Karnataka High Court
Divisional Manager vs Smt Parvathamma on 19 June, 2012
Author: V.Jagannathan
Bench: V.Jagannathan
IN THE HIGH COURT OF KARNATAKA
CIRCUIT BENCH AT DHARWAD
DATED THIS THE 19 DAY OF JUNE 2012
BEFORE
THE HON'BLE MR.JUSTICE V.JAGANNATHAN
BETWEEN
DIVISIONAL MANAGER
UNITED INDIA INSURANCE CO LTD
DIVISIONAL OFFICE, RAMAKRISHNA COMPLEX
I FLOOR, RAGHAVACHARI ROAD
BELLARY 583101
APPELLANT
(R Sri, A M VENKATESH SRISHAILA:
SHARANAPPA SKOLIWAD ADVs,)
AND:
SMT PARV?THAMMA
W 0 1 ATE L1NGAM RTH
AGE MAJOR
1 ) MARUTI I (AMI
R
BEI 1\RY TALL K AND DITRI( f
ALSW\M C)
. 'E LIGAMURTD
NOW AGET) BOUT 2 YEARS MINOR REUU,
if N/C M(Ti{FR RN AM
K AF
UFIIARYT I KA ISTR
MAR.Tt LAIP L1LCAM'PiH
(Y-\ Af3OT' i:\R' J\j- Nr$Lij '-
nJ , ' \)TOFR ''
R/O MARUTHI CAMP
BELLARY TALUK AND DISTRICT
4. SHARANAPPA 5/0 SOMAPPA
MAJOR
OWNER OF TRACTOR AN D TRAILER
R/OMARUTHICAMP
SIDDAMMANAHALLI POST
BELLARY TALUK AND DISTRICT
RESPONDENTS
(By Sri. Y LAKSHMIK ANT REDDY ADV. FOR RUR3;
R4--SERVED;
R2 & R3 ARE MINORS REPTD. BY Ri]
THIS MFA IS FILED U/S 30(1) OF WC. ACT AGAINST
THE JUDGMENT DATED 10.10,2006 PASSED IN WCA/CR
16/2006 ON THE FILE OF THE LABOUR OFFICER AND
COMMISSIONER FOR WORKMEN COMPENSATION,
BELLARY DIVISION. DAVANAGERE. AWARDING A
COMPENSATION OF RS3,63,965,' WITH INTEREST j 12%
This appeal coming on for orders this day,
the Court delivered the following:
JUDGMENT
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