The New India Assurance Co Ltd vs Sri A Narayanappa on 9 February, 2011

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Karnataka High Court

The New India Assurance Co Ltd vs Sri A Narayanappa on 9 February, 2011

Equivalent citations: 2011 LAB. I. C. (NOC) 486 (KAR.), 2011 AAC 2017 (KAR), 2011 (3) AIR KANT HCR 99, (2011) 4 KANT LJ 354, (2012) 3 ACJ 2008

Bench: S.N.Satyanarayana

.1.'

EN "EH1? HIGH Comm 0;?' KARNATAKA AT' £3.;é;:9:'G2§£;_-wait... .

IDATEID TE-HS THE 9TH DAY OF' FEZf3RU'zivI?!Ywv2G'§ 1 - _ 4 

I3EZP'Of2E
'f}~i'.E3 £€fON'BL}E2 MR.JU5Ti"H;_'E S.NA~$}&"FYAE<£vAE%Q'aYAN§§

M.F.A. 510.235 I."/':2.<:}o.:~'~_{w<:')' -CQW'
M.F.A.Na.23e~:2z2--o0:3{_wC) '

BETWEEN:

The New India. AAssVuraz2;=:§.feV"Ca.1, L'f;d.,"_; _ - 
No.67', Raddy: ~C0mf;Iex;3._VV}1itéﬁééizi VRc:az:*E...='
I\/Iahadevapura, _;galQ'r_4é: 'x560 €148. »
Representéd b'y"'DiViSi0nét1T.'£)f}i'ce+XI", 
VIF1oor. Tow.e1*"B§_9_c,k,  Eﬁuiidirig
J,cKRovad';'T':3a;;ga1oi%j¢»' e 5'e3Q'oo2._
By its :'r:iu.1y cons'i:iu_VtC~ci» at_1§Oi='ney'.
 ' V .      .y.C0.mmon
Appellant

{By Sri c.13é.'Rax.+i sh",-m.ka;%;~~-2$dv.3

 .  M.Ff.£:.. ;\ILC!.2381h/x2089.-« {WC}

E} A S:*i'.A.Naifa_.y:i.na;3pa§ major
53./0 Sr1'.1€\njane1ppa
R,' 31, Va1'ad.21nayakanahaIli
'Fh}F'a:rnézgondILz. Hahn'

3  A' i*~l"a$1ar:1ang'aia '}I'aIu.k
'  "§}33ﬁ'r'1ga§ore Rurai Eﬁistrict.

"  FVI/S.,D1'h'_p Eéapoor and Z3ro€;h<~:2'.s

No.8. Whi{.€ Field Road
'£}<>dd21m:k§~:und;' Ir::i2.zss£..r§z:£ Arm
'E3a§":§zf21Eore « 560 948'



, . .?2es;3£§i'2e;i_é«1";is
{E3}; Sri YR.Sadashiva:*eddy, Adv. for R} ' »   "
R2» i'E()I..'E(,':E% held stzificiezztj

This MFA is filed u/S 3C3[1H}m{).fW.CL'f3é3.i:' '?1é§&1i.ﬁS'{ 1;Ii€f 

juclgmeni. and order dat.ed«29.1_C.".'2OO:"3«pa.sse<:1.:f;«.WC;:3;:NFC

252000 cm the fiie of the Lab0u.:i_ Of'f*i-czar" and 'Cé'n1f:1,i'ssi'€;1:';e1*
fbr xvoristnzeﬁs <:0mper133,i'.i0r1; Kaiaiit, 3;we1rdi11g--v_.ixﬁmfueriésaiioii

of R.s.87,117/'~ with in{i6r€s#.__ at 'l:?_J3/o and:  fii'£~E '

21p}3ei§a.r:>:'. hercéizl to deposit t}'1é: $:1;11<3'
M.F'.A [$12362/20O6{XV_.§1
AND ; "

1. Sri, "i'himn1app_._a, r;:ajo1*V_ _ _ V_ 
S/0 S1~i.1m~I:::rm:;rI1aiaIi._ ::  = _  
R/at VaV3133ari§1y'3ka1jaha.1.1.1  7 V
'Fh.yan":ag0:,1dJ,u H':§)blI'*-, ' ' '
N'e1amaI1g,ai.a 3'TEja}uE<_?  V V
Ba1":ga"Eor(:'7RL1ré1'i DiS'ii:jit:€'.

