Mallikarjun S/O Late Veerabhadrappa ... vs The General Manager The Karnataka State ... on 12 September, 2008

[Cites 0, Cited by 0]

Karnataka High Court

Mallikarjun S/O Late Veerabhadrappa ... vs The General Manager The Karnataka State ... on 12 September, 2008

Bench: Manjula Chellur

YWS MESCELLANEOUS FRET Al:-'¥3'EAL 18 FSLEEI3 UISEC 'W3
(1) OF MOTOR VEHPCLES ACT" ﬁuC:'zf3-JNST THE JUDGMENT i5~.NE)
AWARD DATED 3C1ﬁ.Q{3$*:':3 PKESSED SN M'v"C.N0.213E3i2{39'1 C7u\E'-.>TS-EE
FILE OF THE ADDITEGNEEL MAST, SAUNDATTL PARTLY AEn.Li}WiNG

THE CLAIM PEUTECPN FQR COMPENEEATEQN  

ENHANCEM ENT OF COMPENSWTIOND

EN rm'-"A N6 91?? 0? 2005
Bsszwvgerg  _
1 NORTH WE$"é' KARNATAM maég  
TRﬁ\.NSPOR_T G{)RPGR.£\T£O'i'~3 4' "
GGKUL mm), "

HLIBL3 EY W8 GENERAL ﬁﬂﬁd\£;$,(T§ER,
REP. BY ETS CHIEF OFfF_i_€}f-5R_ 

2 N€Z)RT"H WEST KAR¥\E.£¥§';!XKﬁ.  .  
Rom TR;ﬁsNSPORT' QORPOEQV .:r:»e;'3:».;_   " "
&NTERNALINsuRANQEmm{3, .,  --.
av ITS mgpujry GE:NER;ikL ;x4AN4¢;<;.§r~'2- 
REP av am f3HFEF {AW C>f«'~'FE{3~ER  ». 

   ~. « _   ...,APPELi.AN3"3

{By Sm. H  R1»:;+<;-L3Va~<A'--;:;\3B*;e*;ViT::--  V .

AME): 

MALL3KﬂxR;EU¥~'é V§E.RABHA{}'RAF'?-3A HQSAKQTE
SiQ.VEERA¥"¥?A HOSAKOTi' _ 

AGEQ Aaewr" $2 was-«:3  

Rm E-§"*'i'u'§AiN, 9"" £;Rc>$$,

 -  sHt$x.éss~4;{>'1e;;a!,%L! sH:vA§:,¢«$AR,
 *:=2AJ;*:».sI:~zxxs.-:.AF~2~.905T
 ' 3ﬁNG:aL.§:>'<f~':E~ 1%" V 

 (mgr:Kt:';§mE'S;%~;§;'.§eamv. me; am';

 RESWGNEENT

 ms' -:2%;'§S$ELmNmus- HRST APPEAL £3 FELEQ was wzzm

V' (3? M(}.TCI§~31VEHlCLE$ ACT WIBAENST THE JUDEESM EN? AND ﬁifziiiﬁsﬁﬁ

 "'£}ﬁxT"ED ;Z'=.GL£3.2()£35 PASSED EN MVC NQ.2"13Gf2Ef{3'é 0N THE HLE OF
TH'E~-AQCBETIQNAL MACT, SAUNDATTI, AWARDENG C{3MP8N$.&T5ON
" _<.L*F»Rff;Z4,20,'?69i~ if\§§TH WTEREST EXT 8"A';« PA.

THESE f'u§i8€3ELLﬁ«NE€}US FERST £~.¥5*F'£"ALS H§3C'w'§NG BEEN

 ..._E=~ﬁE.3'%RE3 AN3 RESERVEKE, TH}-5*} DQY KESHAV.»5«NﬁsRAYAN.z&.,J,

PRQNOUNCJEQ THE FQLL{3W%NG;

&,



JUDGMENT

The petitioner»-ciaémant as also raspondents 1 andf'§.?:' f\io.211'5f3E2ﬂﬂ1, on the fﬂa ef the Additional MACT, sa;a§%ne:§a;}t§eA,5%%ja§éf'2:5' appeaé before this Ccsurt. The patitE_:>ner_-¢j<:iaéa~g.'i$512" ' whereas respondent N93,': and 2 are ?a;ggr:§éw;é%i §b';<_€he::'c;u'é%i€&:.rgi:'T1*3f compensation awarcied by the Tv:*ibu.n:a!. 'E':-a_ §éc?,h t%:é§é&jap§ga.§3s. .~;mff% the resgsective appeiiants have qué'stif:§n.e=.:;;i ti°1'é'«:.0:¥T'téc'tnVé2ss of the same judgment and awarcS, _ﬁ*ey '--?g$2erj{=,, i9iaa%;".d, t'c.gether and are being diaposedofbythisVcommoin§1j'dggVrr:§§i1t:V» 2 2

2. Thiéé p2x'é'iE_;e.3é ﬁ-eré"§£'{'.'j3=§§}! '~-:1}; faferéed in with reference is their raiikingg 'i3efo1}':»e'jt-héé'%Trii3:4}'é'a--3« ' ' 'SH Whe p"e':Ai¥;_;:_;5ri'er-wﬁiiairnant ﬂied ciaim peatitien under Sectéem of ﬁaior Vehicies Act, seeking campensation af Ram A"-~£§E-s:i*s_3Vf§c:<v;*:V't§2§V_ ;:é';-"sﬁnai injuries: said in have been sustaineczi by him énA'£'§*s.:a m__€:tcz"VLAi}°'eA?2§cEe accident that accurred at about 18% EMF an

4. The case af the petiticner in bréef ia as under;

That on SEMQQ7 at abaut 4.33 PM. he hoardeﬁ a KSRTC 3:13 at Yeragatté, to gm ta Ramdurg. when the said bus came near Qhandargé viiﬁage, another KSRTC Bus bearing N0.¥<ﬁ.. 25 R81? running from Shaktinagar to Ealgaum, came frem opposite directéon ﬁriven by its driver in a rash and negiégent manner and dashed against the bus in which the patitioner waa traveiiirsg. A5 a remit, he sustained injuries to his forearm and index ﬁnger. Emmeo%_§'ate§y, he was taken to the $overnment Hospitaé, Kaﬁakfceij a:vherei4nV.f§t'$_§j;:_évd treatment was given to him and thereafter ha Qr,\'.B.KuEgod Haspétat Ramdurg, who Enmrrz refen'ad4.:fj?-:9:gxséﬁitéégncy"

ta Drmahantesh Hcmii, Ofthnpedic Siu§fge:;>.n , Sétsrziéattia4"~»'a;;;V:9iz?::g.' ireaﬁmerzt. ﬁt waa ncticed that t§"e¢r;:::;$%itit§)i"'!'*.~':;f'_ 'ﬁas su3E%'%i;1 ef:dé.*§'a'§;ti3ure~:

sf forearm. lnspite £3'? best treath%'eﬁEt';»?he [Cl9éi'§'§.§.f.7|' fV'Ali:."s"V': hiétg sarffeyed permanent disabifity in hi.*~:;"r§iQht_«'?£$%--e7a%§ij, V'Vf§;%:*;:e§:h haé'a%s*eawd his future e%2rm--éz%§'g}."'T'?§':2-::,; ;'i1et'it.i};>a*:§ér ﬂis"'av«v--;'3="z%"acticinQ Mvocate in Hégh Claurt azid an'a:;¢5ué§i-»,§2f ti°; é--[.=§§i'$*3b%%Ety, he is unabie to cmrry on ma professien ésahe _c{m'ng eé;;.='%ier.

