Smt. Kamalabai W/O Basu Chavan vs Sri.Gopinath And Anr
2022 Latest Caselaw 4929 Kant

         IN THE HIGH COURT OF KARNATAKA
                KALABURAGI BENCH

      DATED THIS THE 16TH DAY OF MARCH 2022

                        BEFORE

      THE HON'BLE MR. JUSTICE ASHOK S. KINAGI

           M.F.A. NO.201780 OF 2016 (WC)

BETWEEN:

SMT. KAMALABAI
W/O BASU CHAVAN
AGED ABOUT 44 YEARS, OCC:COOLIE,
R/O KANNAL, TQ & DIST.VIJAYPUR.
                                           ...APPELLANT

(BY SRI. S S MAMADAPUR, ADV.)

AND

1.    SRI. GOPINATH
      S/O SHRIMAT MOTE,
      AGE:MAJOR, OCC:BUSINESS, R/O NALADURG,
      TQ.TULJAPUR, DIST.VIJAYPUR - 586 101

2.    SHRIRAM GENERAL INSURANCE CO. LTD.
      POONA, LOCALLY REF/SHRIRAM GENERAL INSURANCE,
      E-8, RIICO INDUSTRIAL AREA, SITAPUR,
      JAIPUR, RAJASTAN - 302 022.
                                           ...RESPONDENTS

(BY SRI. SUBHASH MALLAPUR, ADV. FOR R2
    NOTICE TO R1 DISPENSED WITH)
                              2



      THIS MFA IS FILED U/S.30(1) OF WC ACT, PRAYING TO
SET ASIDE THE JUDGMENT AND AWARD DATED 17.09.2016
PASSED BY THE LEARNED COMMISSIONER FOR EMPLOYEES
COMPENSATION AND II ADDL. SENIOR CIVIL JUDGE, VIJAYPUR
IN ECA NO.134/2012 AND CONSEQUENTLY ALLOW THE CLAIM
PETITION.

     THIS APPEAL COMING ON FOR ADMISSION THIS DAY,
THE COURT DELIVERED THE FOLLOWING:

                         JUDGMENT

Learned counsel for the appellant filed a memo

seeking leave of this Court to withdraw the appeal

with liberty to continue the appeal in MFA

No201214/2017.

2. Memo is placed on record.

3. The appeal is dismissed as withdrawn, with

the aforesaid liberty.

SD/-

JUDGE

RD