Karnataka High Court
Baby Jaikrth vs The New India Assurance Company Ltd on 21 January, 2011
Author: K.Govindarajulu
Bench: K.Govindarajulu
IN THE HIGH COURT OF KA.RNA"1'A.KA AT BANGALQRE: EDATEIJ Nfls THE 2 I DA}-" 01:' JANUARY 1202.. BEFORE Q :' } A THE HONBLE: MR JUSTICE K hqgy-'£NI}AR}§;'if;§i;:fiI "
Mm NG7132 OF 200'F:'».{?«¥\ff(fi«.§:E1\;)»._.: 4' "
C/W _ ~ MFA NO."/"'1_31 oF.20_Q7 {M<.F;C§?3N) IN MFA 310.7132/07 BIEJTWEEN:
BABY JA,I.KR'£'H s/0 NAGESI~I, V A(}EDABOU"i'21/i;fr'i?AI{S:," _ - APPELLLANT}3P3I;NG"}\{{£NO:R REP. BY His M--(Vii:-1£s:_R~;'.A:~:.E;.'4 5 . NATURAL <;UiaR1;£A.nN 13R1YA;.'j ' W/O NAGESH -;.;;.. ., 'V . * "
NO.2684i;.v'OX;FO.
6'?" MAIN, "*'.r'.\/";I_\/I()f4,;"x\J'..1?'*\.., "
MYSORE. . . .AP}7.ELLAN".F _ {BY slggf M;x1.B:s£~~I_"'Gr_jW:)A, ADV.) %ta£§;"
"gm: ..1'v1\E3i;V3'V1A'.ASSURAI\EC E) Co. LTD., R.O.U'}\I1'I'Y :EsU1'1_.r:i1NG ANNEX. M1_ss1'@N §§O.aI3', _ E3{&NGzXI,€)I%;7_? (:NsUR"£:R OF CAR} :2.;_= i§£]S~..QI{1P3N'£}X£, INsU:~2ANc:~: cc)' I:m._. " I§.<3V.1"e»0..44/45.
-m:<:\; §s1«~1o1>P1.NG COMPL-IEZXEC. 'A j fZE§.Si£i>E£NC&' Roam, £flW",,,,,, . .
IBANGALORIE «- 56000} . _ {I?\ESUR.E-R 0?? J BEEP} .(.I3{£ES}'OE\ED¥jXw§.TI'S {EBY SRI I3'.E3.RAJ 1-'\,D\T-" FOR {:1 E. 4 V SR1 B.C'S}"£{i'E'E'iA".E?AT~a'IA RAD. ADV FOR R2} TE-{IS APPE;AL IS FILEE) UNDER sE:<:'171~«.*;»2«z..jj'::.:?3{.:}«.0:;' MV ACT AGAINST "mp: JU1)GME:x?":r""A:-€13 A\7\?'AR13 DATE'I)W i7".O'?'.200€S PASSED EN Mvc N0.52_95/2[Q05'--.Q'N I 01? T1-{Ia XEX ADDL. SCJ AND MACT, "ME*1'Rop0:,;'mN.A:§.1a:;A;' EBANGAL-Of{}3 (scam: 71 PARTILY ;*a1.£.oW1NGTV-"m':1e: cL.;x3M .__A;'~.I};> "S'B;Ei~;1N'G * PETITION FOR COMf'ENS£XTION V' I€NHANCENEE§NT OF CO1\/EPENSATIQN ,_ IN MFA NO.'?'§31/O7 BE'm'££EN:
Sm: PR1.'fA, , "
W/O NAG:asH.; ._ 2;
AGED ATBOU1' 23 'ii1é;_ARs,~ _ _ E\$"O.2884, O;:'§Z§+'C_';"I{_I"£)S--,-- . 5'1":--i MA1N,%1--v.f§};~:\./1'<ji?:A1,IA;' A"
I\/EYSORVE. .4 . . .APPELLAN'£' (BY SR1 §;»1AL£s1~%:T.I>.s1DDA RAJU, ADVS.) AND} " ..
