal and there are chances of succeeding in the appeal. I also advised my advocate to apply for the certified copies of the judgment and award to file an appeal. The advocate had obtained the certified copies of the judgment and award and handed over to me, but while cleaning the house the said certified copy of the judgment and award were misplaced and after some time the said documents were found after search in the house. Hence the delay in filing the present appeal. Therefore, there is a delay of 2168 days in filing the present appeal. That due to mental shock and due to critical financial conditions. I was unable to file appeal in time. That the delay in filing present appeal is not intentional one and the same is due to unavoidable circumstances."
6. It is the case of the appellants that due to mental shock suffered on account of the road traffic accident and due to financial difficulties, they could not prefer the appeals in time. In addition, they have stated that they had misplaced the certified copies of the impugned judgment and award, which were handed over to them, which caused delay in filing the appeals.
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7. The perusal of the record reveals that the Appellants herein had sustained injuries such as fracture of left leg shaft tibia and fracture of right clavicle apart from few other simple injuries. Thereby it becomes prima facie clear that the injuries said to have been suffered by the Appellants in the road traffic accident have no nexus to their alleged "mental shock" as averred in the affidavits. Further, the Appellants have not produced any medical record in support of their above contention. It is also relevant to note that the contents of the affidavits lack necessary particulars such as period of alleged illness, period of treatment if any, etc. Thereby the Appellants have failed to come up with a satisfactory explanation or sufficient cause for inordinate delay in preferring these appeals. As held in the decision referred supra, if an application for condonation of delay is entertained without sufficient cause, it would defeat the object of law of limitation particularly when the delay is enormous and when the applicant comes up with extremely vague and lame excuse.
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NC: 2025:KHC-D:14199 MFA No. 100946 of 2017 C/W MFA No. 100947 of 2017 HC-KAR In the result, this Court proceeds to pass the following:
ORDER I.A. No. 1/2017 in both the appeals is dismissed.
Consequently, these appeals stand dismissed as barred by limitation.
Sd/-
(B. MURALIDHARA PAI) JUDGE VB /CT-AN List No.: 1 Sl No.: 1