Karnataka High Court
Royal Sundaram Alliance Insurance Co ... vs P Prakashs/O G. Papaiah Reddy on 10 March, 2010
Author: Aravind Kumar
Bench: Aravind Kumar
1 MFA 10407/O7
IN THE HIGH COURT OF KARNATAKA AT BANGALQRE
DATED THIS ON THE 10TH DAY OF MARCH _
BEFORE I
THE HONBLE MR. JUSTiCE?.§RAVIP'_3§
MISCELLANEOUS FIRST APPEA1}.NO;_'_1O%20'7» _
BETWEEN V ' J
Royal Sundaram Ailiancg
No.46, Whites Road,
Chenr1ai6OO 014, '-- . _
By ifs Manager, '- '~.§,';;.._APPELLANT/S
Insu1'anOé' vCO'.--»..1,td., A' ' '
(By Sri.O. Ma1g,.es1:.,K:jAdv.£1_ =:
AND H V' . '
1. P.~'P:'é1}<:a;sii1. V ;
Aged_.'35 y'6:?:a".q¢.<s_,"., . .
S/"O, G, Papai.:1i':.R'CC1ti3r,'
2. P.
Aged 32 years,' '
_~' ' /:O_,' G', Papaiah...Re:'d Cly,
V" '~ ..S1n_t)~C11,efin_amma,
Ag.-:{d~..9"1 years,
--A KW/O'. IL§1tt:'~,i=Abbaiah,
-._A1i R,' o.}NO.é1», Shamannagowda Layout,
'Main Channel Road,
Ulspor, Bangalore -- 560 008.
NO:
x C}u1*uva Raddy,
By his LRS
S / O. Venkataswamy.
2 i\/IFA 10407707
4. Smt. Bhagya,
Aged 22 years.
[)/o. P. Guruva Reddy.
5. Kumari Aswani.
Aged 17 years.
D/0. P. Guruva Reddy.
Respondent 5 being Minor by helf. _
Sister R4 as Natural Guardian"
Both R/at 69/2, 351" Main Road,__ 7'" Cross, BTM Layout. 2='1d*-Stage, V * _ Bangalore 560 078. RES=PO'E\lDENT/S :l==a<:;;»4='sié' -. V' This MFA filed u}s.;_'173-{.13 oft:\lfl'{'§lW'A:et, against the judgement and _aw_ard /dated: Passed in MVC No.2539/20063._.:on:;1L{he _i11ei_ef V4_llAdditioiial Judge. Member, MACT. i\z1etrepe1itaii*;:xi~eet;.M-aye'Haiikamt. Bangalore, awarding a eonlpensation Vo'17}3s;84;'OaQ.0;/4 with interest at the rate of 6% PA. from lthe' dpateofl ]Z3.<Ai'?"il:_l'1:(3Il'lI'1V.lt'1 payment. MFA' on for Orders this day, the Court
-" - ...deliv'ei':edi_ .iVhe.p1ro11ow:ng-:----« * JUIl)GMEN'I' ll"Lea1;nefd_.eour1sel for the appellant has filed a Memo to '~VfZliSIT1ié&5.lLl'l'1!:_3 appeal as not pressed and is seeking for a direction A f_'toAAVtIhe._Registry to transfer the amount in deposit before this Clloiurtlto MACT. Bangalore. In View of the same. the appeal is &_,,w/ 3 MFA E0407/O7 dismissed as withdrawn, The Registry is directed to tr__ansz11it the amount in deposit; if any. before this Cou':'i.':"-'¢.s'~i.ihe jurisdictiona} Tribunal forthwith.
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