The Oriental Insurance Company Limited ... vs K Venkatesha on 30 September, 2008

[Cites 0, Cited by 0]

Karnataka High Court

The Oriental Insurance Company Limited ... vs K Venkatesha on 30 September, 2008

Bench: K.Ramanna

EN THE HIGH COURT OF KARNATAKA «j  Q

CIRCUIT' BENCH AT DHARwAD  

DATEQ THIS THE 30TH DAY (1.?   u

BEFORE.' _ _
THE HQNBLE MR'.'qu§s*r1:i"::.,_F;.RAMANV;45'  "

MISCELLANEOUS FIRST APPEAIJ NdS'.'5§3é3I  clw
E':>§39[ 2005. I   594 1! 2005. {'.3«'C_1}

xx NIF'A.N0.5938[2005  '  ~
amwmsx:   V'

THE 0121En:'£'AL44;r;~suA.RAN§3.E"  . 
COMPANY '.;;MiT'£3D E"'ELLPgR«Y '  
BELLARy.JVD0v..% " '«1.:,_ V  V * ~  

THORUGH 'I*'£?s'.REG:.oNA:,0mcE,~~~-- V

LEO s;}1o,I=2*11~;<;"c.{;§rar1PL:;x';-.... -- '

N0 44i.45,._RE3ID£'{N«Y 'ROI%D§ _

BANGAL€C)RE2S,'=. '- *  

REP BY Au3y11ras1';'RA*r1\:'E'«.,\ 

OF'E"i€',ER, K .1AYARAM',- ... APPELLANT

. - «  S%i;'Sﬁ1t : S}§1KU'i5PELUR,ADV. 'FGR SR: 5 <3 SEETHARAMA
» VVRSGE,  1. 

...-.-----.-v.V.'......-.-

 .,_*K 'JENKATESHA
.. AGED ABOUT 2? 'ms
-.5;/0 KENCHAIAH

R/O KEELUGHATPA
MANDYA

PARVATHINAGAE, BELLARY

J 2 smagm TAJ

 

MAJOR, D] Q WAZEER FASHA
RIO NO 11 CROSS, GANDHENAGAR

MANDYA



 

(By Sri/Smt : 1:; L SURESH FOR R1 I

JUDGMENT AND AWARD D'I'.IEJ.5.C~f5. _ _
NC>.WCA.445f04 ON THE FILE OF' =,THE..}{,AB'{-.)UR OFI*'ICERV:.I--P'.1\ID 

GWNER OF' LORRY NO CTX 8640  RESPONDE;IjI' (S)

ittﬁttiti

THIS MFA IS FILED U/S. sea) 01:' W.C.."AGAINS1'.fI'H'E 
PASSED. IN-.: C£a,SET

COMMISSIONER FOR WORKMEN c0'raPE.NSAT;o~N,' SUB E2*_IV¥_SiON--

1, BELLARY,

AWARDING COMPENSATION  .RS.1,I«3,U0O'/5

WITH INTEREST AT 12% FROM 4'2§§.8,2O'04 A.Nf§v.VDI~I§'E§@I'NG THE

APPELLANT HEREIN TO 13EPos1T»'1jI>i1i:. sAm7.__  . 

IN MFA No 5939 OF' 209i?~'.__

BETWEEN:

1

. _<t>FP*1c'§I3 k'<E.zj£1YARAM

THE 0R:E§§*'r.gL Infsﬁﬁaégcgic§s::zmPAr§$""'LiM1TED

 OFFICE

LEO SHOPPINT CC3.M'PLE.X,_'

4: 44/433, RES}-D ENC? ROAD

B'A,;~IGA0R5;_ 5é€:025.I___  

REP, .8? {TS A{)'MI'I'«IISTRA'i'IVE

. . . APPELLANT

 "  _  ;<UVi5PE~m3'R, ADV. FOR 8 c SEETE-IARAMA RA0,A£:>v.;

