Karnataka High Court
United India Insurance Co Ltd vs K P Alavi on 22 July, 2009
Author: N.K.Patil
Bench: N.K.Patil
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PRESENT 1' [.
THE HON'BLE HR.JU3TICE N,K-é§II§j. 3
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JUDGHENT
This appeai by the Insu.xaI;ce_~'C'¢n%§_§z§$? i s '4
against the judgment
11.1.2007 panned in
Motor Accident clgima 3A§,:;;g§ 1ore,
(for short 'thé '4'f--§t';*.,:}§ux;al'}. The
alaims Tribumx} hga$"':.&§é:a£dp§%i¢1 §:_:$af;§$éi§sa.tion of
Rs.6, §.&. frcm
thavVv___g3,;a'tea1::"VE:;§ the date 'of
de;$:§sit;VV'%i5'e'if;g_é@&§::_i':a~:ked by the said award,
the Crarnpany is mfoxe
t.1?;isLA.Cou::E:~ V
" the leaxned Counsel for the
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The enly suhmissien made by the
'"V- 'lia:axned <".':<}I3.I'.3.3@l :E::>;r: the appellant is that
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ezzaz in taking the monthly inaome art? the
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5. with the ahcva mcification th§E _
appeal stands disposed of. The 1I$$pOI1C3.fi;'1"'E;"%#>f::.. _f
claimants are entitlcd to Rs.6,40g@;32f]_
towarda loss of depézérié "i .
compansaticm awarded undar "'<:s_ti:ar giiaefidzs "
ramaina unaltered. Qérxe
respondents azra Vvt'-A,Ac.~}'Acvv:a1
cc:-mgaensation of 'wits . 6, 6V§',¥:T',5 fihterest at 6% p.a. £§§fi}§n¢7¢a:§_§£ §et$£ion till the date cf qg§§%i£; 3 fl« :" V The directed to daptxssit "LA:'1'c"--§* »~ --WM betare this - ~31 aiméifl V'§£i}:..¥i1n:a.l, forthwith . V' directed ta transfer the VA§:[:;:.,'--:~'dep:mit tat: the claims Tribunal far gfiisgibszirsemant tea» the claimants. 'fiiraw 'am the award accordingly. Sd/-
JUDGE Ehi/-
JUDGE 7'¥w§~