M/S National Insurance Co Ltd vs Sidraya @ Sidram S/O Mahadev Bhairagoud on 17 September, 2009

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Karnataka High Court

M/S National Insurance Co Ltd vs Sidraya @ Sidram S/O Mahadev Bhairagoud on 17 September, 2009

Bench: Ram Mohan Reddy

%\/IFA 2()61/20()6

IN THE HIGH COURT OF KARNATAKA
CIRCUIT BENCH AT GULBARGA

DATED THIS THE 17TH DAY 09 sEPTEMBE--§{'"2oo:9.A?"'  : "

BEFORE   >-

THE HON'BLE MR. JUSTICE A

MISCELLANEOUS FIRST  Nd; 2_08.1A1/v:2.O:G 6"{1%/£"VC)
BETWEEN: ' '

M/S. National Insurance C<*_..'.' L'Ldf'; 
Branch Office, _ ' - A
1631./1B, Fi1's_L f~i1om_'. , _  V_ Z
Sakeem Bhavahi liéiain Rjoacé.  " _  
Sarakegiri  "   "  

Now I"€vp'1"L?\~E'-('_.I'.1'E'f._°,('} ¥3j;§_ E{<3gi():'1_ziE '()'f.-'!7i.c.':§".
Shubaaram C?0ré';;)leX3,' "
# 144.  Road}?-~._"
Bangaiotf, " % ' _ "  _
Represe11t.édu 10;; its
Adn1Ain..ist,rat.i"w?._»Oi'fic:e1"f.

  W  Ap;)eIl'c11'1i

» (By Sia.ivEﬁaEd Patil. Advocate}

1 .  L5}1d Sidram
S /"Q. E\:'£ahade\= Bhairag(md

*  years. Occu§)a§i()n: Vc*ge1'a113Ie I-3u.<:si11ess.

_ Rf?Sid€i"1{ of DhL.1lakhecI.
"'i'aluk 2 inch.



MFA 206% /2006

_ 2 ,
2. Natesan

S/o. Paliani Got.1t1d211*

Major.

Owner of t.m('i&.

Resident. oi' 3"" Cross.

Vinayakanagar.

Vidyapeeta Cirtrie.   ~ 
Bangalore.  I'{€sp.§)t'1v<i'€~:'1ts '

{By Sri S.S. Mamadapur, Advocate for  R.'--§{alya:is1t=_¢tt V  

Advocate for R1, Notice to Ra is dispensed wi-1:11}.    '-

This Miscellaneous Fi.:°st..__App'6a_l" is :'fi1é'Ci._ttIid§3r
Section 1.73 (1) 0fi\/101.01' Vehic].'e._Act against' thév_§ddgﬁieht'
and award dated 29.i1.2O051"v,p'assed "id "M'\/C; No.
696/2004 on the file of the: D'istrVi'o.tV"JAL1dge'&--..t\/flérnber.
E\/IACT~llI. Bijapur. ' awar.di11g  a%oi'n.pe:'isaEio1a1 of
Rs.4.70.000/- with ini.erest"@' p.a»;_t't~o'm the date of
petition tit} the date of I'C3€i]i_Ef.§a1.ViOt1.    _ 

 (;4:>_:1__11_i:a;g"t.i_:Vi' fox;adtitiissioti, this day the
court: deliveredgthe ilzgliowitig:

V  v.»i'c!.I::i'IZ)"Ca'.--MEN'I'

X fhis Mis§:Vel.V!.aneoLts«First Appeal  filed tinder Section

4, ,.¢.,173.t._{{1.) %,_of tho MoEoi*""\"/"éhitéles Act against. the _§t.1dg:1'1e1'1t'. and

t_'_'a'wat?ds.  passed in MVC. No. 896/2004 on

t1ti't't,__iiIe t}ET'1':}'"'tt3"::{_)iSt1'iC1. Judge 81 Member, Mf--\C'1'~IIl, E3ijap1ir.

V._a1wardit:g:. <:ompensat.io11 oi" i-2s.4,70,000/~ with it'tt.erest at 8%

'>.dp.er""'a_11nt,tm from the date oi' petition tilt the datt? of

K   ii i ' : realisation. 



MFA 2061/2006

Respondem. No.2 has admit.Ic*(.1 issL:am"c 0!' 1.)uiVia"-'_y of

Insur.21r1c6 10 vehicie N0.K[\w05/AO4888 for the 1.):-'.*.xV"iV(,$:Vci-..["'Lj'--<.§.10"1vv1,4

18.06.2003 10 17.08.2004. The other avermen11$:"1'e}-3£:ii%0g 

age. Occupatiml and income of thev-c:iéii'1*m3.11t_'w<;1'é"aiE de.yj;'.edv.,

as false.

