Karnataka High Court
Regional Manager The New India ... vs Smt C Padmini on 11 November, 2011
Author: N.K.Patil
Bench: N.K.Patil
i
IN THE HIGH COURT OF KARBATARA AT BANGALORE
DATED THIS THE LIT! DAY OF NOVEMBER, 2011
THE HOW BLE MR. JUSTICE N.K.PATIC
AND
ih COMET OF KARNATAKA MIGH COURT
TLE HON BLE WIR. JUSTICE V.SURt APPA F RAO.
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NATAKARIGR COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIG
06 c/w. MFA No. 3904/06. MEA
'eal 1 Office *B. ts eae) ver a ay Pall
e; Pp, Kabing a Rao Read
2. AO. Naleoul
- Sle A. 8. Renganeth
New aged about 20 yeere
Both r/a Fe.60, Vi Main
"nh Crose, Jayanegear V Block
Bengelere 5600 O11
AERP OME IASB
AKA RFIGH COURT
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TAKABHGN COURT OF KARNATAKA HIGH COURT OF KARMATANA HIGH COURT OF KARNATAKA RIGH COURT OF KARMA
: Srikanth
Now aged about 48 y
it Main, 34-B O:
ar, 4h "T Block
Rad
Manappara! Te: Tricky y Dia,
Tay "es State
No. 545, Oe Ae: Crosse
- Weat ef Chord Road
ais Stage, Mahal
plore 560 c
:SPORDERTS
rasad, Advocate for El)
te for RT)
PALS
"_ JUDGM NT 1 AWARD DATED
VO HO. 5145/2003 ce
Vii ADDL. JUDGE, CCRURT OF &
CAUSES, ae SSE i CT-¥, METROPOL ' AG AMEA,
BANGALORE (SCCI WO.5), AWARDING A
AUS HIGH COURT OF KARNATAKA MIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COUey
BOERS, PE RC CONS AG EP tl
6% PLA. FROM 1
4
(PENSATION OF RS.1,26,166/-
i. Sent. Mythilt Prosed
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Wo K. S..N. Prasad = .
Now aged about
R/a No.232, 12
Vies, 1 Stage,
Lim Maine
_ Bisels, Srinagar,
om Bangaloze-80 :
--_ - Now Aged about St yen
. Sort. Pushpa S
A. S. Vogansranis
Sio A. KE.
# 102, E-Te iW Wo
Sarleour Read,
Hengalore
W/o KN, Srikanth
How age! about 48 y
VIEREST @
DATE OF PETITION TILL DEPOSIT.
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No. S2/ D-4, Nebra Naeger
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Tamil Nadu State
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No, 645, 10> A Crees ;
Weat of Chord Poad » oe
sees ¢ ... RESPONDENTS
(By Sri. K. T. 1 Guruddpranad, Advocate for Ri to R3}
(Sel. H.C, Shivaradcs, Advocate for RV)
(Ra, RS AND RO aré served). .
THIS MPA i FLED U/S 1730) OF MV ACT
JUDGMENT AND AWARD DATED
WN MVC NO.3144/2008 ON THE
OIA 5008 PASSED
- PILE OF THE VI ADDL. JUDGE, COURT OF SMALL
CAUSES, MEMBER MACT-V, METROPOLIT! A ATTICA,
BANGALORE. = (SCCH NOS), AWARDING A
COMPENSATION OF RS. 000/- WITH INTEREST &
3
696P.A, FROM THE DATE OF PETITION TILL DEPOSIT.
--TRUMPA ¥10.8906/2006
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The Hew India Assurance Co. Ltd.,
Regione! Office, 2-B, Unity Buikling
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VE RARNATARA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT
Bangelore-360 037
(By Gri. A wih Sureamy, Advocate)
AND
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Wo K. S. §. Premed
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Ne.52/D-4
aatlNen's State
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No 6A. 10% A Crees >
Weet of Chord Road
wate for R4)
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Ra dienuses vio 24,10, 2008)
AIS FILED U/S 173(1) OF MV ACT
Eo AWARD DATED
HO! S1FE/ 20% TM
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3S GATOR oF Ro. a eaeeaaae W nt i {ONEEREST oT @
| APPEL LLANT.
