Hanumantgouda S/O. Bhimanagouda ... vs The Union Of India
2023 Latest Caselaw 2990 Kant

                                       -1-
                                              MFA.CROB No. 737 of 2012




             IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                     DATED THIS THE 7TH DAY OF JUNE, 2023

                                     BEFORE

                       THE HON'BLE MRS. JUSTICE M.G.UMA

                     MFA CROSS OBJ NO.737 OF 2012 (LAC)

            BETWEEN:

            SRI HANUMANTGOUDA S/O. BHIMANAGOUDA PATIL,
            AGE: 65 YEARS, OCC: AGRI.,
            R/O. UGNIKERI, TQ: KALGHATAGI.
                                                   ...CROSS OBJECTOR
            (BY SRI B. S. SANGATI, ADVOCATE)

            AND:

            1.   THE UNION OF INDIA,
                 REP. BY ITS GENERAL MANAGER,
                 THROUGH THE DEPUTY ENGINEER (LAW)
                 SOUTH - WESTERN RAILWAY,
                 CLUB ROAD, HUBLI.

            2.  THE DEPUTY COMMISSIONER/THE SPECIAL LAND
                ACQUISITION OFFICER,
Digitally       HUBLI - ANKOLA BROADGAUAGE RAILWAY AUTHORITY,
signed by       OFFICE AT KUMTA, DIST: UTTAR KANNADA.
ROHAN
HADIMANI                                               ...RESPONDENTS
T
            (BY SRI AJAY U. PATIL, ADVOCATE FOR R1;
                 AGA, FOR R2)

                  THIS MFA CROSS OBJECTION IS FILED UNDER ORDER 41
            RULE 22 OF CODE OF CIVIL PROCEDURE, PRAYING THAT THIS
            HON'BLE COURT MAY BE PLEASED TO ALLOW THIS CROSS -
            OBJECTIONS WITH COST AND DETERMINE THE MARKET VALUE AT
            RS.1,00,000/- GUNTA AND AWARD ALL STATUTORY BENEFITS BY
            MODIFYING THE JUDGMENT AND AWARD DATED 21.04.2011
            PASSED IN L.A.C.NO.85/2008 BY THE LEARNED II ADDITIONAL
            CIVIL JUDGE SR.DN DHARWAD IN THE INTEREST OF JUSTICE.

                  THIS MFA CROSS OBJECTION, COMING ON FOR ORDERS,
            THIS DAY, THE COURT MADE THE FOLLOWING:
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                                    MFA.CROB No. 737 of 2012




                        JUDGMENT

Learned counsel for the cross-objector filed a memo

not pressing the cross-objection.

Memo dated 07.06.2023 is placed on record. The

MFA cross objection is dismissed as not pressed.

SD/-

JUDGE EM