Karnataka High Court
Venkatesh vs The United India Insurance Col Td on 1 July, 2011
Author: Subhash B.Adi
Bench: Subhash B.Adi
ee ee MEE MN WH ARIMAIANA Miah CUUKT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT IN THE HIGH COURT OF KARNATAKA AT BANGALORE DATED THIS THE 18" DAY OF JULY, 2011. a BEFORE si oom 1 YEARS, ae 2. PL W/O VENKATESH AGED ABOUT H P25 Ye | tHe UNITED INDIA IN on BY irs MANAGER. "9. SUBASH N. HENNE EGET CGURT GE KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COUF oe oe "the BF Additional Ju: SRIRAJ RAM BANGALORE - 21. (BY SRI. B.C. SEETHARA! THIS MFA IS FILED u/s. acral haan AGAINST THE JUDGMENT AND AWARD. DATED: 21.1.2008
PASSED IN MVC NO. 223/2007 ON "THE FILE OF THE I ADDL. JUDGE, COURT OF.3 CAUSES, MEMBER, MACT. METROPCLITIAN AREA, BANGALORE, (SCCH. NO, 18) PARTLY ALLOWING Ti TITION FOR COMPENSATION AND SEE : EMENT © ce SNSATION..
2 ENT THIS MFA CO ING-ON F THE COURT DELIVERED THE | sed in MVC No. 223/2007 on the | Court of Smell Causes, ee NNN MEE MARINARA THGTT COURE OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT
2. The Tribunal on appreciation of evidence. awarded con sation of Re. 1,90,000/- with interest. Unsatisfied with the same, the claimants are before 'this ~ Court.
3. Claimants are purents 'of the < sed was aged about 4 yeara at the time of death. alcomperisation of | compensa om of ERs. 25,000) - towards loes of love aud atfection and. -eatate 'and Re.15,! towards medical expenses has been awarded. In my opinion 'the compensation: awa appears to be reaso nate.
s © boy wae atill alive on the date of acculent and was admitted to the hosp and treated.
- 2 oe gps te of the slelenante aon sevbitleacd Sua Te expendi iture. In all, the claimants are emiueg ior Ks. 20,000/- over and above the compe