Karnataka High Court
Sri M R Laxmana S/O Late Ramappa vs Ahamed Ali Khan S/O Gulam Hussain on 4 September, 2012
HIGH OURI LEGAL SERVICES COMMIT'IEE BANGALORE
BEFORE THE LOK ADALAT
IN THE HIGH COURI OF KARNAI &KA AT BAN(ALORE
DATED THIS THE 04th DAY OF SEPTEMBER, 2012
CON LIATORS PItT SENT
HON BLE MR JUSTICE SUBRASH B ADI
AND
SRI, JWALA KUMAR, MEMBER
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3. The Respondent - Insurance Company has agreed to deposit
the said amount before the Tribunal within six weeks from the date • of preparation of award, failing which the said amount shall carry interest at the rate of 9% P.A. from the date of default, till the date of deposit.
4. The entire enhanced compensation amount shall be released In favour of the appellant.
5. This miscellaneous first appeal stands disposed of In terms of the Joint memo. The award of the Thbunal shall stands modified accordingly. Draw up the Award accordingly.
Sd! JUDGE s&a
-S RR