The Oriental Insurance Company Limited vs D Ravishankar on 26 May, 2010

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Karnataka High Court

The Oriental Insurance Company Limited vs D Ravishankar on 26 May, 2010

Bench: S.Abdul Nazeer

_ 1 _
IN THE IIIGII COURT OF RARNATARA AT I3ANGALO.R.E
DATED THIS THE 26??-1 DAY OF MAY. 20_IO i f Lu
BEFORE A   VA '

THE HON'BLE IvIR.JUSTICE S;A§r?DUL} 'NZ§'ZE§F;f§   

M.F.A. No.5723/2603 

BETWEEN:

THE ORIENTAL INSURANCE C,OMP"I5'.NY-._

LIMITED, GARDEN AREA:"SHI.'MQG}\~«.__g '=.

REP. BY THEIR ADMINIS"I'RATIVF:  ' E

OFFICER, REGIONAL OREICE,  jy

M.G.ROAD._     
BANGALORE."       ....APPELLANT

{BY SRI .ADvOCATE)

AND:

I. D.RAvI'SIIAI\II{AR;';' =  _.
AGED ABOUT35 YEARS,
S;/'O Ei,S.DF,V'E?1GOW})A,
'R/'OEJTOGARSE VELAGE.

I ' v.SHI1fj{A}.{11?U..RA TALUK,
 V S'I£.I:vIOO.A DISTRICT.

2.}  _SA'ROJA.
AGED ABOUT 58 YEARS,
w/O I~;:.S.DEvEOOwDA,

 .. VCR/OTOOARSE vILI_.AOE..

S'HlKARIPU'RA TALUK.

'V "S-I4IIE\/iOGA DISTRICT. ....RESPOND}3N"I'SI

 {BY SR1 A.HANUMAN'I'}-IAPPA, ADV. FOR R1]



._2_.

THIS MFA IS FILED UNDER SECTION 173(1) OF MV
ACT AGAINST 'I'HE:3 JI,}DGIVII:ZN'I' AND AWARD DATED
23.05.2003 PASSED IN IVIVC NO.225/2000 ON THE FILEOF
THE PRL. CIVIL JUDGE (SR. DN.) St MACT, DAVANG'E_RE.

PARTLY ALLOWING 'rue CLAIM I'ETl"I'IQ_N~' , 

COMPENSATION.

THIS MFA COMING ON FOR Oi2I)i+:Rs_*;*}{iSj~oA$E,   

COURT DELIVERED THE FOLLOWING:"=. p 

JUDOME:N'f';__  All

This appeal is directedagainst.theand ll

award in MVC No.225)'~f2xO0Q»ALd'atetl 235.2003 on the file

Of the Prl.Civil Judge   Qavanagere.

22'. The 'inSur;1n'ce Company has filed this
appeal  is not liable to pay the

cOrnpehsation';.__I_VAgainst the impugned judgement and

v:'aTvV"a'1"d.':l'I:Iiﬁ1'éi.I'1..Vth€ claimant had filed an appeal in MFA

'Tbefore this Court. In the said ease, the

appellant herein was arrayed was respondent No.2 and

I' it was represented by a learned advocaije. After hearing Dlpartiesf this Court by order dated 16.11.2005 'Hallowed the appeal enhancing t.he compensation to Rs.2,01,000/- against Rs.5O,O0O/W awarded by the R. gr' ....3...

Tribunal. Since this Court has already allowed the appeal after hearing the parties as 16.11.2005, question of deciding the appellant-- insurance Company"; this'/-«A appeal. _ at ithais stage does not survive for,c0nsiderati0n. p'V_';r_cc0rdingl_V;--VV the appeal stands disrnissed'§"c's».:l:.\lc costs.._V_

3. The transferred to the Tribunaljlé Company has already --' compensation in .arncunt so transferred shall be returned -- Insurance Company. No costs". as aaaaaa -4 Say;

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