Karnataka High Court
N Obalaranga S/O H Nagappa vs The United India Insurance Co Ltd on 9 February, 2009
Equivalent citations: AIR 2009 (NOC) 1959 (KAR.), 2009 (4) AIR KAR R 2375, 2009 (4) AIR KANT HCR 13, 2009 A I H C 2375, (2009) 2 KCCR 1288, (2010) 3 ACC 463, (2010) 2 ACJ 760, (2010) 4 KANT LJ 44, (2010) 2 TAC 866
Author: Anand Byrareddy
Bench: Anand Byrareddy
3.
2.» ' » . Company Limitgd
Shankar Ngtayan Buikiing
' "Rt::siding at K River Rum}
1
IN THE HIGH COURT OF KARNATAKA AT' BAN(3rAL()RF,
DATED THIS THE oav» DAY 022* FEBRUARY"
BEFORE: A & % %
THE Hommza MR. JUSTICE ANAND m,«.m>aa« Q
M:scz51,LANE(>:;s FIRST APPEA.gLm§J§3;?S$«.QFA
BETWEEN:
N. Gbaiarzmga, Si} yg;~.a?:'s<.V
Sfefl-Nagapva ~
Re:-iiding a1N¢.x 13$ h '
KEB Colony .... '1.;,._
Rajajixmgar .751 Bk)i:3<f.L ., , _ --
Bangalerewlfi. A % APPELLANT
(By Shri. S. Adxmcattt Rn" Shri. Shripaé V
ShasUi,A<h.*W.gte} V' " '
~Rt:gio:§":~:3 01.1353
' GT.L-Rnvaé, Bangakart:-Ct}
_Bjy_ Vii3.R.egiona1 Manager
Q 'B... E.iuei.a<ihara, Major
" ' SEO Late Vezzkatappa Rai
3
'~ _ \;€a2;"'§'ae*§1rd alungwiih several uthttr a.ppc';z§}S cm 3
*.«_;_ot1;::1'i.m :i':::§m:ui3.eg:1r;..:ly, the quantum of cumpensaiion {awards iht:
V'~._ :%1:*.c13unl..e3E:'ihe: pcnnaneni disabiiiiy ()(3C3,Si€}!lt?d as it result 0!'
injuries suffered by a victim in a motor accident.
I')
Bychanahaili
KushaInagar«34
. " * A
(By Shri. R. Rajagupalan, Advocaic £3? .
to Resmndent No. .2 dispensed with) A " . " '
mcr'$a'r.-2:__.
This Eviiazcelianeuus fi}ed'"umi::r Sttctiun
173(1) {xf the Motor Vehi¢i¢s'_Acfa .agai'n$1'«§I1c judgement and
award dated 12.81.2005 'in: a'v'§\?VC.__.¢I43"c§._'~I7'£?£'2O{}l on the flit:
of the Principal Mate: Accidsartitsv €2Ia§n::§ ; '1"jiibitna.L Chief Judge,
Court of Small }§angmEé're'<{ partly allowing the
ciaim pciiiiun ft}: cLiéfi1_pcnsafi{sg;.ang. .:i{ji:.:- V
reserved and coming on
for pron;hunee::éz::§t af :, Jtidgmént this day, the Court delivered the
foH0wifl€.?" '-- Q " * 9 .. ' '
"
loss pf fuizuftéy.-éaming ur 10295 of futurt: earning capacsiiy, am
As the cumpuiatiun of compenacaliun under this pariiculm
head of claim cuniinums in he stmngiy dizspuied in must casvtses it
5
_K.SuryaI;a3'ayan;i Pxf;?:;!.Vi3}:!;*I#%;iaF,...%;hfi. A.M.Vt:nI=*.,att:sh,
V order. 'amid pftfiigéiiy, s«m»1r::.ie judgments are rtndeztd in each
ufihtsir
x V' » x 'T Thtzwappttlianl was the ciaimani before the Meier Acuidenis
._.jA'j'CiA£i§m::§ Tribnnai. He was wusrking as a driver and was agad aixxui
"x£15, at the time vi' atxzidzsnt and ciaimcd iu be seaming altxoui
3
was felt necessary to seek the assisiancc of sttverzgi ouunscéi the
Bar. This Court had {hit vaiuable assisiancc mi'
Shri S.P.Shanka.r, Senizar Advocate
V_ShaSHi fur the appcflang hm»e§§;:,% sank; Ria%g;ag{;p¢:%a%h, gem"
A.N.Kri:shna Swamy, Sh:i~.,Q.M;+hés:§; S§i?iri._AR.R{Ai%i'shéi¥1k,ar, Shri
K.K.Va:s.-anth, Smtlriarini Shgvanggd, Shri
Shri R.Jaya§:€a'z*2_g3:2::_;§_§I*g.%_g§iri ;'t"':(}n¥1 :§1}:Vi';)a and Shfi Shrishaila,
I't':pI'c'§cf}?';:ifig'ci{h§§!TVE}T}_t;'«?gpg.'§%}fii§;{!i .01' the re:«;pundcnis in the scvcrai
appeals Wham the i':;2;u"t: h:-:$§"2;§'isi:n Fur aamcitieraiian. However, in
A facts in Gm aljewc appeal art: as fixliuwtszz
R:s.l(),0(}0:'- per month. On 6.}! .2-fifii}, whika he was; riding a two-
8
arid he had 21 stifikutsti knee joini, tsvtm aficr i:"cg:'i;:*rst:§:::{;
addressing the claim for lass: of warning: has.h'e¥4§_4'as §:3§i3;w.§':
"6. We would' take 3£pf§)!' ::c}r§:ricf:é.%far?£brz é'%?':--;=.§ ' -.
