Karnataka High Court
Sri Parameshwara Poojari @ Kuppayya ... vs The Bajaj Allianz on 22 March, 2011
Author: H.S.Kempanna
Bench: H.S.Kempanna
AO uke Mun Atos Pade Ma ea, BPR AR ERAS ERR ATIE Gott ke PB ee 8 Mie P LAP LM EP Ler BAN Pa PAAR, Be Sat 4 £ SRI, PARAMESH naeD ABC as ALY BARS, ' RESEAING TN &, ea. REAR HIRMALA INAT ue BANK Cot OuY ONANKUITSTE ;. Pd nakGA LORE - 6, a . ... APPELLANT iA SCHOOL ts Dana GURARCE CO. LTD., RO 105-A/ 107-4, SEARS PLAZA, 136, RESTORES CY ROAD, CALORE - 28, as ENTE Eee ey iTS TONAL MANAGER. ree SE Ae oye ¥ 3, SR, Seu es Peso. 8/0 LA KSHMAR, AGED ABOUT 41 VEARB, WEAR SHARIMAHATHMA TEMPLE, qu OOS, 88 MAI ROAD, J.P BAAS LEE, Arh PRAMS. 2 set eo Par ot HPAP E EOE OR EE a aft Rael! BMS. Pee AL PAS FPR TREE B the =
2 ae ta BANGALORE ~76 MR. VIUUAY KUMAR, 6/& te SHARARAPPAL sbdes AGED ABOUT 21 YEARS, NEAR SHAW HATHMA TEMPLE, 47H CROSS, 34 MAIN ROAD, LP.NAGAR, GTA PHASE, oe -- Sate my GUT MLR LRENUBA, ADV. POR RI, R2 _ SERVED ceo Oy THIS MPA IS FILED UNDER SECTION 173 (1) OF MY ACT AGAINST. THE JUDGMENT AND AWARD DATED S.11 2006 PASSED IN VO NGA 6R/ 2007 ON THE FILE OF THE T. ADDU. S05 & MEMBER, MACT, BANGALORE, (GCCH- "Un PARTLY ALLOWING THE CLAIM PETITION FOR COMPENSATI OW AND SEEKING EN {HANCE MENT OR EX OMPENSAT! On, S MPA ec Ml G On FOR HEARING THIS DAY, THE COURT DEL IVERED THE FOLLOWING:-
Ths appeal @ by the claimant secking for erihy ee montof compensation awarded in respect 31 Une % 2 se ee tg Als
2 'ee bre fase Bree PEER ae = ot page dee teas Pate ee ae Foe E bb BE gy, ary The appellant/ claimant impiititec &@ Clan peluen eto . phe sk re ey ee Paget Mae ricerrs 4 "
fore te '\riouvia. Seely jJOP GIMimoeioen © Ab BAAR DOB rt "ERA LEME i Pits Seana compensation in reepect of the personal injurics which ' he eustained in the moter accident that took place on tof abe 5.02.2007 at about 11.50 p.m. near Yebect bus stop at Bangalore wrvolving the _cnetor cycle beedrin Reg No. KA-05/EN-7033 ruiden ay the third reaponden' :
firat reagondent at the relevant pohat of ti inepugreed accident, the claimant sustains ae injuries, which comprised of frac tures eg on e areal right hip fot. which he. took treatment in the Lee coy ie ware EB ave, E 'yg aah &k » ee ee POG INI (OF © terme) OF 6 a & - .
