Karnataka High Court
Smt Mallamma D/O Thippeswamy @ ... vs Sri Mahaboob Ali S/O Meera Hussain Sab on 16 June, 2009
Equivalent citations: AIR 2010 (NOC) 10 (KAR.), 2009 (5) AIR KANT HCR 309, 2009 A I H C 3343, (2010) 3 KANT LJ 413, (2012) 1 TAC 720, (2010) 4 ALLMR 42 (KAR), (2009) 4 KCCR 3006, (2011) 2 ACJ 728
Author: A.N.Venugopala Gowda
Bench: A.N.Venugopala Gowda
IN THE HIGH caum" as KARMATAKA A3" BAféGA§_§ ;{§ u
DATES THIS THE 16?" DAY orjuwg, zaeré' %
BEFORE
THE H{33'sE'BLE MR, JUSTICE A.¥\§.VE'£iUG'(}?)RL.5\'GHC:WDé;
M.F.A No.609_g_of 2606 m'\:) cofihefiieéii z.«.?i=;h "
6 9 t 9_
BETWEEN;
MFA sa92'géb eS * %
Smt. Féafiamma % = _
Wo.Thippesw7amy..@ Thip_paEa~h
Aged abgut 21 *,5aa;rs" " '
Residinggat C:hinnebana_jfi_aAEv§y;
FV¥o£a¥<a'§mu:--".u= Té§.:,1k
'»...»,(BY ski'. Adv.)
Chifraémga' E>§s£:{f'€t._._
/39PEL£A§'~é"%"
1. 5 'iezahaboota Ax:
".5/'o".Meera1 Hussaén Sab
$40.81, Guttala Caiony
'"*Ara¥<eswara Hagar
Mandya
W5, sllr;s{;?3.l»lrvlé_:.s:aAdapA;$a;l ;:d«vocate)
2. The Divisiorlal Manager
National Insurance Company Ltd.
Chigaterl Mercantile Building
22" Floor, Binny Complex Road
P.B.Nc.74, Davanagere
(By Sri C.M.F'oonacha far R2)
« Q
THIS Mi"-A is FILED um:>Er::':3§c':"1t3"rl,. M;;:>'3(1;;l'{*%;E W AT'cT%l
AGAINST THE 3UDGMENT AND }\WfilRU ¥3ATE{3,1T
RASSED IN MVC N0.827;/99 ON Tlf'lE FILE 'THEEADDL.
DISTRICT 3UDGE, MEMEQR, M}'£CT 'Wm 511, CHETRADURGA,
REJECTING THE CLAIM PETETION FOR ,Cc-:gw_E'MsA1I0N.
Smt. Durganéma_.."@_ Du=mg'a.s:-:;a"~
W/o.Oban__n§l @_C}ba.%§:§h ' " .
Aged abr3'ut 4'?.u3yfears'i"}V" _ _
Residlngfial: Chin?r2'cbva_naha'lllY;~~~._, ' -
Molakalmwluru Talu-K'
Chitradurga'=D¥$trict*. _
KPPELLANT
l
1. W Srl Ev¥a'E:aé).<3eb All
"'E5!o.._M'ee2«ra Hussain Sab
Nw.81_, Guttala Colony
_A:'a'i-zeswara Pslagar
" V "filandya
The Sévismnal Manager
National Insurance Company Ltd.
Chigateri Mercantile Building
22" Floor, Binny Complex Rcsacf
P.B.No.?4, Davanagera
,,RES§Gl%l{)ENTS
..A:'Q' "
" K V' ' (fivyfiri Ci.Mahes¥1 for R2)
(By Sri O. Mahe-sh for R2)
THIS MFA Is mac UNDER SECTION 133(1) Q'F"rawf _
AGAINST THE JUDGMENT AM) AWARD £}ATED:----..'£}'3.Q9,20GS
PASSED IR MVC 519.1021/99 on THE FILE 1c1e.!.~".,,'f's*;v--.iVV[5-V..-§\'i:*«._De.. "
DISTRICT RIDGE, MEMBER, MAcT__.m __Ii, .'cHIr::.4x~Du'R<3;a,
REEECTING THE CLAIM PETITION FOR €ZOMPE¥¢--SA1"I'0N;__ j
BETWEEN.'
M FA 5094[ 2806
Smt. Laxrni
Dfo.Han:1ma:1tha;:>pa '
Aged about 24 years . _
Residing at Chinnobanaha*E--!y,._ " '
Mclakalmuru Taiuk V :
Chitradurga District V
" APPELLANT
(By Sri. B.M.Si.é.d§$pp¥5§}'::£sdv _
21>
ND
-** :
Sn '£v§ahab'cr3b~Ai:.V
S/€>.?Vie;ei'a Hussein sat; '
N<:.81, iluttala -{Io'£e;>r15-.6"
Agrafceswara Nagar '
' .....
.' "Th€.é=._D':'~31¥£!d¥'2ai Manager
. .;-Na'tEc,m.ai It':sis'ranca Cempany Ltd.
' Ch¥9a'te":f%~ Mercantiie Buiiding
>32" _.F§ooj:"', Bmny Comphex Road
P'.B.3'§.;;-.74, Davanagere
. " e.RESPE)NDE!'+§TS
THIS MFA IS FILED UNDER SECTIGN 373(1) SF MV AC?
AGAERST THE EEJEJGMENT AME} AWARD DATED: Ci3.i3§.2fi05
V .._PfisS'SE3 IN MVC N{3.909;'§9 SN "WE FILE 0? THE ABEL
{EISTRICT JUQGE, MEMBER, MACT - H, CHiTRfiDURGfii,
" REJECTTNG THE CLAIM i'9E"3Tf'£QN FCIR COMPENSATTGN.
' ,_ A.ffi«..Sfénkatesh for R2)
BETWEEN:
MFA 669552086
Smt. Gbakka @ Sarma Obakka
,!o.Kar£yappa = : '
Aged aboizt 24 years
Resméng at Chinnobanahaiiy, T.
Moiakafmuru Taiuk " _
Chitradurga D§$trict "
' * « 1 iéppfésgmmr
(By Sri B.M.Siddappa, Aév."',}._ " "
£.;\..F_\l_._D_
1. Sri Mahabgz'-b_ Mi 4 I .
S/o.Mee_rav H:;iss._ain 'Sat v
No.81, ::'Gut_f;a£"a"' coI»o'n%y%%, . '
Arakeswara %':é:_aga.:fl ~
2. Tim'_i>i'v§si'cnaiAMana§e.-j
Natidna! }insuVraf1¢e-,.Ce{n'pany Ltd.
Chigateri Mercanti¥e'B¥u£iéing
L..Fioor,"'E3_ir2':1y' C§=.3mp!ex Road
F«;B,No...?4, Davaewgere
. .. ..RESPGN¥DENTS
- hi-.§"'§7iISV:.V¥'V-Vi"E.:V'~'1'&wt :'~5i F1LEb UNDER SECTION 173(1) 9? MV ACT
AGAINST "¥'-?4.E j'.3{JDGMENT AND AWARD DATED; 03.89.2063
«PASSES. IN. WC ré0.1129;'99 ON THE FILE 0%' THE 19:90:,
-. f~..«._D..'£STRICT_ EUQGE, MEMEER, P*iA€T -- Ii, CHYTRADURGA,
' "R,E3'ECT'ENG"THE CLAIM PETITIGN FQR COMPENSAHGN.
_'§ETW£'EN:
%A§§a 'aaafizoes
VT _ $'r'%"§ianumanthap;3a
, ,. _V fé*/exaxmappa
Ageé about 46 years
Residing at Chinnobanahaiiyg
Moiakaimuru Tafak
Chitradurga District
(av Sri.B.M.Siddappa, Adm)
AND
1. Sri Mahaboob Ali
S/o.Meera Hussain Sab '
No.81, Guttala Coiony
Arakeswara Nagar
Mandya
2. The aivisionai Manager , , --
National Insurance..'C'e=mg.iany.
Chigateri Mercantile'B_uéEd'irfag '
22" Floor, Birmy CQVn:;:§vex'Ro,ad"
P.B.No.74,4§3a5ganaj_gere".: "
I v _ .,§ZESPONfiENTS
{By Sr; H;.S'.L,EngaifajAu~fQ§'~i32j;., '
TH:sM'M?A~%:s 'FILES: a_;;a;;::§ sscncerq 173(1) 6%? MV ACT
AGAINST Te~:E~..3t;i3§tsz;&:\af_r ANQ AWARD DATED: 0109,2005
PASSESMN Wc.r4o.90e;99 or»: THE FILE 3? T%§E Aam.
>2£>IS'¥'.fl%¥72T__'JLf,§)GE, MEMBER, MAC"? - :1, CHITRADURGA,
REEECTINC-7THA'E.CLAIM PETITION FGR CQMPENSATI{}N.
*._tggT:.-££::.:y%;«.% =
Smt.Q_Vbamm:a§4i'.»x@ Obakka
{W/o.Obaié:h
i;' <._Aged abcnfif 31 years
' ..§%e5sé{iir;g at Chinnebanaha¥§y,,
Tfv§:3§ai<ai'rnuru Taiuk
'--«.'Ch'§§radurga Gistrict
"~ '('S\;? Sri.8.M.Siddappa, Aw.)
APPELLANT
" 'A AND
APP_ELL-fin?
1. Sri Mahaboeb Ali
S/o.M-aera Hussaira Ssab
No.81, Guttaia Coiony
Arakeswara Nagar
Mandya
2, The Divisienai Manager
National Insurance Company Ltd..._
Chigateri Mercantile Building ' ;
Fioor, Binny Cornpiex Road '
P.B.No.74, Davanagere _ *
22"
(By Sri. H.S.i_Engara}' for R2)
THIS '1_S_--./FILED UN£}E'Rf SECTIGN 1?3(1) OF ME!
ACT AGAINST TH_E"J£}DGME'NfT-A?\5'D_AAW.AR€} WRTED: 83.09.2005
PASSES IN MVC" fi§_Q.908;'9V9'-- t.'.-'§1\l__ THE FILE OF THE ABEL.
DISTRICT " m3U'DC.' 'E, f'%"'z§'M BER; i't'!:5§C"'i"" -- II, CHITRADURGA;
REJECTING THE CL-?1IM"'PE"FI3T{}N -FCJR CQM PEMSATEON.
BET}-4EE'«N_§," _ V .
MFA 6G99f2_Q'Q_§
Sri. ?éage:3dra;fJpa__ "
_..--'~.as{e.??&;e'dck;'baf;ah .....
A§edVL"abd-at 34._years
'--..Res§aE%vng--at~C;i:§m:.ebanaha§£y,
?r%qEa.ka£rr:i£'r.Ig'T3:-u--3<
Cmtratfiurg a' --§.>__§s'1:ri<:t
% '(By sh} zB§"MVf$i{1dappa, Ad\r.,)
E?'
