Karnataka High Court
Sri V Kumarvel vs National Insurance Co Ltd on 29 June, 2011
Author: Subhash B.Adi
Bench: Subhash B.Adi
THES MPA Ts PILED U/S 17361) OF MV ACT AGAINST THE JUDGMENT ANDD AWARD DATED: 02.01.2007 PASSED ON THE FILE OF THE X ADDL 7 IN MVC No2ula sabe JUDGE. COURT OF SMALL CAUSES. MEMBER: 3 METROPOLIPEAN AREA. BANGALORE, (SCCH PARTLY -- ALI COMPENSATION AND SEEKING FEN HANCEMENT. OF COMPENSATION. THIS MLPA. COMING ON FOR HEARING THIS DAY, THE COURT DELIV a O CREA PELE Ie OLLOWING: © JUPGMENT. This appeal is by the claimant" séeking for enhancemen! of COMPEe iwation.. 2. The Pisbural fas _awarded compensation of €.1,.90.000/. with inferest as against which the claimant is inbappeal stoking enhancement. os BE ant has suffered fracture of left femur anc. ot] her Dyjurics : Me was treated as inpatient. The ~ cactor has assessed the disability to an extent of 149% to : "the whole bovly. however, ff is not in dispute that the * claimant-has been continued in employment as casual labour in HAL. Considering the said evidence, the © Tribunal has awarded compensation as under: DOMINGS THIS CLAIM PETTY ON POR, 4 Z pola. er Pain and agony . 35,000 /- Medical experises, Nourishment, conveyance And altendant charges z. 85,000/- Loss of income during on Treatment period, future Loss of income or future Loss of earning capacity ¥. 70,000/-" Loss of fulure amenities indife." OR Medical expenses > a - : "&..10.000/- | z %.2,06,000/- ilre. medical expenses, though the doctor hae stared 2.1 5,000/-- the Tribunal has awarded a sum of 2.10.000/--only..Towards loss of income during laid up period. loss of amenities and disability a ot a ui a f =
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--s 'ea oe a ~~, is awarded. in my opinion 'commpensation i ends of justice seould be met if %.40.000/- is awarded over and awoove the compensation awarded by the "se , . . oe ---- oon , r : wae. * fe ¢ bee "EEE CPLG be SERBS " F FOLGE VEAL CS viatewd FO bee + table, be ae? ¥ ' a 7" eee. Uf é fe, . F um ER ate Be LE tubaned fs prprinr ole ota des Rigs cekegped SO ae a