£055 of earrsingk }"ke-:2 ;'igaI;'i§e3r2er 'ursatég' A
ihe docier fitaue: cieposea' F5? is m:§i'
£0 gs} back' am? "#2 sms
gertireg Rs, (£833. 'is'%é2vv.f§rr:e
sf' c:z:*;:ia;'-3{i£.'_' He I:w4e.r;;" of
Esrgd .£>:.3 :":é}§e¥J?§v'3§:'€"£3::,§)" to be
;)r:>r;sss§é'§?s?V.;_:g3s " "v 'iiéziieféderg Havirsg
V r¢§g&r€.' _'£o_ _i}:»3})::rpo3e 13;" £033
fl saéax .i§:e2. .~m2:lt.r'p£i::a:r1d at Rs.
aria? .ha'é'z§;"rig;,i.fiegard $0 3522 rate qf
' ' L.frI£er'e3:s'£ .;§fé#a:iiz}:g if} fire $(?¢:i€f}%, we fake
;§ze"'.s:=;gz:;;;1;;;';é'¢:& 1:} Rs. 2'00 x 22 will be Rs.
'%%%g3;«é£k9:i:x~--'(za amuld :56 R5. 2%:
x 'V me $035 c;gfearm'i-zg ::f£>3>e::2' Pear.
{I is; #30 dz}z£!:£ true ihai the
})rin¢:2';>£e is: Sim 1202*}: 511:6 irzfereyi area' pars'
offhez capita! #13223? ére utilised and the éfiiifé
£?i't§t}t£f§f amirdezi séicaiizf be exfiiausieci at the
erza' ofihe ieaffterz (Ede fiafsizury "5 Laws (if
Erzgiarrd, Fazzrik .Ec$iI£zm, Val .32 para
1' 3.56}. i;".$.R.T.C'. :2. H. 3cI§"'qi't?i?i!/Ila', I98}
2'
ea? this court is': an appxza. I by the
_injuri€:'=:»:, sfimeiy a fracture 91' the right Ebmur, 3 fraxsimts .91' the
"r§'g}:iV.T;5ygsjii1.:=ttic uumpltx, a frzsciurtz :31' £233 nasai bridge, a fraciurc
--. t;=§uan3t>ir:iaL «as. iiacizirc cf that mamiibic and tflhtrr injuries,
this {:'fl;§'¢»§ :2 separate fi't=i3iT§ff2' is ?1*¥a*."§'défi?f East; V
cf eafrrtérrg at .R.:;: 8¢_.{30G.2'-a Téserefcére, we
deem 2": jassi arid przygrer tar awarz"? _
.2{}.{i0{3r"~ as gersercaf c:3e::?%¢xge3$....:?i;¢:ér2I,;é*'fé§?" " ': " V
pain and safiérirsg mic?' loss araezréffifefié
aiso £738 cfisezbiiiiy iefi ;:cxa_'v3:*. -.:%§§;f:.. has
be aéddem' I§,a92»-if---' .V'a2e¥:r2&gg%§_:
céu-aided 52y ffrsea V__Tr§bazr:<3£...?§{§§::a«::r-sis iaFi€.::;3ii:a?:'i7_
axperises 3:22. W ---T£j§;ef§;?¢2r V.#}§~é:*f:¢;°'}'E2ri%&,é_ the
::£¢zir%r::.2m' is eréii 532:1? £oVg;':§£>£r§ £€}f%?;5t£§§§$2_§§«£}#§
{if 3, §§{§2~i:"-§_' irssféégi af 5,a9::,«:;*;> < ff-2
_?v'2:§_ :r;§;,*;:féi¥j§~%3_=¥.?a:rr§;:*gz:;sé_e3rc;" 65253 ffléf, for She:
ferfigyzréirfi ;'¢::«:;«{§ zig;'fS£%x$i.3ltj}féa5§; ré 2}: view af
V " " £;i%&f:'i V éfarsiaf. (§='§:::'e3
_;5'i»ét_'c}§<3f* VV';*§§:£23§§§::f_ .Trc'zr;.«::g)z>r£e3r Liz::'.,
39593:: 'at; 9?} ;<»%{f;§;L
S;:b:$£%F";:;32zéJ?cf J15?! G:mc::pai}ri {mi} mzoiizerg ILR 2962
infiami {:i2:.iTn1gin¥.A'.T'in»"' as main: awidcni, whu had suffamii sericaus
Z
n , in of 21 ciaimani who had suffered i{}{3% pcrrnaneni.
