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Karnataka High Court

Master Ajaz Ahamed S/O Nazeer Ahamed vs Sri B Rajagopala S/O Rama Bhat on 24 March, 2009

 -_i I Sri Rajégofifiia Sic: Rama Bhai

 '~??3g'?flmmg: >' "Aer

{By Smt Harini Shivananda, adv. far R22)

HIGH CUURT I,.E1f.§A}1, SERVICES C(}B:.zflyfl'£'fEE, BANr;w;<--:§;2:a':    " 
BEFORE mg: LOK ADALAT  , ,1 " " 
1}»? mm: men: coma":(>2:KAR:~2a:1"A1<_§..,;a"If_;3A:s;'€:ALs:i1:12; "-  _ 

Dated this the 24*" MarcI':,."1'.2fi:fi 9T " "

Conc;§:'z'afars P'r.s3sé~:2§

2715 HGN-'BI,E MR Jzs:s;;3'c,'£ 31:: $4443); G Jézgqmrgsigi 5
Sri M s Pmg1ARm..§Ifs[a;' :;§z:1;:§aBf§:R 

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Between:  ____   3'   ~ i

Mair. Ajazzkhafileii 52:3 ._ ' '
15 yrs, sine-3 minbr re;§)res&:xiIé£1  hiss _f£r:he:.':
Sn' 'Nazca: Aiiamed; R53 2% 432':   .-- 

 Z"\§£<IJ£?' Miik Pariah; KI Croéés ' _

Rashad Ijéfagai', Arabic (fdiiage Past

Euafigaicre  L15'   _  ---------- ~ Appeflant

("Bf 'Sri S  ?~.z{;;I§a1:1éir#,;'~V2§§ia«'.)

' "-gig # 29:g._15* A Cross: IP'hase
A »?>~Ee*£<:.."§swtz,, Yaiahanka, Bnagizea 64

_ New imiia Assurance Co Ltd
" --.  4?, Gcepai Camplepg II Flam'
V Bazaar Sweet, 'r"%hwant§1pur
Bangaicrra 22 Respondent

2/W W} This Fisst :"~Xppe:a.i fig fried unda-r Sec. 1?3i_ 1} of flu Maia: "»i'¢}zi<5T'.';::;§'T..{Xc;£ against the §udgxncmf and awarii daied 12.7.2£1{)5 passed in MVC on the fiée of ihe 'MAC'.'f, Bangal0re[5"a;/f M) This First Appeai caming on far eonciliatioaa. befarg aftL¢r. K ' being refecrreé vidse order dated 16.2.2609, the fpiimfving ef;on<:iiisijc»n."e:)::{i-arr ' pas sed. . "

Ci3NCILL~i yjzzm GRHEEIEIT * 'T Learned csunséi flag" $he's§§s'1r:)nd<aht Li€7::5w,vLI:xr§ia Assurance .{3::: Ltd, aieng with its representative ant} the 'Tiagn:é5df §e:1méI'f§r__é:e appmciiant are present.
After prelagtgrki "tbs: i::1aIA.'fi:;*"iVs:V:'3'ét;$§¢(i. Responéent W» Insufance Compagfxyf .Lt:1;¥§_a§;}pe}iant has agread ta} Receive :1 sum sf Nirac thousand eniy) inciusive cf imerest in adéitian :0 émt has' by me Tribunal? in rug: and finai sefliamerzi é1:¢.claiu3%1. V' .' V. -A é.tV: §i}A fiepesit the said amount. befcrc tiw Tribunai Wifhégja 'é.i;:_iii:ea§s».fé.iE§§1g_£§f§taich the saié ammmt shali carry images: at ihe raw ef ' V' V 9% gm data ..ei'?§e:$u:: fifi ézéwsii, A joint mama is filed an behaif uf {Em . ._g}jz:;**:i¢s '£0 fizis~~¢f§¢cL We are satisfiezi about the terms (Bf the settiernent jfijzéé parties and the setfiernem arrived at are just ané prayer, This misaciiancous firsi appeal stands difipaseii of .tV:¥"1e24_j§2it:':._V u manta. The award ef the Trihuna} shall Siam! a';.:cdfdi:1g§_f§¥. the award accordingly. V V _