National Insurance Co Ltd vs Vivek Since Minor Rep By His on 10 November, 2010

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Karnataka High Court

National Insurance Co Ltd vs Vivek Since Minor Rep By His on 10 November, 2010

Bench: L.Narayana Swamy

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 AFWLLAN'?

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< 3... VIVEK, S&I$E 3iﬁ'?GK

REPRESEHTED BY HIS NATURAL
GUAEEIAN AND FATHER

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ms 'm«*.a;kk Umsre smrm: 273 (1)
or Ivﬁ3'1Ai3T,£.£';ARiST'TI~E Jummmr Arm Awam

 €ﬁ.12.2€XIi:ﬁvP;%BSE}3 EN MVC 213.4103; 2994 :91»:
 'm:E   QF xiv: AEBITIGNAL JUDGE, MAST',
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C£§Pu£*iPEfAHSé':TIC%E%?V-v'§F Ra.2?',90{>{- WITH IMEREST AT
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I-Exam REPW SEKTEE BY' THE
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RESKHEIIEHTS 'ms Lmxa, 13 FREE tmmszrz 3ECTIC)i*I 3:73 {:1 GP' MV ACET, AGAEIST TEE JUDGMENT 155% AWARE} m-'rm: 55. 12.2096 P:-'sSSED2 m MVC Hc.41{3?/2064 ms:

t TEE FEE GF XVE ADIBITIQRAL JUDGE, . Baﬁaamars SCCH -- 24, A.WARﬁ§3js.'_.?'%-. % :5 c:m.m.Ns.a:r1oN are Rs§2'7,3%[--- mm mm-RE $'1*'%é'%%;x'r'% , swag. mam Tram mm GE' mmigﬁ REﬂLI$£'I'Ii3H.

as was. I~:a.9-vraggm? {Q % BETWEEN:

KATIGBIAL B*ISURANC:Ei --.{;"i')B&F'AI;,I'f;'§;I££;*:I}'I';*EQ EMSEQRAL DFFIGE» 2:92, M64, LALBAGH I;vﬂSSI€}1*¥..;EV€}iiI';u_ BMGAEGRE-~.56nG'Q27i, : BYITS mms1¢wAa}1s:n-maGER,. % rmﬁsm REPRE»$}Ef~¥'IfE:B"B¥"1HE REGEORAL Qwiaa, Ne;;,1*-}4--, « sHUBHA1z;§2q:T%¢;om¢émx;j«kL%% }k&.§.Rﬂé-§.E),._-- % % BAB€GAL<3IRE.-» 5eskm';s<:«.1,%%%i BY ITS DE 2siP¢HTA{§i's'gR;;

APELAHT % {B2 Ii;S.'£4B€G§xEEEJ; Amt, ;

%mz:2; %% J = I 1,. 7K,§.a¢A2:JULA, .' I M;E%z:: mm}? 39 YEARS:

A WIQ. amxmmwm k%1g;.137o, 4%: 3 mm, " --»3.'f's.'.?*'r§ CRGSS, PRRKASPWAGAE Bmaawm 560 021.

M.BsRAJESH, MAJQR, Fm':-mR's Hmﬂ Hm KNGWN, 2-mgm, 3&3 mm, 5%: mass, cmzvmaaaamr, _ BA.RG&.LGRE - 5m 6218.

'R 3, M; s.'1:a.'m CCJHSULTANCY SERVICES, j % A Hrmzs: RE smmrcy mm, BA.R'G.§LC3RE --- 550 m1. BY rm MARAGER.

(BY am H.Sg3HAfI', A.Dv., FC}R4_R,l""* _ R2 NGTICE mm SUFFICENZ: % 12.3 SERVES.) ms M.F.A. IS m»:a:1)%UrmE%aj%3Ec'noN 173 (13 C33' MV ACET, AGAEIST ;.TLIf;)GMEN._'E"._£+.Rm Awam DATED 96. 1232995 Fassimgm E¥<:.41G4;' 2004 GE' ﬁm FILE C1'-is-:"?*"'g..2§%4'Z *._AIEJBI'I'1E>1~1§§L MAST, BARGAL£.'}RE.~ 4' '£:~§}€:;H .; 3:44, A Awmmma 8.

£3O£sWEI§'S£§TIO{¥'_,QF""R5_.'3;3,9G'€}j~ m'rEREsT AT 6%P.A. PE'TI'I'IC)N TEL REALIs&'ﬂQI~ig%i M Bamragxg:

' J. §ﬁTI{}ﬁIAa;3;¥ maméﬁtié, gammy Lmmrg '--£3§':*ES£Qji'€AL:é?tFFICE 1sIc.2, r;%%::,§«§, ianmacéamsslan mm. Bayzeamm 62?.

as: m; swxsxanm MAN:'&§E-R, % _ zmkam REPHSEHTED BY '1'!-E % k *~RE€,}§_O}§.2§L @FF:cE, Na. M4, % mauarggmmz coumgxg .f3.«fI'§'f}{R7{}Aﬁ, fBA2:GALORE - 569 001, gvrrs mmw MANAGER.