_ ~__di"2«;.:.-i¥:ieiiii),e*, a I}iwsi:~:ion Bench 0? this Cnuri has awzmied
~.. '"Rs';2,?0,000!- inwards the claim mi" 1055 mi' future: irscumr on the
basis that the age of the claimani was '37' rag ihtt data 1;? fht:
18
even after the injuries suflltrcd in an attxsidtmi, a Bivisican Bench 0?
{hits smart had set asidt: lhfl award ufcumpttnzsaticn iowardg future:
}:3:st5 ofincumc in the: fofluwing wards :
"U. ike very fézct' rm: 3:123 r*e3;2or:e2§3}:t ' «
c9r::'£r::£:":zg ir: .a''' "3_5a:m2j'£§é"c$.é§d veryfi.¥£2t'i}2a£
he is Lira wing tfieié :;~':1r:;*té. wit}: other
sales .e;3;j'icerg. ':';f':f' Z6.-mf£':¢_ ' ..P}2§§§'}r¢i§ée:e2:t£cal3,
of ii'k30i'i*1€
af persrertiage cf'
---- ivnzsiiigiiier Erasaa' or:
ifié V;§»3"=-If%f?§é~_$Ia?_irr2c¥riI is tmimowri to :'£:'H»~'.
.__2"}:;3rej£}Ifé; "§;f' I929 Opiflioii that the
¢€§;rgg§erz.§&£i¢3}é'vai$%a§fda2' by the triimrtefl }m:;' for be
_ . I f¢¢¥S3§§S'S€¢f._§&§'@d er: the evidence exdefmred by we
- I}: Naiimzaf Imwwwrce (.23., 2003 .z=i('J 134
8
I4
w0z£lc:I Ere, fake :3 case afaprfifiissiarmi S£fige??'_._ «' L. V a
he were it.) stiffer ckwmezgas to 33:5: Va;-cai
reszzirirsg is: 3:;-gs &f5;T}&£:%£:'3*¥, :hc3+*é"is---a&a§§§§ecf_. V
afearrgizrg e:¢:;>¢:siiy Sr: £::«£a£§3i."A,_B::§';' Ti,-'a? €éF.*.2a.~;'='~:;f'
meéical science, his V;}}z};sic¢¥§" A.d£3':2bvil:';f}=""
reizxiiczerz £0 whale bexiy :¢&éi£'}:{§?a :;ti=1® }'{?_t§«;}
Siirsiiar wig be 55:3 95:53 ;T§g"'h"¢1'.:¥*':1'.§V£Zi'=£_§.'L¥f' Szé§g'e:°:,'rrzv'
32329 last thmr-sh of 3%-'?2¢2' :*2'._g}~21.f pciikiégf --_!fiézfi£?€I»'§
pa:r€ar3::~s«:*, {he [}F;§§fi£{:f{3§.V V ";.£%g};£2:£ be
vaizzésef §;eri;?;»%:,§é~3iwaraieafr: 1? i>c3a'}a
Eta}; s'w'éi»;:;V 'fin': "-éa't?'._r'tir§,s_3' cagmcizy, he
2093223» fife ééefire gzizkitifire 53% Ct' E5"E:¥5cz:§¢:r Srsrgeoa
am"! _¥§2ét¢2 é°}:£§f§i§f£)f'é, -3033 cf total fizrure
éairrzéfig :§~'::3g-::z§ar' Szgrgazwz. In sud}:
63%;;-.. r,'ai}I3{;*f b~é' ',$f£i?z.?' thczi ever: if he cumzat
'V mark a3"'.:%:4;:}?, cats' earr: by my 0t'her* ameztatiafi,
Wt»; xémswar is, we ham :9 cc)r::s:idér #19 gamma
3 T. $3ie,_£i'z;;csne which Ike victim Irma? at the time
a;-.;'"a~.?':f:;§ic§'i;i~:z»;a? fiteepirgg fir: mam"! me cmiingencies' as
xtéféfiégf ta in the q2£:?f&ff0r!3' extmcted aéozae aha?
. 5-;.£,§: c:-apacigt to dc: any other "
" I3. 3% mzzy arise) Marian #1:}? the eiesrisiort
the Learrtea' Cbmssefi reaiiéc? azpm s-ms remviered
fay ibis Czaem' whiéca cieaiirag with the éssrae
gmrtaiairtg £0 Workrrzerz "3 C(?f?'£;)€i'fSaii{}?I and mi
15
zmder $393 rmafzrrr zaafzslzzfes ciaéén faves. The' éssue
ihai earns? zgpjérr ccrrtsideraiiori before {he C.om*z' _V
am: what? wmilcf 3»? the estabiisised made
afe¥err:iiru:tior2 of szfiriipermafizérs under "
1%:/prkrnert '3 Corrzperisation Act' _;'<2..¢¥_ _pér50%i ' .
siiéé cam cwztérme So carry hi3:.g}§;:f;1:éa£ 4'
Em', in the accic3er:f c£air::s, as véérz fizis ca3e~:%_'§f;{;'v '
dérterrrtmaiicm :2} be
rim pravisiarss 0f
3:35}: deterrr:£rzcrtic).'-rfiéifrisr jgsi' a:3?:2;:%ér;sati:)r: as
required ssrider Sartikzég F01'
just
{got iéiébjfftemafieal
£3€i5L' ££!;¥?¥}}fV§'§?V bar'? 3''? be fézir anal
tiiié {Z-':'f'L"3£¥'}*¥:?%'£??k?£33
'eafSté;2jb!i5:':as_5=¢i' ;§£2c§i§:;}b£e evidence. Fke
eifcagmstafiagsé' =¢??£?, '_£3*Ie? rrafsare of injury, the
.**;ef:3ue'££1;?§_ pfirjksicfiel éflafifiigkicffiv and the imgxrati
i_w<h£c=}g is 53°39 viciirsisz mrrzifig cagiacisy.
