K H Annapoorna W/O Gangadhara vs The Karnataka Government Insurance ... on 11 June, 2008

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Karnataka High Court

K H Annapoorna W/O Gangadhara vs The Karnataka Government Insurance ... on 11 June, 2008

Bench: Ashok B.Hinchigeri

IN THE HIGH COURT OF KARNATAKA, BANGALORE 
DATED THIS THE 133'" saw 0? JUNE, 2008  .V   
35:"-onzs 

THE HON'Bi.E MR. JUSTICE ASH(}§{"B."HI[¢(§HI(_éuE:F€i"_ "L   A

 

BETWEEN

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  Lk BANGAL9RE45s

K H ANNAPOORNA
w/0 GANGADHARA
AGED 30 mans     T
R/A c/cnmu   
N0 33, 1 CROSS, RAMAC%iA;i4D--RAPl}aRA'  
IALAHALLI POS.6T'.'   V   
BANGALORE-3?      

          % ...APPELLAN'f

_(.§.':( SR1'SF§a;pA;)j'§f:S§ihSffR1_..§ADV0CATE)

'me KARNATAKA GOVERNM-ENT INSURANCE new
MOTOR cLA1mssECmN "

VISEWESHWAMIAH TOWERS

BA._NG.ALORE  «

 E::}Ec:rrivE&NemEER(Ea)

$.a;s;o & 5%-.Di?lISION
KPTCL PEENXEW

_  RESPONDENTS

(av SR! M. NARAYANAWA, AGA FOR R1) MFA IS FILE!) U/S 173(1) OF MV ACT AGAINST THE j ' 1Qm.M§NT AND AWARD DATED:23.8.04 PASSED IN MVC No.223;o2 C)NxTHE FILE 0? THE xxx ADDL. SC} & MEMBER, MACT, BANGALORE, SCCH NCL17, PARTLY ALLOWING THE CLAIM PETITION FOR COMPENSATION AND SEEKING ENHANCEMENT OF COMPENSATION. THIS MFA comma 00 FOR HEARING THIS DAY, THE {COURT DELIVERED THE FOLLOWING: 0 J..LLD..§.H..E._hlI This appeal is directed against the judgnje-00.:'ianvéifatrvafdg --« dated 230 August, 2004 passed by M0t0jr'"A0&i§ie:0t.. Tribunal, Bangalore in M.V.C. N0.2.Z34__.of

2. The brief facts of the rclfad traffic accident on 2"' Novembetf ivllthfl.§}'3.pellant received concussive head Injury' the scalp from below the eyebreyvééiv to ears laterally. The Tribunal"'_h0sV.V Rs.74,000/--- towards compensation. 1ItSA'b:+;s;q.l_;¥«up'ls"as__f0li0ws:

SLNO. -. 4. Amount 0 = ' 0. [R5_]

1. Pain and"eufferl'ng7. 18,000.00 .2. Medical expenses 23,000.00 3*.-. "t20n*areya--nce noﬁrishment and attendant _ , %CW,9§$_ . 0,000.00 42.00 eL0§s"'ef arizeﬁjiﬂes 20,000.00

5. 2 't--.0ss*0'f.. income during the treatment pm-:00. 0 5,000.00 Total ?4,000.00

3. Sri Shripad V. Shastri, the learned counselro_r'the appellant submits that the Tribunal has comrnittede.gser'i~ti;E%is~.% error by not awarding any amount towards loss of .fut';:re"«inc.onie'; -« .. He also complains of inadequacy of faArno.i.14nts"'a*néa'rded.ﬁnder' different heads. .

4. Per contra, Srl M. NarYan:':8"€!na, the lea.fnved:~--Additional"' V Government Advocate appearing..-------for:~. the respondent No.1 submits that the amounts a\'&'alr_;ledeev'fifriV:t:u.nal are fair and proper. 1-ie prays fovriithe .apVpeaVlV.

5. The woi;ndfc::e_rtiﬁ:cateV at___Ei§hibit"P'S reveals that both the injuries, and avuision injury of the scalppare The appellant is entitled to receive the corr:p'ens'ati.on:'..of:."Rs.36,DOG/-, towards two Grievous injuries Wed two minor injuries. I therefore aega |§s~.3v2,0o€'i,l-- towards pain and suffering. holds, based on the medical bills at V'_E:i<hibit zt'h:a.t"the appellant has incurred an expenditure of Instead of roun g it off to Rs.24,0DO/-, the £ .

Z "n I make it deer that at the time of the accident, the amounts awardable towardethe loss of future income are to be worked out as f0Il0ws:,...._',' 0- Rs.2,5€}0 x 12 x 17 x 13/100 5R.s.50,3000r.00: V

9. As the Tribunal has awarded loss of amenities including the loss .0__f hearing capa'0tft$;.'.§nd_i';ae' am awarding the amounts separateivywvtoaﬁarde'th_e_'!v0ss:';of future income on account of |G§$~--..,.nf deem it necessary to reduce the, .frerr{..';_..ﬁs.20,000/- to Rs.15,000/- under ':jhve_ad.v;i*0ss~;i_ a.rr1e:0:itiee.VV'iA

10. N030 as follows:

Amount 5" A ms.) No.

1. Pain and suffering , 0 32,000.00 Medics! expe'nse_s ~ " ' 24,000.00 t Corwteyence nourishment and attendant thﬂgesa, .1 3,000.00 L030. of~vemen;ltives 15,000.00 1.00:0 or pa.si.7i'n1:.0me during the laid-up period 5,000.00 09* 3" -at av Lessor fut*0jre_.§nc0me 06,300.00 . Total 1,50,300.00 K The Tribune! has awarded Interest at the rate of 8% the amounts awarded/enhanced 930:.

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Karnataka High Court