Karnataka High Court
M/S Icici Lombard General Insurance ... vs Sadhashiva Tukaram Jadav S/O Tukaram ... on 16 July, 2012
Author: N.Ananda
Bench: N.Ananda
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IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 16TH DAY OF JULY 2012
BEFORE
THE HON'BLE MR.JUSTICE N.ANANDA
M.F.A.NO.4006/2011
BETWEEN:
M/S.ICICI LOMBARD GENERAL INSURANCE
COMPANY LIMITED
ZENITH HOUSE
KESHAVARAL KHADE MARG
MAHALAXMI
MUMBAI - 400 034.
REP. BY ITS MANAGER
M/S.ICICI LOMBARD GENERAL INSURANCE
COMPANY LIMITED
SVR COMPLEX
NO.89, 2ND FLOOR
HOSUR MAIN ROAD
BANGALORE - 1.
... APPELLANT
(BY SRI H.N.KESHAVA PRASHANTH, ADV.)
AND:
1. SADHASHIVA TUKARAM JADAV
S/O.TUKARAM JADAV
AGED ABOUT 66 YEARS.
2. SMT.GODABAI
W/O.SADASHIA TUKARAM JADAV
AGED ABOUT 60 YEARS.
R/AT NO.145, VAKKALVADI VILLAGE
SHIRASAVADI POST
KATAV TALUK, SATARA DISTRICT
MAHARASHTRA.
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3. BRL INDIA PVT. LTD.
11812, JALARAM COMPOUND
KHANDAGALE ESTATE
POORNA VILLAGE
BHIVANDI, THANDE DISTRICT
MAHARASHTRA - 421 302.
... RESPONDENTS
(BY SRI K.R.RAMESH, ADV. FOR C/R-1 & 2)
THIS MFA FILED UNDER SECTION 30(1) OF W.C. ACT
AGAINST THE ORDER DATED 25.11.2010 PASSED IN
WCA/CR-48/2009 ON THE FILE OF THE LABOUR OFFICER
AND COMMISSIONER FOR WORKMEN COMPENSATION,
TUMKUR DISTRICT, TUMKUR, AWARDING A
COMPENSATION OF RS.4,33,820/- WITH INTEREST @ 12%
FROM 30.7.2009.
THIS APPEAL COMING ON FOR ORDERS THIS DAY,
THE COURT DELIVERED THE FOLLOWING:
JUDGMENT
When the matter is taken up for hearing, learned Counsel appearing for both parties would submit that impugned award may be modified by awarding interest after one month from the date of award.
2. The submission is recorded. The interest shall be paid accordingly after one month from the date of award. The impugned award is accordingly modified. The appeal is disposed of. The amount deposited with
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this Court shall be transferred to the Commissioner for Workmen's Compensation at Tumkur.
Sd/-
JUDGE nas.