6. The sum and     0(H)f the
Claims Tribunai are  0 V

The tribuiigk PW--1 and also
Ex. P~1 M 13.1.1331   has <*.0m:3 to the
Conciusion   was cirix/'mg the ssame

in a rash a11'd"f1':g1ig9::r1t_;ﬁaimer.. 0

Thé',_t1'ibvu10ia._}4021ftcfd-ctonsiderixig the exriderme of the

(71z1i,:1é.e1nf~ax1d t.h'e..C1bc1,Q1' and 215.90 the doc.1m1en1a1"y C'V'§d€i'l(_'('3.

 awa1.rdegi*~.a c>()m;3ensa1.ion 01' Rs.70.000/-- 1.<)wa1*<.§s pain

 Rs.85.000/~ towards medical expenses.

Rs.'.'1'5.0--00/4; 'Lowarcis 'a1,te11CEam.s €Xp€11S€?S. Rs.§0.000/--

 towjards' transportation charges and specriai diet.

"'R5§'.1'.00.000/~ towards loss of amenities. iifc? happiness.

"'I'i'ust'.1'21ti0n. i1"1C()I]V€I'1i€1"1C.'.€ eﬁcu. Rs.41e0.000/-- mwzxrds; loss of

if



MFA 2061/2006

submits that the loss 01" ea.11*1'1in_<_____{ ('a1pe1(?ity an-vz-i1'cie(?l is also
less and no amount is awarded for loss of (le1111agt% l:'0__ the

Cycle.

10. in order to test the soundness of ~1--§>.,e':"dVeC*2'.$i0n of 

the court below. 1 have earefully ex:c1_n1ir1.edfivtlie .r"e.t:0.rrl's{o_f the.'

Claims Tribunal.

E1. The tribunal saﬁer rely'--i:1:§--oziv.1.l1e ev'ide11<,te: of PW-1
and police papers. has edrire-lci ,1_.vlﬁ'c{}(t(.)li'1e:_lusion that the driver
of the lorry in 4q:L1e.sti0:_'i u3as¥dri&r.i.:i1g Ll-1'>:,s§2.111'1c? in rash and
negligent 11_1a11ln.erA}--.. ...1.11"sQ._l'2ir.. as" {lie findixig rec'()rde(:1 by the
mburlei-1 in Vres';§e£:ll »,<:§l7._ rash" and negligent driving is

eor1(:ernecll;»i_'ri mylo_pinj0n.l'_.i't is legal and valid.

V  L2,  nelXtvva1ues1.i0r1 illal arises for my C0nside:'21ii()n

 liE% \5vhet.l1e1* lhef ec)mpens21t.i0n £11211. has been awaucled has to

~ l"0lllOwi1"1g reasons:

be reduce(l"fQr.'r10t.'?

My. answer to the al:>0ve pom': is  under for {he

I

3/



MFA 206 'i /2(.)()6

leg from left. 'thigh was d01'1t-2. P\-'V-2 l'u1'1l1cr l})L1z'1(,l.~~._1l'1z-21

claimant stayed as indoor patient in the A(rcéic1:r_2£it--_°a:'id<

l\/laierniiy Hospital. Solapur E"ro1'11 l5.12.2003  V'

and claimant started walking w}'-1h"' 1-he --l.jelpl"a£" axi.l_l':;11j',

crutches after abom two and half I11£')Iv1l.l".S.A '

15. PWA2 examined the'lVllEl.l3l.i\l:1??f1t.all' and
found that claimant   There
was limp on right SiCi€. _"[fllc.:je  skin _gg1'al'ting
to light leg    sinL1s at
the lower   li1r':he1' stated that it
was  lo Climb up steps as well
as sqtaatiag an vPW--2 has E'1.1r1.he1" stated that X#

1'ay_9f righli" fe1n.1_.1.r \5¢ia1S"'.t_.aken and ii slmwed old healed

 l':'act:i11'ie:azmirjshafi:l6i'"I'ight femur with 1hi(:ke{1i11g of fenxur at.

 l"1a*Va_(i{u1fV'e..¢Vsi~*..é ~wi'.,.h inter locking infra medullary nail inside.

A13_Qll'1€If_  01' right leg l"1'a('.t.ure was taken and it showed

 l'1'21ct1.urd1oi'right tibia and frac'1uz't* of l°ibL1la.

16. PVV2 has l10vvcver si.a1'<:>ci in his allidavit. (?Vi(§f.'E1(".('

"Thai claimant. was suﬂerixlg from 40 10 45% disabiliiy 10 the

ﬁx"



MFA 2061 /2006

..g_

1'ighi limb and about 20 to 25% of disatjility 10 the whole
body. Though this witness was emss«exemiiiicd. n0th_i.1__ig is

elieitecl in his cross~ex21minati0i'i to disbelieve his e\.*i:_€et1(_?e, 

17'. Ex.P~»7 is discharge card wherein d2>.t.e"0_i' 21::ht1tV1.ilssliei_rl_il_'t

is shown as 15.12.2003 and date 

02.03.2004. EXP-37 is anotlier >ldlS:(:l"l«'.;.1'VI"g'€f>>.'Qg;ti"ClV 

contents discloses that on 10;0Ei;~2004l" he 'wag-1s.:eiiiiii"it'ted to 0'

the Accident 8: l\/lateiiiiity l1:Et3s;:».itt:1lWaiid l0itzv--..1.3§.05.2004

operation was done and l'oht:llit--jlwg1s disehai'ged.

appellant~l'--n'surai1e'e._itCdmijuiiy that the Compensation

awarded tisricller t.'hel'.he:-.icll_;~ of pain and suiiering. loss of

atrmnttiiies, l()ss'=-of 1i1ai*riag.§e p1'0spe(.'t1t.1s and shortened

»'E)Xf)C(Z'l.&1l.lOl'I{StOf.lllé' are on the liigher stale.

