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Karnataka High Court

The Branch Manager, The National ... vs Bhagamma Kw/O Late Lalappa on 7 April, 2011

Author: Mohan Shantanagoudar

Bench: Mohan Shantanagoudar

EN THE HKGH CGURT' 3? §{ARN&TA§{fie

QIRQKEEY EENCH fie? fii}i..§ARGfi&

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BEFORE :

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 Smi.§%:a§amma

 i?€}é'*-«Late Laiagga
'~%g1£~:z:j' amu: 53 years,
éiicc: Agricuimre am Hmgmhaid,

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2. Prabhu

S,-'Q Shankaragsa Magkgée
Age: Majerg

GCC: augéaegg

R/£3 H.No.ii.4,

Aiiabad, Shahpur Street,
Bagavakaiyar:

Diat: Eédar,

3: Muhammad Amar
S/<3 Mehammaé Nawaz
Age: Mags; 
OCC: Eugineas.  
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fiivésianai Cifficze
Beigundi Csmgiex

Main Read,   
Guébarga : '
By étg éfimirséstrazéve Qfficer.

An

( By Sri Sanjay M. Esshi, A§v0€'.fit £&~..}V

6 :

1.

R Prabhu} Smtfihagamma ;

W10 Late Laiappa _ ' staged about 53 3;*ea--$_§, V Qcc: Agricuigzém i«7%§;L:s1:::%é0Ed_g "

Rfo §'~'§irzap:3§' x.%j'4§.i,a'*g=e;.,__ _ Taluk & Dist: i%i:;*;,ari ' §/0 Sha:'i'2ka_rappa*Mas;k3ié---,_ Age: Majofi, - " ' . ' OCC: Businéss "

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_ AE 2 a%i:adM, .3n.a;h pm! '$'i:':'*a?@tj . BaSjava§<a.§*,:,a:£:._ . "%L:2_§x;;s;s:::;m%'a~E"'_§a€a:':g§'e:;

"?F"'tk:*;_®;'§eF':.ta'E----_.Ir'1suraace Camgaany iida, 9E*~J%§§or:=-- mzfce, W.Bwa:*af'§:a 'iii flaw;
--.x?'*'}:,_.:}:taé:':ar Saiaré _{:%':_es";":'aa%~«6QG3<?%~ {""E"am§E;3aé:;}s "S/0 Mshammafi fxiawaz Miehammaé gaszrzeer j' ..;.'.A Age: Majsr, 05$: 8:.,:5ir:e$$, R/G Kamathan, Taiuk 8; Sést: Bidark H Re$pa:1fi.fe:fi:V}s'~-hf"L:'-_ "~, { By Sré Santosgix Béradar, Aéxzecaie for R»:
SH Sudarshan M., Advecate far R«~M31 j;
Tizés MFA is fiied under f§ie<;i;_ und la:.:j E1ec':i~i:s'r§'5 50:?' the Mater Vehiaiea AC1: against'-v.._f:§i$ judgme-r}t"v:a?é--d"'avs:ard dateé ELLZGO9 passed in $vE\/C,¥\1é:«.20:,/2GO:"i._é{>%é t%*:'g§ me 0? Prégcivii Judge CSLDELE 'and; MAC'1"=ijE"I"'»partEy 'as;-E-igwéng the ciaim petition for compt2n:sa:Ec»n'__ar;;c§.a~m1art:e_d cempengatéon af Rs.5,O6,0QO/A aéong with in;_tier@§stfai: ({;%fg,a;. fmm the fiate of petition tifit the <:Eai:e cf r:--2avi%s;aVi:é0Tnf ' " 14 --- Yhese E'v'EE;'-i.§, fa} iavdéfiésgisn this day; 'aha COUPE deéivereéfi the:.féEIa.'::_'s.s\,f%:*é-«;;T*:~..:_ _ " ' T' " *g____y E N T §\€::Raj§{u.fiéa.r ag_é(i_ *a'v%';£_é3'L:t 26 yearg East his life Er: the 3::éde,';'{°2. VQc<::£3%"':"€2:f.5.____<3;i': :3' iime 2606; He has éeft behind E':%s.%1éat§ie_§f'"a:s. $1.3 Qrziy fiagaé regresentatéve. Raj§<umar'$ faiiwktzr"*g93:"é&év~%f:g%é:sVé@ Rajkumaaz He was as agricuimist 'hgx/Eng" Aajcégeg of érrigateé iand. He was aim having the §:%§;:sAA§§'%fe"§;.§ Q? miik vending. Aacaiééng E0 the ciaémaatg the *-____"éeéé?:&$eé wag having géx 3&9 §:,s§fa%§e$ am we Caiffl firam them; he zggad is gei SS ':3 58 Eiieyg <3? méfik évaryfiay. figari from that, E39 ass@@ is gurchage 5% is 68 Eiterg ev@ryfia;y'T"E;§ iCmj*s Qther vniagers am used ta suppéy the cusmmerg. T§'su§,. the daémani Sgzsghi §<3r_~xi-<\:s.--E<%:";3éé'2.$aifEQz°1V'"

