Shri.Umesh S/O Maruti Lohar vs Shri. Babu Fakira Chavan
2026 Latest Caselaw 18 Kant

Karnataka High Court

Shri.Umesh S/O Maruti Lohar vs Shri. Babu Fakira Chavan on 5 January, 2026

                                                        -1-
                                                                        NC: 2026:KHC-D:19
                                                                 MFA No. 23508 of 2013


                            HC-KAR



                             IN THE HIGH COURT OF KARNATAKA, AT DHARWAD
                                 DATED THIS THE 5TH DAY OF JANUARY, 2026
                                                  BEFORE
                                 THE HON'BLE DR. JUSTICE K.MANMADHA RAO
                             MISCELLANEOUS FIRST APPEAL NO.23508 OF 2013 (MV)
                            BETWEEN:
                            SHRI. UMESH S/O MARUTI LOHAR,
                            AGE: 26 YEARS, OCC: WELDING,
                            R/O MARUTI GALLI, SAMBARA, TAL: & DIST: BELGAUM.
                                                                                 ...APPELLANT
                            (BY SRI. VIVEK GRAMOPADHYE, ADVOCATE)

                            AND:
                            1.   SHRI. BABU FAKIRA CHAVAN,
                                 AGE: MAJOR, OCC: NIL,
                                 R/O MAHADEV NAGAR, SAMBARA,
                                 TAL AND DIST: BELGAUM.
                                 (OWNER OF HERO HONDA SPLENDOR
                                 BEARING REG. NO.KA 22/Q-3360)

                            2.   THE DIVISIONAL MANAGER,
                                 THE NEW INDIA ASSURANCE CO. LTD.
                                 DIVISIONAL OFFICE AT: 1633,
                                 BHAVANI CHAMBERS, IIND FLOOR,
                                 RAMLINGKHIND ROAD, BELGAUM.
                                 (INSURER OF HERE HONDA SPLENDOR
MOHANKUMAR
B SHELAR
                                 BEARING REG. NO.KA 22/Q-3360)
Digitally signed by
                                                                            ...RESPONDENTS
                            (BY SRI. S.S. KOLIWAD, ADVOCATE FOR R2;
MOHANKUMAR B SHELAR
Location: High Court of
Karnataka, Dharwad Bench
Date: 2026.01.06 10:14:39
+0530

                            NOTICE TO R1 IS SERVED)

                                 THIS MFA IS FILED UNDER SECTION 173(1) OF MOTOR
                            VEHICLES ACT, PRAYING TO MODIFY THE JUDGMENT AND AWARD
                            PASSED BY PRESIDING OFFICER, FAST TRACK COURT-IV BELGAUM IN
                            MVC NO.623/2012 DATED 25.08.2012 IN THE INTEREST OF
                            JUSTICE AND EQUITY.

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

                            CORAM:    THE HON'BLE DR. JUSTICE K.MANMADHA RAO
                                  -2-
                                                  NC: 2026:KHC-D:19
                                         MFA No. 23508 of 2013


HC-KAR



                           ORAL ORDER

Learned counsel for the appellant is absent. On earlier

dates also, the counsel remained absent. The matter is listed for

dismissal.

It appears that the appellant is not interested in

prosecuting the appeal. Accordingly, the appeal is dismissed for

non-prosecution.

Sd/-

(DR. K.MANMADHA RAO) JUDGE

RSH, CT:VP LIST NO.: 1 SL NO.: 30