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Karnataka High Court

Mr Mayyaddi S/O Iddinabba Beary vs Mr S Jeevandar Adyanthaya S/O Late N S ... on 25 November, 2011

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E-EEGH CGURT' LEGAL SERVICES CQMMITTEE,   4_

    

 T_ I = 7'?

EN' '£113 HIGH   , W Méfi'   u 
EATED THIS THE 25th DAY OF' NOVEMBER, 2%.: 1;  = 
CONCILIATORS PRI§SE§§IT: ' ' A'  '

HONBLE MR.JUSTICE3J_ A SURE AAPPA R;£s.:.§  °  

SMT. PRABHA Mummz; MEMBER' " % Miscelkaneous Appéél' {Lek Adalatfia 31502.: /2338; = BETWEEN: i Es/Iflk/Iayyaddi, Agéd about 53 years, H S/o.1ddinab'fr;»a B€8.,1'j;";;' _ V R/0.P0e«Va:1ibettu H0u§;e~,».. ;f IruvaiIVfl1ag€ 8.I1:i'f)G~-S_J£V,.'jj _ ~-

MangaiQreTa}u12;. _ _ _' .. Appellant (By S-ri. I.Thaia;;afl:; Po_o:j2*§i'3.*.V_'E*x§g£f'eé"sa Baig, G.V'.Ravi, Advocates} 3 , E\fIf.S.:§E{€i?8;}"3 {Ear A<§:}ianthayag S}'<>.L'¢§:é ?*s§"';$,Adyant1i§?é;

"Maggi; R53. *?E<;::sh::a':
i3€'.3f .E.i'¢E..,C'--...§iCé;g:%itia§, Aitaézagz iiarggabrafi' V' V §i§;'s;U:ii':e°é._§f:éi3 Zngarangg CG,Lt@g, ' ' " 1 ' Afizgniha .S»a§:a::: Road;
. ' §<;§33*}¥:3;%;:a& "Ré§;'Bra:r2s:h Evianagézz Resganéezats {By Sri. §,.§e1,§fe::katesh, Aévacate for Ra} %;=i:«"A FEEED mg 393:}: 8? ME' AC?' £G;'%E?€S'E' THE gggezvzgiw mag ';s.;2¥;;%;;:§ §:3:'§§.'.',{§:1?»~iZ%9~2€}GE§ 'é'A§§3.'=3 :3'; wzi: gm. égésggzszzézs $2: 33%: mag 9?. *2" ; A:>::;, §:§'§:~'<:c';;' J'ijS{}§1 & E%;iE:'z§BET;§i §s§A{i'E'~EE E'»£;%?§€%é':§,I}RE., mi" 73

?AR'§EJx:' ALL®'¥'JEE'€G THE CLAEM PE1'E'ETE'S:"~E mg cQ9s2:PE;Ns;;%;'i';:€§j:§"-ma sgaxmg; EN3%i%NCEE:iEN'i'G? C{}EvEPE}NSé'{§§QN, u ;.

TEES EQPEAL CGMENG 09; FOR CONCEL§A§"f'EQN $g§<jaRg; ;éf}'KL§:§;:%.z;.;§f§"*V_._ AETER BEENG REFERREB 25:33 QRDER m*B._:_5.::2-2@a:--:'8, *:"§--:gj.;'<:aL:,Qw;:*§<;; _ GRDER E8 PASSED. CGNCILIATION -.

The Eearnsd counsel fer the C1zd:nant'a_n{i :he1E5:%a:r::éCi é;<:si::3$é:

for tha Respertzdegi ~--« Insurance C0mpa1i:§f'a1_@ng vs;*i:h'é#:_.<; régresentative are present
2. after pmfiangsd E:€3gGtiE}f;i€3I:;.:3{§" "Lh::__ £3 gamed, Thé appeiianbciaimané; r1e:_?:¢.i§f€'VV"a1id the Respondenb Inaurance Ccmpanjgf sum of Rs.55§0Q0/» {Rupees Fifty E'§,ve_ i'hTé:sv.:s.;2.%;d 11:1' addition is what has been awarded by the finai settlement 0f the clairm A gmini Memo isfgiefi g:i_.V:>?g1f1ai£L e§é':hé partiss ie this sfieci.
3. --*'.?.'Ef_1e R§~:$paV:.:;:Ee=::'::~I::SVL?;3?a7_:f:<:e Campany has agrfiaci "tr; depesit the said 3t::j;<';a,;fi': ..b€--f§:*~e"iiié .._T:r:?br:;:r2a1 within six weeéis fmm ihe ciats 05 :f§:L*7§'}E°§3.§°a1':§"'C}I3AV'..'f},3f V§2;2;?5:KdV,'T;;.'%;.aLii::1g which figs said amezmt shafl Caryy :i:vf:7¥;§:*€&*--'7:j at éfinum {ram iha dais of diifauit iii the date cf d€:jg¢s§ii}.--. V. " T "Tbs _é::har:€es:i Campensgtian ammgrzi ghali be yeieassé in favear j, _ u 7<[}f._Af§§:»::.< 3;} p5E§a:1§.
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5. This miaceiéanfisus first agpeai stands §iS§$S€§. $5 in {gyms 9:? the Jam: mama. The a,v;:a:*& sf ihs Trifiunal shafii stand tgiadifieé acceraiingiy. Dram up the ziward accsrdingiy.
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