Karnataka High Court
The Branch Manager vs Sanganagouda And Ors on 23 August, 2025
Author: Shivashankar Amarannavar
Bench: Shivashankar Amarannavar
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NC: 2025:KHC-K:4894
MFA No. 200923 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA,
KALABURAGI BENCH
DATED THIS THE 23RD DAY OF AUGUST, 2025
BEFORE
THE HON'BLE MR JUSTICE SHIVASHANKAR AMARANNAVAR
MISC. FIRST APPEAL NO.200923 OF 2025 (MV-I)
BETWEEN:
THE BRANCH MANAGER,
THE UNITED INDIA INSURANCE
COMPANY LIMITED,
1ST FLOOR, SANGAM BUILDING,
S S FRONT ROAD,
NOW SHIFTED TO ABVP ROAD,
NEAR INDI ROAD BUS STOP,
VIJAYAPUR - 586 101.
...APPELLANT
(BY SRI MOHD. ABDUL QUAYUM, ADVOCATE)
AND:
Digitally signed
by RENUKA 1. SANGANAGOUDA
Location: HIGH S/O SHASHIDHAR MADINAPUR,
COURT OF
KARNATAKA AGE: 17 YEARS,
OCC: STUDENT SINCE MINOR
REPT. BY HIS NATURAL FATHER
SHASHIDHAR
S/O VIRUPAKSHAPPA MADINAPUR,
AGE: 62 YEARS,
OCC: AGRICULTURE,
R/O: HIREMAGI,
TQ: HUNGUND,
NOW RESIDING AT JAL NAGAR,
VIJAYAPURA - 586 109.
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NC: 2025:KHC-K:4894
MFA No. 200923 of 2025
HC-KAR
2. CHANDRASHEKHAR
S/O SHIVAMURTHAPPA,
AGE: 38 YEARS,
OCC: BUSINESS,
R/O: UMALOTI,
TQ: SINDHANUR
DIST: RAICHUR - 584 132.
3. KUMAR
S/O PANDURANGAPPA,
AGE: 43 YEARS,
OCC: BUSINESS,
R/O: H.NO.94/2, 22ND CROSS,
4TH MAIN SOMESHWAR LAYOUT,
DOWNN HULIMAVU, B.G ROAD,
BENGALURU - 560 076.
...RESPONDENTS
THIS MFA IS FILED UNDER SECTION 173 (1) OF THE
MOTOR VEHICLES ACT, PRAYING CALL FOR THE RECORDS IN
MVC.NO.1332/2021 BY THE PRINCIPAL SENIOR CIVIL JUDGE
AND MACT-V AT VIJAYAPURA AND SET ASIDE THE JUDGMENT
AND AWARD DATED 23.04.2024 PASSED IN
M.V.C.NO.1332/2021 BY THE PRINCIPAL SENIOR CIVIL JUDGE
AND M.A.C.T.-V AT VIJAYAPURA EXONERATING THE
APPELLANT OF ITS LIABILITY.
THIS MFA, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
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NC: 2025:KHC-K:4894
MFA No. 200923 of 2025
HC-KAR
CORAM: HON'BLE MR JUSTICE SHIVASHANKAR
AMARANNAVAR
ORAL JUDGMENT
This appeal is filed challenging the judgment and award dated 23.04.2024 passed in MVC.No.1332/2021 by the Principal Senior Civil Judge and MACT-V, Vijayapura. The amount of compensation awarded under impugned judgment is Rs.27,600/- (Rupees Twenty Seven Thousand Six Hundred only).
02. As per Sub Section (2) of Section 173 of the Motor Vehicles Act, 1988 the appeal will not lie against the award of Motor Accident Claims Tribunal, if the amount in dispute is less than one lakh rupees. Hence, the appeal is not maintainable.
03. In view of the above, the appeal is dismissed as not maintainable.
Sd/-
(SHIVASHANKAR AMARANNAVAR) JUDGE KJJ List No.: 1 Sl No.: 13 Ct;Vk