Deelip S/O. Bhimashi Salunke vs Mohammed Noor
2025 Latest Caselaw 9265 Kant

Karnataka High Court

Deelip S/O. Bhimashi Salunke vs Mohammed Noor on 16 October, 2025

                                                      -1-
                                                                NC: 2025:KHC-D:13984
                                                              MFA No. 24084 of 2013


                            HC-KAR




                         IN THE HIGH COURT OF KARNATAKA, AT DHARWAD
                            DATED THIS THE 16TH DAY OF OCTOBER 2025
                                               BEFORE
                         THE HON'BLE DR. JUSTICE CHILLAKUR SUMALATHA
                      MISCELLANEOUS FIRST APPEAL NO. 24084 OF 2013 (MV-D)


                            BETWEEN:

                            1.   SHRI DEELIP
                                 S/O. BHIMASHI SALUNKE,
                                 AGE: 42 YEARS,
                                 OCC: FABRICATOR,
                                 R/O. NH-4 ROAD PUNNASWAMY GOUDAR CHAWL,
                                 BELGAUM.

                            2.   SMT. CHANDA
                                 W/O. DEELIP SALUNKE,
                                 AGE: 37 YEARS,
                                 OCC: HOUSEHOLD WORK,
                                 R/O. NH-4 ROAD PUNNASWAMY GOUDAR CHAWL,
GIRIJA A.                        BELGAUM.
BYAHATTI
Digitally signed by
GIRIJA A. BYAHATTI                                                       ...APPELLANTS
Location: HIGH
COURT OF
KARNATAKA
DHARWAD BENCH
DHARWAD
                            (BY SMT. SHAILA BELLIKATTI, ADVOCATE)
                            AND:

                            1.   SHRI MOHAMMED NOOR
                                 S/O. MOHAMMED BASHEER,
                                 AGE: MAJOR, OCC: BUSINESS MAN,
                                 R/O. NO.4 MAVALI TANK BUND ROAD,
                                 JOURNALIST COLONY, J.C. ROAD,
                                 BANGALORE.
                                 ND MARG BALLARD ESTATE MUMBAI-400001.
                                                               -2-
                                                                       NC: 2025:KHC-D:13984
                                                                      MFA No. 24084 of 2013


            HC-KAR




                                     (OWNER OF ASHOK LEYLAND TRUCK NO. KA46/869)

2.                                   THE RELIANCE GENERAL INSURANCE CO. LTD.,
                                     BRANCH OFFICE AT BANGALORE
                                     HAVING ITS REGD OFFICE AT 19,
                                     RELIANCE CENTRE
                                     WALCHAND HIRACHAND MARG
                                     BALLARD ESTATE
                                     MUMBAI-400001
                                     (INSURER OF ASHOK LEYLAND TRUCK NO.KA46/869)

                                                                              ...RESPONDENTS
(BY SRI. SURESH S. GUNDI, ADVOCATE FOR R2;
                                     NOTICE TO R1-DISPENSED WITH)


                                      THIS MFA IS FILED UNDER SECTION 173(1) OF MOTOR
VEHICLES ACT PRAYING TO ALLOW THE APPEAL AND MODIFY
THE JUDGMENT AND AWARD BY ENHANCING COMPENSATION IN
M.V.C.NO.618/2011                                     DATED    08.05.2012   PASSED   BY    THE
PRESIDING                                   OFFICER    FAST   TRACK   III-COURT   AND     MACT,
BELAGUM UNDER ALL PERMISSIBLE HEADS.

[[[[[[[[[[[[[[[[[[[[[[[[[[[[[[[[[[




                                      THIS APPEAL COMING ON FOR ADMISSION THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
                                 -3-
                                         NC: 2025:KHC-D:13984
                                       MFA No. 24084 of 2013


 HC-KAR




CORAM:       THE HON'BLE DR. JUSTICE CHILLAKUR SUMALATHA

                           ORAL JUDGMENT

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

Miss.Shaila Bellikatti learned counsel for appellants

submits that she has no instructions from the appellants. She

further states that the appellants appear to have no interest to

pursue the appeal. Learned counsel thereby seeks to pass

necessary orders.

2. In the light of the submission thus made by the

learned counsel for the appellants and as the appellants did

not choose to pursue the matter since 2013, this Court is of

the view that the appeal need not be carried forward through

adjournments.

3. Therefore, the appeal stands dismissed for non-

prosecution.

Sd/-

(CHILLAKUR SUMALATHA) JUDGE RH