The Oriental Insurance Co Ltd vs Noorjan W/O Late Nasir on 8 February, 2010

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Karnataka High Court

The Oriental Insurance Co Ltd vs Noorjan W/O Late Nasir on 8 February, 2010

Bench: N.K.Patil, B.Sreenivase Gowda

IN THE HIGH COURT OF KARNAT AKA AT BANGALORE

THE HONBLE MR.JUsTIc£:e a,VsREEN'1vA:'«3I§:

DATED THIS THE 8TH DAY OF FEBRUARY 2Qm:%:'%e._%

P R E S E N T
THE HON'BLE MR. JUSTICE N.K.PATiL.,  'aif .

AND

M.F.A. N§).998'?f_2:2-!):{35_(M'ffj'   ' ;

BETWEEN:

1';

The Oriental «:"r1s'ura1§1eeyC'Vc-.,  ' 
TGMC, Bueiidiaig; 11 moi-_g    
J. (2. Road,   %_  g 
New ;fg3_pre:aei:t'e§i by itS"Re_'Ona'£: Office,
No.25, Lee.f:§ho1iij5ing'~C0mp1eX;"V
Resi-:1e11_cy R($a1d_»CrQss,'-....__ -- '
Bangalore w- 560 ':_O_2 :3 .. _  .. _ 

Re'presen_ter1 byifs Asﬁstant Manager.

  A. M. VS/:'e_r1i«:atesh, Adv.)

    

. N':J'e:;JjAaﬁ;3  V

W/ 0,5 'Late Nasir,
Aged about 30 years.

, V %S"ae-1:11ee3i1a Anjum,
T3'/0. Late Nash",

 Aged about 12 years"

Ambrin Banu.
D/0. Late Nasir,
Aged about 10 years.

... Appellant



--3



Sadiq,
S/0. .Lat.e Nasir.
Aged about 8 years.

Razia Suithana,

D/0. Late Nasir,

Aged about 6 years.

Nos. 2 to 5 since minors are
Rep1'esent.ed by mother and
Guardian, no. '3. above.

namra1._ 

.- Mohiddin Khan,

S / 0. Asan Khan,
Aged about 65 y<--.'ars.

. Moqbool bi, V  

W/0. Mohiddin Khan} 
Agvd about  '

N0:,é: . 6 ai1*;d,57 .';117'1.c-4-.~'1',./4 G. Tetnpie.
C.  Pure. I'-i'o '1:;1._1'j,' GL1--b_i5i; "laiuk,
"f"L.1r11}:1,11"DiSt1fi(t.t.;a   

Sémik MuLii:tV.I1iyei1' N': am ed.

E3-i.{ 0. M ()ha.11ii'm%dL)L-er Sab.
V Ag;eCi abo*..:i. .30 years.

' , "{,},\Ix-*'.':--:1_V<~;*.;;"a(".>'f. I;0.r1°y bearing

V v.;m'.  .Nr.)".KA- 1 3M 1539, Sicidapura,

 Y'(%diyL1:"..i%i(5'b1i, Kurn'ge1} Taluk,

7131.: m.__'K'i,a1f »Dist'a.1'i<'.: E1.
*  Responciems

   Sri. M. V. Maheshwarappa. Adv. for R. I, 6 and 7.

R2 110 R5 are 1m'_2":c>rs re_present.ed by R}.
R8 -- ETe1"vt.'d)

-'i¢>I<>?¢-'i<1>I<



This MFA is ﬁled 1111661" section l73{}) of MV Act
agamsi; the j1,1dg111e11t, and award dated 25/O4-"[2006
passed in MVC N0355/2005 on the file of i;h€, Civi1
Judge (SR.1T')N) and Mesmber, Addl. MAC'F,"--Kui1;ig'a11.

_ awarding a oompensatiola of Rs.-481,300/~ _x,i_:fi.i}'1\.jjI:;.¢:€1*r:_sI _

@: 6% pa. from the date of petition.