V' " j "Nu? ,.
" éri Mahaboeb Aii
S/o.Meera Hussain Sab
540.83., Guttaia Coiony
Arakeswara Nagar
Mandya.
APPELLANT
'('t"3sy_ Serf'.-3.;M,,;$idd§ppa;Ad§i§
2. The Divisional Manager
Nationai Insurance Company Ltd.
Chigateri Mercantiie Buiiding
22"' Ffoor, Binny Compiex Road"
P.B.No.?4, Davanagere I "
(By Sri. H.S.i.ingaraj for R2) _
THIS MFA IS FILED ummn S'E,CTIGPs§ 1';'::%(1'}-*0? 1% ACT
AGAINST THE JUDGMENT AND A_Wfi»RD'~~._BATED:--..(}3,0'9.2(}{3S
PASSED IN MVC wo.s3z_;9.9 on THE-":4 51:.-E as THE Aom.
msmxcr JUDGE, MEMBER; _P«'.'.AC?;'f ~'=jI{,"-.,Ci-ETRADURGA,
REJECTING THE CLAIM PETIT£C§_E%3' FGR'COM.PE!\rSA'{IGN.
BETWEEN:
MFA 6109g2€306
Kumar Mahantesh
S/axobaiah @€Sa:3fia Oba'§a_h*~v'.'L_- ._
Aged abouvI:M.1_5 §re,ar§~1:;,__..
Residing at C:hinAn1o.bar:aha--££y;~_ _ *
Mo!aka§m£:..ru~.Ta!uk'Vfj-._ % __ '
Chitradurg'a'D':str§c€.VV ' «
Since minor fe9r"esent_edA.by~.b.§'s faéher.
AP?ELLAN"¥"
" ;%"Ma2&Aa'¥ié::::ia Afi
5;'e.M--!eAera"'VHussain Sab
No.81, 'Guttafa Comny
' AA:'__akeswara fsiagar
A 5.' '' _!~_¥a":;dya
§'i"¥'2e Divésiona! Manage?
" ~!\£at§onaf Insurance Company Ltd.
Chigateri Mercantile Buiiding
22" Fioor, Birmy Comgfiex Read
P.8.No.?4, Davanagere
" 'J KIR>ES':p0'N$EVit%'%§*.'VV "
Vé5es;§--p.1 ant! 2 are served)
(By Sré R.Ra}7agopa!an fer R2)
,.REsP0rs;1jE§re*s
THIS MFA IS man UNDER SECTIQN 173(1)-I65?,r~»:$§2"}§t*% f A'
AGAENST THE JUCIGMENT ANS AWARD DATE9-:.V..'G'3.0'9V§ZGG5
PASSED IN MVC Nf.}.1{}?0/99 on T1.-:5 FILE -- OF,Ti~:-E AD.z3L.'L'v..« V'
DISTRICT JUEEGE, MEMBER, MACT1 -- _:1,~--, CH'ITRAE}€.iR§A, .
REJECTIEIG THE CLAIM PETITIEIN FOR cQM9EN'sA1*~mru., A ~ ~
BETWE N: _ _ " '
MFA 616112006
Sr: §(e%¥appa @ Dodda Koitappa
S,fcs.Kuruc!a Boraiah " ~ .
Aged abeut 44 years .. ._
Residing at Chinnobanahaiiyg V "
Moiakaimuru Tate?-1.
Chitradurga Dis}:ri's:t.'j'«
. 2 APPELLANT
(av srs.5.M.si:daa_;s-pa "'}5&£iV,.;)~ff.--
8-39 . %
1 Sr: Mé'h_aboVob".Rii'.. %
Sf<3.Meera._yHuVssain- Saab
..Ei.io.8'§, Gutt'a'~!a_{".Ioir.>ny
. '=ATrai§ceswara Nagfét'
'*%Mafi§¥a '
2. e '**§T%':eV€3§£i§sE'<:sr§a¥ Manager
' ._,4;'\£ati(::'sa_L¥4j'.IAnsurarace Company Ltd.
Chi "aiceri Mercantile Buiiding
22"'..V__,¥'*Eoor, Binny Ccmpiex Read
" *P_.8.Ne.74, Eavanagera
" i,RESPtZ}?%iD;Eé'3¥TS
T THIS MFA ES FILES' UNDER SECTEQN 1?3{1} QF NV ACT
'£5sf3AINST THE 3i.JD(3'¥*«'iE¥'»é"¥" ANS AWAR$ warm: §3,99,28fi5
PASSED IN we :m9?2;99 are "me 911.5 0? THE ABEL
QESSTRICT EJQGE, ME§'?§8ER, MAC"? - IL CHITRABURGA,
REJECHEG THE CLAIM ?E'§'ITE€3N FQR C0i"~'?PE¥\§SA"f§0Na
BETWEEN;
are served)
MFA 61022086
Sri Obappa @ Obafah
Sfc.Boraiah
Aged about 51 years
Residing at Chinnobanahafiy, I
Moiakamuru Taluk
Chitradurga District. j
V ..Ai?PELL;i-EN?'
(By Sri.8.fv¥.Siddappa Ac§v.,.)
AND
1. Sri Mahabeeb Aii V V
S/oflfeera H::ssain,Sab
No.81, Gut§ai.af'Coka_ny§
Ara kesw.-are H; 8 Q;_3l'= _
Mandyéi
2. The'--Div§5§o%1ai"M'an'age'i=..v
Nationai InVsurarice»*€;c$§=r1pany Ltd.
Cb_Egatef§V M'erc.a~nti2e Esuiiding
V,.'2_€2'"3*F£aer,"B§_nény Ccmpiex Road
-.L§_5*'i;B:,A£L\£.0.*?j-*1, Davganfagere -
' ..F{ES?QN3EF'~ITS
".'m:s Mr§?x;I.¥3VF1LEb UIWER sacmru 273(1) SF NV ACT
AGAINST 3"HEV4-LIUDGMENT AND AWARD DATED: Ci3.C19,2G85
'PASSES ..INA..¥V!VC NG.982;'99 ON THE FELE OF THE AODL.
*-fl" ".__9:§'3TRICT-"JUSGE, MEMBER, MAC"? - IE, CHITRADURGA,
' §?ZE3Ei;T_IN{3 THE CLAIM PETJBWION FOR CGMPENSATION.
fig-f;v-wwpgfilm.
._jE'?iFA 619352005
_Sm1'£. Gangamma
~.,W;fb.§<o§Eappa
Aged about 40 years,
Resinding at Chirsncebanahaiy,
Mofakafmuru Tafuk
:9
Chitradurga District.
(By Sri. B.M.SEddappa Aciv.,)
AND
1. $11 Mahaboab Ali _ _
S/olvieera Hussein Sab '
No.81, Guttaia Colony ' '
Arakeswara Nagar
Mandya V '
2. The Divisiena! Manage? _ V - 1, =
Nationa! Insuran<:e;C6n:pany«..Lt.d. F "
Chigateri ;?«1é'r;:antile Buii::!£n'§ =
22" Fioerg B¥i'l1_U.':_? Compiex Road .
PB.Noi74,_:-Davaiwagére. "
V 'V _ ~ " .,R.ESPC}N3ENTS
{By Sri. M~;i}V;'Poo;}::cha":§'cr
THIS MFA 'ES FiL§D'"U_N:'Z}ER. SECTION 173(1) CF MV ACT
AGAINST TEiE'3VUD€§_MtE¥\}Tb_ fxfilf) AWARD DATED: 03.{}§,2{}05
PASSED IN M\{C .§§O..1£?.7}.f9~9 SN THE FILE OF THE ABDL.
DISTRICT JU3{3E_, MEMBER --- MAC? --- II, CHITRADURGA,
V Reaeczfgfms we cL'A:_M PETITION FOR COMPENSATION.
N
K£i":n3'Té*.; % M é'réé'_i<ka' ' '
8/9 sama Qbaéah
Aged é'.'::ou.t 18'years,
_ Resindeng at Chmnobanahally,
""v."M_:)'iakalmuru Taiuk
__{:h'-:t:jad'arga District.
' _f __ Sri. 'B.M.Siddappa Adm)
j _ AN.r,Z*f
. APPELLANT
""~iV. Sr; Mahaboob AI:
S;'o.Meera H§.3S$3Ef'i Sab
'
if
N031, Guttaia Coiony
Arakeswara fxiagar
Marzdya
2. The Dévisionai Manager A.
Nationai Insurance Company Lid.
Chigateri Mercantiie BuiE.ciin..§ 2 V'
22" Fioor, Birzny Complex-Kc:-ad
P.B.No.?4_. Davarzagere " j:
..RESrPO'N£3ENTS
(fiy M/s. Lax P£exus for
THIS MFA ES FILED uasbea %:.jé<j:T10:\';" ':.:«3g.:) 0? W ACT
AGAINST THE JUfiGMEN"E~"'££i%iD'AAV¥)§RD §i§T{ED: a3.3§.2oos
mssaa IN MVC? eaA9,1'11o18/99'.V«foN«Vfrsea-FI.L.;--: as THE ABDL.
EHSTRICT JUDGES, .?j1'EI_$4BE¥>.. MA{:i;% »» II, SHETRAZDURGA,
zzsagcrms THE <::,'A:w;' 'PET1'T1fG_N"F,QAR cm: PENSATION.
Berweswr
MFA 61e5*2%a9§';::, % .
Kumar: R:ath°n:_e:£¥:rf€é:V:'{:-$3:V£\2»a4§a..s§i;?::§amn:a
E)/o Koliapgza '
Aged about 2}2.yea;9s,,-._ A ,
Resindiing at Chirmobanahafiy,
~" '~§53%§%K'a'§«?'{¥¥3.¥';; Teiuk"" ..... .. <
C'fmt:fa'§urga$ Q":s;1;_:'1<:t.
a APFELLANT
'{,BY.Sr:.* 5,Ed_,.;S£d;3ap.pa Adm}
AND
Sr:"§eié§~?\abaobA¥:
~ .TSfo.§~?3eera Hussain Sab
,_N"c;.81, Guttaia Caiony
A'ra§<eswara Nagar
Mandya
The fimsional Manager
Naticmai Insurance Ccmpany Ltd.
Chfigateri Mercantile Baiiding
E2
22"" F-"koor, Binny Cempiex Road
P.B.No.74, Davanagere.
(By M/s. Lax Plexus for R2)
14
THIS MFA IS FILE3 UNDER SECZTI€3,£%i 1f737(134'.O'F §1v;"--A_c*r:; 7
AGAINST THE JUDGMENT AND AWA?.*§ 1-GATEBQ'._G3;.U9.2QGS '
PASSES EN MVC NO. 1069/99 {JN THif._FI£..E GF"'THE ADDL.
