Failure to File Required Translations Results in Dismissal of Appeals

The insurer filed three appeals under Section 173(1) of the Motor Vehicles Act against awards in connected motor accident claims.

By an order dated 3 August 2026, the Karnataka High Court granted the insurer four weeks to file duly attested translations of documents and depositions on record, supported by an affidavit as required by Order XIII Rule 12 CPC (Karnataka Amendment).

The Court directed that, on default, the appeals would stand dismissed without further reference to it; if the translations were filed, the matters would be listed on 7 September 2026.

The Court also directed the filing of a proper synopsis.

A subsequent note records that the order was not complied with and that the appeals therefore stood dismissed.

Whether the appellant was required to file duly attested translated copies of the documents and depositions, supported by an affidavit, under Order XIII Rule 12 CPC (Karnataka Amendment).

Whether the appeals should stand dismissed upon the appellant’s failure to comply with the Court’s direction within the time granted.

Order XIII Rule 12 CPC, as amended in Karnataka, was cited as requiring the specified translated copies to be duly attested and supported by an affidavit.

The Court made dismissal of the appeals the consequence of non-compliance with its direction within four weeks.

The appeals had been brought under Section 173(1) of the Motor Vehicles Act; the order did not address the substantive merits of the motor accident claims or apply any precedent.

The Court required translated, attested copies supported by an affidavit before the appeals could proceed, and expressly conditioned their continuation on compliance within four weeks.

The subsequent record states that the direction was not complied with; accordingly, the stipulated consequence—dismissal without further reference to the Court—followed.

The Court did not determine the insurer’s substantive challenges to the awards.