..u_---.u_.._._

K £§«"FRAI:3ANwA
A£3~:r«:;:;j'..ABou'P :20 YEARS,
si-,»f<:> BASAVAIAH

" 3?/'O KEELUGHATTA

MANLWA TALUK OR

I  FEIRVATHINAGAR, BELLARY

SIIABEEN TAJ

MAJGR, D/O WAZEER PASI-IA
R] C) II CRGSS
GANDHINAGAR, MANDYA CITY

(OWNER OF' LORRY NC).C'I'X 8640}  I?'r?}S?iZ)NDE?*$I'I'{S}

 



{By Sri/Smt : D L SURESH me R1 }

iiﬁtii-i

"PE-{IS MFA IS FILED U /s. 3o(1_; »@§iwxc::; 'Aé*1"§'.';a.<§A1.2§s*r'F-fr:¥:'E. 

JUBGMENT' AND AWARD DT. 10,505' «. E3«'ASSE.D' !N" C!%SE¥__
NO.WCA.446/04 ON THE FILE OF' "THE§'"Lf&BOUF?~ _OFFiCLERj'?1._£iND
CCJMMESSEONEZR FOR WORKMEN COMPEN;SATiOl'§§,AS'i}§3 fi{VI'SI(3N--
1, BELLARY, AWARDING VCQMPENSATEON 7(T)F._: E?Sv.2,.!;8,240Vf?-
WITH INTEREST AT 12% FRC3Ps'vL_2€>é.8.2OG~'&_ A}\¥D"'_:D[I?E(?iTING THE

A§'E'ELi,AN'I' HEREXN TC) 3390311' SAME}  '

{H mm No.594eg2oo5 .%
smwmx:

1 THE ORIENTALih;}SURA3FéICYVC1{)jMPANY' LIMITED
EELLARY   _  _  ' 
130, ff*i%%1:1é'<;::J63%;-_V1'1's..g.:3<3IQ:\iA;:.;_'c31?f1¢'I<:E
LEO ':3H£i.F*%'INc;"Co1s2:?i. E_1X;*NO}44 /45,
1;>_£§.&3,I13Is1~3§ICY'--1 Roan,' BAi\K§ALQF.?E~2E3
REP 83* .i'§¥fS A§;>MENISTRATIvE OFFICER
 JAX'ARAM"'v-.»    '  APPELLANT

(By sri/Sang :%2<;:P*PE£;:i1s2.--, :A*:>ik; B C. SEETHARAMA RA(),ADV.}

AND; " _

  . T?HAm§'ﬂAi£H... ..... 

 s_/'Q MXRIYAPPA
 n $6.31: ABQUT 29 YEARS
V.  Rffx'?-.KE;ELUGHA'I°FA MANDYA TALLEK
01?. *  *
-- SATEWANARAYANAPET
~.'31:§.LARY

"   SEIABEEN 'E'AJ

 D/Q WAZEER' FASHF;
MAJOR
R/AT' II CROSS, GAN£3I~ifN&GAR
MANDYA CYFY
GWNER CF' LGRRY NO CTX 864$  RESPGNBENTES}

{By Sz"ifSmt : :2 1, SURESH FOR R1 ';



itiiiﬁit

THIS MFA is FILED U/S. 30(1) OF' w.c.
JUDGMENT AND AWARD r>'rm».~5..o'5  PASSE13  mi. CASEj
N€).WCA.44'?/O4 <;>-N THE FILE OFIVTI-{E LABOUR'QP'F?iCER,.A'ND 

COMMISSIONER FOR WORKMEN c0AMP;§mATIT0.N1,~suB E>i'V1Sv§{§)N-
1, BELLARY, AWARDING commwssrron are :2s;.:,'»%2;95o-;+
WITH INTEREST A1' 2.2% 12*Ro*M-4.25.s.2o..c34 .»'§sN333_ Dv1:RvL'CfT?.§\JG 'r';»;,a
APPELLANT HEREIN TO :jE1£>os:'*:%L'Lf:*;a;E saw.' V 

