Karnataka High Court
Vasudevan vs T A Michael on 19 March, 2008
Author: Ram Mohan Reddy
Bench: Ram Mohan Reddy
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IN COURT ILJLRRATAJLA AT
DATED mm WWO? 2008
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BETWEEN :-
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APPELLANT
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(By Sd.8.K1'inhna Khhmve, Advocate. for R2]
THIS mm mm ms 173m 0? MV
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CAUSE-8, BANGAIDRE, [SUCH-3) ._
CLAIM PE'1'l'l'ION FOR COlfl'%':!I8&'l"i£_)N L.
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fiiis ivii§f:'Ei.LfiI1'1'i£1iJ$ on
mm. I-manure unsmr, DELIVERED
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award dakad 21.o6.;;ob5i:g§a\:c;No.a76:2oo+ on the file of
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afapai': fif
2. 1:1 rim that bank pliinoo on 'i7.10.fa'u:aM
mntnr which in qumtinn, the nppollnnt
small laoeramed wound: on the rim finger. flflht
' ofright man fixgur ml» 1.1.1
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'Mn.mp|1' ' ' i-"Ihspiui, Emguo' re an an inpairiant for u W-new j ' 2 am. 'Thu nppallnnt amimua . cllim Rs.l.50.000.f- as compensation. 1' um; by the mar, recorded A. an -.-Ila-Juan gun. Ann.
'WW "W VI-3 W U uwardefl m.6o.oooi-- %ant"6-as' from um jmtifiud in not n.wI:tIi:ng
-rm-n......,.._ne....&r.in.__'.|.i'.2:f _I:I..nr.~..nI.¢ 4.1.1.: 11.9 :l._...L:m, A. 'I...
"Z V said to have resulted in permanent ahabmey whole body leadim to dlminhhlon in ¥"%r;g'*~«.@-ufiuwa mad?-ea} "..1'.la P.-3.9'? 4.-w'.e-... issufl bf:
' Hmpiui, Euqaiora, In fiu.ii,:'-Jifii-, thorn % no junflfioaflon for the mm to award Rn.l0.000Il-. J11;
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Imumnoa Company nah Judgmem and mud an wen nor K A H
5. fin' the pnrtiu, iniurieo nuntainad by the u.ppalla;:t.. 3;. "x-uuima in nmpuufion of tho movenlanlau of the wrht. causing I
-.-.:I-..:_.«=I~ -- 3:-. «.1; gm 91' 991-2 _ ..l'I.. ...J. to the whose body. 'i"ha appmm ' Salary Carlifiantnu inuad by hi ampbyar, mu Gears :9: Lt:d.. on-haying mmatbly salary V af1I§iu.3,0tKJ[-. Keugilg in nlind the opinion of rum, u ?.3'i;'.Rfiai"a"a.a a $fi".=."-at in t.'*.% £':.e}.d cf 0:'%'.hr.*'-",.........."'-. '.'£'l"......"""
Mb U\ mg; .«L,. .q_ .._..___n_._.. .12.: .....n-_... I...._. 1...... ...s'...1:;;. 4.. Iain I112 I210 lpwlflllt Inn. Iuunltr nun: Inc an. a'.!_._|. Rs.3.000I- and taking "
multiplier of 17 to "hf +1.. ..... 94- q;.__mnn\;. * ' llulhl IIW Ilulllv In I IV'. R 1'... +1.'. II-..n|-1 umumummgfis auldmvn on ulzmvltl +.'I.1n¢.rIvluII- 'Irv n..1o.ooo;eau~ mm the appellant maxing In 3.41.3921... Lt; t_1La_1_: appellant is entitled to tho * during pan-'ml otf trealznont or _I._._...l_; 1...!.I_ 1... 'Au. -3 3..-.1--'glam.-n L A. U]I.~'Pm'mp 111 cum: In ngunnan. an an yununwaww Vpf Apparently, MAGT error in not compamatlon under the said head of damages. raga:-d In tin fact that appellant was an I-
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..i1:_na.l_f;QmnInnn 1ni.n__f ttln nppaiinnt was aft' duff h a if m is entitled to m.3.ooo;- nor has of &
7. In the result. this The impugned entilfmg tho I-ml'; R6.' QM'- Iaalununnuill 9 mar'; flan" aI from the 2: ~ in the amount:
awarded. respects remain Sd/--
judge :Ih*