Z. vos : Sengeottive .
a Vvatharagin :
No S2/c*4, Nehru Nagar
Mets Read, Wamalni G37 O01
Tari Radu State
. Spa 'Tharma, walar }
2 Menapparal Tr., Trichy Dit.
. Fas Neha State
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Wr RARNATAKA FIMGr COURT OF KARNATGRA HiGh COURT OF KARMATARA HIGH COURT OF KARNATAKA HIGH CCHIRT
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{By Sei. K. T. Gurudevorasad, Advocate for 81)
Sri. H.C, . Shivaranu, Advoonte for E4
(RQ are RS are eerverd}
CURT OF KARNATAKA HIGH COURT OF KARMATAKA HIGH COURT OF Kap NATAICA MEIGH CON?
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oo adaeyigan a THIS MFA IS FILED U/8 174(1) MV ACT AGAINST THE JUDG? NT AND AWARD DATED oo a) ne PASSED iy ~ NO. 5146/ 2003 ON THE LE O THe DL. JUDGE, COURT OF SMALL
" 2 : CLEP LITIAN AREA, BANGALORE (SCCH NO. 5), AWARDING A. COMPENSATION OF RS.12,000/- WITH INTEREST @ 696 P.A. FROM THE DATE OF PETITIO NOTE DEPOSI Pe . Sot. Mythili Prasad wi ak. &. 8. Prasad"
Browe Bangalore- S60. * 04 | oe . Sent. Vi ants Ru umedri> Wie Verilent: PaETy _ Aged aboutc 56 years a ith Mair. .
fae Sri. A. 8. . Yogansrasizina ' Murthy . Aged bet 31 A ye Sere pur Road, moe a Sunt. Pushpa Srikanth Aged abo ut 46 years Ne Ge, Lie Main, 34% Croee r, 4 YY Biel Bangs lore41 eee .. APPELLANTS [By Sri K. T. Gurudeva Prasad, Abvocate) WR) ter ROK AAS MGM COUT BORER EE ete BSR BE OAS, PA CREOLE PEER EE 88 ?2
CLAIM PETITION FOR COMP 7 EWHANG CEMENT OF COMPENSATION. ai food . The New India Assurance Co. Lik, oe nea td . ¥, Sengethivel S/o Varatharajan, Major a No.5¢/De4, Nehru B Tanul Nadu State Bad
3. United india Jnsurance Co. Ltd., Raijai E aD By its Divisional 'vis er of Ne.G45, 106 A Crses. Weat of Chord Road i Stage, Mahala! jehrsipuram Banga lore S60 O66. ~~... RESPONDENTS (By Sri §. Mandanna, Ack Je: cate ior Rl) (Sri L. Gangadhare Sango, "Advocate for RS) (Sri. H.C. Shiveracu, Advocate for R4j iB 3 notioe Sispenued with) CS as MA TS FILE US IYSii) OF MY Ac? AGAINST Te -- JUDGE ENT AND "AWARD DATED 30/4 2006 PASSED IN MVC NO.5144/2003 ON THE PILE OF THE VOI ADDL. JUDGE, COURT OF SMALL. They CAUSES , MEMBER ct ~V, METROPOLITIAN AREA, Bi BANGALORE (SCOH NO Sh: PARTLY ALLOWING THE SATION ANT) SEE RING BUAPAR AiG Care ie B OURT OF KAR %, hn 4 iP PMI PO MY LANE Gb BUR PCA TABLA MIGH COMIRT OF KARNATAKA Pith
---
