M/S V K Coir Industries vs V.K.Venkatesh
2022 Latest Caselaw 4839 Kant

                               1


       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

          DATED THIS THE 15TH DAY OF MARCH, 2022

                          BEFORE

             THE HON'BLE MS.JUSTICE J.M.KHAZI

                M.F.A.NO.4052/2013 (WC)
BETWEEN:

M/s V.K.COIR INDUSTRIES,
VIGNA SANTE ROAD,
NONAVINAKERE, TIPTUR TALUK,
REPRESENTED BY ITS
SUPERVISOR VIJAYAKUMAR
                                                ... APPELLANT
(BY SRI K HANUMANTHARAYAPPA, ADVOCATE)

AND:

1.     V.K.VENKATESH,
       S/O MUDLAGIRI GOWDA,
       AGED ABOUT 27 YEARS,
       RESIDING AT PICHHENAHALLI,
       NOVNAVINAKERE HOBLI,
       TIPTUR TALUK, TUMKUR DISTRICT.
       PRESENTLY RESIDING AT
       NO.15/15, 5TH MAIN ROAD,
       SRIKANTESHARA NAGARA,
       MAHALAKSHMI LAYOUT,
       BENGALURU - 560 086.

2.     THE REGIONAL OFFICER,
       COIR BOARD,
       REGIONAL OFFICE,
       NO.8, ANNEX BUILDING,
       CUNNINGHAM ROAD,
       BENGALURU - 560 052
                                          ...RESPONDENTS
(BY SRI. H.B.SOMAPUR, ADVOCATE FOR R1;
    R2 IS SERVED & UNREPRESENTED)
                                 2



     THIS MFA IS FILED UNDER SECTION 30(1) OF WC ACT,
1923 PRAYING TO SET ASIDE THE AWARD DATED: 18.01.2013
PASSED BY THE COMMISSIONER, WORKMEN'S COMPENSATION,
SUB DIVISION - 1 BENGALURU IN W.C.A/NFC/CR.44/2009 AND
REMAND THE CASE TO THE LABOUR COMMISSIONER FOR
FRESH CONSIDERATION IN ACCORDANCE WITH LAW BY
ALLOWING THIS APPEAL AND ETC.,
    THIS MFA COMING ON FOR ORDERS THIS DAY, THE
COURT DELIVERED THE FOLLOWING:

                        JUDGMENT

Both appellant as well as respondent No.1 present.

Learned counsel representing them are also present. Learned

counsel for respondent No.1 filed a memo with regard to receipt

of Rs.50,000/- on the last date of hearing on behalf of

respondent No.1. Memo duly signed by respondent No.1.

2. Today respondent No.1 is receiving Rs.1,45,000/-

from the appellant. Thus in all respondent No.1 received

Rs.3,25,000/- in full and final settlement of the claim of

respondent No.1. To that effect a joint memo is filed.

In view of the same, the appeal is disposed off.

Sd/-

JUDGE NM