Sri Narendra Raju vs Smt Anitha
2024 Latest Caselaw 25696 Kant

Karnataka High Court

Sri Narendra Raju vs Smt Anitha on 29 October, 2024

Author: K.Somashekar

Bench: K.Somashekar

                                            -1-
                                                       NC: 2024:KHC:43561-DB
                                                       MFA No. 2194 of 2024




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 29TH DAY OF OCTOBER, 2024

                                        PRESENT
                         THE HON'BLE MR JUSTICE K.SOMASHEKAR
                                            AND
                          THE HON'BLE MR JUSTICE RAJESH RAI K
                MISCELLANEOUS FIRST APPEAL NO. 2194 OF 2024 (ECA)
                BETWEEN:

                1.    SRI NARENDRA RAJU
                      S/O LATE SAMPATH RAJ
                      AGED ABOUT 46 YEARS
                      NO. 879, 3RD B MAIN ROAD
                      RPC LAYOUT, BENGALURU 560 040.

                2.    SRI. CHANDRASHEKAR H
                      S/O BHEEMANNA
                      NO.277 TH MAIN ROAD
                      K.R. PURAM, VENAKTARANGAPURAM.
                                                               ...APPELLANTS
                (BY SRI. SHIVARUDRAPPA SHETKAR - ADVOCATE)
Digitally
signed by       AND:
SUMATHY
KANNAN          1.    SMT ANITHA
Location:             W/O LATE RAGHAVENDRA DAYAL
High Court of         AGED ABOUT 20 YEARS
Karnataka             NO.22, KADLURU
                      RAICHUR DISTRICT-584170.
                2.    SMT. LAXMI
                      W/O MAHADEVAPPA
                      AGED 45 YEARS
                      NO.22, KADLURU
                      RAICHUR DISTRICT 584170.
                                                             ...RESPONDENTS
                (BY   SRI. SURESH       M   LATUR      -   ADVOCATE     FOR
                C/RESPONDENTNO.2)
                             -2-
                                        NC: 2024:KHC:43561-DB
                                        MFA No. 2194 of 2024




     THIS MFA FILED UNDER SECTION 30(1) OF EMPLOYEE'S
COMPENSATION ACT, 1923 PRAYING TO SET ASIDE THE
JUDGMENT DATED 03.10.2023 PASSED IN E.C.A NO.14/2019
ON THE FILE OF THE XXII-ADDITIONAL SMALL CAUSES JUDGE
AND ACMM, MEMBER, MACT, COURT OF SMALL CAUSES,
BENGALURU.

     THIS   MFA,   COMING   ON    FOR   ORDERS,   THIS   DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM:   HON'BLE MR JUSTICE K.SOMASHEKAR
         AND
         HON'BLE MR JUSTICE RAJESH RAI K


                     ORAL JUDGMENT

(PER: HON'BLE MR JUSTICE K.SOMASHEKAR)

Learned counsel Shri Shivarudrappa Shetkar for

appellants, is present before Court physically. Shri Suresh

M. Latur is the learned counsel on record for the Caveator

/ Respondent No.2.

2. Learned counsel for appellants has filed a memo of

even date stating that the appellants and respondents

have amicably settled the issues between each other

before the Trial Court by withdrawing the Ex.Petition

No.158/2024. Hence, in view of the settlement arrived at

NC: 2024:KHC:43561-DB

between the parties, the learned counsel seeks permission

of this Court to withdraw the present appeal.

3. Accordingly, the memo dated 29.10.2024 is taken

on record and the appeal is dismissed as withdrawn.

Sd/-

(K.SOMASHEKAR) JUDGE

Sd/-

(RAJESH RAI K) JUDGE

KS