Fhe a BP BR, oe Rejajine eget | E oS Bangalore 560 OBS Ty By Sri. A, BE. Berishraer yeane 8&8, Lic Main, 342 Croas gar, 4b "7° Block se ls APPELLANT (By Sri KE. T. Giorudeva Pr: 4, Advocate} AND The § New India Assuran 8 us Co. Lieh:, a oe, 2 '5, Unity Building front i Tole Roa, He amiaka! Tend) Nadu State 7 . United Indie Inmuirance ¢ Ce. Lid, No 260/72, 195 Main, i#® Hisck gure. 10 ey et _ By ite iveinal Mana 4 Gr G, Nardeeah, Major No O45, 1G A Croge Weat of Chord Read . RESPONDENTS , Advocate ior Ki) (Sri. H.C. Shivaremn, Acvecats for R4) "1g ori. Gengadhara Sangell, Adwocate for K3) ARG notice dispensed with) So RR SERRE AES OR Ed GREE EB hot Mh EP Bek MAR PARA ERR Bea it eB Saar aol GP BE :
-
THIS MFA IS FILED U/S 17S(1) OF MV ACT AGAINST THE JUDGMENT AND AWARD DATED 20/4/2606 PASSED IN MVC NO.3145/2003 ON THE FILE OF THE Vil ADDL. ou JDGE, COURT OF SMALL BANGA LORE (CC SOR Sh PENSATION AND s SERKIK PRHANCEMENT OF COMPENSATION. ik MFA NO.9809/2006 _ Sint. Matink Prasad WokK. 8S. 8. Prasad Now agec about 38 years
1. The New indi Asdurance C Ce. bid. :
Regional Office, 2-B, Unity Bulkling Misgion Road, | Bangalore} L By rte Regional Ma
3. ¥, Sen ottuvel _
-. S/o Veratheraier, Major _ No S2/D)4, Behru Nagar . "Frichy Poar;. WNerneake! O37 001 Taimil Nadu Stute ried tndia Insurance Coa. Lit., ~ Ne S60) %2, 165 Mem, it Block mee Ee 2 A es é ~ Rajajinager, Bangalore-10 ae By i ie Toe teria | 4, Bri. G. Naresh, Major No.G4S, 105 A Cross West of Chord Road Ll Stege, Miter ORE eb LAR AAT AM A PRR outye ES % SERIE EB _ é és ea . BRD 7 . EEL TRE ioe ood Gt BSE RE Ma haiades hii purer Bangalore-560 686 . RESPORDERTS By Sru A. Not 'rishnaewarny Advocate for Rij ra, Sangeil, Advocate for KS) ramu, Advocate for Be AWARD - "DATE oe O81 46/2003 ON THE.
FILE 'OF "THE VI ADDL. JUDGE. « COURT OF SMALI. CT-V, METROPOLITIAN, AREA, BANGALORE (SCCH NO.5), PARTLY ALLOWING THE CLAIM PETITION FOR COMPENSATION AND SEEKING ENHANCEMENT OF COMPENSATIC ON:
ed IN MEA NO 991 0/200
1. Sent. C. Padroni, 49 years Wa A. S. Rargenath © Baxggalore:! aa .: APPELLANTS By Sri. K. T. Gun udev Prased, Advoorte' ake & so "4, The New ladia Aseurance Co. Lid., Regonal Office, 2-B, Urnity Bun idieg Mission Road, Ba en Se HAI Ee TORE RE LAE TEES WCE i PRA POR PE COURT OF KARNATAKA HIGH COURT wat SH thal BOE BANGELORE (SCCH NOS), PARTLY ALLO ° #aS%, I Mam, Ram . No. Wy. Serge btu! S/o Veratharaian, Maior No.S2/D-4, Nebru Rager Trichy Road, Wan Tanul Nadu State S. is No 366; i, Rejajinager, Ge re 10 --
By its Divisional a, Sri. a. Rand Ne. G45. (Ob A Cross West ot P Chord Road a RE 'SPORDENTS (By Sri. A. N. Krish A Advooaié fi for PBL (Sri. Gangadhara Sango/li, Agvecate for RG} (Sri. H.C. Shiveraniu, Advooate for RY ~ (R2 notice dispersed with. LYE 1g. r 10) THIS MRA IS\ FILED U/s- 1731) OF MV ac? AGAINST THE oe) DGMENT ASO AWABTD DATED 20/4/2006 PASSED IN. MMO. HO.5147/2003 ON THE FILE OF THE VIN-ADDL:JUDGE, COURT OF SMALL CAUSES, MEMHER MACT-V, METROPOLIT CLAIM PETITION FOR COMPENSATION AND SEEKING EN HANCE ME NT OP CCBIPE N SATION. UB MPA NOS Lu AQ Smt} sen Prasad Whe Ks u. Prasad ll Stage ., Dare (By Sri. K. T. Gurudeva Prasad, Advocate) a CAE art COURT OF MAPNATAMA HK ¢ "hat 2 "
