Karnataka High Court
The Oriental Insurance Co Ltd vs Sri V Basavaraju S/O Veerabhadrappa on 24 November, 2008
Author: Anand Byrareddy
Bench: Anand Byrareddy
1
IN THE HXGH COURT 0? KARNATAKA AT BAN(};'3d_¢(}R_E
DATED THES THE 21+?" DAY OF NOVEMBER 2088.
BEFORE:
THE H()N'BLE MR, JUSTECE ANANI) BYRAR}§§§§§3é*VA~'«
MISCELLANEOUS FIRST APPEAL N0. 2 1ss*;$*2o0ak(:m*3. %%T '
AJVJ
MISQELLANEOUS FIRST APPEAL cRC;%s.%'36 0;23£}7 5
IN MFA
BETWEEN :
The Orisintai IArT'1':;:és:.'§a1"1¢.:n*._=:' .4 _' .
czompanis: Limitsd " 7f~ M
Rtzgiurral '
Leo Sh0ppi1iég--.Cump§£_:3{:_ "
# é-3~4f4;3,'' Rcside:m:y V Réad V"
015» _____
Rsprésaniéd ..i_is
baggage: APPELLANT
gtcihamma Rae, Advocate)
-Vj:?Basavaraja, 57 years;
fj -_ __ " * « * SEQ Veembhadmppa
T ' = Na. T}-23 C3833 43' Quarters
:6
K0
Gnanabharathi
Bangalnm-5:30 056 .. . RESPONDENT
(By Shri. Mahesh Wodeyar, Adweaia)
$3l=$$$
This Misceilantseus First Appeal is
173(1) of the: Motor Vehicles Act agaizxst file ji':dgemen_'i:, and '
award daltsd 27.06.2606 passed in MVC._N§:e_
file of that Judge, Court Qf Sn2aI1"1«.Ca§uS"eS, Ixigmbeg, " _M91e:f
Accidents Claims Tribunal, ,M§i1up¢ji.i i3.'n ,:BangT;a¥.dru,"'L,
{'SCCH-9}, awarding :2 cempenszition as Rs,,1;j95;--9S0;f'~' with"
interesk 6% pa. Fmm the dais e)i'p<:§.ii.i:_;n £i!¥'m_a§i$atiz5}nk
Mfg'. cR0*;3. 3e»:3zf:i3a7
BETWE-E,N'.i f"
Sn. V. BasaV=.s;:raju,V'§3 Y
SEO Veerabhadrappa. '
Nu. Sughtw$hV--Niv}ay§t,
V "ViA3Ii2';esiw.*a3?2iah I..ayi:§§3t
7 2 Mafiganahaléli' «Cfoss
jzrizaz Mai:i"VR6afi,:.Near
Bymfiéshwaifi Pfovision Stun:
L Bangaiorgssseose cRoss_oBJEc-ma
' W H : (1"}yVTShi;i.V"IV.Iahc3h Wudeyar, Adssocats)
' " The Orieznial Irrsuramsc
Company'
Lao Shapping Complex
44545, Residency Road
6
_ Bangaiurt:-560 O25
Repnesexzted by its
Regitsnai Manager
2. Miss. Kancham: Dureswamy
Major, Din Doreswamy
Owner of the Vehick: 1
N0. I10, Kritika, 4"' Crass
Canara Bank Coiuny
Nagarabhavi Road
Chandra Layotti " fg
Bangaiore-5620 @712 V = RESPGNDENTS
(By Sm, B. C. smmarmgaggg,
"-:¢§¢§¢. V
'Appcai Cross Objcciion is mad
mzdcr OrdéI=--4f'iA~Rult~ Civii PI'U<.':8<3u!'t: praying to afisuw
{hint 1:313:92; apgécai Enhance ihc comp as prayed {hr by
tht:*..&judgr«r§§:}iii«va:1d award dated 2'}'.6.2{}(}6 paszscd by
ficfgidanis Clairus Tribunal, Bangaioft: (SCCH-9)
in Mvc }%so;~%a;3{r3;'2004.
