Karnataka High Court
The Divisional Manager National ... vs Sri Shambappa @ Sathisha on 25 June, 2012
Bench: K.Bhakthavatsala, B.Sreenivase Gowda
S
AKA
IN THE HIGH COURT OP KARNAT
CIRCUIT BENCH AT DHARWAD
DATEDTHISTHE25TH DAY OFJUNE 2012
PRESENT
THAVATSALA
THE HON'BLE DR. JUSTICE K. BHAK
AND
IVASE GOWDA
THE HON'BLE MR. JUSTICE B.SREEN
.9726/2007 (MV)
MISCELLANEOUS FIRST APPEAL NO
BETWEEN
The Divisional Manager,
National Insurance Company Ltd.,
Sujatha Complex,
P B Road,
Hubii-580 029,
Dharwad District.
Represented by
M/s. National Insurance Company Ltd.,
Regional Office,
Subharam Complex,
No.144, M 0 Road,
Bangalore-560 001.
Appellant
By its Manager.
for appellant,
(By Sri A M Venkatesh S Shrishaila, Adv.,
Absentfl
2
AND
1. Sri Shambappa 4? Sathisha,
Age: 51 years,
5/ o Sri Shiddalingappa Suleganve,
Engineer.
Chief Engineer Office C & B (North),
Dharwad.
And Also at:
Sri Shambappa 'ci Sathisha,
Age: 51 years,
Sb Sri Shiddalingappa Suleganve,
1 Cross, Jayanagar,
Dharwad.
2. Smt. R Rajeshwari,
Age: 40 years,
W/o Sri Ramaraj,
RIo 8/I, Alagappan Line,
Tenkarai,
Periakulam Pin,
Tamilnadu State. Respondents
(By Sri Ashok B Patil, Adv., for C/R-1) (R-2: Notice dispensed with) This Miscellaneous First Appeal is filed under Section173(1) of the Motor Vehicles Act, 1988, against the judgment and award dated 24.4.2007 passed in MVC No.399/2003 on the file of I Addl. Judge (Sr. Divn.)/MACT, Dharwad, awarding compensation of 4,71,200/- with interest at 6% per annum.
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