Mylimane Estate vs Smt Shanthi
2022 Latest Caselaw 2489 Kant

IN THE HIGH COURT OF KARNATAKA AT BENGALURU

     DATED THIS THE 15TH DAY OF FEBRUARY, 2022

                     BEFORE

      THE HON'BLE MR. JUSTICE P. KRISHNA BHAT

 MISCELLANEOUS FIRST APPEAL NO.8865/2018(WC)

BETWEEN:

MYLIMANE ESTATE
ARABIDKOOL DIVISION
(TATA COFFEE LIMITED)
JOLDAL POST,
CHIKMAGALUR TALUK & DISTRICT
REPRESENTED BY ITS
MANAGER - LEGAL & COMPLIANCE
SRI VIJAY KARNAD
                                   ...   APPELLANT
(BY SRI SOMASHEKAR, ADVOCATE)

AND :

1.     SMT. SHANTHI,
       AGED ABOUT 28 YEARS,
       W/O. LATE SRI SURESHNAIKA
2.     KUM. SARIKA,
       AGED ABOUT 7 YEARS,
       D/O. LATE SRI SURESHNAIKA
3.     KUM. SOWJANYA
       AGED ABOUT 6 YEARS
       D/O. LATE SRI SURESHNAIKA
                       2

    RESPONDENT NOS.2 AND 3 ARE
    MINORS REPRESENTED BY
    THEIR MOTHER AND NATURAL GUARDIAN
    RESPONDENT NO.1

    RESPONDENT NOS.1 TO 3 ARE
    RESIDENTS OF ARABIDKOOL ESTATE
    KAIMARA POST
    CHIKMAGALUR TALUK & DISTRICT.

                              ...   RESPONDENTS

    THIS MISCELLANEOUS FIRST APPEAL IS FILED
U/S.30(1) OF THE EMPLOYEES COMPENSATION ACT,
AGAINST     THE    JUDGMENT       AND   AWARD
DTD.18.08.2018 PASSED ON ECA NO.10/2015 ON
THE FILE OF THE II ADDITIONAL SENIOR CIVIL
JUDGE     & JMFC, CHICKAMAGALURU, AWARDING
COMPENSATION OF RS.3,52,092/- WITH INTEREST AT
12% P.A., FROM THE DATE OF PETITION TILL THE
DATE OF PAYMENT IN EQUAL PORPORTION.


    THIS MISCELLANEOUS FIRST APPEAL COMING
ON FOR ORDER THIS DAY, THE COURT DELIVERED
THE FOLLOWING:




                      2
                              3


                     JUDGMENT

Memo accepted. Appeal is dismissed as withdrawn.

Sd/-

JUDGE

Sbs/-