LEELAVATHI ALIAS LEELAMMA Vs. CHANDRA MOULI
LAWS(KAR)-2006-4-27
HIGH COURT OF KARNATAKA
Decided on
April 12,2006
LEELAVATHI ALIAS LEELAMMA
Appellant
VERSUS
CHANDRA MOULI
Respondents
Referred Judgements :-
KANNAMMA VS DEPUTY GENERAL MANAGER [REFERRED TO]SMT.KAVITHA DILIP PATIL AND OTHERS VS ANANDA GHANU PATIL AND ANOTHER [REFERRED TO]
UNITED INDIA INSURANCE COMPANY LIMITED VS RAJENDRA SINGH AND OTHERS [REFERRED TO]
RAM NARIAN VS. STATE OF UTTAR PRADESH [REFERRED TO]
NATIONAL INSURANCE CORPORATION LIMITED CHANDIGARH VS. NICOLLETTA ROHTAGI [REFERRED TO]
STATE OF A P VS. T SURYACHANDRA RAO [REFERRED TO]
COMMISSIONER OF CENTRAL EXCISE VS. MAHARSHI AYURVEDA CORPORATION LTD [REFERRED TO]
JUDGEMENT
-
(1.)MFA10166/05 is an appeal by the Insurer and MFA11578/ 05 is by the claimant challenging the Judgment and Award of addl. MACT, Tumkur in MVC 974/2000 dated 7. 10. 2005. While the Insurer seeks to negate the liability fastened upon it to discharge the award, the claimants have sought for enhancement being not satisfied with the grant.
(2.)THESE appeals had come up for admission and at the request of both sides it has been taken up for disposal on merits.
(3.)WE shall, during the course of Judgment refer to the parties according to the rankings in the Trial Court for the sake of brevity and better appreciation of the grounds urged by them. In that, the appellant in MFA 11578/05 shall be referred to as claimants and the appellant in MFA 10166/05 shall be referred to as appellant insurer.
(2.)THESE appeals had come up for admission and at the request of both sides it has been taken up for disposal on merits.
(3.)WE shall, during the course of Judgment refer to the parties according to the rankings in the Trial Court for the sake of brevity and better appreciation of the grounds urged by them. In that, the appellant in MFA 11578/05 shall be referred to as claimants and the appellant in MFA 10166/05 shall be referred to as appellant insurer.
Copyright © Regent Computronics Pvt.Ltd.