Smt Thayamma vs Jagadish
2022 Latest Caselaw 10512 Kant

                          1



     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

          DATED THIS THE 7TH DAY OF JULY 2022

                        BEFORE

     THE HON'BLE MR. JUSTICE H. T. NARENDRA PRASAD

            MFA CROB. No.76 OF 2019(MV)
BETWEEN:

1.     SMT THAYAMMA
       W/O LATE MADEGOWDA
       AGED ABOUT 58 YEARS.

2.     MANJU
       S/O LATE MADEGOWDA
       AGED ABOUT 35 YEARS

3.     BASAPPA
       S/O LATE MADEGOWDA
       AGED ABOUT 35 YEARS

4.     SMT BASAMMA
       W/O MADAPPA
       R/O THORAVALLI VILALGE
       GUNDLUPET TALUK-571316.

5.     RENUKA
       W/O LATE REVANNA
       AGED ABOUT 43 YEARS
       R/AT NBO 58, NEAR SANKETI HOSTAL
       JAYANAGAR, MYSURU - 14.

6.     SWAMY
       S/O LATE MADEGOWDA
       AGED ABOUT 41 YEARS
       R/AT THORAVALLI VILLAGE
       GUNDLUPET TALUK 571316.
                          2




7.     SHIVAMMA
       S/O GOVINDA
       AGED ABOUT 39 YEARS
       R/AT KEMPISIDDNAHUNDI VILLAGE
       NANJANGUD TALUK 571119.

                                ...CROSS OBJECTORS
(BY SRI.V.PADMANABHA KEDILAYA , ADV.)

AND:

1.     JAGADISH
       S/O CHIKKAJAVAREGOWDA
       MAJOR
       R/O KEPARAYANAKOPPAL VILALGE
       (DARASAGUPPE VILLAGE)
       SRIRANGAPATNA TLAUK
       MANDYA DISTRICT 571143.

2.     THE ORIENTAL INSURANCE CO LTD
       DIVISIONAL OFFICE NO.II,
       T P HUB, NEW MUSLIM HOSTEL COMPLEX
       I MAIN, SARASWATHIPURAM,
       MYSURU 570009.
                                       ...RESPONDENTS
(BY SRI.H.C. VRUSHABENDRAIAH, ADV. FOR R2:
NOTICE TO R1 IS DISPENSED WITH
V/O DATED:19.11.2021)

     THIS MFA.CROB IN MFA NO.784/2019 IS FILED
UNDER ORDER XLI RULE 22 AND SECTION 30(1) OF
EMPLOYEES COMPENSATION ACT, 1923, AGAINST THE
JUDGMENT AND AWARD DATED 17.09.2018 PASSED IN
ECA NO. 64/2014 ON THE FILE OF THE IV ADDITIONAL
SENIOR CIVIL JUDGE AND J.M.F.C., MYSURU, PARTLY
ALLOWING THE CLAIM PETITION FOR COMPENSATION
AND SEEKING ENHANCEMENT OF COMPENSATION.
                            3




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

                      JUDGMENT

This cross appeal under Order XLI Rule 22 and

Section 30(1) of Employees Compensation Act, 1923

(hereinafter referred to as 'the Act') has been filed by

the claimants being aggrieved by the judgment dated

17.09.2018 passed by the IV Additional Senior Civil

Judge & JMFC, Mysuru in ECA No,64/2014.

2. Heard the learned counsel for the parties.

3. No substantial question of law arises for

consideration to admit the above cross appeal.

Hence, MFA Crob.No.76/2019 is dismissed.

Sd/-

JUDGE

HA/-