Chandragouda S/O Ninganagouda vs Shankarappa S/O Puttappa
2022 Latest Caselaw 8478 Kant

                                                    -1-




                                                              MFA No. 24701 of 2010


                            IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                                 DATED THIS THE 09TH DAY OF JUNE, 2022

                                                   BEFORE
                                THE HON'BLE MR JUSTICE P.KRISHNA BHAT
                       MISCELLANEOUS FIRST APPEAL NO. 24701 OF 2010 (WC-)
                       BETWEEN:
                       CHANDRAGOUDA
                       S/O NINGANAGOUDA GUREMATTI,
                       AGE: 41 YEARS,
                       R/O: KHURDAVEERAPUR,
                       TQ: BYADGI.DIST: HAVERI.
                                                                         ...APPELLANT
                       (BY SRI. PATIL M H & SRI. G.S.HULMANI, ADVOCATES)
                       AND:
                       1.    SHANKARAPPA
                             S/O PUTTAPPA KATENAHALLI,
                             AGE: MAJOR, OCC: BUSINESS.
                             R/O: ANGARAGATTI, TQ: BYADGI,
                             DIST: HAVERI

                       2.    THE AUTHORISED SIGNATORY
                             I.C.I.C.I. LUMBARD GENERAL INSURANCE CO LTD.
JAGADISH                     K.P. COFFEE DAY OPP.
TR                           DR. RAJKUMAR ROAD,
Digitally signed by
JAGADISH T R
Location: HIGH COURT
OF KARNATAKA,
                             RAJAJI NAGAR, BANGALORE.
DHARWAD
                                                                    ...RESPONDENTS
                       (BY SRI. MAHESH WODEYAR, ADV., FOR R1;
                       SRI. S. K. KAYAKMATH, ADV., FOR R2)

                              THIS MFA IS FILED U/SEC.30(1) OF WC ACT, 1923,
                       AGAINST    THE   JUDGMENT    AND     ORDER   DATED:19-08-2009
                       PASSED IN WCA/NF-210/2007 ON THE FILE OF THE LABOUR
                       OFFICER AND COMMISSIONER FOR WORKMEN'S COMPENSATION,
                       HAVERI DISTRICT, HAVERI, PARTLY ALLOWING THE CLAIM
                              -2-




                                       MFA No. 24701 of 2010


PETITION FOR COMPENSATION AND SEEKING ENHANCEMENT OF
COMPENSATION.

      THIS MFA COMING ON FOR FINAL HEARING THIS DAY,
COURT DELIVERED THE FOLLOWING:


                         JUDGMENT

Sri. M. H. Patil, advocate, submits that the appeal in

MFA No.20299/2010 filed by the Insurance Company calling

in question the same judgment and award has already been

allowed by judgment dated 05.01.2015 and therefore, this

appeal does not survive for consideration.

Regard being had to the said submission, this appeal is

dismissed as not surviving for consideration.

In view of disposal of the appeal, pending interlocutory

applications, if any, do not survive for consideration and are

dismissed accordingly.

Sd/-

JUDGE

YAN