Karnataka High Court
The Manager State Bank Of India vs Rajkumar S/O Uttamrao Biradar on 4 January, 2010
Author: H.N.Nagamohan Das
Bench: H.N.Nagamohan Das
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MFA IS FILED U/S 1?3 OF MV ACT AGAINST TEE JUBGMEET AND AWARD DATED 31 1.04 PASSED xx MVC NO.l6/01 ON THE FILE OF THE CIVIL JUDGE (SR.DN.) & MMBER, AMACT, BHALKI AWARDING COM@ENSATION OF Rs.40,000/~ WITH INTEREST A? 8% P.A. THIS APPEAL COMING ON FOR HEARING $HIS DAY, THE COGRT DELEVEREfl THE FOLLOWING: ~ ~' * JUBGMEHT This appeal arises out of the jfi&gmént,énd' award éated 31.1.2004 in mv&'§$;i6/éafi1 gas§eéV5y the Civii Judge (3r.sfi y and A661. Mfi¢T; 3halkL in so far as i:_ relatééx tax fixing fihe jeint liability an tha ap§é;1ang;;"
*2; 1@ régpeét of fhé accident in qfiestion, this' Cégrt_§;§rEri§3 §§titi£x1 R$.5Q1§/GS gaxmggg, dispeséd 5£ dn_23::$fl2G39 quashed the award in so fiafi vés it re$§tes ta fixing liability an the ~ a§§ei:aatCxx V3ffF§% :39 raasans statefi :3 firii Eatitian Eé;S§;§§§E g§g=gc:; the aygaai is hezeby aiigwefi. " "$§& émgugneé juégment ané award éaifié 3Z.3,2§$§ ifi fi$C §$.:§f2§§E yasseé by thfi Civii Jafige T(Sr.finB} and Afiéi. MAST, Bhalki is hereby quasheé in se fax as it relates ta fastening liabiiitg ta §ay camyensatism an the a§pel1ant§ Remaining al; #3- other aspects, the impugned awaxd remains intact and undisturbed.
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