Vishwanath Sadashiv Tangadi vs Bhupal Rayappa Morab
2025 Latest Caselaw 10489 Kant

Karnataka High Court

Vishwanath Sadashiv Tangadi vs Bhupal Rayappa Morab on 20 November, 2025

                                                        -1-
                                                                     NC: 2025:KHC-D:15962
                                                               MFA No. 101491 of 2015


                              HC-KAR




                          IN THE HIGH COURT OF KARNATAKA, AT DHARWAD
                            DATED THIS THE 20TH DAY OF NOVEMBER 2025
                                                 BEFORE
                          THE HON'BLE DR. JUSTICE CHILLAKUR SUMALATHA
                       MISCELLANEOUS FIRST APPEAL NO. 101491 OF 2015 (MV-I)

                             BETWEEN:

                             SRI. VISHWANATH SADASHIV TANGADI,
                             AGE: 20 YEARS, OCC: GOUNDI,
                             R/O: CHIKKATTI, TQ: ATHANI,
                             DIST: BELAGAVI.
                                                                              ...APPELLANT
                             (BY SMT. ARCHANA A. MAGADUM, ADVOCATE)

                             AND:

                             1.   SRI. BHUPAL RAYAPPA MORAB
                                  AGE: MAJOR, OCC: AGRICULTURE,
                                  R/O: MAHISHWADAGI,
                                  TQ: ATHANI, DIST: BELAGAVI.

GIRIJA A.                    2.   SRI. NINGAPPA DHAREPPA HIPPARAGI
BYAHATTI
                                  AGE: MAJOR, OCC: AGRICULTURE,
Digitally signed by
GIRIJA A. BYAHATTI
Location: HIGH COURT
                                  R/O: MAHISHWADAGI,
OF KARNATAKA
DHARWAD BENCH
DHARWAD                           TQ: ATHANI, DIST: BELAGAVI.

                             3.   THE DIVISIONAL MANAGER
                                  UNITED INDIA INSURANCE COMPANY LTD.,
                                  KATAGI BUILDING,
                                  1ST FLOOR, KACHERI ROAD,
                                  JAMKHANDI-587301.
                                                                           ...RESPONDENTS
                             (BY SRI. S.S. JOSHI, ADVOCATE FOR R3;
                                 NOTICE TO R1 & R2 SERVED)
                                 -2-
                                          NC: 2025:KHC-D:15962
                                       MFA No. 101491 of 2015


HC-KAR




     THIS MFA IS FILED UNDER SECTION 173(1) OF MVC ACT
PRAYING TO MODIFY THE JUDGMENT AND AWARD PASSED BY
THE PRINCIPAL SENIOR CIVIL JUDGE AND ADDITIONAL MOTOR
ACCIDENT CLAIMS TRIBUNAL, ATHANI IN MVC NO.135/2013
DATED 02.07.2014 AND AWARD THE COMPENSATION AS
PRAYED FOR IN THE CLAIM PETITION, BY ALLOWING THIS
APPEAL, IN THE INTEREST OF JUSTICE AND EQUITY.

     THIS APPEAL COMING ON FOR ORDERS ON DISMISSAL
THIS DAY, ORDER WAS PASSED THEREIN AS UNDER:


CORAM:    THE HON'BLE DR. JUSTICE CHILLAKUR SUMALATHA

                          ORAL ORDER

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

No representation on appellant's side on call.

2. On 12.11.2025, following order was passed:

"No representation on appellant's side on call.

Sri S.S.Joshi, learned counsel for respondent No.3 is present.

On 08.10.2025 learned counsel for the appellant sought time and accordingly time was granted. However, on this day there is no representation.

Therefore list the matter on 20.11.2025 under the caption 'for dismissal'."

NC: 2025:KHC-D:15962

HC-KAR

3. The appellant did not choose to represent the

matter even on passing the aforementioned order.

Therefore, it is clear that the appellant is not interested in

pursuing the appeal. Hence, the appeal stands dismissed for

non-prosecution.

Sd/-

(CHILLAKUR SUMALATHA) JUDGE

RH CT-MCK