DISTRICT JUBGE, MEMBER --' MACT »»~~ '' 1;, V CH'3fT¥€.¢§E3'U?<GA,
!§EE3EC'"?'gN£3 THE CLAIM Psrmom F03 <:0MPE:s:~sAT::::>N.
MFA 610652006
Smt. Siddarnma ' ~
D/o.Basappa @ Doddaaasappa '
Aged about 34 years---_
Resident of ¥--iiré.hali_5y' _. _
Moiakafmuruf¥'a£i;«k""~"?'..__
Chitraeiurga D§..str¥c';_ '
,. APPELLANT
(BY Srif8.M.Si€ic£ap§a«Ad'2<.,V,')-___ -- '
AN9
1, S.r§..Mahabe.ob' AEE '
S;e{a.M'eera H"ussa_i_n.sab
. A "E*=§o7.87i; Gzittaia Colony
» V"--.£§rakeswaMrav fséagar
Q 2. Tfae ;EA.*»§*.Ii'_§¥.a::A:9VzaI Manager
' MKS Lax Plexus for R2}
N-3i:i<$':1';ai'Insurance Company Ltd.
cmgaters Mercantile sumng
" '2Z?.f"' F¥oor, Binny Compmx Road
= .?.E;.No.?4, Davarzagere
..RES?ONDE?€"f"S
THIS MFA IS FILEEF £}P%iE}¥ER SECFEGN 1?3{1) $F ?*/iii AC?"
AGAIFIIST THE EUDGMENT ANS AWARD QATED: 83.692835
sq
(By Srvi;'C.M.?mnacha for R2)
13
mssm EN MVC NO.910f99 on: THE FILE 5? _'%fHE4'..';;§E§:if%L.;,.A4
mzsmzcr sums, Mmaaa, MAC'? -- 1:, cH#;'mAn;3rzsA,'_"': '
REJECTING THE CLAIM PETITION ma COMPENSATIQfa£, ' .
BETwEENi 5 " '
MFA 5197 2806
Smt. Daddarnma @ Dandamma
W/0 Basappa '
Aged abaut: 41 years,
Resinding at Hirehaiiyg,
Moiakaimuru Taiuk,
Cinitradurga District.
V' ' ' - AP?ELE.ANT
(BY Sri. B.M. $it£=6ap-'pa Adm) A '
AND
1. Sri'Maha.!3Vo_oi3}%!E %
S;':;.M._aara 'i~%.::ssaE_n"STa'i:.. '
No.81, ufiuttala 'j{,~'¢§e.r}y-4
Arakeswara ¥*~s£a§asr»
fiafié¥a*.
V-sf;-,D§:.IiAsio:1a!' ifiasnager
, Na_tiena¥"I.nsurance Company Ltd.
" _ 'Ch£gate%'E..Me.rcant£ie Buiiding
._ ._;t«2"""' «¥?£9__cr;"B¥nny Comgfiex Road
' P.8._f*=l.o;7{-¢, Davanagare.
-- 'V " .,,RESr"O?'i§E¥'*4"§"S
A °'m1s MFA 15 mm UNQER SECTEGN 1323(1) 0? W #6'?
" _AC:3Al§'§ST THE 3UDGME?é'f AND AWARE BATEE: .G3,S§.2§€3S
*~E3'AS§SE§3 ESQ MVC 94$, 1962799 ON ?"HE FELE 0? THE éfifii,
VT ""vQ15§'TR}CT JUQGE, ?*3EEV§8E§i - NACT W H, C§'i§TRA§URGé%,
'KREEECTING THE CLAIM PETITEGN FCER CGMPENSATIGN.
, jBETHEEN:»
MFA 610852085
34
Kumari Padma
D/0 Koiéappa
Aged about 16 years,
Resinding at Chinnobanahaiiy
Melakalmuru Taiuk,
Chitradurga Sistrict.
Since mmor represented by
Her father Sri. Koftappa.
}3\Pf3' ELLANT
(av Sri. B.M. Sicidappa Ady*,3._
AAED '
1. Sri Mahabvonjb Ali ' :
S/o.Meerz§ H§issain'*--;Sai*;"' 'V
No.81,;~€5ti'i':ta:é'av~--Coic-r:'g_ '
Arakeswuar's_3 wager' '. V
Ma,V.r;--d--yaT
2. The'ifiivésionaf'E¥?;a_na+;f_ér.
National Ir;su'rance"Cc3;mpan'y Lték
Cshvigatefi Mer.<:anti%e Buiifiéng
,.;f{2" "Floor; Einny Compiex Road
-.j.§";8.,'i\éo;~?Z4, 0a?és'fi7agere.
. _ , HRESPGNDENTS
"($5-"; S§ri.TM;'E._§'.VE?do§3a?;ha far 3722}
'%'*:'i--s1s':~22'%éz=,.§s Fzgsa UNSER sgmom 123(1) a? My ACT
AGA1i'i£=$T ..__'f"FiE«--".}%.}9GEV§ENT AND AWARE aA:"gs; eaeazass
'.PASSEB..ihiA.MVC mo, 19:?/99 era we mg 05 'THE A833,.
"'"--._§if§"{RICT'v..--3'UB§,E, i'v'¥E?v?3E¥--'<1 - %%AC"§" --~ IL CRETRRQURGA,
f .§iE3E'{lFIjE§1G THE CLAIM §3E"§"1'TZ$?\1 ma C0§*vwEt¢sATm:\2.
" QTWEENZ
% §1G9gf2§fi6
'= 1;T';h§§pe$wamy
Sfmsbaiah
Aged about 46 years
M' 4
"{:?Eg3*.V$Ei';'{:.M.Poanacha for R2)
2. Nagendrappa
S/o.Oba:ah
Aged about 44 years
3. Smt. Obakka
W/o.Yerr3swamy
Aged about 51 years
4. Smt. Basakka
W/'o.Ne§appa
Aged about 39 yea-:3
A3! are resscimg at Chtrmrab-a;3a'Vha£AE§r,.'_'~V.V
Moiakaimuru._Ta!uE<,.--..._'=. '
Chitradurgvafisvstracgq: "
4_ APPELLANTS
{BY Sr§.B.f'*3.S:gida.p;_)aT--..Adv'.,«}_-..___ A
ANQ
1. Sri M-.ah'aboot: k'e'aE}V. "
S,/'o.Miz-:e;ra VHa1':.=.sa§n 1'-'.~3;a'}';3
930,81, Guftaia .'C:>£a3n3?
figra kegwa ral Nagagfl
MVar%dyax A. ..... ..
" V J%?::%e,a«%:a;s:eaa: Manager
. " E~_.§atibn"ay»i__In;s'urance Company Ltd.
' . Ci"z§ aterifiiercantile 8ui£dEm;1
22" mar, Binny Compiex Road
P.B..I\3i13.74, Davanagere
..RES?ONDE§'~3TS
THIS MFR 15 FILED UNDER SECTIGN 173(1) 0?' MV fisC'?
V%'jj'A:'-mus? THE JUDGMENT AM) AWARD warm: oaegzees
masses IN MVC r«:o.s29;9§ ow THE FILE 9? THE AQDL,
SISTRICT EUQGE, MEMBER, MAC? -» :1, CEIFRADURGA;
REJECTING THE CLAIM PETIHSN FQR CONPENSATION.
Ifi
gemeesvr
5*; for R2}
MFA 611952306
Smt. Chowdamma
Djo.Th§ppeswamy V '
Aged about 39 years
Residéng at Ch£nnobanaha¥¥y,
Meiakaimuru Taluk
Chitradurga District -
" -APPAE:LLAfiiT
(BY Sr§.B.M.Siddappa Adv.,}'
AND
1. Sri Mahaboobaii
S/afiieera ifVii_:'ssg«.éi£e'1 S35.
No.81, Gu§ttaE?-;'«--.Cts§d*'r;y _
Arakeswara.V.Na.g;.3:f
Mandya .
2., The £3E's1§sEcna¥ _Ma.rrag'&r '
Nationai .I_n'surar:.ce'«»C'or;i'pany Ltd.
Chigateré ¥='-";.erca;1tiie 'Bufiding
22"' . Fir>_or, Bim3y"Com';>£ex Read
P.F3'§§'§o.?4',V Dava'na.g;.er'%e
' ,,RESP'OF~§{}E?§£TS
'X TI&iIS §}iF)k IS FILED UNDER SECTEGN 33(1) 0? W
1 ACT" AGAINST THE juasmgarr AND AWARE mmm:
e3.e9.29a:5 PAS$EB {N W: axsassezgg er»: 'ma 5:55 0?
_T..H;fF:. Aésm. QISTRECT EUDSE, MEMBER, MACT - :2,
~._*€jH1"WA3URGA, REJECTENG 'rag CLAIM ?E"m"I9E~3 ma
€C€}1M PE NSAHG N.
"Q--'£'T'lg\fEEN1
7 "W-_-.3
_?":
$35112 29%
Basapga @ Basaiah
' S/'o.ChannagEri Earaiah @ Eraiafz
1'?
Aged abcut 6}. years
Residing at Hirehaily,
Moiakaimuru Taluk
Chitradurga District
(BY Sri.B.M.SEdda;:apa. Adm)
AND
1. Sr: Mahaboob Afii
S/o.Meera Hussein Sat)
No.81, Guttala CcEor;y '~V-,,
Arakeswara Nagar '
Mandya H
2. The Sivisionai Faa-réagéar _
National :.!1sm¢_ai11..ceT Co.r}'s.p'a;;y'-Ltci]; H »
ChEgateré1!~_1e;ff:'a.Vnt¥l€2 S4L£i'%.é:j§ng«.,. V
22"" Fi.a.or_,"'Bi.nr§y,:Ce:n_p§gx Rem.
P.B.§£o.?4;'£i;+van'ageré;.._
14 j V * HRESPGNDEMS
(fly M/s~.. Lex plums jf{c>_r R3)"
was MFA I"3"'«FIi'_'EI;?[-.UAPé.§%EF£g SECTION 1273(1) 0%? Mi? ACT
Asaimsr 1.735 EBSSMENT AND AWARE DATEQ: :>3.e9.2ee§
INV P~§_VC N{'3.'3.-{E58599 SN THE FELE 9? "WE ADQL.
if}§?<°{RICT" VIUQRCEE, MEMBER, §VifiCT -~ II, Ci'"§§TRAEP§.}R{3fi.,
VRE.3E3CT.IN{§ "FHE.Ci_AIM ?ET'IT£ON FOR CGMPENSAHQN.
