Karnataka High Court
New India Assurance Co Ltd vs Smt T Anitha Jayaram W/O Late R. Jayaram on 27 June, 2011
Bench: K.L.Manjunath, H.S.Kempanna
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MLP.A.Mo. 7456/2008 (MV)
BETWEES:
NEW INDIA ASSURANCE CO. LTD,
NO.23/2, TIFFANYS ANNER,
VITTAL HALYA ROAD, ~~
BANGALORE --- 860-001...
BY ITS MANAGER.
_ ®@Y SPIO. MAHESH, ADV.)
i. SMT. TANTTHA JAYARAM,
AGED ABOUT 40 YEARS,
W/O. LATE RJAVARAM.
-@.. MASTER ROHIT, AGED 11 YEARS,
. BO, LATE R.JAYARAL.
3. | MASTER KARBHITH, :
AGED 34% YEARS,.
D/O. LATE R.JAYARAM
RESPONDENTS @ ANT) 3 ARE MINORS,
REPT. BY THEIR M/G 19° RESPONDENT.
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BANGALORE ~ 560 061.
4. K-T.RAJASHEKAR, MAJOR,
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PROPRIETOR SRS TRAVE
NO.32 1/3, T.S.B. ROAD, :
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28.03.2008 PASSED DF MVe Ne
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3368/2006 ON THE FILE
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Bo MASTER RAKSHITH, AGED 3% YEARS,
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APPELLANTS NO[CROSS APPELLANT
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MOTHER CROSSE APPELLANT FO. 1.
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THIS Mt BA. CROB S LED DORR OREIER 41 RIILE
2S OF « ERS AGAINST THE ot GMENT AND AWARD DATED
* 26.99.2008 : PARSE ae in RIVE NO.S888/2006 ON THE FILE
OF JUDGE, COURT OF SMALL CAUSES, MEMBER, MACT
BANGALORE PARTI LY ALLOWING THE CLADE PETITON POR
NEAT ION AND SEEKING ENHANCEMENT OF
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a awerded under ce & ip % garacded t 3 i fey cas rl 65 deper IS' s 40 JANOS BOI WMWEWASY RM 4c) PRPS LED RLa wre ERR eS EME LEERERE PETE UYR ETI BO PAS PR PROS Da E Gem EEE SSR TREMONS Fume FUE eH UR, FR ws Edn Fy aol pe he oat oreo fat GAGU IR OP RUAR MATAR A Mi hee Soll at" PR gd PEO, FE SS, PERRET Baht ha eG Ss BG BME i bol By fk aad h BRM Mah ROR tae Sh bal CR tat : _ mg : Eee mass : - oe ie . tig bse the driver of the bus or ery other eve-wlinesses. In the in ad itiors 'o that, police on investigation nave fled the of the Tribunal on the question of r
2) Whether the awerds ge # i ne sense 4 : % SF woe omy «aug, «Seb Triburial is on the lower exle or on.
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<n Pre es) be appt te 1@Y ag toe fret peroat ne Greer @ho wees t parte. The cwner nas Ele li evidence of the ¢ clainan ce discloses "a 1 his. ee te Ar bus was 'comming, a raeh ond negliger i manner by its cxiver ard dashed cage iaraeet B vir. Tey the circum tance: , it was for the appeliant Vingurance oc company to ¢xemine Ba Pa | abweree POT aig sch evidence, itis difficult for ue to accept ed = ca tne oositen se ion efi the leartied counsel for the appellant, sinarge. Bnet igi the criver of tee cus. in tie 'checurme tances, we are unable to eet aside the feelings x speed ays, : is
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Aas LES WW AYA Hers mS POS LEMS ey PRA Me PMP) LES LE GPSS PR EO) PMP EMRE PS MeL Sy WR AC) Es Es RY OF MARNATAKA MIGM u oO AUR OP RARMATAR A MEGh fo MONA PERE ANESs PME LLP WP RANRMAPAM A HELGE er ee ee enya fos fpreeets Beib.
comverttional beade. Thus the clelwerts are extif . $ Hates at ge Ged me £2 Sey Pat Pat FP total compeneation of Ks.52,20,000/-. te gee a ae iZ. Bee be:
the Ineurance Company is silewed i pert hy reducing the cermnpensation awarded by.
Re.oo 74, 184)~. ts per aritium from the payer.
'A CROB No.174/2008 fled by the claimants # hereby disruased.
Amount if avy in deposit ie ordered to be termierred tothe Triburwl.