M/S New India Assurance Co Ltd vs B R Sreenivas on 22 March, 2011

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Karnataka High Court

M/S New India Assurance Co Ltd vs B R Sreenivas on 22 March, 2011

Bench: B.Sreenivase Gowda

IN THE HIGH CGURT OF KARNATAKA A31' BANGALORE
DATED THIS THE 22" DAY OF MARCH, 2011 1
BEFORE

THE HON'BLE MR. JUSTICE B.SREENIVAS1%i'?f§G%Si?I)A

I\f1i.S{_'.f3HE1I}f3*.{}1,ES E<="ir:3i: A§333eai NC» 1.599 Csf ﬂ BETWEEN /' New Ind.ia Assuramcte Cc>rh«paﬁ3y'I.im§f_:eéd., _ "

Iﬁxrisional Office No 3, .4 V Mahaiakshmi Chambers, R€)a"rj,_ ' .

Ba.1".1§2Ea30're -- 550 001. " -

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6. T'z1.e: }<:.=arm:a<i ifimmsei for 'mi-3 in:e;z,11"er subn"1ii:s3., <;:12;1imams a.r<;:? E11'dj0i' fé§()'I.'lS of the iiecezastzci and '"i'1'ibunaE 1T12a;s; cc;)111r"r1ii;t:e<i 21'I'1 <:r1:*c):" in ciedxzcréiirxg Ej'3?<<-'1_.-Q? the if1£7()fI}.f3 of the C§€{3i:'.2EiSt"',d 21$; pe1's<)1'1aE €;?>s".:1:3€:3'_V1xE'3'<;='_.54Z%"'--_ 1;'z,:1d E.a}s::i1"1g 2;/3?" of her iz'1<::0me: famﬁy-'. é:c>1:1.?;;:*i'ciut.E§'311M'4 ins-steaci oi (;if_?d1.}(',$iI'1g 50% ofhé'z*~Et1<::<jn1€. :€,{;i§'21_i":%.S.V Eiar ' persona} expenses 2111C} i_z:1.ki:1g§_ "?§_C).'?/E} eizs 'E3 " -?_''é'1':1:iii},»:{ c0::t:ribut.i0:1, and he g>1°ay':a:,§E>M:' £1I1()iKFi.i1§§ i',h€":ve1'} §peaI red1.u:ir1g the ce()n3;3e-:'1sj&1'::i011'," * V' "F, Leamed C0u:1:~:seI .1231"thé:'Vc:ia:%inA'gm't::§ submits, tzhere is I10»Ei5'CO§)Aé':fOi"V':f7€i"11.E"{?f¥:'{9II7i a;.r"1a:L«:=s;he prays far <iisn1i:~;:-3a} of the sﬁpézgl.' :36{E€3e::e:.:a.a:cz:i~.xrm:s sign'-:c;E 33301.13. 50 y=:~:-ms; at f,h:'--:: ii: "at, <;.tj E?§e;'.: 1{i.:=_21i;h ii1"vi:E3~:::' a:::<:.ie:ier11'{:, as evidem: {mm {he post V 3'é:¥;§{,>':--'§; W ,x»I3'.1_{}@ 1\:'IuIt'£_p.1i<3:t" appEiz:ta.bE«:": to her ézggéé grrfsjzj _{:'% TE 3'. in $19 aE3s€:ne:;?e of §3:'<><3f sf Em:<;m€r.

_inct<§':m-*1- zissesssjsgtd E);-= {he 'f;:i¥3u_na1 at Rs.8,000/~ per =.ri':_:z§*;1iI:3 is _j:.:si', zimsi pr:">p<:::: A5»; (:i.:«'n'm;>s_n§.s€s ears: %§.é?*I° }r:1z2j::_zsz' __I'~?a<;§f:':e,~:«? i5{§'??'/«:2 ~:}§' $133' §n:_#<:}:";":{:=. E": we {:0 ix": €'§€?{§i4i€.'.'.§{:?f<;'§ §1{§W23.:"::§§%§ ézgszr ;3<=é:*5%:<':}:'2:::.§ e:x;';';::3:2.%:::'%:«; 2;:z':<T§ E§{}'-E-«'é-2 is»; 2.0 Ex: E_2?a}.<:;£;::'f:. 212%; E':a=%%2' U! L':c)z'1t.:*ib1,1i.i(>'I1 to fa1'ni}y. 'E'1'1c=*r:?i'c::r'<-2, 10:55 of C1€3}'3i?3'1(i€?I1('.}-' warks (mi. in E{s.2._3«4.{)0O/M (R:s.3.{)OO,/-- X X 12 X 13) zmd it 21wa:"ciec.1 ;1:gz1i:1st. Rs.2,88.€)0C}/-- a.xv2.v:~'.:iea:i by iihzs: "1'rib1.:m,~1..'£,

9. In {élddiU()E1 €121) t.1'1at.. 21 sum. i)?" 'V awarded inwards "lime; of est:ate':_-~-E955'.10?(JOO'/Vi'z9yva:'c;i$ 'trains5p{)1'i_ati{)3::: sf eticirad E:-'é)CEg,j 313:1'-§':i::¢:1°a*§ <é::};;::?%};f1;fse3s' 21:31' Rs.10,000/-- i:<>wa.1'ds 'E<3s3_:s__V"c1i_' lgirve .:mC1v a:i'fe<:t,i(>31' as against; Rs.4~5.000,i"'--~ V%"2;wv':§a;*ci§<i:.i _i':'f'1-:2 'i'ribuna.1 under difféffe mi heads; V of c7::_;:i1Ver:i't,€c)':'3.,f. __

10. A<:,c:Aci:5Ci~iV1'1Vg;§ijg., --, é::g'_)__pr-::a_'i is a_11_owed in parii. Cc)rr1zp.e:1aa2it:1_c'J13"VA: j<>f'«.._f{:%s..<:i3:,83,OOO/-- awarcied by fhéi v1'&<i';_':{":::-,._c§ i:w:i»~ Rs-,2.€'34.G0{};'~ 21:16: E; r'I'\_..:L_ __.~ 4:, iilutilidi i"s3.§ci'i1':%<* ed 'i.<1__Vt1<3*pc>:--.;it. t::h.c>, same: with i_z1£;é:::"ess'{. at 8% pdag datft:-", {if <;i=.1::1_i_r:r3 pei:i_t'.i<j>n E1111 Hm: date of _£:'é33:f,_é:;: :fji,>i':V, i;§.:i£Ti'1§:2 'am; m<}:'1"£"hs §'mt.n Eh:-3: cigars <33" ;'e5:;:»s'::E;pi:

.' . <if a <:'<3§§§;f ¥:.h.is; <3:"cit;311 af*£:<3:r c'§<:%<i1,1<tt:i;'1g an"1c>um: if anjyn . ea ﬁre .€§€}§3{i}Si§,{§ § E E. C(}I1"i};)€;'f.I."£SEi{'i(}I'1 an'10m'1t'. c1€:p<)sit:c?{i before £;%1;Lss Ccmrt:

o1'de3re:d to be t'ra:.1$f<:2:':*ed {:0 '£:h<:: '1'1"i.bL,ma1 2>;m<:i the sarne shall be <'i2is5E31.:r:'~_se€1 .11": t:ez*:11:~1; :1)? me: a'w2:uf€1--.._Qf :;hs:% 'I'ribu:"1a1.

N0 O£'{i{';'E" as-2 ix') «::{;=s.--:»'€:.<.:~:.

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