BASAPPA Vs. M.D.MOHAN

JUDGEMENT

(1.) By the impugned order dtd. 8/12/2025, the High Court has dismissed the petitioner's appeal[Miscellaneous First Appeal No.6340/2022 (MV-1)] under Sec. 173 of the Motor Vehicles Act,1988 on the ground that the petitioner did not comply with an earlier order of the Court and did not present himself before the Medical Board at the District Hospital, Tumkur.

(2.) A reading of the impugned order reveals that the petitioner was required to appear before the Medical Board for assessing his disability for the purpose

(3.) It is contended before us on behalf of the petitioner that because of his physical disability, he was unable to comply with the Court's order. He seeks one final opportunity.