Palani S/O Arjun vs The Branch Manager on 31 March, 2011

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Karnataka High Court

Palani S/O Arjun vs The Branch Manager on 31 March, 2011

Bench: H.S.Kempanna

PUPGT GARR A FRAUD GP ARINC AIA MiG COURT OF KARNATAKA MiGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH
As

IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 215? DAY OF MARCH 97011
BEPOESE

THE HON'BLE MR. JUSTICE H. 8. KEMPANNA

S/O. ARJUY t,

AGED 3 5 YEARS, a
Bf A TE CROSS, CHIPHALU ,
NDYA CITY.

a | " APPBLLANT
(BY SRLPRAKASH MOM, ADV, eo
on wae
i. THE BRANCH MAHACER,

UNITED INDIA DISURANCE CO. LTD,
M.C.ROAD Dy MAND WA

OP KE CANA |
~ SFO. "DASAPPA,
| R/A HADYA VILLAGE,
HULLAHALLE- POST, DUDDA HOBLI,
LAN DYE" Te).
.. RESPONDENTS

ar. ar SRI ¥.K SHESHAGIRI RAO, FOR RRL,
a.

GCE DISPENSED WITH V/G

MD, 1G.02.2011)

THIS MFA IS FILED UNDER SECTION 173 (1) OF

- MV ACT AGAINST THE JUDGMERT AND AWARD

Sait WMP UP RU A ida rt GG Ge ARAL A PEM CUR GP RARINATAIBA NiGh COURT OF RARNATAILA FGM CCOMIRT OF KARNATAKA Nir CU

trod

DATED 28.01.2009 PASSED IN Myc NO.85/2008 OF
THE FILE OF THE PRESIOING GOPFICK ER, FAST TRACT
COURT | & MEMBER, MACT, MANDYA, PARTLY
ALL CONTNG THE CLAIM PRETTTION POR>
COMPENSATION AND SEBRING & NHANCEME RED Gar.
"CVPR NGAT TION. _ oe

THIS MFA COMING ON FOR 7 AD MISSIOR. POTS
BE FOL LO WING

Though this matter is leted Inv admission with
comment of the learned counse! for the respective © parties
4

arc an the records, bwwve aluo beer received, 1b m taken

; . '" ect
up ior Einal cs 7 isposal.

"%y a ee me 44 ln dewes let. $
sie» -LeGe Ges Bb OY UG CUAITNATT. SCOAMIg 1OP

-- . a wee S ; « ; _ ¢
exhancement of core pensation ewarded wi respect of

personel Bat uriee, Which he austainsd in a motor

econ 'Bbc en dh Sean Es wetness 2, ERE |. vee teats aa
gocdent that took piace on 04.10.2005 at about &.20

ear: Gotta Ai school situste¢d on Maerviva =

ECM Deni Road umvelumg the goade termpo bearing

~ = = % 4 Be a4. . = "
ave eure with the fest reeoorwient at the pelewent

- B thgus fey @lem leeresapeimel areudcbeeet ¢4 ay dares ee gt
pomli of lume. ig the unpugnmed eccident, the claumant
ae

"py toe Cia diiarit in hue pom CEE LOTL ere

PS GWT WP ARMA LARA FIGE COVERT OF KARNATAKA FAiGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH CC

sustained severe injuries, which conrprised of fractures

to hm upper arm ior whech he took treatment in three

hospitals for a period of 42 days during which perio = 7
also underwent three surgeries. He eperit huge: AUEAOULELE |

for the treatment of his injuries. Resale the same, he
ig mot completely cured of his. iguried, due ins which te
8 Unable to cerry on his avoc cation aad Mechanic, wi ich

hae resulted in lose of i incorse | bey hire, Hence © GEL all these

% " + y sg - ae "oes bo ar ee
groumia, he sought ior grant-of sompensation for £

a: Afeor service "fx ele i, secordl resporient --
owner renained absent, Henes, Le Wee Diecec ex-parte.

