Karnataka High Court
The National Insurance Co.Ltd vs Smt Jayashree Shankar Shinde on 15 July, 2011
Author: N.Kumar
Bench: N.Kumar
' VV " DIST. B,EZLC}:§iI1'M : I
SRI, HARI:=R'I::IAI<3UR, ADV. E~?€}R EL
EN THE HIGH COURT OF KARNATAKA
CIRCUIT BENCH AT DHARWAD
DATED THIS THE Ism DAY OF JULY, ;2{L}"'i:"1
BEFORE _ If.
THE HON'BLE MR. IIusTIc:'EiWI\I."I<IjIvIIA-R.:_" v
MIR..A.N<>.:22o94;'2oiUII\>I_'i2';~': 1 A' I
BETWEEN:
THE NATIONAL INSURANCE CC)-MPANY.LJ'I\/UTED"
BRANCH OFFICE; ASHOK NAC}'A..R:~~I_NIP.PAI\lI.V
REPRESENTED BY ITS DI\1'ISI()N/XLI{)P'F_ICE= --.
RAMDEV GALLI, BELGAUM, THROUG_H <I"_I--II{: ..
DIVISICJNAL A/IANACIERI RATIoI\i-A;L"II:3LIRA,IN.cI5 C-LOMPANY
LIMITED, SUJATHA C_C7)fx%EEL_'F;X, P.B€ MEAD? HI.)BI_,I,i
_. . I APPELLANT
(By Sri s.I<. I<IA\I'.AI<IA.IyIAiIfI;I:,V I V'
AND
I. SMT. IIAYAsHR.I:I3Is;HANI{:AR
MAJOR, OCC: ACiR1iUCTLVT.URF;,
R/'O BAWAN ISAV/X¥f);"2.'I_"3'I, TALUK RAfB..i\(.}
" .....
2, SRI» In-IA--H.I:::R_I 'I'v:fAE§U*fiI_ SRINDE
AGE; IvEAJOR_, (2CQT:v"{.}\}{NER
R/<3 RARIAR S;'¥WXi3§A'E'TII TALUK RAIBAG
REZSP(,}NDEI\§'§S
' "I'\?i'{.§A'I"-I'UE3iA3fLV Pi3':T'iL, ADV. F0}? R2,}
--..T.'.--:v§IiA'RILRm I;/sR<:.I'?3gI; OF THE M{}'E'OR VEHICLE A<::'I' E988,
_ .§%{}2'%ENS'?:THE J'{jD{}MEIE\%T ANS ;'§'v'\fARD DATED: I9/'C22f'2{}}Q P:%SSED
. n_}'N 'f'v'V£\/TI' §\§{},95C§;'2GO9 C:3i\§ THE FILE OF THE PRESiDL"'€{} OFFICER,
COUR'? HI' A?€D MEMBE?{ ADDL. MAC? B§?;L{3AUM,
}%f\}v'!{RDI?u'{} C.€}?vEPENSA'?E(f}N ifs? RS.3,E§€)€};" WITH ENTERS'? €>'*?i/5; PA,
E?'.{7)Ri'v"I THE: DATE (3? CL?xfE\/E PET§TE()N TELL REALISATECVEN.
-g-
E.A.2;'201O ES FILED UNDER 41 RULE. 5 READ WITH SECTION
151 OF CPC PRYAING TO STAY THE OPBRATI(')N OF THE? KDRTJDER
DATED 19/0252010 PASSED BY THE PAST TRACK CICL){UF3'_T°~I_I:f~.AN_D
ADDL. M/>\CT BE:L(}AUz'\/I MVC N().9SO;'2OU9 DURING THE'~~PEE'{DE}'v3,C:?
OF THE ABOVE APPEAL IN THE. INTEREST OF JUSTICE ;?*;1'§§.D 1 '
THIS APPEAL A/W 1.A.2/2019' C«:):v:*:'N<: fT~{EN ".:;'«:::_R"
ORDERS THIS DAY, THE c<>U;?<T,"-aQE:.;n{ER'i:_DVWHEA mLL<;w'{NG; .
Jubemgfii In this apprsal, ac O':r1p"é:nsation awarded by the TFibL1Y1';;i,i .."iS" RS. 1 0,000/'~. Therefore} no app:*_a i it is submitted {hag 4"fi'E'zc_': has challenged the award§V__ W'b€1"€ the amount involved is §n0--_re and Lhoss appeais are pending b€:f<>'1&"C- _L"h%;~v; 4.
Dsis rn_1fé'sa1 of {his appeal on this ground would net 3?';.;§A?%f;" 'ff;i}fi'£€ in {ha way of {$16 itlsurancé vV'v..CC)vi1'1§:)&'£f1}y;'."~- a.;_?~i:~:§a.%<i"in§»; {he awards; where more than R7§ §'iV{}',{3(;}LOfJis awarded zigiésifiéng ali {he grckurtxdg which ésré ,Ei.§f=<:ifi'£1b}€ {<3 {hem in law . in the €:\;<2nt of {he eciaimanf; prcfsirring an .é:_V'[;:>;3ce1E scécking; c:3nhanc<:m<:m; of <t<Jmp:::nsa£i§<;n, {he M3, disamisszszi of this appeai weiguid not com€ in the way.~E>__f the insurance company preferring an cross appeal'. permissibfc and <:haHCr1g<: the award. Accordmgly, the appeal?
C(mscqucr1t1y, I,A.2/2010 f<)r _s '1:"a..}" ddcs n_()ig for"
ccmsidcratizm. A<:<:<>rdir1gi§r, it JUDGE