'V ¥a'»2z3e;,g;'z if is a gerserm'. prira:2'p£e fife}?
sesiiz' have beacwirzg an étifféifig
$2"-'a'§3r.§¢ii)»', t§i££ earzrwi be air Fiam' arid fig? #326.
" ,V:'§;?;:rr:irtg eagxwéaé Fats far he aiétfftidgeézz' cczrésidering
ihe eviéerzee abeirm' I933 cf rhea reai earniiig
cagmciiy, wkicfa agczin Em cfeperzdafii tzpori the
mzizire 0f _;1::~£:r Gr e2v:3ca§ic2r:, "
Z
1?
que;~'Zij§ce2ii0n3 er ()§);)O?'Fi£f¥ffi£-33 Whicfz wc:>::£r:a' }:z:ma
fead :0 we imgvrovagrtersr. ..E;'w'dem:e2 rmzy be given sf' ; ----
:2: prz>z'}aZ:«£e irtcrease af prexigzefivizjys in 3e£;;"--. .'
pariiméizrr £r:<::'2¢.<s2'r}2 er trade, arid tizerefare "
eaifftifigs, £2232' e2w':.1?es~2<,*r2 of 61 jiralnrbfe §r1_c#€§§Se--'; §r§
riaticrsmzi pmdzicfivigss ~ cma' jf}ééréf.'3£_.<3'..'9f'.;«':r%éa§:'f V
earrsirzgs :1?! rowed -- is $013 5pez}:{Iai§_§3a" to éérriffié 525253
weight: Mifcfiefii v;'v{aE}1.§£&I§&i §SV9'?'Eff'
55, 397;} :2 A21? 23:3 C¢%we§fse:{§s sag
deifértdarrt may c;3i£..§avia¥e:1r§£}é 'AS§crfVV%f2=; p£aiié%{ff'
is-=2 {REF fizealfh, - R2 where
erfipkyynsezzi is ca3;;z?£.:£}r--Virrég;g1;£ fafftwf 3:32?-ze
0?}'1€f" rg£*a%5§::gr§::}££3 }'ie£2:?6~V.'é§e1f'r:i}ig§§* precgzrizms.
Lassa' "i3_;"_'«e:zé'ir*:*:é'?_6:;gé:: {§s's--:_ £}'C*?'i*'ii'?%(}é'1 fijrrm sf
f}ifQSf}€.'!;f§¥5é«1.;.g{€;'$8, _£i%£€::§*é£%52:;f.{fi{_ shzmfd 335:} 33$
pram? '§?_av:;-flier c_r};r:t'ir£tz:'r2g 3953, 32:3}: as
iplze +?.xpe::a:é'V¢§&*.r§'z;'r$fé;g ..ama' %m:$e}so€a2' £II"3SfSf£2fé(?£2
wfisémg the p§a;:§h;1?':';?.L_eé' perrsrmrzerit i:WeI§iei
' ?V'?fi':-:_0?e,iir:ary cimrrices zmd t£f'E€?€f'§c?§I'E§i85' :39' Etfe
" 1 s*§»;gT>;g..£i::'.s;£.g;;~ be taimi? irste} ¢:':'<,"':;'<}i£?%i, bags' £§s;'.~'; irickzdes
g<5<§7f':_ :':}§:,*§z :23 W13 :33 32:63:, :'rrtg}rcawzr?:e¢:i £3»:
éaréafigs or 529???? t'3;?}fJ¥}§'?!.I?§i?§6:?, aim' {here is
z '::e--:é§*2'a:'r::3: nz} fiiifi sf Eaw that an ba{a:<:zx--:= :3
Z
" Véwrgge '§3°3¥§;;féi*¥*ic)(J:'. " '5§ir::§ea the earfiier 14:23:":
im'; :2 ;2fé2;s:;;%}¥--- vézégze £}m'r': the iaier, the
46'
V féésjciéérirrg fiem the érrsrmdiaté efiéazrts of cm
x 5:! the Sciiféé reader, 13!' fakes up either W(}¥'r'£ wiffz
£8
ziérarlzzciion s*§mui::I be :m:ra'e_ s» V, Iktmages far:
Persanal Injuries arm? Beitfir ' u 'V _,_
1:211): fiisgnkmszn {Tani}: Edifian)
'fig'-}!)_9i
" Tfiere are §~m:rg).sper:ré£$:{fi'£iQr2.~:. A"*'§z«:';-re
:1 am! €2fe%c?§"'#:ii?gS :3}? a' ;fiFea*r}§i;i§ers§ §
parfimf cfazf fiéiévv
or :3: Mia 32z)w£}{?é;§er'£f:g'V1"::3{7" - ;;?;g";;gasn:g§'
b&?<3>é'P:e;é4:}"'r'.5';§1'c:1_'j'é.42§:'féV3'*¢5:",* ;)m*iia£
{if ti-ieré £3 :2
Ea2§;yeri:2g'_.£ass;'* it é .i'S .':(22>fi:*£'§e>'(%¢'£§':3§'§§ V30 63fi!?'it."lfé' art
'aaévémge 5:351' 3h<:»2:ékI be weigktad
s0rf§é:4s}:a::V .toa%¢i#*ds'"fhe earfierfigu res ¢?e::ge 62
Ehéiéra). _____ .. e
vflfere are maray arises' where, aflér
it'-3:»; piaiaigfreiztrfis so his féirmer work
s§mEZ¢Ir or be-tier pay, Sc? rhaf {fierce fit} visibée
confimzing £035. }~.%~s%ert3~ave!e3s, them are
3
38
£49 fisess and value she chancre that there was?!
