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Hanmanth vs Anand Kumar And Ors
2025 Latest Caselaw 815 Kant

Citation : 2025 Latest Caselaw 815 Kant
Judgement Date : 8 July, 2025

Karnataka High Court

Hanmanth vs Anand Kumar And Ors on 8 July, 2025

Author: Ravi V Hosmani
Bench: Ravi V Hosmani
                                              -1-
                                                            NC: 2025:KHC-K:3718
                                                     MFA No. 200320 of 2024


                   HC-KAR




                               IN THE HIGH COURT OF KARNATAKA,

                                      KALABURAGI BENCH

                             DATED THIS THE 8TH DAY OF JULY, 2025

                                           BEFORE

                            THE HON'BLE MR. JUSTICE RAVI V HOSMANI

                        MISCL. FIRST APPEAL NO. 200320 OF 2024 (MV-I)

                   BETWEEN:

                        HANMANTH
                        S/O MALLESHAPPA,
                        AGE: 35 YEARS,
                        OCC: COOLIE AND AGRICULTURE (NOW NIL),
                        R/O: H.NO.110/76/1, YADAGIRI,
                        TQ AND DIST: YADAGIRI.
                                                                   ...APPELLANT

                   (BY SRI VEERANAGOUDA, ADVOCATE (ABSENT)

                   AND:

                   1.   ANAND KUMAR
Digitally signed
by NIJAMUDDIN           S/O LAXMAN RAJU,
JAMKHANDI               AGE: 43 YEARS,
Location: HIGH
COURT OF                OCC: OWNER TEMPO TRAVELER
KARNATAKA               REG. NO. KA-01/AB-7901,
                        R/O: H.NO.36, HIRANA GUDDE,
                        K.B. COLONY, BENGALURU - 560 085.

                   2.   THE ORIENTAL INSURANCE CO. LTD.,
                        N.G.COMPLEX,
                        OPP. MINI VIDHAN SOUDHA,
                        SUPER MARKET ROAD,
                        KALABURAGI - 585 101.
                        THROUGH ITS DIVISIONAL MANAGER.
                             -2-
                                        NC: 2025:KHC-K:3718
                                    MFA No. 200320 of 2024


HC-KAR




3.   JEEVAN
     S/O BHIMANNA KATTIMANI,
     AGE: 53 YEARS,
     OCC: OWNER OF CAR BEARING
     REG. NO.KA19/X-8652,
     R/O: UPPAR WADI, SADAR DARAWAZA,
     YADAGIRI, TQ AND DIST: YADAGIRI - 585 201.

4.   THE NEW INDIA ASSURANCE CO. LTD.,
     DIVISIONAL OFFICE,
     SANGAMESHWAR COLONY,
     KALABURAGI - 585 102.
     THROUGH ITS DIVISIONAL MANAGER.
                                            ...RESPONDENTS

     THIS MFA IS FILED UNDER SECTION 173(1) OF MV ACT,
PRAYING TO ALLOW THE APPEAL, THE JUDGMENT AND AWARD
DATED 13.03.2023 PASSED IN M.V.C.NO.38/2020 BY THE
MEMBER MOTOR ACCIDENT CLAIMS TRIBUNAL-II, YADAGIRI,
MAY   KINDLY    BE   MODIFIED   BY   ENHANCING     THE
COMPENSATION AS CLAIMED IN THE CLAIM PETITION, IN THE
INTEREST OF JUSTICE AND EQUITY.

    THIS MFA, COMING ON FOR ORDERS,              THIS   DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM:    HON'BLE MR. JUSTICE RAVI V HOSMANI


                     ORAL JUDGMENT

Though matter was listed for non-compliance of office

objections for fourth time, none appears. It was passed over

and called again.

NC: 2025:KHC-K:3718

HC-KAR

2. There is no representation. This would indicate that

appellant is not diligent in pursuing appeal. Hence, appeal is

dismissed for non-prosecution.

Sd/-

(RAVI V HOSMANI) JUDGE MSR

 
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