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Karnataka High Court

Lakshmi Satish Deshpande vs The United India Insurance on 15 April, 2009

Author: N.Kumar

Bench: N.Kumar

" V. ,3 ,_ VDEsIi§Ars.:2.,9;-

V' 'ism iixmom KUMAR :3 N, AEIV.) ihf ms HIGH COURT' 0;? KARNATAKA AT BANGALQ1§:fE:._V DATED THIS THE 15TH DAY 01:' APR§L gggeé.' u PRESENT " ' H % THE HGBVBLE MR.JUSr;@§ :1§A;TK§;'MA-R' AND.

THE HON'BLE1 M1€,4g}t.Es'r.1'Ca;A§4$;§§A<:HHA1$ix§eE Mi.F.A. Ng;.6?s{.gg}o:3'm%fiM* BETWEEN ._ -

: SMT.LAKS_HMi $1A'I'iSi{.D;E}S§-{_PAN£}F§' . ' .w/0 LATE s:x_*if§S':; 'IZ;_ESi'{.v_:'&i\2'DE}. " _ " . AGED 34_YEAR3, ' ._ R/0:. FLOOR, M¥1T3_(}_R';§;. mi: camzxvy OW: BANRSTn'ANKA;Ri f_S'iiAG_E _ BA:§GAL0RE ' 5:3' _» * 2 VAi'<LA§'i'€VVS "D§:sHP,éNi::E ' -~ 3/0 smzsn I_)I§:2S£~1PAN[)E AGED Aacm' 9 'Yams, A 310 '»:»'§1=;1*1';:;.ar DESHPANDE = --.A,GE_§ gamm 5 YEARS, . B--O'I'I'~I A';?P9.:.l1;a1arrs ARE MINORS, ' . REP. BY"FTE~I 12:12 MGTHER AND

-zs1A'I*U:<aL GUARQIAN s'm."mxsHM1sA'rIsH DESHPANSE, re/<:~ V: ETIDOR, MYSORE BANK ~ AL I Cf.T)LONY,QPP:BANASHANKARi E STAGE, "--._}3fL{3RE 550 050 ...APPELi.AN'I'S 3 THE UFEITED ERDEA IE\¥SURAi53CE DEVESIONAL €)I+'FE{':i«": , N-23.2. ENKAY COMPLEX \'/

4. Learned counsel for the appefiants assailing--._1}he impugned awaxd centends that E;x.P. 12 and Penn that a sum of Rs.84,00{)/ » was paié to the deceaslégi after giving standaxri deductions, i::1et_ income as he had taken instzrance .' R$.11,=49{}j--. Even though he pfijr Rs; " L' income tax, in View of thtj bang-fitWi;nCim; Sgéfion of the Income Tax Act, no tax wsié instead of taking gross annz1§v,j"i:;}coIx;;'e§V;V'I3zi§§ ,1» as taxable income as in awarding only is awarded towards 1<EJ§S ssi' ft) the minor children and the awani of « . funeral expenses ané _V transpxc-gttaficn is"'m;:_1 1bWé:r sic}: and therefore, he seught for "V.Ven:ha;:écmé1fi;t of gompmxsafian. Per contra, the Ieaznefl counsei f{A:-Li' _r;9é8fién§f_1é;1i§Ls;:"s1:p;3»0x'ts tiara impugned aw.-aid.

{he afomsaid material on record, it is cigar that H K "»;i3s_;:¢a£§éé Satish Deshpancie was aged 35 years on tint: date:

'Qf flié'at§ci£ient on 23.4. 3999. Exsi'. 12 and 13 which are not in \/ JL 8% pa. Rum the éats sf petition £31}. paj{ii;i63C;l£7.T'. is {But of this Rs.9,0Q,{}O0/--, Rs.50,000/_-~~:a"-SI 4. interim Compensation $12311 ée~e:;.ic::ea _ A htmce, the claifis would «. V' H comperzsation of Rs.8,50,0{}3 / 3% p.a. from the date of petraim. 'ii; so far as the appor£afc;;t;3;_1e:1t«v'<§f' "is conccxmed, it shall be déiiéy the order of the shafii deposit;
the amouqui 5€€'i»3i paid. Na c(}StS' ' ' ' ' H ..
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