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Karnataka High Court

National Insurance Co Ltd vs Kum Amrutha on 28 February, 2011

Author: B.S.Patil

Bench: B.S.Patil

IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE  FEBRUARY, 201 1

THE wé$?o%§In2§9~;33ILC(%,1&=§-c€ATIL

BETWEEN:

Nalkmai II'}SL1.E"2l§}(.'.€'f Ca. Lt"::i.,
its Reglbnai Of{i(:€.

Subharam Complrzrx, 2"" $1001'.
§\E<).}~44. M'.G.R0ad,
I3a1[1gaio1*e-O .1 .

Rep,b_v its D<~:*put.y M'e1'1121g(%r V     '~  ~
Sn: M.G(}v'ind£1mju.     

{BY Sri M.S.Hariprasad, Adv. for 
Sri. I3.C.Seei11aa":m1a Rae, Adv.) 

ANI):  --------   H

E. Ku1nfA1'1'1'.--1'uiha." -~ 'A , A
Aged 26301.11. 7 y<:2i1'.S}w_ 
[)/0 Sn' VF€g3.j1;1_V1:11;::", 1 " ' 
Sifiitfi p.1ir1e'21 r:':;3tt>§,r S:;.r£ I%'.21;'Es.uInzu*
.a§5._he.:rf£1t.h.e.1fi' ~  V

._ 1*',-/iai: NQ.A.3?',A Sz1:1'}eig3;'n'dhi Nagar,

, ' S_he;sha:i rijgj Li..§'£1E1}.
 i?§321'§'3gé3--E.rpi*c.!i2Q, " -- .

2. ' shii%é3'i:2??fz1z1k213',
S;"a<> KV"_Gaz:1/gz1§3}:3e1.
R/;2'i.. N(}_.4-4-40. SShiV'E1_}iI1Eigi1E",

 x 2\zz'e»c1am'3is1.1~gcrT450:2. 291 {A.P.}

[VC'L)\-7-*..:'r1(".:* <3i"L{>1'I*}--' N {).13LP 2.3/W--322.f%}~.' RESPONDENTS

- §'=;i:3:;;; S:§§:..Nx<3ee§}:;-is saw, £101' £13 2;;

_ '§"E1.is 2.>s:2°§E. §3t:?£.§€1i<'3:2 ii}; EH.::*€.§ :,2;'z{%:>.s" §i3"§'§<'%E<'%s; 225:3 2-*z:':{i 22?' «:3?
«~ H19 {E<i:z:5§i:§é.:.a'£iz:>z'1. =3? §.:':c.i§211 pyzzyizig Ea.) sgtaii E2}? re<30:"ds~; <:a>m':.e{:€€t{§



wiéh MVC.264€)/ECIIQ an the flit'. cf 'she: I--I()11'bie C<:)m't: of S11'1a11
Czuzsses 8:: 3\«-"IE1"i}b(i3"', M(}E.()t' Ac7£:icieni.s Clezirtass Tribunal. Ba1ngz3.10r€_.
exe111'2i1'::c: E.3".'1€*. $611136 and issue a Writ: of cer'i_ia:>raz'i qzmshirlg order
defied '18.i1..?,G1O made: cm IA fiiiéd tmder Orcier IX Rudtz', 7 mad
wfill Sec. 1.5} of CPC v1'dr3 AI'11'1e.:s<;'L,1re--C and em. 

This; Wrii §,3r3'{.i'i'i(3:'1 c0t1'1.i.11g 0:: for p:"eiirr1i:1'1a.r*y' 
day', {ha Cmxrt. II'}i5ld€.'£'.1'1|i? f(§HD'«V1'.I1§_§I"  " L" V '~

ORDER

1. I?3'e:%i.i:..2'o;1<3r + §'£1i5ul"dE}Cf;'. C0mpé.=1_1y is;T;:31aE}chgii1g,€f'2<: cmféer dated 18"} 1,201.0 pasesssed bf: i;'\3Z§31jI:;.w'x' 2"-..cj{'*V.'§'§Er.~>.:14j_'t Tri.'m::na1. B2111 falora. z'e"ec'1.1'n "I" 1'6 Lir:s;'t "'1't1a€}';e b the petitioner" W 1msuranc:e' __C'o.mp.é1r13-'_ I'i>17 ._p'tzfmissio11 is file the \,v:-iiten state-rrxeniz.

