Yallappa vs Union Of India
2024 Latest Caselaw 4071 Kant

Karnataka High Court

Yallappa vs Union Of India on 9 February, 2024

Author: H.P.Sandesh

Bench: H.P.Sandesh

                                                -1-
                                                            NC: 2024:KHC:5563
                                                         MFA No. 1851 of 2018




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 9TH DAY OF FEBRUARY, 2024

                                               BEFORE

                             THE HON'BLE MR JUSTICE H.P.SANDESH

                   MISCELLANEOUS FIRST APPEAL NO. 1851 OF 2018 (RCT)

                   BETWEEN:

                   1.    YALLAPPA
                         S/O NINGAPPA DESALLI @ BARKER
                         AGED ABOUT 31 YEARS
                         OCC:PETTY BUSINESS
                         R/AT YELAVIGI VILLAGE
                         TALUK:SAVANUR
                         DISTRICT:HAVERI-581118
                                                                  ...APPELLANT
                             (BY SRI. N.P. SINGRI, ADVOCATE [ABSENT])
                   AND:

                   1.    UNION OF INDIA
                         REP. BY ITS GENERAL MANAGER
                         SOUTH WESTERN RAILWAY
                         HUBLI-580020
Digitally signed                                                 ...RESPONDENT
by SHARANYA T
Location: HIGH
COURT OF                  THIS MFA IS FILED U/S 23(1) OF THE RAILWAY CLAIMS
KARNATAKA
                   TRIBUNAL    ACT,   MODIFY    THE   JUDGMENT   AND   AWARD

                   DATED11.10.2017, PASSED IN NO.OA II (U) 97/2017, ON THE

                   FILE OF THE RAILWAY CLAIMS TRIBUNAL, BENGALURU BENCH.


                          THIS APPEAL, COMING ON FOR ORDERS THIS DAY, THE

                   COURT DELIVERED THE FOLLOWING:
                               -2-
                                             NC: 2024:KHC:5563
                                         MFA No. 1851 of 2018




                          JUDGMENT

Learned counsel for the appellant is absent.

2. This is the appeal of the year 2018 and PF is not

paid from 26.07.2018 and earlier on 15.09.2022, two weeks

time was granted and learned counsel for the appellant has

once paid the PF and not pursuing the matter diligently.

Hence, no grounds are made out in keeping the matter

pending, when the appellant has not paid the PF.

3. Accordingly, the appeal is dismissed for non-taking

steps.

Sd/-

JUDGE

ST