Karnataka High Court
Smt Meena D/O Chikkanna vs Murugharajendra Swamy on 31 October, 2011
Bench: K.L.Manjunath, B.Manohar
RT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COUE t P fond iM COURT OF MARNATARA MEGH COE gist PRESENT 1. Seet.Mesna, D6 oe diteanta, _ Aged about af years; R/e Share At ax Tahik as "9° Ct Leelewethi . Dfedtt 'Aged about be Sharada 'anus Rios C CR Badavane, At ari Diet: Chitradurga. | HON'BLE Mr.JUSTICE Ki: lg oLt front of the Assistant Comerdesiner of POUR GF RARNATAKAHIGH COURT. OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAIA HIGH COURT ., Respondents. evar' dated. 38. Ls - SCCGME , The claimants 'bore awarded to "them by the MACY, Tapter im Bvt ; Koto 406/ 2001 Aated 18.1.2007, ats ica facts are that the claimants are the al heirs. of one Ch » who died in a road tra accident oceurred on 23.4.2001 at about 10.45 pm in ceon BH Koad, _. "Mptur. He was aged about 49 years and wae working as an Agrqulturel Aseimtant in the office of the Agoecsiltiral Gifes at Tiptur ard drawing a gross @alary of Me.10,908/ oe "8 ~ "i, ty? iB COURT OF KARNATAKA HIGH COURT-OF KARNATAKA NIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COUR ws 'Tribunal has - commit © ef @ assessed the rey at Re.9,75,156/ and aver: , tion of Re.9,94,700/+, which ia incluaive of with the compensation awa card the learned counpel for the esune! jor the thet the am eeror im accent cocurred due to contributory n: . eee by deduct viet te driver of the lorry. The owner of the lorry did rest core bere the Tribune! tet the accid duc to contributory neg! Ete LPS eri Company cont | UP RARNATARAHIGH COURT GF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT . , the decition of the Hon'ble Sardlavannie ne's case. Per contra, question of negli ee to "chow that the _ Sure M COURT OF KARRAPAKA MIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COUR % lorry. The oonier of the lorry h in which the ecackdent occ m the i the lorry, on @ to the injury. Therefore, the the driver of the lorry without « a. Buccerly appbed the brake on acoount of the gmmme, the decemesd coukl mot brought hue velsicle on ee ae oy é. dx . ey ee Eee the ie" gice. So fer es tiie question is concerned, PW2 L 0% att RARMATARA, HIGH ¢ eu ie OURTE S HIGH BATAKA 8 Ea oY bs bd sO iat GURTLGP KARBACTAROA" PGE © OF: Me: HARNAVARA HIGH COURT OF Ke =
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