_t_3g_£m£ EN. =_ "
MF;<3=.. s'113Tgm2ot'.:__ I* "
'Smt. Durugamma
« é " ~ ._\.5é';;2.[¥(a riyagbpa
A .%§ed?a--b;m:t 41 years
Residing at Chinnobanahafiy
'~Ma§'a¥<aimuru Taiuk
'11' viibétradurga District
«(av Sri.B.i'~*¥.S§dfiappa. Adv.,)
APPELLANT
_¢§.§>%%:t:::_";,,:-g%:%aVT'%%%--.¢ 'V
18
1, Sr; Mahaboeia Aii
S/o.Meera Hussaira Sab
No.81, Guttala Comny
Arakeswara Nagar
Mandya
2.. The Divisionaiwanager
Nationai Insurance Company_Ltd.
Chigateri Mercantiie..Buiic£§ng..
22" Floor, Binny Corr-piex Eioaid,
P.B.No.74, Davanagafé ' '
H ' V = "~~.fjV.\..;?{ESP0NDENTS
(By Sri.C.M.Poona£tfia.for 9.2) ; - *
THIS :§4.FA~1s?:.r_--";i_t_EC .U.ND.ER--._SE.CTION 173(1) 0:': MV ACT
AGAINST THE JUDGMENT 'm:sD'v1AwA--:§0' DATED: 03.09.2905
PASSES InMa;<§;"-'m,:1128x99- 0;\1_T:e1%E FILE OF THE ADDL.
msmlcft" JUDGEE, VgEMBE.R; MAC'? ~ 11, CHITRAEDURGA,
REEECTIIHEG THE Ci;-%\,I.M"PEW]'1C1N ma COMPENSATION.
Bemsazv; _
MFA 61_14(2'G'€16_" _ X
% * Sr: ,eéii':Jn%1&j'[0ba:an% « %%%%% 14 «
1.' S'ic..'Sotta' Cjh_a'ia_h
'Aged ab6ut'A51~ years
_chitradurga a:>sstrict
" " (AB? ${€.B..'f<*§,'Siddap;3a. Adam)
ResEt!_in.g "at"':',_hiriVvrzwa§barzahaiiy
Melakaimurufaiuk
APPELLANT
Sri Mahabeob Aii
S/0.!'/ieera Hussein Sab
No.81, Guttaia Cofony
Arakeswara Nagar
»C£1itr.3_t§«:!;:jg_'a rqistrict « %%%%% .. -
fiY:VS's'i...Vaj.%?'E4.'S'ei¢§ié!;z§b;<3a. Adm)
£9
Mandya
2. The Divisienal Manager
Nationai Insurance Company Ltd.
Chigateri Mercantiie Building
22" Floor, Birmy Cempiex Roadw »
P.B'No.?4, Davanagere "
(By C.M.Poonacha for R2)
THIS MFA ES FILED UNDER S=E_C?{ON 1?3{1)'OF MV ACT
AGAINST THE JUDGMENT: AND :A'.*_lARDV"»..DATED:"v--€33;D9.20G5
PASSED IN MVC NO.1123f'3_9 ON _THE._ OF THE ADDL.
DISTRICT JUDGE, MEMBER,[-MAST} --". iI,V'~CHITRADURGA,
REJECTING THE CLAIM PETITION §'C}R CG-MP'E!S£_5A'--¥'ION.
as-rweem; % «A %
MFA 6115[2Q_€g§'--.. 4' :ff v:_;v_ % "
Sri. Mah;e.nd_ramma...V_
W!o.Gan¥gar1r;a' _ V
Aged ai3<>ut..28%years _ ' V
Residirsg at HEr.eha}VIy-._
Moiakawinmru '¥'ai'-:.t_i< " '
APPELLANT
Ami
'L érmahaboob Ali
A S/ovfieera Hussain Sab
A 'TN_o.81, Gattaia Cciony
" --.Ar'akeswara fiagar
Mamziya
"fha Divisionai Manager
National Insurance Company Ltd.
Chigateri Mercantile Buitdirag
j A, 3 ,§ E2Es§C::€E3;E're.T£::1:_:
'V -.f(-B§'--S%i.C.M,?0onac:ha for R2)
20
22"" Floor, Binny Complex Read
P.B.Ne:>.?4, Davanagere
..RESPGNDE'a'lTS
(fly Sri. C.M.Po<;macha for R2)
THIS MFA IS FILED UNQER SECTEON 1?3(1)-;_GF VMVVVACT
AGAINST THE JUDGMENT ANS AWARD DATED.:.,.__03V.O9.,'20{}S " a.
PASSED IN MVC l'~£O.9?'4/'99 ON "FHE~F.T.£.E .{)FM"¥'l°§£i" ADEJL.
DISTRICT 3UDGE, MEMBER, MACTIV -- IL: "-f'IH'ITR-AD--!J¥§GA:,T_TA'
REJECTING THE CLAIM PETITION FOR C£)M:§lE:?élSA'i'?E{)'l€_, « ~
BEIw£.e.~: _ " '
MFA 611612006
Sr? Kollappa
S/mburgappa . '_
Aged about 34 years ~ ._ r
Residing at Chirmoi:>anahally'-
Melakalmuru Talukv V
Chitradurga Dis3:r'i:'l_'_'~
~ APPELEANT
(BY Sri.B.M.Siddap'pa."='Aciv,.,)=_fj.-: <
£\_N.D
1. Sri Maha_bu.ob Ali'. '
SS;'e.Meera»-.Hussaln' Sal:
ills: .8 1, Guttala . §2C2i.::ny
' . "lAra'i{es»#lara Nagar
' l?lal*z;lyla<.._ .,
2. The filiiisitznal Manager
'---!$latl_er;a§l4i'.insurance Cemparzy Ltd.
C;i':E§"a.Vterl Mercantile Building
A 22"-.E*loer, Blnny Complex Road
' 'l'l?,B.Ne.74, Davanagere.
5 ..RESPONfDENTS
29
{By Sri. ::, M:,9oonacha for R2)
21
THIS MFA IS FXLED UNSER SECTION 1?3(1) GF M\f_.ACT
AGAINST THE JUBGMENT ANS AWARD DATED: O3.£§9;2C?f)S
PASSES IN MVC NCL975,/99 ON T?'¥E FILE GF THE_."~Al3=?3L~..
BISTRICT JUDGE, MEMBER, MACT -- II, CHITR.ADU.§3;x'3%\,VV" V.
RE3ECTiNG THE CLAIM PETITION FOR COMPENSAT1§?~5j. 'A .
I3 ETWEEN 5
MFA 511? 2906
Sri Mahantesh
Sfo.Aj3'appa
Aged about 24 years
Residing at Chinnobanahally
Moiakalrnuru Taluk
Chitradurga District
_ AWELLANT
(BY Sri. B.M.SicEdappa. Adv.,) 9
A5339
1. SriMah'a'a;:~Qb /Sui'
S/'a_.M:aera Hq'ssa%in":3a§s--.. ' -
:~:o.z:.1, «gut-taja §39£ony'
Arakészwara Nagar = _
-.L.."{h&ej-L§>i\r¥$iena¥ '¥é%1"a':*aager
. Met§6.na.!v insurance Company Ltd.
" Chi§ateriAV!$1"e__rcantile Bufiding
~. '--..?:2"' «F_i'_oo'r~,'Bi:1ny Compiex Road
' ._4P.BJ~!.o.'}'{:::; Davanagere
V' -. ~ ..RESPO¥\iDENTS
A, mIs MFA IS FILED UMBER S§CTION 333(1) OF Max Am"
' .At3AI%'.'ST THE EUDGM Em AND AWARD DATES: 03.89.2885
__ '~:3A.:+;sEa IN MVC M9973/99 SN THE FILE OF THE ADDL
-.E'}}§STRICT JUDGE, MEMBER, MAC? - I1, CHITRABURGA,
RE3ECT1NG THE CLAIM P'ETITI("}f\i FQR COM?ENSATIGY\£.
--. ~ BETWEEN.'
MFA 61181'2f3G6
_ (By S.r§.i¥.¢.t9i. Poonétézav Vfcgmz)
22
Smt. Dundamma
D/oixéagendrappa
Aged about 36 years
Residing at Chinnobanahaiiy
Molakafmuru Taiuk
Chitradurga District
(BY Sri.B.M.Siddappa. Adv.,)
AND
1. Sri Mahaboob AH
S/o.Meera Hussain,Sa¥:>
No.81, Guttaia Coi:;_réy 5
Arakeswara Nagar '
Mandya
2. Tha%1muiTsi:ma'i1Manéager M
Na_t§onaf In.;3u_ra3vncz-3.'C;e~_mp_asf:y Ltd.
Chi-_ ateri 'Me';*¢anti!e"B__ai's'Eding
22" "Sl<§e_r, BEV_m'e-sf'-£o'mp'£'éx Rcacf
P. B. r~1o.%74, Davai:.a7gV:=;_:fe
V ' * * ..RES¥3'ONDENTS
V '~.%%9r-r4.I3V%;;VA.:smi;'--I%s mm UMBER SECTION 3523(1) 0? ME! ACT
}'\,_{335xIN\3T "THE '}i.JD(3¥V1EN'¥" ANS AWMZD DATES): 33.09.2835
PASSEIE VIN '_~£\?E_\FC;"*NQ.828/'Q9 {W TEE FILE QF THE A$DL.
DISVFRXCT _JUE}_GE, MEMBER, MAC"? ~ II, CHITRA§L}RG£&,
REJECWTNCS T§°iE CLAIM PETITION FOR COWEFENSKFION.
_ _ ' ETINE.';:_y_;:.:.
" ' §:;::AkT§119Vg--*29o6
.S:-=i_ '%ig§peswa:ny
..__"'$/maasappa @ Sarma Basappa
._*Age§ about 29 years
"Residing at Hirehaiiy
" " Mciakaimuru Taluk
Chitradurga Qéstrict
23
' APPELLANY
(BY Sri. 8.M.Sid§appa. Ads/.,)
AND
1. Sri Mahaboob Ali
S,/c.Meera Hussain Sab
No.81, Guttaia Co£ony '
Arakeswara Nagar
Mandya
2.. The Divisionai Manager
National InsuranceV__Compa_ny_fiA:_d";--.,
Chigateri MercantivEe'*B_ui¥d'ingV ._ .
22" Freer, Bénny Cdmp§.exL_F%i:3ac£
P.B.No.74, Davanagere ' ._
V ' VHRESPGNDENTS
(By Sri. CM. POQfiaC7b§:§'f0T:=R2}
THIS MFA' .18 FI§;EE?_UNI3ER SECTION 173(1) 0? MV ACT
A{§A§NST:_TH.E' }VUf}3MENT"'VAN£)'AWARI} DATED: 83.39.2065
PASSED I':'--'~£ MVC-Nf}.A:'3Q3;'§9'»..£'--~N THE FILE CIF TEE ADBL.
