Sri.Rajanna vs Sri.S Kumar
2022 Latest Caselaw 8312 Kant

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  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 07TH DAY OF JUNE 2022

                       BEFORE

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

           MFA No.1236 OF 2020(ECA)

BETWEEN:

SRI RAJANNA,
S/O ANTHONI SWAMY,
AGED ABOUT 46 YEARS,
MARY CHURCH ROAD,
HIRIYUR-577 598.
                                       ...APPELLANT
AND:

SRI S. KUMAR,
S/O SANKAPPA,
AGED ABOUT 30 YEARS,
OCC: MASON, MIRZA EXTENTION,
HIRIYUR TOWN,
HIRIYUR-577 598.
                                     ...RESPONDENT

     THIS MFA IS FILED UNDER SECTION 30(1) OF
EMPLOYEES COMPENSATION ACT, AGAINST JUDGMENT
AND AWARD DATED 05.08.2019 PASSED IN ECA
NO.21/2017, ON THE FILE OF THE SENIOR CIVIL JUDGE
AND COMMISSIONER FOR EMPLOYEES COMPNESATION
ACT,    HIRIYUR,   AWARDING     COMPENSATION    OF
RS.5,93,019/- WITH INTEREST AT 12 PER CENT PA FROM
THE DATE OF PETITION TILL REALIZATION.

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

The learned counsel for the appellant has filed a

memo dated 07.06.2022 stating that matter has been

settled out of Court between the parties. Hence, the

appeal may be dismissed as settled between the

parties.

Memo is taken on record.

The appeal is dismissed as withdrawn since

the matter has been settled between the parties out

the Court.

Sd/-

JUDGE

HA/-