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Karnataka High Court
The Divisional Manager vs Durganagouda S/O. Yamanagouda Police ... on 16 March, 2026
Author: Ravi V.Hosmani
Bench: Ravi V.Hosmani
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NC: 2026:KHC-D:4060
MFA No. 21179 of 2012
HC-KAR
IN THE HIGH COURT OF KARNATAKA, AT DHARWAD
DATED THIS THE 16TH DAY OF MARCH, 2026
BEFORE
THE HON'BLE MR. JUSTICE RAVI V.HOSMANI
MISCELLANEOUS FIRST APPEAL NO.21179 OF 2012 (MV-D)
BETWEEN:
THE DIVISIONAL MANAGER,
THE ORIENTAL INSURANCE COMPANY LIMITED,
SWAGAT, 3RD FLOOR, OPP:HOTEL REGENCY,
P.N. MARG, JAMNAGAR,
DIST: JAMNAGAR, GUJARATH STATE,
THROUGH ITS DIVISIONAL MANAGER,
ORIENTAL INSURANCE CO. LTD.,
YALIMANCHALI COMPLEX, STATION ROAD, HOSPET,
TQ. HOSPET, DIST: BELLARY.
R/BY IT'S ASST. MANAGER,
REGIONAL OFFICE, SUMANGALA COMPLEX,
LIMINGTON ROAD, HUBLI-29.
...APPELLANT
(BY SRI GN RAICHUR, ADVOCATE)
AND:
1. SRI DURGANAGOUDA
CHANDRASHEKAR
LAXMAN
S/O YAMANAGOUDA POLICE PATIL,
KATTIMANI
Digitally signed by
CHANDRASHEKAR LAXMAN
AGE: 46 YEARS, OCC: AGRICULTURE,
KATTIMANI
Location: High Court of
Karnataka, Dharwad Bench
Date: 2026.03.16 09:39:44
+0000
R/O. KANNAPURHATTI, TQ: LINGASUGUR,
NOW R/AT: BEHIND SRI HANUMAN TEMPLE,
DEVARAJ URS ROAD, KOPPAL,
TQ: AND DIST: KOPPAL.
2. SMT. GYANAMMA
W/O DURGANAGOUDA POLICE PATIL,
AGE: 43 YEARS, OCC: HOUSEHOLD WORK,
R/O. KANNAPURHATTI, TQ: LINGASUGUR,
NOW R/AT: BEHIND SRI HANUMAN TEMPLE,
DEVARAJ URS ROAD, KOPPAL,
TQ: AND DIST: KOPPAL.
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NC: 2026:KHC-D:4060
MFA No. 21179 of 2012
HC-KAR
3. SRI SHEIKH IBRAHIM
S/O ABHUBAI,
AGE: 49 YEARS, OCC: NOT GIVEN,
R/O. CHAMUNDA PLOT AT DHROL,
JAMNAGAR, PIN-361001,
GUJARATH STATE.
(DRIVER OF LORRY NO.GJ-10/Z8888)
4. MR. KHETAN BHAI @ KHETAN V. ASHWAR,
AGE: 51 YEARS,
OCC. OWNER OF LORRY
BEARING NO.GJ-10/Z8888,
"PITRU CHHAYA", SARVODAYA,
SOC, TPS ROAD, AT SIKKA,
DIST: JAMNAGAR, GUJARATH STATE.
...RESPONDENTS
(NOTICE TO R4-SERVED;
R1 TO R3-APPEAL STANDS DISMISSED)
THIS MFA IS FILED UNDER SECTION 173(1) OF MVC ACT,
PRAYING TO SET ASIDE THE JUDGMENT AND AWARD DATED
31.01.2012 IN MVC NO.80/2011 PASSED BY THE COURT OF
ADDL. MOTOR ACCIDENT CLAIMS TRIBUNAL AND FAST TRACK
COURT-I, KOPPAL BY ALLOWING THIS APPEAL WITH COST IN
THE ENDS OF JUSTICE AND EQUITY.
THIS MFA COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
CORAM: THE HON'BLE MR. JUSTICE RAVI V.HOSMANI
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NC: 2026:KHC-D:4060
MFA No. 21179 of 2012
HC-KAR
ORAL ORDER
By virtue of order dated 14.02.2013, since steps were not taken within time, appeal is dismissed against respondents no.1 and 2 who are claimants.
In view of above, Insurer appeal could not survive and is dismissed.
Sd/-
(RAVI V.HOSMANI) JUDGE SMM, CT:VP LIST NO.: 1 SL NO.: 1