Karnataka High Court
The Oriental Insurance Co Ltd vs Smt Channamma on 18 September, 2008
Author: Subhash B.Adi
Bench: Subhash B.Adi
rmww wwunk wr RHKNHIHRH 2-amm AfAL;£.«!,.:€,J!<! (4)? KARNATAKA HIGH QQURT OF KARNAYAXA HIGH CTQURT OF KARNATAKA HEGH COURT 0? K&RNA"§'A¥(A MEG?-E 1a THE HIGH counm or xnanamaxn A? nAnsALafi3 {f * aawxn T313 THE 18th DAY 93 ssPTzMnER'2§osff"2 BEFORE THE HUN'BhE MR. Jfl8T3CE 3fisa%$& 3."5§I.«.""
M.F.AmNO.126iG£§@Q6tfiV} '. "
EETWBII: u" ' The 0riant&l Insuranca"3emg3ng} Limited, Seshaariguram Bragch :
Thzaugh its Regianal affice Hf. Lac fihmpping ¢amg;9x,?_ 1 " "
Hc.44f45, Rg$ias§¢y;Raa§*, a _. Eangaiara«2§, R£9t;¥by"i:s*,, Assistant fiamggefi, 3 V"-~'_ ; Sri.K.GQvififia;3jafi%* '» = "";;. APFELBAHT §E§'3éi,3.fi;ée#th%r§§§ Rae, Advocate) _«1.Chaa§éafi3, 5i"ya3;av 1 E£a,1at¢¥Ea§a;achari éh?ég£§i@a;*§& fiears n£w.la:e'$npa1achari.
V, V 3.Sh¢Sha; 33"§ear3 'a,_B{a.Late_§n§alachari. '". €}Eahé5h, 23 ygars _3;¢,i£t§ Gapalachari.
% %&lfara Rfat.Ma.17(964) "V13" Crass, HES Road "~Muthyalamm3 Hagar Sakai, Bangalare-54. ... fiificlllfii tag Hnspandanta 1 ta 4 at: aarvudi
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2~m;m cmum" am au-ummA.KA i-HGH ;1€~.§.:R¥ OF KARNATAM HIGH COURT OF KARNMAKA HIGH COURT £3? KARNMAKA mm; 50:32? Q5 KARMWAIM HEGH R5.3,£fi,Gfifl!~ tawaxds loss cf dependency g§$§§é§:*_ cf ms.4,an,oon/~ awarded by the Tri§qfi§i. =Th#"v"
amcunt awardea under ether fiéfiv%nt1onal §#afi$ 3 due: not call for intg:f¢£epfi§;' TflgS,,.t$§ * claimants-resgondents are h§ifi_anfitled fi6flfbt§l ccmpensatian cf E5-3,S§f35§f;u_ ifistaadfi at as.s,as,aoa;-- awardad by aha %§iEfifiai;. é. Accar£;§gLgfi_ nag' s§§$a1 is alzawud in part.
Sd/-
Judge *a;:{~.