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[Cites 3, Cited by 0]

Karnataka High Court

The General Manager Ksrtc vs Nagamma Kom Manjunath Naik on 1 July, 2010

Bench: N.Kumar, H.S.Kempanna

IN THE HIGH COURT OF KAEQNATAKA
CIRCUIT BENCH AT DHARWAD

DATED THIS ms 018? DAY OF JULY, 2010 H  "
PRESENT "

THE HONBLE MR. JUSTICE N. KUMAR:.. 1'  *' 

AND .  'V _ _
THE HONBLE MR. JUSTICE %i.s'.«:<:E:§1PA1\I:\iA'._ V 
M.F_A.No.5988°x200f'I   
COflD€(}fE:Cl'\&'lthV"._ ll 

M.F.A.N0.22e9'iV,1'200é,EN';-éi'... V'

M.F.A.CRC)B.NO.29/2003 in'-M.riA.No.2297/2002,
M.F.A.CROB.NO.3O/2OO3T'in M'.--F.A-;No.229'sv,I.2(302,
M .'F.,_A'.«NO.2299 /'2Qo.2;LMv3
M.F.A.CROB.NO.105/2'@O3__if1 T/1.F'.*Aj;N,O;»»2299 /2002,
M .F.A.NQ.23'OO:/2002,' {;':mj.'.-
M.F.A.CROE3.NO.19'4 12-003 i1:_M.1«*.A.NO";v230o /2002,
M . F,A;:\Io.;"23o / 200.2', M4.F';Aj;NVQ.5j989/2001,~:;~w3
M,F';.A.1\:{J'.3233/2002, M.F,A.No'.'2298/2002 

IN M.F.A;«r¢o.;S9887i2e.o13:  ll
BETWEEN: _ ' T  , 

The Gefieral._Manage}:',..  _ "
KSRTC, Bangalore'.   _ 
Represented-_.by its Newly  
Constituted NcIith'W¥est Karhataka
RoaclTrai1sp0rt Corporation,

 :B3%___s,fi."F.iS;.§a§5Va1;'; Advocate)
AND: " '

1.

ll'  . Ce"n-tfaliflffice, Hubli; """ "
. Byjts Chi.ef.La~w Officer.

: Appellant

..l\lagal:lal1ma Kern Manjunath Naik,

Aged about 37 years, Occ: Coolie,
R/0. Sarpankatta, Yelwadi, Bhatkal.

 Laxmansa S/0. Rajansa Rogoli,

Registered Owner of Lorry,
No. KA--29/701l,R/0. Nehru Road,

5 ;3?V/



  _, L.axmaria'Rajansa Ragoliy,

 Sri.F.S.D'aba1i, Adv. for R-2. R-3 -- Served )

  "':ijudgrr1_cnt and award dated 3312,2001 passed in two
V _  i'i_o.2'25/1997 on the file of the Member, 11 Add]. MACT, Karwar,
  partiy allowing the claim petition for compensation.

I\.)

Ilka}, District Bij apur.

3. The Divisional Manager,
United India insurance Co. Ltd,
Divisional Office, Karwar. _.   
:_.Re4sporid;ents
{By Sri.R. Nagendra Naik, Adv. for R~I. R~2 «~ Served.,~i_ "  '7' A
Sri. A.M.\/enkatesh, Adv. for R~3) 

This MFA is filed under Sectionfi'73(1'}«Qf'MV.;Act"a.gainst the
judgment and award dated O6.0,7.2f}O1«A' passed' i'i1:V"ssr.__A/WAC
No.18'?/1997 on the file of the Member, it Add}. MACT, 
partly aliowing the claim petition 'for compensation.,.""' ' A 1 i V'

IN M.F.A.NO.2297/2002:
BETWEEN: .

M/s. United India Insuranc_e:fCo.'_Ltd;.,.  i ,_
Regional Office, No.25, Shankarnairafyana.   _ -.
Building, M.G.Road, Bangalore-=5bO_OC!i. *   .. 
Represented by it _D'eputy:Manager._  ~ ~
       :AppeI1ant
(By Sri. A.M.._Venl.;ates_h_. Ad_'voc'ate)   .

AND: ._  _ 
1. Vivek G8IieS}'i'- Shiirali  A ' 
Aged about 50 Business,
R/o.'=.Panaji,'Goa.A . V "
2. , The Gé4ne_rda1vM.ana'ger,'
 K.S._R.T.C.,'K.I-£.Road,
"'B:;;-nga-}ore--5600'2"i'.

