Karnataka High Court
The New India Assurance Co Ltd vs Smt Vanajakshi B N on 8 July, 2011
Author: Subhash B.Adi
Bench: Subhash B.Adi
a AGE: aI YEA SN NEERENER EES AIST BRIN EU AR BIGH COURT OF KARNATAKA HIGH COURT OF RARNATAIA HIGH COURT OF KARNATAKA HIGH OOU THE HON'BLE Apa tATARA AT BANGALORE PORE 48H HB ADE a LRO. 4039 OF 2) 2010" NE REINO RIESE ETIESSEY SEG GEE RAIRITARS, PUGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT ees SPORDENTS . 2. ADV, oR eI To RA whe tea sm STREET R} a the | APPELLANT s MA erry TLE. petition for compensation of 1.14.34 AGRO LP TUR UAT ARATIGIE COURT OF RARNATARA HIGih COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT : at the rete of "ES ifs towar stlency at €.13,61,¢ which, eaten and he wee due te dh, : 8 i" , ghee have FO Q As ne Apex. per Dery -
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