Karnataka High Court
Devaraj vs Shankar on 17 March, 2008
Author: Mohan Shantanagoudar
Bench: Mohan Shantanagoudar
I! fin-
I! TL! TI If' I l'PI5I I lIl\l Il\'|P ll ABLI A'I'AIl A A"Fvi1 A'.h"ll'I'.A.I Iifil' mun uuun RIIIINH I-mm I! I-4 oneo "n-as THE 17" my GP é ' V ear-"one A. % % 1" ,3 All Li r-I-'~n;i;n' ¢~.r'\;|' «I; An ~. HIV I f|lVlMU'UUE.lf|lI _M.E.A. Ne;24.15 am?' BE'l'WEEN: ' 'A H H S/o.Satyanarayan'a ' Aged 20 or-=.e: ;;aen§*A% A. R/0-l1ia:sab%itL'l»inIaa§euaiu_f Raic:hurb_DiVit'.""..__ b '- .. APPELLANT Amy; Ya I§;--._Iid§:.',}., . S)'~o.h§al|i'uIjun&*.; Mqior ' " 0:-.c:"KSVR"PC E-us Dnv-er' Rf o.mi1v-i.-zmbhavi A. " Lingaaugur 'Paluk V M Raiéhur Dist.
5.3-' . J .".*%rhe%J',t:i§aaaona1 Conttuller . Divisional Qfflom' Mantmlayatn Road Raiohur-584 101 .. Rmsmunmnrrs {By !£.S..Bha1nth!s;umar,Adv., [gr R2!
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This MFA is filed under Section 173(1) MV Act, agnimt Of Han turlurnnnf and nuwnrrl dnharl I Q I '1 '31' IE nnnn-A in WI T J T T K-I% 'TIT? T'T~--'f'& 'TI '-I-Y3'! '3' .2.
MV(.'..735/2006 on the file of the Preeiding, 0l"iV"1Voer_'.'el§'aet Track fire-iii, ifiember, i\iA('3"i', Raichur, partly a!}'eiv.'x_igV the claim petition for compensation and neekirngw--enhan-iiement of eeifififineation.
This MFA coming on ':9; _naa::=.rig."' '£vh§a'V"dav§F.. the ' delivered the following:- &_ & V V _ V This is the a.pp.i;-_,!_ ef mm}.-.-;,nn..am:1 fl"'.ibai.?"
2. Due to on 21.9.3001, the.
appellantéeléimfint of right iemur. He am-i.. i.r:ter9...-z! fix:-.*......% -.-.-as "tFne' to the doctor, though the true" 'tL\z'~1edv% ' an pletely united, theme is restriction as he " li!_t.!3,r:'on the right side. There is keloid formation ' " _ The doctor has assessed the disability at 10% body. The 'Tribunal. in all. has awarded .4 " zxie-;11.1fiaeneation of Ra.39.500/ - as compensation.
3. Compensation awanied by the Tribunal below is grossly inadequate. As could "be seen from the evidence at [3 I3:
.-I .-...... L J'. .-.I_...... "L... I... _'I..£:__ I..'._......_ ...._ I... _._£...l_ uus u 'an. nu uncut taut tux: unnunuut ulupn.-on tut: ugui'. side. He was just 15 years at the of' and a achool going boy. it is unfortunate to suffer the major injury at l1__i.a~y9uIlt1'.' tau thmugh out of his me. 'gm '.mIie:ed pm ' and agony. 'Phe1eibr'$, "--3;e §§a.25,(§iR)/- tnwanis injury. - towards has of future of towanis tl-inn}-u'Ii'hr , the medical ban. worth of amount is awarded by the ai~!§§'V"m:11§t have spent mme '_l'_h._ia nu-hnn * 'e%#."_f.'~e.*:' % % $.13.-E.-.t t.".e -"-=""-'=t 15 mt biiis meiiuuiousiy during of tmatment. 'l'hen:i'om. he shall be mvalded under the head of medical expense: and a§§..2i§.ooo/- towards food, nourishment, conveyance and Vinficidental expenses as -he was inpatient for more than 30 A days and he must have taken the assistance ofatmndant. 9!' i.':-.".a*-data. Er' *'h''''' be i-Es. --. axpenaes. Thus, in Iiza.1.5().txu)/--aaosa-mpenaaticnk, é
- he .1.-.5.-,':-;..l.l-a:r.t=c}-.5-.i.'.'ai.-*.*ei;*.c"'i?sf ="a':x:iiipenaItibn cf R".
h-I .%.€}-.'3€:':'-- only). ifiaiiisivc of the by the Tribnmal below. witlv14i:r:i¢¢:'1eat:5"iii:'€$§€é- date of petition till the datfaé--aif amount shall be bank. with liberty to the accrued interest.
Remauqng 'ax shall be 1.9 :._L-.-. «.~..........I-a----:.. gwani shall Sd/--
""1 Judge