€';>'.;"'{.§Ag:}0_VVrj3A':*:;€;:'\;&£e at' notice, resperzdent New and 2 appeamrcﬂ AL'Fa:?*:;f::*<tz.L;;'gEi i§5i{e*%:f§eé'.ifi1»e'd counseﬁ and contested the petitien. _ T the objections, respcnndertt Nosrt and 2 denieﬁ aii the VA T:.",§3;etét_ic:{é2$ avermenta and caéied upon the petitéoner to pmve the gaiawe. The respeczndent New and 2 denied the allegation that there was caiiémon between two KSRETC buses. They cienéed the averment regarding the nature of injuries said to have bean sustained by the petitienar. They aiso denied the afiejgatie-n regarding the income ef the petiéiener and aisa the d%sabi§§t3,«. 'sja_i:tiv--:¢ have been suffered by him, They wntended that ~ cﬁaimed by the petitmner is excesmve a{:;d,Vexorbi%.a7r%'§'.~ ., 1: . 3'. Gr: the basis of the pieadingija Cf»ft_ﬁi 9:,§3':aF_'t§év5'$,: '$562- framed the faiiowing éasues:

3) 'Whether the petitéoriéL:=:;:§:'»r:>\:*<es '%1e--..£3he71v;fwa :é sustained bediiy %nj;::%e--:>{_'in"'i%}e P»;<'i9ﬂ*£'cs:*-..m%{ic§e accident thvaé-..?c;cQu::reci_':§ﬁ"'--5v;v~5:;"'i9\9? at abmzt iﬁfmhours n n_VjBe*¢V§g;%§j§1f§8:ag;éi3'Rét;:._é*i>a.d, 1 Km awag-.%'£tces;¢ar€%'$ Wégier-nVA'éiéfe_ pf tijxé K.Ci'1anc£ragi __ atci§.n_:u,s1Iit.'of .{a.'éf§':. 'an§§iVegiigent driving .~;::¥'1? iv';;-;':f~i'.%"_:i"C: xauwearsng Mom 25--«F-811 by its V '--ci§ri'siG!TV?"A:,}:V'V.j»"

ii) '~-.Wr:veth'e_r A'2.h"e«...'-fjetitioner 'es entitled to any ' " caVhtp;é::§sati§:n? if saw to what amount and from V V_W'h0m?... _____ _:se1:{_"% fmgha: Award?

" . . 8,' irial, the petitioner examined himseif as PW.1 and exand&né'd., cine E3r,Bas;avaraj Hanamamtappa Qodamané was is ﬁxated £5 have issued the disability' certiﬁcate as P'a"s.§.2. He get 'Airﬁétkéd Exs.F£§ to P21. Ga: am other mm, respandemts did mt '"ilé2ad any evidence either arai er €;f0f:U?'}'3e?'E'Ea§"y.

9. After hearéng bath sides, the learned Member 0*! the Tribunai by his judgment under appeai ciateé 36.8.2065 %":aid that them waa coiiisicm between two KSRTQ Eruses near Char;--cgragé vitiage at 'EKGG E-WEI. cm 5.518%? and that the said acc§§jg;_"ti{:'VW§i;*;T..Vé:§nV. account of rash and rmgiigent driving of KSRT$ has M :25 F-611 by its §rive§: En that View---n%f'i--h.e ;F:=i§)iun§Ta»§.A V' answered issue N31 in the afﬁrmaté%m. z

10. With regard is tha»T'-.*z;;antuVrn_ 6F cen*ap§'é'g;és:a;t.§e::;; Tribunaé an the basis of the exQi£S:=, £"ice_ sf that the petitiener has suffered pefrﬁamerf:i d§$é%3ii;:;';.f}t'c:.'an ex$n{ af 2{)c;{o a$ agairz-,'~;;1tV.V';«_';'~;%a'*'a'"w§ 2A:t{riLE'e eit2s€jV"theréfére fo that extent the petitécner has suf;fered _%o'3s{ The Tribunaé after assesséng the inceméV"c-f_V€he p1et_§tEIs§!}éI'«.;ia:i Rs.1,08,2C1{3é« pa. reckoned Ehe iess of v_fu;t:u%Vée LA'aarnir{g:"*--a.t..._R_s..V21§84Gf~-- pa, being 2G% cf the annua! »i:f;t:@§}*fee:2,§:*:{3'i§y'»a_ppiying the muﬁtiptier of '£5. a.:=sse$sed the future 'iaéé.i;._e;f 'éé%*nan;g5§:J'Rs.3,05,?ea;m_ En adaiiticn to this, we Tribunai awé':-deczfai am cf R$.35,QGUf- towards injury, paén and suffering, R$L35,O'U€3s!» towards $053 of amenities in ﬁfe, R5.25,QUOf~ tcwards ' "~t;ds':3«5f axpectation of ﬁfe, Rs.10,0G0;'- mwards medicai expenses Rss.1ﬁ,G00i-- tawards traveiiéng expenses. Thusg ér: all the Tribunai awarded Rs.4.20,760:'- as ccmpensation. The: Tribunai directed gayment ef cempensation amount by the respmndenta 1 , appeiais is and 2 together with irsterast at 8% pa. mm the date of petition tiéi the date an' payment. Being dissatisﬁed with tha qLsar1%%;.;1fé'n._V0f compensatitm, tim petitmner has presented MFA and being aggrieved by the quantum cf tfxke?

respondents 'E and 2 have preferred ap_.::2:%A§§E _i:r§ 11, The ﬁnding recarded by t3i'e__Tr_i§unai»"xf»éfh.,reg'a§4ﬁ._i:'ca'._ actianabée negiigence has not bée.n:"33saiiéii b__3,:':'s;eAs.};2_s:xzi't:§e7r1"::; 1: and V 2 in Emir appaai. in any'case,VAts-aﬁvthé-~.xg*ahE§§é$*v§n.v£.>.§1ieed in the accident bekmg to the reéfp;-;§nc!e'::t_$Vi'}. }Tﬁ's$?§;..Ejs;mt': dispuée that the peii$%oner~--cla%mantAwas a:~'§ias$;éAnger'."'én o%'za Abd§"the ﬁusea, which were ir:ak*oiEa;°e;e§£§"j;»in "':--:L;'¢-Edent"."'"W'Thtzs, he &s entétieci far mm$e:4e*s_ati'a:n fréﬁ-§:V:'th.ﬁ *r¢§_:9f;3_§§'ﬁ¢'eé1ts for the injuries suatairmd by him" Téie-a'_Ve fo,re, theA._dn!3.§..'L'question to ba wnsidered in them {Fm sampemafios? awarcfw' iay ma ?"r§b:maf 1':s.}'r3«;;§V o:7f'£~;::¢ess:'va awe? whefher fiw sarm is required V £0_»':75aé "é;:2%a;3ced or rea'uc:ea'?'""

The princépiea of Saw regarding warms heads unéer s.m;4*_2>E§ﬁ'%*';_« mmperssation 13 required :0 be awarded in perscmai injury {ages are weii sewed by caiema oz?' der;is%or:$ 9%' mix Scam am am} 0f me Apzax ﬁcurt in persenai §n}zss"y cases, the ciaimetmt is antitﬁeﬁ for campensatimn brmdiy under two heads nameiyg genera} 11>?) damagea and 5§3€3¥3§3§ damages. Undar the generaé damage:v».{ ma compensatéan is awarcieci tmwards Enjurya pain and suf£';«=*;r:"i:':-gzjaﬁrj aiso wwarda has 0?" a.menities if any or enjoyment 01* c:r2.T};a3¢;-é:£:>L2'éﬁ,'T "

of permanent eiisabitityg if any sustaine_;d»b§:_4the_"<§V§€§y§éfz'§é.--?§t4. '..4.$:_3f'2:_ew':.".V the specizaé damages, the ciaimant ié':.Aenié_Et!ra:ii €62'. ¢m§§}péﬁ§a.ti?é:é:. towards meéicai expenses, transbaziation,'vattczndaséi Acvéjargas-'1etc., r L' was of earning ﬂaring treatment é:ri'd _iai§§-up asjd Foss m' 'future earning capacity';;E'j'-gar-%%Eng;'»A.§>#"&~.._'LzéA§c~m§:nt ef permanent disabiﬁty affecting Ejis futurs;':VV_ej_;a{'rr2i;1§§;A 'V '$3. Vin Rﬁﬂattangadi vs. ﬂ/1fs.Pe.f:!" and' others raportad in H1995)giilfi«.23V1($;Vi.£jjV~.i§a§.:§'et:'0ut varieus heads under which an injuredis entifiedvto.cV%22irté'*v:;¢t'z'ihensatian $2": paragrap3'§-»9.

