Karnataka High Court
B V Nagaraj vs M/S New India Assurance Co Ltd on 29 January, 2009
Bench: K.Sreedhar Rao, S.N.Satyanarayana
-1- IN THE HIGH COURT OF KARNATAKA AT BANGALQég : " DATED THIS THE 29"'£m3 OF JANUARY 2§0§g " PRESENT:" THE HON'BLE MR.JUSTICE k,sfi3EDHAR,§Ao: "H
THE HON'BLE MR.JUSTICE~§;N{SATYANARAYA$A M.F.A.No.s8o?¢2oe3}¢;w*?225;20o3(fiwfi) A O ..fi®fi we 63??" F_2éo3 7 BETWEEN 1 B V NAGARAq '-,*:a«"
s/0;-vENKATk;RAMAzA ' AQED 46*$EARsV u'w_ .; NG.1; R/AT.NQ;a2?{2;_1ST CRGSS SAMPEGE Regan? "' *' MALLESHWARAM '. ., VBANGALGRE ~-560-003 g L» 'wH .. AFPELLANT '*. {By 3;: K é MURALI KRISHNA & KAMALA 9 K, ADV ) mp 1 M15 NEW INDEA ASSURANCE co LTD n T # 684, 13$ FLOOR SANTE MARKET "x§0DfiABALLAPURA REP BY ITS *-.DIVISEONAL MANAGER, N8. 11, 4TH FLOOR, TOWER BLOCK UNITY BUILEINQS BANGALORE ~ 568 092 2' C NAGRRAJ S/O CHIKKAPPANN35. MENASI, DODDABALLAPURA -5- The amount in depasit to be transferred to the Tribunal for payment.
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