Karnataka High Court
The Managing Director Karnataka State ... vs Smt Venkatalakshmamma on 14 March, 2008
Author: Mohan Shantanagoudar
Bench: Mohan Shantanagoudar
IN HKEH 1'3fJ'I'..I'I-r"I' CJF fir
mmn '11-113 THE 14TH my OF MARCH, ;gcaA:::a-;%V%'j% %
BEFORE L
H01-mm MR. JUSTICE Z
. ._ ~ _ " ' "' V 1 : [ ',
.--nan
KARHa&TAI{A_ «
CQRPQRATEQN. '
H. H $353; 5H.aJé'<:1i,1.E§.a;r.:A1%, %
APPELLANT
[BY 3 L Abwcxrny
k VA L 'mt: snxmr HARAYANAGUWDA,
' .I.|""l.T3
' -nu
~ 1-m.14. MLFNESHWARA BLOCK.
mD" T 54': '!P..4.RP-.
E;-r_11='£;~E'r ROAD, zw
M t;£;l;EI.flIAGAR, BANGALORE - 560 013.
V' " nu" mun 1.1:
...RESPONDEH'I'
H5 "n";..-nu' "EH
DI mu. m fl $3 $39! Q -.3.-P-.Y...F'.T.R'%i !\_I.'3\!=.}
Tm Miscuiianwun First appeal " fiiid 'I.3.i"u'i"'
173:1] of M.V..Aot against the judgmnnt and awa:d,_' . tad
22.631306 passed in MVC Ha.B4I'2D0'2 on the
P=ddL %'s.I., Muei, Mfif'«"|"- £_5c.rt_1_rt gf
un--...f
Malmpolixan Am. Bangalore. (seen-93.
oompensation of "fia.1,50.Cs'Ji'ai- with ug.~..t}-1:-HA L51
'.?'%fm:n the data ufauiienoe tillim' _ _ _ V I
m.mEa
fl
sMr-.vEN1<ATALAxmmAMMA,k :
wm BRI M "I"-
AGED
No.14. ME.I1EE§-3+'H¥!£L;Rfl..[BLf;)CI§*, %
-ammnrss-an, .~ £313.. ...c12oss
_ . ""fi,J'Ef_";'fi_"jfi
[Hr am. 'rm 4:: ,1
nun 1;.' . 4' V .'
B """I""1-'E.
5:-rm-nmH.aGaR,
2?'. -.....-S. ..-....E -T
' % amass ommcmon Is FILED UNDER ORDER
. HEULE. 22 01' THE CODE OF CIVIL PROCEDURE
?I:~:"Fs.'fi'iE"G FGP; E}{Pu%;"€CEM.'.é.=}IT QF ¢0M.°EH$.&'1'IQH
x -»v.F:'WARDE.IZI B'! THE 'TRIBUNAL.
MFA MFA CROB. aoming on for
tihfm day, the Etourt daaliuared the following-
a'=
F!
iii}
'1'
S
E
E
of onmpemmfita-n wlmmtmu' HFA "F?
E. -
tha claimant ' for cbjmfjéfnsatiah '
awarded by the Tribunal
2. I-Ieard the an behalfof
E
Er
E
5*
3%
ii
I
'-3
in
:1
E'
g.
53.
L
E
tiiaahiliiy of the nun . 11::
LA 1.50.000;-.
V' floater has apinari that the rif r-1'6-ai
" mximzi with componlenator. Due to the accident there
iuraut:-Jx:1t:n' 'nn&'cheatmtpa11ninnby3crna., Havirigwxd
mtlmnammofiqjugrammmadmmuflwchimamwu
So/7
an i11pat;i-mt 'm the for 5 dsryii the Trib*ai'1a_1 was
juafifwd in awarding Rs.25,.OD0{- towards
nufibritgw and Rs.10,000I- towards
1:u*""w'"*'-=- mes nf Lwm am-hm ma
clazmm ' t has rant wariwci arm" ' 'a 'VVn:nx1:;1u'*"V'""--'V.'
Howawer than Triburml '_ leaner
ef -.:_...1_ . li.fe.i
E3.'.-.=..m-,l.'.)Q_E.3¢"' of the amount has been
awazniud She mast ha':-6 apt.-'1'£. mm ......\.-'-'M-.
'~ the hospital and Court caxumt
fact that the claimant is not expeotnd to
ma m lbflh me1:1cn1aun' ly :1ur1.ng' tJ:1a course
I-I.erI..r.:e: ;a.1.II.ra_r:|;n_v. Ra.1,f_)0,0()O_I- towards
_ __'l__
' mtpann-as mid Ra.4fi,fi"s.ai.r"f- 1::-is -f f--1:1:1--~
. of Me. Thus in all the claimant is errtithcl 1:0
Rs.1,90,GflCJ}'~u Amard.i11g1y, the following order is made:
'me: chsuirnaxxt is awarded mmpemaflon 'of
R-gfi_1:'%}w__"l'_fI_"!_"l._. an h-$1 1': 1'nn111n§:.|Iu n'F 1" _ g__t_'!I1I ,,
awn.-flmi by the Triiounal. "rue oompensafiofl .
interaut at 6% {mm the date of .4
realisatzlan.
50% of the award 'Bibati in any
Natia-rmlisesd Ba1xk:.9f: t1f1a f. a period" of
tlmree 'yaam. 'I'lr:--«ie$V to withdraw the:
.:.mm.-..-1 1'-1 amount
sflnlaii be srifusbxxnza-edwina :"i"""'t'n rnf "" ""'-1'h""'*'
J":1,_1:':' in ciapoait ahaii be in the
1.x:5na ' 1 fiéaluw"