{EISTRICT EJDGE, "--MEM8~EF<".-,._ MAC"? - E}, CHETRA{3URG§,
RQECTING THE. CL*\I¥*'i_ PETI':'"£O¥'4 FOR CGMPENSATIGN.
BET'pg£_§fEI&I_:.
. . . . .
§m<¢;:Tai;a%;i§a%%
E5/o.AK:;iida Beraiah
_Age§"abe.;z't' 46" years
Resident or': Chinrzobanahaiy
"----Es*i's.Ea;Tkairr:'uru Taiuk
"5:?2§i{ét§_i§T§a Bistrict
___ '.{B'?'fSri.B.M.SEddap;3a. Adv.,}
AFPELLANT
1. Sré Mahaboeb AIS
24
S/o.Meara Hussain Sab
No.81, Guttaia Cofiony
Arakeswara Nagar
Mandya
2. The Divisional Manager _
Natienai Insurance Company Ltd,
Chigateri Mercantiie Bu¥lci§_n?g_V
2.2" Fioor. Binny CempIex"§?.o"ac£
P.B.£\io.'.?4, Davanagere
3. Gangamma
W/0.Kol!ap;:3a .
Aged about 4.1 years . jf
R,!o.Chinnot+a_nahai¥§£ .
M0iakaimu_r'I?'_a'lL:k.. I
Chitradfl rg_.a"* D§Si:'t.i;t'''--.i.'j'-- .. _ K
""" ..RESPOE~éDEN'?S
{By Sr%.C1.0M.P9on'acha.V_fo5 . '
THIS; 'MFA IS"FiLE0 .u_}'rs:-£556.:-"i SECTION 1123(1) 00 MV ACT
AGAINST "fHE""~.}U'D(3¥'G_EN"¥_" 0.200 AWARD 00000: 03.09.2005
PASSEE} "10, Mvc:»;u0.905_z09 on me me 05 THE A00L.
,«""~§)ESTS'{I'r~;?'F.._.V3U.DGE. "MEMBER, MACT -- :1, CHITRADURGA,
REJECFENCE THE~.C¥_A§M pgrmorss FOR CGMPENSATIGN.
_v0.E0..6_..112
Smt. '@753 n.;g'an'0*~hAa
' TW/o.$ann'a.._Basappa
"'v'7."'---P§§edL about 41 years
4 P_.es£7cf£-ssrl: sf Hirehally
" .M0i'aka§muru Taiuk
___""'Ci's§?;:radurga District
' _ "'v.V(.é$? Sri.B.M.SiddagJpa. Adv.,.)
A?PELi..A£\ET
AND
25
1. Sri Mahaboob Ali
S/o.Meera Hussein Sab
No.83, Guttala Colony
Arakeswara Nagar
Mandya ' '
2. The Efivisiona! Manager T ..
Nationa£ Insurance Compa_'ri~,(.. Ltd)» .
Chigateri Mercantile Buiic¥if¥'gVV
22" Fioor, Binny Comp!ex___F?,<§'a,c_l
P.B.No.74, Davanagere A _4 V
_ --_ AA ",,.RESPGNflENTS
(By Sri.M.U.i°oonacha for R2) '-- *
THIS MFA .IS',F};LED :§_mpr;f1P. sE<:':f1.r::N 173(1) 09 W ACT
AGAINST THE 3UDt§;ME?JT".AFiD AWAF{D"'D'ATED: 03.09.2085
mssm m MV(i44..N€:2.--9§04;'-9*=:9__ @N=Te~1E,F2LE GF THE A£>Di...
DISTRICT 3U{}GE, »'_MEMBER~,,'L-§*?1ACT'g~' 1:, CHYFRAEURGA,
§.E3ECE:"1£A;:3%MT:~;E"z:LAi--se§ i?°TE"¥.T€"I§Zit'xi f':?3.R,_f3{}¥~1PENSATIGN.
ETW w:-
MFA sxzégzoas
Sr: Dodda 8a4§'a52:paV.
_ S/c.&3<:&§map;pa
,A\,gedvL--a"br:}«.12'i: 6.'; yearé' """
¥ze.s's«den:, sf. Wfehally
V (m' §'§'§.B..i'¥?:7V.S;~'zi1i3ag:apa. Adm
'ivz%.a'k:'a;;<aér:¢:sge&u»ATa.i%::k
Ch':-t m.d'urg'a.''_'E§§si;rict
" " ' APPELLAN'?
érs Mahabeob Aii
S/o..Meera Hassain Sat:
No.81, Guttafa Coiony
Arakeswara Nagar
Mancfya
(av S"r.§.;B';E'~1..Sidda'f;p:_a;} 'Ad»{.,}
26
2. The Sivisicnafi Manager
Nationai Insurance Company Ltd.
Chigateri Mercantile Buiiding
22" Floor, Binny Comptex Road
P.8.No.74, Davanagere
(By Sri. {;I.M.Pmnacha for R2)
..;{Eg:'ggNp"ms%
THIS MFA IS FILEE3 UNDER SEC":ii{éOr€é'_'_ 1'?V3{'i'). %€;:% %~«$?}%&C§"vT--i
AGAINST THE JUDGMENT AND TVAWARE-A§ATED;.~i,"1.3_£}§.2{§05'~
PASSED IN MVC No.99?/99 <;:rq"-we FILE .{}F'..vTH;_E"*v--A[}E)L.
DISTRICT MUSE, MEMBER, MA£".fT'» -- II;.__i3H1"TRADURGA,
REEECTING THE CLAIM PETITION FGR-::9:~a_PENsz-HION.
BETWEEN: --.
MFA 512352006
Smt, Obakka V if V
'N/o.Har1u_nf1aritIf:'a';5;2;a_ V
Aged abf:éutT3'1..§f»aarsi"fV" _ §
ResicéentofChinVn':sb»an'a§1'a%£_{yv--«._ * -
Moiaka!mL.ru Taiuk _
Chitradurgafiistriciz "
VV ' APPELLANT
1; ._ "]_'.5':*i"'£*'¥"a;~!t1§ah'§:z;'b A1;
A V S»Xs3.¥v?e'»e*.:*s3"¥-iussain Sab
"'Nc..81,-Guttaia Colony
Ar=a%<'§--*swara Nagar
A. , Mai1=dya
Tfée aivisionaé Manager
Natécnai Insurance Ccmpany Ltd.
Chigateri Mercantéie Buiiding
22" Floss", Birany Cempiex Road
P.B.No.?4§ Davarsagere
..RESPOrs§8Efx£T$
27
($31 Sri. C.M.Poonacha fer R2)
THIS MFA IS FILED UNDER SECTION 173(:.)..A"':.;2r: M;\i'"ACT"": "
AGAINST THE JUQGMENT AND AWARD DATEiD..:_'&.3.i3.§';2005'"
mssgn IN Mvc N0.975;99 on mE....F_1LE ;€3-F 'I'-2-.tjt: §'«f)_DVE_.*g_
DISTRICT MDGE, MEMBER, MAC'? -~ 1:, "CH1'zT--RAB?LlR6A, F
REJECTING THE CLAIM PETITION FOR C§0?~'$;¥'Ef\5VS.?XTION_{' V
These appeais havEng' _begn :?'esérs%ea', "i~§;'e--..,.g:>isrt
delivered the foilowéngz __
Yhese appeais arisgé judgmetst am
conseauantiaa iawéffis éff%?'?'¢ §§5V?""*e5 member!
Mots: AcciaEé'h§;_'*--.£§'§Va§'En§II {fer shert 'the
ciaim petifions have
beer: re}71é'<":té»:§..' ' .
2 ap::;e3ié:3;I.:s~~ ?§§ed ciaim petitieras befere the
""'tr§bu..i;jé2§ g,;.fjd&tf Sé€t§'5~n~~':§6 of Indian Mstsr Vehécies fleet,
"3;I':e Act'). Tm appeiéants are either 'me
i:*:3?i:jr_ej'id" p;2;:9é:<§:~{§; er the iegaé representatives of the
":i';ecease:§, %svhe haé gérse ts caciie wcrk in Bavanagere er
uiéfé :?f§ii;€%'2;:_.r véfiage am haé bearded Ferry bearing registration
"*-__ 7:~4o'.::~:'%'»s:=sa an Q8.06.1995 at aavanagere, to return ta
"-._ ihe§r viiiages, nammy Chéranobartahaifiy or Hérehafigr
\.
28
aiongwith their paddy bags by payéng in aii Rs.3.,100/_'_;-___ as
hire charges to the driver of the said iorw and whje¥é:.f"e%fe.oA<
said iorry was going near Lokikere cross, its dimer..:oe9ove"'"--e '
the same at high speed in rash and .oegiigen.i n"§iaé"r;§§er;'aé;'é.a V'
resort of which, the Sorry toppied <i"ewf%.'_'Ta?£d
the accident took piece, as a 'i'e§'u.§t of oaE';§<;Vh_,VVA'§e§~&':..;p'ersoos
traveiiiag in the iorrygéied VAa«no"'L'v-theL'.o¥:.fie're..,.$L.:f§taEned
grievous injuries, who Ref'-e the District
Hospétai, €:hEtravci;.;}*ge', wji*§'et*ei:%§ 'fi_If:e.§g-_§jook::...f:§'eetment. The
said Eorryoe£o'e'o.eo'1ii:;o.tf:eA'1;§véos€'r:eso'onoent and the same
was Ensosfed' According to the
aopefiants, uirse-.4§éiewVof foe" aetionabie oegiégence on the {sort
.---.of t?:_e5ed3fi§§zerV% of"t'he..§.0£rvy one the resoitani: Eoss to them,
V:heV?e.s;ao.adevoo£§$v are iéabfe to pay the compeosatioo, The
driveflofv'¥:.?¥ii$V.'e1'!VorfY wee irrmieaoeo §n few petitions.
