Karnataka High Court
The National Insurance Co Ltd vs Mudiyappa S/O Buddappa Kattegar on 2 April, 2012
Author: Subhash B.Adi
Bench: Subhash B.Adi
IN THE HIG.H COURT OF KARNATAKA
CIRCUIT BENCH T DHARWAD
DATED THIS THE 02)N DAY OF APRIL, 2012..
BEFORE
THE HON'BLE MRJUSTICE SUBHASH B. ADI
A. No. Ii 2Q06
BETWEEN:
The National insurance Company
Limited, Branch Office,
davali Complex, Super Market,
Gulbarga, now rep. By its
Regional Office, No, 144.
Subharam Complex,
Ii Floor, M.G. Road,
Bangalore, rep. By its
Administrative Officer.
Appellant
(By Sme. Aruna P. Deshpande .Adv..)
AND:
MLldivapa, S/ o. Buddappa Kau.egar,
eJ 4 C g'' : t
R/o Myagalapeth, Mudaga.l,
Tq. Lingasugur, Rthchur D istrict.
Aed 42 rears. 0cc : Agriculturist
anti nouseholo;. work
R/o. Myagalapeth., Mudagal,
Tq. Lingasugur.
Raichur District.
t)
tzisiunir !E, ucuia',
u\\I1. I1dnaL,ctu.
C o Sangarn eshwar Transport.
'
1
Nehrugunj, Gulbarga District.
Respondents
(By Sri Shankar N. Rangareji, Adv, for RI & R2)
This MFA is filed under Section 173(1) of the MV Act
against the Judgment and award dated : 19/06/2006 passed
in MVC No, 45'2003 on t.he file of the Civi.i Judge (SrDn) &
AddI. MACT, Koppal, Awarding Compensation of Rs,
2,67,000/ with interest 8% P.A. from the date of petition.
This MFA coming on for orders, this day, the Court
delivered the following:
JUDGMENT
This appeal is by the in•• surer questioning the liability to pay compensation in MVC No.45 / 2003.
T s Lcaw a 16 06.2006 in MVC Nos. 45/2003 and 87 / 2003. has held .insu.rer as liable to pay compensation on the grou.nd that the deceased were travelling along with goods.
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