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Karnataka High Court

T H M Leelavathi Guru Murthy @ T H M ... vs Sri Sathya S/O Durgappa on 11 March, 2011

                        BIG H COURT LEGAL SERVICES COMMIT
                                                          FEE, DHAR WAD
                                     BEFORE THE; LOR ADALAT

                         IN THE HIGH COURT OF RARN.ATAKA. AT•••
                                                                DHARWAD
                                DATED THIS THE I I 'flzl DAY OF MARCH,
                                                                       20 1 1

                                          CONCH L\TGRS. PRESENT:

                                 HONt3LE MET JUSTICE SUBHASH B. ADI
                                                AND
                                      SRI ST. RAMATE. MEMBER


                                          Lok Adalat, No 2Q/201 I

 BETWEEN:

 1.. TJiMTeeLvathi Guru Mu rthv
     U THMGurumurthv
     S/c T, H M Jambunatha Sharma
     Aged 57 ears
     R/o Liarnbusree"
     4th Cros
              .s, MJ.Nagar
     Hospet

2   SmtT, H M Leelavathi
    \T!.
         HJvhLeeiavathi Guru. Murthu
    21 RH M GurumurtLy
    Aged 55 years
    p/.
            .,




    .4th             4   Tt'-T..
             U tOSS. i.V1u.t\dJcH
    Hospet...                                                APPELLANTS
(By Sri .21 :L:htkSuflhIkarit. PedRo, A.d

ANT):

    Sri.SatI,rsr; S/:'.: Durluu;pa
                          ,


    Liri r ")' 'Lire
    Pt?--                        ?/4O(
    RIo          4t't   Wai S
        -         ?t          lkI     t
         flospet laluk
        I3rlIan I)jstn'l

        %,.          Paramcstnara P dci
             tnbasi:'a Rtch
            '.   '


        (J%ndrcttheic'n'he nnc
        Regi         JsA ;"i.
        R p Snadaksnanu ih CL ompo mci
        3d1
            Ward. Patri Nagar
        Hospet
        BclIan Dastiict

       M s itional Insui rncc C) Ltd
       Bt us I3rHri I' Managc
       &lIan                                                                   RFSPONDF?41C

IB M s B t Seethuraina Ric kssts &
 Sri ' M %enket sh. .h For R is


      THIS MFA IS FILED U c fl3(1! OF MV Wi. .GM%ST fi-TE
JI. DGMFNF A'ID WARI) DRIED O 1 20 f Pis FD N MVC
                                                         NO
 •32OO4 O% 111k FIJi. OF THk \DDi..CI%TI JLDGE tSR t)N; U•U
MFMI3FR MkC I '.11 HOSPFI P4RT1        U LOWINC na' Cl UM
.F TITTO\ 'OR COMPh%%AI'O\ N1) "FLKiN(r E'\T!..NCEMfr.NI 1*
C(M,WK"V$'II( I;

             THIS 'PPLK COMFY; (iN H H? ((Th( Li 1XfI( C BET ORE U 'K
's     U             I P H I       LF '1     1DE    F ) )     )
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                                       1   'RI'LP I

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hi •he M•'a '1' lwing the fuil and final settit men t of thr 1arni of ti e ipprilani I J3.sththepirtieshi esipi I i ' r. ,: ic'i )

4. The bird responck nt shall deposit the agreed amo unt before the %I within a period of six weeks from the date of rcc eipr of op' of U is ordc in ase of clef wit, the amount shtll can tnerest at the nile of 9 pa i e. after the expin of six v eeks period 3JWa It.