This appeal} coming 0n;'Ji'A<M)f'Hearing"{I_11S" dayi,

Sri. B. Sreenivase Gowda J. t1eli3'j'e:r¥3d 'the f.d1idvéii--n g?:1.; 

JUDV(_T35__MI*3I*I._;I_"-

This appeal  by --..I11s1jr2111;te  C0mpany

cthallellging the }udg:rﬁe.:1f.--_La:1d passed by the

Tribunal in awarding"'C<§inpe;11}S_at.i0n «V""bf Rs.4,81,300/--
wi11'z i_r'2'us..1'_ési:_"é1i.'E§f2»§-) p_, é,1.-__i'11a of the c:1a,imam:s_

2. Fof_E1116'~5§'a.1{€»_ 0f "ﬁjofxvenience the parties are

1'(==>'!:'t:'1"rt?(1 "EC. 213 Il'I:_::y'~.arC-- ' 1'C.f€1"re(i 10 in the Claim pe1iiti<)1'1

" '~  _ E1)  I1 T1'ibi.1 'r1--«'--------i--«. ' '

 _   1 facts of the (32136 are as under:

'Fhé ;_:.1é§inm1T1t,s who are wife, minor children and

 pe1rc3i:f£..si1~ of the deceased Nasir contending that on

  '1_4._:(33.2005 \V1'E€l'1 the deceased was procetrding from

___Kye1tl1a.sa11dra towards Tumkur a1011g with other

}')21SS(3I§§{E?TS in the a'1.zE'.<;)rE(:ks}3z1w bearing  N<:>.MH~J~

Kr'



6752 1'1e.'--;1r Gedda.la.halli on 1'i1'3g road a lorry bearing
RE'.giS'{€I' l\§o.KAvl.'3- 1639 came from Kyat:hsa.nclra sicie in

a rash and negligerit nlanner and dashed againstjfhe

said autoriutkslurw and due to the imipaézrir...l__l'1.lh;§

arrmrickshaw was badly damaged and 

sustained grievoils in_]'L1ries ar1df_in1:111efliatéEy.'*--.

sslraiftecl to DlSl)l'l('.l. H0sp_it.al_..»'rl'u_rr1k1il=._ar1d ():1'}llV"'lf];1¢;§4.Vul1L'll?.l(Té
of the doctor he was shifted tlc3*l'§'aI1V§gal0i"e..Hrﬁspital and

from there to Mallyér»_.lFI()spite;ﬁ.1.Kwlicre he died on

17.3.2005 filed ag.cvlain1:.-peiuljirm llddrhpensation of

Rs. 50 1;::{1E:s'. ~ ll 1'.   V 

4. The li'1r_slIl r(>é;p(51'rd'{>.1jﬁ;who is 1:110 owner of 'L116 lorry

 £§'1(_>1.:j-{E1 use-rrw3(l"'»x:v§_l._l}, the notice of claim p:=:ti':.ion,

 E'Cifll'Ll.lV1'1(i?§l'é1li}$éi'3..l. and he was _placed exparte.

 "-_:';'he"_"_'s_e::,;:::d respo1'1deI3t.vinsurer of the lorry, the

'V e1ppc?llli:a:1i"i;ahherein has filed writterl statemerat denying the

.,fax?er2'r1€nt,s made in '£119 claim petitiorr but did not choosse

' i.()l';lea_d any evidetmicir.

ﬁr'



Cjt

 The c1.21im2'1ni',s in order to prove t;h<:ir case
o:x:e1mir1cd the E-*1 clainmnt" who  the w'if<:: of the

deceased as PW 1 and examined one Aslam as PW2.___and

produced as many  16 documents which are"rh:3_rk_éd

21:5 Exs.P1 to P16.

7. The Tribunal after (:()1'1sid§ring Fthe-.::0192i'1.. and 

("1()(.§L,1]"J1t?]1T.E1ry evidence on r<':*._cr0r_V'cIr,.. by ihu5'u}g'--né:E_'

jrxdgrnent. and award has 11}é_Id.._thz1fﬂd1'e Vc1ai:riAaAva}1--1_..sVV}:£a\ré 

proved that: the deceased Na_s_irﬂn1e1;_Vvvit'h'~a_r0§3,;i1 traffic

£1(?(?id¢3i'¥,_'['. am 14'}i3';v-2005"»he-car' €3edda1aha111' -011 ring; road,

'I"1.11'nk111' éI1i1_cEd di€§d_  a(:1'ionable I'1€fg1igCI'1C€ on the

 pa11'1ﬂ§)'f  ciriv'-e:,'Vv__qf¢,'::l1c: lorry bearing Regn.N0.KA-- '13-

  (-.:.;_1'd *t.h"e _ (.)1&1in1&-11118 are his Raga}. rep;.'ese1'1t21ti.ves

e'1'r_1ri'1';Ee(1 f()rf:1i}3: Vcornpensaticm of Rs.4,81.,300/--.

  learned Cour1s<--:E appearmg for the appellant --

7I:"1s1if_:-1z1Ceé Company Ssubmiiis when it  the Case of

 u (t1i:1ir11a1'1ts, Efklai. on 14.3.2005 \v1'1iIc the deceasmi was

'i.I"'dV€IIiI1g 2-1l()1'1g with othel' ;i)&.Ssc11gerS in {.110

%'



(3

an i'.c>1'iC1<:s1r1.'c1w bca1'ing Reg. Nc).l\/IHWJ -6752 from

Iv{y21t11sar1dra towards 'I'umkur near Gecid1aha1li on._i'i1f1g

mad a lorry bearing Rc2gr1.N().KAw13--16353.--%3aﬁi<if'f1ft)f::1_ .

