Karnataka High Court
Oriental Insurance Co Ltd vs Smt H T Shoba W/O Late M N Srinivas on 15 March, 2011
Bench: Ajit J Gunjal, C.R.Kumaraswamy
EN mg: HIGH COURT OF KARNATAKA AT BANGALORE?
f)A'i_'E1D mxs "mg r§"*r>AY 0? MARCH 2201 1
PRE-SENT .? T
THE HONBLE M}11.JU'S'E'IC3E AJYI' J is
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"THE HON'BLE3 MRJUSTECE
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H _ App ~,, ,4 H JUIfi)GMEN".F EX»-"€3_""l i:.h<:sugh the 21;)pe21'l::-3 Sift? 115-fled far 2;:dm.i::-.sE'c;:1, \2vii:h «:t<)11r:;E2I1t of boih {the c:01,zr1s:':.1, they am {".2.},'fz'<.i€.'%'I°i'«>.:{_'i'§?_1 'f{::-j1_"_ _ fig/1211 disposal.
2. Botzh the i.nsurers V.»-'€31:E' E1§:5"-_'i.hf3 ci2;ir'r123,m$.»_3;.:(2"
in appeal. Ths? .insw;°r;3r is qL1f:;ai14i:)E1.i11g{ht}.§{:_3.ai1tLi£n on the ground that the...' 2n11r5i:i1'ii %.:":~.n%>:a;rded Vvilriétier the cc>11v€n':i0z1aI heads is on the the i1'1cc)n'1e as i:ak.<«:r1 by "{.h£?'T}'fi3LlI1;£11 @1925) wai'n"ré1:r3.:.$VVifaizerférezlcfe' 3; The i?'i;é.i~n1«;1V:1i;5'sééck £-:n_'ii:.a.n(re:':41r:1"1f; on 'ilhff grc::z,1:1d that 213 c5;_1_ {the 'c£.e1E,'e '<;:f u'i=.--h é Jactctidtmt the decsased was; warkiiigg §e9it,Ei 2s;3:: €§%r:.pc§1'i11:"1'1 and was carving 21 :~:::.;tm cf 'A V ~%';:£ve2 h{';£13{"(§ 1'/§§".A.,I'5.KI'iShI}£§iSW'E1fH}?, ieiiarranad w;:<:}z.mseF§v ;£5£fJpif;'::é1i'iI'1§§ fax" {he imsurer as; wail "Niaziii.1*?Te1mm1a111i:E121r21y21;>;32L 3.632.-:.me{i c<>:.111ss;<2§ é§;§3§}é?é£I'"ii}.§_§
- VA A ff')? i;E2.€;: {:.Eair:1:»:m'i.a' 5, E:'::i:><%<:§., M':".;":.E3?.%§_:*§$.hr'%:22s:;v;;:m:§gg §§:2;:§"':":§?::£ :;%::>:m;=;eE 2:g>;}<=r2.m:'":§g fez" ::_E':.»s.>: i':'1.$'a::'s::%:* $z.:E§:':1§§:::; E'.§2:(::§':. §Z§Ei?? §.§"§$E.§?€;'§° E2215; .§ I 2' ,,«*'V 1'19: quegtianed the judgrneni and award passed by the Tribunai insofar as actianabie negiigencé is cemc€1ii1:1.;ed' He submits that the chailenge 13 on}? :9 the "
6. Mr.K.Hanumarfi:hara,yapp3,_' £<3:r;"";.=_§*:9fi%:4<'ii"A .'jv ~:"r&,1.I'*_1'::3eE-.'V 2 appa=:3.ri1"1g far the ciaimants s*: _1 li>:2'::1ii::s~. compensation as determinei3._ 1*)f*; the"'T1fibu;?1a1 "1§%é::':"'a5f1ts interference.
?. It is not in dispfg1j:é.i;}¢i__€ {gt --fhié"i5if:v1.:;¥va.nt point 0f time; the decea;S€fii.L, fivaTs"--26 ;;'éVar.é " '~I--t=:is no doubt true that ths:r"e"i:-=52 '0f%'€:=§fi::1entT: éV"a;s to the incarna of the deceased; ' .
"ii. is H}: true that during the Gamma af ., have made avafiabie E-;{.P1§" the sé;Ea%°}:' éeffificaifi, which wauié CEESCEBSE thai the g{:Eai;z':'.§é:';.*{""Vz§:3i;=$.V earning 2: sum of ?.6.QOQ/~ pm. But V' };c>*;s:s&:v::f;~r§ maze nctice that mans has 'bear: examined in _ - §s::u§;=;3;§fi Sf €:E7;.:."~: saié fiacumamifisg Q, Ea: iizaé: 5:3 it may", we pmpassa ta take ihfi inateme :35 £36 dgseageé 2:": ?,a§;§§%;"-- pm, 322$ éaéuci I ,/31*? "{<)warc1:~;~: p€rs;<)1";a.i expe1_1ses. Thfff. E033 of d€pe:t1dar1{:.y wcmid work e:'3a,1'£; {,0 ?.3,000;'~ pm. S.in:;f§;'»T:he C1€§CE¥£iSt3("1 was 26 years old; i:.h€= przjper r:{1LT:Ii.i;;s'E*i§:'t'j:1)" f.h:€3.w~. {:.i.r{:L1m:s'{,a:"1(?.:3s wzmld be 'I?". (sf depe;t1dr3ncy w<>u1d work e)L_1i ,.ft>j. 36,12,000/--, to xvhicéli ws:.*a__dd under the C:€)I'1V€'I1tiC)I1Ei1 11é'asjs._ 'Fi1L.1:i:§ iotai c0mp€nSai:i0:1 21w21rdab.IMe*: §.h.e " ~-..rA_fEvaim_.:«1.n.t':s wouid b€ ?.6.52€OOO/~. Henezres, (1) flied by izhe _r:§f1A2;{vim;11T17tVs igaggcepted in part.
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