The First respond losuirer appeered ard contested

. ths cut ofthe petitioner. They centered that the

accident in, Gpieation nes not taken place due to the

s ey
a

ge he am EB Dubin ee & we 7 2 ee aoe , - ome 4
fault of ine -criver of tne offericine goods tempo. On the

. big , 4 5 Pet 4 8
sengeienrt, gen ager, Pa en se ; 1 Endy canny ee ar <r ees 3, EEE Ee fo ages ,
GOST SIE TIL. LTPEY TLPTEer QT: Sl: OUTS SAePPenerit rede

at im aupportof his

GT No GE MARMARA. FETE UE GF RAR NAAR. Min GOUKT Ot RaRNALANA HIGH COURT OF KARNATAKA -HIGH COURT OF KARNATAKA HIGH COL

en place due to the fault of the
ble te

Bre TOL 2

eB re oe a &
& dol a a

a a 2 '
al or ES e Pa
i aon on a # ts
Sa? ms fest aacah

LAS
E

7
aye
a,
&
eT gad
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a & 8 4 =
Gof & ; fi,
od food ' a
wy & 'el ae c *
a a in i.
2 & sy»
es a) : bes
ae x os = =
"es wl e ty Shvad
yo ea . hg : oe
a S ; ne he "
pot cae

s
total
D

Lancer ver'

OFL

paket | . ned
Ser Soap . x cia

suet geil ayers me ne
a co a :
é 8 FY B o>.
i a Bony oe "

i HDA WORN SOE do LAOS HOI YN NEY JO LENO HON SMWLWNHYs 4O (4O09 WO woowiweNeY 2 Dies LEAT War CWREWON GM lwmee Le

DAME NeteAR I MRI R OA EO RAR NAL Pir COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH Cc

days during which period he underwent three surgeries.
Hie festimory is fortified fror: the evidence of PW).2-

2 nd ey eRe a Bo geri Spal eo
Mecival Officer and ako the wound certificate | wy hich is &.

ray flea which are at Exa.P.li, i4 and 18 coupled with .

'af ae

the discharge sumumeary which ic at Ex.P.42, The
evidenoa of PZ vereals thet the claimant hes

sustained following imhuries-

hoot
"Foxe
i

erated wound. present ov er Antro lateral

aspect of right arta , exposing crushed muscles

an' frectured boise; -tisasuring about 10 x 4

und. peeser ai over Antro latere!

Be
pot
oo
af
2
ae .
rd
A

aspect of. tig "arm 2 om. below the 1* wound,
eacpom ira. the crushed muscles , wourn is

'gx og . . .
agi contaminated.

- 58 ney By a %

a. rn reat Ee ig £4
Ae tey reveals there is fracture

et. Che clairnart. As per the evikience of PO .2-Mecical

(Oiicer he has sustained frecture to ys right upper erm.

Sw evidence further discloses that tae right arm of tae

a on teem Tages a lepebeceaet Peer So xe, cee Papen siege
claumaeqt hes been ehortene OY 2 O87) Wier OOM paren

OURT OF KARNATAKA HIGH COL

. Taking these factors into consideration,

ar CMe Se ei A ib LARIAT AKA Hilskht COURT OF LARNATAICA HIGH COURT OF KARBATAKA NMG

to the left arm and = is reduced by 2 cm. It flrther

these factore inte consideration, the: |
tubunal on apprecietion has awarded a eur of
Na.3S O00/- towerde imjury, pam and eutfering : The 5
sarne having regard to the Hare and _ dagiee of the
fracture suatained to the rig nt ty appet.lis lin b js ju just ane
proper am Coes mot call! fy . ny modification, However,
trie Wiburiel bea mot considered the ope of the claimant
for awarding. 'any' 6 Be pensation tidwards lose of
armenitics. a have: ready adverted to abeve nature anc
degree of fp acture , that thee claimant has sustained io hoe

right upper" lunab. The evidderice on record ae already

pointed, out reves Ig that there ia non-union of the

° frect furs cou pled wi th shorteruing of the right upper arr.

a clk codes ae eum . 4. . _ ' estan ba wad den ti
Tiigse factors would go to anow that the claimant hae to

sulfer cuscombort eare| wnbepoimese im fubure aise.

a
;
5
ee
ioe
com>
o

'gwerd further sur: of Ks.G5000/- trans jose of

Pier GUUKT Ur MAKNALAMA Midi CUI T OF RARNATAICA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH (¢

by the Tribunel Further the trisuneal hea awarded 4

ok pon

eum of Re.S0,000/- towarde medical expermee rehung

upon the medical bile which are at Ex.P.10 series."

