Karnataka High Court
Y S Prakash vs R Mahesh on 26 November, 2008
Author: Subhash B.Adi
Bench: Subhash B.Adi
g 1 .. IN THE HIGH COURT OF KARNATAXA AT BANGALORE DATED THIS THE 2673 DAY OF NOVEMBER 2008 BEFORE THE HOINPBLE MR.JUST!CE SUBHASH BAD! BETWEEN: Y. S. Prakash S/0. Y. H. Shivanna. Age: 26 years, 1 12131.15, 43* Main, 4"' Cross, Agrahaza Qaesmahalli, T. A ' ' Banga1o11z=--5f§00?9. " _ . .. (By M13. LaWycr's Net, Advsf) AND: 1.
R. Mahesix.N.Fajor;§:.;
S/0. N. . _' No. 121? 1 1,1" Fkm"r,Kzfisb.1;appa Building, Pa11athiif_F'0:8t, Varfi<ht1_r; " V' Banga10r&8.7-vv a A Na:'ipna1!nsuxai1CC...Q£!~. Ltd..
" * ¢I)i'1t:ct'~;2.'3§gci.1t,9 Branch-II, » VI<i-:~._9, Liiizgaxfaju compktx, ' 'A}_3ove.V W_o_j,:1d, Gandhi Bazaar, R<:bak_},.. Easavanagudi, E§:;nga1;:::e---"4 (Rep. by its: Manager)
-. «-- .. RESPONTJENTS (B53: %nag¢séh for LEX PLEXUS. Advs. for R2) §'I'h:is Misc. Fitst Appeal is filed under Section 173(1) of . _ --.M.V.'Act against the judgment and award dt. 20.03.2006 passed in MVC. No.9?8/ 2005 on the file of XVI Additionak Judge, .V "I\IIit:1.1111¢:1', MACT, Bangaimu, partly the claim petition Err compensation and seeking enhancement for compensarkm. I«+'Ié19,11«id§€iLt.!-IEt.§$;pi:Vi:a1_f -2- This Appeal coming on far Admission this day, the delivered the following:
LKEJJ This is c}a3'mant's appeal for c11hancc:mcnt of in mspect of award passed in March 2006 on the file ofMAC'I'..
2. Claimant. an ants; scooter bearing No.KA-O5/ 5313-4492' the scooter mashed near Om a motor cycle bearing No.!{A-()'_3,' and rash mt! negligent dashed against the vehicle on xie1aich--A -travcliing as a pillion rider, as a result ofwfiich; he injury and was admitted to the St.Jo1§.11's2L.I*Ios.VpitalV_V fdx' and thcmafier he was referred
-~ wound certificate and Ex.P6 -
it shows that the claimant ma sufliarcd A . fracture of right tissue and @1113, comminutcd all metatarsals 1 cc; 5:11 right Icg, fracture of base of phalanx of meat toe. laccrated injuxy of right foot.' Véuxaiposing underlying tissucs and Iaccratcd wound over the right icg and other injurics. He was admitted to the hospim} on -3- 23.1.2005 and was dischaxged on 31.1.2005, thcxeaficr, again he was admitted an 25.2.2005. PWQ is the doctor. He has stated that. on account of the injury, ciajmant finds diflulty in sitfing, standing for bug time, squatting. fiast Walking. using Indian toflct and them would be pain in _ ankle and foot movements are restricted and ., fo-at increase on exertion, etc... Ht to the right lower limb and 13% ghe *' the czossmxamination, he has flag notd disqualified from driving and: evidence on record, the Tribunal '%.1I1(i€I'2 Painand s11ii"éIifl_fg:"; flj Rs. 30,000/' Loss of i:nc<:t';:a_I:I:1<:-. Rs. 14,000}- Medical exp¢nges%% Rs. 70,000}-
Lc>ssoffu1_:1;reiiiL~m_r1c._'V--. Rs. 85,680/--
_.L»r)§1s o£_faita;z§é agxlcxiiiti-:s,_ _____ M . Rs. 10,000]- '. 'Con:vc§(;in2c"' "ngmishmcnt Rs. 3,090} -
___-__- ____ «o.._..«--.--.-
TOTAL Rs.2,12,6so,I--
"i:t.i§.'}'::ontended that, on account of the severe in31' ny limb. claimant can-not drive the auto. Though the §§:}Aa;'_;"m"' di1i.;'i*1as stated. that his income is Rs.6,000/~, the Tribunal VT at Rs.3,50{)/-. "It is also stated that, on the pain and d D' fiidfering and other hcms. the compensation is not reasonably V' awarded. ¥,,%,3j% )