Ravi Velivela Padmashree Road ... vs Mohammed Ismail Son Of Hussain ...
2022 Latest Caselaw 2910 Kant

                             1




          IN THE HIGH COURT OF KARNATAKA
                 KALABURAGI BENCH

     DATED THIS THE 07TH DAY OF JANUARY, 2019

                        BEFORE

        THE HON'BLE MR.JUSTICE S.G.PANDIT

              MFA NO.201020/2018 (WC)

BETWEEN:

Ravi Velivela Padmashri Road Lines
Padmavati Nilayam
9-35/1, P.No.482 & 483
Pratha Enclave, Patancheru
Medak Muthangi-502130
Prop: Velivela Ravi
S/o Veera Swamy Velivela
Age: about 58 Years
Occ: Transport Business
R/o Padmavati Nilayam
9-35/1, P. No.482 & 483
Pratha Enclave, Patancheru
Medak Muttangi-502130
                                           ... Appellant

(By Sri. K.M. Ghate & Sri. Namdev B.S., Advocates)

AND:

1.     Mohammed Ismail
       S/o Hussain Shah
       Age: about 65 Years
       Occ: Nil,
       R/o Village Satoli
                            2




     Tq. & Dist: Bidar-585401

2.   Anwarbee W/o Mohammed Ismail
     Aged about 58 Years
     Occ: Household
     R/o Satoli
     Tq. & Dist: Bidar-585401

3.   The Branch Manager
     United India Insurance Company Limited
     Shetkar Complex
     Near Canara Bank
     K.E.B. Road, Bidar-585401
                                    ... Respondents

      This Miscellaneous First Appeal is filed under
Section 30 of Employees Compensation Act, 1923
praying to modify the award dated 21.03.2018 and
thereby please to shift the liability of payment of
compensation if any on respondent No.3-Insurance
Company as claimed by the respondent Nos.1 and 2 in
their application under Section 10 EC Act and Rules.

      This appeal is coming on for orders, this day, the
court delivered the following:


                     JUDGMENT

This court by order dated 21.08.2018 granted

eight weeks time to comply with the office objections

and had observed that failing which the appeal stands

dismissed for non-prosecution without reference to the

Bench.

2. The order sheet discloses that till today, the

appellant has not complied with the office objections.

Hence, as per the order dated 21.08.2018, the appeal

stands dismissed for non-prosecution.

Sd/-

JUDGE BL