3§Bf:c'-gaify AA§§pe3k§r:g wmie facing am ammmt :2?' 'A _ c¢mp er3$a=t§on payabfe £0 3 viciim 9? an acaident, ma t}"a§:?;:agfe.<;A';~~.£%aav$ fa be assessed separafafy as ""%}nec.i§£ri.§'éI§yT:: damages and :.:pe¢:'ai ﬁamages. Reﬁgniéﬁ damages am Show which we vicifm has:

éxtwéffy incurred and whim is aapable :32' being ,_ "'A_*;aI::£::'afeaF in farms 6? mcmey; whereas net:-pacunfasy damages are fhase whfch are éncapabfe 0? being a$se93.5fed by arimmefica! cafczsfations. In arder ta appreciafe ﬁre concepts, pectmfazy damagas may fnciwde expenses incurrecf by the cfafmasaf (2') m&d§a! aifeadance (ii) £033 of awning cnf profit up to {he data of trial (iii) other material loss. So far non-pec:.:niar3( damages are conaerned, they may include damages for mentaf and physical shock, ff"-L: ~'-' suffering, already suffered or likeiy to be future {:3} damages to compe:§.$éfe'ﬁmf 'the, loA$s _;:2f I amenities of ﬁfe which may i:"1'v?v'C:'!£.;'=,'C_'f€-*~'[V& 7-1' maitars :'.e., on accae:ntcf.i::;i;;:y _§isimant»rir43;{;jr£at "

be able to walk run or sit; (iiﬁgfamages £955; of expectaﬁon of fife Lg. on a§:c:-::u§nt_0}'».i{y'ur3r im:v.n<3r5nal longevity of the cu§nc§-;:fzed'»is"':;!}o:'tened (iv) inconvenience, ha:dsh:p,_ ¢.*ii$(;:i:>?r1fcrrt,V " digaprpointment frusfratiorfz a§d.,me::taI$tf§$.~;.jn*.{ifa._" ' " V

14. écr5§3;i:tut9d-"ur:§gierV_Sectien 368 are required to dete;m.ine_A':"':Se: 1'1::o.mp<§£1$§ti{Sn;...VVwﬁich sheuid be just and reasonzﬁibie.-. ' .[ﬁé-Tﬁinaunt of money can restore the physical fréimg 6?' aVVpefé:§Sr:*. V:'&"i.-Mwever, on that ground, the Tribunal canmét "award "wh_i§iisica:i amounts at; compensation. The "t.r;_:V be assessed by the Tribunal sshould be just and 'fez:.«s_£2r7éAabié-;._ _ 'fiihai is just and reasenable has been a matter 0? inié':*p¥etg;ttcsn various decisions. The Apex Court En the case "State éfkfaryana v.Jasbir Kaur reported in 2003 AC3 1800 (SC), _ ?A1a$_$iated thus in para-«'/' with regard to what is just and reasonabie cémpensation én reiatiorz to assessmenk of compensation under the Act.

"{7} it has ta be Rap! in View that the Tribuna! ccmstitufed under the Act as provfded in Section 168 is requfmd to make an award determining the amount cf mmpanxafion which is to be in She ma? sense "d$mage.::' whit}? 5'33 turn appaam So if to he 35:33: a=:3c¥':""»? reasassabfe-" ff has to :he berm in ::r*s£:1afW 35$?-

mmpansafion far fvss of fﬁsrzbs er' fife car: f2;ai{2'{§? i"

weighed in gofﬁexg scasfes. Sui at the 3a.2':r1.;e: j . _ has it: be: mrne is? mad that Shae' é§0m;:msn;:a%i<m_Ti}§ :sj:n§ expected fa me a wfndfaéi fer $525 Zééékrfién. 7 prmvéskans c.:§ez=arijr i:°3d§cata£'.¥'":a§ tha Vsf2{>,f'I%§;iL?€*fI$«.'E§'¥}iI}7$?V"f?T§§g€§S'{"

be East' 3339' g? casmat be a"b;¢ﬁa:3za,ﬁ' é2cv1f_1a?A~s::u,r%i$ proﬁf; ms: the same. :3i20u{a*--~--£?;:55i'-.b'év~-.§ p;%é.ma ..--§"r:e Courts arm' Tr*i:bu:2§a§::=_..§?'ayfe*é._& c§;3t_"{£'e?;?'L;r2rs»?:§g*£f; the varicazss facfars and quantify v_f:':*e_ -»é:¢s%épensaff9n, Mora s;W;% my V' 15261315' be fgimf' ¢ampen.§.a$fe%;§:ifs £';'<:e véxgd ;;ué;=3£}o:'§.WVV' There can ba no go§§q§en:_4_'fs::'!:é Vto~'afi"';é$&s for ma-aassring ézfée va5:§a:é.',_.af_AV f§:i.§;r?:a}fi"~«§if§e mi 3 Limb, Measure cf ﬁémégm .VVc;é§.%'I::*3<:Cf' ~_ 1'i;'a-e. arrived at by pmsfse matﬁagnaégcéé géiéufafféns. if wouid depenc! apan the ; 'pa:iicu§;a:"-» AfVét:f.'?s aérrd circtsmsfances and attending 'ﬂ@€?£i:'¥¢'3:f or spéé:3a1'{ Vfeafares, ,5?' any. Every mefhod as? " ~ ;z3Q?<:ise'e2paFic>;;€_ed for assesmkzg fire e;:ompe.r3$3fion has fa .°"_..<;;:ré§3;:2:fér<ea' in me background of 'jaw' m:np;e§?$at£@:?_, which is the pivcpfaf cansfderation. .?"fi<:§_s.¢g§f1 by use 92' me exprassien 'whicfz appears to 3! .' * s 4_ éélze jars?' a wide discrefian is: vested :1»? the Yrimznaé fhe detarmmafimy has ta ha rafionaxi in be dam by a judxkzfoass apprmvcfz emf min: the outcame of wfnzms, wﬁicf guesses and arbﬁrarfness. We axpressfan 'ju$f' ﬁenotes fairness, acguﬁabifffy and §'eaaanaMe:?e5rs and :mn--arb:?ra:'fnm*s. if :% £3 mt so It cammf be juai.

