Karnataka High Court
Thayamma @ T R Thayamma vs V S Mohan Reddy S/O Chenna Reddy on 5 June, 2008
Author: Ashok B.Hinchigeri
Bench: Ashok B.Hinchigeri
IN THE HIGH COURT or KARNATAKA, BANGALORE DATED THIS THE 5"' DAY or JUNE, 2008 BEFORE THE HON'BLE MR. 3USTICE Asaox i3}A§_i'IF*£CHI€;'iléRi I 3 3 EN _ 1 THAYAMMA @ T R THAYAMMA V V AGED ABOUT 53 YEARS w/0 LATE GOVIh!fiAP?A c/o JAYAMMA" ' _ _ N0 49, PIPEflNF;..RGAD, _ SREENAGAR, A ', BANGALORE 560 cm A % V V APPELLANT (3? SR]: H_N"v!§AN3H:fiDAIAH, ADVOCATE) Ana Y % %f ,v s %MmA§a Renoir %%%%% s/o CE~iEF€NA R§§DDY 5.55333 ~. 2 n ' ?ULn_I*!Ei'J.§j¢._g;__'i4iA;iZ).:F:l§i'A DISTRICT, . M/S C3NI1*§':Ei.)'I§iBIAINSURANCE co LTD kkamncr: omce cons 95904 % ' ._KADAPA, KADAPA msmxcr,
-Rsr--f ams omsxom. MANAGER T ' RES-POND-ENTS (av sm 0 MAHESH, ADVOCATE FOR R2) A. THIS MFA IS FILEB U/S 173(1) OF MV ACT AGAINST THE 3§}DGMENT AND AWARD DATED:29.3.05 PASSED IN MVC 510.2606/02 ON THE FILE OF THE 151' ADSL. JUDGE, MEMBER, MACT, COURT OF
8. The amounts enhanced herein shalt carry lnter+:éV.§'st"';a:'tV--'tfrseu rate of 6% per annum frem the date of preeentatio_n'bf 'V'c"ive,§§nV petition till the date of payment.
9. The office is directed to dra§v'v-eh'.thehvhwofifflfiz terms of this judgment. K n V' V'
10. The appeal isanoweicis. f..Ne"e.Eee:'~é's to costs.
Std/é Iudéi' inn A'