The New India Assurance Co Ltd vs Sri H S Manjunatha S/O Sri Kulthi ... on 16 September, 2008

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Karnataka High Court

The New India Assurance Co Ltd vs Sri H S Manjunatha S/O Sri Kulthi ... on 16 September, 2008

Bench: Subhash B.Adi

IN THE HIGH COURT OF KARIIATAKA AT BANGALORE»
DATED THIS THE 1691 DAY OF SEPFEMBER, 2008

BEFORE

THE HOWBLE MRJUSTICE SUBHASH B.ADFf  : 7   "

M.F.A.NO.9£_377l200.6~~  %
Clw. <;Rog.No.53I20-03  '  
M.F.A.No.653o;2,mz; A 

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The New India Assurance Co. Ltd.,"

Branch Oﬁce, V H h" V 2'1"F1oor, A1-ZubedaB,»;1il<1ing,{' _ - 3"' Cross, Nehru Road, Fhimoga, _ Byits Regional " " » 2-B,U3:1ity Buildings % P. Kalinga Rap..Roaﬁ,.%_(Mi.n§1on--._Ro§:A::)'; BangaIore--56O 027; ~ _ _ Represented by its Regiﬁnal ' .. "APPELLANT " (gyksgi. 1?§; Raju,Adv.) 1- Sic." Siddappa, Agedxabout 23_.yTea:rs, . Occ: 'Bus'---C}eainer, 'R/<3. I~2.$.w(3aEi&gopal Circle, A 'VH1:.15.3:_ar, New R/0. Gellihosahally, fsolaikaﬁm Taluk, _ -_Chit"radurga Eﬁstrict. Srii. M. G. Nagaprasad S/o. Sn'. M. A. Gopalakriahna Setty, ' Major, Owner of Bus No.KA-O6-A-94444, Prasad Traders, B. H. Road, Huliyar. ...RESPORDEI'¢TS Kw Sri. G. R. Jaaranna. Adv. for R1, Sri. 8. y, Adv. ﬁn-RB) lg CRO; Koﬁﬁli :

Sri. M. G. Nagaprasad S/o. M. A. Gopalakrishna Setty, Hindu Aged about 52 years, Praised Traders, B. H. Road, Huliyax. ...CRC)SS _ (By Sri. S. I{rishnasWamy,;Agl$f.) Arm:

1. The New India Assurance Co. Lidg, Branch Office, .

2"' Floor, A1--Zubeda Building, 313 Cross, Nehru Road, Shjmoga, v A By its Regional Oﬂlcre -- * T 2%, Unity Buildings Annexe, P. Kalinga Rao Road. ' {Mission Road}; I Banga1o:-c---s§r3--s)2*?;j.L # ~ ' Ruylcscntctf. byﬁs ' ' _ Regirmai Manag'er.1.:_: n 3 '

2. Sri. H. S. .

S/o.K_u1thiS.7uida1pp'Va, V ' V Aged' {about 25 j;'¢:aI'S, " ' «.Q<>oi.._3:'$11f_l.._C1¢-.aner,'V """ "

Rig. Circle, I-i1.ﬂiyar,"vNGw"R[e. Gollihosahally, Lﬂolsaikcm 7'i'aIu.1fr,. . C1xiti*adurg:afDi;izt1ict. ...RESP()NDEN'I'S 2 ,. AN. Krishnaswamy, Adv.) VT . _ India Assurance Co. Ltd., ._ 1 > ._ Sh_i1«:1oga Branch, Floor, AI--Zubeds Buiming, 3"' Cross, Nehru Road, :'sh,:moga~i:s'r'f 201. New represented by its Senior Divisional Manager, The New India Assurance Co. Ltd, Divisional 0506 No. 12, Mayux Complcx, KIA9B Main Road, Pctznya, Bangalore-560 O08. Represented by its Regional Manager. .