2. M/s.DiIi"pV Kapogr a,r.1d.'~Broihers
i$Ju--;8_, White _Fie':1d Road
 iE)odd'an:ekkL1f1'dvi...Em;iustriaI Area
VLBa1igVal.C'1:e¢_~ 560 048.

 '    V'   qﬂespondents
A  {By S1.E..ER.1E4étdas11iv21reddy§ Adv, far:-1" R1

 $52.2» i1eV'LiCé}'h€id stlfiiciemj

4' ..'f;h3?3 i'v§FA is filed :1/5 30(1) of XVICAACE; against the

__ '~judgme1f:'i'; and Gfdﬁl' dai:ed.29.IO«2005 passed in WCA:E'£F'C
 2:4:--'-QQGOO on the fife 0f' the Labaur Officer and C0m.mi5si0z}er
" .§E;:r_i§&}1'krI1en's COI'I]p61"1>S321i.i{}I.1, Kalar, ziwarding e::om_p€r1saEi=:>n

   ;:}3;3elEanI. he1"ein to dﬁposii the same

hf Rs.4--9._4OEi/~ Vv'i{,h interesi. at 12% and diraszciing the

Theése appeaiss t;',{)'ITEi}."Eg an 113;" aidznéssion this day, i'h,€
r:<)u:'E, delivered §.11{§'. §'<)Ii<}W=;z2g;:



J 1}DGMIi1.'§T

The 2"" n'2s_p(mde::}E. i:1su1°a;I1c:e~w--._€fr>.rrif3any  my

WCA,NP'C'24 and 25/2000 on {I36 fife«AéfuCd:ﬁ§:ii;i.§§sigimexr:; §E}r

'warkrm-:n's COII3§)6I1S8.f.iOI1,V,--'K{}1&"i.1' '::;1s= I'i}eci»'"t.Ef;A::§;_:é a_;§3péa3..ss »

<tha11(:;1ging the C0m.m0I1 orde=i*..cVE ;1it:ci 29'.-1(§.[2O05Vgpas5ed in
the ai'<>1'es32.;'.d Ewe <>:i:»ii1'1":~'2ﬂpeiit.i;;>§3.s.__g,r; 'i&1;" as it: pertains to
f"as£;ening Iiabiiity to pay {E€'}I"VI.113~'.f§V'I'V1f?i'c1t1'~"3'l.1!i'.d:..C1£:(iInE1I1{.S on it.

