Channappa S/O Shankrappa Malladad vs The Divisional Manager
2024 Latest Caselaw 5014 Kant

Karnataka High Court

Channappa S/O Shankrappa Malladad vs The Divisional Manager on 19 February, 2024

Author: V.Srishananda

Bench: V.Srishananda

                                                  -1-
                                                        NC: 2024:KHC-D:4011
                                                          MFA No. 102119 of 2015




                    IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                          DATED THIS THE 19TH DAY OF FEBRUARY, 2024

                                              BEFORE
                           THE HON'BLE MR JUSTICE V.SRISHANANDA
                    MISCELLANEOUS FIRST APPEAL NO.102119 OF 2015 (MV-I)
                   BETWEEN:

                   SHRI. CHANNAPPA
                   S/O. SHANKRAPPA MALLADAD,
                   AGE: 43 YEARS,
                   OCC: CONTRACT, BUSINESS AND AGRICULTURE,
                   R/O: KALLIHAL, TQ and DIST: HAVERI.

                                                                       ...APPELLANT
                   (BY SRI. B.M. PATIL, ADV. FOR APPELLANT ABSENT)

                   AND:

                   THE DIVISIONAL MANAGER,
                   NATIONAL INSURANCE CO. LTD.,
                   REPTD., BY ITS BRANCH MANAGER
                   AT: KRISHNA AGENCY BUILDING,
                   P.B.ROAD, HAVERI.
                   POLICY NO.6025013112626160000225
SAMREEN            VALID FROM 24-04-2012 TO 23-04-2013.
AYUB                                                                  ...RESPONDENT
DESHNUR
Digitally signed
by SAMREEN         (BY SMT. SHARMILA M.PATIL, ADV. FOR RESPONDENT ABSENT)
AYUB DESHNUR
Date: 2024.02.22
16:48:56 +0530
                          THIS M.F.A. IS FILED U/S.173(1) OF MV ACT, 1988, AGAINST
                   THE    JUDGMENT    &   AWARD   DATED:09.04.2015,    PASSED   IN
                   MVC.NO.269/2013, ON THE FILE OF THE ADDITIONAL SENIOR CIVIL
                   JUDGE AND MEMBER, ADDITIONAL MOTOR ACCIDENT CLAIMS
                   TRIBUNAL, HAVERI, DISMISSING THE PETITION FILED U/SEC.166 OF
                   M.V. ACT.

                          THIS M.F.A., COMING ON FOR ADMISSION, THIS DAY, THE
                   COURT DELIVERED THE FOLLOWING:
                                   -2-
                                           NC: 2024:KHC-D:4011
                                            MFA No. 102119 of 2015




                              JUDGMENT

Case called out.

Sri.B.M.Patil, counsel for appellant absent.

The present appeal is filed challenging the judgment and

Award passed in MVC No.269/2013 dated 09.04.2015 pending

on the file of the Addl. Senior Civil Judge and AMACT, Haveri.

Claim petition on contest came to be dismissed.

Counsel for appellant has been sufficiently accommodated

with regard to put forth his arguments.

Despite grant of sufficient accommodation, learned

counsel for the appellant has not chosen to argue the matter.

Accordingly, the following:

ORDER

Appeal is dismissed for non-prosecution.

Sd/-

JUDGE

HMB