based or: the menthiy i¥'E:'IZG¥"§?§ sf ?1G:,;§Q{?_-,f~ E)?'€7,Ef:.:é. §~€eée*a;e~$'é'z':I;i?1' "fhe Trébursai asgesged the §né:<.::.:_'§':e "0f_ s;%1€ :Cié€?;:§.«§_S€d:§ at %&,5U@/~ g::er mgnth and' awardifieifi-V',,::@:_aE 2C"{;zi1:%z;;:§:é;"2§é;;?t§Gn 0% ?§,Q6,00G,f~«. The asam%:%;._#%'ie's1fégeg:. 5;=;_'L»é§'§t%§ :he Qnsuraace cempaniega 3a':h %:Efxe Erj.§u-riéfs the {W6 Qffenfiérsg veE3§hg:'§z§é; a'ut;éde;:t by virtue of header: <:0Vi§_EV$V§VorsV~_!91*a*;'_£§_ ¢¢%%n%e%§;VLp tféwése agpeais.

2. E"¥Thé«. ?ec<§r§i'$.V_%'e3i}:e?-afij',tha's: the Larry insured with Qrientafi :I4'§'i~E§LV§ t';.3ET1V<.,'f€ "._b' 'éjomgany {Appeiiant in Vf'\'EvFA.i\£:z'.§ ';:'3Eg39§{2QG§}'"ztaiiédeé wéth the three Wheeier irzgured akésém' '_§*%l;c,:.%"§:§:z:§aE ""£:§":$uran§e Campany Limited Qappeééant in ?v1F£'§.A?'i_§@3ii'3e§'§;{.2§§§) an M2366 at about 2.15 am. The "'»-'«4_§i'<-gateasefi. f§§~%;5S going fir": the three wheeéer aécmg Wéiifi hi§ Yhe siaémargt fééeg aéaim petition arfayéng bath the "'--.§:}s;§ranCe wmganéeg as reggenfients agar': Eran": awnerg :3? the vehécégg. "§"%z& Tribusaé ceasfiudeé that ériverg 5? mm the vehécées have i".,0E%t§'§§%E'§I8é equaiiy is: me acciéerzt in qu_e :~:fi':':§'a:>;;fr am mnsequenifiy appartéaneé the Eéabéiiiy ta t%é€;_;'_'%é5<§'::é_s":i%;:_§3§ ~.A haif ag agaéizai bath the %;':$z;2"a:z{:e comganiegk -- 3, Ski Sanjay Seam, E8a§'E'¥€§ :4£f.§}i 3§1%$é§ behaif Q? ihe Nationaé Insuranfie'-»§;:é3:ir:pa%éy*~._subAéz*:v§'c§~-iféiaé$33 " V afifiifififif é§ due :9 the {ash aE"'.'E2Z}f"'§7;i:T$}'s'.*_"§§'EVV§';~'*,_,F"'§t d:i?'§'~s:-En<;~'§b3z the driver 3*? the marry winch §.zfE'::,§:;.':f:ai Insurance Company; that Vfirzd the Charga ghee? was flied" ifh'€W§Gi'fy aw créminai case §%_*'sve5z: sf the éerry. Thus, the Tribunaé to» an extent of 50% ea":

