R Robert Wilson vs M/S United India Insurance Co Ltd on 8 April, 2011

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Karnataka High Court

R Robert Wilson vs M/S United India Insurance Co Ltd on 8 April, 2011

HIGH comm' LEGAL SERVICES COMMITTEE, Bmvegggggvg
BEFORE THE LOK ADALAT    
IN THE HIGH COURT 01+' KARNATAKA AT   ;_. %
DATED THIS THE 08TH DAY OF APRIL, 2:311 . 1-,: '-  ' '
CONCILIATORS PRE$:z;:N_T: " "   "

HON'BLE MR. JUSTICE A.:5S.BQi?ANNA'[   "
AND   *  _
SR1. N.S.SAMPANGIRA.NLAIAH;.I\/IEMBER3 A . V

Miscellaneous First Appéai No.452'4:/ H 
Lek A<:ia1_a'L N0.55_9'/':2_()'}.._Q 
BETWEEN:    '  ' 

Sri.R.R0bert VVHSQII, ._ v
S/0.Late Rathnavelu,   V
Aged about 46 years? . '   _, 
R/at N0863, Munesh\i.?.a1'giT'iayiytgt, 
R.T.Nagar Post,      _  
Bangalore ~» 560 O32,._  ;f_ '   ._   .. Appellant

 (Bf; %r;\f.vi:§var§;nat;1a,Advocate)
AND;  '. V V~ .   .,

1. M/sﬁnited Irid__1'é:Ins§Co.Ltii.,,"_.'*
Byits Regi0na1(3ffiCe::5 ' 
_.No.25,..1.%.§%Fieor§ ' « .
 Sfxankarérgarayana Buﬂtiing,
"M.G§R0a(§, g 
B'a;1ga1_O1'€  560 " 

  V , M / S.' 2'%,.i';'5A F,

 Eiievﬁle E"fou--S€, "V "
. .  . , « uC'u,:rimbh*:>VyA 'Read,
_' V' ' . f3§,_1}a:rd__ Estate,
" ._M';i1nbai";--- 490 £338.  Respondents

{By Srig £I.Ah&u1 Khadar, Advocate fer R-1} %;

2 THIS MFA FILEZI) ugs. :73 {1} OF IVIV ACT AGAINST THE JUECEVG?/tEiE§I:f'vvA4ANI) AWARD DATEIL) 84242005 PAESSEEI) IN MVC NO. 1876/200:3 ON THE QF"::'i1E 3:111 ADDL. SMALL CAUSE JUDGE at MEMBER, MACT, BANGALORE :$i::CH4"15t}'; ---PExPfI':';Y ALLOWTNG THE CLAIE'v'§ PETITION FOR COf\sIPE)NSA'}'iON"-__A3~§§)=. HSEEKING'-., ENHANCEMENT OF COMPENSATION' THIS APPEAL COMING GN FOR CoNe1L:A'rr-;>N BEFQRES i>':;)}{'-1_'31'[V:'.*f§£v,.{f=Ax'fT' ,A1~"h":R'~.. BEING R>3:FE:RRe1> vme OREEER I}A'£"E2§) 1-:9«o:.;éze:;t1<3.tt»._'t*e:«: FQt:,s,<jwf1N<3 CONC§LIA'1'ION ORDERISP « 2 * » = ~.

(/§.'I':I5BILIATIQN40RDE_;l§-- A After negotiations, the partie'é't'e».:hav'e evettle the matter. The learned ~-has etgfeed to receive 3 globat Compensation. of Eighty FiV€ Thousand only} in giéttiigittiion awarded by the Tribunal. The has agreed to pay the same, in the claim.

The R€SpOHuCt$fit:Irxi'S_1tfetficéf' Company has agreed to deposit thev4.:=.aid am§e1V1vIi't befefeV.the','Tribuna1, within six weeks from the Ijehalt a.~§:"ti2e rate of 09% pa. {fan} the date of expiry V M6' weeks ._ put in by the learned eeuneet appearing for the end the officers of the respenderttt is appreciated and 'tftfitteeeii an §ee<>:*d, In terms et' the abeve, the ezatitter is settleet. § 2 <3 3:.

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Karnataka High Court

R Robert Wilson vs M/S United India Insurance Co Ltd on 8 April, 2011