Karnataka High Court
Shoba vs Yathiraju on 9 August, 2011
Bench: K.L.Manjunath, H.S.Kempanna
{NATAKA AT BANGALORE.
AY OF AUGUST, 2011.
THE HON'BLE MR. 2 witiiniee --
THE HON'BLE
AGE ABOUT 7 Ae YEARS.
COURT OP KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF |
i MADDUR
| _ MANE TVA DE
| 'S/O Pt PUTTAS AMY Ce
AGED ABOUT 32 YEARS
AGATIATLT
o) APATHA TALUE
BANGALORE F RU 5 AL, TEST CT
IY KAKNALABA PHOM GOUT OF KARNATAKA HIGH
cal
.
Ase a ost Ped PRR el tg © age Hagel PATA INCEST ARESARDUOMODE Sek LUNE QPP INOS PEt LACT Ge CARP ATA Poe COURT OF KARNATAWS HIGH COURT OF KFABNATAKA HIGH CC R/O i HONGANUR TNA TALUK J3SE RURAL ' THIS MPA cc Ae ng Sanmeants im WC MACT, Maddur. BARN ATASA PIG CALE? © Ps Sd anf 2 a INE ARO Pads idk BARK ilo LALALEN | "Thus i al, a sum of Be.2,79,500/- @ awe scopartt ef the ceath of hue be < son of the 3 "He. -guccur xis the date of the ie soome et nt. The Tibunal consid Re.70/- per day, deducting 1/3 of | ae tiation. Selig mot eatieiec| Wilh the gate, tee ey 1 hied for enhencenw ok oo ay KARNAT ARS KARNATASRLA PiMskl LiMUNT € Migr Llawk T Obe JR GFP ROARIN AT OB ASL Lees, RD EAN, h Bhat RAR EP : . Ra.2,000/ = per month BANG, DOP Pe ke PE LAR RSP sed properly for urvier all cmicl income of auch perso oot O/- par month. \ , the lose of sation of Fe.4,O8,000/- urier the wy. im addition to that, the GH HURT OF KARNATAKA Hi
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ae TAKA HIGH & cans HEGH COURT OF KARNS tag?
aed as Lame = "--
N + cs AARMALARA HES COURT OF KAR QP MRIS EAL EP GH & UR Sor as Ae BRE Eee aes nthe same. If it is se, dor total compensation of Rs.4,48,500/-. Out of which, « hhewe te deduct a sum of Rs.2,79,500/ -, which tae 'bear: already awe luct the compensation awa Ca WiGM Cd # fe be JURY OF KARN ee He iG TEESE E Goran it 6 Se FOREARM PERSIE Ee | QP BURR PAB, Mili LUM UP POARBLAAILA HIGH COURT OF MARKMATAKA H t appellant, a. ith interest acorted thervon shall Reat of tis appellants / cluien ts 7 JUDGE