' V' -3.. 'I*§»iI«: iN11:W..1.N1>1A' Exssummcie: Co. LTD.,
110. EJ1'-HT? BUEL_DING ANNEX, ' L.'M':s.s;0_N :20 51:35' ;3AN*.g;:¢xI;0'R§~; 411560027.
{1N3,_Lrr21a:9.. 0;: CAR) 4,2, M/S_O1.'."?JEN'I'AL i'NsURANc1:«;: CO. 1,333..
- '"._:~;.Qf.N0.44/45.
'_1',.Ia?._<:r "$rioP1>;NG COMPIJEXE. _ 1'-'?.E§IZIAf)Ei',1\E'C'x'ROAD. V' .{3§i\.E'~E(3-;3d,OR1?, -- 560001. " "'[I.T\§SUR££R or JEEZP) . . ,RI5:"ZSF3ON D EINTS {BY SR1 K.SURY1\NAR}W'ANA RAG, AEDV. FOR R1 SR1 K.N.S'REN1\-'ASA AKDVX FOR R2 M/' S BANNUR ASSTS. FOR R4) Tms APPEAL IS FiL£<Z1) UNDER sh-",c'1'io:\f!':;?3{'1.'}'i:>F"": "
MV ACT AGA1NS'I' 'E'I-'IE. JUDGMENT AND A.S.'iIA._R1) =D"AT_FEi) 'é 1:a07.2.0o6 PASSED IN EVNC NO.5E~§'~i;-'.2QOi§ Oi'~?"E7E-:Tf§ OF THE: XIX ADDL. JUDGES, COURT OF fSR€1A'I',Lu.CALIS}f€§_, ~ MEMBER, MACE'. METROPOI,ITIAI%? 1?':_R E§A, ':~f3ANQ«ALG--R;;i;.j KSCCHJ7') PARTIJY ALLOWING _T}~H*3- 'CI£{{M E?I€TITi'ON COMPENSATION AND SEE-K1"r~Z.C' 1«:-.~J,fa9»1$5(:.,i%3bv1.i:1~s3i0?-C' COMPENSATION.
TH}E'.SE ApPE:ALs'j:cQM§N'é_ , FQR H:%iAR1'Nc AND ADMiSS1OI\'2 RESPECT1\'i+;LY 'I:H:s"----_£>Ax: film: COURT IDELIVERED THE Fo:,Low2NQ:'j'' : "
.. V ",§r*m5'" {:11fM\Iri:*;"~?e:§.5295/2005 and the Ciaimafit. in 1\»IVf(: ";_1\i;j'.5f;z*€3'§i»,?2.005 on the me of MACT, Ba.r1§ga_I0reL""'{-S_C(1i%E- the appeilants in these " '-- (321861 of the petit,i0ners/appeilants that on at absut. 8.00 am, they were moving along V' :. '~ \A2:vit11_t.h"e famfly [I1€I}1b€}.'S in a Car bearing Regn, No. I{A~ §;2/'M4709. 'I"n<=: driver of the C211' das.-;1'1<:d agg3.i_nsi; 3. 'jevzsp b€:ariz1g;j Rsgrz, §<>.KA«.§9,/IVE-84}_1( S0. in 'tha act(:iden€1 both the claimants heave s_~:.L1st.ai:a<-ad ixljuries emd for (:()mpc11sat.i(>I1. The II1SLiI'E"i§."1C€ C()111pany _ has dsnieci '{.1r1e case pic-tacked. Cal} upon the <%lai:1';--Lé.r;i:_gf' 'I1';;7 prove: the a::Cic1en.t.. pray for CiiS111i.SSEfl of
3. Chegliengillg the aCt:io'§1ab1-6.. Insurance Company has 11Ci_v'fil ed course of €Vidf31'1.C€, PW_--.1 is ffi;Aa;§V §sp<)ker1 to about the injxariesvdrgt .:'1}§e.r_Vsoz1 Jaikirth. To support t.h_.ve_;:r1j_;;rie;SV" her SOIL Exhibits P753' upon the eviderzgtc, ¥ to théz mother and 3'53 300 / ehfid.