155 Thug, 33 obaewed by the Horfbie Supreme Cauré, thee meawre cf damages canrmt be arrived at by precise ma-§h.§&V_t*:;2§t%§ak caécuiation and %t wank} depend upon §f)a¥"l§C§.'é5&!"?:w'fﬁ{1.{§ :'é!i§%$'*_ cércumﬂancea and attendant pacuiiar or spmtiai fea--';¢.1.:fQ'3u §1'a§fsy_, aﬁd -« .V » every method 6:" mode adapted for as$;:§s$i:%".%:§;f; r_:.<::'é*2'2.gzséﬁsﬁticsn' be «considered in the i3ac%<grou;iw3_4_€>f j:4.1«$..s*!L_ <':;a:'r':q:>erfs:s*.--;';:r'£AV§i<.:»V%'§ pimtaﬁ consadarasiietanx The .ﬁKpm<"V"%';*§:V§-s'i;:»rt 'hasV":n:a§:%€.:.V§t céear V' that though the Trii}un.a':!a:...«_hax{é""'3#gi;§'§' gisis;c.reti<§f:VV"'g;§~\A~~?5$easing quantum af compensation, 'iiﬁé§§éiLe;;§§:=E'na.ti:§?*'§.AA_ii§Vé§'_f£o be ratienaé and to be done by§§u«:i:i:r§j§:us autcome af mihimaj mm guesses: V §€¢ep§z{:'V§f;€'§*:~a%:va5§v%§::':p§§n¢ipEes in mind, ﬁat 133 proceed to:

ﬁnd out V:§£~;§7}uét§Te¥;V' .t?§e._v"Te;£bunai has property amassed the , comﬁenaation uft"a's=:r,(:;l_§ffe.-mm? heads.

to the averments made: in the ciaim petétéon, the'-«4;1etE:$£:t1a}5~"éustained ﬁacture af forearm and he was treaied in :Dr.f»'iai°1a:.r{?tesh ﬁeaﬁi Haapitaia $aa,sndatti, as inpatient far '38 daya fixereaﬁer he teak fzmhertreatment vvith erthespeaziic surgecm in _$E5arzga%are. in the examinatéon-inmcmef ﬁled by way 0;? aﬁidavits thee gmtétianer has stated that as a reauit of the accidani, he mtstairmd grievous injury its the ferearm am index ﬁnger. immediately he was % .... ..

taker: is Government Hospitaﬁ, Katagai where he was given first aid treatment and was referred ta Dr.Kuigoc§, at Ramdurg..a*n.réj'«--frerrr there he was referred to Drrmahanresh Hcmlr Hosp_§_tr,{.L ~ thai: tiwra he was treated for the fractzrrg cf th<:='f¢§"£r$r_rfcw: é:irz:£' rrrvarﬁé "' V inpatient far more than 18 days in the :.'€=,a$a§:_VH'n.:=,«3.'p?sti.-:t.%.;_.' am f§1'é:rra_a?r;ar Em consuiteci orthczpeﬁic surgeer: -in 8aVr1~;;a§'k:2reV2 a.r:@§".i'r;:{Qi§ 'f;:§§rrrr er"_ :r» treatment; that prirxr to the acciderrf"'~%1: ri was hiieaithy and was practicing as an a'c§:\4.g?'é:2v::r:te=:'_VAV.i':r'1'§V_ Earzgatora. Acmrdrreg to him. prior ta iegar adaziscrr ta many Cmmpan§e5s""r;_'i:r%'6§ mrr from his praressimr. E03': his bright prefeasian arm futgsrﬁa'r:»r:r.:§r":sér::%§§1'e reread rm céssa his Qfﬁce in magﬁﬁtié ma '71£r:rr'g§§:{'r;re. dua tar ﬁrranciaﬁ riifﬁcuiréesr Acccrdéng Vic:..,%ham,' berzaiisrr er the accident, he has arrffarerﬁ ~. perrn-Ernrerii dVisab:§iAit§'«§n___?fa_ir: right farearm, which has cerrm in the way »::;}r"r~;rsV r;xrs;f:r"r2s'::i;:§5'r;~a1 werk and thug; rue baa East his earning capacity "arr<§*--aisﬁ farr'r;ré'Tirr¢om@. He was cross»-axamirzea at Eengtrr by ﬁrm

-- Eaarrnerd ¢;ar.rr1$ eE far the respandentr {ﬂaring the crc>sa-m<'aminatE0n, .r rre.r?:;aas étiferaird the suggestien that he was mt earnrrrg R.$.2:§_,$@ﬂ2'- ",:s;V.Vrr*r;*'frr:rrn his prcfewian and that he has mt mrurferad any

-rniiarmanent désabiiiry affectrng his profemiorr as an Acixmcata,

18. PW2 is D§'.8.}~i.DadamanE, Qrthapedic Surgemq;---.._frGm Ramdurg. Acwrding to him, he examined the pet'%iitch..éf'i*.T:.'t2n

24.a(2ae3 at Ramdurg when the petiticner came fargé%ses§';f:;ér;:{i'§g*T ' disabiéity. He further stateczi that t%z.e»AA»;:e2t4ética;'z'§2.§""':§a':%€,e '§é4sit}jj'é.th'La2V V history af mad traffic accident and ccin§ﬁsiair1%§.fd'~;§aiﬁ'~§.n '&':§§ joint with démcuity in writing and"§_£_ifﬁ:;ulty'irs %;a:".ryE:1»§V;; 'wéa%§ig--!*3$.E~;§ um right harmi. Aecording ta 'him, enV_e_?::é';é::fr:1'i:T:;a'V;j§a§r1.61'-t§§§A;3§f§t§on&r, he ncticzad éefarmity of r%g§!r;si._ ~';:vr%'s';&*.ﬁ}jc%'§mg!...,.5§f%§'E¥in_g and tenderness around the right wrist andAm.n§Qe;m§$V:ftA fr}ai§i'¢.i3é'§':V'-fgtétionai mcnzement iimitezti to 30 6i§sifEé§<E'£:=f:w L'i:1g§i§{£'tm':é1Q degree. He. ma farmer an 24.8.2003 revealed maiunitgfi%"VfraTc€:§;:g chazigem af right Mist ﬁaccordiffg. Vie'. tm; the aiinicai and radioiagicai ﬁnding he E§"~r:«\f 'tE":e;"V-.o;§&::§6:? that it ameunts to 363% permanent V. _ph;«'$i3€;ai;>_azéisapiéityAéfiia-5:-i"&'gi1t upper iimb. is": the craswexaminatien, 'i$ i$ --ei§cit,;e;€i~ dia not treat the petitioner at any point ef time gnaw t§1é«'.'§i:jsﬁ?tV§Vme he examineczé the petitianar on 24.32888 and §$suéd..ﬁ1'&$:a%§éx%ity «certificate as per Ex.P/1%. He has ﬂamed the éuggaxtiéfén that the ﬁetitioner has not suffered any permanent 'Aitfiéébility and that the petitioner is abie to write and work with his "ﬁght hand as he was doing eariéer. He has denied the suggestion that patitioner has not suffered 33% $1' eiisabitity to his: right uppar iémb and that ta heirs: the petitioner", he has given exaggerated ﬁgure of disa.bii%ty. This is at! the cm; evidence East! by the petitiangr with regard to the injuries suffered by him and aiso the perffra-aﬁent disability atated to have been incurred by him.

1%. As noticed eariier, the Trébunai accept%ng__?:f€_a..mééﬁﬁezfceta'? _ PW.2 that the ;:et§tiener" has sufferedJ;§érfﬁanVe'::§ di5a§§:i%t§;'».,§b "%;§jé:« extent mi 30% cf right upper Sim}; has §iaIc§"t.ha& thEé;.".,*:aé:ft§tié>n»ve!a7.Aﬁavé'H. . sufferaci parmanent disabiiity tea tf15e:,§ix*tan€ §§f'2£§i";r?o«V.ir§'_=réV§;2~.:t'i§ﬁ$a?9§ fa ma V' whom may and therefore fhgre és'.Aré'ei2: §ti;EaV:r%"Lr:gf his'fut'ua'e"éznrnEng by 2G%. On that basis he f{as;_'ca'E¢L1:€at:ed:lc;;$s..id?.ffu1:t.ar'e earning at R$.3,i35,'?69i«. V isa 's;.g§_c.iitic;:_'z9£V'f{¢:'{§:%;"s.::a::$5;5:xg.;n'f', Tribunai has aim awarda¢:i"':3?<js.1;asrides?'-var§§':3's"%1éacis.

