Karnataka High Court
The Regional Manager United India ... vs Bukka Patna Vasu (B Vasu) on 2 April, 2008
Pfifii-E C'?€.}UR'F LEGAL SE.R\fICES COR-'fl'viITTEE, BEXNGALORE sarong TI-IE LOK swam? % 1:»: THE 311$}; CEOURT 01? KARNATAKA AT mmagiiiéé; DATED THIS TI-IE 2nd rm Y er' APRIL 2a:§s%'}4? I: AL CONCILEATQRS 9REsEN';f; " %' V. §§0Pi"BLE EERJUSTICE s.AEm3* z;~HAZ§;Ek
SRI.B.SREENIVASA Mfisceiianeous First AppeQ §5Id'.'408i Lek Ads.19.€' -No 1 I % B.&isee1Ianem,;s Fir§§r_._.__.LAi.__§1)«:'->al..
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THE §--?3§;C§§if§N;%L MANA(f}ER,=._ = E.}§'€1'"§'EE:if3 ENEHA ENSIJRANCE <_.:.£>,::I'I}.,3RB §<?:-r:;<:::<e, " - $E{m§<:ARN£a.R;g¥ALrJA BUx:;£>:Nc}, V M.<3V.jR{x2_§, :~3;\'Nc;«:xL@RE. """
£\2<'}§%' fie-E::3:::§:'S;*:.N*'r1§i;§3Y:I'Fs ::§§p:,3?VL"MA:%:fA'@E%¢',;« _ V %;}5.ES%E,T'§3;E) :r4'3iAV%1N3URvs;r€e::g cc». 1:39., *:.2iEi:?:;gr:;xrg.L C)'-§:'_§'I<j:_{;,' _ E%{52._§'¥C§;~';§,O§§E -~ " .. APPELLANT A. "13? $R1.A.lVI.VENKA'1'ESH,ADVOC&!1'E) . V 1, T 'Eamzxa PATNA VASE {B.VASU3, "S/G.SA'I'HYAN2%R&'{AN$z Rm, " AGEE2 $800'? 37 YEARS, REA'? N<3,1:}3,3m MMN, 53.2%. LAYOUT, MMBADI MAIN ROAD, B£%.I\ECi=A£,(j>RE -79.
3») {O PKHALID, S/O.MF§,P(}CKER, AGED ABOUT 4'? YEARS, PHAT SHANTHA ALWA COMPOUND, .:%M.AL ELWA RO£5;D, §w€!aNGA£,OF2Ei, SOU'E'I~§ CANARA DI$'i'.
KARNATAKA. .. RESPi)E€.D'¥:N1fS (3? $R1.K.1A,.BALACHANDAR, ADVOCATE ?o_afR'1):' . MFA FILED U/S.2'?'3{3} 01:' MV £16? AGAENST *?91%3;";::%,:v:::€§:«::VE:1~é*i":.Vamé AWARD DATED 1?-2-2005 PASSED :14 MVC rs:':>.:58'14g:;r0{>3 ::> ;i;4%1f,é:IVE'-::**1:,§;. 01?: . THE XIX ADDLKSCJ & MACT', BANGALORE :;:3;:;<::<:.-;~1:.»;.r2*;mam"-:.Y"5;-:.;_,c:?.:n~:G ~ '":'}-112; CLAIM PEITITECBN FOR COMPENSATIGN A'z~EQ'~sEEK§NG FENEIATECEVMENT 0? CiC3MPEN$A'I'IQN, " : ' IN 3k'I¥'A 46"."2_{2005:
BETWEER:
SR1.Bt.z:4:}«:s:,. PAENA VASE} {E3,\f'ASU), V S,-'€>,:§A'rHYANARAYAN;=a RE-£3, . AGED A£3:3:_:':* 37 YEARQ I R3/A'E' 1'*éC3.1{}3, 332 MA:fi',7'..- . _' H.}3.:'~2: LAY om: "MA'f.?rAB.E Iv1£';i'F33 RQAQ, * _ 'V " ' ~ on _. _ {BY s':I2;:;K..é\};3A3.Aé'HANoAR, ADVOCATE) 2, 'THE Ii2m:':::4NA:;»MA---NAGER, ':5L'NI'1'*1€:}:m>ji,a; Iz~;;f$i.I~2?ANCE ::,i<:,'r}*;.,3";'.*>., 3RD --E%%j;~_.Q::>1.2, sHAN:gARNARAjs'ANA Bvzmrwa,
-MG' ::2.<:»ss3::'; .BANGALC>RE' _ - SR1';P,%{HALID¥8/OAMR.P{T}C?{ER, ' :;>,.»:;:%:;> ABQUT 4? '::'E§ARS, _ »I2I<i€_%l§;;","rE1'~E"I' GP' SHANTHA ALWA "<::<:::«,4p<:;=:I;\:1t>, AMAR ALWA ROAD,
-.3x.4.<:"s;x:E'{ STAND, MANGALORE. '*.{3£)UTH CANARA DISTRICT) " .. «~E{ARI¥iA'1'AKA, ,. RESPONDEKTS (BY SR1. A.M.VENKATESH, ADVOCATE FOR R1}
4. The compensation amount shail be released in favour of the Claimam; N0. 1,
5. MFA No.4081/2005 stands ciisposed of in tsffids Memo. MFA 190.4672/2005 is dismissedmby'cQI'1se.r§'fA. V:'I'h§%;a§.;vz§;fd {gr the Tribunal shall stand modified accofiéi.iI1 gji;§. --~.i Swa;*d A accorciingiy .
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