Divisional Manager National Insurance ... vs M Ayyab Khan S/O Enayathkhan on 6 June, 2008

[Cites 0, Cited by 1]

Karnataka High Court

Divisional Manager National Insurance ... vs M Ayyab Khan S/O Enayathkhan on 6 June, 2008

Bench: Anand Byrareddy

1

IN THE HIGH COURT OF KARNATAKA AT   

DATED THIS THE 6"' DAY m      V " 

BEP0g.:%_   %   %
THE HON'BLE MR. ms'1'1c§;ANANn 

MISCELLANEOUS FIRST  or 2aoc;(%Mg)

Divisional   'V    
Nationai Insurance_Ci?1i¥PﬂIiSr' '   '_  
Limited,  »-:::::,:  " ' 
BilgundiCm upk=x,   .
Gulbarga, nowrepresr:nte<"i    ,, 4 " 
Byi1sR¢:giunal Manager,  ,. 
Naﬁonal Insurance.  V' "
Limited, Rhgiunal Ofﬁags,
Subharam Compie-7;, A
144, M;G._}(u_ad«,_ » ' . __
Baﬁg3}¢;g;5,ﬁ.}..Qﬁ1V_v'~,._VV_:'.  APPELLANT

   _(I33rV$h:i. E" for Shri. AN. Krishnaswamy, Advocate)

._.x

'   '  :'B'tI.;V"5i.3/ytzatla Khan,

s:*o' Exiayatltkhalx,

 'Nuw aged about 41 yaars,
  ~0cc~Busincss,
" Resident of Murhaxi Camp,

Gangavaizizi.

8



2. Ravikumar,

son of Sharanappa,
major, Occ-Business
& Owner of Vehicle
Nu.KA-37/K-305,
Resident of Shri Laxmi

Venkal-3P¥Id:naTradef'-4,      
CBS Gunj Gangavathi.   Z . ,.   it f

(By Shri. H.N. Kasai, Advusatu fiK..Rcs;ﬁ):.I__¢tcnt 1}"    ti %

tttiﬁ " »

This Misi::;}lén§tau's..:E§i3t  is ﬁled amdtsr Section
173(1) of th£:f_Mo1;;or V*ahib£<j;sA_1Xct against the judgement and
award   pnsmed in'-MV(1.No.l 5/'Z005 cm the ﬁle of
the Civii  ﬁtirésitvn) mid Molar Accidents Claims
Tribunal;_G9ngava1hi,«..awa:dixig compensation of Rs.1,90,000/--
with intciﬁsi. at 9%. pm)' l'r.i3:¥,tv:"tl1t: date: of ﬁling the  till
realisation. " "   

.;i'his:»: Appeal  on far admission this day, the Court

V. A ' ' V _ _V  the --f§iiowing: -

JQﬂGMEETr

 ..   cuming on liar admissitm and the respondent

served, the primary gonad on which the $1 is ' is that though the appellant had cxmtcudcxi am the claimant had suffered serious injuries at the am.-idesnt, them: was an bani:-; al§¢-Mad {hr eiaimiaa the auanium Hf etwnnemsatiem and 55 :;sidc,..__h¢:vwcver with liberty to the claimant fresh evidence as mgards his disabiity and . tawail lhe of the fresh proceedings mallet be remanded to the Tribunal in enable adduue cvidmcc in support of his clairiif ' « Q_

3. This plan being a {air ira. §}ac:VVVinteru:s1 A ufjusticcs, lhuugh me @..,;:....¢ i9." gpheza, ii is appmp11a° 1.: that am» mus; Tribunal with liberty its the fresh mum" on as regards

4. allowed. The award uf me tin deposit be mmitted lo the uibuuul to SR

Unlock Advanced Research with PRISMAI

Karnataka High Court