Basalingappa S/O Narsappa vs Saibanna S/O Doddayankappa ...
2022 Latest Caselaw 8899 Kant

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               IN THE HIGH COURT OF KARNATAKA
                       KALABURAGI BENCH

             DATED THIS THE 15TH DAY OF JUNE 2022

                             BEFORE

           THE HON'BLE MR. JUSTICE P. KRISHNA BHAT


                REVIEW PETITION NO.200007/2021

BETWEEN
BASALINGAPPA S/O. NARASAPPA
AGED ABOUT: 59 YEARS,
OCC: AGRICULTURE & COOLIE,
R/O. KILLANKERA VILLAGE,
TQ & DIST: YADGIRI, PIN:585201,
NOW AT HIRAPUR, GULBARGA,
TQ AND DIST: KALABURAGI, PIN: 585101.
                                                    ... PETITIONER
(BY SRI. S. S. SAJJANA SHETTY, ADV.,)

AND
1.    SAIBANNA
      S/O. DODDAYANKAPPA BAVOOR
      AGED ABOUT: 37 YEARS,
      OCC: DRIVER OF AUTO,
      R/O. KILLANKERA VILLAGE,
      TQ & DIST: YADGIR, PIN: 585 201.

2.    HANMANTH S/O. SHANKARAPPA BAVOOR
      AGE: MAJOR,
      OCC: OWNER OF VEHICLE,
      R/O. KILLANKERA VILLAGE,
      TQ & DIST: YADGIR, PIN: 585 201.

3.    THE DIVISIONAL MANAGER,
      THE ORIENTAL INSURANCE CO. LTD.,
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      DIVISIONAL OFFICE, N. G. COMPLEX,
      OPP: MINI VIDHAN SOUDHA, GULBARGA,
      TQ & DIST: KALABURAGI, PIN: 585102.
                                                 ... RESPONDENTS
(BY SRI. SANJAY M. JOSHI, ADV., FOR R3;
R1 & R2- NOTICE DISPENSED WITH)

      THIS REVIEW PETITION IS FILED UNDER SECTION 47 RULE 10
R/W SECTION 151 OF THE CPC, BY THE ADVOCATE FOR REVIEW
PETITIONER PRAYING THAT REVIEW APPLICATION BE ALLOWED AND
COMMON JUDGMENT AND ORDER DATED 14.09.2020 PASSED IN MFA
NO.   32315/2013   BE   RECALLED/REVIEWED    WITH   SUITABLE
MODIFICATION OF JUST COMPENSATION/QUANTUM, AS SOUGHT FOR
AND PASS ANY OTHER ORDERS THAT THIS HON'BLE COURT DEEMS
FIT AND PROPER IN THE CIRCUMSTANCES AND FACTS OF THE CASE.

     THIS REVIEW PETITION COMING ON FOR ADMISSION THIS
DAY, THE COURT MADE THE FOLLOWING (THROUGH V.C. AT
DHARWAD BENCH) :

                             ORDER

There is abso lutely no error apparent on the records

and the learned co unsel appearing for the review

petitioner has not been able to show to the contrary.

Accordingly, the review petition is rejected.

Sd/-

JUDGE yan