Karnataka High Court
Gadhilingappa @ Gadhilinga S/O Ulluru ... vs K. Guleppa S/O K Kingappa on 25 November, 2021
Author: Ravi V.Hosmani
Bench: Ravi V.Hosmani
IN THE HIGH COURT OF KARNATAKA DHARWAD BENCH
DATED THIS THE 25 T H DAY OF NOVEMBER, 2021
BEFORE
THE HON'BLE MR.JUSTICE RAVI V.HOSMANI
M.F.A.CROB.No.100001/2016
IN MFA NO.102649/2015(MV)
C/W
MFA CROB.100002/2016
IN MFA NO.102650/2015
AND
MFA CROB NO.100003/2016
IN MFA NO.102651/2015
M.F.A .CROB.N O.100001/ 2016
IN MFA NO.102649/2015
BETWEEN
1 . GADHILIN GAPPA @ GADHILINGA
S/O ULLURU MALLAPPA @ YELLA PPA
AGED ABOUT 39 YEARS, OCC:LABOUR
R/O:NEW YERRA GUDI VILLAGE
TQ:DIST:BELLARY
2 .BHA GYAMMA
W/O GAD HILINGA PPA @ GADHI LINGA
AGED ABOUT 37 YEARS, OCC:HOUSE WIFE
R/O:NEW YERRA GUDI VILLAGE
TQ:DIST:BELLARY
...CROSS OBJ ECTORS
(BY SMT.SUNITHA P KALAS OOR, ADV OCATE)
AND
1. K. GULEPPA S/ O K LINGA PPA
AGED ABOUT 38 YEARS
OCC:DRIVER OF T HE TRACT OR
2
BEARING N O.KA- 34/T-4232,
R/O KARCHEDU VI LLAGE
TQ:DIST:BELLARY
2 . HANUMESH S/ O NENIKA PPA
AGED ABOUT 43 YEARS
OCC: OWNER OF THE TRACT OR
BEARING N O.KA- 34/T-4232,
R/O KARCHEDU VI LLAGE
TQ:DIST:BELLARY
3 .UNITED INDIA I NSURANCE COM PA NY LIMITED
OPP. RADHIKA TALKIES BELLARY
REPD . BY ITS DIVI SIONAL MANAGER
BELLARY
...RESPONDENTS
(BY SMT : SMT PREETI SHASHANK ,A DV. F OR R3)
(SRI.B.C.SEETARA M RAO AS OCIATION FOR R3)
((R1 & R2-N OTICE DISPENS ED WITH)
THIS MFA CROB IN MFA NO.102649/ 2015 IS FI LED
UNDER SECTION 173( 1) OF MOTOR VEHICLE ACT AGA INST THE
JUDGMENT AND AWARD DATED 19.06.2015 PASSED IN MVC
NO.559/ 2014 ON THE FILE OF III MOTOR ACCIDENT CLAIMS
TRIBUNAL AT BALLARI AND SEEKING ENHANCEMENT OF
COMPENSATION .
MFA CROB.100002/2016
IN MF A N O.102650/2015
BETWEEN
SRI.ULT EPPA S/ O RAMAPPA
AGED ABOUT 34 YEARS
OCC:COOLIE
R/O:KORACHEDU VILLAGE
TQ:DIST:BELLARY
...CROSS OBJ ECTOR
(BY SMT : SUNITHA P KALASOOR)
3
AND
1. K. GULEPPA S/ O K LINGA PPA
AGED ABOUT 38 YEARS
OCC:DRIVER OF T HE TRACT OR
BEARING N O.KA- 34/T-4232,
R/O KARCHEDU VI LLAGE
TQ:DIST:BELLARY
2 . HANUMESH S/ O NENIKA PPA
AGED ABOUT 43 YEARS
OCC: OWNER OF THE TRACT OR
BEARING N O.KA- 34/T-4232,
R/O KARCHEDU VI LLAGE
TQ:DIST:BELLARY
3 .UNITED INDIA I NSURANCE COM PA NY LIMITED
OPP. RADHIKA TALKIES BELLARY
REPD . BY ITS DIVI SIONAL MANAGER
BELLARY
...RESPONDENTS
(BY SMT : SMT PREETI SHASHANK ,A DV. F OR R3)
(SRI.B.C.SEETARA M RAO AS OCIATION FOR R3)
((R1 & R2-N OTICE DISPENS ED WITH)
THIS MFA CROB IN MFA NO.102650/ 2015 IS FI LED
UNDER ORD ER 41 RULE 22 OF MOT OR VEHICLES ACT PRAYING
TO SET ASIDE THE JUDGMENT AND AWARD PASSEDBY
19.06.2015 MAD E IN MVC NO.560/2014 BY III MOTOR
ACCIDENT CLAIMS TRIBUNAL AT BA LLARI AND ETC.
MFA CROB NO.100003/2016
IN MFA NO.102651/2015
BETWEEN
SRI.MALLIKARJUN
S/O K S HANMUKAPPA
AGED ABOUT 33 YEARS
OCC:COOLIE
4
R/O:KORACHEDU VILLAGE
TQ:DIST:BELLARY
...CROSS OBJ ECTOR
(BY SMT : SUNITHA P KALASOOR, A DVOCATE)
AND
1. K. GULEPPA S/ O K LINGA PPA
AGED ABOUT 38 YEARS
OCC:DRIVER OF T HE TRACT OR
BEARING N O.KA- 34/T-4232,
R/O KARCHEDU VI LLAGE
TQ:DIST:BELLARY
2 . HANUMESH S/ O NENIKA PPA
AGED ABOUT 43 YEARS
OCC: OWNER OF THE TRACT OR
BEARING N O.KA- 34/T-4232,
R/O KARCHEDU VI LLAGE
TQ:DIST:BELLARY
3 .UNITED INDIA I NSURANCE COM PA NY LIMITED
OPP. RADHIKA TALKIES BELLARY
REPD . BY ITS DIVI SIONAL MANAGER
BELLARY
...RESPONDENTS
(BY SMT : SMT PREETI SHASHANK ,A DV. F OR R3)
(SRI.B.C.SEETARA M RAO AS OCIATION FOR R3)
(R1 & R2-N OTICE DISPENSED WITH)
THIS MFA CROB IN MFA NO.102651/ 2015 IS FI LED
UNDER ORD ER 41 RULE 22 OF MOT OR VEHICLES ACT PRAYING
TO SET ASIDE THE JUDGMENT AND AWARD PASSEDBY
19.06.2015 MAD E IN MVC NO.561/2014 BY III MOTOR
ACCIDENT CLAIMS TRIBUNAL AT BA LLARI AND ETC.
THESE MFA CROB.S COMING ON F OR ADMISSION THIS
DAY, THE COURT , DELIVERED THE F OLLOWING:
5
ORDER
In MFA Nos.102649/2015, MFA No.102650/2015 and MFA No.102651/2015, learned counsel Smt.Sunitha P.Kalasoor, submits that she is unable to pay cost of Rs.250/- as ordered by this Court as Cross objectors have not given any instructions to her to comply with office objections. She has also filed memo for retirement along with RPAD acknowledgment for having sent notice of retirement to the parties.
Memo is placed on record. Learned counsel is permitted to retire from case.
Name of Smt.Sunitha P.Kalasoor is ordered to be deleted from cause list for respondents No.1 to 4.
As there is no representation on behalf of cross- objectors to comply with office objections, all the three cross objections are dismissed for non-prosecution.
Sd/-
JUDGE HMB