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Shri.Rohan S/O Shantinath Karnale vs Shri.Sukhadev S/O Shivaji Khot
2024 Latest Caselaw 4379 Kant

Citation : 2024 Latest Caselaw 4379 Kant
Judgement Date : 13 February, 2024

Karnataka High Court

Shri.Rohan S/O Shantinath Karnale vs Shri.Sukhadev S/O Shivaji Khot on 13 February, 2024

Author: S G Pandit

Bench: S G Pandit

                                                        -1-
                                                                   NC: 2024:KHC-D:3215-DB
                                                                 MFA No. 104445 of 2019




                                IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
                                   DATED THIS THE 13TH DAY OF FEBRUARY, 2024
                                                     PRESENT
                                       THE HON'BLE MR JUSTICE S G PANDIT
                                                        AND
                                       THE HON'BLE MR JUSTICE K V ARAVIND
                                MISCELLANEOUS FIRST APPEAL NO. 104445 OF 2019 (MV-I)
                           BETWEEN:
                                SHRI. ROHAN S/O SHANTINATH KARNALE
                                AGE.23 YEARS
                                OCC. BARBENDING & CENTERING WORK
                                (NOW NIL), R/O MUCHANDI,
                                TQ AND DISTRICT. BELAGAVI.
                                                                             ...APPELLANT
                           (BY SRI. UMESH C AINAPUR, ADVOCATE)

                           AND:

                           1.   SHRI.SUKHADEV S/O SHIVAJI KHOT
                                AGE.39 YEARS, OCC.BUSINESS
                                R/O VITHURAYACHIWADI
                                TQ. KAVETEMAHANKAL
                                DIST. SANGALI PIN CODE.416416
                                STATE MAHARASTRA
                                (OWNER OF RIDER OF ROYAL ENFIELD
                                BULLET BEARING REGN. NO.MH-10/BT-1420)
           Digitally
           signed by K M
           SOMASHEKAR
KM
SOMASHEKAR Date:
           2024.02.15
           10:35:07
           +0530
                           2.   RELIANCE GENERAL INSURANCE CO.LTD.,
                                472-474,3RD FLOOR, V.A. KALBURGI SQUARE
                                DESAI CROSS, DESHPANDE NAGAR,
                                HUBBALLI, PIN CODE. NO.580020.

                           3.   SRI. SHANTINATH S/O SHAMRAO KARNALE
                                R/.A/P BRAMHAL TQ. PALUS
                                DIST. SANGLI, STATE MAHARASTRA,
                                PIN CODE.416416.
                                                                          ...RESPONDENTS

                                THIS MFA IS FILED U/S.173 (1) OF MOTOR VEHICLES ACT,
                           AGAINST THE JUDGMENT AND AWARD DATED 01.08.2019 PASSED
                           IN MVC NO.2288/2015 ON THE FILE OF THE X ADDITIONAL
                           DISTRICT JUDGE AND MEMBER, ADDL. MOTOR ACCIDENT CLAIMS
                                       -2-
                                                    NC: 2024:KHC-D:3215-DB
                                                  MFA No. 104445 of 2019




TRIBUNAL, BELAGAVI, PARTLY ALLOWING CLAIM PETITION FOR
COMPENSATION & SEEKING ENHANCEMENT OF COMPENSATION.

     THIS APPEAL COMING ON FOR                       ORDERS,     THIS    DAY,
S G PANDIT, J., PASSED THE FOLLOWING:

                                   ORDER

This appeal was filed on 18.11.2019. The registry on scrutiny

raised certain office objections on 8.1.2020. Thereafter, time for

compliance of office objections was granted on 13.01.2020,

4.3.2020, 10.11.2021, 11.08.2022, 22.08.2022 and 8.12.2023.

However, the appellant has failed to comply office objections and also

to pay costs. It appears that the appellant is not interested in

prosecuting the appeal. Appeal stands dismissed for non-

prosecution.

Sd/-

JUDGE

Sd/-

JUDGE

JTR

 
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