The Head Master vs Smt. Sudha
2023 Latest Caselaw 294 Kant

                                               -1-
                                                      MFA No. 4825 of 2021




                      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                         DATED THIS THE 4TH DAY OF JANUARY, 2023

                                          BEFORE
                             THE HON'BLE MR JUSTICE M.I.ARUN
                  MISCELLANEOUS FIRST APPEAL NO. 4825 OF 2021 (MV-I)
                 BETWEEN:

                 THE HEAD MASTER,
                 OXFORD INTERNATIONAL PUBLIC SCHOOL
                 HOUSING BOARD,
                 MAHADESHWARANAGARA,
                 CHANNAPATNA TOWN,
                 RAMANAGARA DISTRICT.
Digitally                                                      ...APPELLANT
signed by V
MANJUSHA
BAI              (BY SRI. RAJU S., ADVOCATE)
Location: High
Court of
Karnataka        AND:

                 1.   SMT. SUDHA
                      W/O LATE SANNAPPA,
                      AGED ABOUT 41 YEARS,
                      R/AT HULUVADI VILLAGE,
                      MALURU HOBLI,
                      CHANNAPATNA TALUK,
                      RAMANAGARA DISTRICT.

                 2.   SRI ANIL KUMAR M C
                      S/O CHIKKAKALAIAH,
                      R/AT MANKUNDA VILLAGE,
                      MALURU HOBLI,
                      CHANNAPATNA TALUK,
                      RAMANAGARA DISTRICT-572159
                                                           ...RESPONDENTS

                      THIS MFA IS FILED U/S 173(1) OF MV ACT AGAINST THE
                 JUDGMENT AND AWARD DATED 31.05.2017 PASSED IN MVC NO.
                 140/2015 ON THE FILE OF THE SENIOR CIVIL JUDGE AND JMFC,
                 ADDITIONAL    MACT,     CHANNAPATTANA,      RAMANAGARA,
                                -2-
                                          MFA No. 4825 of 2021




AWARDING COMPENSATION OF RS.4,18,600/- WITH INTEREST
AT 6% P.A. FROM THE DATE OF PETITION TILL THE DATE OF
DEPOSIT.

     THIS APPEAL IS COMING ON FOR ORDERS, THROUGH
PHYSICAL HEARING/VIDEO CONFERENCING THIS DAY, THE
COURT DELIVERED THE FOLLOWING:


                          JUDGMENT

1. Learned counsel for the appellant has filed a memo dated

04.01.2023 with a prayer to dismiss the petition as withdrawn.

2. Memo is placed on record.

3. Accordingly, the appeal dismissed as withdrawn.

SD/-

JUDGE

AG