The Managing Director vs Mr V Rajendra
2021 Latest Caselaw 2278 Kant

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       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

           DATED THIS THE 16TH DAY OF JUNE, 2021

                          BEFORE

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

                  M.F.A.NO.379/2013 (WC)

BETWEEN:

THE MANAGING DIRECTOR,
BHARAT GOLD MINES LIMITED,
SUVARNA BHAVAN,
OORGAUM POST,
KOLAR GOLD FIELDS-563 120.                    ... APPELLANT

    (BY SRI T. RAJARAM, BY RSBG LAW FIRM, ADVOCATE)

AND:

MR. V. RAJENDRA,
S/O VENKATARAJ,
AGED ABOUT 45 YEARS,
RESIDING AT No.86,
KANNADY, 3RD LINE,
OORGAUM POST, K.G.F.,
KOLAR DISTRICT.                            ... RESPONDENT

                (RESPONDENT NOT SERVED)

      THIS M.F.A IS FILED UNDER SECTION 30(1) OF THE
WORKMEN COMPENSATION ACT AGAINST THE AWARD DATED
31.03.2012 PASSED IN WCA/NFC/CR.NO.10/2007 ON THE FILE
OF THE LABOUR OFFICER, COMMISSIONER FOR WORKMEN
COMPENSATION,     KOLAR   DISTRICT,  KOLAR,  AWARDING
COMPENSATION OF Rs.2,99,322/- WIT INTEREST @ 7.5% FROM
THE DATE OF PETITION TILL THE DATE OF JUDGMENT AND
WITH INTEREST @ 12% P.A. AFTER THE DATE OF JUDGMENT
TILL THE DATE OF DEPOSIT.
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     THIS M.F.A. COMING ON FOR ORDERS THROUGH 'VIDEO
CONFERENCE' THIS DAY, THE COURT DELIVERED THE
FOLLOWING:

                           JUDGMENT

The learned counsel for the appellant again seeks two

weeks time to take steps in respect of the respondent. This

Court vide order dated 01.06.2021 has observed that from

03.12.2019 steps are not taken in respect of deceased

respondent. This is the matter of the year 2013 and till date no

steps are taken against the respondent. Hence, the appeal is

dismissed.

Sd/-

JUDGE

MD