Smt Honnamma W/O M Nanjundappa vs V S Bhadrachalam on 30 June, 2009

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Karnataka High Court

Smt Honnamma W/O M Nanjundappa vs V S Bhadrachalam on 30 June, 2009

--A:i' are Te'ss»idEng at-m'). 12,
. 1Ma1E:ad'esia..waTa.nagara,
.. _  . "-.}?:.erohaEii"Cross,-'Vishwaneedam,
  _Ba'ng%a!ot.=e --*Z 560 091. "Appellants

HIGH COURT LEGAL SERVICES COMMITTEE, BANGALORE
BEFORE THE LOK ADALAT  
IN THE HIGH COURT OF KARNATAKA AT BANGAE_..Q_}'4-{E."A."V;. 

DATED THIS THE 30"' DAY or JUNE 2909'    L

CONCILIATORS PRESf;§NT{ "   a Y

HON'BLE MRJUSTICE B.SRE_ENI VA SE Gow:>A'A    
sax.N.s.sAMpANGIRAMA:w-5, MEm3'E--R

Misc. First AQgea._['No;V_ ,{ 20.___7__

(Lok Adalat No:..30t3/2i)0_9)=  

BETWEEN:    r 

1. Smt.Honnamma,_. ._  .1   jg 
W/o.M.Nanjund:appa"~@""Nanju-r§*dEa'ia.h:,V.  
Hindu, now aged-V..§3~-years. 3  ~ 

2. smt.chandarazaathéjarura/9fsr;d«nar-Kumar,
Hindu, now "agecf 3-'!--_ yeAa"'rsV.'T»   ' 

3. Smt.Pushpa, W/'<1TU'mashaiwvkarg
Hindu, nqw aged 32A'ye'ars. '

4. "':S:.ﬁ't".§..ai'itET.a[*W,/£5;SachidaTTanda,
H'i--:}<':'a,:, 'r:aw'va4g~et_:i«vT.3G years.

 V Smt.Ka.v"§tha'; A\:_'A'-"V--','I_'Q.VAl'.JVrVrTesh Chandra,
 "Hindu, now _ag~e.d}about 28 years.

. La'l.?'

(By Sri. T.C.Satish Kumar, Advocate)



1. V.S.Bhadrachaiam,
Father name not known,
Hindu, Major, C/o.VEjaya Travefs,
No.12, 5"' Cross, Malieshwaram,
Bangaiore -- 560003.

2. The Branch Manager,
New India Assurance Co.Ltd.,
No.10/1, Kukreja House, 1 Floor, S, ,   
Kumara Krupa Road, Bangaiore -- 1.   " "Respondents

(By S ri . K . Su rya na raya 'Ra cl, A;d»Ao'oa,te.' for R-2) THIS MFA FILED u/S.,.:73(1),..oEMv'AcT AG.AINST' THE JUDGMENT AND AWARD DATED 3o~3--2o--o7-;=_>AS:sEo Mvc~..zs:g.2o-42/2006 ON THE FILE OF THE XIV ADDL.3UDGi§-I, c;ouRT ror-'iv SMALL <:A'uSES, MEMBER, MACT, METROPOLITAN AREA, ,3AN<3A~Lo'RE' (.sr;CH_.No.;0)._RARTLY ALLOWING THE CLAIM PETITION FOR_CQM_PENSATIC.N av..SEeKING ENHANCEMENT OF COMPENSATION. " " ._ ' "

THIS MFA ;:oMI'No't'o}:..__§oR"CVGNCILIATION BEFORE LOK ADALAT AFTER BEING REFERREDVVIDE. GRDER-.DA.TED 17-2-2009, THE FOLLOWING ORDERIS PASSED. , -- ' kc-o1TeiL1A'rioN ORDER 1¢arned'e C'o.L«1_nse1«VV"foTV the appeiiants and the learned oounseltt *fO 1'._'- ---Insurance Company along with the repfeSentative__ are 'present.

protracted negotiations, the matter is settled. The agreed to receive and the respondent --- Insurance vCfo2<:1ApaLx1,3t"It1as agreed to pay a lump sum of Rs.10,{)00/- (Rupees %..

3 Ten Thousand only), in addition to the amount awarded by the Tribunal, in full and final settlement of the claim. A joint memo is filed on behalf of the parties to this effect.

3. The respondent -- Insurance Company has agreed the said amount, within six weeks from themdateyc-.f phrejjaration Award, failing which the said amount interest at 9% p.a. from the date of default, till the date- of A. .

4. This miscellaneous a}ipea1"sta"ndsi~idisposed of in terms of the Joint Memo. shall stand modiﬁed accordingly. Drayv ithne, Sd/*1 Judge

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Karnataka High Court

Smt Honnamma W/O M Nanjundappa vs V S Bhadrachalam on 30 June, 2009