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Karnataka High Court

Kumaraswami vs Sri Indrajitsingh on 12 January, 2011

                                                 WAD
                          RVICES COMMITTEE, DHAR
      HIGH COURT LEGAL SE
                  BEFORE THE LOK ADALAT
                                                  D
                             KARNATAKA AT DHARWA
       IN THE HIGH COURT OF
                            H   Y OF JANUARY 2011
          DATED THIS THE 12T DA
                                        T:
                    CONCILIATORS PRESEN

                                 NENUGOPA    LA GOWDA
         HON'BLE MR. JUSTICE AN
                             AND
                   SRI SIT. PATIL, MEMBER
                                             9fO7
                  ç1aneousFirspqa1NoQ
                     Lok Adalat No529/1O
BETWEEN:

KUMARASWAMI,
                         ORE
S/O. GOVINDARAS BANGAL
AGED ABOUT 46 YEARS,
                      0CC: NIL,
                        H,
RESIDENT OF SIDDANPET
                DIS TR ICT .
HUBLII, DHARWAD                                     APPELLANT
                     R, ADVOCATE)
(BY SRLMAHESH WODEYA



AND:

1.

•SRI. INDRAJITSJNGH. S/0. TUTAGA, AGED ABOLT fl YFARA DXNER OF jf3I-1J1 NO ML i2G '\E4 3 22 RESIDENT O DEAN k AWA D P2 MAHA2ASTHTRA STATE, CO. LTD,

2. THE ORIENTAL INSURANCE BRANCH OFFICE, PUNE BY MPLE) HUBLI IfS 1 D S NAL SPLICE ENE SO ICtV DR.LARWA.D DISTRICT.

3. IMM.AMHUSSAIN, TIC) ILOL2 LLE3) ABQL 3 OWNER OF M,AXI CAB MO., hA 2'i1414. RiO .kNNIGERI NAVALGUNI) 7ALI..K. DIIkRV 4D I)ISrRTCT LTD .MIED INT)IA INSURANCE t .

L. HI ITS DTtTSIN4LOFHC I hA CJMPLLX I)HARM 41... . nrn aøaa a R R2, V. & SRI.S $ JOSHI,ADV. FO (BY SRLK N SRINIVASA, AD SPENSED WITH) NOTICE TO Ri, R3 & R4 DI DGMENI A FIL ET) I.. IS 113 (1) OF M Wi' AGAINST VHF .IU MF 01 ON THE 4ND AWARD DAtED .31.08 .200h PASSED IN MVC NO.31 '20 HI. BLI, TH E I AD I)L . CR IL .)U DG E (SR 1)Nj AND ADDI. MALT.

FILE OF AND PFTII'ION FOR COMPENSATiON PARTLY ALLOWING IHE CLAIM COMPENSATION.

SEEKING ENHANC EME? r OF WK IS AP PEA L CO MIN G )N FOR CONCIUAIIO'i BEFORE TH '2201G.

RRED tIDF ORDER DATED 02 AD4LAI 4FPER BEING REFE N ORDER IS PASSED [HE FOa.OWNG C ONCIL,IATIO CONCILIATION ORDER ha'c 1 achtd at mUtUal ttttd tr Br,tI sa.cs it' d i se 'rid a.'p'lla i. --

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