Karnataka High Court
M/S United India Insurance Co Ltd vs Smt Laxmamma on 11 November, 2008
Author: L.Narayana Swamy
Bench: L.Narayana Swamy
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Qf tne fioiicyn As per the provigiona ow
4. Kr" .. .7 ::.*_, ,,.' _!,"': 7* S@c.:%?a3} afid légilg 0; tag Hu§Ol £€nlCL3 fig 0 $3 interpzeted. by' :he Sugreme CourtT igM"tfiéf. C338 0: indezjit Kau:'3 Case :efe:r§d.*:G supta, the Eiability of inSfifanCa& comganyfi icwards tha third pa£ty'V:i3kfai3 ve:y'"muc%' recognized and the same QfifiiCpi&Vgifi 'aiéo reiterated in the case of DéddapEa's C33e"and Nanjappa's Gaga refe:red 5upfa}_ V° '3 counsei for tha ifisure&,£hat the pCLiC§ isgued in I Hi spect> of the_nQff@nding vehicia was VfiaQS€lléd Sub8&@G€fit;tO tha data $f accident and @itheutfafiy;n@:ice to him and hanca it i3 in $iQi3t:én.IQf the principies of natural €asfiice,u* :he:efore he submiis that {ha iiahiiiiy fastemfid an thfi inaured by the '\_?§ibumai im the impugnfid judgment is liable to be Set aside. Thi$ contention of him cannot V'be accegted, fer the E65 3"?
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