The Claim Officer,Bajaj Allianz ... vs Sandula @ Kavali Hanmamma W/O ...
2021 Latest Caselaw 7086 Kant

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         IN THE HIGH COURT OF KARNATAKA
                 KALABURAGI BENCH

     DATED THIS THE 22ND DAY OF DECEMBER, 2021

                       BEFORE

        THE HON'BLE MR.JUSTICE M.G.S.KAMAL

              MFA No.31635/2012 (WC)

BETWEEN

1.     THE CLAIM OFFIER,
       BAJAJ ALLIANZ GENERAL INSURANCE
       COMPANY LTD. KALABURAGI MANSION,
       OPP: MUNCIPAL CORPORATION, HUBLI,
       NOW REPRESETNED BY THE ASST. MANAGER
       & AUTHORIZED SIGNATORY, BAJAJ ALLIANZ
       GENERAL INSURANCE COMPANY LTD.
       KALBURGI MANSION, OPP: MUNCIPAL
       CORPORATION, HUBLI.
                                         ...APPELLANT

(BY SRI SUBHASH MALLAPUR, ADVOCATE)

AND

1.     SANDULA @ KAVALI HANMAMMA
       W/O PENTAILAH,
       AGE: 57 YEARS. OCC: COOLIE,

2.     SANDULA @ KAVALI PENTAILAH
       S/O RAMAIAH, AGE: 62 YEARS,
       OCC: COOLIE
                         2




3.   SANDULA @ KAVALI VISHNU
     S/O LATE YADAIAH,
     AGE: 27 YEARS, OCC: AUTO DRIVER

4.   SANDULA @ KAVALI VISHNU
     S/O LATE YADAIAH,
     AGE: 20 YEARS, OCC: COOLIE

     ALL R/O ANNARAM VILLAGE OF
     FAROOQNAGAR MANDAL,
     MAHABOOB NAGAR DIST. (A.P),
     NOW R/O LABOUR COLONY,
     SHAKTI NAGAR RAICHUR - 584101

5.   SRI R. SHANKAREYYAGOUDA
     S/O NARASAYYAGOUDA
     BOREWELL RING LORRY OWNER
     NO.A.P.29/3081,
     R/O ANNARAM VILLAGE, FARUKHNAGAR
     MANDALAM, MEHBOOBNAGAR DISTRICT,
     ANDRA PRADESH P.N.509202
                                  ...RESPONDENTS

(BY SRI VEERANAGOUDA MALIPATIL, ADVOCATE FOR R-1,
R-3 & R-4; V/O DATED 27.08.2015 APPEAL AGAINST R-2
IS DISMISSED AS ABATED; R-5 - SERVED)

   THIS MFA IS FILED U/S 30 (1) OF WORKMANE'S
COMPENSATION ACT, 1923 PRAYING TO CALL FOR THE
RECORDS IN REPET OF THE ORDER PASSED BTY
COMMISSIONER    FOR  WORKMEN'S   COMPENSATION,
RAICHUR DATED 22.06.2012 IN WCA SR NO.16/2010
AWARDING COMPENSATION OF RS.3,98,466/- WITH 12%
INTEREST, FROM THE DATE OF ONE MONTH FROM THE
DATE OF AIDENT AND SET ASIDE THE SAID ORDER OF
SADDLING THE LIABILITY UPON THE APPELLANT
INSURANCE COMPANY.
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     THIS APPEAL COMING ON FOR ORDERS THIS DAY,
THE COURT DELIVERED THE FOLLOWING:-

                       JUDGMENT

The learned counsel for the appellant has filed a

memo seeking withdrawal of the appeal.

The memo is taken on record.

The appeal is dismissed as withdrawn.

Sd/-

JUDGE Srt