Smt Rajani S Prabhu W/O Late Sudhakar S ... vs The Branch Manager United India ... on 15 February, 2011

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Karnataka High Court

Smt Rajani S Prabhu W/O Late Sudhakar S ... vs The Branch Manager United India ... on 15 February, 2011

Bench: Subhash B.Adi

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1  -_ -. ' ' A --  Respondents
{By Sn' BC. __Seét.11zi.g';n,_tna R23,<S....Ad--3;'o€ja11[r: for R3}
{Notice to R2 dE:«:pt:.11.séd   : " 

'I.'h£s M.--£r.;f.A,. isf11'iz*c1"»[V§"/'S.i73{"1} of NLV. Act: against the
J'udg111€:;ai, -_a;1i'1d ";'xw;;1*'d» '<;i.z.1t'<:--ci'(¥:3.3.0.2OO'7 passed in MVC
N0.6019,'/522007 on i%§"u fi}s: i)fj1}.~1<--: VII Add}. Judge 8: Member,
MACT. I:3a:1ga].<)r<%f-- {S'CC.H"'----No.3). partiy allowing the claim
petiiion for"r.c:0r;1pe*:f1sa.E.iOr:i and seeking enhance1116:r1t of
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JUDGMENT

'§1"V1":3.VIéa1":1eci r;:<>ur1sseE for {"1319 z9zppeI}ant. hag fiied a, memo '£',l'.1.a.i. Rr'2.s;:«()nciet1t. No.2 /' <>W1"zc3.:" Eh()ugI'J 563"»-'€d bi:f0re * {he Tribuimi £3215; ri3m.e1§1;::e::§. i;?;3{'§}€lZ"i.€. In View 9!." the 12:33:19, Hé'm£.:*<:<:~; ms §9ic*Sp<;§::is:n%',' ?\T{}ﬁ2 is c§i:;;f§ai%:':s::e<i 'iﬁ.fi§};"§. Th6:.:'€ is; dﬁiay ..fXp_;3ve}};1'1i';s " :"ii:$s';:5~:«*5e " '"I--<§éf~;::~: 0? {§f:?§)€?Z'1.Ej.€fI'1('.§;" ﬁéﬁ', <:I.ai1':1:a':§:?i §'

1.») of 176 days in fiiing the 2;1ppe2.1i. "H15-, (',E"iL1SS<';? ah.0x'~.}';i'»Tis 21C,<':e;;)ieci. The cielay c01'1d01'1é3:d.

9 ...4.

'I'.'r3;is o1aima1.1t:s' appezzi for et1§12it2peI3.i€~21t 017. C()}I}p€f11S21i'i()£'1. The c]21Er1'12=:11i'.s 21.1.1'. wife. c:§i£id1"e;1 ';;§a3_'é'Iit.s of the decrezased. Tile dt3,<'3(;'.2*1S(;'.d died i.I17-a mad 11"21i_i}'iA('i'a£':cid'e:':i V that c)a::<:urrc>.d on 20.08.2006. I'IV'1J«?.1{f1'1is reiésiisaféi,' Ei?£1iq;iiz1ni;s have so'ugh.'L. for C0H1p(»:r1":::=21_E1011;tiff "However. the '1'r:ibunai has awzxrded .R.3;5.'i-Ov:OOO_j'¥' 1 r1.tez'es1.. 3, It i_s.--.§sI'a'ted§; t4h'z1tI'V..: t'11§f'~€i<:{:ea,:-iaéd was €)W'I1€£' of

--.a«. A medical st.01it§ an.d"~.u_V v§r21.:_~}----..__e&.r11i f,1g'. Rs_2,OO,{)OO/--» per yciar. Though,ihes'(t E&;. I11i§é3n'1€%"§';1x_ rcifu 3::13,":bL1t 11:13 138811 ﬁled after the deétili' bf' t.f1rf§'~.._d<:t:éasVé'c¥; "The dectcrased iI'1CO1I1€ as Rs.5,000/ --u" p_,;é1._ 4Vbf;i?(§i7i:'.TT<1kC>1]. The age of ciecézmsed is 51. y'e21r:;.{;a_1. the tE:1'1 e'e.if ckeatli. The right": :1ml'tipi:ie:r appE:'c:a;b1e 1.3: £"¥.v£)\'&-'.C\?'.£4;f'.'3:"'.,'~.131t,i]1,ip}E€1' 12 is Eaken. SIEII the c:I3.imar1'ts are €§1'}E:i"'t.;I.{%('?:.df3CiUL?1,EUE} m'11y to the ext.en'L. of .1/4"' {awards p€.'rssEi:;.al'-- ¢,:<.pE§1'1se3s of the ::§<~::c%<:ast*,dn H" 1/41?' ck-,c:i1,::ct4.€d, the ci':ai;:"zj1a.1.1t.é; are ::::1%i..it.1ec1 for cc):11pc31'1s2%.i.ic):': of I-115; 495,000/~ ;

;~ iim'.<:m'1:::) X 12 {m(.mLh:-.3} X E E (1'm.:11§;;>1i.:E%:*}} 'E.C}Wa£'dS "i ~: e2'1ti'£'.k%{i ;:,21e:%«:1ii';E<::'n.a§ ex...

§ ~t cc)11'1p<3r'1:1.ssat.i0n of R:e3.}5.000 ullder this h€'E1€i. "i"()wa1'dféVi'ax~'e zmcl 21.ff€CT'.i€)'i'1. cm1sori,iL1.n"1_. H3113p(3r:;1*£','i:m a:":::"1~~.. i'ur_ieij:%,1 e:q3€:.'1ses, R$.30.QC30;'-- h2":.:3-3 be:%e:'1 a\Va1'c§.ed. The €1éz';c%e1€§_$:d'§":éiS;.~ §<;*.ft. b&}*":inc1 wife exged :35 ye211"$ and I}i'iI'l.()1'"' S;s._11'zc>f~:15_§*€:a.rS"age Iamd zaged pz11*e1'1iss. C£)I}$iCi€.I'iIi1.g{I.h€ :-saégi é":;1t.ure, _R$L2€},0t}O'/.3 "

is awarded {awards the s.2m1e';-..}*i=::,:1ceg L/--?It% '«.£?1:E:ini:31riVils are (mtiiled for E7{s3.35,0OOfV--:".Qver «2::'"i{i'A;fibs)*'v:§ the {t{)'i='n;3'er3sati<>'r1. awardﬁd by the "I'1'1'buneiiV. xi.-riifiﬁ j1'11.t€'zfeV".¢:-1..'" appeal is allowed in part; '

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Karnataka High Court