be g*mt:m£ £053 sckmer arr kite? ...... .. ".
"¥~¥~'?wt my :3 be q:a:in£§f'wd 3: the ;;% fA
pm mag risk affuture fmmciai
share? g {to xignffcant f
earning mane!' ar later
awwrti gfihere is a EM,
depend? an Itowqg-rxsat is
as tiaefuture. ,l¥"}:gre t!:é"?is:§ a %
new-job w:w 3-gs 3:15; raw mast
and
aj':1£g:§§)' s?he.e4§%Z be mm
ism; am» to
A V. be_:1pe*nj , Ta.e+..(':,iurt has £0 apply
its :9 i;»'a§ i*a&»:vs9s:t£f¢:ct.<i and assess a.
73-J-'1 supra)
(I
A. 32~259"'{:;e'j Lam' 0}' écifflfflfl ca;3ac:"f3é or
f'§gd%kf;'cap in the Zaixngr rm3r*kef".' Ir: cases of
disabiiigfi the céaimmi rmzy Ease
' ' 62;: reirriczire 5?! his empioymérsi Em? h»--*£'I}i the
risk ffizm', ifhe £0323 rim: empiéyaarwni :3? garner
time ire fhefzzture, he may them, as a i'é.S't«if¥ af
his érggary, be £3'? .22' disadvsazrgicege if? gefrirzg
Z'
t?f¥(}f3'E££*?'j2}§) cw car: agaczéfiy we3££~;x2§dj.9b. V
"£033 ofaararzirtg capa¢i§#" £22'it~*¢{§:'$' 5é€i2.§_.¥ . "
¢:omper25.«.25>§e head cf damiigcé 52:3? Srzeigéiksieé. '
322:0 mare prmnitwnce i:z'V._ré.'e'e::t y;?»,f.«:;:f§," "
probaévév as :3 resazgi gfvwffi
pracfica cf "§f§3'fiii'3*if1g"'f__§?:i£*:?f'eii¥:_» si's;ée:3si%;enr_7
ojkzfarrmges ffizis zfgéézf fizigfiijr
spécufafiw t?'f?d 'vrk:v_-~«._}ize:駧:§;f%t;a?ica£
appf¢x"{z§§§%v..;.s ~¢0i§rf':f{;}<)4i3£f be
ff}-;g;}*»;3_ is.__«--z.{j ."§uZ§§§3r:iiaZ" arr
';;%;3a£:.'_' §j§sk2ifz::£ fE§é3 WEE be ,s*m'>;'ecf
Té'{}-- beéfifiééé #52 arm' of his:
fire jiidge §fi'iLISi
'*:'E;e1~r;?e}'}?i3"V£2é5£ViE}-nseiizeethe "ckarzcc»3, fakirsg
A ir:£§> e;*i,'A£f(3'1'~é§'ii'£}Vt'+§ iézeféacts ofihe case. "
[ ;~:-2;; ¢e:¢:'&%;e>zm4, ~. _Z_'§g_£---»Seventwr:£h
Para 22-29 Page 975.
