M/S Oriental Insurance Co Ltd vs Smt Anitha Dath on 10 November, 2009

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Karnataka High Court

M/S Oriental Insurance Co Ltd vs Smt Anitha Dath on 10 November, 2009

Bench: V.Jagannathan

.......'nuru\n HIGH COURT OF KARNATAKA HHIEGH COURT OF KARNATAKA HIGH COUR

 

INTHE HIGH COURT OF KARNATAKAAT 
mu-an ms nu; mm my 01? 
BE  . X _ 

THE HOFBLE MRJUSHCE  J 2  

------u-v-p.-------.n.-

1 M18 ORIENTAL co LTD 

 OFFICE, RESHDEIQCY ROAD
CRO8S.*BﬁNGA1QRE~25 

tsrwsrnez  SHE:
 1%-..<:. sH1§JAaxnT.%Gowm, ADV. )

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%   % ammcnm mm

k % H AGED_ABoU'r 41 YEARS

  A. w;*o.mm K M uamumnznra

R gaoxxmzznonn cmcxwr
 '

 .  VA Kin sum. mm

MAJOR, 8/0.LA'!'E K M mn-mnmzva

% %      R/A.CHICKPET, vmunrrrown

c/0.3mm. mm



  .......... ur mmnmu-an men COURT or KARNATAKA HIGH count or KARNATAKA men ¢3£?§'r"

MAJOR, 191~A., wnm SERWCES
EHCLAVE, G M PALYA, BAHGALGRE k 
 RE a9as1wnms*rs

(BY am it GAHGADHARAIAI-I ma   * <   
st-M RAVIIIDRANATH KAMATH. ADVf.__I-'1:§RR§1V)' f %

ms mm IS m.En%1:r}s%«1'2*3(z.;
AGAINST TI-m ~  ?2%?i*'ARD 

m'm1::>:1o; Os/2005 PASSED Ira  1m;%133;20o3 ON
THE FILE as czvn. Jumz ($13,132!) can =£;3?}~DI;.MA{'?;T,
vmmmr, Awamam cammxaancm ?C)F R8.50,0ﬂO-
00 WITH cosrs &Ri"l'ERES'£'_A'If 6% FEFOMVZTHE mm
9? PE'r1'rIoH TILL ms nﬁmarrké mm Dmacime um
AMLMHT I-EREEI   .,1rmEmm«*¥ TI-E
RESFGHDEKT no.2 PEREHE ne~Lms L}'ABIL1'1'Y TO PAY

Tim COh@E§¥sAﬂ¢§K'."    _   %
 cm mm}-manme was my,

THE CG%EjR*§f"'I;}ELIVE§_fR2E§.£)"IEiE"»§'€)LLWH§G:

 , £1  Comma}. for tlw mrneu' in

   pmfm-ed by me imuraxm

 %  the xiabimy hing put on it by the

M   mm the exam peman of the
  .

2. Tm mm Coumei am A.M..Venhtwh for the ' company xaému-W' ta t1mApm Court &am' ion ﬁxthemaecafHiw%a:ma1:ot'vm'\?$.Un&ted Imia Im2.:% Co.Lh:!. (2%9 AC3 2026}? suhrzﬁmmd that

-...n..--..v-. »-nun uuum Ur KAKNATAKA HIGH COURT OF KARNATAKA HIGH COUR' arm the clai@t 1'1i%I:fw&a rwpamibke far the injwy that was czauseé m Em, the quesﬁan of the imuram onmpany Bahia will not arﬁse. ' V A'

3. Havm thus bard 330 as am: is rm dhputa % dfnrirg the seats-tar ma §ni%FJL;mmg am and mm the in the mum of aiscuaaicagaxz 4 that amass himeﬁ' and there being rm other' Vthsa irtvuhaamzt of any otlnefﬁ awn nut have put the In it is alas pa-man: to refer to me.

__of the Apnu Court in H'nma%'s mm and it has mu hekl in the sakl me the pawn ' a 'ebb £9 mam W311' an V. iacc.sida§V§at without mwmm any ather vehicle, 13::

man be payahk to him or ta 11$ 11%. In V mm on hand_ also, whw tha d%¢d ' mt conjralovmtheuehicbwhichhwwmdrivirganwawtmt r"

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