Depot Manager N.W.K.R.T.C Its vs Hanumantagiouda S/O Halanagouda
2026 Latest Caselaw 147 Kant

Karnataka High Court

Depot Manager N.W.K.R.T.C Its vs Hanumantagiouda S/O Halanagouda on 9 January, 2026

                                                        -1-
                                                                     NC: 2026:KHC-D:207
                                                                MFA No. 104551 of 2018


                          HC-KAR



                                  IN THE HIGH COURT OF KARNATAKA,AT DHARWAD
                                     DATED THIS THE 9TH DAY OF JANUARY, 2026
                                                       BEFORE
                                     THE HON'BLE DR. JUSTICE K.MANMADHA RAO
                               MISCELLANEOUS FIRST APPEAL NO.104551 OF 2018 (MV-I)
                          BETWEEN:
                          1.     DEPOT MANAGER, N.W.K.R.T.C
                                 ITS BRANCH AT SAVANUR DEPO SAVANUR,
                                 DIST: HAVERI.
                                 (OWNER BUS NO.KA-47/F-292)

                          2.     THE MANAGING DIRECTOR, N.W.K.R.T.C
                                 N AND SELF INSURANCE FUND,
                                 CENTRAL OFFICE, GOKUL ROAD, HUBBALLI.

                                 BOTH APPELLANTS ARE R/BY CHIEF LAW OFFICER.
                                                                               ...APPELLANTS
                          (BY SRI. S.C. BHUTI, ADVOCATE)

                          AND:
                          HANUMANTAGOUDA
                          S/O HALANAGOUDA RAMANAGOUDRA
                          AGE: 45 YEARS,
                          OCC: COOLIE (PRIOR TO ACCIDENT),
                          R/O TIMMENAHALLI,
MOHANKUMAR
B SHELAR
                          TQ: AND DIST: HAVERI-581110.
Digitally signed by
MOHANKUMAR B
                                                                               ...RESPONDENT
SHELAR
Location: High Court of
Karnataka, Dharwad
Bench
Date: 2026.01.12
11:16:43 +0530


                                THIS MFA IS FILED UNDER SEC.173(1) OF MOTOR VEHICLES
                          ACT, 1988, AGAINST THE JUDGMENT AND AWARD DATED 30.08.2018
                          PASSED IN MVC NO.330/2016 ON THE FILE OF THE PRINCIPAL
                          SENIOR CIVIL JUDGE AND MOTOR ACCIDENT CLAIMS TRIBUNAL,
                          HAVERI, AWARDING COMPENSATION OF RS.4,75,000/- WITH
                          INTEREST AT 6% P.A. FROM THE DATE OF PETITION TILL ITS
                          REALIZATION & ETC.

                              THIS   MFA  COMING    ON   FOR       ORDERS,      THIS   DAY,
                          ORDER WAS MADE THEREIN AS UNDER:

                          CORAM:      THE HON'BLE DR. JUSTICE K.MANMADHA RAO
                              -2-
                                             NC: 2026:KHC-D:207
                                        MFA No. 104551 of 2018


HC-KAR



                         ORAL ORDER

None appears for the appellants.

It is seen from the records that the sole respondent died in

the year 2019. Till date, no steps have been taken by the

appellant to bring the legal representatives of the deceased

respondent on record.

In view of the above, the appeal stands abated.

Sd/-

(DR.K.MANMADHA RAO) JUDGE

RSH, CT:VP LIST NO.: 1 SL NO.: 2