 19. 'l'lt:"he.°t'\/'e Caiefully examined the wound ('e1't.ifiea1e

 and €..ls'o.V evidence oi' the doctor. Front the cl(>(:u1'1"'se1ita;iry

..:"'»€Vi:Cl'£{1"iCI€ ~ wotmci Ce1"t.ifiea1e aiid also fi'()m the ()i"c}.l E.'\='lCl(".I](',€i'

 the doctor. it is clear that the elziimarit has sust'aii'ied

eompouild ti'ac:1:u1'e of both §:)01'1es of :-iglit leg with clegE<3\rii1;,___§

1/



MFA 2061 /2006

«I0 --

ol' skin of right leg with E'rac_'t't.tre shaft of right. §'e11'1ur. '1]-':':..1_<.i1'1g.

into acctomtt the nature 01' i1'1ju1"ie:s :.:su$tai11ed"--by--:Y1;.1ie

claimant. in my View the cotnpensation awa1*de_d :,:,nd.e1' 

head of pain and suffering Le. :RSA;'70<,0Oi:!/--_..ié"vjLtSI.'-.fiI1I5-.'

reasonabie.

20. The learned counselu'Vd'{"c;/EA37¢  ;}.1bn1it1ed
that compensation   thedhetcvtd of less
of amenities is en   compensation
awarded unde'i"'tE}:te:.  is also on
the higher  ntight have awarded
little  different heads. But it

is the c.:O'nt;enti0n_diftvtte'learried counsel for the respondent

that the (71aii;'1;11'1t-has'? ni)t awarded a1'1_v EiIiI(_)Eit'1I mtder the d"'--.heé:edV'0{i,'i0ss ..()I'ea1'1V1'in§._g',A during the laid up period. He I':1rt'.her t}Vi;e1t."fa,n1()z1r1t awarded under the head of 10553 0? I'uAt.1,11'e i1v1e0ftr}ed01' earning cap-aeity is on the lower side. He further_ §ubmitt'.ed that: the tribunal has not awarded any 'LT~€)'IT14'ff!'€l1SElti()1'1 under the head of {'L1t'ure medical expenses U and damagges to the cycle. iiven if Rs.3.000/-- is taken as monthly income of the crlaittiztnt. the doctor has St'.e'1t.ed in his </ MP7-X 2({)E5'1/2006 .11..

evidencte that there is 21 disability to an ex1.e11t of 25%. IE' 25% is the disability. then the reduced earniiig ct;--1paCi_t.y will amount. to RS750/~ per month and if nml1.iplie:1*foﬁ7.:.:i.--«E3."'i$ applied then the elairiiarit is entitled for (:()n_i1i:e1is;i'1io'n _:.(.J'f, Rs.1.62,000/~ under the head of _l;os3s__o1' <'_:-ahi*'1€'i"11e«§'_s'_'v.eéi1)é§eViIy,_V But. in the instant the t'i'*.i'bL3.h21~l'lV lite-2+?' Compensation of Rs.l.50,00l()_'/"~-._ 1()Wai'§ls. ltise-:._V()'li..H.£Eit.1e1:*erL income or earning capzieity. Court is empowered to rec:tii'3Vzd»ow§1 the emiount. or adjust the same. eompensatiori.

Since the under the head loss (JI'ea:*1e1ing during the laid up o'e1ji.odV. the Cycle anti also Sincre the a11":'1()i§r1t"awarded-..Lmder' the head of loss of e.arr1i1'1g (rapaeitiy .iS*..on _t.h.e-lower side. the c~.on1pe11satior1 2£V\«"dI'df;?d under "d_il'i'3Fieh'i«Vli;ve_ad;5°is adjusted to the e()r1'1pen$at,ior1 awarcied under the "head of future medical expenses. loss of earning .e.ldur_ingVV£1'he laid up period. damage to the cycle etc. In my "i,-fie\'~';: the compensation awarded by the E1'ibL1ra2Iil is just. and ' ~reasohab1e. 'l"l'1e1'efo:*e. this appeal filed by the Insurance I. fix' MFA 206] /2006 ".12, company is not sustainable in law and the same is liable to be' dismissed. Judgment and Award passed by the Triigiiiial is confirmed.

21. In \'i€V\~' of the above ciiscL1ssi()1'1. E.~«~~-}3.''c_ItS$' ' VI'31€"'-V, following:

This Miscellaneous Fi}'Sf._.App€'ci1..iS"diS1'E1iSSjCd." 1\n1'r)L£'ni'.V'~ in deposit shaii be transferred i:tJ«i:.V1*ie conctéshed .V~'Vt;:-!..iB:Y':3I'V1Vé-V11 swk

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