Kyat'.hsa_nd1-a in a rash and 11§:_g1igenii:""rna:i'1néI' 'and 

clashed agz1é11st' the said amo1'i<€ksf:'é1W e1i1d"'d_i:<%  L:.Ej~-..1.':1*ivzé[

impact, the E1L1'i.C}1'i(I'KS1'1.':1\V badfy  the *

deceased sus1':.a.ir1ed g1'ieVc.:»1.1_S'*-_ 'iI1ju1'ie"s~-.,.aI1'd later
suc(:L1n1beci {,0 the i1'1_j{iI'ie:~,:. ":,f_1}:r  'vI'rib:1:'1:'1j;1'i is not justified

1'11 holdillg thettﬁivhile   war}; "travelling along

   

with othelj   Vi1<:_  ajt_:t.(:>1*ickshaw bearing

l'('gi£5'141fE[?v1."{1'()V1iKA::ﬂO6é'A::l3784_ Iii', 11161. with a road trafﬁc
e1(?(:ider1t'.()n 1503 ,j12.0'05«_J";-uni died due to the aCi;i()nab1e

I1f?§;{1ig€E"l.(?C? {)"::~_ 1i'1cTpaif (Sf 'i'.h(':'. driver of the lorry bea1'i11g

.°*-:*:;tg'1L:e{r2%.ii101::..«Nc>.Kz5{"¥"f«3w1.639 by observing 'é:11at there is

h..53V('};T_§-16 'n.1Vi":#:.t:2"11_¢.f(1;>..V:ff~1 mentioning the. rc:gistrati()n number of

£;h<:"-aL1t_Q1'i£:1§{shaw involved in the accéidem: but the I1\/IV

 "1'£;éport mid other docurne-111.5 disclose that the Vehicle

 i'T'1V\-3'L")}'\:«'(".C3 in the a<::(:iciem'  a.ut'c3ri(':ks}'1a\>v bearing

" 1'a.i,iou N().KA--O€5wA--3T8-4..

$/



9. He i'L:.rihe1* subinits U'1&1l.. even thougli the
.ll1SUI'E1l'lC€' Company in its writ;t,er1 si:aten":e1'1t' has

specifically eomeiided that the aut,0rickshe1w

re.gisi1*atio11 E\i0.l\/IIii--J~6752 in which the"----  '

alleged to have been travelling i$..r1.r.)_1;' 21t_"e1llv;"i1*i"y=ol

 ill.'

the accident. and the said C011l.'(1};1j1tik'_A)_'r1" is 

the Police 1*eec>i*cls, the 'i'1'ibaur_1al r1c>i.';i:LiS:ii'f'ied in

l'io1ciir1_:__§ that the (11g:ima.nts~~-- }i_a\r'e'*-»rA.pr0\}e<i~AA tlriat the

deceased Nazir while 1:i'a\/'eiliri'(_g§ iri'i'-the'aautoriekshaw

bearing 1*egisf.1fati01i1_  with .3 road

traffic   near Geddalahalli on ring

macl. 'i'I_.1Air1k'Ltr emrl'died"el\i:ieTo the aeti01'1able r1eglige.11ce

("HI t_he-- part of t:,lﬁ1e"clriVer of the lorry bearing registration

.Aé'_"\'r).V£"i(;'\r.--%E8% lr689. He sub1:nii,s :f1.11'I:l1er even the quantum

G3" c;:c>mApei'1sf;1E;if)::i"' awarded by the Tribunal is 110:. just

ar1d"'pr0pe'I;.»it is on the higher side and therefore he

 for allowing the appeal by setting aside the

: i.€'dg'I1:ez'11, and award of the ']'1'iba11'1al.

