Ravindra S/O Tukaram Shedage vs Uttam S/O Hanamant Savant
2025 Latest Caselaw 9292 Kant

Karnataka High Court

Ravindra S/O Tukaram Shedage vs Uttam S/O Hanamant Savant on 17 October, 2025

                                                      -1-
                                                                NC: 2025:KHC-D:14086
                                                            MFA No. 102048 of 2016


                            HC-KAR




                         IN THE HIGH COURT OF KARNATAKA, AT DHARWAD
                            DATED THIS THE 17TH DAY OF OCTOBER 2025
                                                BEFORE
                         THE HON'BLE DR. JUSTICE CHILLAKUR SUMALATHA
                      MISCELLANEOUS FIRST APPEAL NO. 102048 OF 2016 (MV-I)


                           BETWEEN:

                           SHRI RAVINDRA
                           S/O. TUKARAM SHEDAGE,
                           AGE: 31 YEARS,
                           OCC: AGRICULTURE,
                           COMMISSION AGENT(NOW NIL),
                           R/O: SHIVAJI GALLI, CHANDGAD
                           TQ: CHANDGAD, DIST: KOLHAPUR,


                                                                         ...APPELLANT
                           (BY SRI. B.M. PATIL, ADVOCATE)

GIRIJA A.
BYAHATTI                   AND:
Digitally signed by
GIRIJA A. BYAHATTI
Location: HIGH
COURT OF
KARNATAKA                  1.   SHRI UTTAM
DHARWAD BENCH
DHARWAD
                                S/O. HANAMANT SAVANT,
                                AGE: 45 YEARS, OCC: BUSINESS,
                                R/O: PLOT NO.129/B,
                                7TH CROSS, VEERABHADRA NAGAR,
                                BELAGAVI, MATRU KRUPA.

                           2.   RELIANCE GENERAL INSURANCE CO. LTD.,
                                THROUGH ITS DIVISIONAL MANAGER,
                                DIVISIONAL OFFICE,
                           -2-
                                      NC: 2025:KHC-D:14086
                                MFA No. 102048 of 2016


HC-KAR




   MAHADEV PLAZA,
   CTS NO.10719, SY.NO.135/4,
   NEAR KOLLAPUR CIRCLE,
   NEHRU NAGAR,
   BELAGAVI-590 018.

                                            ...RESPONDENTS
(BY SRI. NAGARAJ C. KOLLOORI, ADVOCATE FOR R2)



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

VEHICLE ACT PRAYING TO SET ASIDE THE JUDGMENT AND

AWARD IN M.V.C.NO.1493/2011 DATED 10-12-2015 PASSED BY

THE COURT OF THE VI ADDITIONAL DISTRICT AND SESSIONS

JUDGE AND ADDITIONAL MOTOR ACCIDENT CLAIMS TRIBUNAL

BELAGAVI, BY ALLOWING THIS APPEAL BY ENHANCEMENT IN

THE INTEREST OF JUSTICE AND EQUITY.




     THIS APPEAL COMING ON FOR DISMISSAL THIS DAY,

JUDGMENT WAS DELIVERED THEREIN AS UNDER:
                                       -3-
                                                NC: 2025:KHC-D:14086
                                             MFA No. 102048 of 2016


 HC-KAR




CORAM:     THE HON'BLE DR. JUSTICE CHILLAKUR SUMALATHA

                         ORAL JUDGMENT

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

No representation on the appellant's side on call.

There was no representation on the appellant's side even on

09.10.2025 and 15.10.2025. Though the matter is list

under the caption 'for dismissal', yet there is no

representation on this day. Therefore, the appeal stands

dismissed for non-prosecution.

Sd/-

(CHILLAKUR SUMALATHA) JUDGE

RH