' '.Howe§?or,V'"'%}eVo¢as sobsequerztiy given up. Though the 1"
"..;fesAAp'?on.oeot - owner of the iorry entered appearance
an advocate, he has not ޴ed objections to the
"=.;c:i§aim petétions. The second respondent =-»~ insurance
company has fileo oojectéoos inter»-aéia cotod§ng that, 29 the injured petitioners and the deceased were 2 the lorry as unauthorized er gratuitous passeffgersV;: ' accident was not due to the rashnesé"or« .h«_e{;iig;eh¢e.ef'thex":
driver; the xzehicie was a gcods xzehiéfe anti the'v_pe'ssen§~ere%V"
were not entitled to travei cat§.*ie.r:i E'eVtvhe"':éi}'eh'ie'ie; the iorry though was insegjed iwiesteubject te the cenditien that as private goods carrier tiee':7E'.:}sV;i'reV§etie cempahy te indemnify the third party prcperty damageV.ivar3d..'V.Vtt%Te leeid ;ci'ii<';"~'r;ot cover the risk of unauthot'i.2.fe'd:_estv:e's9e't§§iteees:.:fitiseengers aeé therefere the petitioners tfenhet Vt:iei4t?;.v_eh;giVcompensation from it. B.aseci""oe««-----tt2e pieadihgs ef the parties, the VEs§;ee:e{s',» more or iess sémiiar in nature, were fraimeizi sepetateiy in at the petitiens. some ef the it=.___g3_et£tiehete'«;.get themseives examineé as Wife 1 te 9 and §§xiA??i'*~«te Ex.P--68 were marked. "the owner at the vehicte net ewes-examine PW»: to PW»? and did net get W'§'l§¥'¥"§Se§f examined FEE)? iead aha: ether evidence. {En betietf t /2'.
of the second respondent M insurance comp_a;'_fiy;-« .'R'a5{?é___'_ deposed and Ex.R~:1 and Ex.R-2 were appreciation ef the evidence on retard izsziifh 'é*t==,.g1a.;?&-t§<3~v':5§u'a A' $69.1 in at! the ciaim petitions; .f;_he fifibfiiiéai haV:s§"'§;#§d the accident in questisn has oc:'fV.".VL'L"z'~;r:;,é5"_'e»:!_VVc!t:é 'i:<x"_VV:zfaV:¢.hr"§'£2ss and aegiégence of the driver :*3f_£¢3;:}A£J'ftEg3g ir':'AAirV:A_fiuries to many persons an¢EV'death'_.Ofv:i'f_-EM A
4. H§v¥§s@?,";'t§:k§jfii§:§'Ej:te'.:fc£$r%sEd'eratEon the éeiay of abczut 4jyéérs*V.i:f§.vfi!§H§;"'tfi'é'»£jaErf§'fiétiéions, absence of proof of the déceésefi transporting paddy bags and t§'§;e_v judLgm5ém:..iat"'VEx';*:é~2 fixing the iiabéiity on the "VV'§.nAsurvé§%' respec'it"""GfV ersfiy 5 passengers wht: had 'gcnods, §t has hem that, the traveé cf the §njI;1'r:-,.:_'f'c}% ;3evrso:L:i§.<;*T:;and the deceased perscns in the vehicie '*«.,..u§'«~.£as §§iega_E"ar:d unauthorized and hence the insurer cannot .f£a éteneé with the fiabiiity. Examining the questian, ..._ ié:h«Ve¥;t!*2er the resficmdent -- owner can be mafia fiabée :0 gay V "*..,_i}:ompensat§an ta the petitisners, §%: has heéd that, the owner carmat be made éiabie to pay campensatmn, since /3 3} proof has not been pmduced by the petitioners estabiishing the fact, that the owner had pern-zgttedj-c%r;e driver to carry many perscns in the goods <:arrie:i..=:a_:'r}'_d.':'t'hj;=*e;~f:'"
the driver was 'on a frsiic of his own' er having""a.,3e3ij :<§§e'." _A thcugh it was hefid that, the €£r%=;'%i§V:*':"t':aAd"'._at'ié§ t;§¢é§f_ empeoymeant of the ewner.
5. I have heard ccurzsei far the a9peE§ant§"a_nd §ear%fiédVAv;rV:ounse3 far the respencient - The first respondent __-.3e.:'\sed with the rmtice, has remained imrépresenieti _%5a'ize perused the records. An in'§§§i'e:'t--§---.--::t asgect has ta be noticed at this '=sta:.§é.--- _:v:x.{C iiP~i%€%fs.--:2%:75 to 2:27 cf 2005 am} 1937 to mag 01' 1996,,""i«nv§l.\;;*§Lé':§. :'t§'1e very same accédeat had been fiéed we 'the tribufiai, daiming cempensatéorz for the E033 sustaiaed '~i$n a fi:";;sunt ef the actiareabée rsegiigerice on the gar': af "=.___"".'ériV€£er :3? the vahicia. The rasgefidegsts herein were the " .:'ésponéer:ts in the §aE§ petétiens aése. The Erébimai by 52$ Eudgament dated 19.11.1999 haid that, the accident \ /_/.
32 eccurrad daze fie rash and negiigerat driving of the.&..¥ii§:'r§"Lj"a1};%vv.. its driver and the deceased were travefténg M goods, namely, paddy bags and th:a"'p&t«%tE&®er§é" fiha iegai representatives of theVdecéaV$é§f aré"'géhtétied%.: 't~é§ campensation and further hetti flew'e:>fjt'§jéV"'Sétit"t§;aat the éorry was insured with theV"$'e:~ef§n€§"~Lrgaspéificient'Eon the date ef accicierat, both 'f4:"?§e_"Er1"s:,.I.§;*":e§t:i insurer are jointiy and seyé{a:.sy V't?::e V comperasaticm awarded. '*é~_.g:§..*;i}§-;~.._i§}"§'e ".3m3Unt awarded, the nu petitioners'*VTth;é§re§fiA1'%:;2+:=:d"* §p.5:$éé'Is-wbeifore this court. The ¥nsurancé_ct3f:1;}a§é§5 :::l$t3,fi'%'a§ii" gééparate appeam contending that, the ii$¥:&*E--l}i:';:V cf t_h}?.«..VE"n'3.'££rance company is :"estr%cted is pefséansgag theAAi':"2s:_:.r.:.~:mce gzzaiicy covers indemnity {my in '--.;'Ter§;5ec:_of .*E% péfsens and it had aimady satisfieé the award passefi' §y"i:%ije Workmens' Compensation Commissioner En '.respe:ét..d?.:_d§.éth sf cieaner of the iorry and therefore the "~§'r§f¥3:inaA§ ms not guszsfied in fastening the Eiabiiity in aié the gases on the insurance campany. Censéderéng the riazaé ""v.VVéV<§E2tentEon3 and me raccrd, it was hex! by ibis azeisrt as fciéewsr A 33 "7778 Iiabiiity cf the insurance company shcuid be restricted to satisfy the award passed in czaim petiticns and net -4 as contended byfjzifx':-é.' A' insurance company and to that exte_;7f-._:tf3s_s~.. '% award passed by the Motof.:A'c<:ider:t' Ciéifns ' Tribune? that insuramts compan tfz.§$fe:"'tr,7'u satisfy the award passea's'ir3_ 6 cI3i_{r§'-- petitfzirrs fiiabie ts be moéified and}1.af"v§ng fegairdttéz ' nature of the ciaign and---- V:t§:~e""»::¢mpén3atio§r:
awarded, I hold :;:.§:: .tf§-e ._c:omfiany shall satisfy the a§_vaftrd_ ;>as$ed~--tinti'tr&;:;*c 225, 27?, 1a32,51s'38 ti»; {£339_a.}ié*'.jit_is_V:ébsofved of itsiiatitttsefnE}?'1§;"»fVC-.V2?6/91995"fand in the said awarded shall be Qaid §z§;;&_;gw_Q§'_ petition against the {nsurah£:3_§:Gm}:>'ahvy Esiiabie to be dismisse '2 ..... .. < (underlining by me) ._ "'vv4Af§s:'VAV.t'V;2V§ticing the judgment of this court as at _Ex.R¥'2, fit? §§'M,$iddappa, réghtiy cfid not press the daim a;"gaE;n_st thé second raspoadent -~ insurance company. The égainst the insurance company was given up by the Vt ljtieatned counssi, keeping in View the fact that, this smart 9' whiée passing the judgment at EXR-2 has heié that the 34 risk of 5 persons accempaeyéng the geocis we_sfl:c_'sn:£§'VV'4 covered by peficy at EXR-1 and since this COW;
the insurance company ta satisfy the...award.'ie"Vfeefgect claims, whim the insurance cemfiéfiy 1éatiVsfied,"'the Vc»2é~§:fi*T.:
by others against the énsuran<;'e_v'cQmeaAeyV wa§sT'z3ct':._?:e-rzabjfie. in the said circumstancges, t:I';_e..:VEf§.b§u'e_»e% §s}a'$«:3§sst:i§fied in dismissing the ciaim medegngz. herein against the 2"" responde§1f:.'~e_h Ens§:'fa'r1ee
8. ieesntentien of Sri B.M.Sid<£appe,1A'iér€;Ir1ei',et§:e"'£§§__i:s3na§ was in errcar in heidéng that the etgieeni piace in the ceurse of the emp%e7;n"zeAet of 'ihe1'1c3?1rEver er ueder the autherizatiee cf the ewnef. ceuesei poieted wt that the €)'W§"é€f', who es-ee-J$e%ve{i--«.,V$§v§f§h-~:t?ae netéce of the ciaim petitiees, after _entefé4eg apaéasance, éié not contest the ciaim petitiens §rese'+~ei<amined Pws 3. :0 9, much Eees {was emcee eey e.ex;*.iVf:§e--:z--%ie ta grave that tine driver 9? ism; an the daze of VT Ii' =e.«:e§eerst wee 'em a froééc 9? his awn' or having 'a jey riée' ~33 heid by the tribenai. He centended that, the ieareed L /.
35
member of the tribunai has cammitted grave wmngfiy ptacing the burfien of prize?' on the pe%"iif%a.r'_2a:§'is:"' M establish that the owner had grante::}"t'hes4 ,n:e:':misf%§ o'V%':_f::<§ E-fie driver to carry the persons in gVoods1é:.a;z"i*'--i_er. H"ev_«v_c9ntaridie"s:§. "' that the tribunai having held' ;£..r;§z:::§j"¢a:é'% Vé'¢t'i'ng under the empiayment ;;:'f.__t¥1e sw;;éa.« éhzgias far"-th*eV§ owner to have estabiished as t"<'$' $h;_c'w :::§}5--t'_'.$«;vi'C§riousw liabte fer the acts of f'§;'vc'her contended that, the error and ifiegaiity in hoidéng éntitied to any refief or cempem;a_tié:§ .
