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Karnataka High Court

Narayana Bhat vs Abu Rso-Calicut on 29 August, 2011

Author: Subhash B.Adi

Bench: Subhash B.Adi

IN THE HIGH COURT or KARNKFAKA AT BANG£x£,QRE I)A.'i'E}C) THXS THE 29%": DAY OF AUGU'S'I' 20-1 1 Q BEFQRE "FEE HOIXFBLE A/ER.JUS'FICE:~iS3UiE':HA-$}~I_,:§3}z§[§3iV' MECELLANEOUS F'IRS'1' AP:>EALA1'r;d--..2258T'0.§§ 2.01 1"' ._ BFTWEJEN:

NARAYANA BEAT S/Q SUBRAYA E3}£.A'.I' A(}E1:4«2 YEARS R/A MARKADA V ,_ KUNJATr1A1:3A:L}?O.sT g _ - ' MANGALGRE,%_£3.£i;.-' _ ';--.;";"»}?.E;}E%iLE,£zXN"§' {BY SREV.E<:RiS:§9££$§2§I§?1{§'.R.Tf£§<i';&i§'=.?:gFG§{ M/S. SHARM-§: & Ass1s.¢A.DV:»)"~ -;.;:.,_.. " "
AND:
7;: ABE} E4136 «C.AL{C"t§I':"- TATA IVICITGRS L'1"'D_« "

meta c§;I\:""§m':',§ ' £{ANfiUR RQAD '1'}¥~§}IKK;Q§)§, CE-§_=EVC___§;'fi.' + 323 529 V 2; iv §:x::{ :m>:A AssURA2\3CE::

" ,,:.;;;":fi_£>»; r-1'_;«:$;:sJ INDEA ASSEER;-%NC§§ . B_:%5§;,:3'5'§5«:<::a'~§%"?. :vm.::::0;::> A G??? -- 488 {>223 mE{EZSP@N'§}§<'3N'E'S «. _ SE¥3Efi§.,3%xE5'-f§?§NKA'E'E§SETTT§, EEEEE7. §7{}§€ R2 "$0 RE EEKWTE "}i'}'::i$ 3%; {mid zzzaéer :=*~;€c%;.§{;:":: E'?3§§EE 9? §:E<:%:€>:* ""'%.?'e§f2i<éEs:s ACE. gggainai. ihe _§'a1dgm€':§f aznifi £2:-w.:'rd daééd 3G,12;a2G§Q §}aS5a@ci £27: IVEVC' E\?0'§'?2$/2986 an EH6 file of ihe E Add}, Biatricit Judge; Member PJiAC'{', {}.¥{.Ma:1ga1=:3:*e p:;1rE',1y ailowizlg the claim p<3'%£:it..i02f1_..ar1& Seeking enhzmcement of c<)mpense1{.ion. ' * 'I'I:1is appeal coming cm for orders £:his§;"'i;':21§{,~.._i%§g:4~. Court. delivered the fo11owi:1g,:~ JUI)GI\.'1EN'Ij: -

Since: the Eiability of resp<3i3.déé:1€ §.'Jc)';?, }:s_ dispute, not.iCe toe r€Spond€nt.'Nb~._} is

2. This; is 21 ;__(:E21ima:1.r.'is§v._ agjppeai "'ag;1ir§st'. the judgment and awarii' ' Tri2tif.iC'Vi; }3C.:.32;2OEO in MVC N0'1725/2006 th:€ " Mangaiore seeking 'eI'1haf'4;;Ceffi{§:nt "(>:f 'e3()mpen-3'é1ti<)n. On' apvprfj-::AiaE:i{§1<:_Abf ihe €Vid{3I1C€;' an recéorég H16 '§:*ibLm.ai VE:_a;'-1;_a1.x}=:raf:%é?%i'"§:.<>mpe::s5a€:io:1 of ?..E,EG5fi{}Q;C w'iJ;,§»"»g-?j.:r1€.€::"e$€, "¥§1§_e3fg:$fi€d with $1135 $3;}33.€.; Cizzirilarzi is 2 ~b§%§%i:*s?§3 E529 'C2i§'z:1.§'§;

z:';;~. f'§}«€;, $2': :i§§§m"é.;=.% $3223: $26 {T:§éT:§§'§E2TzE1'i' ziézii §3:.;:f§'<4::*€s§'"' -.%7::1;E%.1::°e G'? 2.257%,'-:§:«}fm:§2m: amaé §}{ZéS§.f:?Z'i{}§° _ :§.i£§§0{:a::i{>:: 0? hip' E3 was»; ':E'€%2:i~€Z'§ ass iE':§3§:'§E.i€3§"fi. from ' 2;V?';'£'2§2GG8 in 31, 1,20%? The ciaimam. wzzsg 3 Bectar by' ('"3 g :5 ?

',4.-,.,.k *_,..«~/rk profession. He wag uncisr t'.re3;tment Em: about. m_0re than e:>n<: momh age i:1p2it.ieI1t: and there is a.1s<>".I'{>*:s$-_é'f'4 magma during that period. It is not kr1a>x2=;ffi v.>'1'1vii€£::ffi':3Ts*_""T V' there is disability. Having 1'eg*;£1?'d"*m '(;he...sTa3:*_;e, Tribunal has awarded atompensaitmza as Lindér: " . 1, For pain i11juryvL.u x'*:.md sufferings 2, Medicai e:'a:;p. enses'"' "3fnd""L-..

h0spite1E1sat.1a;i' ;:h'arg¢g 50,009/~ 3' Inc'id~€:n3';a1 eXp€.I1Ases~" S1300/~

4. Loss of ameniti.eS» _ ' 25,000,/~ %."- §;<_3§005Cf:/A :;?g<§f?Ai§[""%. 2 , 13,000 /V Ir; tray-'c3;3:i7r1'§a:>I§;__€o_1j::1--p€:nsatien awarded towards pain 2m'::§ :'=;1;f'i"€rii":<;;»:;w. E{;:~s_;<§".«':5f" EiTI"§€3§1iiii€S azaé i.3;1cid.€ma}_ SXQQIESQS E4'?-5.. o1:Vt,?:1c:?~-.'i{>W*er sieiia N0 {tempensaaiégn ES awa;;:i;Esd"wvazaréiaségggaé. 52:" mcxianéae dmrmg Eaid :19 period, V IE? .:{f:»éa':::u{;ig %:€%'«.s21id iéwfiz, a §){;:::E;@:" maid: 'mat. Ezezwir éi*é%.I"E"£€;'Td _?ji3G';§,'%{}f}._;'4»v *:;e:s_ §§4G98{éG;"~ p.321 E-£a5Ji§1g r{=:§g;a.:"<£ :5: {.2356 \ .>;é::z":*§é€: E ;§_;j"E§%3aE éZ',€}§§%:§ZiEf§"i$Ei€f:{".}i:'E <?;'_§' ?;,?5f}%3§§« tzéuizti be :m:a_:_'::§€::<§ "ifzfi 'She: atéairnaiwé: and 333:}:-?%:: {ha V'-».€0mpé§1:§_§a§£0':2 gmrzxrdfid by the 'i":*ibunaE,,, WKEE interest Acztccardingi},-*, appeal is zxiiowed in part. Claimant 11$ entitled to ctornpensation of 375,000/~ (>2,-'er e1I1;'§V"z1}5j03fe_< the: camperxsation awarded by the '.Frib2.';:':a1IA.AT.V:V\;s.Ii£Ei_ ' M iI1tE:1'es'é;

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