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Mahesh S/O Rajanna Jorapur @ Kalalkatik vs Sri.Shikandar S/O Mahaboobsab ...
2023 Latest Caselaw 11311 Kant

Citation : 2023 Latest Caselaw 11311 Kant
Judgement Date : 20 December, 2023

Karnataka High Court

Mahesh S/O Rajanna Jorapur @ Kalalkatik vs Sri.Shikandar S/O Mahaboobsab ... on 20 December, 2023

Author: Hanchate Sanjeevkumar

Bench: Hanchate Sanjeevkumar

                                         -1-
                                               NC: 2023:KHC-D:14942
                                                 MFA No. 101839 of 2019




                         IN THE HIGH COURT OF KARNATAKA,
                                 DHARWAD BENCH

                    DATED THIS THE 20TH DAY OF DECEMBER, 2023

                                      BEFORE

                 THE HON'BLE MR JUSTICE HANCHATE SANJEEVKUMAR

                 MISCELLANEOUS FIRST APPEAL NO.101839/2019(MV)

            BETWEEN:

            MAHESH
            S/O. RAJANNA JORAPUR @ KALALKATIK,
            AGE:38 YEARS, OCC:VEGITABLE VENDING
            AND NOW NIL, R/O: KOLLAR ONI
            SAUNDATTI - 591 126, TAL: SAUNDATTI,
            DIST: BELAGAVI.
                                                              ...APPELLANT
            (BY SMT SHAILA.BELLIKATTI, ADVOCATE)

            AND:

            1.   SRI SHIKANDAR
                 S/O. MAHABOOBSAB SANGRESHKOPPA,
                 AGE: MAJOR, OCC:ADVOCATE,
                 R/O: DIVATAGERI ONI SAUNDATTI - 591 126,
                 TAL: SAUNDATTI, DIST: BELAGAVI.
Digitally
signed by   2.   THE DIVISIONAL MANAGER,
SUJATA
SUBHASH          ORIENTAL INSURANCE COMPANY LTD.,
PAMMAR           SHANABAG CHAMBERS,
                 5TH FLOOR, KIRLOSKAR ROAD,
                 BELAGAVI - 590 005.
                                                            ...RESPONDENTS

                  THIS MFA IS FILED UNDER SECTION 173(1) OF M.V.C. ACT,
            1988, PRAYING TO SET ASIDE DISMISSAL ORDER OF THE TRIBUNAL
            AND BE PLEASED TO AWARD COMPENSATION TO THE APPELLANT
            ON AL REQUISITE HEADSD BY MODIFYING THE JUDGMENT AND
            AWARD DATED 19.03.2019 IN MVC NO.1576/2014 PASSED BY THE
            LEARNED PRL. SENIOR CIVIL JUDGE AND ADDITIONAL MOTOR
            ACCIDENT    CLAIMS   TRIBUNAL,  SAUNDATTI   BY   AWARDING
            COMPENSATION AS PRAYED IN THE PETITION.
                              -2-
                                   NC: 2023:KHC-D:14942
                                     MFA No. 101839 of 2019




     THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:

                           ORDER

Today the matter is listed for compliance of office

objections for 5th time, but not complied with.

Hence, the appeal is dismissed for non-prosecution.

SD/-

JUDGE

SSP

CT-ASC

 
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