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Karnataka High Court

K Ramesh Kannan S/O V K S Krishnan vs The Branch Manager The United India ... on 4 July, 2011

Author: Subhash B.Adi

Bench: Subhash B.Adi

2. SMT.BIM

MEE MME WT MARTAIANATINT GWiHKI UT MARNAIARA FIGh CUUKI UF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH CO

IN THE HIGH COURT OF KARN

DATED THIS THE 47 DAY OF JULY 2011.
BEFORE

THE HON'BLE MR. JUSTICE SUBHASH B. ADI 7 --
NV.F.ANO.4978 QF 2008 iMV) ©

8/0 ° v k 3 KRISH
AGED 31 YEAR
VEERAKUDI VILLAGE, oe

KX IDI POST, THIRUCHALI PALUK:
THANAGAR DISTRICT, TAMILNADU
REPRESENTED BY 8.PA.HOLDER
MR. VKS. KRISHNAN, AGED 65 YEARS:
S/O.LATE SUNDARA RAJAN
R/ © VEERAKUDI VILLAGE,
VARIKUDI. POST, THIRUCHUL I TALUEK
VIRUTHA NAGAR DISTRICT»

lL. THE BRASCH MANA
THE UNITED INDIA INS
NO.60,JANPATH, NEW

7 0.B.8 BHANDARL, a
MAJOR

. RESPONDENTS

(BY SRI K.SURESH, ADV., FOR Rl
NOTICE TO R2 DISPENSED WITH)



TN ENS PERE MINE ME RARINGAIARA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH

gee

THIS MFA IS PILED U/8 1731) OF MV ACT, AGAINST
THE _ JUDGE MENT AND AWARD DATED OS. Of. 2007

MACT-3 COURT OF ha
) SCCH-3, PARTLY
ION FOR COMPENS SATION 7
v CER ENT FOR COMPENSATION. .

ALLOWING THE
AND SEEKING ENH

THIS APPEAL COMING ON FOR FINAL HEAXING THIS |
DAY, THE COURT DELIVERED THE FOLLOWING: ~~

JU Dams ENT.

is wy the | olaimant seeking

awarded compensa ion of Re, 6, a4, 000)- with interest.

Unsatisfied with the same, §



TENE REE RNES TENGE NEN NARNIA TUG CURE UP RARNALIAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH co

Ce ae

"to Pa7.14, 000/+ as

O% disability te the w. nole

has also accepted the disability at ,

has awarded Rs5 a 66 600) :

Rs.2,777}- per month and

se

towarda 'losa of ea

4. Inmy opinion, in in 2004, even Lif the. income of

ken at Res. 3 joa) per month,

ae

was possibility of. ef r future.

ning more. in the:

There was no reason for. the! Tri bunal to deduct the

=

jamie and ising the. income at Rs. 2,777}/- per month = at Rs. 3 300): 'per month, the claiman

-- PME MINE ME NARNAIARA TG GOUKI OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH compensated. Hence, the claim additional sum of Rs.25 ,000/~ * under the ssid | en 7 Since the body of the clain awarded and towards. 'future

- seminatioa awarded by the Tribunal with interest. Sd/-

JUDGE