Karnataka High Court
B P Rangaraju vs United India Insurance Co Ltd on 11 August, 2008
Author: Anand Byrareddy
Bench: Anand Byrareddy
IN THE HIGH COURT OF KARNATAKA AT DATED THIS THE 1 1"' DAY OF AUGUST gggg A J AA BEFoR;%«;; ;
M13931 :1 gflxaous FLRST 5 yo; széz (MV) BETWEEN: ' B. P.Rangarajti, .
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Bangalore-11" _., % APPELLANT
(By Shri. V4"S}z;:i:;tri,.v'A§i's;§§$:;te) Z I .
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4. Rémgalcist} By'iLsv.!'sda:$;ager % Guwda, Majur ' "-- _ Rssiding at E.C.C. Post 5 lensing his employment. The Tribune} having awarded large sum of Rs.20,000/'- even under this circumstance for enhancement towards loss of future earning -is no material to show that there is diminution iineemei.f._'_Her.ee, ' proceeding on speculation ie__eppliyi.eig theiniulti;.~.l.ier.i:1ethoit' and granting, large sum of mee.e§;'dees_.notisiiee_,A as the other conventional the Tribunal has awarded just antiileir not warrant for vifdisability is to the extent of 45%, the Tribunulihas the applicant and therefore, the,rt,{ is no wariesat for interference. ' _i'Insu-fz_ir'~as._t}1e__future medical expenses are concerned, there is n«.;; iéiliout the expenses that would be incurred and as the errsgileyer is bound to reimburse any medical expenditure that ":i:is:iiieurred, there is no question of granting any future medical V' The same would be a largesse that would be conferred on the appellant and hence, there is no warrant for interference. 8 The appellant is khus held c:nii[icd--_< ;--£t.+'. "
compensaliun of Rs.S0,000/- wilhv-iimemsl j annum from the date of the "the allowed. V
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