°' x x .2:
u'
896'. £035 of earnmg cagxxrity. {flare £326
" irafisred piairmffi' has rim :32' we dafe cf" f.?'£}'.¥§
szzsiaziriecz' a Bass of czar ivdustimi Er: his earrgiregs,
he rmy sfiii ciaszim gr: civmrd as-f'damage=:;* éf' his
irsjaariess rflaire ii rarzom Eiketfié rim: :52 WI'?! 3932 his
jbb am' that? é1'i'?}?_f¢f3*£3* he 725:3)» su€>m;uer:t£yjEna' wiii
be £333 weii paid. Such am award is; ta"
5
in minor which he mnzici sagfiiar
_ " Em}: ewevrhip with an awczrdfw £033 Dfeciffiifig capacity;
22_
cmnperrsate hirr: fix' the uaeakerzirzg of'
compeiftive gxasifiarz fr: {fie open S:":b<:=£:r_.éx¥§;;§é*3€éw$'V:' -1'
.'3'F:ese awe;v'ra's are 140:' gerzeraliy _
z::r:::'z;+re:iing to the zzsaa-2}?A'V "'is'm_££}'p£ie:i* ' »
iflfigfipiifiéfld fl-'3'i"'mz££a, aEt}I'é%i§§: _' E': r:=:«i?3~" K ' . i A
é?}}19i'<}f)Fié¥?£2, ii12'r'-3:2 e:;'éi_:ti;a::,s*e'e:rt§;rexs' égfa g:"§géré.A:c;zg¢§,V
fr} 3393 ii. Instead, V.Czn:£i aiifiite
wezzkfless 'Err fS~}e3v.r:3=;4r2Ji" ffixfg z:y"t}:é"v:c:?§é%zs
ccmfirzgertcies-T ' ;:'sr'%2'.:.2'*- -- :é'z§ _ f'£§Jé{I'}? aw
a.=;3e2s3r:ser2r whic--§;v.w{££€ dz?' ;';z,§ti§%~e_z ;:é.:>[.§%§é pia:'r;2:fg';'.'
§"he;_ wiif-.ta}£eri" --;§::c§3s1::£_:. :
(1; »¢g.W%;g@ a¥g%%y@g:;gk W the p!air2££_;f)" was
" fl: A " market befiire
' '
Q) £313 kxfektkfs dfmvitbiliw;
(3,: ', :e:;:.é%aa;;gk ssl usgugfsgzke my» :6 fmi mmasw
" ' éfifsrmaed 391:0 {he {arbour am:-hat;
-Tfiefé' fit: éirnii are the e;-moms: {hat mzgv be awarzkd cm
¥h}3.f&::si5. 1'2»: sarrse irisiarmes, loss offiitazrzs wrriirzgs
' 51:? it ES gerseratly desirabka #0 £?.§'.i5e?.S'5 réducfim ix:
earrzffig eagaacigv St§lx?f'»:2£€Z}«:* fivrri 3:333 qr" earmrtgig.
Z
'c':£_'-§tfiri':i~.if)'}p£ii'!v'i'i'l'i§}"vli resuiting from the injuries stsffcrcd in
" asmmssmcni <31' disability made by medicai
praéiiiiongrs ifiliiivariabiy attacked, mihm" viruieniiym tsspeciaily by
V. Wham} {EH5 the insurance Companius who am muicttxi with the
23
Whiie it #5 gerieraiiy advisabie 5;z}eaz:@f'i'ca£éf:2' fa piemf 3:26}:
dcrrriages, it wiii mat be fiiiaé 30 {ha p§air;i:3j'"'s ciazérai
they we #0: plezzdéei, pravédeci it is c1;}pc2rer2if§*z>m
cfiaim that 531:? ;)?a§rs£{}fffi3as susfciimad ct: Fiarzdicszp _££:__'4£5:Vé ~
iabzmr market which 3hc>m'd be caifgieimaied. " u H ' '
"{3} 3 'bro-ad fmcsh' L.
in estiinaiifig three £333 cf
piaifitgfs wgfrrerabiifijgiéfz fie». :V.}.:;>g:a;r"._';;e;:;~.z2a:;k
Géitfbafihigh 9 CfrEiwf}}é?[1§3?6j
PIQR Q36, C.$f'€;~~.__ .9ee?";:;sc%I%;é¢:;;e.«v .Er§'2éhi"g.:»d
Harirkgey ;<im:3 }{é;_:Ef}§ Times, 37
;'v'6verr§!)a3f', Ci' Regéomii
8:3:-:}'--s.?ici'3_ '(*3 March 2998.
""" . _ "; 3f:,; of §_rggIand
V' F-with Edition V91. 12£1') Pam 390
V &jV.31¢..3 Pages 353 and354
4, 2 T1':££~r:§_:':s.£ _&'spé»::i ii :Vai. nsquircs to he adiimssttd is the:
8
'W
25
the said nuiificaéion approved the mcummcndalions of the
Cummilices and has issued gzaidtslincs. The: uffiase ui' the: State
Commissioner Ibr Persons with Ifisabiiitics, Banga};)fe--,j has
pubiishud the same 3:22 a booklet. The guide}incs..~«;3.§f;)%%i§§:§§.j'
cvaluation of disability and the pmccduu: I331" ._ 3
The di:sa,biiii.it::s are classified as R)¥ie3w.~b$ ;«V__ T A. 'T
2-1) Visual impajnncni _
b) Lex:omotor:'Orii1op'aediL;:'_&§--3ab§3iif .A "
3) Speech zmd hearing dis.-a§;§3ii§;
d) Mental Rtstar§i2i$§{rfi'. '
2:) Muiiipk: 'V
The abmss §irt%.";:<x:1}rding in {ha degree or
pcnxniagfi ':5? fx%f:iLVri?::::ij<é:V.'de:iails as in the memncr in whifih
the pariiculaf be assessed are pmvidttd. These
V' évncluviilé' n;adyv--{t*:c3:<§&ier""iéb¥es and funnulac: fin" csampuiing the
'wags aagg gr ;:';5gb;.;;:y.
