Smt. Kamalamma vs K.M. Puttasamy Gowda
2022 Latest Caselaw 2922 Kant

                           1


      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 21ST DAY OF FEBRUARY, 2022

                         BEFORE

         THE HON'BLE MR. JUSTICE P. KRISHNA BHAT

 MISCELLANEOUS FIRST APPEAL NO.6656 OF 2015(WC)

BETWEEN
SMT. KAMALAMMA
W/O MANJEGOWDA
AGED ABOUT 36 YEARS
R/O AMBLE VILLAGE AND POST
CHIKKAMAGALURU DISTRICT-577 101.
                                           ... APPELLANT
(BY SRI VINOD GOWDA, ADVOCATE)

AND
 1. K M PUTTASAMY GOWDA
    S/O MALLE GOWDA
    AGED ABOUT 68 YEARS
    R/O DODDANA GOWDA B ESTATE
    HALASUMANE POST
    CHIKKAMAGALURU DISTRICT-577 101.

 2. THE BRANCH MANAGER
    ORIENTAL INSURANCE CO.LTD.
    BRANCH OFFICE,
    TAPCMS COMPLEX, K M ROAD
    NEAR HANUMANTHAPPA CIRCLE
    CHIKKAMAGALURU-577 101.
                                          ...RESPONDENTS
(BY SRI B S UMESH, ADVOCATE FOR R2)

     THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 30(1) OF THE EMPLOYEES COMPENSATION ACT,
                              2


AGAINST THE JUDGMENT AND AWARD DATED 13TH APRIL, 2015
PASSED IN ECA NO.257 OF 2014     ON THE FILE OF THE
PRINCIPAL SENIOR CIVIL JUDGE, CHIKKAMAGALURU, PARTLY
ALLOWING THE CLAIM PETITION FOR COMPENSATION AND
SEEKING ENHANCEMENT OF COMPENSATION.

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

                      JUDGMENT

Sri. Vinod Gowda, learned counsel for the appellant

submits that he will file memo before the Registry seeking

permission to withdraw the appeal. Submission is placed

on record.

Appeal is accordingly dismissed as withdrawn.

Sd/-

JUDGE

ARK