Karnataka High Court
Smt K E Rekha vs The National Insurance Co Ltd on 17 September, 2008
Author: Subhash B.Adi
Bench: Subhash B.Adi
IN TI-E I-IIQ-I-I 0032? QB' KARHNPAK3, BANE-AIORE DATED THIS mm 1'? TH DAY 01? snrmma 2093 ' j'=;. BE PURE Ti-IE mama: rm. JUSTICE %
I-£.£'.A. no 9955 c3£'V2c:e?1%'vL%nifi?. _:»_ BE'I"3?EEN 1 srrr K E am we I-IAIaP:.}?H's ' V max: Amutr 2:5 v_ 'A cm B1:::L__n:mc3».,. A 2.1 V' nhmzqsm mstmmxw ca mu "mLEGI?D'f§i?s3L:. GEFICE, 210.144, 'I£'.*$.Rra.aLu.
BA2€azs1.pIm!:, an: :1 ' IE3' PPM 9;? mxms % :m;"a62, mm}: was "'I'I-m.:J 625531 mrsxmmm REPONIENT " (fly SM.G SANGOLLI, anv. 203.1111 sglfiimfiixt No.'.'i'R. arm . <21 .
ms mm 211.213 IIxs.1':r3(1) or xv AGRINET -rm Jamaemn & mam DATED 13/3/2'99-?_'T*L._ PASSE13 IN we m::~.3'?19:'o6 cm THE FILE xv: sannzr. JUDGE, mama, mew, rm'1a.o1az:4LI*ra,2;, 3-'e.§¥.EA, BANGfiZ.ORE {SCCI-1.14), PRRTLY CLAIM mrxwxmn nor. co:-mmzszwrmze A:¢::""'s--2i§.fKm3. V EN!-£AHCEB3NT ms cmsnvmsarxmz. . mm MP. 97* comnagn M15. Aram$$:Qr:3 THI 3 DAY , FGLLCJWING: -
THE CGURT L» "DELIV'F4REI3: THE JuneunhwL_ Thizs is 2;, "fsiéveking for enhancement ""v.;av¢a::dv:d in INC Na.3'3'19 ¢:,fi"--2.§§15 'Eiatad-'.V?:;--3.«§'§3;~2ci:ca7 by the 2-mc'r, I£w;=:0p<::l.i"*9;fai:.4'_ " . Zfg' "3_.af$Vra,' wiitlaims Tribunal; that <::campena ation of §fi:'la.iming that. aha suffered " 'i7::juxfL-as: ..::n. 3i.o5.2e0? in a ram accidant due ::;:&s;h and negligent: driving of the car The Tribunal mended 1'63!" with cc-uta and aimpla interest at p.a.. fmra the data at petition till the V. date of yayment.
n.sn:u.:a: an annual man u. .u.. 3-..'. 4..- %'k%%% :;;;--;.5.oeo;-- pan. head at loans 3} Bantams the Tzzibunal, tha c1aima:m"t:--,j Izmxraelf exarained an F'8&'.1 and alaa got the noctm:-,=.=ti*..2 and pacoducad £123.31 tg H 4} 991.2 {Doctor}, in stated that the claiuzfin-kg.' grimruus injuniea on 'her cathex parts at tha _ sustained confirmed typa FBI' Vé:..':§iié§locatian <:»£ j right: ' V' é1'ie undo rwant opazatioxy she underwent:
wceuncl dé§rifl.«§béé11t_:"'v+ax1d;"'vv.auti3ring, and atated that rrzjui-3rw. 1~Inc:-.'3."'-- grievaua in natuza gmzi ixgjgiryr !§¢V.'3 .. a.iV.:1:t:;-111:: in nature. counsel for the mpellant:
Doctcm has stated that thars . _f;«.,_."; s.__30% difiahility tn the partiasular limp and t;§f"§¢h=ale body. Ha alao aubmittad that tha " is a. tailor and was sunning The compensation under the at amnanity, tutaro medical treatment and laws or imtzaczme during laid-mp period in mat p::<>p=e::ly grantcsd. 63 Laarned «counsel for the suhcnitted. that, taking into <:r:rm:i.¢:AI:ar':fI.aVt":V.i'#:5:£," A'
-::-ve: all mridunee, the tribunai munrazded cmmpansation of R§TQv!"B..,16t§fv__. V 1 'I} The claimant Q: on the date of th¢_acc1gg§sV$§§ 35$ gas stated that she was tsfbi3;$;.ng ;as=i a' : The Doctor has atat;&'d"' -z.=§}at 1é"_"V'&i43ability to an extent ¢£ §fi&'t§5¢§§.§a§tiau1ux limb and 10% to whole_bo%ij{-.. '£:1:a;u&nAi7i1%fe~"'»LVI§octc>r has atated that :_v<ti-were to whcala body, the t:.i:v.i bui§al "-"not tzakam the name into not awarded any cawansatian of future inczcsma. Evan it the the claimant is takan at B..3, 0001-
in my opinian, taking hex: age 23 years #3 on the date of the accident, she is entitled for the cacupensatian of R.s.57,6G0.-{F--,T terwarda less of future income. 8} so far: as thu lone 'V conczaszcnad, a:3mittadJ.'y, the cla;;i:ua_n"'t. yaaam am an the date of ac§:iti¢z;§ d.,A..chrs3 injury in being an: tha £ag:§;-. _r;ssq§::a§§a.1§i¥J.},vf ? she entitles to the .: df,._ ancthex:
R595, DCIO;'- twang: t1;a''''a::£}a{ni'*;;i».L§1_§§V'_ 1"
9} As ten: as is caaaceznad, the the irmlarxt inmmteé. "1':v.-5 only Rana, £}0O.¢'- has required to as anhatiéad mg 'I,.00A€%)"-;""'1:n'der than head at future " ;
Buxtlier, of inmtne during laid- <?7 up {";$§a4;4-';+.}V-.%.'7..4~.;-1:'-.i. 3.Aa.J%__¢om}arned, only Rs. 4,900;-» is
-- there is frarxture and the underwent surgery, three months 'miiéfild have taken inta oonuideratirtm. so, anothsr sum or R5.5,Q0Gi- is granted tawardn loan of incame dnriflg laidrup §ariod;y1.
11) S9, in all the claimant is qgéifli§fi ;* ta cumpansatian at E5.74,60Df¢ with ihfi§x§$fi =u' at 6% pa. frmm the date of péti#i§n't§liV§fi§, fi data of payment, 73._'*t1:c$ campenaation already §ward§d hy'thn frihnnfil.
E¢cordingly, the * §§fié&l i3T pnxtly allcwad.
Judge