Shri.Arun S/O Ishwar Chougule vs Wahid N Tashildar
2024 Latest Caselaw 10247 Kant

Karnataka High Court

Shri.Arun S/O Ishwar Chougule vs Wahid N Tashildar on 10 April, 2024

                                                   -1-
                                                           NC: 2024:KHC-D:6298
                                                            MFA No. 103967 of 2019




                                   IN THE HIGH COURT OF KARNATAKA,
                                            DHARWAD BENCH
                                DATED THIS THE 10TH DAY OF APRIL, 2024
                                                 BEFORE
                             THE HON'BLE MR JUSTICE VIJAYKUMAR A.PATIL
                       MISCELLANEOUS FIRST APPEAL NO.103967 OF 2019 (MV-D)
                      BETWEEN:

                      SHRI. ARUN S/O. ISHWAR CHOUGULE,
                      AGE: 44 YEARS, OCC: COOLIE,
                      R/O: HANUMAN NAGAR,
                      NEAR KRISHNA MANDIR,
                      BELAGAVI.

                                                                        ...APPELLANT
                      (BY SRI. GURUKUMAR V.A., ADVOCATE)

                      AND:

                      1.   WAHID N.TASHILDAR,
                           AGE: 44 YEARS, OCC: COOLIE,
                           R/O: HANUMAN NAGAR,
                           NEAR KRISHNA MANDIR,
                           BELAGAVI.

                      2.   THE BRANCH MANAGER,
Digitally signed by        THE NEW INDIA INSURANCE CO. LTD.,
JAGADISH T R
                           BELAGAVI.
Location: HIGH
COURT OF
KARNATAKA                                                           ...RESPONDENTS

                           THIS MISCELLANEOUS FIRST APPEAL IS FIELD U/S.173(1) OF
                      MOTOR VEHICLES ACT, 1988, AGAINST THE JUDGMENT AND AWARD
                      DATE 20.01.2015 PASSED IN MVC NO.1401/2014 ON THE FILE OF
                      THE PRESIDING OFFICER FAST TRACK COURT-I AND ADDITIONAL
                      MOTOR ACCIDENT CLAIMS TRIBUNAL, BELAGAVI, PARTLY ALLOWING
                      THE CLAIM PETITION FOR COMPENSATION AND SEEKING
                      ENHANCEMENT OF COMPENSATION.

                          THIS MISCELLANEOUS FIRST APPEAL, COMING ON FOR
                      ORDERS, THIS DAY, THE COURT PASSED THE FOLLOWING:
                                  -2-
                                        NC: 2024:KHC-D:6298
                                         MFA No. 103967 of 2019




                              ORDER

This Court vide order dated 05.02.2024 passed the

following order:

"Finally two weeks' time is granted to comply with the office objections, failing which the matter be listed for dismissal."

In view of the aforesaid order, the appeal stands

dismissed.

Sd/-

JUDGE

sh