Punappa Lagama Hospet vs Rekha W/O Laxman Lad
2024 Latest Caselaw 3382 Kant

Karnataka High Court

Punappa Lagama Hospet vs Rekha W/O Laxman Lad on 5 February, 2024

Author: V.Srishananda

Bench: V.Srishananda

                                                     -1-
                                                           NC: 2024:KHC-D:2481
                                                            MFA No. 104160 of 2016




                       IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
                           DATED THIS THE 5TH DAY OF FEBRUARY, 2024
                                            BEFORE
                            THE HON'BLE MR JUSTICE V.SRISHANANDA
                           MISCELLANEOUS FIRST APPEAL NO.104160 OF 2016 (WC)
                      BETWEEN:
                      SHRI. PUNAPPA LAGAMA HOSPET,
                      AGE: 42 YEARS, OCC. MASON COOLIE, NOW NIL
                      R/O: JANATA COLONY, SULAGA (HINDALAGA),
                      PRESENTLY RESIDING AT SHAGANMATTI,
                      TQ and DIST. BELAGAVI.
                                                                           ...APPELLANT
                      (BY SRI. SANTOSH B.RAWOOT, ADVOCATE)
                      AND:
                      1.    SMT. REKHA W/O. LAXMAN LAD,
                            AGE: MAJOR, OCC. AGRICULTURE,
                            R/O: H.NO.277/A, GANGOTRI,
                            RAJAJI GALLI, KEDNUR, TQ and DIST. BELAGAVI.
                      2.    SHRI. LAXMAN M. LAD
                            AGE: MAJOR, OCC. AGRICULTURE,
                            ARCHITECT ENGINEERS and INTERIOR DESIGNER
                            OFFICE AT PANT PRASAD COMPLEX,
                            SAMDEVI GALLI, BELAGAVI,
                            R/O: H.NO.277/A, GANGOTRI,
                            RAJAJI GALLI, KEDNUR, TQ and DIST. BELAGAVI.
SAMREEN               3.    SHRI. KRISHNA BASAVANT CHOUGULE,
AYUB
DESHNUR                     AGE: MAJOR, OCC: MASON MESTRI,
Digitally signed by
SAMREEN AYUB
                            R/O: KALKHAMB, TQ and DIST. BELAGAVI.
DESHNUR
Date: 2024.02.07
12:53:23 +0530            (RESPONDENTS NO.1 TO 3 BEFORE THE COMMISSIONER,
                          RESPONDENTS BEFORE THE HON'BLE COURT)
                                                                 ...RESPONDENTS
                      (R1-R3 SERVED)
                            THIS MISCELLANEOUS FIRST APPEAL IS FILED U/S.30(1) OF
                      THE EMPLOYEES COMPENSATION ACT, 1923, AGAINST THE
                      JUDGMENT    AND    AWARD   DATED:30.04.2016,   PASSED    IN
                      ECA.NO.295/2014, ON THE FILE OF THE III ADDITIONAL SENIOR
                      CIVIL JUDGE, BELAGAVI & COMMISSIONER FOR EMPLOYEES
                      COMPENSATION ACT, BELAGAVI, PARTLY ALLOWING THE CLAIM
                      PETITION FOR COMPENSATION AND SEEKING ENHANCEMENT OF
                      COMPENSATION.
                                  -2-
                                         NC: 2024:KHC-D:2481
                                          MFA No. 104160 of 2016




    THIS MISCELLANEOUS FIRST APPEAL, COMING ON FOR
ORDERS, THIS DAY, THE COURT MADE THE FOLLOWING:


                              ORDER

Learned counsel for the appellant has filed a memo

seeking withdrawal of the appeal.

2. Memo placed on record. Memo reads as under:

"Herein the memo of the Appellants is as under:-

In the top noted case the appellants and respondents have settled the matter amicably out of Court, hence the applicants submit that their entire claim was settled by the respondents. Hence appellants may kindly be permitted to withdraw the top noted appeal as settled out of Court, to meet the ends of justice and equity."

3. In view of memo, appeal is dismissed as withdrawn.

Sd/-

JUDGE

SMM