Karnataka High Court
Masti Gowda vs The Oriental Insurance Co Ltd on 10 June, 2011
Author: Subhash B.Adi
Bench: Subhash B.Adi
"URE UF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH He A NO Hl TPE AN ae IGALC ORE.
SRLMASTI GOW DA ~-
$/O NANUE Go WDA SSGE: 82 YEARS.
AYA GOWDA LAYOUT UDI, BANASHANKARI.
(BY SRI. N. su » THE € ORIENTAL INSURANCE CO, |! JAYADEV? HOSTEL BUILDING B.A. ROAD, TIPTU TUMKUR ¢ DISTRICT ~ NRAGHU ha ae Set 8 R80 HAN HOTEL, B.MLROAD loa APPELLANT KNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH C oy eee a The 'Tribunal, ae Ao EEE EAR EEE Gh IS BP AR This MFA is filed under section 173(1) of Moto:
inst the judgment and award-'d at passed in MVC No.2 2841/2005 on the £ Addl. Judge, Court of Small Causce, "Memb. MACT-7, Metropolitan Area, Bangalore (SCCI allowing the claim petition for compensa z enhancement of co compensat JOrk, IA No.1/2007 is ul Léznitation Act praying to condo filing the appeal. ;
This appeal a/w TA. N9o.1/2007 'coming on for orders this day, t : he Cour iri delivered the following:-
There .ig "a appeal. Cause shown ig accepted. + Delay of 6 days in filing the appea u is is condotied.: appeal seeking ment of compensation. Claimant | me gries Dus injuries in the road accident on 15,9.2003. compensation of €.57 Uneatefied with the es lricome ed towards loss rt f yer Boog .
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