% AGAINGD. THE JUDG P RoE SU A GE PARR PSOPT LAE) Oh IUAK MATA HIGH COURT OF KARNATAKA HI AND
1. Pines Rew lwhie Assurance Co. Lic... Tia, ¢, 2-B, Uraty Buikling Nussion Koad, | Bangalore- 1! By its Regional Miag bo Noe. VW. Sergpottuvel G/o Varatharajan, Majer a Ne. Sai Le, Nenu t Trichy Road, Rare Tawul Nach State West . Chore Roud oe Wf Stage, Mahal skehenipiram:
Baigelore: SEO OBS mo ~ .,, RESPONDENTS (Sy Sri. Ri Jaipre akseh, . Advocste lor El) (Sri. Gary ngadhara Sarignth, Advocate for R3) (Sri. H. . Shivaran THER, Advicate ier R4) (Ra is serv } THIS MFA IS FILED u/s 17301) OF MV ACT : | , T ARD AWARD DATED 20/4/2008 PASSED IN MVC NO.Si4 18/2008. ON THE FILE OF THE VI ADDL. JUDGE, COURT OF ¢ . CAUSES, MEMBER MACT-V, METROPOLITIAN ARBA, BANGALORE (SCCH NO.S], PARTLY ALLOWING THE 7 . CLAIM PETITION FOR COMPENSATIC ON ANTS SEEKING:
: ENHANCEMENT OF CONGO NSATION.
THESE APPEALS COMING ON POR HEARING . Tes DAY, RUE. PATIL J., GELIVERED THE MiSh COURT SURT OF KARBLATAKA a : conmibutory ri CORBIS RAE BE GEE 8 Sour ll Feo BSE Aaa PEE BAPE PSI REISE LG PIL ERG Pte CAA Cr RAR MATAR A Rite ¢ eale are posted for bs 'a : Sue gly eg i = "i bd 2 rt te ot se interlocutory applications, with the corsemt ef the welfor both parties, the same are lakern up ~ by: the insurance $144/2003, 5145/2003, 3146/2008, 8 147/203 and 5148/2003 arige out of. the commen "judgment ar eawaerc cated gon "Apri. 2 :006, 45/2008, 8146572008 - SLAB] 2008 | reapeotively, | "en tne fle of the Motor Accxlent Claims PebusalV, Court of Small a The 'Tribunal by ite impugned fpidgment and award hae, allowed the cleln petition: filed by the : awarding the compensation, fixing the igemce at the rate of 75% on the part of "og the e driver of the lorry arul 25% on the pert of the drier oe tre coer, Zé 4, by the quartaimn of compensation awarded by the Tribunal, the 'e eappelent/insuramce compeny i¢ belers this Court eonterding that the fb of combtrilirtory negiigence at te the rate of 25% on the part of the driver ¢ of the oar us on the lower eile and fixing 75% contritasiony negli on the part of the driver of the oery ie on t ari i¢ lable te be ;
heave filed the appeal eeekirg enhancement of abon compensation, on the greund thet the com awarter i macecuiate.
