Tata Coffee Limited vs Sri Nataraj
2022 Latest Caselaw 5306 Kant

     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 23RD DAY OF MARCH, 2022

                        BEFORE

      THE HON'BLE MR. JUSTICE PRADEEP SINGH YERUR

              M.F.A. NO.5889/2019(ECA)

BETWEEN:
TATA COFFEE LIMITED
P B NO.18 POLYBETTA ESTATE
KODAGU -571215
REPRESENTED BY ITS
MANAGER-LEGAL & COMPLIANCE
SRI VIJAY KARNAD

                                          ...APPELLANT
(BY SRI.SOMASHEKAR, ADVOCATE)

AND

1.   SRI NATARAJ
     AGED ABOUT 65 YEARS
     S/O SRI SUBRAMANI
     T C NO.17075
     KOTTABETTA ESTATE
     UNIT OF TATA COFFE LIMITED
     POLLIBETTA-571 215
     SOUTH KODAGU.

2.   THE MANAGER
     M/S ORIENTAL INSURANCE CO. LTD.
     RICHMOND ROD, (CBO 15) # 5
     RICHMOND PALAZZO
     BENGALURU-560025.
                                       ...RESPONDENTS
(R1 SERVED AND UNREPRESENTED)
                              2

     THIS MFA IS FILED U/S 30(1) OF ECA ACT AGAINST
THE JUDGMENT AND AWARD DATED 25.05.2019 PASSED IN
ECA NO.14/2014 ON THE FILE OF THE SENIOR CIVIL JUDGE,
VIRAJPET, AWARDING COMPENSATION OF RS.1,02,998/-
TOWARDS PARTIAL PERMANENT DISABILITY FROM THE
RESPONDENTS JOINTLY AND SEVERALLY AND DIRECTING
THE RESPONDENT 1 TO PAY INTEREST OF RS.35,790/-
TOWARDS INTEREST AND RS.25,000/- TOWARDS PENALTY.

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

                        JUDGMENT

Learned counsel for the appellant/employer has filed a

memo for disposal of this appeal on the ground that the

matter has been settled before the Lok-Adalath. He has filed

several documents along with the memo, one of which is a

memo filed by the counsel for the Decree Holder, the

respondent herein in Ex.No.31/2019, which reads as under:

"The undersigned advocate for Decree Holder submits that the JDR are paid entire Decreetal amount. The DHR satisfied the same. Hence the said execution petition is not pressed as dismissed in the above case."

Though respondent No.1 is served and not represented,

on perusal of the memo for disposal and the memo filed by

respondent No.1 herein before the Executing Court wherein

he is satisfied with the entire decreetal amount and the

matter has been settled before the Lok-Adalath, this appeal

would not survive for consideration any further.

Therefore, this appeal is disposed of as having been

settled before the Lok-Adalath.

Sd/-

JUDGE

HA/-