_ . A Major,' Rf.o._:.Nehru Road, Tikal,'
'  « Bijapur District.

' _ _ g  'A : Respondents

[By S-ri. 'Jenkatesh R. Bhagath, Adv. for R1, This MFA is filed under Section 173(1) of MV Act against the KSRTC, K.H.Road, Bangalore 560 027

3. Laxmana Rajansa Ragolly, Major, R/o Nehru Road, Tikal, Bijapur District. .. ResApondefits" l ' (By Sri. Venkatesh R. Bhjagath, Adv. foVrmR%1 R2 and R3 served) « This Miscellaneous First Appeal unc:lier..M.Sec:tio1i I}, of MV Act against the judgInr:'1'1t__ and award dat'eaf 123.200}, V' ; passed in MVC No.22-4/1997 on--.the_f1le of the nfle'm!o"er,"'2w' Adcllfi' IVIACT, Karwar, partly allowing the petition fo1"'con1pensation. IN MFA CROB NO.105/2.003 NOA.:2297/2002 BETWEEN = Navendu Ganesh.--Shi--r_ali V . 


S/o Ganesh sh31_arali:;;js~i,u- 4 .    V   

Aged about 20  V 4. -.    ' »

R/ a T.K. PI'il1_BVc1I'E{.~ DR A.B.Road,V._ " _ Next to'iEDC"HoL1se, ij ' _ _ Panaji L7';oa._4O3VO(l.'p~.._V -- - .. Cross objector (By Sri. Ver_11~l§ateslh'RV. Adv.) AND'5' » x' ., . "M:/si,U'nit'ed Endialililsuranee Company Ltd., « --Regi_or1al -Office, N025, V' _Slhanl:a§raric?srayana Building, ._ V.iGl§ Road, Bafigalore, ' Represelristedaluby its i3;3epu__t'y Manager.

' 2. mg Cleherai Manager, ' KSRTC, K.H.Road, V * ._Bangalore 560 027.

35 Laxmana Rajansa Ragolly, Major, R / o Nehru road Tikal, » «A ansa Ragolly, ._ "Tii<al;' B'ijvapue£r"District. .. Respondents Sri. F'.S.D-abali, Adv. for R2. R3 sd.) » ' This MFA is filed under Section 173(1) of MV Act against the * 'ju~dgI_Iient and award dated 31.12.2001 passed in MVC No.226/97 .._V on the file of the member, 2" Addl. l\/IACT, Karwar, partly allowing M V the claim petition for compensation. 6 Bij apur district. .. Respondents This MFA Crob is filed under Order SLI R 22 of CPCvagainst the judgment and award dated 31.12.2001 passed '1a..""aM'vuc No.22-4/9'7 on the file of the Member, 2nd Addl. l\4AC'T.,>V'K_él1'MfaI';. partly allowing the claim petition for compensationandieaeeiking enhancement of compensation. ' IN MFA NO.2300/2002 BETWEEN:

M/s United India Insurance Company V Ltd., Regional Office, N025, M' Shankjarnarayana Building, M.G.Road, Bangalore 560002 Represented by its » _ _ V " AA Deputy Manager. 2' Appellant (By Sri. A.M.VenL:é.tesh, Aigiv.) AND '
1. Balakrishn'agNa3fayan pa; ' "
Aged aboi1'tA.Ei.3 years, _ i' _ Occizvvweaver, RV/7 Kalgarinath,' ~ Ankola.
2. The Geae:a1iv1aaaga::.,"

KSRTC, K.H.iR'oad', ' Baiigalore 560 ;

V Magqrv;._;/a Nahira Road, (by "sri. nayaiiaaa s. Naik for R1, Adv. .7": / g Limited, Regional Office, N025, Shankarnarayana Building, M.G.Road, Bangaiore 560 001 Represented by its Deputy Manager. .. Appevflantiw..__i_'i' it (By Sri A.M.Venkatesh, Adv.) AND:

1. Usha Venkataraman Hegde, Aged about 25 years, ' Occ: student, R/0 Kaldle, Honavar taluk.
2. The General Manager;

KSRTC, K.H.R0ad, "

