Karnataka High Court
Latabai Bhimaji Kulkarni vs Sandilkumar Son Of N Palaniyappan @ ... on 5 April, 2011
Bench: K.L.Manjunath, H.N.Nagamohan Das
SS pee NN OI IN THE HIGH COURT oF KARNATAKA CIRCUIT BENCH AT DHARWAD DATED THIS THE 57 DAY OF APRIL, 2012 PRESENT --~ | THE HON'BLE MR. JUSTICE K.i.MANJUN ATH AND. THE HON'BLE MR. JUS TICE d.N. NAGAMOHAN DAS OMLFLA, No. 5761/200aIMY) BETWEEN: Latabai Bhiman Kulkarnl, ars o do MLV Mudras, Residing -al Ce > ME Vacaegay, dey Galli. i 4 Kulkarni, i S opbsryr de OF cps eee AgS& abort, P4 vears, mn RA WV RAs aed cn "f0. MV Mudras, HOM AC g ay ~ - s a rr a ie Ramdev Galli. Beleaum. paceman eeu Se Residing at C O08, M Vadagat Ramdey Galli Belg: Sum. pes . _ APPT: I. Sandilkumar son of N.Palanivappan alia P 'onnagoudar, Age: Major, Occ: Driver Residing apo & Co, 412, | Laxmipurarny, Gandhi Road. Salemre 7. * mathan ,, ISHS At Bus. Onerato rs, iL 10, Extension, 3. achaAssurance Com par oe 4, MOS RTC, Bv its Managing Direcror. Borbay. RARER S, Self Insurance Fund . MOS RIT OC. Bombay. -- &, Sarithe Shima Kulkarni, Age about 20 vears, Joo Stiuden . Lesiding at C (0. MV Mudras, SOS, M.Vadagav, Mamideyv Galli, Le 'Igaum, SO. RESPONDENTS
(Ri & R2- notice dj ispensecd with a ;
By Sri, Sharanappa:S. Ke bavad,. Advacari . appear ing for Sri, B.C-Seetharama Re ag Tor RS Sri S.V. Aneel, Advocate fig: Re and! RS OFT. M. B. CG vundaws yee Advocate for R6;
Ach against the Hu i bh partly allowine the claim petition for ss b EERE Pao en cri oe evens 28 ats =} Pegs yy so ~ Posro # "compensation ang seeking enhancement of com npensation.
on lor Admission this day, BS 6 8 bow oa aw ee Se ee ees ioSs of dependency He ert ied wh Be on fewe jot Font fee Feet os om Nett poet het beter €7,60,500/-. In addition that the claimants are claimants are entitled for a compensation. of $8.00 500 / as same 1s rounded of to 3,00,000/- with interest at Accordingly the appeal is allowed:
The ah, compensation awarded-by the Tribunkbisen hanced rom €5,46,784 ty FRO 4 "periodical interest, Rest of the amount shalk-be released to the claimants. be satisied by the third The entire clair respondent! Jnsurdace Corr pany. es af, Se EF gas nee eT, on Mi 20Ssiled in the name of first an RES