Karnataka High Court
Kempamma vs Sri Ramachandraiah on 14 June, 2011
Author: Subhash B.Adi
Bench: Subhash B Adi
TE MSINIVATAINOA FHIGOTT GWU E UP KAKNATAKA HIGH COURT OF KARNATAKA HIGH € a Ca food IN THE HIGH COURT OF KARNATAKA AT BA TET PUTS (eh TRA ove TITER oad DATED THIS THE 14h DAY GF JUNE BILE THE HON'BLE MR.JUSTICE SUBHASH B ADI. MISCE LLANEOL BETWEEN: SMT. KE MPAMMA W/O LATE KRISHNAPP, AGE: 42 ¥ "ARS. frase 2. SEL VILJAYAKUMAR mS S/O LATE KRISHNAPPA AGE: 25 YEARS . a. SEL BANGALU TRABPA 8/0 LATE KRISHNAFPA \. AGE: Oo YEARS | "D/O LATE KRISHNAPPA AGE: 25 5 YEARS "ALL-ARE- /O AJJIAPPANAHALLI VILLAGE, 'Ht THUR HOBLI KOLAR TAL UK .. APPELLANTS _ (BY SRL M.R.NANJUN DA GOWDA AS878., ADVS) BAN: SH \NKARI RD STAGE (OT ans Sen EMAINE SERIA FHINGIT GARE UEP RAKNAIAKA HIGH COURT OF KARNATAKA HIGH COl oes iMAPE PAY GARDEN ROAD THE GENERAL eee =ER 213) 2 17, ONE SLOOR | a AIN, 4! CROSS, CHAMARAJPET. ee BANGALORE -- ode RESPONDENTS: _ (SRLB.C.SEETH AMA RAO, ADV. I FOR.RA ee ate wae This MFA is filed under section 1' Vehicles Act against the. judgment ard "east 'dated 26.10.2007 passed in MVC. No.2 $/ 2004 en the fle of the Addl. Civil Judge & "Addl. MACT, Kolar partly allowing the claim petition, for. oon snisation and seeking renhancemen mi of sor mpengatiot: = This ap: pel coming» on. for orders this day, the Court delivered ithe i ielowing: a There isp delay ° The contesting respondents though represented, have not: filed any objections Cause shown is accepted. Delay of V5 76 'days in filing the appeal is condoned. vals -Accordingiy, IA.1/ 2008 is allowed arits are wife, sone and daughter of fie deceased Krishnappa who died in a road traffic of HH MH EH MW Sel Wed, WOM F mg of the & }- i 1 ee ev ae a, cs "toss oe oo i ' a S b % fed «eh vP - go iN ee. "es dr ii ¥ dosh " png ass va a pod . q o oo ae 25 not? gh s t neghg at ad " COnTIpS isa Lic al rash arul eS ee ee 2 ee | "ppt fe ¢ vy baa ae a ee " . a et a to pt ot pe : i ay ae o-oo ne u aia ra &. © gael nn . kb ee a re a 2 7 « | . is 8 a ra > 3 be gy, i 4 By bea 2 as bas gE © eS oe é 2 3 © a ' alah aM alee! . S © a 44 Lu OMmipany a8 we Sure UTA; ap. es ang ge - ee re % oa! e us *
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Be d as on % The deceased wae hicl t of the ve Ye a _, pecup se) von a Trae RR BREE MU ERS WE TE FTE ww WI MAR MALARA MiGh COURT OF KARNATAKA HIGH COl o. towards loss of dependency wor "to the hospital for a day. come in tie way or the compensation. Hence, the insurer Te evrarte hetare thy Tetraieel de Ne wle ee saugl & rey Re the cADaT u DeloOTeé Toe Liou. i EAS ore a te Loe. compensation. e a ee TIOeTned, oe cence 1s produced to S e = taken the incore at , % ae, ¢ 3, ee - prove the same. <.d,000/-,. deducted".1/ 3 towards personal experses 7 ary --- wevun, wee s as 12, hes awarded and by taking comperisation towards lose of dependency at oe a ~ oe so uns oe hat bczan "ies. But the smrultiplier Hence, by taking the multiplier as 13 additional compensation of %.24,000/ - a Z a " Le - a stated tat d ae Ss ape ig that the t Sd/-
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