eurgeries. He epeit luge amount for the treaiment of injuries. Deentte the same, he i not completely ape nn :
i a EB betes, be 5 eas s4e8 eR ae SE, : F ured of ue injuries, due to which he is unable to carry on hi avetetion as Hotel Maneger, which hes resulted . 4n lose of ineome to him. Hence on all these grounds, he hao cies, an dt a 1 € pepe bet Bee sig the eed gomnane mega: testmae ior dom se apy Loies : trons seas fy sp auugit for grert of compersatier mor the ree ponders. oa 2% gr on, ded 4 fa 5
3 geet ie gM ARR BE iat, ght fi, Td f, rh gine EM Ph 8 aetincare, Z aE, = ay Ave? seetnce of mobos, Pe 2 ane 3 the offerximg veruc 2 a % & =e Ss a ~ graves ey bee wn oh bee ghee So 26% £e oS eee gem gee Ey eee ne Bo I pi gs "es cao tk tik es Searcy. PELE Ley wee i Ge cee ta DLT. The a . ee the a AP PUAIR IN BG ERE PEER Saethad ad i ¥ ah afl, appeared aril contested the claim of the petitions... a was contested that the eccident in queetion has. not "te 3 tale place duse to the megligert ruling of the ofenciirgg | vehicle by the thied reapondent.. On the other nend, if Be ie took place on acccunt of neg SESS, eyele by the claimant hineeif. They further contended that the rider of the offending. motur vehicle did not 'fige the moter possess any velld ard cycle at the time of accident. 'Therefore, there m@ breach vs petities: el coertend:
Be "pey any compensation. Accordingly, sought for ae % see, tee A sty Pa & on 4 a é. *., LAT CPS peep Of Tee Gieove , 'eee Hert » x Es "h ae bn PURSo) Rh LE ALPE SEARO, Vo BE is z NEah GOLD oe Oe de ee a cette ten on SEP She ou tdecmmn veanchence eomelontqmn bapesecl en , GIS OL PELNNIOTI 30) Pee VBS TOT Ler VEPs PeEeOe. 2b further saddled the lability of payment of compermation Lr he was working as PW.2 amd the Medical Ofiear who * treated him as PW.S. He produced 55 decumerta, which:
es came te be marked as Exe.P.i te PSS. On behead?' of tne odent, they did not lead any evlence or have. ad
6. The Tribunal on coneidering the eral and i thet the accidert fault of the driver of the ofenmding moter cycle and accordingly, the eleivsant hes @atablehed ectloracie negligence. Further, the. (Tribunal ee <t evilence of the claimant, dectore PWS who lus examined the claimant aml the decurments placed on hae awarded « total compensation of Re.2.43,000/-owith interest at 6% per arsvam from the e ee < & ty # € Fa z A s ke ay é '. The aopellant/cleimant being aggrieved wv the quantum of compermation awarded if map hefore thie Cort.
8, The learrend coumeel" ff | Ene © appellant) claimant submitted that the Peibunal es tot awarded commensurate comp ermal under verkue heeds. Bishoratirg t the submission he submitted that the Tribunal has. net. talkie: into account tne lowe = future ince so deepite the clinching evidence on record. Fanos 8 case log enhanineitient is tmiade out, the. ins ure " sipperted the impugned jucgment and ewere of tee Teicume. ey PES Cad som st Bove i 4 seg a Piatt Sets se, eva, Bh 90 Ao, 'aking the rival @uotws@ion Une _ ; a eee oot te exes ; a Ps vat estat at rey bboy eggs apg, Po CRSP MEE REST, BPEL coe clemy Rene OF: Peer, Toe port eo B gees e oe a Foadiy ef :
a i 3 = "
feat .
a) oo ae fpr ee i
-
Piltsh BOP Ge BLOAT AR AL ter BUGS A PLE "te FES: PYRE jeer ane Lug du cams aracy Es geeet gee edie Fie peer BS.OU ARG) * LOWES Gury, peu Se Suerte. 21 Thy ay f é
4. ant Hes mace oul & case "Whether appellarit/ ol for enhancement of compensation?"
il. The facts ere met it distuce. The nt heaving met with soculent, topicies * sustained, treatment taken end. the amount spent for a the sare are also not im dimpute..According to the ee ne sustained fire stars of sight thigh bore ara ryght hip. He took 'teotment in the hospital tor about @ daye,; during which, period he "under ent tro major mLNgerics 7 "The Med ital Oficer- PWS who has exemined hom hav etetea thet the clanmarnt nas TE ce , 3 2 i.e --_ --_ a 4 4 Pee Maes se ape, hie Eat, b urlergenes major operetion on 16.02.2007 under which Jracture wae etabilieed by cloged inter lock nailing. Post 21.00. 2007. He hes stated that no nes disability at Pg pe . P ved 2 2 4 % ty ghee cs & BP ler OF tres Cocloar uty ~~ a poh S 6 ~_ ap 2 cf .) Che e.
eo oe oH eet MATA: HIGH COURT OF BARN ATA THIGH GUE Gr RaKrUnE Aten TH GTh Ghent tsar meminesatanes trent sent nt a OG! * iy, : ; pa By sen # AQ ey "hy a 4 an 9 : 2 4 Jost by 4 son SoS oe Rg. g@ g & & £ 8 8B B 8 £ fg 8 BF B BZ os ge a a e : 2 - S . "he a oo sting ea " & ; tel shad S bq ah 2a - ae Sf . si f "pod sea g ' a "S ce Sige ie 'Sp 0 OS We, go. Ss & 2 = & 4 G ) ee : boot o a ae o Ba ee but S| ge z Cu as be %.
