Karnataka High Court
Rajegowda @ Lakkegowda vs K A Prithvin on 8 July, 2011
Author: Subhash B.Adi
Bench: Subhash B.Adi
PTA WIR WP PLANMNUA LAL RIOR AVA TPH | HG 8G } a 2s veg 'gs Se 4 CES CEE ae % ie Ble # Ri Bs 1 Le BE F IN THE HIGH COURT OF KARNATAKA AT DATED THIS THE 8% DAY OF JULY 2071. BEFORE BETWEEN: i. SRLK.APRITHVIN S/O L.KAPPAIAN. =... HOUSE NO.6, SARAKIKE 5%! SHASE, J.P-MAGARA _ NATIONAL INSURANCE CO. LTD. NO.37 1A, 385 PLOOR, PRESTIGE SHOPPING ARCADE, RAMASW. CIRCLE, MYSORE RESPONDENTS URT ah CO ~ a "OURT OF KARNATAKA HIGH COURT OF KARNATAKA HI es Nee IGH "| NO FEO TE Wh § UF RAKIM ALG A F judgment. and award dated 16,7.2010 in 7 No.12 50/2006 on a the file of with interest. Unsatisfied with the game is MFA ia filed under section 173(1) of Motor Act against the judgment and aware 'dated 16.7.2010 passed in MVC No.1260/2006 o 2 Ble of the Addl. Civil Jud e (Sr. Dn.) MACT, " thy owing the claim petition and see ig er compensation, css Vehicles There is 4 delay of 17 = ahown is accepted. Delay of is cordoned: . Accordingly, No.Zc 0512/2010 is if: 'allowed. 2. Ths is. a- claim: enthanoemes ent of x eclation of the evidence on r Tribunal has awarded compensation of %.3,57,800/- ag mant has suffered four injuries as urides . --
2 LL, "eat na ei weed £s el
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doe .
F KARNATAKA Hi © ae x Ou (1) Swelling and preunothorax of left side 2 of chest deformity of left leg u with wound ne 2 aa t, two are'g > grievous in | nature, "one is frac rib in the lowes. | e and the | other i fracture of both ¢ olaitnant Waa treated as inpat bones of le the I Doctor has" stated 30% di fimb and 20% ts 3 the chest, SONOS NES FATED Mel WIE RE PORN ATA A by IG ability to the year 2002. Accord OURT
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F KARNATAKA HIG a GH COUP EENGST WW URE WP RAKNAIAKA HIGH COURT OF KARNATAKA ~ is awarded hence, additional com:
4.2 £ i for rad itionual -
under this head. Claimant is alec ent compensation of €.15,000/- towards pain and euifer %.5,000/- towards lose of amenities, %.6,0¢ loss of income during laid, up pe ariod and £5,006) - towards incidental 'Ta all, he Claimant ) entitled to com ensation of £38, a0]? "rounded off to €.39,000
- over and above the compensation awarded Sey : i with interest, the appeei ig allow d in part.