Bangalore 560 027.
3. Laxmana Rajanisa._Rage11yi,i Major, R/o%_Nergm Raga, Tilial, = Bijapur :D'1'st'1:i.__<:t';--...-732 V h .. Respondents (By and R3 served.) This 'ME'A"iiv.-;"fi1edt 1Indei7__Sac-tion 173(1) of MV Act against the judgment and awa'r.r:I'~date.di'--3'1,.12.2001 passed in MVC No.i8/98 on the file=._0f the file éa'fA't11:je'M_eniber, 2'" Add}. MACT, Karwar partly allowing the"-Claim petiti.Qn'fnf compensation. IN MFA 1iIo.59i39V,£2oo1V .. 4. _ BETWEEN: A. ..... ..
pi Geizeifaili Manager, KSRTC",'vB'angaI0ré Rep:"tesented';'b_x;1' its Newly COfl_Stitt1tf3i'U.'4'Orth West Karnatakpa Road Transport C0rpn.,
- ~ . Central, Qifices, Hubli H 1:Z'.y.its Chief Law Officei". .. Appellant -- .ii3'y i«"'.s.I;>abaii, Adv.) R,» V' --.13E'rwE1:N 9 AND:
1. Narayan, S/o Nagappa Naik, Aged about 34 years, Occ: Agriculturist cum Petty business, R/ o Sarpankatte, Yelwadi, Bhatkal.
2. Laxrnansa, -

S/o Rajansa Naik V. Age major, Registered owner - Of Lorry NO.KA 29/7011 R/o Nehru Road, I1kal,__ Dist. Bijapur. J

3. The Divisional Manager; V . United India Ings_urance,.Coy._i;td§,--. A Division Offiee-,aKarWajj. V ' .. Respondents (By Sri r. NagenfdraiN3ik.'Ady for R--1'. ::R2Vsd. Sri A.M.VenE;ate.sh Adv. iqr"R'i+»3;' '§*iiii§iMis§;e11a1{;?.gc3usiFigs:Ap§éé1'iis filed under Section 173(1) of MV Apt againvséthe judgmen__t and award dated 6.7.2001 passed in MVC N.'o.1_88/97 'o.r'1~'oi°_.the Ii Addl. MACT, Karwar, partly allowing the claim 'petition foijvoompensation. IN 1iI;t~§A N*o.323i3'/2.002 _ _ Mg,' sV'Uni'te._di Ivndiaiiitnsu ranee '-C.or:1pariy'.L£d.,R'e"giona1 Office, No.25, Shanliarnarayana Building, M.o;.Roa.__d,' Bangalore 560 001 Represented by its Deputy Manager. .. Appeilant .. (Byosn. A.M.Venkatesh, Adv.) 2-.Nb;' i V' Nagaraj, S/o Madhukeshwar Bhat,

- petitionfor oornpen sation. * ' an MFA v14v7o.'_2a§8/2002 B3*3TW3i3"1*7N'°... ' _ Regional Gffice, No.25 " Shankarnarayana Building, V 1\!I.GfE?oad, Bangalore 560 001, 'Re'p1'esenteci by its E E0 Aged about 31 years, Occ: Priest And Astrologer, permanent r/ o Muroor, Taluk Kurnta, Presently residing at Mahalasa Ternpole, Gindiwada Nandangadda, KARWAR.

2. Laxrnarisa Rajahasa Rajoti, Major, Nehru Road, Ilakal, Taluk Hungund, Dist. Bijapur.

3. Nagesh Ganapayya Shetty, - Major, Driver of KSRTC, Bus Depot, Kumta.

4. The General Manger, KSRTC, Sarige Bh8.V€3LIl",. _ _ Double Road, shanthinagar, Bangalore 560027. _

5. The Interna1_'vIr1A5i¥:1rrai1ce-- C5'; "

KSRTC, sang; 1"3.1tgt_«,ran.,j_ _ . Double Re:_>ac'=:,' Shanthinagazgp * BangatloVre".:3_6"O ' .. Respondents {By Srii;F.S.Dahal.i;tA'dv.p -- R1 and R5 sd. R2 and R3 notice dispensed With) . * ' This'Ml¥'iA-is £1J_edtutte.,éi- Section 173(1) of MV Act against the judgnien.t and award"datVed 2.3.2002 passed in MVC No.312/99 on the»»'f11e of the ll)'-'iddl. MACT, Karwar, partly aiiowing the claim MA/7s,__United india Insurance Company limited, ,% Kmv Insofar as the appeals by the insurance company is concerned, the registry is directed to transmit the statutory amount depositedgk. by the insurance company at the time preferring the appeals to the Tfiburzai being paid to the claimantsg ~ Parties to bear their own costs. * I 3gDGE p 33DGE