Karnataka High Court
V A Usha vs The United India Insurance Co on 20 August, 2010
Bench: K.L.Manjunath, Jawad Rahim
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED Ti-{IS THE 20" DAY OF AUGUST 201-O._
PRESENT
THE HON'BLE MR. JUSTICE I<.L.MANJ:{INIA.T}{'
AND.
THE HON'BLE MR. 3UST'ICE?_'jA'I?vAED 'RAH
MISC.CVLE.I§J'O...6D8AO'/20101'; E
M,.E.A r\:O.II2A~4_2'/.2LDo2
BETWEEN:
1. SMTIv';,A_.USH'A;"--I'; E _ I »
W/IO LAT'E T*.._I<R:IS~HN'A .KL.§M.AR;--,
AGED 'A_BOUT; 31 ..)fEARSj H.
---- '-R/'O. NOi::P+5j'8>,"--DGQ'/Esp
RESi:DEI\ITIAL,'COI4P_LEx,
"T3.C.NA€§"/\R;»VP'.'Q. " _
' ESANG;4\L®RE_ :1R.C_Se30 O06
'*2.KUMARTSNEHA,
D/O L;'AT.E..T;I<RISHNA KUMAR,
' f ACED ABOUT 10 YEARS,
'~IS4INC.E MINOR REPTD BY HER
:"'--«,FV:Q'TH'ER 15"' APPELLANT
NO.P--5/8, DGQA
' RESIDENTIAL COMPLEX,
J.C.NA<3AR, P.O.
' BANGALORE -- 560 006
..APPELLANTS
(BY SRI MBABU, ADv.,)
x*=/I
AND :
1.THELNHTEDINEHAINSURANCECO,
RERTD BY ITS DIVISIONAL MANAGER,
THIRD PARTY CLAIMS OFFICE,
CKN CHAMBERS, IF' FLOOR,
153-154, I MAIN ROAD,
SHESHADRIRURAM,
BANGALORE A 560 020
. SRI VIJAYAKUMAR
S/O KRISHNAMURTHY,[
NO.1, LAGGERE GRAMA',-, _
YESHAVANTHARURA HOBLI,
BANGALORE. ' v_ F
"C;f.RE'$PONDENTS
FILED UNDER SECTION 152 OF
THE CRC TPRAYVINKQfC..A'F-?1E%\lD THE ERRORS ARISING IN THE
JuOGMENT v.AVN-D'I..,DI-{CREE BY SUBSTITUTING M.V.C
. N,.C;{.'ivOI8/199V6"TQM THE FILE OF THE MACT BANGALORE IN
iR'LACE,__OF MA/'.C NO.1066/2000 ON THE FILE OF THE
,IA\./V!/u3(£,*:T:::'<..N/I'v,T4',«.:S13APUR THERETO AND RASS SUCH OTHER
".O'RDERS'~",iAS' THE HON'BLE COURT MIGHT DEEM FIT AND
RRQRER 'IN THE CIRCUMSTANCES OF THE CASE TO SERVE.
_ THIS H:::ss.m., COMING ON FOR HEARING THIS DAY
fI<.L.MANJUNATH.J. MADE THE FOLi_OWIl\EG:~
\--'%/
ORDER
Heard the {earned counsei for appe_I_I;a'n't-fjregta{ding Misc. CVL No. 6080/2010.
2. The above appeai on 08-08-2007. In the Judgment before Judgment in the preambie',p'0rtig_0--nV"th.e case'-.nu'mber of the triai Court has been '... Judgment and award dated', No. 1066/2000 on the fiie of" the correct number shouted"be.'VtfI",tC;';N§D',10$/d'6"da'te--d"§31~07~2OO2 at Addt. Judge of Srn_aI"£ Bangaiore. Since the said mEstaE<euxhas- by over sight the preambte shat! be «re.a.d' as foiiows:
"~'?V'4fT~.*,1:is':a;§'beaI is med under Section 173(3) of 4_ t.heC':3;,M.0t0r Vehicles Act, 1988 against the C ~. Vttfitudvgment and award dated 11--02~2002 passed in MVC N0.108/96 on the me of the Addt. Judge, Court of Smati Causes and MACT, Bangalore, seeking enhancement of compensation awarded by the Tribunai."
Ya/.
3. Accordingiy, Misc. CVE. N0. 6080/-2_O1O is ailowed.
VK