2. In."th~e.._1i";.eIr1«5tf321nci1zn1. oi""i3,va--t5;% filed in sup}:)0rt,. of the app1i<:e1t:i%3n "Sc3<::}:i1i§";;>erniMi':a$Vi{Hf: .11: file the Wrjiirzin s1,at.e.ment, C<3uI1St3'1 ibru" 111%: .1115-3z.:_:"a:3(}e.. Com.pa'r1y stateci that 30 days tirne was 12:}: gIm,r1i.ed '£3 fivlrsr E226 writfi'{:;:1 simeznerxt, MOI'€{}\/T32". it: was 1,:rgge.ri_V. i'he'«E:2--31:"x'a_I1ce C<:>mpar1y did not z'e:ceivc3 the police papers a?{:1~{i"-Qi:}1é':';" p{n'i.§r:'f'1411ars; 'i.-->\:'11Ii{',h rzsésulteci in dé.-'ilay in filing iht:

_ W}"i{.téE'1 $é:.é;i,<3';"riiér1:.. The Ciaims '"i'rib'u112z1 has?» pmcfreedéid wiihcmi. .;i;'c>x?i§ii11.g§"'a1 reasoxmiale {)pp{)I't.LI}}§i1}<' to the }I}$2,2lI'21I1C€ Cchnapany _ '~_§.{_"3'._§.'§'§.€i""i:E"E§".* 'W§"£'Ei,{i'E'} ;~.sE..2:ai;.+i.=::n€*:[1'£4 h{3¥di::g;§ Ehai. ihff :x;':'i%'£'.@:s": $£,a1§<3I:'1«:*.'I1£. 'mg: {mi 'seen. .£'iIs3,ci mizhizrz 30 dzxyss ERZEI €;h:.z.s-3 §}{>:.~;:::{?e:§ ihe m::z't:i_é3's' " £131" aw-'.i{i€%:'::*<?:

3. The C12-£11115 'f'ribL1;<1a.1. has 1"ejecE.c2ci the reqL1es'1. i"i:1c1i3'1g i.1'1a'£:

the I21:-mra1'1c1r<3 Cc)I13_pz21'1}; had crr1TCe:'<3ci zipgjezxmnce on 24,{7)__6.20.EO mad ii: was only 011 082082.010 8.fl.€'.I' E1 iapse of 40 =éijéi:,s§"t:I."i';3:i': it W215 2"€:<i(31"ci'€:cE 22:9; w1"iit.e:'1. s'£:.21*£'e1'11(:é11i, rxcniz filed ami7t'.h::13e;f1{31**:::'2316,; cf<>L'1:1s3e1 I231" (ht: 11'1,<:m'2¢§..:.'2<43<:? Co;11pa1'1.y_f«.ms_ z10i._"1'§g§:'i'= .é§V1:1::§V' j.L_iAé;1'i'fi_;€*<:i' in :=§1a'i;i1'1g £'.h."--;u. 1'):3I'03'e {he exp.i1°y' oi'3--.3O1'%Cia>:';}'s;1t§1"1i:>, Lh€':» ia?;§i.v%:§3:1 s3f:21te;i11eI1t. had been taker': a1s' I_1c';i_Vf'i1edA.'» 'Z'1<': C_()L1éft,v«--v%3¢lr3W has' aéso f:)1;11"1d that 021$}; I';11r';?.1I1()1'E},I1€:_1'_1._iRrE'JV_(if: ::u:z-'s~--xm,s {fled by ihé:
counsel \»\:§.i,h.0:21. Iiiing=._:i,h<;%'._ the a'uf;hor;iSed represeni21i..iVe c}f1.i1_€ iI1sL2A17s:I3(:e.Cezjtxpafiy. " "

