Shree Kshetra Dharmasthala Rural ... vs Siddu S/O Sri Ramappa Konnur
2025 Latest Caselaw 10084 Kant

Karnataka High Court

Shree Kshetra Dharmasthala Rural ... vs Siddu S/O Sri Ramappa Konnur on 11 November, 2025

                                                   -1-
                                                             NC: 2025:KHC-D:15394
                                                          MFA No. 101080 of 2025


                       HC-KAR


                             IN THE HIGH COURT OF KARNATAKA,AT DHARWAD
                                DATED THIS THE 11TH DAY OF NOVEMBER, 2025
                                                 BEFORE
                             THE HON'BLE DR. JUSTICE CHILLAKUR SUMALATHA
                       MISCELLANEOUS FIRST APPEAL NO. 101080 OF 2025 (MV-I)
                      BETWEEN:

                      SHREE KSHETRA DHARMASTHALA RURAL
                      DEVELOPMENT PROJECT,
                      REPRESENTED BY IT DIRECTOR,
                      SRI. MAHESHA H.,
                      AGE. MAJOR, OCC. BUSINESS,
                      R/O. A/P. KUDACHI, TAL. RAIBAG,
                      DIST. BELAGAVI - 590 002.
                                                                         ...APPELLANT
                      (BY SRI. MALLIKARJUNSWAMY B. HIREMATH, ADVOCATE)

                      AND:

                      1.   SIDDU S/O. SRI RAMAPPA KONNUR,
                           AGE. 23 YEARS, OCC. AGRICULTURE & COOLIE,
                           R/O. A/P. HIDKAL, TAL. RAIBAG,
                           DIST. BELAGAVI - 590 002.

                      2.   THE DIVISIONAL OFFICER
                           NATIONAL INSURANCE CO. LTD.,
                           HAVING ITS DIVISIONAL OFFICE AT 2ND FLOOR,
GIRIJA A.
BYAHATTI                   PRABHU BUILDING, 1732,
                           RAMDEV GALLI, BELAGAVI.
Digitally signed by
GIRIJA A. BYAHATTI
Location: HIGH
COURT OF
KARNATAKA
DHARWAD BENCH
                           INSURER OF NEW HOLLAND TRACTOR,
DHARWAD
                           NO.KA023/TC4043 POLICY NO. 602300311910003587
                           VALID FROM 20-03-2020 TO 19-03-2021
                                                                    ...RESPONDENTS

                            THIS MFA IS FILED U/S.173(1) OF MV ACT, 1988, PRAYING TO
                      ALLOW THE APPEAL BY MODIFYING THE JUDGMENT AND AWARD
                      DATED 26.07.2024 IN M.V.C.NO.1411/2021 PASSED BY THE V
                      ADDITIONAL DISTRICT AND SESSIONS JUDGE AND ADDITIONAL
                      MACT, BELAGAVI IN THE INTEREST OF JUSTICE AND EQUITY AND
                      ETC.,
                                     -2-
                                                   NC: 2025:KHC-D:15394
                                             MFA No. 101080 of 2025


 HC-KAR


     THIS APPEAL, COMING ON FOR ORDERS THIS DAY, THE ORDER
WAS MADE THEREIN AS UNDER:

                                 ORAL ORDER

(PER: THE HON'BLE DR. JUSTICE CHILLAKUR SUMALATHA)

1. The appeal was filed in the month of

March-2025 and till now, office objections are not complied.

2. This Court does not find any grounds to grant

further time.

3. Therefore, the appeal stands dismissed for

non-compliance of office objections.

Sd/-

(CHILLAKUR SUMALATHA) JUDGE

RHR/CT-ASC