Karnataka Vikas Grameena Bank vs Sri Shantinatha Annasa Patil
2022 Latest Caselaw 12064 Kant

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                                    WA No. 100140 of 2015


IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

      DATED THIS THE 22ND DAY OF SEPTEMBER, 2022

                        PRESENT
          THE HON'BLE MR JUSTICE S G PANDIT
                              AND
     THE HON'BLE MR JUSTICE ANANT RAMANATH HEGDE
        WRIT APPEAL NO. 100140 OF 2015 (L-TER)
BETWEEN:

KARNATAKA VIKAS GRAMEENA BANK,
A REGIONAL RURAl BANK CONSTITUTED UNDER THE
PROVISION OF THE REGIONAL RURAL BANKS ACT,
HAVING ITS
HEAD OFFICE AT NO.111, BELAGAVI
ROAD, DHARWAD,
REP.BY ITS CHAIRMAN
SRI ASHOK REDDY NUKALA


                                             ...APPELLANT

(BY SRI. GIRISH BHAT, ADV.)



AND:

      SRI SHANTINATHA ANNASA PATIL
      AT AND POST KAGANOLI,
      TALUK: CHIKODI,
      BELAGAVI DISTRICT,
      SINCE DECEASED BY HIS LRS,
1.    SAVITA @ VARSHA
      W/O LATE SHANTINATHA PATIL,
      AGE: 35 YEARS, OCC: HOUSEHOLD WORK,
      R/O: BAZAR PET, KOGANALLI,
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                                    WA No. 100140 of 2015


     TQ: CHIKKODI, DIST: BELAGAVI

2.   ROHIT S/O LATE SHANTINATHA PATIL
     AGE: 19 YEARS, OCC: NOT KNOWN,
     R/O: BAZAR PET, KOGANALLI,
     TQ: CHIKKODI, DIST: BELAGAVI.

3.   VISHAL S/O LATE SHANTINATHA PATIL
     AGE: 19 YEARS, OCC: NOT KNOWN,
     R/O: BAZAR PET, KOGANALLI,
     TQ: CHIKKODI, DIST: BELAGAVI.


                                          ...RESPONDENTS

(BY SRI. H R DESHPANDE, ADV.)



      THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE

KARNATAKA HIGH COURT ACT, 1961 PRAYING TO ALLOW THE

APPEAL AND SET ASIDE THE IMPUGNED ORDER PASSED BY

THE LEARNED SINGLE JUDGE OF THIS HON'BLE COURT IN

W.P.NO.6525/2008 DATED 06.02.2015 DISPOSING OF THE

WRIT PETITION CONFIRMING THE ORDER OF CGIT PASSED IN

C.R.NO.31/2003 DATED 23.01.2008 AND DIRECTING THE

APPELLANT TO PAY 50% OF BACK WAGES.

      THIS APPEAL COMING ON FOR FINAL HEARING THIS DAY

S.G.PANDIT J., DELIVERED THE FOLLOWING:
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                                                WA No. 100140 of 2015


                                JUDGMENT

1. Learned counsel Sri.Girish Bhat for the appellant

and the learned counsel Sri.H.R.Deshpande for the respondents

are present.

2. A joint memo dated 22.09.2022 is filed which reads

as under:

"That, the Appellant Bank has agreed to pay all in all a sum of Rs.2,50,000/- (Rupees Two Lakhs Fifty Thousand only) excluding the sum that have already paid; and the respondents have willingly agreed to receive the same as one time settlement. The amount settled will be credited to the account of respondent No.1."

3. The memo would indicate that the appellant-Bank

has agreed to pay Rs.2,50,000/- excluding the amount that has

already been paid and the respondents have agreed to receive

the same. The appellant-Bank has undertaken to credit the

amount to the account of respondent No.1. The present writ

appeal is disposed of in terms of the joint memo.

Sd/-

JUDGE

Sd/-

JUDGE