Divisional Controller vs Smt. Shrinidhi Usha W/O Anand Kulakarni
2023 Latest Caselaw 9534 Kant

Karnataka High Court

Divisional Controller vs Smt. Shrinidhi Usha W/O Anand Kulakarni on 6 December, 2023

Author: Hanchate Sanjeevkumar

Bench: Hanchate Sanjeevkumar

                                                               -1-
                                                                     NC: 2023:KHC-D:14249
                                                                       MFA No. 103187 of 2018




                                             IN THE HIGH COURT OF KARNATAKA,
                                                     DHARWAD BENCH

                                         DATED THIS THE 6TH DAY OF DECEMBER, 2023

                                                           BEFORE

                                      THE HON'BLE MR JUSTICE HANCHATE SANJEEVKUMAR

                                      MISCELLANEOUS FIRST APPEAL NO.103187/2018(WC)

                                 BETWEEN:

                                 DIVISIONAL CONTROLLER,
                                 NWKRTC, DIVISION, HUBBALLI,
                                 GOKUL ROAD, HUBBALLI,
                                 R/BY C.L.O. N.W.K.R.T.C.
                                                                                   ...APPELLANT
                                 (BY SRI MAHESH WODEYAR, ADVOCATE)

                                 AND:

                                 1.   SMT. SHRINIDHI @ USHA
                                      W/O. ANAND KULAKARNI,
                                      AGE: 28 YEARS, OCC: HOUSEHOLD,
                                      R/O: HIREHALLI, TQ: YELABURGA,
                                      NOW AT KUSHTAGI, DIST: KOPPAL-584121.

                                 2.   KUM.AKSHATA D/O. ANAND KULAKARNI,
                                      AGE: 12 YEARS, OCC: STUDENT,
                                      R/O: HIREHALLI, TQ: YELABURGA,
              Digitally signed
              by
              VIJAYALAKSHMI
VIJAYALAKSHMI M KANKUPPI
M KANKUPPI
              Date:
              2023.12.12
              13:20:49 +0530

                                      NOW AT KUSHTAGI, DIST: KOPPAL-584121,
                                      MINOR R/BY RESPONDENT NO.1.
                                                                               ...RESPONDENTS


                                      THIS MFA IS FILED UNDER SECTION 30(1)(A) OF THE
                                 EMPLOYEE COMPENSATION ACT, 1923, PRAYING TO SET ASIDE THE
                                 JUDGMENT AND AWARD DATED 23.09.2017 PASSED BY THE
                                 LEARNED SENIOR CIVIL JUDGE AND MOTOR ACCIDENT CLAIMS
                                 TRIBUNAL, KUSHTAGI, IN ECA NO.04/2015 AND ETC.,

                                     THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
                                 COURT DELIVERED THE FOLLOWING:
                                     -2-
                                           NC: 2023:KHC-D:14249
                                             MFA No. 103187 of 2018




                              JUDGMENT

Even after lapse of five years from the date of filing

of the appeal, appellant-corporation has not deposited the

award amount as per law. Hence, appeal stands

dismissed.

Sd/-

JUDGE

HMB

CT-ASC