Karnataka High Court
Surendra.P vs Prakash on 5 August, 2010
-1. PRAKASH
1
HIGH (BURT COMMi'l'TEE. BANGALORE
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1.!
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The learned counsel for the appellant and the represeiitative of
Respondent --- Insurance Company along. with its counsel__are"pi'jesent.
2. After prolonged negotiations, the matter...'v_AisV~.VV Appellant~Claimant has agreed to Insurance Company has agreed topay ahrmp sorn Rs.:;g2',dCIo.,{- (Rupees Eighty Two Thousand only')V}.i_n' addit'ion]to: xnrnat has been awarded by the Tribunal, in and flnval4._Vs.ettlementAAot the claim. A joint Memo is filed on behalf ofV_th'e.Vparti?as ._effect..
3. The Respondent--- agreed to deposit the said amount weeks from the oate of preparation of Awartl,fr-failing.::whn:h the said amount snan carry interest at the rate of 9% iéna; the date of default, till the date or deposit. , it
4. miscelianeous first appeal stands disposed of in terms of the mama Varvard of the Tribunal shall stand 'modified _fla_<;:;ordinaly'); sup the Awe rd accordingly. Sfll Judge