;Kl_O. Per c't0ntra. learned Counsel appearing for the

c:l2:imz':i1'1 s1,1p;)c31"t"ir1g {Elie _jL.1(.lgme:1t zemd awaifci of the

%'



'I'rib1,:1naI submitts, though the cl21in1a1'11:.s have (:0mn_11't'ted

nlistake in n1e':'1t',i01t1i:'1g the rc=gist41*21t.i011 nL,1mbr:r.¢'£_t:he

211.1t':0ri('kshaw En\-*0I'»-'c-.éd in the 2'-xccicierlt but _t,'ii*--<3 5ETi*i}t§Li~r1:"2{'1t '

considering the IIVIV report: and .Gth<>.r dcb(:t,1Vrv1?iii=;--:ﬁts"wlfticil

disclose that the vehictlez i1'1vo1veCi'.i117_th'e ai:C_i.d.F:Vrz1; 

e1utt<.>1'iks}1e1\>v bc-:d1'i11g N0.KA_vL""'Q6 AV" .3784"v:\m?}1i'i§'1'i Jwas V

inspecmd by the IMV ﬁghtiy Vavtqsxvered
issue No.1 in the thelt while the
c.ie(?eased   bearing
regist.1*2-1.t1'01=i'1    A'V'3.7E3=4"'=:§L1--St:ai11ed injuries and
died  on the part: of the
d1*1'Ve1'  "..¢N()_KA 131639. He submits

1'1t11*i,l1e1.-, the 'V q1..1Ae1'm"1,1r11" of oor1'1pe1t1se-1t;Eo'r1 21\>va1'deci by the

""'E";'ib't:1":2ii1'iS"_§t1st 2.md_ reasonable and there  no .<3(:ope

 *§"()1*{'1"édIjCfii3ﬁ'..='Of compensation and he prays for

dism.Ess.;iI' e:f7-"t;he appeal.

._11 "i'h'"e case of the clainlantﬂs  per the averme_nt:s

.   in the C1ain:1 pet'.it1'on is that on 14.03.2005 while

" "Vibe? ci&>(':c21se(i_ was traVel1i1'1g alcmg with mher pe1sse1'1ge:*s

1.

1.1 an é:1'LI.1j.()I'i(".KSha.W bearing _1'c2gEst41'at'io11 N0. NIH J 6752 B' {mm Kyathszmdm mwards '1'":.11nk:..1r. near G21cEde1a__Ir1a11?1i 011 1-'i11g_{ road 2'1 lorry bea'11'i1"1g 1'c:g;;ist;1'2.1ti()11 N<)IIt{'A.~ 1--.3'vv.¢-- T639 came. from KyaI".hsandra in a rash ahd V' 1ne1n11er and dasl1ed,aga£ns':. thf:=W:%aid 'a'2,1t()_rik sI'1a_Vw'--w8.:r1Ci. (me to the impact the £11,it()i'I'CKSh 3}:'J: '*...x_ras ba_é.1y'vd.%1n1=giged'-- and the deceased sL1sta1ined?»'"'i-xfgjuries._and: 1éit.e'1' died. PW 1. and PW 2 i1'j1f{~h_eirAé§}ideif1::§§'L'-haxre rép'éat.ed the sz.11"11c t'.hing_>;.

F'1.1rthef». 2 not" {an eye w1'tr1ess to the a("c71'.de1j1_f_.,,__Ap.;;i*t"i?;;gm ,}'3"W 2ﬁA---.e:.}a_z:i mere is one more eye wE1:'1e=rsVs to 1,119V'a%§t:i%dc11't--.y'i:: § Khalander and he has not

1)€c1'1 exa1:9'r'i«:i_4Iic£i. 7.1'1"(_3W7' cf[12111'gesheef: mu:-;E', have-.> I0€£?}:1 fiIcé(:i'.5gF1.;fi:her tilﬁi. «'}.T1ij.bL.1I1e11 while observing in para 1 1 of ii:-;; "_}..:J,1ci'g1jﬁ&§1'1%1 $11211, 1,h(')ugh t1'1e1'e is some rllistake in r;1i'<>_1.'i't:i()11ingfj the 1'cgjstratic)1'1 1'11if]1bCI" of the 'VV_aufiorica'ks*haw, but the IMV report' and other docruments " i (.1 :'-.,:§('.:1ose that' "the Va-2hi(t1e im'(>1x-'ed in iihe actcticiem, the amtoric:i{s1'1a\v bt:21ri_1'1g regis:'1'21ti<3:'1 No.KA 06 A 3784 " does-3 1'1(f}'{. say whi(?h 2.1176"? 1:f1<:% otihexr d0(:ume11'{.5 5/' H") In the FIR._ 1*egis1.1"at.i(_)1'1 1'11.1mbe:'$ of b(.)t1'1 t"he 211:1].(31'iel<.sha\»vs were me1'11:ioned but it is 11()t:4vs.e:1_Tc=:.ai'=.._ in which a1.1t.c)1'i(éksl1.aw the deceased was t1'axre_115.__r1g.'' '' ~ IMV report the 2-mtorickshzwv bea1jiHI'3g 1"ergiEs'1'.i"e1f§1:11"?N0.RA O6~A~3784 and lorry bearing :"::jegj'st~x;ati()n"' 1689 were subjected to ins'pet':-tj()11.