Ix MFA xo.5941z2oe5. ._

BETWEEK:

1 'i'HE OR3EN' fl'AL £13}
  _ _  
DO, TH';~::0ti__G§e; ITS REG1'm~zAL OFFICE
LEO. SHi)'E?PINC£:;C»QMPLEX, N6-M4';-45,

ésu §:Ar§cf{ r:r)§¢ii?A'N'?' LIMETED

RE}VSIDENC3'_VROEiD, }.3AN_{3.ALORE3~25
RE? 83' {T3 'A§'MII€!_€5'F}§A'E.'.I\k'E OWGER

KJ}'~:YAE'AM-- V   . APPELLANT

{By Srif Smt E§<:r;%PE>gLL5_R;';ég§*.I:'L' :3 C SEETHARAMA RAG, ADV.)

I.

 M 12: R511; _
" _ S,?O"«E:§ALASA1;aH
 .£;GED ';e'.i3t3'§)'3' 30 YEARS
A R/AT GQTPHAL
"1\aiAI$I_'}"3Y-A.<"'
0:3 SATHYAN£§RPaYANAPE"T
BELJJXRY

-  SHABEEN TAJ
MAJOR'
:3;/0 WAZEER PASHA
RJAT 1: (mass, GANDHINAGAR
MANDYA CITY

OWNER OF LORRY NO CTS 8646  §€E8P{3Ni}EN"i'S





{By Sari/Smt: D 1. SLIRESH FOR R1 3

aattt

THIS MFA IS FILED LI,/S. 36(1) OF' vam. A<:fE§:;"A'C:;a:--:§:_s§2.'-Vff':~iE
JUDGMENT Arm AWARD m::o.5.o5 PASSED »,u~¢ ' --f':ASE._

NO.WCA.448/G4 ON THE FILE 0}? THE LABO?5,.E"".QF'§T1CER VAMD 
COMMISSIONER FQR WORKMEN C{T*M'?»§3NSP{TiOVN,'"S§}BVE§}IVISiON¥~ L
1, BELLARY, AWARDING COM}-?E3NSATI"§}N GP"-__RLZ§,'i,,iO.,A2T1O/«7.._
WITH INTEREST AT 12% FROM 26§'8.2CJ_O4VAND 1§[RE3QCTE'E'EG"'THE

AF'PEI,..LAN'I' HEREIN TC) DEPOSIT THE'SAME.

THESE APPEALS HAv1Ni§'L».£§EE;N 1»«ii::~AR't>~'-;a'N tg RESERVED
FOR ORDERS, COMING o;_~1___ _"FQR._ PRo'N<>uNC:EMENT OF
JUDGMENT THIS DAY, .CCa1&}§2'I'.'E)EIZ;i'J1§REE)«THE FOLLOWING:

     the insurer questioning the

Commﬁﬁz dated 10-5«20{)5 pasaed by the

Cosigmissioiicﬁ of..'*Wdrkiiien Compexmation, Bellary in WCA

  446,  448 of 12004 directing the appelianb

  i111.si:'reT.  ﬂay: ﬁomgaszzxsation to the respoxzciexzt No. 1~<:.1a3".mants

 ]i.I1i_1f:I"f:"$:i"::a{ 129/o pa. afier em: month from the date of

 a¢c1de;§:'L.i.e., from 2&3-2004.

" _ V  2. The main czmtzmtion of the ap1;m11a3:1t-ins:1rer is that

the Cemmissionﬁr has cued in assessing the 1033 sf awning

'capacity in 1!-'rspect of 1:136 ciaimants in q'uantii3zing the

compensation. The 1033 ofea1'ui1}g capacity is to be assessed by

1



taking into censicleration the Whoie body d}'Sab1'LI_1':"¢':y*-.?:,"11',.',_" $5":'; of

permanent physicai disability ofpartic11Leu' 

