Karnataka High Court
Sri Thangaraj S/O Sarvesh Naidu vs M/S National Insurance Co Ltd on 20 March, 2008
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sjsaaaaxofisjsso 023 APPELLANT
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BANGAEORE 560 021 RESPONDENTS
(BY SR1 AN KRISHRA SVQMY, AEV. , FOR R-1) MEA FILED v/5.173 (1) or MV Acm gsainém man aunezmnnm Ann AWARE DATED:28--4-2006 P§SSE5flEfi&MVC HO.5462/2005 on THE FILE or EHE X A99: sc§'MEm£ER, MAST, METROPOLITAN AREA, BAnsALoaaf.(s¢¢H-ray, 2 PARELY ALLOWING mug ;czA1M ; Pgrzmzoxfiy Eon; comsuswxon AND sagging _rjENnAxcEMmNm_w,_oF COMPENS~.A'I.'ION .
was APFEAL CENG fin FOR comcxzxnrxcn BEFORE Lox ADALAT AFTER BEING RmrERazn'?Ib£'oRpER BAEEB:
28--2--200?, was gonncwxue acwncxnxhrzpx 'ORDER IS pAssaa'r'~"' rf5r"céN¢iz:Am:oN oanaa TR:Vvliéagrizgd. ;co11n.se31 for the cJ.aimaz1t- agfiiéllant '- :the learned counsel for the '».1«féztib§:§;a3.A"«--.Iz:surance Cormany Ltd. , along with :Lt.-.5 _ "§:_e_pre§ent;§'tive are present. '2.f~AAfter prolonged negcstiations, the matter AA is ..s£-iztled. The apgellant-claimant has agreed. ta * .réceive and the Reapondez:t- Insurance Company has agreed to pay a sum of Rs.55,G00/- (Rupees Fifty- five Thousand only) , in addition 'he what has been awarded by the Tribunal, in fall afiéffiinal settlement of the claim. A.§oint'fl§dfi§lfil§al on behalf of the partiea ta this_@ffe§t§lV *t
3. The Responde$t*,f Vlfifitrapétitfiampatyl htb agreed. to deposit -:.:;i.c11_» fiefora the Tribunal withifityiixfi W@¢£SttfrGm the date ofi preparation_ of aw$:d;l $fiillt§@ffihich the said ameunt sfiélgl caixyfl lntéréit" at the rate of 9% P.AL"frajtfié"dét¢'ofl3éf§ult, till the date of dep5§it,V
--.u4. afhisllmiscéllaneous first appeal stands "*. A"dia§bsédl of vifit terms of the Jbint memo. he 'V the 'rriibunal stands modified A§t¢ardl#gly. Registry to draw up the Award t,' aceprdingly.
Sd/~ Judge