2,9. As di7s::L:.;;sVs»;:e':;*; ;a?t;:».':a_i:'<:a----,_ {mm the evidence sf PWM and 2 as aim ii*:':a wnuni?i is ciear that the patitianer had sustjagsned.%a¢éra'i$§j'ir§?our§'e$ over right index finger which ia a simple fﬁzaiure cafmfight faraarm wfzich E3 the grievous injury, »C%a$:e ' ~z."'§.':{'::éa,:?::§if£>f;*:V.1~' 01° the fracture W355 dsne under geraeraé A%:a.;e_sihVesE=§ byTQrmahantesh Hooii. There is no diapute as to the ¢e:':ter{ts__§f wmmd owtiﬁcate E:.~<.P.3 and the éettez" EXR4 isauad by ' a:~, ffﬁ},-*:E'1ant%§1 Hook E5

21. ?mm the contents 9? Ex"P.3, it is reasmwabie is iwici {mat tha petitéesner W33 immobiéiaed atteast for a peried sf six waeﬁsca for pmper E..iI"ii€DE'I of ﬁactured bane" Evan aftar removaﬁ of g:ia,s'~.:.er' af paria, it is reasosnabia: m assume thai for imme mere "%ViV:s':1e=,7:",L:'--§c'E"1va petétiones" was rm': in a poaiiien in use his right iléiﬂfii a.s:e%;§f%%saétf';'T "

Thareforea the ingury aameiy the fractura«AA»3L1f§ere.:§€.V$§{"t'ﬁ-ii§€éi%i.§:%1"se':i V arwi the cmnwqamnt pain and suff;ering_'_"a%e 12*e£j'L:_i¥eaﬁjV acmpensated in terms of man'e.ifg_."'---.... TM'V-"{%r:i*:uné:.'% "ﬁ'a_S«-V-aﬁmrded r L' R3.35,{)GG§-« under ihia head. Hayiﬁeg-.:egagd ta ti:é ﬁ_atu_r}a cf' injury suffered by the pat§tien:e;*«._'.§é;'n§i 'En 3j}Vi€f';'i§§f"-_{:'é'f'A:'"fE';Cft that thaugh the accident baa mzzcujrred in §g2%9:?.:'~the§. A;::i,a%rE§"';_3é;f'§'§ég§15. was film in aha year zaém, n§sé§:ri4y ;1i??;:'.9;:_§;eai"§"'ﬁf&§r»..ihi§V"acm§ide:n%, the award of Rs.35,ﬁ3£30f+~ pain and sméfferéngi in our con3ideredV"zr.iaeW_i$ cn. §?%§.e" side. The award uf F!:$'25,8GGf~--« un&,,<%5 t'hi3 E"eeac1V"'~;«-.*.~n_::=V:;,::§d just and reasereabie. ﬁccerdirsgsy, we re:«*:i_;V.Ls"ce .§.:fi:;~:t?;f:}.:=e:°a$ai%an under t%*:é$ head fmm R3.35,0C3%£-~ is:

X ' 22, .Ti=e'{g*3i'ribune:5 ms awarded Rs.f35,$@iIéf~» towarda 303$ 33' amen§t:%es?';.vm accmmt ef permanent disabéiityﬁ as mticed abave, A %A§;ué 'V"Fu§fEm3naE has aim awardeﬁ huge sum under the mad 'mag «sf figturé earmng' an azmetmt cf permanent éiaabiiityu Having regard W't'¢ the faacts and aircumatances cf me ease, even me award 9'? &( Rsa35,Gﬁ$§- tcswamsz was 5}'? amenities is an the higher side: in war cansidared véhw, the award of R:3.2ﬂ,i?300f- uhder thih haad§_._~fa:*<>uEd he }ust and reasonable.

23. The Trihuhai has awarded {ff"Z§,2_5,,QQt§_'e';'"~¥"t¢3'».h'hEﬁé§V:lass :§f* 1' expeaiation of ihe. 'There is ahhciuteh; n<:~~zax$'édérz.¢e. ﬁr: féakf;-<m_r<i=::Q indmate that on account 9? the :a'r;e-.%__deht, "h.*t;_e¥i*eE is :ti%'%h%;rh!$.§§h hf §§fe. 7 apan cf the phtéiiener'. The Tr§hunh§"h'§iv§hVg cohfgpehhatian tewards ms of an*seh§t%es;_§%§vc> faihhrz :uhti;c:2§f;=.i;hé§:z;d; as hahhhw aeharath comhmhatiah rewards iehssnhflé%>§§:$§V¢iz§€éo:i~.:§*f' --§?'f%§:._é'ou£d he awardhﬁ.

The Trihunai hashQh':mi:%.ed:ex-~'éa§*it»s,i's-:.¥e:r!fo_rf.f§n awarding aepamte anwuhfhfuﬁsh'.ﬁ$;V§_v0hé:i§V a3:jiihhfhpehhhéhihh under the head hf £055 :3? e§<hecth{i--::n-- of hfe "?.iT;";"¥4fse>T'g::ih§§At§»z%.:":'?ar is not erztitied for this hmcmht hf R$.2ﬁ5_,Q£3hf»L"'a:*h{aii"d$é:1 hﬁh Tréhuhaiﬂ Thaw, the petétéahhr is ehiit}5é~d;,xh".1 ~.h_Rhs.45§GG&;'*~"tcwards ghnaraﬁ damages as agaéhat L' h7sl}h51,h<;:%:j:fz~[a=;k«a}}§.;»:r:3#ee4 by the Trihsuhah ~. A ' ﬁ4;RBrg.fc.§'hieV"ihe Trihhrsai, though thh medécai hﬁéhsz fear ihsaas than produeed, the Trihhnai has awardehi a giahai m;3%j;heh$atioh of R:~s.1G,G$%.s'-- tawarda medical? expenses. Havhzg ' "':fhe7g:a;:'5ﬁ tn the fast that the petitioner had suffered fracture cf right ~~-xipher' Eimh inamhzihg wrist, we do hat prhgmse ta aiter the award hf Rs."§Q,GG¥3f»- tewards medécaa expehsas and WE ahso dc not hmhhae to after the award af R$.'§£1,G£10}- by the Tribunai towaﬁd-:z___ the expenses incurred by the petitianer for fcaiiow-asp traat:3iV'e¢'r§{"L*@§':,d tawarda attendant and ineidentai charges.

