Mahantesh S/O Ramappa Mali vs Sadashiv S/O Sheshappa Sarwad
2024 Latest Caselaw 25376 Kant

Karnataka High Court

Mahantesh S/O Ramappa Mali vs Sadashiv S/O Sheshappa Sarwad on 24 October, 2024

Author: H.T.Narendra Prasad

Bench: H.T.Narendra Prasad

                                                -1-
                                                       NC: 2024:KHC-D:15449-DB
                                                       MFA No. 103283 of 2019




                                IN THE HIGH COURT OF KARNATAKA,
                                         DHARWAD BENCH
                            DATED THIS THE 24TH DAY OF OCTOBER, 2024
                                             PRESENT
                          THE HON'BLE MR. JUSTICE H.T.NARENDRA PRASAD
                                               AND
                            THE HON'BLE MR. JUSTICE VENKATESH NAIK T
                    MISCELLANEOUS FIRST APPEAL NO.103283 OF 2019 (MV-I)


                   BETWEEN:

                   MAHANTESH S/O. RAMAPPA MALI
                   AGE: 30 YEARS, OCC: AGRICULTURE AND BUSINESS,
                   R/O: MUDHOL, TQ: MUDHOL,
                   DIST: BAGALKOT-587313.
                                                                    ...APPELLANT
                   (BY SRI. BAHUBALI N. KANABARGI, ADVOCATE)


                   AND:

                   1.   SADASHIV S/O. SHESHAPPA SARWAD
                        AGE: 32 YEARS, OCC: AGRICULTURE,
                        R/O: MALALI, TQ: MUDHOL, DIST: BAGALKOT-587313.

Digitally signed   2.   DIVISIONAL MANAGER
by MANJANNA E           UNITED NIDIA INSURANCE CO. LTD.,
Location: HIGH
COURT OF                BAGALKOT-587102.
KARNATAKA
DHARWAD                                                         ...RESPONDENTS
BENCH
Date: 2024.10.25
14:31:38 +0530          THIS MFA IS FILED U/S.173(1) OF MOTOR VEHICLES ACT,
                   1988, AGAINST THE JUDGMENT AND AWARD DATED 04.07.2018
                   PASSED IN MVC NO.396/2016 ON THE FILE OF THE MEMBER, MOTOR
                   VEHICLE ACCIDENT CLAIMS TRIBUNAL-XIV, MUDHOL, PARTLY
                   ALLOWING THE CLAIM PETITION FOR COMPENSATION AND SEEKING
                   ENHANCEMENT OF COMPENSATION.

                        THIS APPEAL, COMING ON FOR ORDERS,          THIS   DAY,
                   JUDGMENT WAS DELIVERED THEREIN AS UNDER:
                   CORAM:    THE HON'BLE MR. JUSTICE H.T.NARENDRA PRASAD
                             AND
                             THE HON'BLE MR. JUSTICE VENKATESH NAIK T
                                 -2-
                                         NC: 2024:KHC-D:15449-DB
                                         MFA No. 103283 of 2019




                         ORAL JUDGMENT

(PER: THE HON'BLE MR. JUSTICE H.T.NARENDRA PRASAD)

Learned counsel for the appellant submits that the sole

appellant has died on 05.06.2024, as on today no application

has been filed to bring the legal representatives of the

deceased appellant and hence, appeal be dismissed as abated.

The submission is taken on record.

Appeal is dismissed as abated.

Sd/-

(H.T.NARENDRA PRASAD) JUDGE

Sd/-

(VENKATESH NAIK T) JUDGE

RSH / Ct:VH