Karnataka High Court
Sri Hemantha Rao N vs Sri Govinda on 8 April, 2011
Author: H.S.Kempanna
Bench: H.S.Kempanna
EN THE HEGH COURT OF' KARNATAKA. ESANGAL-{§PE
E}A'1'E:}i) THES THE am {DAY 0:? APREL, 2A,.@:%:;_Vwl "
B EFO RE
THE HQNBLE MR. JUS5£'IC}:', Hfs'.1$;EMPA§:N;a».:%iM' 'V
_M.F.A.NO¢-10834_/2OA'i'{)V'fE?»'{V) A .. V' 2
BETWEEN 2 z W '
SR1 HE:MAN'£'HA mo N ._ . _ .,
S/O NARASIMHA .MU12ir*'_m/j§aA.Q ;
AGE:22 YEARS. i
occ: NIL, R/<3.N0.1, 145":--i':B:j;Qc*:§
ANANDRAO
£301,109: QUA.RT£;I;§$,._.s..CRQAI3_. '
BANGALoR$:--9,."~--. ""*' " ,..APP£ILLAN'I'
{BY SMT} "SU?«f:f':1L1;${i:;3;:A1:f * g.;a13xx*.j_"' ' ' V
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' :S§%Iy;?s.,,%If<i¢§iE€§E%E*i?s£3¥£%'éfif;%,E3sE?i" M 2-'aifiqt Erma E%;--:2;
?§{}'E"§{fIE?Z E31} RM i §}E$§3§i'?x§S§éZEI} §¥ET'3'E"3; E?',:"€? EI};'%'§Ei§L} 23362" E E}
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M}:'«';x FILED U / S I?3{I) OF .F\/EV ACT ACxAENS'F THLEZ
JUI}GEV1EN'i' ANI3 AXNAEQEE DATELE}: 05.12.2010 PASSEI) E85
MVC NO.8§78f200'?' ON TINEEE f'i£,%3 GP' TFIE IX ADDI3Z'IC3NAl,-
JUDGE , M'I§?'«{£E3.ElR M;5&C'T--'?', COUPE?' OF SMALL CAUSISS,
BANGALOREZ, PARTLY ALLQ°WFi\EG '.I'f'i{i CL.5\H\$I I?iiT_ITI{}N'
FOR COMPf3NS;1".£'ION ERNIE SEEKING E3-;E\»?E'iAE'~lCI*ZEE/E
COM P E€LN SATE ON .
"Mrs AI>§>£«::m:, CQMING ON EETOR AI;:M1*$.é§';x:7%ia» V"'1_T"EjIiE§~_ "'
DAY, 'm12: COURT I)I:1LIV'ERED TI--iE?{E?O:1:fi,::"§\?u?:I1\J:(}-- :__': «
J U 1) GEAR " %
'I'h0a1§§3"1 this matttir f;3r' éxrith
the COIISEEIH 01' learned 'ms V parties,
213 records have also taken up for
final disposafi
-_ '"£'h,is V.2i}?2';jc;1i"~V.;.s"'-..b3r' the :::1a.jmam; Seeki.r1g for
e'{:h.21r:(:erIi:é:1t §3f i_:h%: a::Qi_.r1pens321'ti0r1 in respect. of the
irzjuflgzs,'whirzrhhag s31,:_si:aine{¥. in .21 n1e;>3;<>r 2-3.<::«::idem:
{fiat .V€£f£j{:};£"V£V'i)]f.f:2.l:{E2{.3_'€}I'1Efie8a2'{}w?? at aboui': 123$ 11001} whiie
E1i;fia;a21'$ p'E€j'::&éi:§iz1g on his:; biityitiié. an T hi:r:1mai21.E3 Read.
