Karnataka High Court
Sri N Anand @ Anand Kumar vs M/S The United India Insurance Co Ltd on 4 December, 2009
said amofini '§S¢:::f¢y't'é the Tribunal withén six weeks tram t.§'::<=: maze:
_ p>r<:parati&:.1 Gf awazfl, faiijmg which the: said amozmt shali gtarifisr
iijixéfési; #1: th€ ram of 9% RA. fmm izhe ciaie of d€§é.11i'{,, iii} "abs date
_ . V' /gw/;L¢_,\;
tx.)
SC-CH N03, PARTLY ALLOWING THE CLPMVE PETITION F"OE5€ i"_"iDMPEEiSP«;1'1UN A541}
SEEKING ENHANCEMENT OF' COMPENSATION.
THIS AIPPEAL COMIKG ON FOR' CON{Z1§.1i'¥i'fOf'% E3%}§%'U'i<'i:';- LOK F§'LLii¥,LA""%"
AFTER BEZENG REFERRED VIBE ORDER i7)1~'a'I"§:"Zif} §E':'>~?--1200":%_, 'I'§ii£- E;«'Ti~.;3LLi.}WiE'-ii:
CONCiLIA'§'IC)N ORDER ES PASSED.
3? >3 >§¢
CGNCILIATIGN f)R'3;)E£R
The learned 001111561 for the appe.Ei.a11»t..a11:fi.'_'£Eé'{§" ?:%§:g3£4€i:§£~};z_§.1*;¢:::
of Insurance Company" -- Respondant "
present.
2. After prolonged n¢g0fi駧0nsl_; 1i;1A1é'4..V_;~n att.<3r Véettied. The
Appeliani: ~ Claimam; has ag1';:e..ri'_t0 '§i:fcl:f3ixEé~, ;:he Respondent --
Insuramze C0111pa:1§§fV _ ag'7s:c?§€1 te:': a lump sum of Rs. 130,000/.V (Riij)€é.?;., 0313?') iii addition to whaii has been awarded by finai settiement of the <:}.2m::1:., £3;
joint. Memo is fiifid 5n., 1A3€-;haIf .61' {he patties 'E70 '€f}.§$§ efi'ec¥_..
3. V"T11::V'i?xespQ1}d@;i¥; :~_- Insurance Qicampany has :+3_gz'®€:s:_§ to (t§€:p€)£~";if .,»»/"*7 <<r'
4. Out of tha enhanced ::e1npt'::nsati0n, 50% cf the amozmi, Sinai}. be kapt in fix<~;d depesit in the: name 0%" the app€:i.Ea§1$::.:4:'ir§_ arty"
Nationalizad Bank for a period of five years with the the interest on the said amount. 'I"hc--: baiance shail be reieassd in favour of the app€:£§a1I1}iT,
5. This miscellaneous first .<7:isp<.:s<f-:_&§ ii f1V"f£;iI'fl1S!§§fy the Joint meme. The award ofjihe .$hali S1;m1éi$ modified accordingly. ifiraw up the Awargi ____ "