Shantaram S/O Laxman Savant vs Pundalik S/O Dattu Patil
2025 Latest Caselaw 9295 Kant

Karnataka High Court

Shantaram S/O Laxman Savant vs Pundalik S/O Dattu Patil on 17 October, 2025

                                                       -1-
                                                                 NC: 2025:KHC-D:14085
                                                              MFA No. 102058 of 2014


                             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. 102058 OF 2014 (MV-I)

                            BETWEEN:

                            SRI. SHANTARAM
                            S/O. LAXMAN SAVANT,
                            AGE: 62 YEARS, OCC: BUSINESS,
                            R/O: H.NO.48, MALANKALE,
                            PO: IDALHOND, TAL: KHANAPUR,
                            DIST: BELGAUM.
                                                                          ...APPELLANT

                            (BY SRI. PRASADKUMAR GUNAKI, ADVOCATE)


                            AND:

GIRIJA A.                   1.   PUNDALIK
BYAHATTI
                                 S/O. DATTU PATIL,
Digitally signed by
GIRIJA A. BYAHATTI
Location: HIGH
                                 AGE: 37 YEARS,
COURT OF
KARNATAKA
DHARWAD BENCH
DHARWAD
                                 OCC: AGRICULTURE COOLIE,
                                 C/O: KALLAPPA PARASHURAM PATIL,
                                 R/O: KANGRALI, TAL & DIST: BELGAUM.

                            2.   THE DIVISIONAL MANAGER,
                                 RELIANCE GENERAL INSURANCE CO. LTD.,
                                 NEAR KOLHAPUR CIRCLE,
                                 K.L.E. HOSPITAL ROAD, BELGAUM.
                           -2-
                                      NC: 2025:KHC-D:14085
                                 MFA No. 102058 of 2014


HC-KAR




3.   MAHESH NARAYAN SHIMANAGOUDAR,
     AGE: 60 YEARS, OCC: BUSINESS,
     R/O. DEVALATTI, TQ: KHANAPUR,
     DIST: BELAGAVI.

     AMENDMENT CARRIED OUT AS
     PER THE ORDER DATED 25.07.2016
                                            ...RESPONDENTS


(BY SRI. SANJAY S. KATAGERI, ADVOCATE FOR R1;
    SRI. SURESH S. GUNDI, ADVOCATE FOR R2;
    SRI. HARISH S. MAIGUR, ADVOCATE FOR R3)


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

VEHICLE ACT PRAYING TO SET ASIDE THE JUDGMENT AND

AWARD DATED 03/03/2014 IN M.V.C.NO.2748/2012 PASSED BY

THE FAST TRACK COURT II AND MEMBER ADDITIONAL M.A.C.T.

BELGAUM, BY ALLOWING THIS APPEAL AND DISMISS THE

PETITION AGAINST THE APPELLANT HEREIN AND ALSO REDUCE

THE COMPENSATION, 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:14085
                                                MFA No. 102058 of 2014


 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

10.09.2025 and 08.10.2025. 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.

2. Amount if any deposited be transmitted to the

concerned Tribunal immediately.

Sd/-

(CHILLAKUR SUMALATHA) JUDGE

RH CT-MCK