Karnataka High Court
Abdulla vs Smt Chellamal on 28 January, 2011
HIGH COURT LEGAL SERVICES COMMITTEE, 8A.N§g.§i.r)RE BEZFORE THE LOK ADALAT i 'V . IN THE HIGH COURT OF KARNATAKA AT Datecl the 281" day QfAd:ani1a.=j.rVii.--i," V' ; CONC1LiAi'0Rs:=»1PRE;sE§:~rf=Q i' V. _ HONBLE MR. JUSTICE : v;=jAaANN.«m€1AN
SR1 I2.V'R.[)1wAKE;Ea._ Mgmstam. MISCELLANEOUS FIA£E{S'F_Atfi'PE;AL"N0..A"#14420 / 2007 (MVCJ [ Lok Aqgia: pig. 1 to 1 Abdulla, i , J . A S/0 M_(>.hVa1'11,r_fie<ii ;;.S.aL>._'Aged 'a.bQui. 30 years. Occ: .Co01i€+.Ir/ 0 '?J.\f._Pu.r_a. Huliyur Road. Near'Kammariyzamma-.Tfémp'le. Hiriyur fFo\an1+5_7"Z;' 1. Chitradiirga District. ...Appel1ar1t {_ By 'E3'.'C.Vijaya Kumar. Advocate. ] £'.'.ai1'..1._ti..4Ci1E*.IlE3.'I'11El.1, z W/oi Ramachaiidran. Aged about 40 years. Owner of the Maxi Cab N0.KA-- 1.6-B-13}.-4. R/0 Hotel Annadorai. N.H.~4 Road. 5 Hiriyur--577 127, Chiuadurga District. «Q The Divisional Maliagtzi'.
United India Insuraiice Co. Ltd., Divisional Office, M.M.K.C0n_1p1ex. P.J.Extensior1, Dava11agereCity-577 501. ...Respor1dents ( By Sri A.N.Krishna Swamy. Advocate for R-2; M.F.A. is filed under Section 173(1) of against the judgment and award passed in MVC No.364/2006 O1i;.1Jmtih"e"fiIt3o of em; ,m'aig¢; [Sr.Dn.] & Member, Additio11al'A:'MJ5iiC'i;. Hafiyuil-,. allowing the claim petitio'r"1~._ for"V-eompenSwai;i--o11 and-.d seeking enhancement of comtie1j.Sation."* " 'd ' ' coNeii~,iArf1QI§I The matter is:"VVéiett:l¥erV1." Fthe parties by agreeing-. to"e1rhan»eet._r'tvhe* -'compensation aniount by Rs.-45,000 "-- 44 V. 'T}.1e"d*impug1i'edV award is modified in terms of the joint' farid award be drawn accordingly. Sd/~ JUDGE ckc/--