Rajan S/O Gopal Parikar vs Subhash S Jain
2025 Latest Caselaw 8415 Kant

Karnataka High Court

Rajan S/O Gopal Parikar vs Subhash S Jain on 15 September, 2025

                                                  -1-
                                                             NC: 2025:KHC-D:12091
                                                          MFA No. 100824 of 2015


                    HC-KAR



                         IN THE HIGH COURT OF KARNATAKA, AT DHARWAD
                             DATED THIS THE 15TH DAY OF SEPTEMBER, 2025
                                                BEFORE
                              THE HON'BLE MR. JUSTICE ASHOK S. KINAGI
                    MISCELLANEOUS FIRST APPEAL NO. 100824 OF 2015 (MV-I)
                   BETWEEN:
                   1. RAJAN S/O GOPAL PARIKAR
                      AGE: 63 YEARS, OCC: MANAGER,
                      BEMCO HYDROLICS, UDYAMBAG,
                      BELAGAVI NOW NIL
                      R/O. PLOT NO.99, III CROSS,
                      PANT NAGAR, SAMBRA BELAGAVI.
                                                                         ...APPELLANT
                                (BY SRIYUTHS. SHARAD V. MAGADUM AND
                                  M.B. MADANALLI, ADV)
                   AND:
                   1. SUBHASH S JAIN
                      AGE: MAJOR, OCC: BUSINESS,
                      R/O. GURUNATH COMPLEX NO.1,
                      FIRST FLOOR, MARUTI GALLI,
                      BELAGAVI, DIST: BELAGAVI.

                   2.   UNITED INDIA INSURANCE CO., LTD.,
                        REP. BY ITS DIVISIONAL MANAGER
                        DIVISIONAL OFFICE, MARUTI GALLI, BELAGAVI.
MOHANKUMAR
B SHELAR                                                              ...RESPONDENTS
                                (BY SRI. M.H. PATIL, ADV FOR R1,
                                 SRI. S.S. KOLIWAD, ADVF FOR R2)
Digitally signed
by
MOHANKUMAR
B SHELAR
                         THIS MFA IS FILED U/S 173(1) OF MV ACT, AGAINST THE
Date:
2025.09.17
15:46:03 +0530
                   JUDGEMENT     AND   AWARD   DATED    26.09.2014   PASSED   IN   MVC
                   NO.1846/2012 ON THE FILE OF THE PRESIDING OFFICER FAST TRACK
                   COURT-II & MEMBER, ADDL. MACT, BELAGAVI, DISMISSING THE
                   PETITION FILED U/SEC.166 OF MV ACT.

                         THIS APPEAL, COMING ON FOR ADMISSION, THIS DAY, THE
                   JUDGMENT WAS DELIVERED THEREIN AS UNDER:
                                 -2-
                                            NC: 2025:KHC-D:12091
                                         MFA No. 100824 of 2015


 HC-KAR



CORAM:             THE HON'BLE MR. JUSTICE ASHOK S. KINAGI

                          ORAL JUDGMENT

(PER: THE HON'BLE MR. JUSTICE ASHOK S. KINAGI)

Learned counsel for the appellant has filed a memo

stating that liability has been fastened on the owner of the

vehicle, who is respondent No.1 herein. The matter is

settled between the appellant and respondent No.1 herein.

In view of the settlement between the parties, the appeal

does not survive for consideration and the appeal may be

dismissed as not pressed.

2. Memo is taken on record.

3. Accordingly, the appeal is dismissed as not

pressed.

Sd/-

(ASHOK S. KINAGI) JUDGE

MBS CT: BSB