Thimmanayaka vs Ramaiah
2023 Latest Caselaw 2035 Kant

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                                               MFA No. 5242 of 2017




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                    DATED THIS THE 27TH DAY OF MARCH, 2023
                                      BEFORE
               THE HON'BLE DR. JUSTICE H.B.PRABHAKARA SASTRY
             MISCELLANEOUS FIRST APPEAL NO. 5242 OF 2017 (WC-)


            BETWEEN:
            1. THIMMANAYAKA
               @ PUTTASWAMY
               SINCE DECEASED REP BY HIS LEGAL HAIRS,

               a) RADHAMMA,
               AGED ABOUT 53 YEARS,
               W/O LATE THIMMANAYAKA
               @ PUTTASWAMY,

               b) LAVANYA
               AGED ABOUT 25 YEARS,
               D/O LATE THIMMANAYAKA @ PUTTASWAMY
               R/AT NONAVINAKERE SOPPINA BEEDI,
               NONAVINAKERE HOBLI,
Digitally      TIPATUR TALUK.
signed by
VEENA                                                     ...APPELLANTS
KUMARI B
Location:   (BY SRI. MUSHTAQ AHMED AND SRI. ABDUL KHADAR, ADVOCATE
High
Court of    (ABSENT))
Karnataka

            AND:
            1. RAMAIAH
               AGED ABOUT 63 YEARS,
               S/O NARASIMIAH,
               R/AT DODDAYANGERE,
               HANDANAKERE HOBLI,
               C.N.HALLI TALUK,
               TUMKUR DIST-572 103
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                                     MFA No. 5242 of 2017




2.   NEW INDIA ASSURANCE CO. LTD
     B.H.ROAD,
     TUMKUR-572 122
     REP BY IT MANAGER.
                                              ...RESPONDENTS


      THIS MISCELLANEOUS FIRST APPEAL IS FILED U/S 30(1) OF
EMPLOYEES COMPENSATION ACT,1923 AGAINST THE JUDGMENT
AND AWARD DATED 12.01.2016 PASSED IN E.C.A NO. 2/2014       ON
THE FILE OF THE SENIOR CIVIL JUDGE AND XIV MACT, TIPTUR,
PARTLY ALLOWING THE CLAIM PETITION FOR COMPENSATION AND
SEEKING ENHANCEMENT OF COMPENSATION.


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



                           ORDER

None appear for appellant either physically or through

video conference.

2. A perusal of the order sheet would go to show that

this appeal is of the year 2017, the office objections are not

complied till date. No reasons are forthcoming either for

MFA No. 5242 of 2017

nonappearance of learned counsel for the appellant or for

noncompliance of office objections.

Hence, appeal stands dismissed for noncompliance of

office objections and also for non-prosecution.

Sd/-

JUDGE

BVK