21130 contexxded that Commiseioﬁer'  ',-i:¥».8»Sv'  pfeﬁerly

appreciated the evidence of DI'._ 
in his evidence that he has 1163 to ﬁle
c1ajmants~Iesp<mde11t   Cemmissioner
ought to have disbeﬁeved  said Doctor. In so
far as the iI;te2'eet.is   has conteeded
that iehe  ieegvardmg interest at 12%; pa.
after   véccideni instead of awarciing
i1:;teree1_;&at £ month fmm the date of passing of
the awar§§.;«--.<_VAA . V'  '  é

  V i' 'h'-.535; carefully examjxieé the judgment under

' lCh2l}}.t'3I}_<g:¢.".W'3:1Q¥1SiC1€£'i11g the arguments advanced and the

 an recoltﬁ, the point that arises for

coesﬁeeaﬁen in these appeals is;

" (1) Whether the Commissioner for V\701"ki1BCI1'S
.« Gompensation is gustifted in assessing the loss of eaming
capacity ax 35'/3 in reepeet of Itswsncient No.3 in MFA
N0$.f3938, 5939 82. 5394} of 12004 respeeﬁvely and 43%: in
respect of respondent N111 in MFA N{).594O 0f 2884

while quantifying the <:ommnsaet:£(:;r;e"P (2) Whether thc Comulissioner Comptensatiorz has vi0IatedV '<').f uA(:1':L ignoring the tiefence 'taken by

4. The appcllaln has .Iic.t_ No.1 in three appeals MFA 2004 were working as leader '*3-1-n_ MP"A 1§i;).5941j2004 is worlcing as ;¢1_ cleax;§:r ;ix; registration No.cTx 8€S4(}_; the bricks at they were returning back but on account of rash and its driver and in order to avoid dasJ§1i11g.of 1ot1::y 'Vas "against another vehicle which came ., gppgsite égéetion, took the iomy 1:0 the left side of the i;:V process, he lost Control ané. the 10:13! went tcA>v.:€_aIIiv$.~ side haiia and capsized As a resin}: ofwhich, three. }<;:é1c}hers~cum-coolies and (me cleaner sustained injtzries 55/1;(iA.A.--'S3?€IY$ Q13:/atecl at Govemzmeni iiospitai, Madtim". "§'h€ref0I'e, N {ha ingumd ciaitnants ﬁled claim pﬁﬁtions béfcrrﬂ that Commissianer {bf Warkmen Compensation, Beiiaxy making ccgsgpengation. T133 W.(;.C0mmissi0:mr after colmiéexizxg the

6. On the contrary, counsel fer the I'(:'S}:}'V(').3J'."ui1:£§VTI1%S',.iiiVE3I.[1 these cases claim that they are the residents = the mspondents intenﬁonaiiy s!.iéi:¢~'z'1«.1:1:¢;gir_:.ﬁdd.;t:SsC?aé'; at AV Mandya Disixict for the reasons 'i1ﬁ;'lE:ﬂ. Though the aeciamt {hay o1"'jHu;:yi.;i~ police, the claw P*§%i?iun5A.A»-'ca;-§ii§e bé' befone the Commissioner for Bellary, as they are pennanegtif ":f}:¥emfore they have rightly at' zseiis;-5;?' "i t is further argued that the _ the 1035 of earning capaéity * (if an the basis of the asse:s,$x1*;c1é"m:._t'.V:r),axV:Vit:__.:jii>;;§:_ écpeﬁ and awaxvded compensation. Thliﬁ itis Vthat the same $033 not require izxizerferzznce, .A that the appeai is to be Ciiﬁmissed.