Q Ba.321.v»:';§s3'E:w2:_r;1:1agaa', Em-miving {E163 g§{>s:}{i;s anti} b<321.r§ng
V' "..:ra%g§S'é;:2:t'§<3n E'€{3,§{£X7.~€32~E}--3682 awraed by {E16 13*
:'e :;gg}<}z1€£em; arifi Eiiffiliféiifii 'aa;'i'r.h %;.§1<~3 2% i'€;':i-j~§§}€3§'3;€§€3H{ at 2;':h::é
€:2E€::ra_;1f. §3<::s§§"r§; {fgf z'i:.§.:'m:%. E22 {jigs %m§}1.:gz":::<§ ;::<::{:i<rEe';z:'.§ E29
,.A<
j/'1
s gr' I ,~''''
"1
3
ssust;ained grievmxs i11}L:ries for which. hf? tmxk t::*€e1tn1£:'r1t.
in the ha:-:pi€211 far four days, dL1ri:3gg which ptiriqd he
33.130 Lmdarwem. emerge opearatiorx. He spam: hL1g&"*.:fi'{3_:i=ey
far the t;r&a'tm€n.t. Of his i1'}j1lf'i£:'.S, Ci£?SpiE',@ 'i'4i'1{3:.A'&§'£AI1"1::€§;v:.h¢:* *
ruiat c{3mpiet.eiy Cured 01' his iI1jz,1rie5,._ciuE:"i;c3 V
unable E10 prosecute his a\:<>C21ti0fi;x-x?i1iCh E1éi3A':ft:.s;11t§§d. _.i':i
103$ 0f i11CC}II"I1€*. Actcordingly; 1'.1_;§"~SOLI§§.f1E'R3172§3t;'3_II'§}}é.i§1':E3i:i{fiC¥I}. "
from the resp0nde:nts._,. .
3. After service pf '1"-:f_§£iL763f,! '".1::s:. mspondent,
owner r<~3ma1'n_ed_ aibseijt. I IffI§:11.g:é§~,~,L"1";_cj~ W3;;e§ piaced exparte.
1 £3 r~,§é;* ¥:.n {:3 1»: £;*13r('.3";1' emf: :3 C main 6
"ha: "Ed <_2pf1_<;i'ii (W3, ._ pp? :31 ad 0* dd
that th'e3 E-}.€3'.Ci€i€:Iii';': i~}i} '<i}}i€2E$iiOf} has not taker: piace on
ae::C:0u1:1§; Of~..t',_;hr3 fé;u:'Ei{'.Q'f"'f;_%ie dr'iv<3:* cf thta c3ffer1ding goods
a1:u1«{»;{;;§§ 'V G11 thé §./:,"\Ei,1:)1é.g it has i'.21i«:er1 piacf: due {'0 the
":":é:g1i;;;;<3E1'i1cé3V"' Of 'ijhfif ztiézimazzii Efimseif. 'E"hey fu;*t§1<3:1
__<:'£;w::a€:'3T;r1:V«:i«€¢,j§»:*i». 5;':;§"3;_a*i:.. {ms €iE.'§.'i:'{'3.1" {Ff Eihe <>"{f1i::1cii.ng ggaods 2::::<:>
d'§::§":':<§i ';:§--?'§_%s§i:sS vaiizi and €:ff<3{:tiv<;: ékivixxg licence {:3
§§.ri"s}é-: :§:{;- A§.§1.€i"ii§fi€ 2=:z:<t§Ck3::i: and i'Lzr*&;E2€2' *:;}1s::: <sw':";.<3r haei 311:9:
"'»{3E§f.a:_§:%a:%§§:':?a.£i£:§ §3a*:"f§'i"fi§E. :1} ;'}E},* ilhi? ézsgééziétie in 31$? arega 2:5
:3'-.i1,.:{i:"§'}«:. $"}::§=::'s3. §3::*<:%a<::%:2 £2? é:&%2':"::2:-;; 2?:2':é {T:€f}§T£{§§'€i{}:§S af §;§:€:2
/A
1,.»
4
paiicy c{3mn1it'.i:<:=ci by 'é;h<2t {>wn€'r. "I'he:y also denied 211E
other a°ve.rrn<:*.11i.s rxiade by the €:1airm_1m. in big pej{.it.1'~:)r1
and csntendeid t:hat may 21:23 :10: Eiabive: E10 p21§f'««..;§1q_}r
<:::>m_p6I1sat;i{3:1 and eiccerdixggi}-*5 saot.1ght" fer _:ii---smiésiéai *
the petfiio-n as agairast i.hez1'1. ..