2. B€i~i.ef' .i"'e3aVc:f'éI'eadifig,tE>'«1.hVes€:appeais are as under:

ffhé'  of in'. NFC.24 and 25/2000 is that,

clexinaaht in 24./2aC§GO'['"I'hi:nr:;appa is uncle and claimant in

25/2000 V'L';1éLrI;€:Iy'V._ N-firVa3?jé111a;3p21 is nephew. They are

 A_ €nj'p'10y€§é3s _L1ndei*' 'I¥--i«----respor1den1 wcrarking as leaders in lorry

 ' EﬁE§f:i3'2i3§'1.g_4v'N§)';'.?%:}'x.r'O3/A"I204 belonging 110 Is: respondent

i':1$£'n*edV2'-'<1 respoxndeni. 011 8.9.1999 they were

1.rawé}!..irVig in said E.o1"ry as Eoaciers in the course of 1,h&1'r : "..€;E'1'ip§§)}z'I1'1{f§1'£, said lorry me': with. an accident near Vaﬁhur 0*}; Nelamangalzi - 'I"1avar'ekc:re road resuIt:iz1gj in grievous Wii1jLI:*'ies to both C1EiiII}2,1}'1i.S. E?21¢::h 0}" f}.'I€'.I1'1 ﬁled Claim petCii.1'.:ms sséeélgixlg ::7<}:':1;3€3:1:%;a:.'§,i:3:<§ {or :Tz':}'z::'1?:3S s:;z2f.'Ei{32"e€I in ihi', Said a<:ciden1.. The said Claim pe*£:it'.1'c>:1:a= were filed E1§.§:"§;iI:iSi.Z'¥i.l1€iI' ézmployerf E-5" E'€Sp{)1'1d('31'llj emcl also ins1.;n:*e1' of 2-.<~"%lhiCl15.' ,1'e.;:;1:.e_;.3; 21"? re.s1,:>0r1c2€sn£. In the procreedizzgs belbféi=Cé2r1imissi0:1e%"» each. of them .':1ddL1C6d evidence: ;1zi_s:l1;3;:<;,i'I. f;,If tliaéiz" :é'i:{{é211"l24.1_1d also exarmnecl an Orthopeyliicryy sazrgegri' in ;:;zi§;_'§mfl" oi} {helry case ':0 esleiblish 'the disabiliiy'V..r_:3L1_sed £0 12161:' whole body due to i.I1jL£1l"i€S suffer§;Cl'~..ir1 .'§hc:..2;{}'o..1f€.s5éiid accident and the effect of said disability on i'h_(:%1'r E€a§"n;i'ﬁg 3;"C311l.ﬁppreE§}ié;ti(ﬁ1fél"plsadlngs, oral and documentary evidctnft-eé zivailabléuléiny Z1'.'¢:*..<_::d;.rr.'l ..--aLhe C0n1miss1'.0ner proceeded to hold that'°'c.1a11f1&1f;.tS'--._i_V'2i§1d 2 met with an accident': on if; the AC'f5Li'i'S€VOf their employnmm'; as loaders under ' l?'"res;;>vQf1dé23l:'§--rl his lorry and the injury caused ta {hem in tff:.e"said laéléiﬁdtézlzt is afjmbutables: to their employment in the j lsrry b.€l€3.:"1gi:1g to 13* re3sponder1t.; as su.c:h they are erltitlted to ..'y'..c1t:rr:'p&er::satio.n. The Commissioner assesaed {he :::Qrr1pr3nsai;i.0z: payable to «:?laima.r11'.3 lakzing their wages at wRé3.3§000;'~ petal each. C{>:1s§d@:*iI1g {HG age of 'I'h,€rmI2appa. ihe f21eit:.{;»r' 05 £82.93 Wais 1.;-1}:{€'f:§"é zmd léoldizzgg {hat he has; i_r;u,:"e..»%u I 5"

F?

$L1E1%3recE 1055 0;" ea1'.11.ing <:a1paa.r.t§ty is the iL1I1'€? "Ouir'.,.4'€}Q/E} <:0mpe:r1sai.ic}1": of Rs'-49,406/~ was' awarciecl £,(J--f 1i"I"r1,.;S"<3 ia;~_";:s"'» Narayanappa £3 COI1C€I'I1€d fE3.C'i'.GI'"' 0f' 2-4_i)1,65"'-waSv--.f[aE{e:;3. b Cerisidering his age and his loss';c>fF._éé1'1".11.irIgg_ {;--:1p21cif.'j§?'~_xi? E,ake311 at 36% and acctordifxg-§1y',~... cfozrzpensation i':i;"'é1'VVss'L1n1 of R$5,8'?g 1 172,13 W213 awardézd to i"t.._is furi;i2é3zi Ojriiered that both 01'" them are er£":--3{1ed t0f--,V:feéé~ii§«::» cQn1per1sati0n as Caiculated abovcwith 122%-fi"0ni..i§h_C a.cnide:n!; £1311 {lam of deposit _&-1" 'j.:4,_nji>r_1_V1,:n1_;«-- iﬁéibiliiy to pay said compﬁrisé;iiggifyxvaéf*iié1S'[ié:<1éd beijffiiin 15' respendent, owner of lorry ir1_quesiior£ .ei1:p1'<5y€Jf- and 2*"? respondent as in.s'urer oi'said1er1"y; * ﬁgspondelzi, being aggrieved by the Same has ::'c)ni*é up'1:ifé.h.€tse appsals on the gmu.r1d that entire claim in j 24/2000 by cia.irnam':s is faise. frivolous and ~..¥3:a.1Se_<;1 011 CC}l"£C()CT,'€d facts' The er.:i,.ire pleadings in the clainl f:';%i.itio:1s are cromrary to 'tine docrurmznés pmdL1.<::ed by them in wi.'E5"1c: said §)1"E)£',6Ei'di.I1§.;fS. There: is error an the part. of (?a3;fr2:r:i--$s5ic3:1€z" in z1§}prei7§€.i.§<:»1é sf awai and ¢:i0<?1.:.1r:?:er1I;'ea:1"3.-' .43., {%vir:I:':1:":.::e ava1'1ab.lé3 on re2.<::01*d which has resulteci in awawdirlg <:omp<:r1s:2a1.i0:1 1:0 £:Iai11:1ar1t:~3 whicla is requireci to b§2. se.t._ méside. It is aisse <:c)n£'.e,:1ded that claim petiticms are_.i3ié'é*V.i';;.__y%/T:-gyfigg {on1m 1.5, wherz accidmsxt has taken \§"i~{h'i.n __th'€g t.eI'rii',0r.i.a] §L1ri$di£:ti0r1 of Eﬁaxlgamre: D.]',,--.'5A'{f:i.'iC'fT." :1.;id-Wheij bath the cla§r:1z~mi,s3 are per'mar1n3m;_; 1"€:siTd€.ri':s 0f'i»'Br>;nVgaE01f'§€, ihé; Comr11i3si(>r1e:~r for Workman?'a._Cc"rnpensatiijﬁ, K7:;)lar ought:

