Karnataka High Court
Muragesh vs Ramesh And Anr on 16 October, 2024
Author: S.R.Krishna Kumar
Bench: S.R.Krishna Kumar
-1-
NC: 2024:KHC-K:7720
WP No. 201996 of 2024
C/W WP No. 202002 of 2024
IN THE HIGH COURT OF KARNATAKA,
KALABURAGI BENCH
DATED THIS THE 16TH DAY OF OCTOBER, 2024
BEFORE
THE HON'BLE MR. JUSTICE S.R.KRISHNA KUMAR
WRIT PETITION NO. 201996 OF 2024 (GM-)
C/W
WRIT PETITION NO. 202002 OF 2024
IN W.P.NO.201996/2024
BETWEEN:
MURAGESH S/O SIDDALING @ SHIDDALINGAPPA
BIRADAR, AGE: 26 YEARS, OCC: AGRICULTURE,
R/O. BALIGERI, TQ. ATHANI, DIST. BELGAVI
NOW AT KANAKADAS BADAVANE,
VIJAYAPURA - 586 102.
...PETITIONER
Digitally signed (BY SRI. KOUJALAGI CHANDRAKANT LAXMAN, ADVOCATE)
by SUMITRA
SHERIGAR AND:
Location: HIGH
COURT OF 1. RAMESH S/O HANAMANTAPPA KALLOLLI
KARNATAKA
AGE: 42 YEARS, OCC: BUSINESS,
R/O. BAWADI SHINDHE COLONY,
VIJAYAPURA - 586 101.
2. THE DIVISIONAL MANAGER
THE UNITED INDIA INSURANCE CO LTD,
SANGAM BUILDING 1ST FLOOR S S FRONT ROAD,
VIJAYAPURA - 586 101.
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NC: 2024:KHC-K:7720
WP No. 201996 of 2024
C/W WP No. 202002 of 2024
...RESPONDENTS
(BY SMT SANGEETA BHADRASHETTY,ADV FOR R2;
NOTICE TO R1 DISPENSED WITH V/O DATED 20.08.2024)
THIS WRIT PETITION IS FILED UNDER ARTICLE 227 OF
THE CONSTITUTION OF INDIA, PRAYING TO ISSUE A WRIT OF
CERTIORARI AND TO QUASH THE IMPUGNED ORDER DATED
27.06.2024 PASSED IN I.A.NO.V FILED IN MVC NO.702/2021
FILED UNDER ORDER XVI RULE 1 & 2 OF R/W SECTION 151 OF
CPC FOR ISSUE OF WITNESS SUMMONS TO THE DOCTOR
BEFORE THE II ADDITIONAL SENIOR CIVIL JUDGE VIJAYAPURA
AT VIJAYAPURA VIDE PRODUCED AND MARKED AS AT
ANNEXURE-F AND ETC.,
IN W.P.NO. 202002 OF 2024
BETWEEN:
SUNIL S/O MALLAPPA SARAWAD,
AGE: 22 YEARS, OCC: AGRICULTURE,
R/O. HALLADEGENNUR,
TQ. BASAVANA BAGEWADI,
DIST. VIJAYAPURA,
NOW AT KANAKADAS BADAVANE,
VIJAYAPURA - 586 102.
...PETITIONER
(BY SRI. KOUJALAGI CHANDRAKANT LAXMAN, ADVOCATE)
AND:
1. RAMESH S/O HANAMANTAPPA KALLOLLI
AGE: 42 YEARS,
OCC: BUSINESS,
R/O. BAWADI SHINDHE COLONY,
VIJAYAPURA - 586 101.
2. THE DIVISIONAL MANAGER
THE UNITED INDIA INSURANCE CO LTD,
-3-
NC: 2024:KHC-K:7720
WP No. 201996 of 2024
C/W WP No. 202002 of 2024
SANGAM BUILDING 1ST FLOOR S S FRONT ROAD,
VIJAYAPURA - 586 101.
...RESPONDENTS
(BY SMT SANGEETA BHADRASHETTY,ADV FOR R2;
NOTICE TO R1 DISPENSED WITH V/O DATED 20.08.2024)
THIS WRIT PETITION IS FILED UNDER ARTICLE 227 OF
THE CONSTITUTION OF INDIA, PRAYING TO ISSUE A WRIT OF
CERTIORARI AND TO QUASH THE IMPUGNED ORDER DATED
27.06.2024 PASSED IN I.A.NO.V FILED IN MVC NO.703/2021
FILED UNDER ORDER XVI RULE 1 & 2 OF R/W SECTION 151 OF
CPC FOR ISSUE OF WITNESS SUMMONS TO THE DOCTOR
BEFORE THE II ADDITIONAL SENIOR CIVIL JUDGE VIJAYAPURA
AT VIJAYAPURA VIDE PRODUCED AND MARKED AS AT
ANNEXURE-F AND ETC.,
THESE PETITIONS, COMING ON FOR PRELIMINARY
HEARING IN 'B' GROUP, THIS DAY, ORDER WAS MADE
THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE S.R.KRISHNA KUMAR
ORAL ORDER
(PER: HON'BLE MR. JUSTICE S.R.KRISHNA KUMAR)
1. Both these petitions arising out of the proceedings
in MVC No.702/2021 and MVC No.703/2021 before the MACT,
Vijayapura.
2. Learned counsel for the respondent-Insurance
company has filed a memo enclosing a copy of the final
NC: 2024:KHC-K:7720
Judgment and award dated 05.10.2024 passed in MVC
No.702/2021 connected with MVC No.703/2021.
3. Under these circumstances, nothing survives in the
present petitions and the same are accordingly disposed of.
4. In the event, the petitioners/claimants chose to
challenge the aforesaid Judgment by filing an appeal, liberty is
reserved in favour of the petitioners/claimants to challenge the
order impugned in the present writ petition, also in the said
appeals.
5. Subject to aforesaid directions and liberty granted
in favour of the petitioners, petitions stand disposed of.
Sd/-
(S.R.KRISHNA KUMAR)
JUDGE
SVH