&P%£LAHT (BY SR3. H.S.LEfG--ARAJ, A3';/., 3 'K L K.KAVITEm, AGED AECEUTSC3 W388, Wag SR1. Mamuxamg % M24, 21%' mm: RQAD A 5% FEET Ram; * * was szgwma amcx, GiRIR'§.QAR, "

mmasoga -- 5m 33:, 2* ré.B.R&IE»SE-i,M&}-QR, 1rr:a*r1m2*s mm at rs::~Ic3*3m~,;V% 4 E5205, 333 MAIN. S??? 'C}?f€".:S;§, ' _ BA§GA:.QR§:_;+5a3 318.: - %

3. M; S..TA'I'3%. S, NITOI?

BY ES ¥tei:iE'§ﬁ'LGi'£_»R'.~ _ _ V ' Rssmnasxm (BY SR}. ;N_$.31é;m ', m.r.%>; 1162 R: E32 Hefziazgsg 'E-$1.9 3U§*1:~::*,:m:~z*:*, 3;§k.*§+.5;%%%zs mm URDER 333303 173 (13 m%acﬁ:ammsT Tm Jzmecasmmr MD AWARD 1:>A'm3"m.:2.2m5 PASSEE m Mvc Ro.€>1'?'0/ 2994 on FEE, iC3F xv; ADBYFIGHAL mms. MACT, , .VV'VE§A}I€§.2*.L0RE meta -- 14, Awmmme A mzs11i>'33r~zj:;'3..a:'1'z<:>:sr cs? Rzs.22,QDOf- mm mmnzsr AT e%I=.;x.FRe1wx Tim mm S? PE'rmQ2\I mL RE£;,1.;E&ﬁTIGP¥.

TEESE Ai.:'»'~£LS C{)§%{} GE" FGR I-mAR3€G ms mm', m cermr DELIVERED Tim FGL G:--

'\ _ rwpendmt ﬁgs'? and 3 are the srmw of the "sa=_I4;'ii:::1c$s Tha petiﬁc:-um bcfem rm Tribmzal ham made ﬁiazzxx' far mam' aumnm mg' gm' while t1'ai.reIIing Time agﬁk are filed by cxmumgixzg the judgmsnt k % pama in awn Haa.4:c$§;2m4§%%k I910-egzqm and xv:

adammz .}7udge;§_ MAQTQ an the gnuﬁﬁ

2. and award, ﬁrm mum cf Ra.2'?,'£§@/-§ Ra4*2?3o::;i%-.A _R5$vf33;;§ 6ﬁ3.V£._5_..§#nd Rs.22maz~ mpectiveiy per 8.333% ﬁnm the data of peﬁﬁozz VA this mac: the ﬁmt rwpondant is the absg With their fmiifg mambcrs an Gi,€>5.2§ﬁ4 in 'TATA 8 mm bmrmg Ro.KA-G4-P{41G§ arid aﬁw the $"ﬂ%etiiI'.s'%§ tlue "£'§ibu@ hm mmpematilmx, Thaa Inauraw V atabawnt mi' obijecrtion by "

rezsporﬁcnt $55.2 and :3 in tn wag irmzzm with t;:.t;der ﬁmefom, the irzzmtaea sf Ema for any cammnsation ﬁ~cm.Vth¢: -

4. the Izmurance Cfamparxy whys.» has deposed that the pﬁiacjf " a §..- is only an Act pczlicy imuz-ad mz-mot be imzgnm the mm' 21% sf the vehiclm. It is t1:<5.ea'~a ¥iiinugh the mumm mmgmxy hm ﬁefare tlm Tributml, the sigma has Tm discussinns in rapes': 0f the ms 13%;}; made at Para 2§ sf the craler, but rm A. has been §Vm' an the garmixi. taking 'Ihem Em admmism by RER1 that zﬁpendent No.1 is mt tine RC 1 "\ V _ ' .c2f§.hza"a~?g:zm}Jant, it £3 awn that a speciﬁc greumi _La '.,, "a§m11t the poiicy an Act which mm the rm: 9%' mm mm' mm. The vehicia in the c3ama' nt was ﬂammw" is a mm.' ta *mh$::§e 9 awrm of that aﬁbzxdim (ear, but tha aﬁaxdizg stanﬁs in tm mm nf xﬁpondezzt ﬁﬁ-,'.}'5§".

rzespomlent $133.3. is 3 are jeint:ky'"'a:3d& V' Iiabie.

5. The has aubmittéﬁ that as it at 2€o,2§ cf the judmsnt - :%;:Im'sséon mde by Eva, juat am pmper, I do not {Em appeal is crmnsmed. L A kk =3, the pames' .

?'.A F:ft:3:.zv, 'tHe atafaemmt sf abjecﬁsns Efaed an arnﬁpremiumhmmtbaenwkitsthaiﬁimmmver \

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Karnataka High Court