not to have e11te1*tair1e (_:1' the 57é;u'cVi_ bfa.i_;";'; ps:titi0:1S, Léoiiijii' a_€1mti'tiT,ed above: appeals to consider the fbllowing subﬁﬁaﬁ'LiaIT'*quesi,ions of law: Wh'e't.'ti1¢1j of the C0mmis£sic:r1e:* for Wovfk':m¢n's«. Conlpensaiion, Kolar that the ;'E;SpO£1d€:r1E No.1 in both appeals were cooiies Liﬁiiéij emgsioyrziem: of '1*e:=spomde11t No.2 is COITCCIL ' proved In accordance: with Eaw'?

A 2;

Whether the C0r21.missic>ner for Wo1*kmen's C§}¥1"}.{}f5i":§3-8Q{i€)E1' Koiar {')is'm'ct: Kolar had ju1*1'sdig:1.ion to s:n:<:r£'.ai:1 and adjudicaté E116 pcﬂzitiozz in View of the alleged aitctideni having taken place in B21r3ggaI§}r€ I)isi:'rici'. and the pe1T.itic)m>.r being a ;3<:im2aner1t: §'<3esir.:ie:=:r1t: {>5 B.21zégaE{>re l3ist'.ré{,%'£"? ':'i,é..,,,;

6. Hészzrcti the Caunsezi far appeiiarli and re.i~;p;c%2<1 CZents.

Cm reappreciatien of' the pieadings. Ora} antl-3._do{€'t1.:fn--ei1i;:,;js;. €Vid(i:'iC€ a.vai.1abl<3: on record witI:1 1*6f'e;feI:'Cé;*' gfDLE'QdE~3v.. 01°F appeal this Courf. arxswﬁr the €ifOE"'€§SI§£i_d .3i_1b$f;21r1{.ié:3 'qziiiegfiéﬁis of law in the negative for th6fo.II0wiIig:_ 2 .2 Adxniitedly, the §15ci(1e:--ﬁ{ i;:x}Oi~xr:ng'1Q1*ry bearing No.KA~ O3/A4204 etausing i.A1j1_ki1j1-jg io :c1;ii1n:{:§;:;$"' 1:001: place on 8.9.1999 at zg'b40"q_f.V:.4 "'C};:'.C}C:Q£5f'VE1I;i'C}.i,1*i';5 "saivL;1 a,cCide1'1t has taken pleace wifhin;i*:ihe Police Station, which is situat.éd 312:1 Barlgalore Rurai D.istrir::t. The documen{S--«available'Ao_f1V'1=écorc1 disclose that though accirlerat p1a§:'?eAe.n...«8.9.1999 clairriant in wcA.25/2000, ' .fia'a1e1y_,4 N§;::z§;ya,_r1app3. lodged FIR with Texvarekere Police on

5. .E99Q--V'Wh.éé*rein he states as 1.1r1Cie1':

'V ﬁ"'.Fhat on 8w9..i.99Q at about 3 _pm., myself é£f1.d my "uncle Thin1n1a.p_pa were Coming back from Eﬁangaiore and we were waitimg; in Tavarekere bus stop 'in Catch the bi/1$e At that':

