Shri. Shubendra S/O Ratna Tuladhar vs Shri. Aslam S/O Dastagirsab Sanadi
2025 Latest Caselaw 10144 Kant

Karnataka High Court

Shri. Shubendra S/O Ratna Tuladhar vs Shri. Aslam S/O Dastagirsab Sanadi on 12 November, 2025

                                                      -1-
                                                               NC: 2025:KHC-D:15479
                                                            MFA No. 105964 of 2024


                             HC-KAR




                         IN THE HIGH COURT OF KARNATAKA, AT DHARWAD
                           DATED THIS THE 12TH DAY OF NOVEMBER 2025
                                               BEFORE
                         THE HON'BLE DR. JUSTICE CHILLAKUR SUMALATHA
                      MISCELLANEOUS FIRST APPEAL NO. 105964 OF 2024 (MV-I)


                            BETWEEN:

                            SHRI SHUBENDRA
                            S/O. RATNA TULADHAR,
                            AGE: 29 YEARS, OCC: NOW NIL,
                            R/O. BUDDHATOLE, SITAPAILA,
                            DIST: KATHMANDU, COUNTRY, NEPAL,
                            AT PRESENT,
                            C/O. AZARUDDIN MOHAMMEDGOUSE NAIKWADI,
                            FORT ROAD, 990, KALAIGAR GALLI,
                            BELAGAVI-590008.
                                                                        ...APPELLANT
                            (BY SRI. MAHANTESH S. HIREMATH, ADVOCATE)

GIRIJA A.
BYAHATTI                    AND:
Digitally signed by
GIRIJA A. BYAHATTI
Location: HIGH
COURT OF
KARNATAKA
                            1.   SHRI ASLAM
DHARWAD BENCH
DHARWAD
                                 S/O. DASTAGIRSAB SANADI,
                                 AGE: 38, OCC: BUSINESS,
                                 R/O. 242 9 CROSS, RUKMANI NAGAR,
                                 BELAGAVI-590001.
                                 (OWNER OF AUTO RIKSHA BEARING NO.KA-
                                 22/D3524)

                            2.   THE AUTHORIZED MANAGER,
                                 BAJAJ ALLIANZ MANAGER INSURANCE COOM LTD.,
                                 MADWALE ARCADE, 1 FLOOR,
                           -2-
                                    NC: 2025:KHC-D:15479
                                 MFA No. 105964 of 2024


HC-KAR




   HASHMI MANZIL,
   CLUB ROAD, BELAGAVI-590004.
   (INSURANCE OF THE VEHICLE BEARING
   NO.KA-22/D-3524)
   POLICY NO.OG-02-1713-1803-0000054
                                          ...RESPONDENTS


     THIS MFA IS FILED UNDER SECTION 173(1) OF MOTOR

VEHICLE ACT, 1988 PRAYING TO THAT THE JUDGMENT AND

AWARD DATED ON 29.06.2024 IN MVC NO.1272/2020 PASSED

BY THE V ADDITIONAL DISTRICT AND SESSIONS JUDGE AND

ADDITIONAL    MACT,   BELAGAVI    IN    AWARDING      THE

COMPENSATION OF RS.15,83,000/- BE KINDLY BE MODIFIED

AND ENHANCING AT THE RATE OF RS.60,00,000/- WITH THE

INTEREST AT THE RATE OF RS. 12% INTEREST FROM THE DATE

OF THE PETITION IN THE INTEREST OF JUSTICE AND EQUITY.



     THIS APPEAL, COMING ON FOR ORDERS THIS DAY, THE

ORDER WAS MADE THEREIN AS UNDER:
                                      -3-
                                                NC: 2025:KHC-D:15479
                                              MFA No. 105964 of 2024


 HC-KAR




CORAM:          THE HON'BLE DR. JUSTICE CHILLAKUR SUMALATHA


                               ORAL ORDER

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

1. The appeal was filed in the year 2024 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-MCK