Karnataka High Court
The New India Assurance Co Ltd vs Smt Adamma W/O Varadaiah on 5 June, 2009
Author: V.Jagannathan
Bench: V.Jagannathan
MG?-é fififlfi? mfi mmmmm Mfififi @QMM' swam we wrmnwnwlnivi HEW?! uuuma ,_3&%KW%§%.%fl WNSM EJUUW' W33" fififimflvflfifi W? B! THE men counr or mkmmm Armxmwan mm}: rm THE 51*! DAY or JUxme¢9%'iALk % BEFORE 'k '1mHo1mLm .V g K EE'I'WEE!i'.
Cfififlflfiflfififififi 1 mm HEW ~ CEL'Cfl m: A B.H.RGAD, j
THROUGH rrs REz31t;:e2ét:1.1; armcs, uxmmm.nm?a mum-,' x REP. ASSISTANT MANAGER, (BY B RAG. ADV.) flflfifififi w/<3 vammraa % A AGEI3 ABOUT 53 mms, CiCC;AGRICUL'IURIS'T, *~Ri;.*\T was mm mmex, cmmmaoxmz: muss, % T " j swan mmc.
% SRIHJTTAIAH smvammmn new ABGUT 25 YEARS, OCC ',AGECUL'IURIST3. R/AT D081: SARA VILLAGE. crmnmacalian VIILAG-E, mam TALUK. rmsmnnzms mum-":2 N Fe¥8"¢u|'flE wwwnu wig.-'.g?nnavMnMnM nwvw mummy ur KHKNAIRKR REG?! COUIET Q? Kflfififififfififie new flfifim" fig Ka%%NA"§°fl.W& WQH CGUR? THIS MFA Is mm: UIS 173(1) 05' ACT. Aenmsr THE Jumnmm AND AW1v_'f"I11%'IED 3o.n.:mrr mama as am: 1m.232;2ae5 m.2:
or cm. sum:-: (mm; a nmnmnR,'%%%mnmmw. MACT, swan, AWARDEIG A cona_v!s'.i%!SPsTE:>H Rs.3,24,ooo/- mmnmr AT 69:39.5. = * OF PETITION TILL A I 7 'ms M.F.A cozsmiG%ffc2n 1*-'GR 'abmséififi ms my, nan cmmn2LmRgn1m Foznowmm appellant. The . absent.
company sash reductinn of tint MACT erred in taldtg tn the egg oftha years as per the PM. report. In View cf ab6vR!,.__" ion put forward, rm msliiplzez-' ought _ 7 and not 12. Sees-ndly, umm the head of loss V_ the amczzm will wmk ant to l%s.1,,68,CI.I2/~ 53 the place; oma.2.,ss,ooo/-. nmby, thm oompemafion gets reduced by Rs.1,20,fl[~.
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