Sri R Bernad S/O Late Rajappa vs Sri P Sundaram S/O Palani Samy on 15 September, 2009

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Karnataka High Court

Sri R Bernad S/O Late Rajappa vs Sri P Sundaram S/O Palani Samy on 15 September, 2009

1

HIGH COURT LEGAL SERVICES COMMITTEE, BANGALORE
BEFORE THE LOX ADALAT

IN THE HIGH COURT OF KARNATAKA AT BANGALOPE"-.._,_O*~._V
DATED mxs THE 15''" DAY or SEPTEMBER 2,e§9'Aif;Oi  *- 
CONCILIATORS PREsE_N.T:.., 'O O

HONBLE MRJUSTICE s.N.sATYANARAYA.§IA,:"'  

AND   _
snvrr. H.R.RENUKA,__M-ﬁ.MBERV I

Miscmgiianeous First AQQea!_Rl§_o;2O2[.2'G«Q,Z_ 
_I.ok Adalat A_N0;_1_Z_134-V[2ﬂzﬂ§,'~.,.

BETWEEN:

SR1. R.

BERNAD,

S/O.LATr~: RAJAPPA, _, 
AGED ABOUT 31 YEARS,  ' '
R/O.NO.SS, 2"" CROSS, _  
ANTHONY CHURCH S'rfR._EE*r,'=._ ' 
T.C.PALYA, K.R.PURAM, " E'

BANGALORE -550 036.. O

 AIISSIOVN ROAD, BANGALORE -- 560 027.

_ _ MFA"'F'ILED U/5.173(1) OF MV ACT AGAINST THE IUDGMENT AND AWARD
 L3ATEO_ 5:7/2006 PASSED IN Mvc NQ4126/2005 ON THE FILE 0? THE 14*"
=ADB-L.JUOGE, MEMBER, MACT, COURT OF SMALL CAUSES, METROPOLITAN AREA,
BANGALORE (SCCH-10),
COMPENSATEON AND SEEKENG ENHANCEMENT OF COMPENSATION.

V _ _ _ ..APPE£..LANT
(I3v.,sRr, N_.s;.B'HA9r, ADVOCATE)
AND:   I
1. 'SRI."R..SU'ROARA:vL" """ H
SYQTPAUWI 5-AM'Y.M,A3'QR:
R/AT NO,._17,« 2°"-'..,,cROs,S, '_.
 _ :<ALA'L:.IRAL$.<A,' * . 'A  , ~
 »,__BANGALOR.E -56o'o.Q_:z.*'
2.  THE DIVISKI'0.NA!.,V MANAGER,
 « ~ .. _,'j.-NEWINDIA AS,SB'RANc£ CO.LTD.,
"AT 53:09.5, UNITY BUILDING ANNEXE,
RESPONDENTS

'(Nev sax. K.I~I.s RINIVASA, ADVOCATE FOR R2) PARTLY ALLOWING THE CLAIM PETITION FOR "I 2 THIS APREAL COMING ON FOR CONCILIATION BEFORE LOK ADALAT AFTER BEING REFERRED VIDE ORDER DATED 12-8-2009, THE FOLLOWING ORDER IS RASSED.

CONCILIATION ORDER The Eearned counsel for the appeiiant and the * for respondent --Insurance Company aiong_~w§.t.hA Du Insurance Company are present.

2. After due deiiberations, the respo-nJde_nt 9"Insura'n.§:e':..c(pmpany " D has offered to pay a sum of Rs.10,OV[)L',/eh-(Rupees"E'"e--n ffhousand only), which is inciusive of to the amount awarded by the app--eiii'ent*"_ha_:s agreed to receive the same in fuli anci.irfir1aE_ his"c-i'a--irh. A joint memo is fiied on behalf of the " .

3. The res;43o':'idtent"D"'_ ..:;I.,I1_V_S'L.1D'rancefftompany has agreed to deposit the 6 from the date of preparation of Ayvard, amount shail carry interest at 9% pa frorntine date*«of tiil the date of deposit. W Ln.)

4. This miscellaneous first appeal is allowed in terms of the Joint Memo. The award of the Tribunal shall stand modified in.4t'e:r}_n_s"--of the aforesaid settlement arrived at by the parties. Award accoroingiy. ._ M

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Karnataka High Court

Sri R Bernad S/O Late Rajappa vs Sri P Sundaram S/O Palani Samy on 15 September, 2009