Karnataka High Court
New India Assurance Co Ltd vs G R Gopala Reddy on 11 September, 2008
Author: Subhash B.Adi
Bench: Subhash B.Adi
IR THE HIGH COHRT OF KARNATAKA AT BANGALORE XDATED THIS THE 1 1*' DAY OF SEPTEMBER, 2008 BEFORE THE HCWBLE MR...;Us'rIc.:E SUBHASH B.ADi_ I M.F'.A.NO.7167lgOO7 two) New India Assuranca Co. Ltd., ; Branch Gfice, Near Taluk Ofice, " I Chitradurga. u By Regional Ofice, Unity Building Annexe, P. Kafinga Rae R¢3a:z.i',>, " Baflgalom-569 02?. _ g 1 f . = By its Manager. _;V...v.Av_._F'PELLAN'f' (B3: S:r_i. ' Am: . . « , 1.
G. R. "
Aged 3'50 yeaxfi-V . ; 8/0, Rangappa, p,.g;:;cx:1m.r:;s;:, R/0.
Hm'ka1PoS?., V . "
Chit:a£3urga"'Ta1uk'& Dist.
. - M6h3n:ia.eci ..Haneefl'Major, . ' S/*'~>..- 33?I'3*hi*i1"53'3b:
' .__ F: 10.' Tfigaganakailu, T. "M; K; '=I"§'<_9.'m'}:§cféi.11:1a:1, Hollekere Road, Cilxitradllrgaj. ' = ...RESF'ONDEN'I'S ~ '{,F._.3y sn. D. 12. Nagaraja, Adv. forR1) ?'l"his M.F.A. is filed Uls.1'78{1) of MV Act against the T gut:-green: and award dated 01.03.2007 passed in MVC I'4o.55?}05 on the file of the I Addl. Civil Judge {SD} 81; "fixfldl. MACT, Clhitradurga, Awarding a oompensafion of Rs.€s0,Q00] - with imcresi: @ 6% 13.2; finm the date of patitio:1 till deposit.
5. If the in3u1"am:e Company establishes that it is not liable, it can recover it finm the owner of the vehicle.
Accorzfingly, this appeal stands disnxiased in 2ig1a:f"' of the above fidings. Thft amount in deposit is '£:I'ansf€::reai ' V ' *AP/--