Kotresh S/O Hallappa vs Ramachandrappa S/O Krishanappa ...
2026 Latest Caselaw 2425 Kant

Karnataka High Court

Kotresh S/O Hallappa vs Ramachandrappa S/O Krishanappa ... on 17 March, 2026

Author: Ravi V.Hosmani

Bench: Ravi V.Hosmani

                                                           -1-
                                                                       NC: 2026:KHC-D:4206
                                                                   MFA No. 100466 of 2014


                               HC-KAR



                               IN THE HIGH COURT OF KARNATAKA,AT DHARWAD
                                     DATED THIS THE 17TH DAY OF MARCH, 2026
                                                     BEFORE
                                   THE HON'BLE MR. JUSTICE RAVI V.HOSMANI
                            MISCELLANEOUS FIRST APPEAL NO. 100466 OF 2014 (MV)
                              BETWEEN:
                                   KOTRESH
                                   S/O HALLAPPA,
                                   AGE: 45 YEARS, OCC: BUSINESS,
                                   R/O.# NO.218, KAMLAPURA,
                                   TQ: HARIHAR, DIST: DAVANGERE.
                                                                                  ...APPELLANT
                              (BY SRI KOTRESH S/O HALLAPPA- APPELLANT)

                              AND:
                              1.   RAMACHANDRAPPA
                                   S/O KRISHANAPPA NINGAJJER,
                                   AGE: 46 YEARS, OCC: POLICE CONSTABLE,
                                   R/O. TRAFFIC POLICE STATION, RANEBENNUR.

                              2.   DIVISIONAL MANAGER,
                                   NEW INDIA ASSURANCE CO. LTD.,
                                   AM ARCADE, NEAR VIDYARTHI BHAVAN,
                                   CG HOSPITAL ROAD, DAVANGERE.
                                                                               ...RESPONDENTS
CHANDRASHEKAR
LAXMAN
KATTIMANI
                              (BY SRI LOKESH MALAVALLI, ADVOCATE FOR R1;
Digitally signed by
CHANDRASHEKAR LAXMAN
                                  SRI RAJASHEKHAR S. ARANI, ADVOCATE FOR R2)
KATTIMANI
Location: High Court of
Karnataka, Dharwad Bench
Date: 2026.03.17 09:55:52
+0000



                                    THIS MFA IS FILED UNDER SECTION 173(1) OF MV ACT 1988,
                              AGAINST JUDGMENT AND AWARD DATED 15.02.2012, PASSED IN
                              MVC.NO.198/2011 ON THE FILE OF THE ADDL. SENIOR CIVIL JUDGE
                              AND ADDL. MACT, RANEBENNUR, AWARDING THE COMPENSATION OF
                              RS.1,10,000/- WITH THE INTEREST AT THE RATE OF 6% P.A. FROM
                              THE DATE OF PETITION TILL THE DATE OF DEPOSIT & ETC.

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

                              CORAM:     THE HON'BLE MR. JUSTICE RAVI V.HOSMANI
                                       -2-
                                                       NC: 2026:KHC-D:4206
                                               MFA No. 100466 of 2014


 HC-KAR



                                ORAL ORDER

As per order dated 08.12.2022, learned counsel for

appellant was permitted to retire considering memo for

retirement filed on 17.08.2021, appended with acknowledgment

evidencing of appellant taking return of appeal papers.

Acknowledgment is dated 14.08.2019. Sufficient time has

lapsed. Appellant has apparently failed to make alternative

arrangement. This would indicate that appellant is not diligently

pursuing appeal.

Appeal is dismissed for non prosecution.

Sd/-

(RAVI V.HOSMANI) JUDGE

CKK, CT:VP LIST NO.: 1 SL NO.: 1