9. '%'%'~:.;é t:u;eV;:tiiefi' gaymeni sf camgerzsation fa:
"'~metc;{<veb.écie accfifients has assumed great preporiions, V'-7f'i":e 'zf'::».?iT;d"va,:f<:c:§v§:'i%z=f;:'h*a:5 have men on increase. The comts am trifiwééis dj'§.:*§é€:t. 7payment af cempeasatima, on the ciaémant "~__._ $;'$%abéi'sh§V§%'§ £112 539%? cf the perfian caassing the éfifizry $3"
'~?i}?'i£=:wV§:¥?&2_:"§3age Le", an aiceamt sf actioreabée nagéigeacaa judging vicarémsg §iabE§§t';i 0f the emgicyes' §§§' the .n&g%éger:<:e of the empéoyee, tha game is the aspreacéz. ./.T 36 Dictionary meaning of the ward 'negiigenceg"fie-:i;f£'s:e~»., emission to do something, which a reasonaiiéie :--m M expected ts do or a prudent man Es:-e§<pre<:t_ei:; the given set of facts and cErcu{nstari::eé*«e§ a ce':.e,'~whe'i-he.r»:V"
the person causing the injury Vto«v.:::{h'e'other..9;a$Vh_;e§'§;E:§e'h€:or not, has ta be examined'. ofathe exheence before the court. The empioyer though guiity ef«~h;<>':~_faui§_fV' iiabhe for the éamage dohfe heéiigence ef his servant acting ih"the--.'?§e;;:'ree§:.3ef In some case Et can be was doing autheriseé act in unautha§"iseV¥:§*,--4,hi3ut h_etI,e'héohibited way. ?he empicyer ~"V~sha!$._':_'ii=e 3i__Ee§:2.EA_e fer"'$v:.§.:::%:«'act, hecause such empéoyee was V.'*--.e'c?:§Vhg.Twv§,f§h%§§«f"f;e scape sf his employment and in so ac5t'ih§;[deheV'efi$e.é%§VethEng negiigent or wmhgfui. A master is 'eiieahiehheverg acts which he has her authcrised, provided A '~fhe§}"ere S8 cerznected with acts which he has been Se A' etghezhised. E} /' .
,»
10. In Haisbury's Laws of Engiand, Vo3.16 at para 739, it has been stated that: V' 3 Where the act which the empfckéeéis §3xp{é£:$}y_ authorised to do is Iawful, ;':he::'_A_'ehépiay§'r:"»i$ ' nevertheiess responsiblé which the empioyee exectijfeghis azith_<J}"i¢€*;?. therefore, the empfayee Q'C§EE _:i}'?éV"3Cf in'?i3t:ch"Vé manner as to occasion "--.-f;_:>f}aA{.n" to third persen, the empIogVVr £:ann£3; :esEapai¢"V'~i;'.abiiity on the grou:§;d"?f{3}:?:et he d;c.¥*nct iaczuaxxgé authorise the parfiéV{J!afr' Fwizfcb' the act was do{2e,.TVo_'?'we:§*e}'::;§n the employee was a:tff§§7v.'v;;_:3__bef:aif and sat are that of empioyéfgf 3.1; I:'zf'V=i:v!*fv:g"<:"asé ' of; Fushpabai Parshottam iidegfzi "arz:_3c;*:%%;e'%:*:j=, %§s»«_.M/s.§'#éHr§:§it Ginrsifig & Pressmg co. $213 Ltd. Qfepiérted in AIR 19?? Sugreme {Scarf 2335, Z _theAféCtsv._w'etAé'{hat, ens fiurshottam Udeshé was travefiing .AaVTLca.%vv.a$§hich was driven by the Manager cf the first T:.%as;V§>-erfgéient company. The car dashed against a tree, " :%a'i££2:'s;;1itErzg Er; the death of Purshottam Udeshi, The wédew ~' ar;d chfifiren of the deceased flied gc§aém for z.
38 compensation, which was aiiswed in part by the tr§£.2'é3:.a%i'a.§.. On agpeai by the insararace company, it was helc§;"t§1ai;;'. _§i€e.s VA' rasponcierat company came: be vicariousiy.§i.a'}§$:ex act cf driver in taking Purshettam ja§._a':
as the said act was neithmj in 'the ce::2rée.v df ampioyment nor under anf'vv..._'a:sthofi't;€ _V"Tv$i%1a'f§cever, Therefore, the respcnd&}}'iV~V«.<:9r.rfiV§aii?:«yv~e'~%§3'*.;§ot §§a bi#.§ to pay any corririerasatiogy. On__V§}'n._é.v§?VfiF§ai~"'~-i§'éib%ig.. 7'fi§ed, it was pointed out by 3"i.'J"'f'E£::I:_E*:*%(':}V!1.'.5'.§'€ that, the receat trend i:}vV'E'a%9\:*«As;§€::?é "1*w'a'a§i:er Habie fer the acts which dfii'-_n£>t:'_ Ehe term "in the course ef the em_pioy:§¥efit" a€$._oAr~:j%?s'z§"§"iEy understocxd and it was heid "V"atifxat..fLftf's*ae;»_fespon§iV'ésa-tcémpamy was vicaréeuséy Eiabie Er; W.r' es;5 {e::»i:;A (sf »_ti§_é'%va:'cc.Edent. éhe case of Sahara Lat Pass: Vs. P. Sash 3M"%"%%--LLk§2;e1dc;y én.¢i Qthers, reported in mgs) 5 Supreme court :Ca?sa.s.'..3'21, the facts were that, an accécient took piece V% befween a bus and scéstar, as 3 rewét whtareaf, the rider ' "Vs? the scaeter feifi down and succumbed ta tfée injuries. 1% k »/._ 39 cieim petitisn was flied befere the Motor Accidenteéviitjsiffisv Tribune? by his iegai representativ'es__.--3V.:wslAs§ét;tticj'.._.j'. cempensstion. It was c<>nVtAen_ded _."""t%i§a';'t. v'the_.v "
cieaner/conductor of the bus was:'»%§riv1i'ng:'tfise_'bits 'étfi-.:.§j1.*'s::ss_:A reievant time when the accie;1tet2.t tank. tsiawcets'f'estivit.i.z1g.3 in death of the deceased, en accs_s"?:t:_sf_»_rasfi' nvegiigent driving of the vehieie. _c!e_iLrr;».j_';$'e't%tjsf£'was resisted by the ewner of the veh,§.cie..jcohten_d'i.fi'gTtéfiet, when the accident took'..s.tVac§{tt'he..vtjljsz. the driver who had the,:i'<:e'::.¢ej;t'e.;'Eig:g'i've"--t.Ej':e' ba}s"'én":questior1 and as such, the ins':;{a's<:e Eiabie ts pay the compensatidr;-4.. Fhe §._ns't;n9a's~£:e cempasy, however, task the .~.¢_efs¥§}<:is as""t§%3.e.Avbus was being driven by the '.7.cie.efierfe«:;fz'd§sst'or_ ef the bus wine was not hoisting the driséegtt E§ceaF§'t:_e..e1'and, therefere, the msurence company Ieannot .beA«:_h.eid iiabie to pay the cemsensatien because "Vi;mtier«--..the terms sf poticy saw such person ézotéing a finance csu£d have driven the bus as questies.
tribune? en eensideratées of the mate:*ia§s befere it came to the cenciusiss that the eceéeent was a resuit sf /' 40 rash and negligent firivérsg sf the bus by.V"V. fi1.§ cieanerfcomziuctor who déd not have a Consequentiaiiy, tribunai discharged the insasrance company and directed the ow.n;évruand...t'he"d;*§yeV;, f as weli as the cieaner ta pay?-.I__1_e c<$'r*:1_';§':=1r:sai:§'('$As*:'VV; The ciaimants filed appeai' F.V'forVV é'ri'i*szaVV:r1_C":¢a=.rz":vént of ccmpensation. The owfi.§'§%'~§f ~Ab'us._'aTA£'$'a_fiied appeai for satting aside i:he__orc¥e:{..of:._*:--rib'i£n;?:E.' "".{it§Vm:5'ensat€on was enhanced by z3:p';5xe2_*: §' G:f' tfie"'$§aEmants in part. In resp act"T'af ?.;heé ::i*Ei';=;p£s?§'-r'e:§é'r£3'i't§g iiabiiity to pay the compenfiatiéfé 'b.ét§§ie£;n.4V_LVE%3:§'_.o§vner and the insurance ctompany, it was' heki t'e~3at;~.«"%he insurance company was naé: «.§iabi.é_j'§Ibe{::aius_e th;é"'ve%2-E«c'§e was beéng ériven by 3 fieffififi &% '--v.t_he {émAef'v§_f%.?§'z:<f:i:de.nt whs was fiat haécfing a driving Eicerscew Ari' aV_§§eai.é§:§}v ;é'i;:V.é*§%Ved hay the awner ef the has in 'aha Hozrfbie " ,,,_.«. Sgu$re'r:%£§"§oi,sr:, After fwtécing the finding of fact 'mat it A ' §§'#'3i:f3 ?:§§_$ aiearaerfcerséuctor cf tha bu$ whc was driving the ~ obvicus£y with the cansent ané authofity 5? {he .régi:¥ar drivar, it was heéd the': the acciéent {wk péace when the vehicie was driven not by the reguiar ériver sf X 4% the bus, but by the cieaner/'conductor, resuitirsg EnT-"'t?;e death 0? the deceased. A ccmtentéen was advVa;£ee§:"f'e:.fi"~V. behaif of the owner to the effect that, he haa"'§33i3Vis.i:§§;ea' M the driver mth vaiid driving Iicencefii 'dr§\ge5-«eth.e j§f?e'h_ir_§le*7§'n question and if the saié TVdr§ver__ 'h_ed afiesaieci cleanerfcondactor to drive tvh:e"~e.ve!§§c!,e1' authority fmm the appeiiant -rAe't§'vs;€:~;ierV,VV""t.%._1en 'Eéf1"th'a"'VE everst the appefiant - owner isfzeii to pay any cempensation t$'?:§T:ge:'.h$§:§es §e.g7e§'.j§e;§resentatives of the victim. .»The.Tfsexid.'°i:;ent'e§)'ii.ené' 'wasvfinot accepted. After rtetécing fire? fac%V:t%{§aj'te.:ti2e_%"efi§}h.er' had authorised the driver is drive the'ev;ehv3c§e-gene" 'afiowed the cieaner/ccnductor ta ;fi_r§ve*:L_'i;«he__§?eijE<:ie"beca.usse of whéch the accident teak eéace _w.,ase:v'eb: t.._the cerstentiorz of the wine: that the cieaeef/ceh«€éeL§éfbu:' drove the vehicie witheut knewiedge or ' '.:0nee§*:t. 5%.. regeiar dréver fer his personai pursuit, it was V' "..§§~eEd'JL"t.hai' appei£aet- ewrzer cannot escape the iéabéiity "'T3'éne§:«fa'% as the 3" parties are cencerneci on the ground that had not actuaiiy authorized the particuiar manner in which the act was dame, since it was eetahiisheezi {eat the 1 K 42 negiigent act of the driver was "in the V. emp£cyrnent" the ewner shal! be iiabie for the szfigte.
13. It has been estabiished"fi'c3¥t. tide ::e:¢:;:$ve+:3_ the first respondent who wasthe »A§*;e2.{vfiéV_:;'ef b'g' §;>'d»s appeinted the driver ta drive v 'e?:-i<;§eV. 'Es' no dispute with regarfi t9 the,' acc«i.;i';¢3:;:.*EL_:'§j§§jvEr}g i:«a ké'ar*: piece an 88.86.1995, which is es£%;s¢'bk::is%:a'e;-3 and EXP-2. The said acc§c::§.e«s*::€'c':' rashnas$ and negiigence oa¥"'Vt'§&. ¥.o'rry, whéch was the finding %gcu_rc¥éd ":+:a.:fi'i'erj"i::§'the trébwaf and was affirmed by this t:<>jirri::_'ir3 .-- V vehic£a being a goods terry, the c{r§3éérL..has aiifii/fed fhe apgeflants, who were carrying board the Eerry amng with their gesds.