(By S1,-E. A. N. Krishna-swamy , -1' MD:

1. R. Manjunatha, Slo. R. Ramanns-.39 Now aged about 26 years, R] 0. Marathi Nagar, ' C.N. Halii Tq. Tumkur 1 S10. M. A. Shetgiy ' ' Major, . V cm. ._ V.....RESPC}NDEN'I'S M.F.A. '1~:o;9877j2006.. isyﬁlsd "Ufa. 173(1) of MV Act against the ju&g1nent'gnd_;'aW'm;d'»«datcd 04.08. 2006 passed in MVC No.542[20{}4 L11 £13.: .01? the Civil Judge (Sr. On.) and MACT, Holalkexc, "e-ward1:ug'=_u oomptmsauon of Rs.l,41,547/-

with intcrgegt @ﬁ°zb p.a. inom the date: of pcttition till deposit. écmss oA..5¢;t..~..n No.58/2008 is ﬁled U/O 41 Rule 22 of CPC; against judgment and award dated 04.08.2006 passed in MVC NG.54'2]s"11 the file of the Judge (Sr. D13.) and 'H'Glslkere:5;j_ allowing the chain: petition for compensaﬁon .-sccicing enhancement of compensation. MFA riasisso/2007 is mad U/s. 173(1) ofMV Act Against ..judg::ns;nt anti award. dated 28/02/03' passed in MVC "No;59'?j'O.1_;on the ﬁr. of the Presiding Oﬁiccr, Fast Track V" '_'~{}ourt~F'§{', Asidl. MACE', Tumkur, awarding a compensation of 'i?$'..3Q.._Q90l - with interest at 6% pa. ﬁvom the date of petition till . V *--__%.l1&.gla£c ofcleposit. These M.I+'.As. and Cross Objection coming on for Hearing S 'this day, the Court delivered the: following: -4-

JITDGIIEIIT MFA No.9877/ 2006 is by the Insurance Company in so far as the direction issued by the tribunal to pay the oompensaﬁon and recover from the respondent No.1.

2. The Cross Objecﬁon is ﬁled by Respondent No.51; ' The tribunai found that, the claimant is....a__c1ea'1.ier"

covered under the polio}: of the appeilarit if respondent No.9. is not liable. Howeverfmespondent d and recover it from respondent No.1

3. Learned counsel tuﬁet:':"z1eepondent No.1--« owner who has ﬁled though the tzribunal is served, however, it is not served to the In this regard, he has produced the the son on whom the alleged em loosened by the tribunal and submitted o_Ha;é. T_on of service of notice, the son of the VVt""r'espondent NoV..1'iii'fg1£§' minor and there is no effecﬁve service of counsel also submitted that, the claimant has ﬂied H petitions in respect of the same accident before the i.e. one at Holalkere another at Tumkur. it is Vxrnforttmate that, the claimant has ﬁled two claim petitions and has adopted ingenious method. though one claim petition is maintainablc. Hawcver, without going into the same, one claim petition has to be dismissed as not-maintainablc. Accordingly, MVC 510.542/2004 is dismissed as not Inaintainabic. S. In so far as the MVC No.69?/2001 is which the owner is not pmperly served and 1 b on to the owner. he is required to be heard' in _ of the owner having not been heard the whsis V aggrieved by the judgment and my Of3iI:1ibI;; fast and necessary to give one mo.1§'QppQrt1m1" m'_ 'me main' Hérfv

6. Accordingly. V MFA Objection No.58/2008 and Mm '1%:";~;:s;tss3t3/ ﬁauewga. The judgment and award f Nos.697/2001 in MFA No.6630/ 2O07"is sta1'1d». the MACT, Tlunkur, for fresh disposal oﬁpofhuﬁty to the owner and also to tit? iiisurér, ' 3 = .'am§1i}itL: isiléposit in MFA No.9877/2906 be zeftmdcd the Insﬁrsnss Csmpany.

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