Karnataka High Court
Bajaj Allianz General Insurance Co Ltd vs B T Dharma on 18 July, 2008
Author: Anand Byrareddy
Bench: Anand Byrareddy
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1'4-EFR FILES L333 1"?3{1} OF I'-'W ACT, AGEINST THE J§§.I}3C§E3h3E!-22" FINE AWARE BATEE 33. iii. 208'? PASSED IN J!-NE €iEIZ5.14é5r'Z§0!36 Ob! THE FILE OF FRESIEI-HG GFFICTER, FAST TRRCK CCEEERT-3. PLDEITIOHRL !iP:C4TR,.V amfiagfif Awmnaxms A camvsmsarxow as Rs.2,25;oGQf:k zmrsaaar AT 5% P.A. FRGH THE BATE OF _§ETz?zpN._=_ TI LS.» DEPDSIT .
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Tha Vitéir-.R:r..~.-_V'"V§.§3W._j§:a._J:ezi can raccard and the appaal ififiiismi-3s}'éfd.--Rgéfiéééxithcirazcsarx. T113 meant __in £1541:-':£5it iii" ~-t_§".$Vbe: refunded to the appellant. Sd/-L Judge