4. On the: basis of thé"«AaE~_:t)Vé
Tribunal framed in an ihreé is.$i;:_€s.
5. The Cieximz-ant 1:1-*'$L1"pp{:3}ft. <:>;{' i'3:;-is «Ease: got
himseif examined as PW1," f.'i_.?'§-'('} '€i(§{~1TiZOI"S who had
€:xam1"r1ed E1f1_C1*.!E1'*:jf&1TZ£f3}AC§ Vhiism and 3. He
p:'GC}ui':c::£._ inV:£:iE»._ ivf3»"'dé;'e--:2.1n%e:1i$. which came ta be
marked £1S E:;?a'.'j§.F'"} fo 91.35.
Ori-A of the réspandent Ingxzrance
.C£;mpfa_:f1§5 «:}1?1:;§ :35 their Offitters was»; exam3';:ned as RW1
'a:'1é:E..__«pf:3s5£'g1;;:€§i°fcmr £i0<;%zm2<:~'r:ts, which came {{1} be
_r:11:.1.:*'£%:e:£E'~--v as" E3515; . R} in R4.
V . '3'" "fféeé '§"':"Eb:..:.:*:;2:E? an {:<}2é$id<:%3'"i:'2g iihe €;:'a.i zmfi
%:§:>€:z.:::1€:z2§.a:jg aiéx»-'ééisrizzre 3:": ré:':<::<}:*:i §""i%E%§{f $131233, ihe ;5:<:i£.%§€i<«:»:3:':
u "if: €;;m%$§,£<§.:': %;.z-:§g<%:": §'::§23:?::?. E%€}E{i?§§:' £3.21 E:*§€i'.%:T{}i,EE'E'é {sf £;E:{::
as;/i
T3
femit: 0f the: drimstr czsf t.I'1€a effemdirlg gaods a.ui.o as such,
the c:1ai.ni1am'. has; esi:a§:>Eished actionable negIigeI1<:*<3.,
Fzxrther, the 'Fribune:aL IO()i{1iI}g to rm: evidencre of the
criaimazli, tbs: d0e::*{.0rss who have {3X3.1'}"iiI1€d him coupigzd
wit_h t':hr3 ci0<:ume:r1ts placed an r€<::01*d, a1w21r.d_eé{"é_' _
compensation of ?98.,900/~» wit hH_inte1'a::si'v*
fiom the date of the p€*.tiUm1 {iii »1:f<:a:§£:-32§t.idTr;_; it fi£i'=th'*e,:_'
saddieé t-.hr:~. iiability of payniégizy Of2'C1':Z31'i'£p€1'1'$:é'{:§.§3;'E3,Q.I'1;;the
2113 re3por1d£;*n:-insur€;*.
8. The e1ppe_iI:a:'1"teCE21ini3'¢grift. b§i'1'3,g aggrieved by
the qLi;;_z1t_z2n1 ::}.f--'V:::»%51ifip»«:%:{i&s-:1'Li<.>'if1 is in appeal E:uz;~fo:"e: this
Court
V "V-I,€arn£;€d"'éiéiixzrassézi appearing for ths appeiiarate
.§::§'g;i,rha1ff{i;..v_$L3bnii.if,ed thaé. the Tribxlnai. has erred in net:
21ix?a;'dir:,g;§. A<:<::mm€'n§;:.:.mt€ campensatian to 'ihe
K V"é1pp€i§£&::}.€«éiiziitxzaim Hfidfii' 3}}. hezxcis; and mrtzher it has
' ;«a:'E*':*--'.:.<:*:{i5in myi. 21W21rdin_;§ emf; c:>mp<3';1saii<;::. {rm-*21r@E$ 'E088 af
_g§:zf;.::€§I11e ézirigag Esszigi 22;} p€é:'§<:}<:%' zmii *Er:::=s:§:~5 £3? §%;'£:2;;r€
£:":<:':<3:::€'. '§--§<«*:m:s;=.§ 2: ezxasa": €92' %?§1§'f£Ei§";!.{?f§fE:":€£fI'7£'EZ is zirrzagisz 2:>'u:;
x _.,/="'
9 I ,-
",2
(3
10. Per ::o11i',r21, Eearned :;?0L11'1ss£:I zzppearing for the
cont;es3t,ing~.i.nsL2re1' s.;upp<3'rt',ed t}.1<3 impu.g"1i1<3d jildggnjent
and a'wa.rd passsaeci by the "I'ri'mme11.
