Sannamariyappa S/O. Sannadurgappa ... vs The Divisional Manager
2025 Latest Caselaw 10548 Kant

Karnataka High Court

Sannamariyappa S/O. Sannadurgappa ... vs The Divisional Manager on 21 November, 2025

                                                        -1-
                                                                   NC: 2025:KHC-D:16025
                                                                MFA No. 103817 of 2017


                              HC-KAR




                          IN THE HIGH COURT OF KARNATAKA, AT DHARWAD
                            DATED THIS THE 21ST DAY OF NOVEMBER 2025
                                                 BEFORE
                          THE HON'BLE DR. JUSTICE CHILLAKUR SUMALATHA
                       MISCELLANEOUS FIRST APPEAL NO. 103817 OF 2017 (MV-I)

                             BETWEEN:
                             SANNAMARIYAPPA S/O. SANNADURGAPPA VIBHUTI,
                             AGE: 33 YEARS, OCC: COOLIE,
                             R/O. RAM NAGAR, KALSAPUR ROAD,
                             GADAG, TQ & DIST:GADAG-582103.
                                                                            ...APPELLANT
                             (BY SRI. GALAGANATH F.R., ADVOCATE FOR
                                 SRI. U.G. KATTIMANI, ADVOCATE)

                             AND:
                             1.   THE DIVISIONAL MANAGER,
                                  N.W.K.R.T.C., GOKUL ROAD, HUBLI-580020.

                             2.   THE SELF INSURANCE FUND,
                                  N.W.K.R.T.C., GADAG-582101.
GIRIJA A.                                                                 ...RESPONDENTS
BYAHATTI
Digitally signed by
                             (BY SRI. I.C. PATIL, ADVOCATE FOR R1 & R2)
GIRIJA A. BYAHATTI
Location: HIGH COURT
OF KARNATAKA
DHARWAD BENCH
DHARWAD


                                  THIS MFA IS FILED UNDER SECTION 173(1) OF MOTOR
                             VEHICLES ACT 1998 PRAYING TO CALL FOR L.C.R. AND TO
                             MODIFY THE JUDGMENT AND AWARD PASSED BY LEARNED PRL.
                             SENIOR CIVIL JUDGE AND CJM., GADAG AND ADDITIONAL
                             MACT, GADAG IN MVC.NO.34/2014 DATED 02/06/2017 AND THE
                             COMPENSATION AS CLAIMED BY THE APPELLANT IN CLAIM
                             PETITION MAY PLEASE BE AWARDED TO THE APPELLANT, AND
                             ETC.

                                 THIS APPEAL COMING ON FOR DISMISSAL THIS DAY,
                             ORDER WAS PASSED THEREIN AS UNDER:
                                     -2-
                                                 NC: 2025:KHC-D:16025
                                            MFA No. 103817 of 2017


 HC-KAR




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.

Sri. I. C. Patil, learned counsel for respondents is

present.

There was no representation on appellant's side even

on 06.11.2025 and 13.11.2025. Though the matter is listed

on this day under the caption 'for Dismissal', yet there is no

representation.

These facts reveal that appellant is not interested in

prosecuting the matter.

Therefore the appeal stands dismissed for non-

prosecution.

Sd/-

(CHILLAKUR SUMALATHA) JUDGE gab CT-MCK