N Doraiswamy vs Aslam Ulla Khan on 3 June, 2011

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Karnataka High Court

N Doraiswamy vs Aslam Ulla Khan on 3 June, 2011

Bench: Subhash B.Adi

IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 3RD DAY OF JUNE 20::
BEFGREZ 4 V
THE HONBLE MR.JUsT:<:E SUBHASH E.;§;Ei.' A'

MISCELLANEOUS FIRST APPEAL NO. 103216-,!2'of§)7L"_ T'

BETWEEN:

N.D0raiswamy

Age-da bout 4?' years

'S/0 Late R.Na11a Kumar
$0.840, C Black, 21"? Main,
AECS Layout, Kundakahalii 
Baflgalore M 3?'   36 APPELLANT
(By Sri.Sh1'ipad V Shastri, A;dv..]f. '

AND: E,           

1.

Aslarn Ulla E%§.}i;';§,n. 1u\/I'aj§i{' ._ V' S / 0 , E2 a_ITi;1th1iE,1a Khan No.25, 1 Meiizig Deepanja«1§n:1_gar Mys'£:>.re"R02:d. "

Bangsdgafeéém 25. V < Willaiam, 2i'E_aj0:* -

S ;{ 0 W'iI1bard"€lavmens . '1'*-5e:)'.£2'3; 19.?' Cross?' » ~Ra1ne:sh12aga;_r, Marathahalli Post " _Bang a1Qrx<=:' _b«O

3. A Tfie (::}.:Ti'E':ﬁ£_'§c'L'V.i Insurance Co, Ns.:>.5;~ Paihi Plaza 3?" '1"§<)1:>1', Vitalanagar, Okalipuram * .Bangé11ore»~2}_ " , Bgazs Manager. .RESPQNBENTS {By Efoiics £9 R~i £5 R2 dispensed wiéh; .._4S:"§;5§.fN,Kri$hr:e:swan3y, Adz»: fsr R6} 1 F») 2 This M.P'.A. is ﬁled under Section 173(1) of l\/IV. the judgment and award dated 24.3.2007 Nc:>.28l6/2005 an the file of The IX Addl. Judge, CQu1:t=9.ft'Sn1all Member, MACT37, Metropelitan area,_'*.Bangalc;:rje,'v Clauses, {SCCH.No.?'), partly allowing the claim-'ptetitien;fer_.eetr:?pens.ati0a and seeking enhancement of eempensatiene A Z l ' ~ This Appeal earning on fer.4_heari'n_g"*tlhis lithe delivered the following: _ Misc. CV1. 7003 /20 l is filfétlllllfefl jépteduetionl efll aclelitienal deeuments by the Claimant W Court.

2. Learned C;.1;nsel:.'fo'1=--t1':e "elai_InantV subnlits that, after the judgment,' in Hosmat Hospital andl Rs.1,€5l,25l.60 paise.

These _l3el01'e this Court and these doeumentsleanhot without opportunity to the ether Said-eandl it also necessary to know whether these d'eeath'ente»'*:'ela.t,e ta the same aeeident and same injury. Ail lveenlei be appreetatecl enly an the basis of the gxzidengte led.hyl_.tl:te parties. Hence, it is appropriate to set aside ll'"~~.._the judgfnent and award and send the matter to the Tribunal aleng 'xiith additional documents, "éteeerdtngly, the appeal is partly aileweel, The judgment :ll_4lami'lla2t*ar§ :3; M.V.C.l'\le.28l6/2095 elated 2«;1.3,2GS"? easseé by the Meter Aeeéaeat {ilaizas "itihanal, Bangalefet is hereby set aside. The documents produced in this appeal are directed to be transferred {,0 the Tribunal. Both the parties are permiijied 'LC:

lead evidence, if any. The arnount aiready paid byf'"L'}{if:'{v'i}f1_Sei§fﬁ§I"

shall be adjusted as per ihe final award ihai _ the tribunal.

Misc.CvL?0O3/2010 standé_di:::§p0sed df sNcc2:f{1::_:g-v:;,ze.e i ' ,5 ':

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