#-
11. '£'aki11;g the: rivai SL1bfi1iSSi§i3:}3, jjflrigfii '
C0115-'ai(if31":>3I,i{_}¥1, evidence: and do<:1T,'ir§1Mefx:s_ piac:<2_ rec-<§'rd;".
the point iihaf, Elfi-SGS for my g:(>r1sic£»:--:ré;§'V_i0I3 is; =
"Whether the
made out a ca,segé_en.?1'fiif1<;5gf2"f{e3r:t?"
1.2. Facts are _;1<i>ft .;r1.v'V._Vdisp'i3t:é ~i' _ he claimant
mat. wif'h-«.;;{:ciCis:fit.A__ i:19_§.u:'ie:~; :»;uS*{a£fl€sd, treatment,
taken arpdthe .;;1fl1:C:v:1r1't.A_'Spént are 8.180 not in dispute.
The c}ai:1121':{=::.'E: i"1E£E:'» ':::1a~.€m@::i f;,h.at in th<-3 i.m.pug1'1ed agtcidenti
he fiisiemingéci i:";j.:,;:*i€s to his left. ear', righi: eyebrzmr and
V E£;'*ft"i;:s:"é19§::§{i«$62" vshicéh §i<:=€:}{ tmaimeni. in Eihfi h:}Sp.i?Ez1§
-..§<§:i_- §:')'¥.i,I:':' "{f§é1§3S'~.§:§{§1€i aise ziiademretzi {me £)p€3r22£:i0:1. Efis
eiaidéizite is§'j__Ei:i1ri'I':e:' fo1'*€,ifi<5d from iihrss: e:*vi£i€*:1<::€-3 af PW§,2
a:3&"--§3A:.:q€:d£é:2:2. {3ffi::i§:z°:i~; Wm; axzzmaiiwé ;1§'1€§ ?;r€:z;t.e<i Ezim.
W.'§"§:é:%§3;' "»:?§-9'§1=:i€é:'2atrat-': .r:';%:m-6232253 'siazfli fihéf atizzinézizxé: has; 5+;:.2s€;aimé:§
».§3€;f€:'."ij£E§;§':{i §:'1§a::'§; zzmzérif Ems': "$1-ii: agar, E;¢2{Es:;%:°z:.€.1?:i;:3 Qf rég;§'1%.
, %/"r
?
eyebmw, 1:;1c.er21i.ed wcsuiid (ivrsrr the: Icéfi. fO}"(;'.h€€iC§, PW3--
Opht,.hz1in1£)£{)§/gist in his evidengfe has» deposed i:};iai the
Ciaimani: is szifiérizigg' ff{"}iI1 double VISiII)i1 due the
accider1i:.2i1 injury. '1'1'ie evidezice of PW2 fiirther dVixS<:_Ef)5s.€s
that the ctiaiiiiaxit has Lzndergone i_"_i1"'Si:'
recorlstriicttion with a:,1riCu]a.i" flap done.
and discharged on 1z1~.8.2GO'}7. Risk
discioses that the c1ai1i1eirii;wwa_;E5 2idiii,it.t:2d for"i3,§tV'i£t_v_§se<:§:3I1:i
time on 24.2.2007 fbr S€COf'3é"-.S.f3ig€ récifiiiéiitriiiction sf
left. ear Helical "_i;"-,./VLj;v'%.§A:"'~5,b1r1ci undezwent
operaii_{§1*i'i' 'Giff, GA, division of post
a1iricuEvar'fl::1p:afid4:SS4Gwi.__éi:iii'discharged on 28.9.200'?.