25. The next aapeat required to be csnsidered »i;*é::j'x%x.a'E:"1'e?:V§1e:»<zfVt§"x;§' Trsmnaz was; gustéﬁed in awarding R.sg3,05,%?'§fa3z;--TT:¢::;a:rds%~ future earssing by haiding that tVh'e.4_§petité5n_§:"' has; é;2.i";"'%'§:t.f?«§%;_c£§ ic§%;$ ef future earning tn: the extent +3!' jbasé7c::?..c'{:*aT 'i7:5U'3':.}'f<.-E phyasiaai déaabﬁéty Er: reiatémn to wi{<§i~9,_ bodﬁ it is_r1otice $, 'sf Eate, me Trébunais are awarding astr::§§3c'ﬁ1'i'§aE ﬁg:££':£;-;g3__a.s szzompensation under the headg.v¢€'..i;o5Vs-s c§§_fs.s3;ur}:5 ea.I;é%'i%ij;§...§VLi1f.;:tf'e::n the basis; of the evieéen c;£é"t§9§T'at énjagféd :=*.z.2ffe ':°"véit'iv permanent siésabiléty withmsi prc>;;>ee'2y s:;<>%':saides*§r§Vg'~'V$:.-3 io.._:$}%z%r:.§i;~3wes' that permanent désabiiity has resuited in Lfu.n:;%i:2nVa--3 £1-E.$»a5b*§'€éty Er: any way affecting the future ,.,§ai".2*f;_j§'r§":~g f§;;a_c&ty* §$r"e--:::-'n'i'ngs cf the injured. Tha was of future 'eVa§r"iaé§fa;g"0§%'ez:t;c;§unt 0*? disabiéity wouki depend upon sewarai factczrs £Ls.¢h'~ras 'ii":2€z.V-V'r'::_3v:;t:I;iIV'Ve 9? vwrk carried an ﬂy the Enjured, ms profeagisan anduiwig 3%? Enabiiity is gainfuify engage himseﬁf in any other eimsgtieyri arr job. Hr: arderto ﬁnd out as: in whether the injured has 'isgsffefjed Kass sf future earning an account <1? pennanent disabiﬁm-*, "mere must Em cogent and acceptabie evidence to prove mat ma permanent disabiiity has come in the way of injurm carrying an hm avccationfpmfessséon as he was doing eariien if so is what extent ii @ has hffeated his future earningh. in 3 case ch' this s*:ah.;re,__ a medicai axpert prohahiy wouid he in a bane? phsitécm ta furhia-hf"Lh;:$' t1"3;)iE'Ii0%"'£ with referenae is the avmcatéen cw gzsmfessﬁ-am ajffihh Ehjuv:§'ie'£5.:.""--h ' it is mar axperéenca thaf in majmrity cf casgs.,..ri;;:; §<:e;.éi:<§':*"é'?seAh%;§5;<&%"'::*r*;$e;i V ta gram this fact. Even if a ﬁocthr is e>:ah1%h:§tih, he w::su'%:*i_ h::£ a$ Eo haw the disahééity haw affeV«'::i_ed__the "fz.,z.thm,e;'zsé'ih'Es9;.g:;....,hff shah éhjasmd and t9 what extent reférhhhé he tha azwcahenfprefeaséah 0"? the "&.i$'53;iQ*&}§f hx.perhence that whhnever a Docwr who ahpﬁafhg he e§<~ahhﬁ'»ih§:--ﬁiV"the injured fa? tha purpose of as_$s1é*§:§§é§¢ah%-. Aofi ;.c:?:i"%ai'}.i_'a'Eii:t:~§r":iV's" a-->»r;::.'.%::"2é:'2ed hefosre threes C.10urt)he vmui€§_Vm.ef§*eE§f'.§i--até:"h'$'h.fh'*-'.hhé:t"»€E3"ihe percentage ef the d§$ab%Eity:£k§%i7h' paiiﬂéhuéar Eimb and as is the percehtagépa? cléEs:aE:s.§1V§V*k3',¢;"..'»a'§$V_hg§hEha::3§ihe v~.-haw hwy. Hawewerg the ﬁ0ct0r'a_wou§V:dF"*4n_h2' 3tV1a.:_eA%h:e'h%:éais cm which such percentage of ~'V.djisahEE[:t§:. i;;__ a5$a3se7ci.w .... .T¥"hare aim appaars to ba net: standard V7g1;z§¢i=éi'énas~tvQ'~=sh;2£é'precisaiy as ta what wouid be me gaercentage hf . Wsa.:§i:::5g €113 the whoée may were ccmpamd ta the

--Vpercehiagéhpf.ﬁésabéiity m' a parhcisiar Eirhh. in the absence hf "';.;§ci*1Vh:g;gé%%'ﬁ and acceptahie evéderme. it wouid not he pmper fear .'_'h'~:h§ev.VT';":*i§una.£s to amass cerhpensahmn under the head 'was of T .j'_ "fu%:uhre earning" héadouht, permanent disahihty may rams}: in 2033 hf 9' " "fuhhe harming capacity. Hhwever, if that Sass cf future earning capacity haa net resuited in actuai has of earnings, in hush cases, h/ 3&1' queaﬁon cf granting cempensatiorz under the head 'Sass of __furLr;'e earning' does not arise. However, ire arch cases, Eas2$_4ve.f_f§Ljr:r3'e earning ca.;:aar:§ty an account of permanent e:£iszr.bilit'31l'_:§}§rr§u%r'iVj'*-E'r_a<r'a_"'. certainiy greater warring wrziée computing the-».-é§m:;§éras3.:%%a2r:"

payabée under the head 'lass cf ameri;iA_é%es:...errrr1;é énjé§rmarﬁw»t:f_'_V¥rfr;'r f This couid be 'tiiusirated with exarnggie; i"§'ar1"'injureq,.;étr:.§§o$rec£j';iri a privata or Gevernment organisafrdiz,.:V':az1ffers ';:.errr:ﬁrzerrr§ disabiiity which results in was of f:rta:.re e_aaVrr€'§_rigV§';<}$§ra.¢ity, and tiéapite the permanent disabiiity, if sucrr kamsaﬁ #0 reduction in his rank er saEaryﬁ_.,trr§;r¢_ is via'? future earrréngr However, in :;;;;3i:§'i «9VaiA$3e$§_V,_ rhaé_;_;éraa.p;e'"zi_s%a§:§Eorr to be granted unriar the head 'Ec;'s'S%"b'Erraiéafaerrifiéss e:n}cs},rrriént of iéfa', wiri have to be :aubstanfi'a1." an thé 'rii:'i1.ar é"x_.Va[r-.--«t§'," if an injurad who £5 a. buainessrrran or an agricuxﬁt.-rrisrv or r-:__ cAr:.;c»§i';~=:é'"ffar$ permanent aisabiéity resulting ire !e::ss_r"$3f ﬁriuryre e'a"rrré«ng_...r.:a:pacity which wouid raduce his future »a§rr:%rsVg...§§ 'is; a..%¢'ara..e for grant o'f'comper1satic+rr an the head of future Er:ss}é.'9;f exérré'ir;:g Ec;:ré"Viazccmrrrrt of permanent disabiriiy, by appéying the . x;veri 's:~etti'é;r:£E 'rxr%ncEp1es,provieied,uthe ciaimarrt piacas cogent arrri ".r,.:ar:<:r£:.:;:tai:Va't'e evidence in that respect. However, of late, we are r.__'r:érEcin:Q that the Tribunais without ﬁnding out as to whether raatiy

-~!;!--'sé permanent disabiiity suffered by the injured has in any way V affected the future earnings of the injured, are granting huge amount of compensation towards Sass or? future earning. marry! or: the V preperiy united or not. Qfnourse, 8 may ﬁlms pmduced haw been marked as Ex???' There is ens: zway dated 24.5.139?vt.é_1f§§eph>-._;gt Drlﬂahantesh H<:>e%iHospitat, Saundatti. Hawever, not accompany the repart of the radéglpgist. _~"Th.é%f_xmfa§¢r '-t"iVirz"z§.§' 'V appear to have been taken Emmec§§ate33}é,':afte-r téhfka %%aT:;;$:c:.e%n:%a%s¢.am' reducing tém fracture and putténggzséagter 1:53" .F?é2*§s. F£TCﬁ i1£'vv?lT;t§.a§I)§§}'~!§ ii L. is ciear that there is rm medicai eviV§Le§?ca :2: eéi:a.ﬁ_§'i$i§':th;a § after the petéiianér tack inétiai traa*:2*}*z'e:}t he iookéngr faiiovmsp treatment at Bangaiora or at a-ﬁg: é'tVh'é:*Ip%a«:§é.: .j'VETv1»e_'.~ap;;>ears is have net taken any foﬁirzgirfup t% eaim.%:'n%*ﬁf}§{_"a.n§§_V:V{)%thopedEa Surgean. He seems Vﬁrtimpedic Surgeon at Ramdurg~m:.§3gu§g25V"h2a{;:E3:.;L209$; i'1"a'sv~%s§uee:i disabﬁity eeriiﬁcate as per E>:..§,'%G'; 'if rgﬁalunéan of the fracture and if the petitioner \;z!T:15_4L:+n§:éeV%g;o.'i%z§; anfgaaén or discomfart an account of that _ he yiux§&1§i:iLAhave éastiajvniy Atiaken furthar treatment with am; meter Zeithef in '1£{a;s'zg;a§<;>r$ £32?' at Saundatti. However, :13 such evﬁdence 113$g£;'f:3Vdu~<§Vét%., : ﬂoater wfm has issued E3<,P.§G, as named earls-a_r ex_am*.E:§.édT as P'W.2, admiitediy has net treated the petitioner any of témek He seems ta have ex:-amineati the petﬁimner "':V q::.!y §n the date when he issued the désabiﬁiiy sertéficate E>:.P.'iQ. Eiéen in EXMPXEG, it is not stated as ta whether aiieged yarmanem disabliity has in any way affected the earning capacéty mf' Em petitioner, if so» to what extent. Evan in his area? evidance, W812 W Am;

has not stated as to: whether the altegezd permanent dtsabttéty of the right toreatm suffered by the pextttécmet has in any way affected the future earning capacity at the petitioner who it an Advocate by ptotessitrm and if 30, t0 what axtetzt. Even if the evidence o}f..'F?tftL2 that the petittmnez" has suffered petmanent dtsa.t.s§£§ty o:3...;a;J;;;<§,ti_s;stti't tuft.' fracture sustaineé is accepted, tt cannat be ttﬁﬁawfﬁﬁitﬁfttéitt Suﬁ?! permanent disabiiity has atfectet§"ttte"'tt5tt;rtt e;a«trt§t':g.'z_'c:aL?;::--é£<citt:y".