gaigfiptsal and 61¢ Cmss Gbjeciiun hawing been heard and
x V' afiid coming 01: fat pmnuunccmcni uf Judgmtsrfi this day,
Ctfierl ddivared the fi.>!1nwing:-
«ii
JUDGMENT
This ix an appcai by an Insurance (:23-mp-any which 'ifi'§€;j2'---33;} efiénding car involved in the snofixr z1g:;;i_den£_-'W'i'hi5_"reSp§5nd<snt' ' herein had rsiaimed cump6n$a£it3n for {his ii§}T1s?ie:§'s1ifl'g:'red in the accident. Ii is stated £113! i}¥_.§'aa3&ncf'i;vf__tMiit: "p;wjvided" V basic medical atiendanctr: ..expend§fig_v--.gb:}ui RS.'}:$,05V§Gs'--. The mspondcnt was an empluyééé pf ""{--jniw:r:siiy and the employer is sa_i-;§*,_[:_*r_ hmie: mtztiical t'.=X.p<:!'iSt';ts incurred; _ % Muiur'£;£i¢ié}:§fii':~: C3aiims Trébuazai having adjudk.-a£ed ilk: 1:15.15:-:1\LAha.e.é a.x}«ga1'ded :«1 {mafia} uompeimsaiiun of R:~:..3,95,950:'--- cxgxenses of Rs.85,0CrG;'- £313! fivas Viiifigfimpioycr of {he raspondcni. The Tribunal had _ {urihér fie appcliant herein in pay a sum of R$.85,000;'-= u3$§iLh.TLi_:;{cIv93si thereon in the University, after issuing notice to the .'.«{A'.-s$ivf Ui'1ivemiiy on behalf of Lht: reazpondent. It is this which is " " £t'i1'{icr uhalleflgu.
6
2. The Cuunscl for appeilani woisid submii that having spent money for medical expenses is a..V§a€el=faréVi_iini:axi1ré=_ iuwards its ernployccs. The t:m1:)3t3y*t::fAA4 ii-::::~i« niii' reimbursement either against £!ci<:_ rcsgiiiixiiienl hcrtzin nut even Bum the owmsr if zsgir. thé; direction ixstmd by the Tribunal lo fi§'5iV:{14pf)i.7iiE!§f1'{v such money is"
arbitrary and wiihoui baa-;i:;:."" - if V Bigiééimsi-iiideiiifé.§r::iii'il3.{é'awaiftiiriétdti is at the instance :3? the ciaimant nut in {hird--party. The cimumslance that sugsh third':-':v4ifiy,V "under i'"iis obligation as a wttifarii measure or ' ;"u~§hcrwise,''ihas ssxpendéiiiii certain aiimunl of rnemey in favour ul' iiihéi aimidcni, dues not emible: ihe Tribunai {<3 dime! reinihurs1e__sne:1i}'uf such amounts to such third parties and {he H 'A Cuiunsciiwaiuid submit [hat the direciion cannot be suisiaincd either _' i._in"iawOr on principle.
i *3. ----i'cr cuntra, the Ciféttfkisfli fur the rcze.-:por1den'l, who has also {Head ii cmgs-objwliuns seeking enhainccmani cf c=umpciisai.iurn, would E 6 submii that the appeiiant has undertaken in saver ihe risk; insufar as the insured is cuncamcd. The: insured being the £<.3;fiV-._ _i%;:as1}r ought to bear the entire mcrneiaxy 3:353 131" _ esulnpcngaiion as may be payahie. The: i:.3r£«{'i:5ga1:a2:3i'_Vvbx;&;inna:gi * pcimiitcd [0 bcmtfii by seeking a dédt.te_i_i::.r; Q;!