Z
- A minimurfi"V.d isnbi¥Vi'$/jg in be prcvaicni in a person, R;
ciaim, uritiefiiha fiisabiiiiies Act, 1333?; This, of comsts,
V__wt3:e:¥:3_V {xiii ";x:.§é:is:_v::3,ni §?<..2: purfnrscs of claims under this Mater
M 'A u ' Practitioners 8dd!'t:$:$ the impairment in relation in the
26
The authority in issue 21 .Dis2s,biiiiy Certificate is 2:
Board duly man.-siiittted by the Cenirai and State C§;w};§r;駧:§is.;s_
Every such Board must consist of atizzzasi three mem?§§ffrs,<:
aficasi. um: mtzmbsr is :1 Spe:t:iaIisf{ {}(')m x b
Physical Medicine and Rehabilitzgiigsn * " VV
6. There is no mama why in
accurdanct: with the ahtmvg Vfésvemrd duiy
ounsiiiutcd, as a.bg.fvc, fur parfmscs of
dtztermining "i§';=::a':Muiur Vt:}z§<.:%e::~; Act.
This wuuid t3i3,S1i:!T€;' 2i 1i*..é::¥¢3§izii;l}§f "saf£:§, aectzraie and i;0!!si$E.cn[
assessment Q? ~11»: acted upun by 2;}! cunccmcd.
.1
A:-,r:;-- k
'§t i:s..V:}i13'w;i':vcr to be kept in View that the: Medina} Board or
3
human body and nut it: rciaiiun to 3 pcrscm with 3 garfiicglar
avucaiion. Thu guidclincss prcstxribeei (30 mai cnvisaggéfii.' _
to assess the disabiiity suffisred by an i§}§.§V;{§H3§' "\%ei'i'§:'_1*¢:f&:::wt:r1g:t: "
his pariiczuiar avoeaiiczen, geographiaiml ;"'iu:ai:aii1un,"~ _{:d1ic§;t'£.ig5ri.:,;}
bacskgruund, Family c¢3ndiiit}r:s' ;;i§:..i such Qih_cr1 .Vfi1i§.§.{$r*:;-
evidence of 3. Mcdica} 35-3.. physical
impzdfingnl is thus limitéd v"'*{.':»Q1!'i-_'.ft3(,§lit3I'!t'§(3 on {ha
avtxzatiun or aci:ix%§§:g'V:e.)f which arc: to be
csiabiishcd or Txibunai in asstsst-3
the loss tor the zsamt:
7'. in View ihai {he assessment uf
disabfiiiy, as p£:r"'Lh§_;VVg'ui<I§:§incs, is to be: made when that cfinicai
4.,13r:di£iun'§2;r:;.'fea;;hcd ihve: maximum impmvcmcni, after mezdicafl
ireziiim-:niV." {j14:;e::, 'is$htrm mesdicai £rt:aimt:::£ weuid wiaiimse in
*fu£u!*t:"a21fz::;' gi' ccmrsc, exocplitanai. This ubsensaiiun is made as, an
..{3z:{:a§i{3n, if. is Iimnd that the asscssmtznt made by a Medicai
""-...'-ypggtiiklncr is ncgaicd on the ground that such an aswczmmcnt has
8
28
been made: iung afltsr the date. ui7a1:t.:idt:nt. On the 081:3? if
physical impairmtsni has persisted ttvttfl long afier.~A~fl'1¢
auoidttnt, it is bciicr evidence £0 suppezrri the
fact 3 physical impairrnzsni which is
loss of earning. .
The fuiiuwing cunclfiusions ii§§}0§§=':' ' I'
1.Loss of gaming of '{3}: is a we?! sstablishcd 1mga%gr ;;2s;m.L%k;: 1; ~«¢ar;§g»a fmzrectcd 032;; to persons
2. En' A{3~;v..;ae3;:urs§ary 103:; then: must be €\s§dé§flt:{3 ui" ui' the lugs an which She:
Court calf £?_>r'm. 3:2 tipiniiryiu. of «flVdé"'év1m0unt nf cmmings lost and wxpanscs
3 'uf:§La,:ii3.c date of iriai, this claimant is entitled to a full iiadcr;:iii{)Az«:'*i§vhich an: awarded as spas:-ial damages. In a éifiim emf loss eftzwnings, the Fulkswing steps are: irwulved = i;: §i<;x:idiHg the same: g $8 (3) It is to be Firstly decided as H: wharf would have been t:a1ming....if_ihe n«:;i;"
u<:.cum:d, while aiitwwing ' f'u§irr*e" iéajf decmzme in the rate '
(h) Then it. is h¢)'\s§?1{rngAv'VE§hc 34329:; is iikciy in incapacity for lift: :-.1 u V'
(c) inada uf {he amount (if """ can Mi}! cam in future:
un:aiwii};;§£.§.§t:e3ir:g._:Ik:'i'::'disability. an-;S:t.**§_:s£r1e:n€"e2:§.z2«'claim for futurt: finamtial kn-:5 either, V'--ft:ii11Fé:"§;3:§:e'»{r£fV'L*;;f11ing or axpcnsns in be incurred in 316 fuium, pose: ,_.§i€:v¢::r;1i' {§§£i'icuitit:s. Fer the pmspcctivéc: loss carmcst be . ciaimcd as fuzzcisciy caleulaicxi spcmiai damaging as it hm: nut lrxtcn at that: date of triai. It is thcsrafere awarded as part of damages.
