The Legal Manager vs Nagaraj @ Naganna
2025 Latest Caselaw 3248 Kant

Karnataka High Court

The Legal Manager vs Nagaraj @ Naganna on 7 August, 2025

Author: Shivashankar Amarannavar

Bench: Shivashankar Amarannavar

                                              -1-
                                                         NC: 2025:KHC-K:4494
                                                     MFA No. 201610 of 2025


                    HC-KAR




                               IN THE HIGH COURT OF KARNATAKA,

                                      KALABURAGI BENCH

                             DATED THIS THE 7TH DAY OF AUGUST, 2025

                                            BEFORE

                   THE HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR

                          MISC. FIRST APPEAL NO.201610 OF 2025 (MV)

                   BETWEEN:


                   THE LEGAL MANAGER,
                   HDFC GENERAL INSURANCE CO. LTD.,
                   UNIT NO.108, 109, 110, 111,
                   1ST FLOOR GENEVA HOUSE NO.14,
                   CUNNINGHAM ROAD, BENGALURU.


                                                                ...APPELLANT


                   (BY SRI SUBHASH MALLAPUR, ADVOCATE)
Digitally signed
by RENUKA
Location: HIGH     AND:
COURT OF
KARNATAKA
                   1.   NAGARAJ @ NAGANNA
                        S/O SHANKAR JAMADAR,
                        AGE: 34 YEARS,
                        OCC: AGRICULTURE AND LABOUR,
                        NOW NIL,
                        R/O: BHUSNOOR,
                        TQ: ALAND,
                        DIST: KALABURAGI,
                        C/O: PLOT NO.51 EKNATH
                        JOKA BUILDING, MANIKESHWARI COLONY,
                        BRAHMPUR KALABURAGI - 585 102.
                              -2-
                                             NC: 2025:KHC-K:4494
                                       MFA No. 201610 of 2025


HC-KAR




2.    BALAMURALI KRISHNA NELAKUNDATI
      S/O ANJAIAH,
      AGE: MAJOR,
      OCC: BUSINESS,
      R/O: TYPE 3 CENTRAL EXCISE STAFF COLONY,
      NEAR T.V.STATION KAPNOOR,
      KALABRUAGI - 585 102.

3.    SIDDARAM
      S/O LADAPPA BIRADAR,
      AGE: MAJOR,
      OCC: BUSINESS,
      R/O: HONNALLI,
      TQ: ALAND,
      DIST: KALABURAGI - 585 102.
                                                ...RESPONDENTS

(BY SRI NAGARAJ PATIL, ADVOCATE FOR C/R-1)

       THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER

SECTION 173 OF THE MOTOR VEHICLES ACT, PAYING TO

ALLOW THE ABOVE APPEAL BY SETTING ASIDE THE JUDGMENT

AND      AWARD   DATED   10.07.2024,    IN    M.V.C.NO.93/2018

PASSED BY THE IV ADDITIONAL SENIOR CIVIL JUDGE AND

M.A.C.T., KALABURAGI, IN THE INTEREST OF JUSTICE AND

EQUITY.


       THIS MISCELLANEOUS FIRST APPEAL, COMING ON FOR

ORDERS, THIS DAY, JUDGMENT WAS DELIVERED THEREIN AS

UNDER:
                                  -3-
                                              NC: 2025:KHC-K:4494
                                          MFA No. 201610 of 2025


HC-KAR




CORAM:     HON'BLE MR. JUSTICE SHIVASHANKAR
           AMARANNAVAR


                       ORAL JUDGMENT

Learned counsel for the caveator / respondent No.1

present.

02. Learned counsel for the appellant placing on

record the judgment dated 01.07.2025 passed in

MFA.No.201684/2025 connected with

MFA.No.201605/2024 by the Division Bench of this Court

submits that in view of the said judgment, the present

appeal will not be survive for consideration.

03. In view of the above, the present appeal is

dismissed as does not survive for consideration in view of

the above said judgment passed by the Division Bench of

this Court.

04. The statutory amount deposited by the

appellant is ordered to be transmitted to the Tribunal.

NC: 2025:KHC-K:4494

HC-KAR

In view of the disposal of main appeal, the pending

IAs do not survive for consideration, hence, they are also

disposed of.

Sd/-

(SHIVASHANKAR AMARANNAVAR) JUDGE

KJJ

CT:vk