4. C311 f21C_i:s; "i.lj1c»:TQcf>iui":,._L\§I1>w i.:~.§ fiigiif. an lmiding that within a period of_3_Q_ dayéé' t;}:g:,_ wri_i i:.'>._1_1 si',a13?_::;31;§r:1.1 was; not fiiecl. It i3 21130 to be 36%;}. iihaig §3V:~.ti1_Vib'n_ér-.has filfid only mernmandum of facts duly sig11é:cE_ me am} not the afiidax-*i.t of the a1L1i,1)0r.i:s<;%c1 repiesei'1'L:§:.i'.iv{% <3fi}1e Ir1sura:1t:e C02np2111y. Bay; in 21 f1'1at.tér Ei§~;.%:.% E}§i..is, in my <:<:>nsi.der<:ci \='iev.-*, in t.h(3% ends of justice, ':t§'.}¢';V':V C<3ix:§,:'V'E3_:éi'a:?i¥~._c;$:.;zg§1i. LG hzavtz prcjvideci (am: <,)p;::c>:"i.:.::1it3-* to ihe peté'£:i.§;r1e',f.0 f"_EEé ihe w1"if.ien siaimrtexit. for zidjuciictauiorl of {he ';1gz11,14c%r :31: '1'::1e;"it.:5;. D€f1i'<'?11 of an c:spp()ri.ur1it'y to the p€'f.iE1iOI"1€I' to "fTi'Ie_ ii*:fi'1'[f,.c:;': ssE:a3.£"m':1:::2é¢ W115: ms.-su.I.z'. in <is;?z':y§:2g ef'£%:{:éivt% "'§3;21fl§§<?ig;23.§i.c):'"; :3? ihfi ;3::%%..i:i.<>§':er £3': Lhzé §.3r€3c?ee<Eim,g{s, Lw"

. /1"

E

5. CcJ1.z11s,;eE for Thfif 1"es§)():1s:ie:1t No.1 E1515 been served, bu'; he Inas £101, (?h<}ser1 {,0 2-1ppee1z' 13<;?:f01"<;"r this: C€}£§l"T,. H()V6.-'E',\-"€I".___h€ has Ixmcie an ex"1c:i<>1~se::m-;2x1t on the iee'£I,e1- issued by 'she CL"}L,1"I:?.;'_~:{':§ for the pei.ii.i.r3::<'§:r wh§}.::*. ei"f'{%:7i.it'1§,; S€;"i"V="iC'.G: :31' :'1<>':',ic€:* of W13":[§';siif':,:.g:1V {hat he haci mt: 0§3_;'<:rs::¥t.:it>z'2 ta) aiiow 1.E1ey;;'z"iI. p::=%€.'i'i.i()'1'L:R€é;€s"g)'L111de3";I':'. N02 has bet:-:1 _pE:-med ex~»pa?:rt4c=; b<3f'()I*€é».:'£m§' 'E*3:fDa.1':1.211-..

5. In {he ci:'c:ur11st.21:1.C€:ss., ha'v.iLri§§_}1ea1r'c}._ tIV'1=::? (:;£)LaI';Yv1'S§'Vfi51V for thé p€:t'.i'£:;i0ne1*, I find that i,w I',I*1(:? ,6-:1':'d;9 _"r)f"j;1s1i{té'a-1'1 V-t)pp0r{,1,1r1i'£y d€S€I'VE'.S {.0 be given to t.h'{;*._T '1'3t:€t€iiE'>;*1er "12:? "fi1£;.Vot);je(t€4i0ns to the Claim péstition. ' '7. I---Ier1ce,=" i,11.i,_<:~-.v{f1'i'fi.?._;3»e'{,i.i;i:)ri--is ;111ou.=r;d. The impugned order is E{,Sid€f. TAapp}iLfét1§<3I1_ {fled by the pet2'E'.i0ner seeking pem'ri:ssicui~":yic3 i'i1e'¥:hé . (L)3Z'}€I'£?.3:i'.C)ITIf:§ ES allowed. mi;

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