A }?\ '~«'.V'¢V(ffﬁ(;,;. .jI;i(igII1('3Il'[ under chailsngrz ciiscieses that rc'é§)an§§{:éx1E"V'N0. 1-claimants in all the appeals; am the victims of h x:*ca;ﬂ accident invoking the iﬁrry bearing r<:gi3tra'£:¥.on ' "'._VI%.'(;§I'§{-864$ Them is no bar as such to ﬁle ciaim petiﬁians ' " ~ "Wham thﬁy are residing irrespective sf {ha fact where acciéent occurreci anti vimims sustaineti i11juric=:$. if "

E0

8. As the appellant is not cilaiiengizng L' apepaai any liabiiity fastened an it, the only Iéft:

consideration in this appeal is, -- .f§Gm}3é1i$a§}on L quantiﬁed by the W.C.Comrc;is$iont 2r.,ﬁropcéfajid is in accordance with law' '9' " V. V' '

9. The izljuries $£13f£:aiI1€xi"'b§;.:if?3.$'\§')c3;1deI«EJéiI\i'o;'f;: in all these appeals are not schediik-..T_ VA'}f:g$n'jschedu}e injurieﬁ.

Since the docgtmé pﬁygééaz disahiiity and has not spoke1;"ai:"-b¢.11i;£':®j:'1§§'§xg_capacity the same has to be of the materials placed on reco1§; b'u t Without considexing the same h.aué; "e;§.:;éssment made by doctor towards pexziganéat to assess the compensatim: payabie to ~ __wi'1ich is mcomtct and as such the same is to hé 'If:-a'SS¥§:}$€d,;"

3:5. '-'rig msponémt rm: in MFA 5933; 2005 sustained . wound over the: 1:311: garictal region over the left 11301:, "'Vi:eft"}umbar regon, rigizt eribcsw jeint regicztz. E:<:,P~12 is the " 'Wound cerﬁﬁcatek One Dr.Lak$hminaz*a§*a, who has examined the Claimant has issued a certiﬁcate - Ex.P~13 giviﬂg 3311 *'f 1 g E, _, E . . -

opinion. that Claimant has suffered physi<;.a1_ ' disabiﬁty at 35%. The Doctor examined on 30«4-2(}O5 . He: stat;€dMti1<st&_I',1g _I(:e<':ti1r<§1';b3bri proftzissitm and he has issued the céifﬁiﬁcatsy there is 11:) bar as such 35. sjMedi<':a;'i College is not expecteﬁi,-~13) ass;-&:'&;vV:..f1f1s%'Vtii§abi#Iify;~CGI;sidcriz1g the fact that the was Working as 3 ioader, he has 1136 bricks, therefore, the functiqzzuaziv to the extent of 53% and 3?'? to 17.5%. So, as per re-

ca£cu]:}:1§:i0:;:s,AV §ii1:::*w. is amiiled to compensation 56,321g;{:*«----...,y'§;g.,;,13,022/~-- awardeci by the % §'i2._cf xespondzmt Ne:>.1 in 5939/ 20033 sustained a¥}if¢:z:§iGIi"0j_ref.T'Vi§1é lumbar region on left side, a Laccratttci Wouné. ovér the' elbow joint, multiple: abrasions over the right h : iuppax: swoﬁen tender lag ané axxkie on left side. Ex.P--9 is " --..iI1e.§ound certiﬁcate. 'Firm Dr.Lakshmim3rayan has issued 3 VA rgcrtiiicata --- Ex.P~1(} and opined that the claimant suﬁiers 33% pexmanent physical disability, In my CL'-Ol',1SidE3£'€d View tha Ross 4 .. ' {K 5 r; -

5 7-, of eaﬂting capacity of <:1aiman'::jR-1 Wouid be such 1/3" of the same wouid came to sheuki be taken to assess the ioss'J<§f;é:§1;x':1i.£1g <::agi§:"iw<:iT_i;§-ﬁv tI:eI~é _ is no dispute as t0 the: age the _ot' £t:;§:

by applying the relevant bf capacity at 1?.S%. R-}ﬁ "i:s "' e}:1¥:itieﬁ to compensation of Rs.59:1 j 18,240] ~ awarcied by mg _ ._ .V ' .. ., ..