Tribunel has awarded the saxi sum accepting gerniimess

of the bills ans no grievance of the same was also meade.

; ; ed i = , es + oO "4q
before thie Court. . rdingly,.the darie doce not call

Nexily, the Tribunal hae awarded a sum of

Re.10,000/- towerds. transportanou, and Ke.10,000/-

towards attendant charges. it hee net awarded any

aumurt ior meurishay Isocl to the claumerst, The

evidence on record reytale that the claimant after the

accident has teken.trentinent first in K.R. Hospital,

he hee urmlergone three surgeries curing tus stay mi the

hospital or Dis right upper erm. Theat automationlly

faows that the cleimeart smut heve spent some armurt

joweetlie mourning ood alno. The actident nas taker

plane on 04.10.2005. Taking these into consideration,

ope i: a z wenegtth em, oh gui epee mete, 2 Ke BL Petes oe
(he CAI js ewerdec Gitiner eu of fe.2,000/~ bn

KRARNATAICS HiGH COL

Has CARE QP POG RUSAT AIGA, Mor? CUS) OF BUR SLATAIA MEG COURT OF RARNATAIA HIGH COURT OF KARNATAKA HIGH COURT OF

addition to Re LO ,O00/- awarded towards
trarmporiation, earel Ke.10,000/- towards atteriarit

meee ¢ a

Raa! Be ta Bo

Next aspect that dwelle for consideration is.
determination of the meome of the ~ ciaimwit;

commensation fe be awarded tov zards loge, of income

curing lal up period and lows af of, fatuare mote: The

clumant has claimed {1 hat }

as Mecheruc are = earning more. than FKa.12,000/- per
he haw examined haus" exnploy Sie oe as PWG. No doubt PW.3
in hue evidence claiens, tha bth 6 claimant wee working in

e and he was paying a sum of Rs.12,000/- per

riuminteinedt 7 _ fegieters for the payment of ealary

which he wae paying not only to the claimant but ale

vy the other workere whe were working in hie garage.

as <7 rn ae -- ae : %y Bos Saw on} ay bates d,% ae stg fe
The evaience of PW.3 reveals that the claimant was
warking as paunter are) scraper. The Tribunal on

eporeciation of the miaterial on record fee talker tyat ne

vg
© ste
N,

hMiMoh GOW RE Or RARMATARA PbO COURT OF KARNATAKA HIGH COURT OF KARNATAMA HiGM COURT OF KARNATAIA High COURT OF KARNATAIA HIGH

en place on 04.10.9005. Therefore, the wicorme of

the claimant determined at Re 3 Q00ls pes menin by .
the Tribunal is just and properand d ides not callfor any

interference. However, the Tribu buinal 2) taking | inte BOD unit

the ceature ard 2 of, the nat ri ees thet th

hee sustained , which cor mprised. of el srtening of h

right arm has awecied e sum of Bs.50,000/- towards

exp preseing any e pinion in reepect of the compensation
awarded towards tess. oF itcome during lawl up period,

ap the contestin rg reapondents have not preferred any

Cros «objection er appeal, ide opt wart to unteriere with

seid axmourit: tha 'thas been awarded towards loss of

The next aspect that felle for consiieration is loss

of Aeture icore. Ag already stated the imeome of the

Lune ay ies ] Sie Sed cite sity
ment 6 Gelermince

WET Whe WE Le MARA, PTR CLF § Wir AULMINALAICA PGR CUVWERT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COL

evicence of PW 2 =Medical Officer reveals that the
clument has permanent functional disability of ry nt
upper limb to an emtent of 659, He ha further ~ stated 7
that the claimant heaving regard to the bo wi |
degree of the injuries has perm aneint. : oe tion pal .
disability to bs whole body to an. extent of 37%.
However, the Tribunal hse "token the _permanent
dmability at 10% ari by. applying z thes wrong snulo plier
has awarded a aur offa.75, ¢ 200/ /- towards es of fixture

mcome. As already. pointed. cut, the permenent

functional disabi o the reht upper ionb aa apoken

Soe mee : t Ae bs so Es # eS Zn i sept et ga exis a, BY BPE ES
to by the: Medical é Office er Pw "2 to an exterrt of G2,