5. The, brie facts of the CASES are:
That on 95. 12, 2002. 'at about 4 pam. wher the ariver oF the cat = - KS. 'Prasad bearing Meg. No. KA. 02-8 GSS arni owo other cccoupanta of the car vic., Zendkamenk are AS. Rangaeweany were coming from ar whem « came Pa! Parmar w Ke 2 Paruntl lyvanamartap, Ramalkel, Tarmudl Nadu, the car TH-28/ 0-2247 KRARMATARA HEB COURT YOGRE x LE oe oad Xwot Muah af $A corioutory negligence feed on the driver of the lorry. TNAAE MGS PERG E Sethe RE ER EAE PAUP, PPE LW PAP RRM EOI Pil LU) Gk RAKRMATANA MiGH C6 ?
feet en account of which the inmates eusteined grievous Wourkee ard later on succurmmberd to the earme. &. On acosunt of the death of the deceased € ent «meen tie ony " , pe " # BEES a pergcrm=, the clammeants bewe Gled the o under Se referred to as the A iieurer of the offending vehicles ?. The Tribunal on sesesa: ng the oral and documentary eviderice availa bbe on the Bis allowed the can pe tations' in A part with costs. hie dig thet tere is contributory negligence @ on + the part of the drivers of the lorry ars oar spectively 'and Raed the ratio at the rate of 75% on the gart of 'the driver of the lorry arc 25% on the part | of the: dive cr 0 of the car by awarding just ard
- reazonable compen ans hon aigier cilerert heads.
"8. Being by the common pudgrnent ard : Bowe rap jassed | by Une Triburial, the insurer of the lorry : haw presented these appeals, ecekmg to rondify the 3 th % & a ee oar, lnptead of going t to the weatern side went t . a ita: ight side and daal which the "accident a eel a teasonable ratio of contributory neg IAEAKE HIGH COUNT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COUR for the lantjimeurence cont eubnmitte thet, toe Tribunal has committed a grave error im fixing. the eontriutoery neghgerce at the rate of 75% ort the part cof 7 the driver of the lorry and 25% on the part | ef the dciver . of the car which wm not eusteinabls, Taking a 5 theough : te oral ari documentary _ evidence seri specifically report aang. charge 'sheet, the learned aketch, eciically ; contended, that it SS dryatel clear lorry had been parked 4 on 'the 'left ide of the road ane due ce mechnzzica ai § fai ihure e the eid vehicle was air rand, the accident 'ooourred at 4.00 pre. * ef the inst the hind portion of the or the epetern aula due to Lainy "which. waa 'park The dewer of the car ure to eyo the aceklent. Therefore, the tribunal cught to have fixed gernoc, but it hae cetunittes -@m «ror anc ARS MIGH COURT OF KARNATAKA HIGH CO 7 HIGH COURT OF CARN AT . afece gerugel of the pnpugread A\eT Gr RUAN SARS PE LUMP Ue BONN GLA MMSh COMIRT OF BARN ATAK A 19 imiscarriage of justice by faing the centributory gerice at the rete of 75% on the pert of the driver of the lorry arkl 25% on part of the driver of the car which carmot be sustained anc ie heble to the modified. - $ aes a . Zz
1. As aie as e, the learned Counsel for the - ta / rewporiients subs tarifiats ed that, the: impugned judgment and awaxi 'peseed by the Teibunal ig ust and proper arel he , the marine dows sot eal for any interference. He further 'coment that the Tribunal af after due. (0a asidecation of the mate record has righaly 'ath owed: the claims, etiteone - contribuiery négliggewe at the rate of 20% on the driver of the car, fee carehil ic ccunideration of Exs.P.2 to B.S arM other at on rece td. Hemee, 1 doce moet oall lor OR sterlee ence, ., l. After careful cormideration of the eu buiseinrs: a ae =e lo gade by the keerned counsel for both the parties and el arc. ewer pawesd by tae Tribunal, what emerges is that, the accent hes oor on 25.19.2008 at about ¢.00 AMA HEGM COUR ee AR BEA 8 é is POOP | Segal URT OF EARNATAMA Fi ie at a HEC i "h, FRAN A Pe a BEY rs s Xe a ee _ aM GUPLIR EY tor a de =, x s Ocal aan ae £ proceeded. oT aly < of the car which carmnot be acespted for the reagem whe. the credible material ie ava # eon. wher tne decegsec _the injured pereons were miinacar. The offering lorry returning frova Err bearing Neg.No.TN-28/C-2547 waa perked on the gat side of the road by violating the traffic rile and | regulations. The width of the road is only 234 set. It is ingurarice company that the jorry had been parks oe on eme left aide of the road. red due' 6 siechansical true a5.