aL the fe & ae } a Se non ie ae e ;
€ 5 ae Be Hx ie ore on ae, e ~ Be I 7 aS ny ® a ras =f ee chi ah 5 : i aay o 2 ed i, Ee Boge aS eS aL ad Ly SY g aa 222 if is iS me BR by "ietge i , et ' ag . s @ 6 Bo Re OB gg & a p we & B "4 BS 2 aa. a ee Ce | ee: | ae hy ay - a : ra & ad i rely i ws eat gy ve 4 ty fat c "ting at ba - a vellng Pay "a : : is ri fe = a \ ce) es Sika # ig : q Le 4 . , " a te i Ba = *H, ote gous sf a % son A sant ye ja . 4 . foo : \ a ee ee eee' ers « a & 8 &@ &@ w fF SN Gack @ an as £3 See ; wo ae ad oh a bag _ "
oy ; Smee ah Be sed 3 6 8 ae", raat = 2 ' a & 8 © '6 S a Ho @ SF ¢ S&S § BB BR vetenaet = peel ap 'eg e oe . au fom s cy tag ao S a 9 F 8 S| a § pg ef 5 Of Say wot ij Bs gts gs 7 ad hod ee ' '4 ay % : 3 re oS we A -- a e a: :
: 4 eo fg ml 6 - © Pe RG oe Yo i a BS wee aa i] . don hy bps m doa eS a er e f anal whet 4 ee ne er Pay a Se & q ' : es i 8 aA s © §$ & 3 & FS noe 4 x &§ 8 8 : is "ee < oy : eck nC a r ss em s a a3 a 2 bh "a < 3 & ae oe G : ao oa BE * 4 '3 4 qe ee 6 ® ae & a a & shes ea @ a ea aS a 2 . - wf Ss = aes a a obey ' fos getang cS a el a He ng Bad a pa : ' | an és saa soot q ty s s i) ee ot . ey ne : vest e i path Fj vd ag ; nl a) ; Bo ee t 4 igh es) : " aR : . Be S an - . a ea wba oy ; a 3 4 :: & ae 5. 4 . . = a a a3 es ber + « " , oF a "a , arte | Ss ' a Q Cl wane 3 a 'y ¢ a wp a a. opie = . ey Sut i , & ;
"
i F eis pons ay :
we Py sup eee nel The bel fort reg &S7.
wr) eater rm eee the oe VIER, cepeee OS KOU NS MAN 40 1 lake oe tay "
4. SALAS Li 7 a Manager and the date of the accident it can safely. be held thet he getting ealary of Ke.5,000/- per r month. anid acorn tly ul i determines es against | Re. 48 oe 00 determined by the Triburul. Having regerd to the nature. bral of inturies which the cl i aelverted to above, supported by the evxience of PW. «Medical Otoer it "yay 'wie 7 . he could mot have atterd] to hie work at least for a period of eix -raenths, for which period ne aheukl, be > compensated towards loss of moome cures lei. up v exiod. The fore a, (ne clanmeant awarded a s suum 'of Rs.3 during laxlaup per a atthe rete of Re'S,600/- for a _ nO . . 7 ; . . _ . 7 7 om _ ineomie. "he suidenoe of PWS = Mecical Othoer disability to discloses ih an eseten at oo? 26% of Wie rent oorer lomb er permanent dima tility 1 to an extent of 12% to the whole body. The ep (2e6Tl Unb Garret.
, 3 ~ 2 = 2g 2 < :
be ¢ % ws - sock can ob sey hace pak ye 'a » 3 Further the ete dbus ul hes awarded a sum of Re, 10,000/- claimant om accourtt of the injuries sustanmed in the accent hokis good ani does mot call saritd . dog a % modifieation, The income of the clabnant = taken "st . to the facts of the cage m@ 1S and apply ing all these factors the claimert . - entitied | Rs.1,08,000/- towards ines of inccme' The evidence on record reveals as already pointes ( out reveals that the fracture curtain! Dy the claimeint has beer eet right by fixing ple te and' screws. ie we ortified from the evklence fPwWo Metical Officer Pesrther he has etated thet the and ecrewa fed at the site of the frecture > GeSSrues to be removed under operation for which the "hemes g _--
cowards future melical expecmes. pot Kol farther a eum of Rs.5,000/- towards future medical Jas. 'tote' 7 oormmperation in a eum of Ne.3,2) 200] with inst terest at 656 percent per anruen from the date of: petition oH, realaation ae : t Re 2.4: 3200} with j interest at 6% per anmum from the date of petition a renlization awarded by the Tributal The 'bee up of the mIpersation awarded 1 as & otiows: Towards & ni uy, palit and Suffering _ a --_ oa 7 : : : a . , Re .60,000) - a aya &.