{Em ingigrer 0Vf'T4%':"E'V'seV_:'%;§*:%~g';--_eA9';-:_E§é*#LEer. .A :'§a:--?ivA"'~$abm§ssi9n §'$ 0Q§(}S8d by Sri Smarghasm §e$:=.rééa:igC'<§a£%f:_:.§e§'~3'a':fi"}$@aring ma éahaié' sf Srientai Ensuranca C9m§ §é"ny,V'---V:A§-i&"'Vé:_s;;>§orted tiée firming of the E"rEbun&% in % far as; é"*€=re;Eaivé's ta fixing we Eéabéiity is 'the extent 9? 50% eaaéw
-.f:;§ E:VhéA§s"1g:::'a:*;£e cemganéfis E3 £S§"%C€i'T§€§= Sr: Sadarfihanf "~,§éi3é?nefi cmmgfl further guéméts ihai 2% income sf ihe deeeesee ei: ?4;8QG,/~ Q8?' meniéé ae eeeessee by the Teeeeeé is en Ehe eigeey siee; that the muétmiéer eéepiefi Tribune? eughé: te have been 13 érseteee ef 18 iwavifég?' :0 the ege ef the eieimarit eee that :heAA»idr%ver_ef'»:%5:e..E:e%§§y«.eé:3L:"
me: have effective erasing Eieences Sm Seeizhesh eireder, Eea's'*-;r.1:e«:'?, ce{m--eeE'V..a:;}pVee4%ifi'g' er: 'V eehaif ef the eéeimem: aegfazee aed?' ';;?Ve;}'exj§-for e:;r:'f%re*§etEen ef the ereer Qaesee by the T'%ie::e'e-§i°§s'% it reiates to quantum cf cempven.:3§.e_'%:%enl_és {:<":{tice4sf:§'e;:}_~~._VV ' '
4. Ivte was headers eelfision between Ziivhe._t'w§V\)'£.3'h_iC§*'EbS;~.b: E'£.__§:3 eise net in déepute that the eerepiaint ES-e4_%0dge'e driver of the Eerry and '_vVCenseg;.z§;e'm:E.y theeeereeeeetien was iaueeheci against him' "~.Mere§y:V ee§;eese;..Vthe ereeecutiee is iaeeehed egeéeei the er§'veé*.g% V'i'&:%%_~v_..i_er~;f'3é";. Si: ceeeeé be eeée the: the dréeer ef the three 'i%%:?:ee:%er' '$5 not reseensabie for the eecident in eeestéon. g,=§fi: feet there was heee en <:e§§E5§en between the 'ewe ...*g.se§?'s~%:<jEe'5s iteeif weeée ge fie ghee: me: the éreses' ef tee three "--4:eé'E:ee%e§ is eése reseeneéeie fer the eeeéeerst at ieeet fie eerieiré /€\"' 3/' 2 5/ 2' I, K _._made,:§; 2 as monthiy iracame as assassaé E3; tha ?':*§§L:r:a§ can:-mt be said ta be an the §'§i§§"i€f" sifiaa, However, thé Tréhunai ms eV;"V:'g<=;£§T.%_V§"z appiying :8 rmsitiigiéer. It smuid have apafied having regasfi ta the age 9?' the c§a§mV;:gj":, If_--:'3».--ai%§uE:ti'f§;:Eie: aéastea am if 1/3"" ammmt :3 c§edi's,;cted..%ia§~¢a.tfi'§"-§es*f;;§fi:}§?.' EI><§€§"°§S€S ef' the éeceased, tE1<=:»'ré'«i:%}e cfEa_ésfi*ea:f2t $2-'§,,63;GQG/~= LEfiC§€?E'" the Fgeaé "d"api:e §€de::'*:f:c*~,:9 in additian to the same, t%i;'e....€éa;_§r;g: as:§_ffi :vL'.é3s1'~v--_T€;fv9;§A§£:'i~1"E_:ecé tfi fififififi/~ under ether conve':*:.t§'0na§.-§--§a;#;.afi~s. the Ciaimant womid he en€i:;t§£=;;:§ has awardeé mmpefisaVt_i§n cannot be said that the comf;gn$a'tAEA§E:*"Vaf.ea§:'d»é<a%§_é:":3§{ the Tribunai is on the hégher sifie am i:'éc'g3:r_};r:r>v§fi Henge? the foiiawing arder is »{a}__ _Q%.3a€':?:asm 0%' cempengatian awardefi !£}'4;.*%"'iT§?VbVTf€.AT;*7§'T§i£E}&§ §e§Gw remains untouched"

{ii} aggéééant in §\*éF;a.f*«§@,313§9/'2@Q§ véz, §§'§€f"'iiB§ Erzsuranae éampany is Eiaéie is pay mmgerssatim is an extent sf ?S%, i;

{am is 'x P 6'} {C} "me remaining 23% 32' the mmgengatioré $§":aE§ be fiaéci by the aweiéant §FvIE'A,§\[email protected]{}96;'2GS9~« Natianai En$z;.:f'a5-:":a:e§ *§ j'\_,.T Compassya » Appeais am disposed' af ajVc:::Qrd: m__g»1E'=~,,%VfA. The amaurfi in depggit b§f;§E'e,:_%E:%vs C5uE*: 'in Efaoth the appeais shafi be transfT:~E.t:{e;§' :a{_ f;%ie_ fE*ibb:1§':a§ beisw far disbursement, :3' Q ~; .2' , g are Zxwk If §§$§§ 9-?:;--J<,} V' ' "