Karnataka High Court
Khatunabi W/O Mohammadsab Pendari @ ... vs The Assistant Commissioner on 4 March, 2014
Author: Aravind Kumar
Bench: Aravind Kumar
:1:
IN THE HIGH COURT OF KARNATAKA
DHARWAD BENCH
DATED THIS THE 04TH DAY OF MARCH, 2014
BEFORE
THE HON'BLE MR. JUSTICE ARAVIND KUMAR
MISCELLANEOUS FIRST APPEAL NO.22376/2013 [LAC]
BETWEEN:
1. KHATUNABI W/O MOHAMMADSAB PENDARI @ BENNI
AGE : 65 YEARS,OCC:AGRICULTURE
R/O : COURT ROAD, RAMDURG,
TAL : RAMDURG, DIST. BELGAUM
2. MOHAMMADYUNUS S/O MOHAMMADSAB PENDARI @
BENNI
AGE : 40 YEARS,OCC:AGRICULTURE
R/O : COURT CIRCLE,
RAMDURG, TAL RAMDURG, DIST. BELGAUM
3. GULAMHUSSAIN MOHAMMADSAB PENDARI @ BENNI
AGE :35 YEARS, OCC:AGRICULTURE
R/O COURT ROAD, RAMDURG,
TAL : RAMDURG, DIST. BELGAUM
4. KHUTIJA AMADSAB PENDARI @ BENNI
AGE : 68 YEARS, OCC:HOUSEHOLD
WORK, R/O : C/O : S.I.BENNI,
COURT CIRCLE, RAMDURG,
TAL : RAMDURG, DIST. BELGAUM
5. ABDULGAFUR S/O AMADSAB PENDARI @ BENNI
AGE: 42 YEARS, OCC:HOUSEHOLD
WORK, R/O : C/O : S.I.BENNI,
COURT ROAD, RAMDURG,
TAL : RAMDURG, DIST. BELGAUM
6. ABDULRAHIM S/O AMADSAB PENDARI @ BENNI
AGE: 38 YEARS, OCC:HOUSEHOLD
:2:
WORK, R/O : C/O S.I.BENNI,
COURT ROAD, RAMDURG,
TAL : RAMDURG, DIST. BELGAUM
7. ABDULKAHIM S/O AMADSAB PENDARI @ BENNI
AGE:36 YEARS,OCC:HOUSEHOLD WORK, R/O : C/O:
S.I.BENNI,
COURT ROAD, RAMDURG,
TAL : RAMDURG, DIST. BELGAUM
8. RAHISA D/O AMADSAB PENDARI @ BENNI
AGE:28YEARS, OCC:HOUSEHOLD
WORK, R/O : C/O : S.I.BENNI,
COURT ROAD, RAMDURG,
TAL : RAMDURG, DIST. BELGAUM ...APPELLANTS
[BY SHRI R.D.DESAI, ADV.]
AND:
1. THE ASSISTANT COMMISSIONER
BAILHONGAL SUB-DIVISION,
BAILHONGAL
2. THE DEPUTY COMMISSIONER
BELGAUM ...RESPONDENTS
THIS MISCELLANEOUS FIRST APPEAL IS FILED
UNDER SECTION 54(1) OF LA ACT 1995, AGAINST THE
JUDGMENT AND AWARD DTD:29.11.2010 PASSED IN
LAC.NO.125/2008 ON THE FILE OF THE SENIOR CIVIL
JUDGE, RAMDURG, PARTLY ALLOWING THE REFERENCE
PETITION FOR COMPENSATION AND SEEKING
ENHANCEMENT OF COMPENSATION.
THIS MISCELLANEOUS FIRST APPEAL COMING ON
FOR ORDERS, THIS DAY, THE COURT DELIVERED THE
FOLLOWING:
JUDGMENT
Though sufficient time has been granted, office objections have not been complied. :3:
This would clearly indicate that appellants are not interested in prosecuting this appeal. Hence, appeal is dismissed.
SD/-
JUDGE Rsh