Karnataka High Court
Shivamma vs B L Ravi on 28 March, 2008
late Raju.
..__reprcscnted by their mother and
are r/a c/0 Dasappa,
HIGH COURT LEGAL SERVICES COMMITTEE, BANGm.oR§; 2' T ~ .
BEFORE THE LOK ADALAT _ " if V' A A
as: THE HIGH coum' or KARNATAKA AT BMGAm.s2s:i_f V 7{f
Dated the 28"' day of March ' - '- _
: CONCIIJATORS PRESENT : 'T .
. THE HON'BLE. MR. JUSTICE : V.J§5§5**$NN}&'§'1L£'\N_
A N I) ' %
SR1 PRASAD SUBBAMA,
MISCELLANEOUS FIRST APPEAL "Ra. 1 [2-ave)
(Lok
BETWEEN 1
Aged 27 years; ' .
Aged 52 year$,_4W'/0 'latc._t}:qfkindaiah.
fa,/*9 latekéju.
3_.ycarS, d/o Late Raju.
' "a;5pellants~3 to 5 we minors,'
VT --. guardian the first appellant
3" Main, Pipeline,
Basavmhwararmgara,
Kaxlakapura Tcrwn,
Bangalore Rural District.
1 By Sri R.Cha;udrashemr & Sri~S.J.Kfri§Ima' 77 A
for 31/3 Lawyers *) ' " ' A'
AND:
1.B.L.Ravi, Major, S/o Licnge Gowda, R/a 140.105, 10*'-h__Iv5aiz.i, .
2. United India mw; No;9ini9in1.nn n Soutl1..Ei\fi5.;R0€fi.'--. -z-2: a Manager.
. . .Rcsponda1ts " 2 {By Aévocate for R-2. ) Imder Section 173(1) of the M.V.Act stntn¢*L%judgment and award dated 22.11.2004 M.V.C.No. 2338/2003 on the file of the X11! Smafl Causes Judge, Member, MACT, filers, . ""~é:.'_,V_{é§CCH-15), partly allowing the claim petitiml for compensation and seeking elxhanccmcnt of compensation.
CONC ON 0 . both sidas' an .
xvmckmd for enhancing the " J of Rs.1,42,000/---. The ' the dhectims of the Tribunal. Decree be drawn as