Karnataka High Court
The Divisional Manager, National Ins. ... vs Smt.Bheemabai W/O Laxman Dhasade on 8 September, 2011
Author: H.G.Ramesh
Bench: H.G.Ramesh
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BEFORE ' THE HONBLE MR, JIISfTIi_CE 1¥i..~;fr;12;ans4f.:I;$§ Miscellaneous First At3Dé'3!..V'!\:o_.31Vi~'3':?' ';'ZOi':;
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JUBGMERT I-LG.RAMESH gfi Cral ;
Them is a delay of (81 éays) in fiiing ihé 1 'i:ave_i}f:_:eé::%é"' learned counsel appesgxjingff)::..zi§3é""-3ppeHa:*1t..<::§n £116 merits of 31% app€a§ ;i:r1d -- impugned judgmefit,
2. This 1A§*\:;#LtiionaE Ensuranw the judgmant and award v--<_ia'£i§::¢:i' _ passed by the Meter ACcide11ts'§Z§ai3:1Vé'Tffljusfigdéand Fast Track Ceurtwl/IL _ Bijapjgm 4:: Eé'R{C§}N0;:?2?/20033 By the 3Zm§ugI1€é ?ri§1%fia1 has awarded 2. Camperzsaiian £:*:i€:'€3: théreen 2?; §% 93. item _ figé 'a:%__:&'::<s':_ '€;,'€;. claim petiiien iéfi 155:6 fiaifi Gf depssii :h€.'r,€;§§0nafien§ N083 is 4 fér {he death 3? 0:23 T ";'§i§:1<'i;3}%:a:;E in 8. msier szshicés B;,{t€.'t§§€§E'{§ 3:113: Q{3'$'af£i'§'€§ age $8k€:5§2@@3,
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E'v'LF'A.N<>.3i -4- 3" it is staiisd that '$216 deitzsasrsé W35 wG:f3;'§i--ng:--T ' §f;'§€Sff§:E1:'E 931$ wag earning %'é§,GG®;,!~._¢p€:" mvénib ids wag aged 29 yfiars gt ths ':i:'i::;€7._'f<:f However: the Tribuiéai h2;S_ "'-:€;SséS's»'.%cs'. incsme Gf Ehs d€'C€8.S€'d afifsd by dsducting E;"3F@ fiési; afidw living expénseg and by afiopifig. cf 18 has agsesséd Q? ?Z3§§Q,QQQ/ -» aad it hag mwards 1333 of astata ~«V' :§';V0V";%r;3;3:<§'s 1§_$§ ;:)f expectancy and 3530633 "3iefivarjiig'§1:},f;:%§%ai:" ffixpenses. in all, it has awarded ? "
éfigéntiefi urgéd E33? filfi iearnad ap§efla::t - ingurafics Camparsy is ' _ t%:a9{"'<4..€hsf:" Qrizpegisaiéoxé Qf §3§75,Cé%®;'- asgessai Zfigibunai is sxsessgivs amfi {E26 i{':'i%3u:1a§ had {fisductmg 025$}: L»'3%*:% {sf {ha §E1C€32;1E"§€ $3" $316 dfiijéfiassfi iewargis his Eézfizig arid p€§s@:1a;E €X§€.:'1S€S :."i:':s:§a;§ 9f 2 £2, §%:E.F,AgN0.31 19:?' _ diSm§fgs€<i§.
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E1 in my apiman, 'zihéi mscsme of '{,§2*$'v'<i:*{1%.C:€8;S€ii '4 asgéissaéd at %§2:,5{}Qg'-- per montiizis :x::<"; :vh7e_}{;f§z%J'$:" .' Tim icztiai ificama Qught :53: §_:av<:-"%:é:i"z(: asés-:s:se1d .fai %'4OJ3Q{iI/~ pa" annum. Afisf it the lass sf depender1;:'iy..V_':>v0:::1& '?&3;'8G;V<4Z)€i}ti)/_ 3:11} Hence./. in my grmmé to interfere wiihifité; by the Tribanal. /2611 fflsd fer condona'éiGn'VAV.;G§'tfisg, iiimgj the appeai and the appeal {flew sf dismissai of 'ths appeaé, £.A;_§2;3£E 3 interim stay 3130 stands Eyirzg in 逧)GSi3: zviéh this Saar:
§i':éiE..__ 33¢' ' t§i'::fi1sf€§§5§ fie ths €Q1f1€€f'§1€d "§"ribU3::a3 3" - .- < . _ ' ;§7:>:"*:1*:iv*:i'5;}i11AV/'1~ AV figipgeai digmisseé, 3%! "'V.§.é3/aéa.