Bheemaraya S/O Nandappa Naikodi vs Lachu And Anr
2026 Latest Caselaw 443 Kant

Karnataka High Court

Bheemaraya S/O Nandappa Naikodi vs Lachu And Anr on 22 January, 2026

                                              -1-
                                                           NC: 2026:KHC-K:466
                                                     MFA No. 202503 of 2019


                   HC-KAR




                              IN THE HIGH COURT OF KARNATAKA

                                      KALABURAGI BENCH

                          DATED THIS THE 22ND DAY OF JANUARY, 2026

                                            BEFORE
                            THE HON'BLE MR. JUSTICE E.S.INDIRESH

                        MISCL. FIRST APPEAL NO. 202503 OF 2019 (MV-D)

                   BETWEEN:

                   BHEEMARAYA S/O NANDAPPA NAIKODI,
                   AGE: 35 YRS, OCC: BUSINESS/OWNER OF JEEP, R/O.
                   BANHATTI, TQ. CHITTAPUR,
                   PRESENTLY R/ AT H.NO. 4-601/66A,
                   BASAVESHWAR COLONY, KALABURAGI.

                                                                 ...APPELLANT

                   (BY SMT. SHARADA PATIL KULGERI, ADVOCATE)

                   AND:

Digitally signed   1.   LACHU S/O NAMU CHAWAN,
by LUCYGRACE            AGE: 43 YRS, OCC: BUSINESS OWNER OF LORRY,
Location: HIGH          R/O. SEVALAL NAGAR, WADI, TQ. CHITAPUR,
COURT OF                DIST. KALABURAGI-584 127.
KARNATAKA
                   2.   THE GENERAL MANAGER
                        IFFCO-TOKIO GENERAL INSURANCE CO. LTD.,
                        G-1, 2 & 12-13 ASIAN ARCADE, S.B. TEMPLE ROAD,
                        KALABURAGI.

                                                             ...RESPONDENTS
                   (BY SRI SUBHASH MALLAPUR, ADVOCATE FOR R2;
                    V/O DTD. 23.02.2021 NOTICE TO R1 IS DISPENSED WITH)
                              -2-
                                          NC: 2026:KHC-K:466
                                     MFA No. 202503 of 2019


HC-KAR




     THIS MFA IS FILED UNDER SECTION 173(1) OF MOTOR
VEHICLES ACT, PRAYING TO ALLOW THE ABOVE APPEAL AND
CONSEQUENTLY BE PLEASED TO MODIFY THE JUDGMENT AND
AWARD PASSED BY THE II ADDL. SENIOR CIVIL JUDGE AND
MACT KALABURAGI IN MVC NO.574/2017 DATED 20.03.2019.

     THIS APPEAL, COMING ON FOR FINAL HEARING, THIS
DAY, JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM: HON'BLE MR. JUSTICE E.S.INDIRESH


                       ORAL JUDGMENT

This appeal is filed by the appellant challenging

the judgment and award in MVC No.574 of 2017 dated

20.03.2019, on the file of II Additional Senior Civil

Judge and MACT, Kalaburgi, seeking enhancement of

compensation towards the damages sustained by the

vehicle in question.

2. On perusal of the records, it is observed that

the claimant has produced an estimated repair bill

along with the surveyor's report, however, the

claimant has not produced the actual bill for the repair

of the vehicle.

NC: 2026:KHC-K:466

HC-KAR

3. In the circumstances, having regard to the

materials on record, I am of the opinion that no

interference is called for in this appeal. Accordingly,

the appeal is dismissed.

Sd/-

(E.S.INDIRESH) JUDGE

SB List No.: 1 Sl No.: 44 CT:PK