The Branch Manager vs Sri C Rajan
2022 Latest Caselaw 3183 Kant

                        1




 IN THE HIGH COURT OF KARNATAKA AT BENGALURU,


   DATED THIS THE 23RD DAY OF FEBRUARY, 2022


                      BEFORE

   THE HON'BLE MR.JUSTICE P.KRISHNA BHAT

           MFA NO.1365 OF 2011(WC)


BETWEEN:

THE BRANCH MANAGER
UNITED INDIA INSURANCE CO.LTD.
BRANCH OFFICE
SRI. VENKATESHWARA NILAYA
B.M. ROAD
HASSAN

DULY REPRESENTED BY
THE REGIONAL MANAGER
UNITED INDIA INS. CO. LTD.,
REGIONAL OFFICE
KRISHI BHAVAN, IV FLOOR
HUDSON CIRCLE (CORPORATION CIRCLE)
BANGALORE-560 001.
BY ITS MANAGER
                                     ...APPELLANT

(By SMT. H.C. LOKESHWARI, ADVOCATE FOR
SRI. A.RAVISHANKAR, ADVOCATE)

AND:

1 . SRI. C. RAJAN,
AGED ABOUT 41 YEARS
S/O. SRI. PAITHAL
DRIVER, HOSABEEDI
KONANUR TOWN
                          2




KONANUR HOBLI, 573 130
ARKALGUD TALUK
HASSAN DISTRICT.

2. SRI. K.ANSAR
AGED ABOUT 45 YEARS
S/O. SRI. ABDUL REHAMAN
NIZAR MANZIL, MERUYAMBAYI
NEERVELI POST
VIA NIRMALAGIRI
KANNUR DISTRICT
KERALA STATE.
                                  ... RESPONDENTS

(By SRI. V. ANAND, ADVOCATE FOR R2,
SRI. CHETAN B. ADVOCATE FOR R1)


     THIS MFA IS     FILED U/S 30(1) OF WC ACT
AGAINST THE JUDGMENT AND AWARD DATED
04.11.2010 PASSED IN WCA.NF.SR.NO.6/2007 ON THE
FILE OF THE LABOUR OFFICER AND COMMISSIONER
FOR      WORKMEN       COMPENSATION,       HASSAN
SUBDIVISION, HASSAN, AWARDING A COMPENSATION
OF RS.2,81,122/- WITH INTEREST AT 12% P.A.

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


                   JUDGMENT

Learned counsel for the appellant has filed a

memo for withdrawal of appeal. Memo is accepted.

Appeal is dismissed as withdrawn.

In view of the same, Misc. Civil. 3239/2011

stands dismissed.

The amount in deposit before this court shall

be transmitted to the learned MACT forthwith, along

with records.

Sd/-

JUDGE

snc