12. The (.'.dt'3E? 1'<&;;i.ste>1*ed"'z:zg:;1iIi$i_ 1;}1e'c1'1*ive1' of the I:_.>r1*y bea1'i11g :'egiSii:{fa1:i(;;i:E" I_3~1639 emd 0c<:?u.1*1'enee of t.--!1e*~:-1-'xeeiden aedriiji-i.ted".j' Under the above (tirc:11r11st.a:'iCeVs",--. i:'i'1'e.__ i11'1p11gn_e'd 3:,1dg'ment and award of t':E'1e 'I'r_ibL11f1_2€1'5ti1Q.._:51o1', 'S}:iE}I:E1i.1'1_' in law and there-:fore it is just. and 1'1etn#cés;s2;i'1j%~.tt,>'se'i».a"sidc: the sanle and re:m.1't: me 1'11atter £0, the 2 'i'1.fi'}3«1.e.t~i'1e11 for re»eonside3'aiio1'1 in z1.cte()§rda;1'1(re wit.-}:1_V law 2.'»LI"t'e.r gix-'i1';g c)pport'1.111_it.y to b()t11 the ._ j.')2';1'1"£'i<e3s;j' _ £3) Of C;*03;1.:jSe_i1 is open to the ctlaimarits either to have ih-6* °e1a1'm'f'j_;:wet;it'.i(>1'1 amer1ded suitzably if regisi.1*21t.i<)11 11L11"z1}:=.efK.()f the au1:o1'1'eks11aw in which the deceased bN:--1.:<jr was 1'ravelIi1'1g was xvmrlgly memiioned in the . t='{IVé'I3é*;1'§A pe1.it.i(m as MB J 52 i11S%.ead of KA 06 A M H (3784. If 111e1'T11.i(;1T1i1'1g of tho 1'c?gis11'at.i()1'1 1'm'mb&?:' of the z;u.:1o:'icks}1.2w.r in the? claim petitjioll is correct. i1t._is_Op_en to them to lead additioxlal evidc-mc€~: to that i_:-'-11?}.-E . eve1T1t of <:1ai111am:s appiyiug fc)1;,V ;1men'di11e--ﬁjt, bf "the.ir" "

pkeadings. the insurer of the l(:)Arry1'_'Sh'0u'1d gi\5én.":'2:Tn 0pp0ri.u1'1i1'y 1'10 resist theV»s_é1m€3 v.ST.'i',:1I('Z;".".§f;'.'1:1t 0f» o1:)j(3(i'é,i()r'1 and the iF1'ib't.1I1&i1. T.0_ €i€?(TiC1é -§.Ef1€_.'§SE1}.'E1C in ac(:c)1'dance with law. 'A

14. A(::c01"d111;§§Iy*--._t.h(§ .21pp <.-:a1_'ii?-a11lo\2i:'e:d. The judgment emci a.\,va1r;d"cf.Vtfm:'3'_f1'fib:t1riai aside. The matter is 1*en1it1£rVed._ -'t.0 '5'.3':.--h_é'a 'i71fib1.mal. for recto1'1ssi<:ie1'at}'0r1 in a(:c01*ciar}«:;e* \Miij}:'1 '°}..§1w.":1.fie1' aff0'rdi1'1g 0pp()1't.unit.i€s to b()j'.i}i {.116 pa1*'f1e.s as e::ip<:*.di'L1'0usIy as possible, at any rate » ix-vi.1"_h.i,*1. 'l.G'.}"i1~{)_I11;1'1-S from the date: of reccipt of a. Copy of 'i:1'17is 'c)1't;'iCfr'.-- ..

.. (:0m.enti0r1s of the parties are left open. 3a};

gums §§f$= ESDQE

-4 T

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Karnataka High Court

The Oriental Insurance Co Ltd vs Noorjan W/O Late Nasir on 8 February, 2010

Bench: N.K.Patil, B.Sreenivase Gowda