§':'§t§>.l'l:i:"l:i'is';:, which the victim may have fiésln game' u'§§1e.:§*..sz5:,tr1:t:.'V.' Hence, tht: fortuitous t:ircu;{::s£a11<;;>:----£!'té;'£--£hi»:.. cmpléycr. Bf {he victim has pmvidcd mcdicai assisétésfice' airficts r1_{>*1._ V'i::;é:E;ric the ap;:$I}ar:zi- inaurcr {<5 'Ui'é'£i*31fi1:Cj'§€S(3li{3f§I;'t)!'I"'§'i,} {hat s'-.:";v'<;;§.e.*:":'i. The: aniouni nut being in dispute, the 'spe(:§13:§s."p§<f:av.§hu1'{E36 emgioyer uf the ciairnarzi was nut 21 pariy pr;)'ceéi3_in:IgSV U1" that fiat: cksinz R;-r mmpermaiiun ' 121365" vnéji éfinvésage payfiivéfii of any Inunies on any account to ihird ':1Z3{iV1;§.i.t,*§§Viiiiib-€,}fii.2éf}}¢§.§, in :1 ictzhnicai (}bjt3L:§,i{}I'I and tickets mat jussiify ihtfgfi-L1'I"i**ff.!&1i£'E_)fnf';~~' {hmugh the ap1:1c¥}ani being pcfiniiicd it} reiairi h Vziggmies ;whiZ:h art: nttccssariiy is) be raintbursad, whether Expanded V§.i"!i}"A£'fi£>iifl"li-ifif. or by its empioym. The Tribunal, $1": its ¢3.§sc.m£i(.m§ hwing dirccasd fi:imbt1rs~cmen£ 0.? such menies and by way flf abtmdani cauiinnfi to cnsurt: that {he sfaimani dues Hui derive a 8 9 arid irz sass o:2ar:?£r:gers::y ozrzfimm the czlairrmrzt, {he gamer as he receiveis the amgzawzf smart f)€fi)."€' ;)v,2}*§::g,._' = ihefisli prem£z¢rr::; am'! {he gaff: is $9 the prc:-;x}r_t.'i:.}_?; ' " 3 the bafarece izrtgxzid pfeiféfiéffi, wkeatfser it is £.éif':iIr;gu;{r'*- ' :,'t'{££?i}i. A iarge r:::m2;er of"per$§},£13,__t:r:d§2P' the , riiay gm; Eipitii the rr:m':;r:'zy <>ffpc:>e':';y €§y' ;3a}é{;:g. prerriiurn arm' the <:c}r:iirzge_mcy z:f':'.y::;r:y or cfézgifif 'sr:-'cg; "
mi fmpgrerz. On each of';-::;it=%%_%rnati$'r:941 pr2_:'§z2g'ea5;',~. 1;§:':l;=- Irzsurzzrme Ccirporzgtiar: }:z3s___f}ia:§r grgifi é}! riééiifigz' ef:§'e:*s irzfa its bnsirsess, '?";'z)§d€i'§ 2?: tewz, ér: ease»? as ha T3sr:;"r; bf' E%ie"Sa§1'd..g:é}r:A§ir§ we -' {2} M I'£?zé Vfie£Z:iT.air:e§a§é:'£ fakes place earlier, 2a$i£%:géur' j3§é}fi?;g1Vifizgsvfiifi";§rém£z4rr:. It is this garrte ctf gc}fi*? (Z*F' 3:39;" {Fig Iriszzrarzce Cforparafiaré enters '~£rgi'c;> A;.*i3v*:fra3:§z'. This fact is reveaied By #29 V ;;:'§'-.%fe:'wgZ>z's2 9fi§§e'L§fi2 frzsurarace Carporririortgéct, 1956 A V' " 1 gVr):§'3;! of.!956), quoted fitereurmler.' ."'}ji.ziV'Ac£ to provide fé;>r their .?v'¢2'tior:¢z£isati0r; {Eff Zsfa .. ikiszzrarice busirtess iii .{irza'ic: by rrartsférrirzg as'! such §u.¢§r1ess to a Cfarporatioré e.~;&3'bZ:'s§iedfi3r $112 fmrpase arid is} provide fiat' the reguéatiars Qfkif c0ri£i'c::£ {if #33 busireess cf the Cargfzamiiarz am} far f?it?§?8P'$ conrtecfecz' tiserewéffi err irgciderrral !Fie§i'«8§£}. "
