The Union Of India vs Smt K R Saroja
2024 Latest Caselaw 4072 Kant

Karnataka High Court

The Union Of India vs Smt K R Saroja on 9 February, 2024

Author: H.P.Sandesh

Bench: H.P.Sandesh

                                              -1-
                                                           NC: 2024:KHC:5562
                                                        MFA No. 410 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. 410 OF 2018 (RCT)

                   BETWEEN:

                   1.    THE UNION OF INDIA
                         REPRESENTED BY GENERAL MANAGER
                         SOUTH WESTERN RAILWAY
                         HUBLI.
                                                                  ...APPELLANT

                                (BY SRI. POOJAPPA J., ADVOCATE)
                   AND:

                   1.    SMT. K.R. SAROJA
                         W/O LATE SUBBE GOWDA
                         AGED ABOUT 60 YEARS,
                         RESIDING AT D.NO.1065,
                         5TH CROSS, MALLASANDRA
                         BANGALORE NORTH
Digitally signed         BANGALORE-560057.
by SHARANYA T
Location: HIGH                                                ...RESPONDENT
COURT OF
KARNATAKA                 THIS MFA IS FILED U/S 23(1) OF RAILWAY CLAIMS
                   TRIBUNAL ACT, 1987 AGAINST THE ORDER DATED 01.09.2017
                   PASSED IN OA NO. II U 80/2015 ON THE FILE OF THE
                   RAILWAY CLAIMS    TRIBUNAL, BENGALURU,    ALLOWING THE
                   CLAIM APPLICATION FOR COMPANSATION.

                          THIS APPEAL, COMING ON FOR ORDERS THIS DAY, THE
                   COURT DELIVERED THE FOLLOWING:
                                -2-
                                              NC: 2024:KHC:5562
                                           MFA No. 410 of 2018




                          JUDGMENT

Learned counsel for the appellant again seeks time. It is

noticed that, inspite of notice being ordered on 28.05.2018,

learned counsel for the appellant has not furnished PF to issue

notice to the respondent. When the matter was listed before

the Court on 16.03.2021, two weeks time was granted, on

28.07.2022, a week's time was granted to do the needful and

again on 04.12.2023, a week's time was granted to do the

needful.

2. Today also, learned counsel for the appellant again

seeks time and no grounds are made out to once again adjourn

the matter, inspite of sufficient opportunity being given to

furnish PF to issue notice to the respondent. Though the

appeal is of the year 2018, the learned counsel for the

appellant is not pursuing the matter diligently.

3. Consequently, the appeal is dismissed.

Sd/-

JUDGE

ST