Karnataka High Court
M/S National Insurance Co.Ltd vs Mansoor Basha Bin Basheer Ahmed on 30 September, 2010
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 30TH DAY OF SEPTEMBER u
BEEF' ORE
THE HON'BLE MR.JUSTIV(-DE AA
M.F.A.No.3523/20o9":IW€i} 'C/W _
M.F.A.N0.5843/_2O09._(WCJ -
M.F.A.No.3523/2009
BETWEEN:
M/s.Nati0na1 Insurance C.c-.....,_Lt.d.',.A ' "
Hassan, .\ i -.
Now rep.byits_V 1 _ , 3
Regional Officcé, 9
N0.144, stlubh-azran-;co1npIL;ex', ~
M.Cr.Road;' """
Bangalore). v .._ E
R6p.bY its ~ x *
Administrative.uOfficé1j; V " . . Appellant
{By Sri_»;;'é:"§, VevnkVE'tesh_,__A;dv. ,)
1. "l\./IansVo'cE'EiB4é'£LVéha
Bin Bashéer
Age..M;jj0r,
--- .. R/0.1V£adanahaHi Post,
Jétvaragoudanahalli Hobli,
Hifiyur Taluk,
Chitradurga District.
L/.
2. P.M.Gouran,
Age Major,
Naseethakote Beedhi,
Malevadi Pennagaran,
Dharmapuri District,
Dharmapuri,
Tamil Nadu. . . V' 2
{By Sri Girish B.Baladare, Adv., for RI" _ 1
R2- Notice dispensed V/o dated 3O.9A.2Q.1Q.)f; ' '
=:=*=:==1==§==:=
This M.F'.A. is filed undef~~.,..Sectioii 5g_:)f~sVI,T»':C Ace
against the Judgment and Award'-,1ate'd: :1..2OVO9 passed
in WCA/NF/SR-26/2006 theiiievi'ofV'tiae..Laboiir officer and
Commissioner for Worknierfs Hassan Sub
Division, Hassan, of Rs.1,31,082/-
with interest at,.3.;'Z% T .
M.F.A.No.:Vi3TA84-3,':2(:i't'I}9,1" L' i
BETWEEN: _V i Mi t
Mansur Sasha,
,_'S}'0e,BavS_f1°ir:,Aha.med," A """ " 'V
Aged 'about A2,?" yzeears,
Hall Madena.haI13t,_Vi11age & Post,
J avag_owdai1a31,a1ly' Hobah,
V' . ,Hiriyur Taluk, ' 51
Ch1trad'urga_"D1str1ct. . . Appellant
, , 3»,,.»{'%e~y %"'Sn,ou§isn.B.Ba1adare, Adv. ,)
L/J.
1. The Manager,
The National Insurance Co., Ltd.,
Manjunatha Cornpiex, '
Busstand Road,
Hassan.
2. P.M.Gouran,
Major, Nasithakote Roadf
Nai1uVadiPeni1agaran, "
Barmapuri District,
Tamil Nadu State. V " :4 ...Respondents
(By Sri N..Narayanappa,
R2-- Notice dispensed) " .
This ssction 30(1) of we Act
against the .gj4dgii%:e~nt's._"dated':""'22.01.2009 passed in
WCA/NF/sR.2e/zeéiest'sesame file of the Labour Officer and
Commissioner for "'Nork;n:en's Compensation, Hassan Sub
Division_,- -.HassaI1.a partigr Tailowirig the claim petition for
gtjompensation and seeking enhancement of compensation.
coming on for Orders this day, the Court
_ . « , delivei the foiloiaring:
JUDGMENT
5.' two appeals arises out of the judgment and order V. 22.01.2009, passed by the Commissioner for
6. As against this, the learned counsel for the appeflant in M.F.A.No.5843/2009 i.e., the claimant submitted that the Commissioner has rightly taken the loss of capacity of the claimant at 25%. He also submitted '_ Commissioner has erred in awardi.ng»..inte.'rest" 1V2?/V6, 'per'; annum from 30 days after the award' shouidhave been awarded the date of application till thedatet"'of.CVeavirard andthereafter, at 12% per annum from the .e_date»%'o:f 'till the date of payment. He eiafimant has deposed that he ?- per month and batta of ?.50/-- per the Commissioner has taken the wages. at Q' month which is proper and 'thierefore: i't'C:*does_ not for interference.
"inhavsijearefully considered the submissions made hy the learned "Counsel for the parties. The substantial question of law that arises for consideration is, "Whether the Commissioner was justified in V ppptdkihg the loss of earning capacity of the claimant at 25% and V _ 7 awarding interest at 12% per annam from 30 days after the award?"
9. it is relevant to note, the claimant has"'si1fiered fracture of 8th rib and other injuries. The doctor:
that the claimant has suffered perrinanent fiofT.17*?/p ' j The Commissioner has taken the 25%. The request of the insurance sjeconhd opinion has been rejectedt capacity taken by the Commissioner is in View the evidence of of the Insurance Cornpanyiihas 'consider it proper to take the loss of eamVi'n_ght capacity" 15%. In so far as wages is V_.concer_n§;d,__iithe has deposed that he was earning Vwages"'ofT %_._4~,iQ'Q«C)/..--_ per month and batta of 150/~ per day. ' There. is no rebuttal evidence. Therefore, the Commissioner justifiyed. in taking the wages at 3.4.000/~» per month. comes to 12,400/--. The relevant factor is L/, the amount in deposit before this Court. Excess of ameunt, if any, shall be refunded to the Insurance Compsifir appellant in M.F'.A.No.3523/2009. Sri.Girish.B.Ba1adare, Acivocaite, '. vakalat for the first respondent' in Within two weeks.
Sd/-
; . Judge PB/JS