Ishwar Namgouda Patil vs Shivagouda Ramagouda Patil
2023 Latest Caselaw 9536 Kant

Karnataka High Court

Ishwar Namgouda Patil vs Shivagouda Ramagouda Patil on 6 December, 2023

Author: Hanchate Sanjeevkumar

Bench: Hanchate Sanjeevkumar

                                                   -1-
                                                         NC: 2023:KHC-D:14359
                                                           MFA No. 101061 of 2014




                                   IN THE HIGH COURT OF KARNATAKA,
                                           DHARWAD BENCH

                               DATED THIS THE 6TH DAY OF DECEMBER, 2023

                                                 BEFORE

                            THE HON'BLE MR JUSTICE HANCHATE SANJEEVKUMAR

                           MISCELLANEOUS FIRST APPEAL NO.101061/2014(MV-I)

                      BETWEEN:

                      ISHWAR RAMGOUDA PATIL,
                      AGE: 37 YEARS, OCC: MILK DIARY BUSINESS,
                      R/O: KRISHNA KITTUR,
                      TAL: ATHANI, DIST: BELAGAVI.
                                                                       ...APPELLANT
                      (BY SRI SHREEVATSA SURESH HEGDE, ADVOCATE)

                      AND:

                      1.    SHIVAGOUDA RAMAGOUDA PATIL,
                            AGE: MAJOR, OCCUPATION: BUSINESS,
                            R/O: KRISHNA KITTUR,
                            TQ: ATHANI, DIST: BELAGAVI.
                            (OWNER OF VEHICLE BEARING
                            REGN.NO.KA-23/A-52)

                      2.    THE MANAGER, ICICI LOMBARD,
VIJAYALAKSHMI
M KANKUPPI                  GENERAL INSURANCE COMPANY,
Digitally signed by
                            HAVING ITS OFFICE NEAR RPD CROSS,
VIJAYALAKSHMI M
KANKUPPI                    TILAKWADI, KHANAPUR ROAD, BELAGAVI.
Date: 2023.12.12
13:19:39 +0530
                            (INSURER OF THE VEHICLE
                            BEARING NO.KA-23/A-52).
                                                                   ...RESPONDENTS

                            THIS MFA IS FILED UNDER SECTION 173(1) OF MOTOR
                      VEHICLES ACT 1988, PRAYING TO SET ASIDE THE JUDGMENT AND
                      AWARD DATED 21.08.2013 IN MVC NO.1208/2008 PASSED BY THE
                      III ADDITIONAL DISTRICT JUDGE AND MOTOR ACCIDENT CLAIMS
                      TRIBUNAL - IV BELAGAVI AND ETC.,

                          THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
                      COURT DELIVERED THE FOLLOWING:
                             -2-
                                  NC: 2023:KHC-D:14359
                                    MFA No. 101061 of 2014




                          ORDER

Learned counsel for the appellant has not complied

with office objections, even though sufficient opportunities

are granted. Therefore, appeal is dismissed for non-

prosecution.

Sd/-

JUDGE

HMB

CT-ASC