at the patttimter as an Adwmaata. As nofi5ett--.§e§é:tiiez?;t§té'~q,uta$t£§tt.55' ta wttether the injured 53 entittett-.f§r~~gwm;§'en_satt;;»t1"v_:utitté% 'tats of future earning mt ai.'eCt".'ti1t't;.§"..(I'§ t;3e:rtt'--t;f*tt.iet3tj"'ﬁi$a.bi§it§e'~W0tt§§ éezpatté taper: teverat factats. "1"ttc::$'«.*:t'fa.r~:tt:r;sV§';--tt:ve t"t=é:§tu.§réti_t0 be proved as a mattar t;t'tta»t:--t_iArtj;at:5t::dan*e.e"with 'iaw.-"'4it is ortiy then the Tttbuna! can pt'C;t'§:_3et"t§f' a.ts{e*s{$"A.ttheV4Vi'ssé"gtdamages can account of such permanetttVV'ttt;s§:bilit)V.$ ameunt shczrutd indicate that it iﬁ just and..:€§.-a'Vsonab§e.V" " 2't'te;f§!fg.an ttta vagtza evidence at Beater that the :Airt§'u.5{ect -*3t£tt;e_red permanent disabitity to a parttcutar ttmb ta t"'¢;ett'a,t;rtA ié;a:t'?e;;z.t atti'd".thereby there is pentzanent dtaabitity at»: agatrttt thetvhoié 'batty ta certain dttgtee, it ttanrmt be accepteé that such Jperrttanéettt dtgabiiity has a.ffacteﬁ the future earning capacity at the

--.ieft;ur=';::in UREQ53 there is cogent and acceptabie wiaence that .,,_p%rmane:tt disabttity tattered by the injured has restated in ttmcti¢na.§ disatattity affecting his future earning capactty and themﬁy there is ftttanciai M33 to ttm claimant, it wit? nest be parapet ta;-"award cemptansation under the head 'Sass of future earning'.

2?" in the present case, except tha evidence.-t§ét"PW;'f£ . ttm petttiattet sttﬁered permartent ctisat>Vi£»ity ta t§1=r;~"e><:'t§.?=:frf:t»dt:3@% Qt " 'V the right upper itmb there is £'1b$01t.£'[e3y::'.'tO e3.-vtéciteflnattfz-'zs,t.&;:._é#.st%t;e§'t§s;%3_ tt?=:;;:Vt':A the petitioner has suffered funct.§tsn§! disatqitttity atf<2ctér;'g':'tt.is earnings. The petitioner has. proetiizééi ceitatitz'-<ttStcL;:tnet%:t:s marked aé Ex:=sVP,t3 to 920 as <:§{"tttica.t_é§ Vi_$5'u:e._;;t,.Vvby.yaritzzut 5r:$vrgani$at§on to tndicate that he was ap§n;:_.=ir:té'd ftvatt/,,tvé§§.t.gdvisors. These documents arej,3t::»;tt::_'«:ed to s_h-ﬁtész tt*:.ti:t"V;'§_'e:tét_§_c_>H::§et tract gooé practéae and he,t'1adt'§joc>rt_tncétr§e .fz*oh_i his préfessien as Adxsomate. He tta$ atao proﬂ-ucead inc€:t:€ea'j_tf::st{'s*sv:_.tAt:»tns anti actmevvtedgemettt for certattt years _a;r:d rt"tattcjxi:ct.aVs',-. E$<;;_P;2t. tt is interesting to note that thmsgh ~'"~,_the..':L_j$art_iﬁ.cat_g$ Eh>tS'K'P--;-t'3' ta 53.17, 1% and 26 reiate to» different 'V,L'<.:tg:aniT$ztt4t§r':$;t» appear to have been signed by the same ;éa't,:«téoh a5s'Vt'~2i;;trt'aging ﬂimctor. Hexnxever, these certiﬁcates anty tndi<:tatte:"t.Etat 'tI*se petttéomvtr Wm appointed as their iegat aévtsmz :j.,T§a'1e23_§ cétzttﬁcates {in wt indicate as tn: how much pmfesséonai tea tttéjégfhave paié ta the petttienar in each at the years prior to the "'atcctdant and subsequent tn the accident. tn his om! evidence; the petitioner haats not stated that these organisations have terménataat ht:=s services aﬁerthe accident, The certtﬁcatw attsa do not indicate ,f3\/.

that they have terminated im wrvécea cf the petitioner on a:_e:.¢_oun% 91'" the disabéiity suffered by mm in me acaident ExP--;f'%"8--::.i$ §'§2e ceﬁiﬁcam mated 'km have been iswed by the Primﬁgfsai ' Claiéagea Accmdﬁng :0 thm ceriiﬁcate,...'t%}a p_z§{ifi'd>r:*é.ef»§»{é%2s:a'_'_»%fta'3_V ' educatmnai quaiiﬁcatimn of MA. LLB. 'was;'$rveEi'kiﬁ'g._'a':§:ia p"sIir::=.-.:i.:"i4;s;sj Lecturer for ML course from the j-g5e_22at_V1S8§a83;'tcaVE§~S5%~3§.jQ%$Hinfthéér ' aoiiege at Bangaﬁcrre. En the ﬁrst is; higfh'i§;'..V::d_i$f:icu!vf§to accept that a person wéth LLB q;:!.réf'E§'%¢a&'iﬁ§sn;V-_;a§5§e%:§' iéac_§fs $tuA<;*ieVeA*zt studyimg 99$: Graduation inA§;awi.e.AAfssmf;_. $'£--*.4e:v,§ar1'£V>§iV_,*:='i*:face, acacrdéng to this certificate, :_E'é14aé"'A:f3:%-21tviti<;:ryeri§m'{3}"k§<i::i:';: 'thixgaid coiiega between 1982~--83 to :.é:e:iéé':i':.jie5i"aEt wag in the year "'iQ§?. Even af:;k;:"<>f%"V:f£:'?¢**:A§i.:v?:V<;V: 'V';m:f:i't§»::§:§ier iA€.é ViéfI£4tha mark' as Lecturer after he E:>eca;m«e"ﬁ_us3; Therefare, the said certificate has no re%e~;;«3n£:aVVE;:_ ;zn-,a_:JE¢'.'~:'.§é: any ﬂoss cf earning, E>:.¥'.2'E conjpjiéisgeg' Qff a¢¥<'mew¥.edg$menEs issued by the Encoma tax '.e*aV1.:5t'f:s:>.ritm_$"<ar:1<:& Ez::._:::Ees an' the income tax. rerturna for diﬁareni yearss. .F:€¥i:£i'%3EV§T'§§;$'§';$é1=§i§;I3Cu¥31e¥¥tS indicate that the petitioner ﬂied his first

