The Oriental Insrurance Co Ltd vs Secon Private Ltd
2022 Latest Caselaw 2212 Kant

                           1




IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 10TH DAY OF FEBRUARY, 2022

                         BEFORE

    THE HON'BLE MR. JUSTICE P.KRISHNA BHAT

               M.F.A.No.11021/2012(WC)

BETWEEN:

THE ORIENTAL INSURANCE CO. LTD.,
D.O-11, JAYALAKSHMI MANSION,
2ND FLOOR, NO.1001/56,
DR.RAJKUMAR ROAD,
4TH BLOCK, RAJAJINAGAR
BANGALORE -560 010
THROUGH ITS REGIONAL OFFICE,
THE ORIENTAL INSURANCE CO. LTD.,
LEO SHOPPING COMPLEX,
44/45, RESIDENCY ROAD,
BANGALORE -560 025
REPRESENTED BY ITS
AUTHORIZED SIGNATORY                  ..APPELLANT

(BY SRI.K.K.VASANTH, ADVOCATE -ABSENT)

AND:

1. SECON PRIVATE LTD.,
FLAT NO.147, 7-B ROAD,
EXPORT PROMOTION
INDUSTRIAL PARK,
WHITEFIELD,
BANGALORE -560 066
REPRESENTED BY ITS
MANAGING DIRECTOR
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2. SRI.M.V.SHIVAKUMAR
S/O M.K.VEERANNA
AGED ABOUT 32 YEARS
MYDALA VILLAGE,
KYATHASANDRA POST-572 104
OODIGERE HOBLI
TUMKUR TALUK & DISTRICT            ..RESPONDENTS


(BY SRI.S.G.LOKESH, ADVOCATE FOR R-1,
 J.M.S. LAW ASSOCIATES, ADVOCATES FOR R-2)


      THIS MFA IS FILED UNDER SECTION 30(1) OF W.C.
ACT AGAINST THE JUDGMENT DATED 30.08.2012 PASSED
IN NO.KAA AATHU/KAPAKA/CR.31/2009 ON THE FILE OF
THE   LABOUR      OFFICER   AND   COMMISSIONER     FOR
WORKMEN COMPENSATION, TUMKUR DISTRICT, TUMKUR,
AWARDING A COMPENSATION OF RS.1,00,761/- WITH
INTEREST @ 12% P.A.


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


                      JUDGMENT

Learned counsel for appellant is absent. No

representation.

On the previous date of hearing also learned

counsel for appellant was absent.

Appeal is dismissed for non-prosecution.

Sd/-

JUDGE

SBN