{.flTI€E a Iearry Came §mz:r1 the side of Kumbalgod ::<>wa1'ds NeEa1r>t1a:ng;aIa and 'éhfi said Imzxjz stopped in {he E3113 sianci arld £:0c:3k tiha ;.3aS:'-sﬁizgggers wai1.1'ng ?';.he1'eg We also get. £1110 the Said and when the 5-3a,is:i lorry was pr0<:eed1'r1g » A' Nelarnangafa, on the way. near \!'21rt:h11z*7;__1:£' 4 pm.., said .10rry crapsized _f:eA~i.t.9' &1ef:=",' rash. and :r:eegIigent' drivir1,g;:=.,r_;:f i.f_;s»;ed:ri\}*er':+e§§'u,}{i§f:'g_& in injuries to myself 21:1C_i my u--+r;eIe."

7% Based on &F'IRi.. _fm'1Vé-ve. regie«te1ed-'V2 in Crime N0.}.69/ 1999. E1; ie. Claim petitions are filed by the time of filing claim pe§.it:ie'n_g ee_r;'i:e'nded that they are empfQyees.A[A A.P.Arjur1 resident of Sri_ni\;e,'sajj'Bu_i'I&'i;eg%;e Road, Krishnarajapuran1, Ba1;1'ga1Qre. 'V 0r1 8.9.1999 in the course of their A¢1§ip10§;f11e:f1'2e_/they were travelling in the lorry in question to A '.;§';"é1.T1'§51.'}€4>:'1Y'--?.vvP€i§$3.i"'bDtiZ1€S invaded in the lerry fmm ",{'avarek.e:"e {.0 Ne.1_a1111a'ngaE'a. On the way. said ferry met. with an a<:c1'<;ient, as reéuii. they suffered. injuriee and the Said injuries are " {:a.uA:~§ed to {them in the eemse of their empioymeni and as ___:§u(:h, they are e:mi:;1ed to seek C()1'1'1p€I"1SEi'{i€}1'L Salbeequemly, they aisse fﬁeci .21 meme ;<5.'L2.1t'.ir1g {ha}; {here was 21 I}'§iSI'.E1K€' on their §}&1§'E, in znen:.i<}:f;§2*3g;§ the 1'§a1z11e% ef :>wne2." 9:" Emmy $2':

evamx ,9.

question :211der 'WhOI1'I i.hey were working as loacierg and i.nst'ead of 1ner1tienir1g his rzame as Diiip K3/.1'Je-Q1'"gV and B:mth.ers§ resideni; of No.8? White field Road, ixadzgsiriai Area, Ba::1ga10:*e~««118 they have .xI:-:*0;::i'g1y"'-giver; Jiheb 'V name of AJ3.Arju1a. On an :app}i.eai,ic}';} . {i.led =b:.r «t.bei1z Cemmissienet" permliﬂed fLher:1H 'Cr; m_:1.i¥:e. meefssearyy amendmem to cause title e'hange"*th.ee'f1ax§i§e of their empioyer from A-P.Arj.1;n fio _'tE':é,_f:. €>~f. D1'IipM Kapoor and Brothers and proceeded Wi.1;_h :g3.e£i£{:;né.

"Now facts, admittedly accident has ﬁ'.ak.e_n pleee. in situated within Bangalore Rural

f)_1:S'm'<;_i:; Adniittedly. claimemts are reSi.der1t:s 01' ;Va1*3:daiiaya§§a11ahalli, Tyamag0nd1L1 Hobli. Bangalore "£)iS*'{rie1".; 'v--"e:'f_I"1';'.5eref0:"6:; under Section 21 of the Wor}e;n1en's Comperzsatieli AC1, eiaimants ought: to have filed Ciaim Ap'etit&i0ns before me juris5d:'.ei.i0r1a1 Commissioner for VWa:'krne11's Compensation inetead they filed Claim peﬂtions before C{}§1'i1'I}iSSi€31'.1€3E' far We1'E<;men's Cc}mper1ssai'.ion. Kolarg wile 23:18 :10 ju:'§s7,«:§%.eti:::12 {.0 e1'1i:ez"i,z:'ir1 the Claim pei'.i'{.i0§:::~3.

'ewe,

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