Future General India General vs Smt.Saroja
2024 Latest Caselaw 3153 Kant

Karnataka High Court

Future General India General vs Smt.Saroja on 1 February, 2024

                                            -1-
                                                       NC: 2024:KHC:4602
                                                    MFA No. 6730 of 2016




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 1ST DAY OF FEBRUARY, 2024

                                          BEFORE
                        THE HON'BLE MR JUSTICE C.M. POONACHA
                  MISCELLANEOUS FIRST APPEAL NO. 6730 OF 2016 (WC)
             BETWEEN:

             1.    FUTURE GENERAL INDIA GENERAL,
                   INSURANCE CO LTD,
                   UNIT NO.201 & 202,
                   2ND FLOOR, INLAND AVENUE,
                   M.G.ROAD, BALLALBAG,
                   MANGALORE-575 003.

                   BY FUTURE GENERAL INDIA INSURANCE CO LTD,
                   NO.31, 3RED FLOOR,
                   ABOVE CROMA SHOWROOM,
                   SHRAVANE KRISHNA MANSION,
                   100FEET ROAD, II BLOCK,
                   JAYANAGARA,
                   BENGALURU-560 011.
                   BY ITS MANAGER.

                                                               ...APPELLANT
Digitally    (BY SRI. O MAHESH.,ADVOCATE)
signed by
BHARATHI S
             AND:
Location:
HIGH COURT
OF           1.    SMT.SAROJA,
KARNATAKA
                   AGED 47 YEARS,
                   W/O LATE KUBRAPPA,

             2.    UDAYA KUMAR,
                   AGED 21 YEARS,
                   S/O LATE KUBERAPPA,

                   BOTH ARE RESIDENT OF
                   HALUGADDE POST,
                   NERALAMANE VILLAGE,
                   HOSANAGARA TALUK,
                                -2-
                                              NC: 2024:KHC:4602
                                          MFA No. 6730 of 2016




     SHIMOGA DISTRICT-577418.

3.   VIJAYARAJ N.C,
     AGED 25 YEARS,
     S/O CHIKKA,
     R/O NEAR PORT,
     BUNGLA GANGOLLI,
     KUNDAPURA TQ-576201.

4.   ABDUL SHAIK,
     S/O MOIDEEN,
     R/O AI-X BHAATH NAGAR,
     KOLYA KAUP,
     UDUPI TQ & DIST-576101.

                                                 ...RESPONDENTS
(BY SRI. MANMOHAN., ADVOCATE FOR R3;
     R1 AND R2 ARE SERVED AND UNREPRESENTED)
      MFA FILED U/S 30(1) OF EMPLOYEES COMPENSATION ACT
AGAINST THE JUDGMENT AND AWARD DATED 19.05.2016 PASSED
IN ECA NO.18/2014 ON THE FILE OF THE SENIOR CIVIL JUDGE,
KUNDAPURA, AWARDING COMPENSATION OF RS.87,388/- WITH
INTEREST @ 12% P.A. ONE MONTH FROM THE DATE OF ACCIDENT
TILL REALIZATION AND ETC,.

     THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:
                          JUDGMENT

Learned counsel for the Appellant has filed a memo for

withdrawal which reads a follows:

"The appellant in the above appeal seek permission of this Hon'ble Court to withdraw the appeal and amount in deposit to be transferred to tribunal in the interest of justice and equity."

NC: 2024:KHC:4602

2. In view of the same, the above appeal is dismissed as

withdrawn.

3. The amount deposited by the Appellant to be

transmitted to the Tribunal for disbursement in terms of the

award of the Tribunal.

4. The Appellant - insurer shall deposit before the

Tribunal the balance compensation amount together with

accrued interest in terms of the award of the Tribunal within a

period of six weeks from the date of receipt of copy of this

judgment.

SD/-

JUDGE

PNV