Karnataka High Court
K C Shivanna vs The Manager New India Assurance Co Ltd on 20 July, 2010
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HIGH COURT LEGAL SERVICES COMMITTEE, BAN'{'}A:¥;{3§§E
BETWEEN;
K.C.SHIVANNA, .
AGED ABOUT 51 YEARS, {
am-'ans THE Lox ADALAT , .
IN THE HIGH COURT OF KARNATAKA Hi' BAfi§.}Ai;ij'}-R53 _
DATEB THIS THE 20%: mar qr JL?L*£'g"3E~.i§'2§ZS"~:: _ 1 "
CONCiLIA'1'GRS [ %
HOWBLE mz..ms'r1cE A.s.r>.ac1i:iA1ét3:::E =
as' ~ V %
Sm. 1\€[.U.P0ti)ri°AtZ'§§i1?V£;%.1UiEIs§I3sfi§:?RT
Hiécenaneous 17[§6G8
szomrre CHIKKAYYA, _. ,. ,. _
R/AT Nam (103), 11?" 1:Ros'::_, .
7;"? MAIN, WEST 0? CHORD"Rf3€\D, ,
2"' STAGE, NAGAPURVAA _ x 'if'
BANGALORE - 10.: *
AEQ
1.
fiPPELi.ANT
, ( av figs'; ti£T, ADVOCATES )'
THE MAI%w3ER,
_NEW 1:ss::>1A ASSURANCE CD.LTD.,
" ':'~!D.4C~,./._L}AK$HMi. COMPLEX;""
K.R.RQm'J, FQRT, "BANGALORE - 02.
L M<3;.+_z§NR,t%j't:, .M?\JC!.'R.;
S[€3;l_Ai<SHM}'?-QSRASIMHA,
NO.1C$, 3(3). amass, 53"" PAGE,
R3§3AJINAGAR;_ BANGALORE --- 3.0.
' u i;x?$;frE
.1?" STAGE, WESTOF CHORD RGAD,
RESPGfiifiE¥*£'§'E"s
V. A' ' (év sax. £).S..SRIDHAR, Auvmmrrs I-"(ii-'K £71»-1)
'MFA. }='1:Lét:> u/s 173(1) QF MV ACT AGAINST we JUDGMENT AND nwAR;j;:>
D:'17---e;3~20es PASSED IN Mvc NCL2522/209? ow THE FILE :1)? THE 7%
ADDITTEJN-»'sL 3UDGE & MEMBER, MACT, BANGALORE, PARTLY ALLOWING THE CLAEM
V ZLVPETIQN FOR COMPENSATION AND SEEKING ENHANCEMENT OF COMPENSATION.
' THIS APPEAL CGMING ON FOR CGNCILIAITION BEFDRE LCJK ADAURT AFTER
G REFERRED VIBE ORDER E)TD.22-O4-2010, THE FOLLOWING ORDER IS
PASSED.
2
COITCfi.IA'._E};f)ii GREEK
The learned ecmnse}. for the appeii-ant and the £ea:'ne_:i emmeei
for respondent ---Ixzteuraizce Company along with its repregeegytégtzve are
present.
2. After prolcmged negetiatzions, the matter is Appe1ia.:it~-- has agreed to receive and the responderit - tiiizstirariee.__"CQmpéiV:1§?7 agreed to pay a lump sum of Rs.22,(}Qi):}'.g (Rupees., Thousand only). inclusive of i11tert3't':1vi;"~ addition has been awarded by the Tribunal, in full ofgthe eiaim. A joint Memo is filed on behalf the efieeit.
3. The respondent ~AI_nsura11ee_ to deposit the said amount, within preparation of Award, failing which _ca.ttfi} interest at 99/9 pa. Iron; the date of defatlit} dvat"e~.<)f depeeit.
4. This II1iSC611E4l'fI1f:fi)1lSV éfiépeai staxxds c3§5~;peeed {)1 in i.¢f§1'111S of ti1e..-«..T§)i11t _The' 'award of the '"}f'r:'.bunai ehaii etzamd nxodmed aceerdielglf. Dfzziw" the Award aeeordmgiy. Sd/fig Iudge We