Gundappa S/O Balappa Patil vs Sumitra Paramanand Mang
2022 Latest Caselaw 1486 Kant

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           IN THE HIGH COURT OF KARNATAKA
                    DHARWAD BENCH

      DATED THIS THE 1st DAY OF SEPTEMBER, 2016

                           BEFORE

         THE HON'BLE MRS. JUSTICE S.SUJATHA

              M.F.A NO.102200 OF 2015 (WC)


BETWEEN:

GUNDAPPA S/O BALAPPA PATIL
AGE: 50 YEARS, OCC: AGRICULTURE NOW NIL,
R/O: TEERTH, TQ: ATHANI, DIST: BELAGAVI
                                                   ... APPELLANT

(By Sri. ANAND L SANDRIMANI AND SRI.SANTOSH B.RAWOOT, ADV.)

AND

1.    SUMITRA PARAMANAND MANG
      AGE: 48 YEARS, OCC: HOUSEHOLD WORK,
      R/O: TEERTH, TQ: ATHANI, DIST: BELAGAVI

2.    PARAMANAND RAMAPPA MANG
      AGE: 53 AYEARS, OCC: COOLIE &
      AGRICULTURE, R/O: TEERTH,
      TQ: ATHANI, DIST: BELAGAVI

3.    THE DIVISIONAL MANAGER
      NATIONAL INSURANCE CO. LTD.,
      RAMDEV GALLI, BELAGAVI
                                                ... RESPONDENTS

    THIS MFA IS FILED SEEKING TO MODIFY THE
JUDGMENT AND AWARD DATED 25.5.2012 PASSED BY THE
COMMISSIONER FOR WORKMEN COMPENSATION, BELGAVI.

    THIS MFA COMING ON FOR ORDERS, THIS DAY,
THE COURT DELIVERED THE FOLLOWING:
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                      JUDGMENT

Perusal of the order sheet indicates that sufficient

time was granted for the appellant to remove the office

objections. Despite granting adequate opportunities,

office objections are not complied with. The conduct of

the appellant establishes that the appellant is not

serious in prosecuting the appeal. Hence, the Appeal

stands dismissed for non-prosecution.

Sd/-

JUDGE

ln.