--V éncoiﬁez iagsc hréxturns far the assessrnent year @8953? Le, far the 17F---V'._g;;an;iaé%Aggear 1895»-96 aiming 31 .9~..19§36. Aiong smith th§s, a Farm in .' ?&.jf::Ipe%ridEx«A is aim wmduced. ﬁacording it: the cctxntesnta cf thia "farm, the petitioner was not an assessee and the returns af income for the assessment year 18$8-Q? has been {ﬂed for the ﬁrst time. Aacaméng to the camputation of the tetai incama for the (y assessment year $998»-$1 the income received by the petétéoner from his professicm as Advocate was Rsfﬁj53,906i-4.,. ~. _ '"§fhe acémovsdedgment Esaueé by the income tax author§t§e'_sT"f¢rt,'_*§:.$;§§*:::g« _ ﬂied irzcmme tax returns far the year aasessment yaw" WQEKQS, indicates1;fhe _t;éxgi§'%e '§h'caéh'e.V'.¢if' petitinnar as RsR46,§41. A3 perthe ccﬁipaifaiion o;?5t%:.é::in¢mf;3e fa".:=r '~a the ﬁnanciaﬁ year 1Q9}'~98, the irictiffxfa recei$e:§i"'i;*§§'-3t%€ e¥;:ﬁéiitiwner frcm his pmfesgierz as ﬂ€i{'s*'c~; ate has i:4 a3i%;:*'{ é%z9wn 'a s'R*.s';'§,3'2,U('3ﬁf-. The next copy cf tha ass:é:aS$:.*f:e:{t'-v--;.';%';*$€3u__é;:¢;*i. '{:r: Ef_:»:.P2'? is far' the fmanciai yam" 1.;4ﬁ£:$9.;9 as$es$mer":t year 2G£3C':-Q3' As:.pe:'i"'t.f1éé§y..tE';Ve'tat_;%.£__;§n.g,p:'ﬁ_e':{e-zeﬁved from the prefessicm as Advc§V£:%ﬂé as _-R.i$V.V'"L8'7,@5r0:"- For the ﬁnarzzzﬁai year ;Z§iiV33.-G'1'--a:€d* ;15s"sié$§rm:é}fﬁ't4.3:?ear 2ﬁ@1~Gi%. the incmme reataaimd fmm the: proféT:2s§tm~ ES.'-sE*1A?<;.zsa;'Vfa" aa Rs.1,8"F,$7§f-A These {aw éncmm ./Ea): are ﬁiefi 'ssu§3*:a*§equent to the fiéing of the céairn pezitimn Vawrgf~~¢;§>r'aa»7§nién§§y%;-.:he petitéener hag not pmduced the éncmme ma :.*eitQ.z"r~.V:$ fc§Vr't§*§éj_ﬁ§%';§Vn¢5a§ year "£99?-98 and iﬁﬁﬁ-99%, Whmh were vary .q mucﬁ' r$ié§{ar§t4'tc; ﬁnd cm as :0 mzﬁethar there was any ﬁnaracéaﬁ was 'A '" ,§n'cz:s*r;fedVVi$y the petitioner fmm his pmfeassi-an after' the accident. .' E1-»5Ve"n them E3 same indication that we mcame received by the T " '*g:e5titioner fmm his profesaéan during these years is iew campared ta rim QFQEEEQUS years} amass it is sémwra that such reduction was on accstmt of the pa»,-rmanent disabiiity, it cannot ha iméd that the petitioner has suffered toss at incczzme on account of disabiitty. As noticed abeve, the injury suffered by him were one sirnpie Virtj:1,rry'~.o:n the right index firagar am fracture of the iewer end gfl'_:réi'ciitt?sj'.gi . said fracture was reduced ccznservativeiy. Ha havs»n.r>1ft~..trnderggm1.5é any surgery. ﬁdmittediy, the petit=iA_mnar..t«i.s. uan.:4.Aav4£3t:ajte__V profession, Even if there is certz«:in'_ amotmticr permzéinrwerttvttisﬁgbiiity suffered by the petitioner, it is not'V'ett;tVabii'sheﬁ' ~twttiré pétitrmner by convincing evidence ti1at':'tit_is iii' hm right forearm hag in any way nVcti_a:rtVi':ti§;j'V'~ai$ﬁdvmcate and 31$ 3 remit, there §$.,ia$§r tr: 's:ft:;Voj§ttt:e§:€ any extent. The disability saizgfi the petitioner tr: his right for"earmv,'i'ﬁ§tacit;ﬁréttiiittii'ct:i:i":*:rt.%Qirtétiirtiii trannet be stated that it has affecteéithé' %t3etiti:<$Vh'§:§.rfr§;V_t:r§et$i:3n. 33 an advecate. Therefore, from the above citsVr:ussi':.~2z_'t,"if;"Vi$ ciear that thare are m evidence piac;_<~:'ri, the géétitianser new there wera any circumstansea *wfé;'r'rant:nVg'ttiw.fT'rib_unai to award saparate compensation under the i'iu'tea3ri--.V'io¥.§s'aéj_'if--..f£i't.t2're earnérzgi on account of permanent disabiiity. V _ The"'§'ribu.étéi";i$cepting the Iztcrame Shawn in the incame tax return Jtctr the yéﬁr 'i996~97 has computed the ioss of future earning by ._"C~3iiC'it3a:tti'3g 23% of the said earning and muitiplying it by the ..m--1:1itipiier of 14. in the absence of any cegerzt and acceptabie it evidence that the perrnanent dlsabiiity suffered by the petitictter has; in way aﬁacted the functéorzing efthe petitioner as an Advocate and an account of that were is reduction in his pmfessicmai inmmg, we are of the considered apinican that the Tribunaf has cjdn€.ﬁ2%;§'ad serious arms" in awarding huge sum af Rs.3,S5,780f:§'3iav¢a§"ﬁé"'i~aTé&--[ ' cf fzsture earning. There is ab$a%ute3y...nc;_ grouhﬁ'":e'.';;;méar¢i' .an;{ V' amount towards future £053 of earning, ;"'"§'T%:eréfare;'_."ihé . 'aws{éj:*:$:

passed by the Tribnmaﬁ under thisdjegd E3 ':f"i&:2E',"i.'I§i'm'.i i1T(i i'3:é.:.'$»;'3*§.§.E4.§:€it%.é

28. in View rzf ihe €ii;s.q:§'§:$'si<*;ﬁr?:.s1-'ééééﬁsi-3'%$:2x;§, t%1e r'e"&3 no maﬁa in tha appaai ﬁEedAV'by theAp_et:i'tEan§;§éf§V§i.§.ist'i'a§{i;:$.§;1§éreas the appeai ﬂied by the ;_s'e $';:'}¢:$':.'1'§3e.;°s:?tA :<_$%eT7<: ': '&;ésem:.;§a to be aiiowedw Accordirigiy, saetétionermazlaimani Ea d%$m%$$§=:7C§.W :'z.'%.?5}§%._N;:3i§f'1'?é22.§Q5 ﬁi%.a¥d"'b§} KSRTC is aﬁowectl in pa.:"!:, The cer:1rﬁ~;35e'f:'satia't1::3%::R's;f:§_§AE-§;3§'.5¢f~ awaroéed by the Tribunai E3 reduced taV'i*<'~s.§;v'!5;f.j£}G.é*»=r,q Wine a;:2peiEant~--K8RT$ shaii pay the .---.«_vcon'3»;3§;2.%'2s§a?;tE~:z;f; amAdunt....i:r;gethar with interest at 8% pa. from me '~',§$;'@§3:'&=.'-1.0f»§e€itiQﬁ tiii the date 91' payment. The ammmé if any 'sf.ie1;Vi$sAitetéf 'éE%".";hi$:=.VCicmﬂ by KSRTC és ardared is has transferred is:

V .V the "fé"§bui*:s:a:.1K"".V All sal-'L Xudge 1 sali.

Judge mt"

Unlock Advanced Research with PRISMAI

Karnataka High Court