The""--3€%}Fi1r;d aclvocaéc fair the Irxsuraime C'Qt'1':.}_:)2m_,ife:=s3'e.$i;:bnf1it: that {he approach of the learned c:ompa:n y.V1S 110$: proper.
Hm/ri':'ber 'L§fj'--t}1e 'i'1'ibu:11a1 in 'fasi.eraing Iiabiiifiiy on the 5, A(:t'i011ab1e 1.%1eg;;1.i§;e11<:e, ciatra of acciidem: is not disputed. The quamzml aione is ciisputfled.
6. At: the out:-seti, it is s@t3:1 that h<3usew.i.f%3. She 1'55 not an esmzzingg membe:"_.:':;..f;'fi.e 1"a.f:'1i}y. ' Her son is aged about 8 E1'1OI}'E.I'1S.:=,A_S{):-h,(3:vi$T Ei}AS(}'-I§'DV'i'- ,a1'i;, earning member in the fetmiijrfi _1'h.<-3 fltgffiil er }.1:is'.vAr£:_ceiV€d% injuries to the Eips. The there being no evidance to of the accident, the a-';\2v3.1*c1 i I1~- -- to the claimant not require interferc5n<:€. ' 7, I:ta"'<._reg;1rVti_ in " injury to 8 months }<:;L., in 'N.Q__._§2.95/2005 is C()f1CCI"'I1E3d, there are '1 _f0].{Q'v.*in mg mics:
'1 . $u'f.i:;:ré§i*3 w()1:r1d ()v<-:1' the Ieft sicle of the pé{rii€'i'21.lbc)ne 1 in€:h..
A _2. Swelling 0fI()we'r 1/3 ofright femur. u _ 3} 'F'r<;>c:ha.11t:eric: f:rac'é,m'<3 rigjht. fliamuzz 6
8. TI??? 'i.reat:I11eI1t: for a period 0f 1} days is rc?:flectt:ed, the £'}£.iiIHaI'1f. awardeci for 325,000/~ {Fae head pair: and suffe1"i1"1gs , ?20,00{f3/-
head medical exper1se8, (:<)Iweya:t1ceW& z1(3t411"1Sl';-1iwj:ii2. and atitezndailt <:harges, and $8,008,,/-- ::'i'dW21i'ds". '10SL~:].d/,.__o"id?1.d_' amemties. For the pain a:'1 d«._vsuffe:i:ings e1{st2.n1-'of 325,000/~ being awarded, t:If;§§r:%:_ 3;)_ei11g"*nQ I_f1edicaI_ evidence as to the in1par:§t_.AO;1 "die "'€%ff:1ic.nt}1 child, an additional sum of ?15L,'OU()f;- disfawardéd "under this head. Loolfifng injtliliy ~<)rif.'V'='$1j1¢'1'ight. femur and parieta} ~ awarded under the head '10sS"Qf"2;n1€fiii,iés; V_i"s_:'i'1'1éree1sed to €20,000/». The Sum a,u:a1L'dt3d.' under head medical expenses and ; 6:i'c..,V is .ké'f)t jui1*;;1ct;.
passed:
of the above, the foilowing order is ORD ER MFA 360.7132/2007 is aiimxved in part: enhancting c<)m:pen3at.i<)11 from 353.000/-- to 380,000/». e3):1ha11(:eci (:0mpensai:i0n of €27,000/-- 'A .
interest. at 6% pa. from the ciate "' In ail other asspects, the order of 'Eye the T1fib1.1:na} is; confirmed. .{ "~VMFA"' is; * L' dism_i-.-Essed.