Towerdz lows of medical m a , _ - a BESS Pe E SRPCESeS ce a Be S86 200/- ©) Towarels ¢ conveyance ; -oourishmer ait, And attendant cherges Rw, 10,000/ oes! Rownrda lowa ef gycome during
-. Laid up. period (5000x6G) Re.30,000/ - e| "Towards ioes of amenities Fs .40 QOO/ « f Towards loss of future micome --s.1,08,000/- se PB ae seraeern 9B sit gies st es
8) .OWercs wee OF tuture . ; ge ea se se ge en ae + Hee z ts Muviiceal expermce ég. 1 OG) -
Pek $ Po PRR ys POtal Re. 21 200/- tal te.
néaton be re ie ee Pe ras ¢, e i £ ey * de Coe a Lee ee S tit] eat 2 Bl err Rt € pced aa82 oie EEE oe ot Me oa k es .3 has to ce ES ee ie, f- wr
4. % ei 2 & zg be 8 eer: ror te ¢ 8 6 & $ CURE [ow # a, ' ed Peep hurl.
£ = fag iS ee 3 a i 78,2 Gales F ia) ef .
2 wri the dat Thus, oh ke compernetion of ge azyvurn fro Accord png eririuiry ties to Re.
te awarded by at 656 ger ax PAYS BEL Se NM ae Vo MOM & ig s ge = as r ihe om it] Pesiuul 26 4 y ape "
a "bal ped ~ 2 = ee £ a Eee 4 Be LEgTIEG 2 BB.
VT re 3 @ a "1 aa ESeeieE Sy ae ser Fa . spon os Shed ae 8 6 Seat :
£ Bog RS a5 8 % d B PF 8 igh ipl 7 ie ; ue 'the ' * eal Ce vf De pel i payag "% "tal "3 hal a oie = po oe a na is Rpanh ra Hh eons Rpg 4 ae S hs & &, a | Es eS : ie "ey god geod a a Rifand - : . : E: 7 BS ce Be 8 ole foe 8 - & e a wy eet g ge 7 mes ee 6, ©L Oe ae: Pape ou 3a Sod ' ips a : : ana a Se ' = a ee igre be » Fog a 55 7. 4 het of ra . : eh a ¢ a | ie) hace A ., oe aa ° a for 2 5 & i Ps Rae foe ts if ay isp a 7 Soot Ft oe tg og FF © FA # thot a . : . ee a ; vps S vd ' § apd r if ot e : : Le, wes ges Bil o '
- o 4, Sen oo - a SS oped " & sin \ dpa a # - a & fet OS "4 oe oI ' se g © we g 2 ' ° e Fi ort e i & "ei me, co ds jue eo) = tg a . - mH et e sok sy oe wy a | f @ & . a? rt ao = " o@ oG "~" ¢ 2 @ 8 2 8 Be ee bak 8 | be af aang : aoe . * #2 a i.
ele o © & 3 "4 Bg ee 2 S nf : a " a * sd ' te a gut &. gi el Soy : a joe wl _ ind . : spe es os. i & a "i 20 8 op © o = re ns « -- ss en re: ee sat a Ping pa . Py fr . hie es ies & 8 ¢ S Rog "BB g ge & hs . vi ial: "4 ad . 4 = 3 £ 8 6 ¢@ & . Soe go 8, i ce ve ae a - ee E & ' ae oe a : Neg Pod ve * og eg ~ gos ¢$ ° o = oh Bu, Z realaeti RE reals eo per ine 'I noth FRM EN SoG WER TORE Fe FM PHRF EEN SES OEE PTR EP 2% Pa SS MERE SOL NAN COD Ne WHY 2 La 5 OS a er lec to gitncrew the vty ie fi = a ms & es me "a WHETSSl ACCruec OFl Ie BAM CLeTRIGIL. # $ ae arenes wgeg te lng g "eeepc Basa"
¥ Balance SOC: wil proportionate inferest ig ordered fo 4 if CHiiece to draw. the award accordnw)y.
Sd/-
JUDGE