é _ 3:
ihcaugh he wuuid have adapted with csurrrpieic :-;ucc»cs:s: }n.. uih<::r words, in where: there is 3:3 immediate 3133:; and 'Ei:::s;'< unccriain, it ought not to prevent an award <}f."da11;1_:_:;ge§;. ' (:I:)i3§;'i__' ought Eu amass and Vahltt the chance %:}ge;;fiy;¥§A%i;a{ ;':':c:is.V::L:gxV}«V sooner er lattsr.
(6) The award of u'£1g§3'{f_n_z1!§*'£u be cxcassively gcncmus, under{"£h£§:;!2¢:»:d°:.3f Egyiés GE' f;.si':§;=g...32:r*n§rxg:~:, as would far exceed {hit Vc:l;1i1é3%:'g:i's "'i'£' ¥'gc:V had net surstaincszd the it; ef the pwiwni apptfié}, the Ccmnstzl 'fer §'5s.<~..§':':*¢;:As:;x:x2git:::£ Vfmiiizrsr wank} simngiy resist the claim and wdtafid " sum uf Rs.20,0€rO.s'- has been awarded by the £rib:n':ta3 _ii3&*rgi.,i<'§$: [ha claim fiat cempemsaiiem on 33:33:19! of % % 3y%%%%%%%;z;sa;3;2s:g_L This is in the: {Erase ufa finding by the iribuna} mgr that T.'the=;Vc§a§man1 was n::«<:mp§ayed as: 3 driver and wntinumi to work as 'T " zzfitiver at that: time 9!' time: trial Hence, Eh: award under that head iistzlf was nut justifscd.
33
R:~:.750{30:'- under that head. Ii, is to be ncziiccd that the iffigixnai 1333 31:50 {mind thei the appeii.-mi had Eiirkavéér 2: hundrtrd days, which W{}Ul£i>,~,g§l(3xi(3&l'§;€3A {fiat incurred much cxpensxs, 21!} of may cxggienceti by biils and g"ctsu:ipi.it:)n:~: T}It:: claim, ihcrefurc, even if said :0 haw: beau awarded in is, ihereiiarts, htzid :31' Rfs.8,000i'- Es:-wards medivzfi r .» 4' é * ' ' n T::ii§a§ha}V. h:a§'- Rs.1,300:"- inwards hospital .«'ex§éfis.a{.=,sE»*-as éirxé in-pz§£':éz§«i enui Rs.IG€){}§- iurwards Lransperiaiiun Thr; aceidcni was L)? that: )~*§5"&!I' 2900 and this _ pr-aiify. of ctxmpcnsatiun cariarmri be juésiéfitzti as beifxg " ,;.§;'u§'{§tf'ieni"i(¢3 mcfl the fxaawsibitt tsxptrmiiiarts. The mine mquircts {<3 ai la-msi by as further zeum of R:;.7,G{30:'-. The appc§iani'$ disabifity has been asmswci by ihe: mmiicai practitivner at 60% $9 the upper iimb mad at 20% in miaiion £0 tin:
é 35 being :21 permanent ciitsabiiily, ht: wuuh} be: burdtmed with Ehruugh out his life. Ht: is disqttaiificd from being smpioycr whu may readily nut: his__k:ss_ efT5¢i¥3ni.:::'(3:§iéinig:V "
cannot, flltzrcfure, be said that. thef€;~L.§£i'~no 1035 .t_3fe:»::*ni£ig capa<.:i{y_ It is this looming misi'urt1:i};'t:V. pi' §r_:i:§':_L'f§ev£:w":égfivfiiapymefiiv'éxrixéxctsuursi uf flat: permarmnt di§;§b§3i{y 16$:-3 efficieifl, sertainiy rcquiftééz "i§:=,egf3rt::¢c:.r1t>t: of pmiiive evidence. xe:1ppe§3an.i has manic out 3 case Yuri -izjesx of earning capucii}? on the basis adopied! by this." Thuugh firm basis ihai has been ctJnsi,si§*1iii}* aduiziitwjwiivn cfilcuiating the uumpcnsaiéan by appiying V':_Vih¢Vm:;Iii§}iicr':1§éiI1od may not. be micvani him: as {here is rm pnmf ufvéaming £31" at mduciiun in the eaming, it is the ..u:f'«:_ihva1 reduciitm gr 3055 which is cumpcnsaieni and '~ the appellant is entiiitd in a nominal tx3mpensa.£iv;m 91' .._"'V""R:_-:;30,0(){}!- iewards loss 0? earning camcéiy. % 36 The appeal is parfiy afiuwtxi. The appeiiani mg to 3 total additional cumpengaticn of 'i§3EV<:;:r¢.--€és1 6% per anmtm {mm ihc date of claim £if ¥Ii__h% flake 4 vv "
:2 %43'?"5"g° ,_:1v