If X X 6 11 f§'&fI'1 acciderzfai deuxffs. Tkizs. such pvecizrxfary adwzrgfage usoziid fzaw my carreiaiiori ta} t§:¢--3W 7 acciderztai deaf}: flit' whic}: :30;-ripcmsczriorr ~ c:om§,mi'ez2'. Aw armiurzt receissed or reaceeix»%::e')£e_i4:<>§ V' -- orzfiy or: acrsroum' of the accidergiaé ,c_x_'e4>.*.:2t'r'2_"5:',§z'£'V' 'E'£é%';1;:' '. wouicf fwzie came to #16 ciezirrwjfzfam2+3:0£%2<3:*14s:'se, "
501251} fit}? be corzsirued; :0 I>é'----£}éeV. 'pecwiafy "
c.zc:Ivar:iagea', Eicziriefar dedaatffwzb. II¢}n*=s!§ra'a S axe empfover insxftres i2£s_..:/a::g.:i'g;}?:r.i*<;~3. as "agains.»§§ énjm 9:' mm ££i*£§ii;':g_ .%:w;_._;:f é£::'*ssz£:t:r'der:£, any amzrmtt f€tf¢2i#*t§__f ¢}::£'7a3;f ii:;s:a¥1r§it3é_'--~ott the ' uuiem' ""'*4¢""':}fag* be an ammmt V "(e»3m;}F:as:£s sisppiied) Haweverr, £3?;ar"23fg£s:££?£LzFe has faker: mfg: :39' Siich
- .,g:z_3r:£iriiger:¢y;' é'i2r{;?:zg?} #29 p:=ov£s¢> df Secrieirs 95. ggidezsj ii, {$23 'ii+:f::'§>'EEi§2 ofihe irrszstrer £5 axezéazdeei ire .y;;s;2e§ct"C»f_§ig;'ury or desfifs, z}i':'5'ii'§g 02:: :3)'; iii the kc.'-;:3§£_i%.s*;;a q~j'é%n;)i¢y:r:er:? (far: emy)ic;y€e, ' This: is ixasea? or: the primzipie thai' the z <.7Zci'i§r2z2r:£ fzar Ike :'mpper:ing 0}' the sarrze iricrideficer rrtesy 1:0! gait: twice fiarrz fuse; smzrces. ?"r'1§s, if is etxcludeaf if-kiss, either fhrough the wisdvrrz cf t':3gi.s'Zai'2zre Gf' tirmtigh the pr:'m:g'g)ée of hiss and gain !%trz:a.:fgi2 deductior: rim' re) 32% gaérz to {Are ciairrtarit twieze arismg firom the same t'I"e'.Ti:'°I.*3'e.¥£2l'i(m, 8 13 cozzrse, 3-'mi>;'ec:' to ike contract {:3 the carttrary 9:' cm}: pr*ovis£:;w.-.v oflmq.-1 "
Keeping, [base principics in view, ik cannot :iLv§:*;$ Tribunal was juzstifiesd in directing that. ,appeI3éif:'[j""
amounts that may have been £sxpe1:*i:jc&3'.A_A Tli$§va:f£.§:§" i.i]6':
cxpcnditurt: by the employer [here-fans, deserve:-; 1:3 beV;1!§QwedV'ais{{_: by ihe Tribunal to the appellant la} a__.:§§;'fi.Vva:i"Rs.8S,OG0;'«-- is noi juslificdii
6. Insplhr nsihe' ul;;imA£'_ui"*~aénhar:c<:mcnl of compensation under " V' ~Cr0s-S__?{3b_§_eelie3ns is ciiimérncd, Ihe sevural grounds raised are nut * i%i1T._$g:e¥;ing enhancement of c::amg:x:nsa€iem. The Tribugiai {1a~s§:iv:€'gA;+swardcd Rs.S0,0G(};'«~ lexwards pain and zmffarizig, towards £033 of axncnitéess, Rs.3,,G0,%0:'- towards cxpcnsmz Rs.10,(}0O;'- inwards 102525 of icave, R:s.i(},[email protected]'«~ inwards future medicai cxpcnsss and having dettsrmincd the écséal ' 3 14 {;2t3El'1f}t:=Ii2§E:iii(3i"i ai Rs.2,1{),{}%;'«-, ihert: is nu g1'011ne'¢ inad.;§' T ;E.{;i;"
cnhamzcmtmt of compensafjun.
Hence, the appeal is a¥!uQw:;«L;E_V and' 'i;ht§ am V * dismissed.
55/, Iudcje 'D.'