The evidéripe cv:af°VE"'\7\'7"';?§A.2,- V8 discioses that the ciaimanii
has s_iisi:3.,in'c:%c1_ cfisaibiiiiy Ta1s:ing' all these factors
'_ ii'i:Q' ~i.<:::>:17_iSi';:§€i";i'£it;;I?.,._.th€ Tribunai hag aiweircied a sum {if
"€«3{li,,€)0'O:;'5iiaiwzi'rc§$ iIf1_',§'LiI'}«'; §3f:1'i.I} and SL1f'f€?Fi1"i§3;'$. Hai.-iiiig;
i...:'€ég;§211*€E " iIE'};€3 :...'i""}.;':3;§E,1I'€f of ifijijrififi -Siiiitziiiieci by the
itiaiiii*i;i.:2i; 'ii§;fiEiiiig; iiéilf} <:?:<i§"2s§i<£ereii,i<iii €316: f;','%i£d€Z*E"i(?€ iii
j i:ie{ii<?;ii",{iiiii{?€;ifs:i E>'i?V's;.2 aimi 53$ £216 sieiiéi «:f<:siiip€ris2ii:ic3.i'i
'2z%a%:i:i"{E<%{i 'i.£iii?aii":isi i2'i§fii:"3_g: giziizi ;':'i.i"3{§ 5;i.ii'f:=?riii§I;1és é?i§§3fi8.'E';'%% iii
xii. /'
fig/,
8
be just. emd proper and ii: dcaes not. Cal} far any
modification.
13. Further, the Tribunai has mvarded uni}; £1
sum of 310,900/- t0w.21rCI&; £033; of :;1me:::1.iti.es. '£'fé1i<;.ix1g
izlie £:1CC()1i.}i"i'€ the: injuries ihat. the cI21im?1i1t."L-h21VS..
su_s¥:.air1ed Coupied with. the ceviclerlce 0f
deem it fit. in award another $11131 oft' '?-5;iQOCrf.-- 't:}23.fei:*g:1_s:'
10553 of amenities in addition t.<:> /;.v53fas;.véir}:ie5, "iE3y
the Tribunals
._ --',i54':;:3%'7'{V'v7;<::I:;'%fi€e_;i*:*ibi,x-fiai has awarded a sum of
?5.00C!/ A $;--<}fuv:;1:"cixs?:. disfigiirement. The Same in View of the
evidge;% :r:t:s3.0H réazgrfd isjmst, and proper and does not {tail
.?"0}13 .a;3;,{ mic:-.:f'fé:3r;3:1Ce.
."."L'§':f;:ri.he'r, €316: '§.'r.:'bm1a£ has awarfieé a 321:2: Of
'V ?33,a'i~}i'}0",f; E":mv21r{is§ medicai e:>;:pe,;.1ses reiying mpan the
,.f»r:i€:i§§:21£ biiésg w}::1ic:h are: at E>;.?i E sseriszsg,
L{%22§°m=i€i {fi£}E,Z§E;',~}éE§ £192?' 331:3: é:E§S3§§f$f§E£3;§1.§l s;2;,:§3mi%;%i:=:<:i €}"':2;:'é;
§E2z:;:,:§,§E3 £:%":=::% g-};pp€3§§a:2é Ems §3§'€}{§'E,§{",?E?{§ ':':'f::-"é{§§z;i':aE Ejiiésg 3:'; 22.2":
{EEK '''''''
9
extent' if €83,006/--, the '1'rib1_:.na1 has dise1i'1ma;ea* the
entire C1a.im and haze zzxverdeci {>111}; a sum of 333,900/~.