AEL$;._P;¥;%.TS§'a6%=_¢.:$__ 6 others had aiso traveiied in the Eerry on tfié daté accident aiang with their padéy bagg. The
"4.""--a §ce:id.e_nt fiafs taken piece $1 {ha caurse of empiayment sf _'_'T&;§h'c=, Tc%:Lii§ar, who was driving the iarry. when the vehéde VT _ "i:z*ei'éng§ng '$9 an ewney' is dréven by a drévter emaézrzyeé by " "the owner, when the vehicie meets with an accident, the 43 primary iéabélity under iaw for payment of compoosatiVoo_':'i's._V that of the driver. Once the driver is liabie, the__ows5:€.;_§.'._oVf _ the vehicie becomes vicariousfy iiabée for_.~vp»a$rfm:e'o:§ of compensation. A third party is therofotooAoinft§E.éo.' t:o4s%3o:'§§Ve.;_o when he mes a ootitlon under Ser;:téon 1.$6 of tho' '£i';i_Tiat the driver was negligent in drivir§§v«.thouveoEc§oT_rosoV¥iEog in the accidoot, which on ~--i:{'éinog"_V_es;:aL'b"E~§.s%§Aé'o,._» the owner is vicarious liabte to pay thg..-wéhaird 'oroo:1'i'£T't."'~:..' how the:*ggfirst*2"oopoo_o§'or}t'«{"oyv~ner of the vehicie, Eéabie to pay the <.:o'ro_oensété_o'o:' a§Ioif5dV.'ed in respect of the ciaim '_vV.maoe,._§'o'V MVC !\3'o~.2;V?Vi6,.?1 996, which aiso arose out of the V.A'~._sa§rfsox:acoEo.eoi;~._VThe said finding wh§c?: has become fioaig it'7so£f'T'.s._oo§' for tho tribursai, to how that the first V . respohdeoit.isiéabie for the wrongfoé aois ooromitteo by the .'~44"'o§"tx'or'_whi'3o actérzg in the course of empioyment. Without ,J.'o"as§1:{V "'e"a}Eoeotiar*; suppor: and aiso by not ooticing the T ~:. "f§'o'oEng of this court in Ex.R,--2 agaioot the owner, aha ' trébunai has éiiegafiy how that the orévor was 'on 3 froiio of L 44 his awn' or having 'a jey ride'. The finding ef V. is perverse and its said conciuséen is Eiiegai.
15. The crucial test is, whetihéer ;_!;A%:'ef1'ifiiet§_.'ai..'ec1';"ef-st_he:g' empieyee was expressiy autmi-_r3.s_ed e£3d_"iawf;£§;v"
respendent had ereeieyed the s:i'riV'§.%_erVV_»to"5-{§:{xe : geede vehicie. Hence, the firstv :i'--e.§s"periee;_}e s%*:e»V:..% :'ee_ respeesibie for the manner in AwhEch:_.wt%{e the driver performed his '__.'Th:}'e ensure so that, the injured directiy invented er ceecereee efj eethority vested by the master te eeVri%aef:,:_"'e.§:fe' ' .r1ot deprived from getting cemeeneasfiienufetftfie ezrengfui acts are the part ef the :'V:._ er*npEe§,;ee"L:'a::{£i*:?§_g in course of his empieyewent, if the Ad'E$pef';e'rveée.E};eé;V-evreund the mode or manner of performing Z ehe euty ,<__:;'e greune that the empieyer nae net acteaéiy ""'*..e"ui:%:serEseeLthe particufer manner in which the act was te s€:ieV_V'eee'e by the empieyee. The trieeeai having wreegéy ':j'_'Vvfre:::2ed the point fer censéderetéen, in efiecing the eureee ef "Veroef en the petitioners eefere it, has méseéreeted étseéf \ /.
es and has recorded an ifiegeé finding. As is estebiéshed {rare the fecord, the driver of the gases ierry had e.l.§,ee{e:i severe! peepie te board the vehicte aieng with _ If he had exceeeed his authority enVd;Am<;arr§ed"'traefe: §§eo'pVie.e:i " 2 with gocds than the she permitted :e;he;'set?:e4"e.ec-ieeet'Vteekzgé piece, it $5 an imerse matter bete_(eer:"'§:hVe firs;:}"e$peVr:Vdent% and his driver and the third par':v_§4_ie':.="~.;.:_'chet iethieiveppveilants, cannot be deprived from *g.e"l:té'n'Ag t§j}'§'.CGf3?'3#EF3Sati0n.
16. It hasebeen record that, the eegiégenfi1e'é:§g,gf.,:tir1e "e;five:_' in driving the vehicle in rash and ESeg'駧ent..:reeAr;§::_e:<:§':'.Ei tappling the same resuéted in the;ec;ide'et,.v__w?;.i'ch V'wee, whiie he was acting in the 60:-.1ree.of"L¥zié' Aempleyfeent. Hence, the empioyer E.e., the éiabie for the consequences, which has ' arise'a1__or}v"'a.<§i:eunt ef wrongfeé ,1 negiigent acts of his "'"-._Ve'e:fvant..E;e:, the driver of the vehécie. En sheet, the ewner"
A :ef'--..Vte.e?5vehic%e is vicerieusiy iiabie fer the wrengfeé eats '11' vv.::<3rernfttee by the eever. k 46 17'. The tribune! while rejecting the V. eat assessed the compensation payable to t£'ae'*e:;3p7e:V§Vi:a"i"i'*§5s;v."jf M though the apiieilants have ¥3¥eC!?Jd%'en.
evidence even with regard to the iaes__e",.'~.§}nfe%'fVe'eete%y;fleeiv"
the measure of the compeneavéiee, ereo'eeV§:',VV.V£heA"':§}iVfiu'ea§ recorded no finding. Itvwexs itse'd'ueg'j4€e"e-recofe"fi'r2e'iEngs on an the Essues, even if V%:PéVe" one of the issues, it was p9eefb§e way or the other, ef Civii Procedure it is man§3.ea'c<3r~;T :fgealé;*§::he"':eeerf e¥".~e3'i% state its fineing or decisEon;"*A;§:itf1 upee each separate §seLse feed eiitivzew éi_is't:.v:ict..issues have to be answered .*".sveee§§e5E*.e§E3;{A{ The ?e;<eeet§e;2ei situatiens ere eeéy these Vpre%.?§ii--we§-.,..i§':':eeéE'Qrder XIV Rifle 2 {E}, where en éeeee rei'eit§.:i'g:' te ,i.e%§edEctiee er a beg' te e szei/preceeemgs is required. heny iew fer the time being in farce te be "z§jer;i§ec£A as e ereiiminery éssee. In matters ef tee eeeeeet ___"'«§1et'ere, where evieeece is reeeeeee en eii the issees, when ' ' ""'v¥:ee're Es ecepe cf apeeai, ééke the we sander Sectien 1?3 e?' the Act, is eveée deiey and protractien of éitigation, that /.' V 47 the trébunavceurt shouid, when deaiing with the matter dispose of aii the issues and not merely to reet its dec'E:§ie:e am one or more issues by leaving unans§$iered,VV:'*%ihe * "
remaining issues/points. Such a Ce;-.2rse~«of a--¢tiQe['§~!her:..;3~e apseai is flied by the aggrieved ;Vf33rigC"'JVwii[E"fiéhebie eppeiiate court ta deciee the wi2.q'i'e._Vmatfe:_ a't..eV:1,ce";-., "'
18. In not qziantifying.~t'§':--e_'*.ei';==gentA"of-. iees E.e., genera! ane speciai dama"g'es,- e'e_e»r§:veE£e%fi--e:te.Vmeasure, the tribueai has faiuie.cj;i' in '-iit:_.,__ti'ée::e¥§sence of any finding fly theAiVr§fi;:--ne5Evefi«vfE'e__issae reiating to the quantum of com;3e%:'swaLt:'ien the appeiiants are entitied V to, E §e'er;:, it erepef fie éemane the matters, onfiy to decéde {fieVeiser:ie;fn:v%:€§f._v§ese ta each ef the appeiiarsts and 'he pass "En tee -remit, I pass the foiéowingz GRDER &e.3;."'.Th'eA"§mpugned cammen iudgrnent and the coesequeetiei VT -eveweree in respect of matters ether than an éssee $0.1, are hereby set-«asiee. ¥ 2* pa 48
2. The finding recorded by the tribunat on * with regard to the actionabie ne_g.E.Eg,e;7ce_*'éfi"t§52'e §'ar€ ,o%"*-._ ' driver 9?' the vehicia, stands affir%:f;ecE{._'" ~
3. 'The first iesponderat - 0WE"§;i_'f"Gf t?'%:& '§€)jE'E;{ E55 %3'é'§T$b--;:V..h"é§d vicarimusiy iéabée for __the asc;t;§.§V7z?}a.jbE'e._.ne§'%é'ge{;§:ev.f§an the gar': of £339 drévar Q? 't%{g ve?}ié:Ee: uisfigi:>Co:;sequent§y, he shafi pay the c.cr;19en-saiéoéj a":;.._£:":fi_a'3.* '.bs:=;'ifieterméneé by the tr£bura_;a!..§'--..4' ~ "
4. 'me £~ajfibu_s*:aA$ ';é§*e.a§i::':ss'i:éfi':2<:z§¢e ta the first respendent, grant };$;':--p:_'§rt;;':*':'§'tx;:;"".%Aé.§"»-- ta both parties to mad adV'5§;f§*3t§"os*1a% évizi-eiféitte, any; with regars to quantum of "payabie an accsunt of the M55 sustained .V;d:i;:}_aV.§:§ fEf';§§:__Qféiégfui action er: the: part of ma driver 9? thé veihicvié, assess the quantum sf compenssaizieri A;3a;{ab%és and pass the consequentiaé awafds. 'Fhe ' ::§§'GC:ess shaéi be csmp§ateé any the tr§b4.ma§ wéiésm 3 " "*'p:eriod af 6 months. k 49
5. Registry is hereby cfirected to immedéatefy records of the tribunai, to enabéa it to cg;}j';§'§~.=;{ §'£§%.§:~%§. t§:Te' direction.
5. Since the matter $3 beéng ;;é_;*;2%V?5:te§"':3-afizk.to'§?é»é:i._jtr'%i.:::,::~%a§, aegis ef thege appeais wéié by tifié jad_gm§ent and awards of the trEbu:iai';. ._ F?!-*