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Karnataka High Court

The National Insurance Company Ltd. vs Ramavva Alias R Yellavva W/O Bhimappa ... on 9 November, 2012

Author: S.N.Satyanarayana

Bench: S.N.Satyanarayana

                           1




            IN THE HIGH COURT OF KARNATAKA
               CIRCUIT BENCH AT DHARWAD

        DATED THIS THE 09TH DAY OF NOVEMBER 2012

                        BEFORE

       THE HON'BLE MR.JUSTICE S.N.SATYANARAYANA

     MISCELLANEOUS FIRST APPEAL NO.23869/2012 (WC)


BETWEEN:

THE NATIONAL INSURANCE COMPANY LTD.
DIVISIONAL OFFICE, SUJATHA COMPLEX
NEAR GLASS HOUSE, HUBLI            ... APPELLANT

(By Sri : ARUNA R DESHPANDE, ADV)


AND

1.    RAMAVVA ALIAS R YELLAVVA
      W/O BHIMAPPA KANASGERI
      AGE: 50 YEARS,
      R/O. DANDELI, NOW AT DHARWAD
      ALNAVAR STATION ROAD

2.    KUMAR KIRAN S/O YELLAPPA KANSGERI
      AGE: 13 YEARS,
      R/O. DANDELI, NOW AT DHARWAD
      ALNAVAR STATION ROAD

3.    KUMAR PRAVEN S/O YELLAPPA KANSGERI
      AGE: 10 YEARS,
      R/O. DANDELI, NOW AT DHARWAD
      ALNAVAR STATION ROAD
                             2




4.   ARA S/O YELLAPPA KANSGERI
     AGE: 26 YEARS,
     R/O. DANDELI, NOW AT DHARWAD
     ALNAVAR STATION ROAD

5.   K MURALIDHAR S/O KANDASWAMY
     OWNER OF PRIVATE BUS NO.KA-31-3069
     R/O. POOJA ROADLINES, NO.75
     PATEL NAGAR, DANDELI,
     TQ: HALIYAL

6.   THE MANAGING DIRECTOR NWKRTC
     CONTROL OFFICE, GOKUL ROAD, HUBLI

                                          ... RESPONDENTS

     THIS MFA IS FILED U/S.30(1) OF THE W.C.ACT,
AGAINST THE JUDGEMENT AND AWARD DATED:29.05.2008,
PASSED IN WC NO.50/2007, ON THE FILE OF THE LABOUR
OFFICER    AND    COMMISSIONER     FOR    WORKMEN
COMPENSATION, SUB-DIVISION-1, HUBLI, AWARDING THE
COMPENSATION OF RS.3,94,120/- WITH INTEREST AT THE
RATE OF 12% P.A. FROM THE DATE OF THE PETITION AND
SHALL BE DEPOSITED WITHIN ONE MONTH FROM THE DATE
OF THE ORDER.


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

                       JUDGMENT

Counsel for appellant files memo seeking permission to withdraw the appeal.

Memo is taken on record. Accordingly, appeal is dismissed as withdrawn.

Sd/-

JUDGE nd.