A perussal of the impugned c>rr:Eer reveals {that the
Tribunai. has disaliowed tlrie claim of the <:E21i:na.nt..Vtaa,_}_{1::g
irxto zzeeourfi ihat, some of the bills are ::1..1'__:¢spfe:t:j'cf'
advance paid bills. The re2~1so:1ing a.c1:3pe{~;d, E337"_t}:'1.e
Tribunal is; just' and proper 't.h:e._ 'e1fk"'1Qst1:ii._ 'G15:
?33$9OO/W awarded t:0W21rc:ie§ .'f.I":~.':;(Zii(?E,{E'-€Xp€I1S€S'«:.iS'»C.Of1'€Ci r L
zmd the same does no: {:21}! fo_r..er1'1y ':n0difie%ati_Q:1_f
3;V6.%m" ii:l'1'e;Tri'f;:_ii':é:.E has awarded a sum of
$5,009)': f_eWa.rCief.Ve(:«a,i;%2'eya:1c:e§ naurishing food and
attendant 4{:~hfci1?ge{~f5. T_a1§:1hg i:r1t<:> eensideratfien that the
V' "v..cIai;fia1.:t was in 'F:"<)':43§>it21I for four days, the evidence ef
e.'PV.V"'.f:;§.'2e:s:i?'i;3."f£::C'1" the <::i.aimant: wag subjected to gene';:'a}
21r:€;et.'he:;.i2:' {:31 "three eeztasiene, u:1de%m:e:'1t ene surggergz,
~»a.e :he.;§;%;:e:een:, i{')0.K piece in. the year 260'? anfi as; the
" ,;::'E21;§§§121:1i: is 5: ::e'E:2.€Ee.m, E zieem ii, iii: £23 ezwaufd §'uI*'iher -sum
?5g§G§f-- in aci<:§§€.§e§": is ?5.,G{ji§j~ .E%;'«S£-'E};,§'C§€':€i by the
'E':°'i':m me A
- ,/
53:}/,»
10
E7' Further. the 'I'ribun221i i:.a.}<;:i11g firm) a<:<::ounr';.
the sage cf the': (:1airn.2'.m's' as 19 y"e.<_1r::1 has 21wa1z'ded a sum
af ?1§,,OOO,,!'~ t,<:w'ards less of m21.rriz::g«::=: pr0$p<3r::i:s; v:h'i<?}.1
in my View is just and pmpiir and does not {4f'c'1E4VV.fV_{V;3'_'£"'£'.._I 1"y'
rn0dif;i<i:atiox1.
£8. Hmvézver, t.}:1e Tribunai has nQt..;1w2;r<:¥§.éd._2:ny
comperlsation t0wa.rdS 'I038 of :jI1.C(3f1f3'€f;. ud_'E,i.'I'_i'T'l'g' '{fr1'§(i :,:i.,1f)f
period' amci 'ioss of futureV.Ti:'.1_c0mé*.._ 'procea-'cijmg Oifgihfi
fooimg that the <::1a:imar1t: fa sh:-ciiérii *-anezi no
compensation can be ;i:?{§r1rc£--%3d gutid-€_r._i'k'1:: said heads,
" fiiézimaini; was aged 19 years
as an £:hé*--:ia€e 0-if" 3..:tE::i€}é:1i:.' The ezvidence on record
revéfiisi _';;h.':1f£ 116A'{3ii&1&3...2:«'531Zt,1C1€fI1t prose<:uting $tudies in ITE.
""Eak:%z1g'v..i:i.tQ"~§i(}:1sid::ra3;.is::r1 U16 fi?I.{?'{'.S and <:1?rcLamstan€:eS
e:>:f fifze <i2;é;_:§ if was .:1£}f:i<)r:a§ incame is; <é',z1i<.:er: at;
__?1,5G@/;4t.p'21. :«.1pp§'}»'§l'1§§ this m'L:Eiip}.i€~:z' «sf "18', it {,'.()§§i€:i3E'5 to
"«."%ff;?,'?f{";?GC%/'~w fi:;>::'::é&x. E {§€%€:'EE"i it fit: E10 Ei'QE}"2i..E'{§ 22. $1211: of
%iZ?§G®§,x"~ 51:5 g${}ba.E c:é<}m;:::3n5sai;i_<>:":. 'i;{:;s*wa..r{§$ 'Easfg 9;?
%.;«~"''
I3
inmme during Laici up pfirizsd' and 'E9-ss sf future
income'.
Thus. in ail the appe11ar1i;--(:I3:imant is €I1.':;ii"_:i:{&£:§iT'-w°E§;0
mm; cgmpemsatian of ?1,;'3§,Q<3{3,'»~ with ~
pa. from the data of §€titir:>n ti11_;r€.3.Ii::ati1éii"a%.é%aAi9fie§;»_b3?_V '
the Tribmnai. According}; the appea: ji:%:
part.' The ?:)rv:--:ak~u.p sf comf_3::§i$atio£i i,:§_; as;
1 Towardg i::j:zijy;.pa»i;z% ?30gQCO/-
2 "I'c>Wa;1'd§"l¥E'¢d¥}:::i__é:qjg:::i:§.e5'-7 €33,900/--
3 _T0w;1rdS {:{§:1VLr;g,fana:é;.r;§i,::=isii1if1g I 319,000!»
