Karnataka High Court
B K Prashanth S/O Kempegowda vs M/S New India Assurance Co Ltd on 3 March, 2009
BANGALORE DISTRICT (OWNER OF THE LORRY BEARING §?l£'.G.NO.. MYSX--4970 AT THE TIME OF' ACCIDENT) " 3 SR1 NARASIMHA MURTHY .~w- 5/0 NANJAPPA 1 MAJOR =, :_~ RE3IDING AT No.250, ?TH cmossk A.D.HALLI " *. 3 'BANGALOREw79 'zVW ';_=._= ; PRESENT OWNER 0? THE L RRX wQ.MYx,¢97or Q THE NEW INDIA ASSURANCE CO E38", NO.65 ESWARI CGMPEX' =.9;v 23, V DR.RAJAKUMAR ROAD _f.' RAJAJINAGARvI ; '; _'»;, - 1 5 SRI K NAsARAJAN»f=} '« FA$HER'wAMEqwo$.KMQwfi. Mzé.JoR I RESIDENG A? N0,1035 ' LAKSHMI Nzvaswiswfsrasz 1ST caoss GNAHABH§RATHI ROAD NAGARREHRVI BANGALORE~?2 xowxga oF_cAR NO.CAO 6902) "ft 3_ m_ "~- _____ ,~ ... RESPONDENTS
VI,'{§yuSmtI:;H£RINI SHIVANAND, ADV FOR R4 3 " fi*THIS:73?§ SIS FILED U/S 1?3(1) OF MV ACT AGAINST ~THE JUDGMENT AND AWARD DATEB:23.6.05
-- FASSED "EN 'Mvc NO.3814fG2 QN THE FILE GK THE ~~, MEMBER; TMACT:IV ABEL. JUDGE, COURT OF SMALL A " f,.;A'~:}SII-;'.S, "BP.NGAI..ORE {SCCH-6) PARTLY ALLOWING THE'. ,"CLAIM§ PETITION FOR COMPENSATION AND SEEKING _qENBANCEENT OF CDMPENSATION.
THIS APFEAL COMING ON FOR CGNCILIATION IILBISFORE LOK ADAEJXT AFTER BEING REFERRED VIBE ORDER " DATES 11.6.2008, THE FOLLGWING QRDER IS PASSED: