Divisional Manager vs Basavaraju
2021 Latest Caselaw 2662 Kant

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       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

            DATED THIS THE 6TH DAY OF JULY, 2021

                          BEFORE

           THE HON'BLE MR. JUSTICE H.P. SANDESH

                  M.F.A.NO.4315/2014 (WC)

BETWEEN:

DIVISIONAL MANAGER
ORIENTAL INSURANCE CO. LTD.,
DIVISIONAL OFFICE,
KPTCL, M.C.ROAD, MANDYA
NOW REPRESENTED BY ITS
REGIONAL MANAGER
ORIENTAL INSURANCE CO. LTD.,
REGIONAL OFFICE, NO.44/45
LEO SHOPPING COMPLEX
RESIDENCY ROAD CROSS
BENGALURU-560 025.                           ... APPELLANT

           (BY SRI A.N.KRISHNA SWAMY, ADVOCATE)
AND:

1.     BASAVARAJU
       S/O KALASHETTY
       AGE: MAJOR
       R/O VADESAMUDRA VILLAGE
       KASABA HOBLI, PANDAVAPUR TALUK
       MANDYA DISTRICT.

2.     SHANTHAIAH
       S/O LATE SUBBAIAH
       AGE: MAJOR
       R/O VADESAMUDRA VILLAGE
       PANDAVAPUR TALUK
       MANDYA DISTRICT.                     ... RESPONDENTS
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     THIS M.F.A IS FILED UNDER SECTION 30(1) OF
WORKMEN'S COMPENSATION ACT AGAINST THE JUDGMENT
DATED 31.07.2013 PASSED IN WCA/NFC/CR-154/2005 ON THE
FILE OF THE LABOUR OFFICER AND COMMISSIONER FOR
WORKMEN'S COMPENSATION, MYSURU DISTRICT, MYSURU,
AWARDING COMPENSATION OF Rs.1,46,772/- WITH INTEREST
@ 12% FROM AFTER 30 DAYS OF ACCIDENT TILL DEPOSIT.

     THIS M.F.A. COMING ON FOR ORDERS THROUGH 'VIDEO
CONFERENCE' THIS DAY, THE COURT DELIVERED THE
FOLLOWING:

                        JUDGMENT

Though this appeal is filed in the year 2014, the office

objections are not complied with till today. This Court has given

adjournments on 04.02.2015, 07.09.2015, 12.01.2016,

30.03.2016, 30.06.2016, 23.10.2019, 13.02.2020, 26.06.2021 and

14.06.2021 to comply with the office objections, the same has not

been done and there is no progress in the matter.

Again, today, the learned counsel for the appellant seeks

time. There is no meaning in granting time again and again for

compliance of office objections in spite of time given from 2015

onwards.

Hence, the appeal is dismissed for non-prosecution.

Sd/-

JUDGE cp*