Karnataka High Court
Divisional Manager National Insurance ... vs Prakash on 27 August, 2009
Author: N.Ananda
Bench: N.Ananda
assmsmurwm mew:-w-um #3 -1... IN THE HIGH CQIRTOF KARHATAKA AT BAH mmn mm 1112 27m my or % _ 'ma HOWBLE Ak % DWISDNAL 'NflIIC:'asHAi; f ' ' ' ~ % msuaams cc LTD DIVISDHAL 01:':-'K32 HG. tmanmagn .V _ NOW REP RE$Ct§'AL- MAE-3GER""' Hnumas-3 Ir§'S!JRAH3E.ifi'CG 144 M C}"R'Q:§D Amman? (BY A H ADV.) % _ $1 ,0 mwaswmmna - AGED ABOUT 26 YEARS Ryaxczncasonmmonnx 3 Emaimfla mar u m MARDYA 13291' BADRISH vasnzmi s an: vasaxm mmzsrma mm mo" 12 sfmvamnmmmnmmmrr mm no (3-2 vcnoss BEML LAYOPUT 11 smczs Basavssnwmzmmeaa EAHG.aLORE~?'9 msmxmmrs (BY am, P VKALPANA, mv. ma R1) Wm Mr-WM wwwmm wit" ¥'%=«vi"'0-M:.féWs»?%§«4¢"*"$a§'2-m-1*/5&1 smw-W mwwm W?' %.a%fi€L%%Eflfl$7%%fi Mfififi CUM THIS mix is FILED ms 273(1) 012' AGAINST THE JUDGEMENT AND AWAR_E"1,' I)£fI'Ev1;) 27.08.2067
' mass}: In mm n0.7a9r3]%§>z§% FILE 0? xv: mnmonm JUDGE, L BAHGALQRE, soon-14, L% A'W;aRr3m?G. ' it commsaizoa (:21?
SIMPLE mmassr @ or PETITION 'rm. REAI3ISAT3(}1?f{j THIS mun. comma} :»*c>ii§%VA(.2i;I3ERs THIS DAY, ms covkrggmns fI'fiE The 75 lint. Lowm court v('ieu__V 1 , is talaan up for final diapaaal. 2; Company has am this appml
-- ~ fag-:_Vm;1uc&é:1.A$§f campemafion intar afia oontendicag that of mmpezaatian by tm tribunal 53 on the _ 3 _
3. The clemnt ia the son. of % , wim dsfi in a motor velnck-;=.' that am}: plaaa can 28.10.2006. At the far % the claimant was agad abaut in WWW' 't by owupafim 'I'¥1<'< mmpemmon. gr r2s.a,5:2}§?""93I*%% of dependemy' by 'ofdgnoeased at 125.4-,fl)]-- p.n1. of tin same mammal Iitultiplim, which is 43 for the Insurance Co;7.1paz1y u that clnhnnnt was the nah me iriburml should have the mme' tzawarcig pas:-mual and hung' ' Qsf dmaed.
., lmmad Cozumel would submit that mvkzg in the age and a*mca5mn of the d%ed, the amuld have demmhwd income of d%ed at "Rs.3,fl[- pm. 39, vw"wM"1:» J12-MMnn"~:s:a M-Wwmx Ws.é"'@M¥xEi%£""Ia'%~s4'-9-"x-¢"",-'5"§2. $"1'3'3nW§"95 Wmfifwmé The-. Ienrfi Cmmsal. would submit that the ozamaant, deceased ma mt behind tmugh they are not on other dependanm in the 7 "
5. 011 of the opinien 2-mt the mm by the mm as mthe 1 dew;-xn:rm' the imomc % é§Ré;3,<500I- p-m- Having aepmdanm, duduxztinn of xxsnt his personal and living expemee aamtnd. Thus, mpimm be Ra.2,64,0fl{}]- In addition 2 are mtitbd to oompenwation oz!' the fimcrtional heads:
" 5} In the result, I pass the foncwim arm: 3 madified. Compensation of Ra.3,97,000l- awarded by the tribunal is reduced in Rs.3,G9,GOOI- with intmmt at 6% p.a.. from the date ofpetiticm till the date of raakafiuxzt. The paywt and hztvaatrnm shall
-« A\ flax", % Wm» mwwvwmw 'Ma zwmmzwmwmawm L¥'?1S&WF'£L"zT %»'<&~J"€%mi*§'5x be 'm. the raw awlved in the mpugmward. aredimchedmbaarflmeirczoetu. {X35 !