Vanajakshi vs Imtiyaz Ulla
2024 Latest Caselaw 6787 Kant

Karnataka High Court

Vanajakshi vs Imtiyaz Ulla on 7 March, 2024

                                        -1-
                                                   NC: 2024:KHC:9609
                                                 MFA No. 217 of 2018




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 7TH DAY OF MARCH, 2024

                                     BEFORE
                 THE HON'BLE SMT. JUSTICE LALITHA KANNEGANTI
             MISCELLANEOUS FIRST APPEAL NO. 217 OF 2018 (WC)

            BETWEEN:

            1.    VANAJAKSHI
                  W/O LATE GANGADHARA
                  AGED ABOUT 27 YEARS

            2.    B.G.KUSUMA
                  D/O LATE GANGADHARA
                  AGED ABOUT 7 YEARS

            3.    CHETHAN NAIKA
                  S/O LATE GANGADHARA
                  AGED ABOUT 3 YEARS

            4.    THIPPAMMA
                  W/O RAMANNA
                  AGED ABOUT 50 YEARS
Digitally
signed by   5.    RAMANNA
SUVARNA T
                  S/O LATE NARASIMHAIAH
Location:
HIGH              AGED ABOUT 57 YEARS
COURT OF
KARNATAKA         PETITIONER NO.2 AND 3
                  ARE MINORS REPRESENTED
                  BY THEIR N/G MOTHER
                  1ST PETITIONER, VANAJAKSHI

                  ALL ARE RESIDENT OF
                  BARATUR, SIRA TALUK-572 137.
                                                       ...APPELLANTS
            (BY SRI. K. HANUMANTHARAYAPPA, ADVOCATE)
                              -2-
                                          NC: 2024:KHC:9609
                                        MFA No. 217 of 2018




AND:

1.   IMTIYAZ ULLA
     S/O ATHAULLA KOTE
     GARIMAQRANAHATTI
     SIRA TOWN, TUMKUR-572 137.

2.   UNITED INDIA INSURANCE CO. LTD.,
     1ST FLOOR, RAJA COMPLEX
     DR.AMBEDKAR ROAD
     SIRA, TUMKUR DISTRICT-572 137.

     (POLICY NO.071481/31/14/01/00002133
     VALID FROM 20/06/2014 TO 19/06/2015)

                                            ...RESPONDENTS
(BY SRI. JANARDHAN REDDY, ADVOCATE FOR R2
VIDE ORDER DATED 23.10.2019 NOTICE TO R1 IS DISPENSED
WITH)

     THIS MFA IS FILED U/S 30(1) OF THE EMPLOYEES
COMPENSATION ACT, 1923, AGAINST THE JUDGMENT AND
AWARD DATED 14.09.2017 PASSED IN ECA NO.1/2015 ON THE
FILE OF THE SENIOR CIVIL JUDGE AND J.M.F.C., ADDITIONAL
MACT, SIRA, PARTLY ALLOWING THE CLAIM PETITION FOR
COMPENSATION     AND      SEEKING   ENHANCEMENT      OF
COMPENSATION.

     THIS APPEAL, COMING ON FOR FINAL HEARING, THIS
DAY, THE COURT DELIVERED THE FOLLOWING:


                        JUDGMENT

Learned counsel for the appellants submits that they

want to withdraw the appeal.

NC: 2024:KHC:9609

2. Submission of learned counsel for the

appellants is taken on record.

3. Accordingly, the appeal is dismissed as

withdrawn.

SD/-

JUDGE

BN