CHANDRASHEKHAR Vs. ADDL. DEPUTY COMMISSIONER

JUDGEMENT

(1.) Although the above appeal was listed for admission, with the consent of both the sides, the appeal has been heard finally on merits.

(2.) The present intra-Court appeal is filed under Sec. 4 of the Karnataka High Court Act, 1961, by the writ petitioner calling in question the order dtd. 20/9/2024, passed in W.P.No.107963/2014, whereunder the learned single Judge has dismissed the writ petition.

(3.) The factual matrix in brief leading for the present appeal are that the appellant/petitioner along with his brothers constituted a Partnership Firm under the name and style of "Ambika Transport Company(Hereinafter referred to as 'Firm')" and were carrying on the business of transport operations. The said Firm was registered under the provisions of the Indian Partnership Act 1932(Hereinafter referred to as 'the Partnership Act'). Subsequently the said Firm was dissolved by dissolution deed dtd. 31/3/2002. In the meanwhile, legal representatives of a deceased workman initiated claim proceedings under the provisions of the Workmen's Compensation Act, 1923(Hereinafter referred to as 'W.C.Act') for the death of a workman of the Firm. The claim Commissioner by award dtd. 27/8/2010, allowed the claim petition and awarded compensation of Rs.3,45,040.00 together with interest and costs. Towards recovery of the said award amount, the 2nd respondent Deputy Commissioner and the 3rd respondent Tahasildar initiated various measures and accordingly the trucks of the appellant were seized and sold towards recovery of the compensation payable under the award dtd. 27/8/2010. Being aggrieved, the petitioner filed W.P.No.107963/2014. The learned single Judge by order dtd. 20/9/2024, dismissed the said writ petition. Being aggrieved, the present appeal is filed.