' food and T'ait_enciia.r1t ' ch argas
4 Towéartfig. 105:"; if ?3. S , O OO;'-
§ "1f:j3ia2*a1fd$ di$i';;g':;{re£;i1e1.%.t $5 , QGGF
sf marriaga prospects ?IL5;0G9!~
'?_f"*§_'§?s;vafiE*i§.$ iz:é:s:"§ of inwame éuring iaiahip %2?,§G3f~
A ggriaé $':I §rj$$ 33? future incgme
'F0'{'AL %L35,9S8f¥ %
' 2§§ Ir: 4:136 r€$':.2ia for {E16 faygaing réasana, E
T " -gsgsfiaaefi fie gaégg the faiiaazféiiigf:
}2
ORDER
1.. The ezppeai is £iH(3\V€?d in part.
2. 'I'he: impugmgéd _judgmeni. and 30;.-va.rd of the '1,' ribunai is modified and the 21ppe11antwcIe1i:;1a_1"fi'._.is awarded 21 total C0:11pensati.0n of i1"zTi€1'€fS€', at 6% pa. from the dat.e_-of-§}3.t,it'ir§11--Af;;i} rea1i2:a.ti:>I1 as against ?98;'»9OO-;'f1'x-firth A.ifiiei'$§:s:.fg 'ii? 6% pa. from the da.tVe'«--.Qf p€:i:ition tiffijealjfiaitiofl awa.r:ded by the 'fri1g:ii:1ai--.._» e:31ha'nced Compensation cb'n<1V£is'i'.Q ._with interest at 69%; p.--;a.VE-':.:m_»'{i1:é*&;§.'i%: of-'petition {iii re:a1isa'tio11.
3. « '.2731 a'if§s--p%j§;xC1e11t~Ir1su'rer shall deposit the ,_% e'Vnt.:'re, e:f1i*2..e1n<::€dV <::0mpens3.ii0n of ?3?".OGO/«~ with 2 i.:f;iere.<§§;"~-.§Qef'0r€ the ju.ris<:h',v.::ti0na1 T1*'£b'u:1a.E within £°rt::2m the dais of rezéeipf. {if copy Qf the " j.L1?:§g:*:":e:";.*£ aad 21w3..rc§.
A Sr': r;'E<;ep{3s3;1i. Qf Effie €:":h_2':':1{:<.=:{§ {:<}::1;3s:':>;s§ai',i.{>:1 'fiziéiz .E:*s.%:<*::"{:s.«;%,$ ax SE33': (:2? ?2{1.{I¥i3§;'~ 2:2:-"i§:E:
g:>z*£>§3{}.z.*€i<mz2i.§;% §fE§Z€;"?§"€fi$'€l ssi'"22'2E§ ix}: <§s::p<§5§%.§5:{§ 11:1 E:E1s::~ [3 1321.312? of 1:118 2-2p;)e.E'I:¢1r1i:4~Claimam: in 21:13? Nz1ti()z1a1i;si€.d/ Sctiaeiizzled Bélllk far 21 pssriod Qf fiwc yésars and renewable by f1m',£1e1" pericad;"{):ii"<.._Ei*g::
},?f£'.aI'E5. T11:-.é 21ppe31an?i.~{:}aimaat i=€s..A"'<}:~n1.:i1f£'€?r§"~ ' withdraw {he interest €1C(3I'ii.€'.d-.013. dszpasiig pe.ric)dic21i1y1 The b21ia'r1£i-'E hf; ?1"?_, C}£'}_C;;.'»~" :*i>~;-%_i.ffE'z, prop<:)rf.io;1at.e iriterest: t(>,}:>'e: 1*;«::I'é'as<;?<:i in " favour of im: e1pp<:I12111t¢[-':;:§.?df:aaim. Office to draw this: aw21:2"d ;+it::?':>-r{ii't1g{1},i';-- TE