Normally 1/4 sho ae aid be taker as the permanent

functions al SRabaay suffered OM SCCOLUTL OF The myuries

"te the right upper limb. Therefore, m the facts and

chron sstatioks. we cat galuy cetermine the pecmanent

fimnetional disability thet the clamment has gullered +

Be 3

" Be 4 we aE: sade, A "8 cles hts 25 2
., bis whole bod Gn gopount of tie cilrete sustemec at

17% The cMumant a eged S2 vears. Therefore, the

se -- . meine y 4 Cbs Eb snps we (4 F s. s Le Be a oes os ¢ dun, aa
proper multiplier that ia applicable to the Incite of the

e faetera info comeeration, im

"HIGH: COURT OF KARNATAKA' HIGH COURT OF KARNATAIA: HIGH

, Which ere in situ. Ther

more operaton. Mowever, he has

¢ what would be the coat of the operation ;

PHM GME WP ORRIN hort GUUK EOP KAKNATARA HIGH COURT OF KARNATAK

GH COURT OF KARNATAKA HIGH COLIET OF KARNATAKA High COURT OF BAKNALABRA Nir GUE Ur RARER A PIPED QAP UI EPP PERE S ERE ARIA PREMIER Met Bd

Ipveedh
Be

Thus in my view, the claimant in all would be
"44 : eet a5 Sra me
ertitied to totel compensation of Re.3,22,004/- with

interest at 6% per armum from the date of pet Ukon.

realisation as against Re.2,30,000/- with mterest at 6%

per arumuar from the date of petition

enhanced compensation comes to e-92,504/-

intereat at O% per annum from ihe date ¢ f petitic m0

sufleri Co ee a OO

Niet Uris e: "ere S svc. ,

te ancien charges -- Re 25 000/ -

e) Towards logs of armeniier. #.45 0O0/-

ns 5 en re we oye Fates py gin otk ayes go
J LARWADUS O88 OF TILLED Tema a
RSE UES

a . wad

B9.92;50 4p with interest at the rate of 6%

PUESESE Wed WERE OWE RAR ATA PTs GRE GP BARNA AiGh COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH C¢

fret
Life

AG CLIC, Ye the appes! ha 2a 4 6 suomees) a exart.

ig. in result for the foregoing reasons, I proceed

to pase the iollowing:-

ORDER

i) Appeal ie allowed in part.~ (D) The cemmugred judi peseed by the T Hbbnel is cnditlea are the claimant iz awarded a total conipes neafion of ah kg.3, 22,950 Aye with 3 intere 3 st at the rate of 6% per ammum from the date of petition till remisation as against Re.3,30,00 Ve with date of petition til realisation. The

pear annum rom the dete of petition til rea lester.

is COURT Gr RARNATAICA MiG COAZE TT Gir MARA EARS Pelle LE G2 ROARS DAR I Lek Ge RN ER PR RI ER AREER ARENA PEO Sar St Bl prouts eh with interest before the Juriscichonal Teibunel within four weeke from the date of receipt of the copy ef the judgment and. compensation with interest, & sum'. 5 Re 50,000/- with proportistaia pit sterest ehall be deposited in any Natioz nalised/ 8 Scheduled Bank for « perind of five years renewable by further for. @ period of five years. He ts entithed | to srithitraw the intéres est @=ocruel OTL Fo, te ee. ee Jo ewig EE ine Sid depos!) perincicaly &. ee. ts wee a é Zé S. Sf Balance of Ke.42,504/- asl "og pre per rhioruate interest ie ordered to be released (in hia favour taking imte account ah t Sg foe iB Hy Bap, 8 ure medical GX PESweS COUP Se the award ac pe wget SHA WHEN IO DNAOS REM WAW DYNES WH dO UNO HON VEL NGY 4O 2S OD HO Oe UNE AO nine HO VON SYS) dO EOD WO

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