Karnataka High Court
National Insurance Co, Ltd, vs North West Karnataka Road, Transport on 1 October, 2010
Author: Aravind Kumar
Bench: Aravind Kumar
,-2..
2. Srifiajesh 13.1%., learrxed advocate appea.ri33g;_ en behaif of the appellant would contend: that Tribuna1:"e§¢§'g;§tVv not to have awarded a sum of 31,35,090/~ towaiéis . revenue $0 the eorperation having regard tQ t1*1'e~:'fae't'V thatav ckaimant did not prove and estabiishz'-ztheifiEa":
that was kept in the W*OfkSh;)u§';.V.. not intreciuced in the same rofqte that claimami was not entitleé towards loss of business / income. '§~.'£.e did not plead or prove not operate on the said pf;::§{$,m1;{i~--'§'?g};£é '§:e':1¢"§1 £he vehicle involved in the acciderlt 01; these gmunds, he seeks"
fer settingeiéidee 'the and award passed by the T§ibun.2;;{L" _ W3. .._ 'Pe'r "'eQnt§a, Sri.Rav§ V.E~1esm.a§;i eontezzde that j"ud:gr£:'e1?1t é;:2A£ a§d passed by the trébuzzai is itself an the éewez' eontenés that Teibunaé eughfi fie haee geazzteé ;f:~»:::A1¥1ps2i:*;ea;:i;:m Eawarde E085 ef revenue fez 8Q éajge émeéeaei ef '..V:f"-'i¥?"=":d&':+,'«'"AS as eeneideyed and awardeé by "§r§.bz1:':aL 43 Having heard: the learned advoeates appearing fer earties argd after perusing judgment and awazé passefi by the Eribunai, it is neiiced. at paragraph M» 0? {he eréer of {be -3- tribunal, it has relied upon the judgment of ibis Court rendered in the Case MFA No.843Q,f2GG3, dates': 08.03....-:es:§e_ where under in the said case also a sustained damages due to the accident ené theta u <:a1<:u1ated the idling charges at ?3,7VE§'O/ awarded compensatéen according-1.3;. i;c'1w_tV3:':e inS'iganf£ cease' tribunal has heid that idling eharge'£§ wQu1d' /~ per day after deducting diesel ..Va'1e'0.Vremu1:1efation of the driver. In View of the noticing that as per Ex.P~4«eé7f>y':;1iee1;Vthe E/:1c)i£0f4"\?ehicEe..:'Accident Report, which disckose 'e:au'sed to the vehicie in question,Zvicompefieatien awa.:ded by trihunai cannot be heid to be €X.C€$Q:S:'i:ée'O: Iix.ie'--..fu1"§;h._e:*'«hoticeé that as pea: standing Greer / iesued Central Office of KSRTC which V",eéi:1':eV"%:o1"-iigaeked a'cWEX.P--:24 whereuhder minimum hire day had been fixed; at ?3,'?E3G;'« per day;
'3' ; amef the eehsidereci zriee: that 'Efirihunel wee me: in ewe: '4"--._ei'?:E.f':e1" eh.V_f$::.eie er in 'Law in awarding a sum 0%' ?L3E3,€3Q€§;"- ieiié:/1;}; ehargee fer 433 eiafge hf; €.{}§.":S§€3:€§'fi":§_ the iéheg ehézrges at ?3,{}®G;'# per afay E11 i?iEi'Vv' ef the aheve ééeezzeeiezz, «VVI am of the considered View zhai judgmeni and award passed 'ear the ?r§hunaE deee not suffer {fem any iezfirmity