Karnataka High Court
Rudragouda vs Mahadevi Shivanand Kadam on 27 February, 2024
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NC: 2024:KHC-D:4592
MFA No. 101203 of 2016
IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
DATED THIS THE 27TH DAY OF FEBRUARY, 2024
BEFORE
THE HON'BLE MR JUSTICE VIJAYKUMAR A.PATIL
MISCELLANEOUS FIRST APPEAL NO. 101203 OF 2016 (MV-I)
BETWEEN:
RUDRAGOUDA
S/O IRANAGOUDA MUDIGOUDAR,
AGE: 38 YEARS,
OCC: OWNER OF VEHICLE,
R/O: AMARGOL VILLAGE,
TQ: NAVALGUND.
...APPELLANT
(BY SRI. LAXMAN C. KULKARNI, ADVOCATE)
AND:
1. SMT. MAHADEVI
W/O. SHIVANAND KADAM,
Digitally
signed by
AGE: 31 YEARS, OCC: TAILORING,
ROHAN
ROHAN HADIMANI R/O. BASAVESHWAR NAGAR,
HADIMANI T
T Date:
2024.03.01
PLOT NO.8, NAVALGUND.
11:37:45
+0530
2. SHRIRAM GENERAL INSURANCE CO. LTD,
E/8, EPIP RIICO, INDUSTRIAL AREA,
SITAPUR, JAIPUR, RAJASTHAN.
3. SMT. BHEEMAVVA W/O. DYAMAPPA
@ DYAMANNA SHIDNEKOPPA,
AGE: 26 YEARS,
OCC: HOUSEHOLD WORK,
R/O. SHANWAD, TALWAR ONI,
TALUK: NAVALGUND,
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NC: 2024:KHC-D:4592
MFA No. 101203 of 2016
NOW AT C/O. S. Y. GOVINDAN,
RTD, J. E. BANASHANKARI EXTN.
VIDYANAGAR, HUBLI.
4. SRI. FAKIRAPPA S/O. SIDDAPPA
SHIDNEKOPPA, AGE: 65 YEARS,
OCC: NIL, R/O: SHANWAD,
TALWAR ONI, TALUK: NAVALGUND,
NOW AT C/O. S. Y. GOVINDAN,
RTD, J. E. BANASHANKARI EXTN.,
VIDYANAGAR, HUBLI.
5. SMT. KASTURI W/O. FAKKIRAPPA
SHIDNEKOPPA, AGE: 55 YEARS,
OCC: HOUSEHOLD WORK,
R/O. SHANWAD, TALWAR ONI,
TALUK: NAVALGUND,
NOW AT C/O. S. Y. GOVINDAN,
RTD, J. E. BANASHANKARI EXTN,
VIDYANAGAR, HUBLI.
6. THE NEW INDIA ASSURANCE CO. LTD,
DIVISIONAL OFFICE,
SRINATH COMPLEX,
NCM, HUBLI.
...RESPONDENTS
THIS MISCELLANEOUS FIRST APPEAL IS FILED U/S.173(1) OF
MOTOR VEHICLES ACT, PRAYING TO CALL FOR RECORDS AND
JUDGMENT AND AWARD DT: 26.11.2015 PASSED BY THE HON'BLE
PRL. SENIOR CIVIL JUDGE AND ADDL. M.A.C.T HUBLI, AT: HUBLI, IN
M.V.C NO.1012/2013, MAY KINDLY BE SET ASIDE BY ALLOWING
THIS APPEAL AND ETC.
THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:
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NC: 2024:KHC-D:4592
MFA No. 101203 of 2016
ORDER
This Court vide order dated 01.02.2022 passed the
following order:
"Matter is called twice. There is no
representation on behalf of the appellant.
However, finally a week's time is granted to
do the needful, subject to the condition that the
appellant deposits a cost of Rs.500/- (Rupees
Five Hundred Only) to the Advocates'
Association Library Fund, High Court of
Karnataka, Dharwad Bench, by the next date of
hearing."
2. Today matter is called. There is no representation
for the appellant in the morning session as well as in the
afternoon session. The office note indicate that the appellant
has not deposited the cost as directed by the Court nor
furnished PF cover/acknowledgement to issue notice to
respondent No.3 to 5 for second time. It appears that the
appellant is not interested to prosecute the appeal. The same is
dismissed for non-prosecution.
Sd/-
JUDGE