12. 4:; 5940; 2005 said to have disabiiity to the extent of 45%;. 'géléfained ﬁactums msuited in 43% of 1::§1ys«3'é314.dis:é§i:ii1'i'fg;§.3 ";:':é::fé_:jL1344r:>V:1¢:1c:11t~i has produced the wound Ccﬁijiibats EZx.v P'--=} iifwhich ciisclosss that he susiameé iacerated .' W'01§I}C_{ :t§r;}. gaarieiai region, swoiien 'sander amide, right ané iumbar region. On examination, has issued 3 certiiicatc ExxP~-- .16 stating ..i:b§t t}i:z::c1aimani suffcrs permanent physicai disabiiity at 48% my considered view the <:ia.ima11f./ R-1 suﬁhmé £033 of = ..---éar31i13g capacity of '?O°f£3. He was aged about 26 yerars as an the date of accident. Therefore; applyigng the reievam: factor, income and his age, and taking 23.3%: of capacity (i.e., 1/3rd 0f the 70% {iisabiﬁty the claimant/R~1 is entitled to cbﬁiiiéztsatiezz VL which is rounded 033" in ?4V,(}G0/:?.__a'£;.V_ ~ awarded by the w.<:.comm:ssi§;icr.

13. Finaﬂy, re'§ SpQn€iéiit."'AI'€6'.I in EVIFA 5941/2085 is ageé was a citzanﬁtr by profession. HI; %:§a:~. V'ai:;;';éi"sio;as over the body, a contusicgxi :kpe'é wA:,:iz_i1'iVc::°iv1'WﬁVs*, swellezn and tender, swoﬂah wxist joint. Ex.P--.3 is ﬁrm weung assessed the partial permaﬁénf as par the certiﬁcate }.§x.P--'?'. In my txisaw, R;-1 éﬁﬁhmd 309%} loss of eaxning capacity V' _ tai{i:1i'g""1]3*"d 9f the same it would some to 1?.5%, ' §iécQrcii;ig!y_Considering the age, income and the relevant .f.éi.i£g>r to the case, the claimant] R»: is entitfied to coﬁznpexzéafiﬁin of Rs. 35, 164/ ~ which is munded off to Rs.§5,.1V_Ca'}/~ as against Rs.1,1{},2(}8/~ awarérzté by the '~ _' " W. Comm,issi0;:1er.

14. Further the awarding of the W.C.(30m1nissi0ner after 30 days from the d.3'E'ti':"O£:

ﬁI'i'0§;l€{)11S am} the inmrest at £0 :bt;'.j.:=wa3ile<xi--VA01ij' the compensation amount after b:'£ié1ys ,thti' passing of '£116: awmd by the

15. Hence all '=;3}'1oax,-*g<§. part. The judgment and awaré for Workman compensaﬁcﬁ are herﬁby modiﬁeci.

The "1 1";';:::; $38,' 5939, 5940 and 5941 of 2005:._%§ '§e'::.:::«;::;eg;3V1};é> of Rs56,i311j»~, 59,120;~--, 74,c>o{§;;_ anﬁ '§5 ,'.§.f{;{>','f':.:.:§¥e:§pec::ve1y as against Rs.1,13,€J2i2/~, 1,1g8,--i24G/'Q; and 1,10,2(}8f- awarded by the «Ccmnéiiésibner ﬁ0f"mWbri<:men's Cmmpensation, Beiiaxy in W'CA= as 443 of 2004. The claimants/R»: in an thése are entiﬂed to interest on the campensation amou,r;f at 122°/Q: p.a. §!;'(}In 1()-()6~2GG5 '(iii the dam eyfdepasit. The ciaimants are entitled to vsrithdxmv {km ceempgnsation amount depositad by the apgeiiant beforrz this court. A »-M' . i_ "w, s.;,,, "f'he aVppeB;an.t/ insurer is ent:iﬂ.ed to refund 't.'!ﬁf3--,§9:§:cess amouni if any depcasitad by it. _ V _ ' X' J'u dgaA ' 9:313

Unlock Advanced Research with PRISMAI

Karnataka High Court