The Divisional Office, vs Shri. Basavaraj Veerabhadrappa ...
2021 Latest Caselaw 1635 Kant

            IN THE HIGH COURT OF KARNATAKA
                    DHARWAD BENCH

      DATED THIS THE 25TH DAY OF FEBRUARY, 2021

                              BEFORE

        THE HON'BLE MR.JUSTICE RAVI V.HOSMANI

                      MFA No.23852/2011

BETWEEN:

The Divisional Office,
Bajaj Allianz General Insurance Co., Ltd.,
Belgaum through
The Authorized Signatory,
The Assistant Manager (Legal)
Bajaj Allianz General Insurance Co, Ltd.,
4th floor, V.A.Kalaburgi Mension,
Opp. Muncipal Corporation,
Lamington Road, Hubli - 580020.
                                                    ... Appellant
(Sri. M.K.Soudagar, Advocate for appellant)

AND
1.    Shri. Basavaraj Veerabhadrappa Bhagoji,
      Age 26 years, Occ: Driver,
      R/o. Yanam Peth, Ramdurg, Dist. Belgaum.
2.    Shri. Shivanand Veerabhadrappa Bagoji,
      Age major, Occ: Business,
      R/o. H.No.45/A, Ningapur Peth,
      Ramdurg, Dist. Belgaum.
                                                 ... Respondents
(Sri. H.M.Dharigond, Advocate for R1;
R2 served and unrepresented)
                                   2




      This MFA is filed under Section 30(1)(A) of the WC Act,
against the Judgment and Award dated 31.03.2011 passed in
W.C.No.106/2009 on the file of the Labour Officer and
Commissioner for workmen compensation, Sub-Div-II, Belgaum,
awarding compensation of Rs.2,08,233/- along with interest at the
rate of 12% from the date of petition till deposit.

      This MFA coming on for Hearing this day, the court, delivered
the following:

                             JUDGMENT

Learned counsel for the appellant has filed a memo stating

that, the appellant does not intend to prosecute the appeal, hence,

the appeal may be dismissed as not pressed.

The said memo is taken on record.

In view of the memo and supporting submission of the

learned counsel for the appellant, the appeal is dismissed as not

pressed.

The amount in deposit is ordered to be transmitted to the

concerned jurisdictional Court for disbursal.

Sd/-

JUDGE

*Svh/-