defect it was parked for. sepait. 'Hence 'the driver of the "a irmiurer : has nutet produced any decument to show that gence on the part of the driver there is 5 cotiteitantory ty 3 able ~ specifically aay P sepnch, Tey \ regert, charge sheet, ard Fie, it provee beyorsd doubt that due to rash and negligent driving on the part of the / £ x #hoy ee F REG RARMADAK A Ibm CUR) Uh ARAN ATARA FIEGM CUA) OF KARIM ATOR MiOGM COURT 4 # Pifeo Py QOS ee LLIN US BLARING AR A Sl Foro driver of the car, when the vehicle (mini lorry) was parked on the left seule of the roac the accident nes eccurred, The width of the reed is only 2a leet ang Ne eerie heave teleen Bree scautonary ERS ELIS are. avaiddod : the accident. This aspect of the matter has neither' peer ipoked ito nor coreule Tribunal at the the of fixing the rutio.cf contributes enee with regard to the width ¢ of the road, place aim oocurrence of the ancktent if. the broad day fight at 4.00 pam. There is contributory negligence on the pert of the criver of the car in the: can cane of nockdent, Heres, we deer it it we a y 'ths : Patio of the contribut tary negligerive ¢ fixed by, the Tri . " Suniel in fhe rate of TOMES to 5% each ott the: pare of the driver of the lorry aru drwer of Lne cer respectively. nS "fe st ag the quantum of compensation i' awerdad by Se Tribunal i concerned, we are of the be. view thatthe Tribunal, after assessing oral and : decuméntary evidence on the fle, has mghth awarded compensat. tion. Hence, we do pot find army geod grovrn va Begg 93 Ze er afty justifiable reason fo interfere with the well <a by the Terburwal.
regard to the facts. and. ister are allowed mm part erm Ges appeals files by. the Avis Are car 4 award, dated 20% April 2006 passed in 5144/2 2008, 5145/2003, 5 5146/2 2008, 514i and S 31 AB) BOC F O00 the file « of the BE ator fesidert Claims -- Save Court of Smell Causes, Bangalore ¢ w ity. oe betel 'by modified, refiein the contribs atory negligence at the rete of 50% each or the part of the driver of the lorry ard on the opest of the driver of the car. tms wieclifcation, the ants are entitled to only SO percent of the total Loaf 75% Se PE GARIN Fat PAINLESS igo Pe LAP | 83 ARN ACDAGS MDGS COP R Ge KARBLAT ANA HUSH COURT Of KAGNATAKA HIGH COURS eansBsmanct % 4 oo ope, are Lewes sanmer® ceenoh + ordered: by the Tribural. The agportionment and the f ra a Pes lt aa PASSE GA OR, PA EE 2 % & SEE Potkort ALC EWP RUSK MAPA Pits LAURE Gib MANAAGARA MISH COURT OF MARMATARA HIGH COuUsT BE Raethe! Bad I FORTE PES USERS £8, ® » oe sa ne 23 ent ordered by the Tribunal gets iS. The appellant/insurarnc: company ia ¢ ai ected to deposit the remaining compermaton arncunit, with a, interest at 6% per annum within four wee from thie date of receipt of 2 copy of the fp award. i6. The amourit. a deposi ie. by. the Ineurance Company in the ar 'led by them: ee _ directed to be trestemiitted to the Jurindictional te Toy inal, immmecieter. Crew up the aiword a