Karnataka High Court
Kum Saba Fatima vs Chinna Raju on 2 December, 2008
Author: Subhash B.Adi
Bench: Subhash B.Adi
.133 THE HIGH GGURT OF KARNATAKA AT DATED Tms THE 22-mi DAY 01:' DECEMBER, 20c:a_ j BEFORE M A THE HON'£3LE MR.JUS'I'ICE suawgsn B';Ai.'}i_': > * g.g.g.50,; _1_gg3g2,go7%A;m > T? ' BEFWEEN:
Kum. Saba Fafima I3] 0. Mehxed Saki-cm Aged about 9 years Since Minor Rep. by her Motherfffiatural Guardian 1 - Sznt. Navceda Su1tana,"3Q-ygazxsfi A ' Wfo.Moha331med ' j __ . Rfat. No.47, 15*:
iF'a,wat11i_puram, Bang'a3a;;¢-o4_,_"v _ * " ....APPELLAN'I' (832 M13. Rajashckar, Adv.)
3.. C11iaz1£~i.}1?aju, 3'? 'y;ear's, .3/0. Muniswamappa ..... .. v . Pd"-$.14; 33'r5'{?1'uss, J. P. Hagar, '=.t_5th Phasc,._Ba.ng8;im_'e--?8.
% T 2. The Bmh mmagm, The Oriental Insurance Co. ltd., «DO-4, £i3o.i%€.?, 295 Floor, «.._J3,-r,o%hi Maggi, St. Marx Road, B::f;11gai9m~56Q 901. maasmunmszrs (33% 3:1. P. B. Raju, Adv. far 1??) "=Thi's M.F.A. is filed U/s. 173(1) of MV Act against the "j!.1_d$en1': and await}. dated 2?'.10.2006 passed in MVC"; .7§.0.3£32/ 2605 on the file ef XIII Additionai Small Causes Judge, Member, MAST, Metmpofitan Am:-.1, Bangalore City, SCCH45, partly allowing tha claim §C¥E5'Eit'i()fl for compcmaatrésn and sanitizing ' enhaucemeat far compensaation.