Karnataka High Court
Balappa vs The United India Insurance Co Ltd on 21 June, 2010
Author: B.Sreenivase Gowda
Bench: B.Sreenivase Gowda
3 TRI Pes 28. ves YF ca pPuy Ps TN CURE Miter] OO BETWEEN: BALAPBA S/O BHUTHANNA AGED ABOUT 66 VEARS R/O GALJIGARAHALLI VILLAGE - SOW DAGERE HOERLE SIRA TALUK, TUMEUR DISTRICT (By Sri: VB SID DDARAMAIAH pAENE) AND: I THE U PED I BRANCH OFFIC vee 4 oe Es, aa tae ca "~ A PLA WG due REP BY ITS : GED ABOUT i 4 ogre RIC ao 40/88 24 2 MAIN BOATS 280 BLICE, BSE | STAGE «BANGALORE :-360050 ma (By Sr RAVIBH BERN, ADY. FOR Bi ANT NOTICE DISPENSED WITH V/O DT 30.1 1.09 Fancast THIS MFA 18 FILED UNDER SECTION L7a(1]) OF MY ACT, _ AGAINST THE JUDGMENT AND AWA DATE! ape . PABSBED IN MVC NO. 835/94 ON THE F cd es ee IE, S fer ae ke 2 og oe EE co ce mer i. ont mu & z es 4 ws appeal mw ea a Bs Ey fod cta e ee ai fad. ye ie ES FAS ve me a Be. as " negligent manner ES 's & ebeteg! El 4 a, ca +. 3 Lee afb the case: caring Regist nef & 230 z e e S2R 2 a ECUS os i Var Lepeed ia ras i , 8 Maerut 7 ea rug agaiiat € wee E & Hi ve bullock carton i 437 cae ny pre geuble Je ard, nd . ee the Trib 7 e ts cael ia} seg baad id Sep Pa Be. NAGE, & Cuay we 2 ge ¢ oS PLO ae 3 t & re c 7 nae .
* oA :
ig oe wert Ee rae Soe oes * a Bon iy a a dpe wn :
PS BL a , "
E = he og a? oe, Be 'g a4 SRE BAS E pre . BY CGT HED, ere a LPL « 2%, Soot WHE ec o wo 4 esta) re Ee ae a é =) hy BOCES a.
D £ oor iw ePe a a & ust ard oronmer ¢ j sn, isms:
F frye PS GOT &.
Near % 4 £ Fer & & » a Bah & ¥ nina gic dep 4 BY, TAP siiae 8 es 7 ee Ye Lie pee 'a t ©.
he par Levee FES, é aryl a8 2 € the Het Be hs nd supporte vely 2 _f 'os! pa s Fae & & respec feed # ve examined a aS 2 a .3 hmari, # folleneiner £ 7 BST ms & a = =
a) Abrasion present ame grievous if towarde. two -six injuries at the rate of Ra.1,000/ abr a just and proper to award a sumo! Rs.10,000/- towards Ba
"2 2 'pain and suffering' im respect Lone. yrievanaa iyury are for two sLTiDe Re.Z,000/- towards "peli. ands st award pone Thereiore, HE a8 against re: go 2 . 3g. Go ee PP bey Meo 0000 )- awarded oy the riot "TL Considering t the nature of myuries, it is yuet and proper to. aerard &- siin of Bs .5,000/- towards 'medical and nicidental expersece' and it ie awarded.
"12. The claimant having sustained injuries, must have .. beer under rest arel treatrment for a period of 2 months and Rs.6,000/- is awarded towards 'loss of income during laid up tod'. Te
13. The claimant having not examined the doctor, is an not entitled for any compensation unter heads 'ose: eo . amenities' and 'future lous of income', | |
14. As per wound caitoun chs rapes one bullock discloses that ite horn was trcled ami it sustained severe injuries to ite foreiwesd. Further, it is indicated in the wound certificate that its survival is doubsful. As per wound cosxtifionts BaP, the another bullock had also sustained griewous injuries. Therefore, considering 'the nature af i injuries indicated i in wound certificates E-xe.PS and 6, thers no impediment to believe the statement of the 'claimant thet one bullock was died immediately and another died cubsequently. "The claimant has stated the value of the
- __ bulloctes was Re.6,000/- and therefore it is just and proper to a . wward the said amount towards value of the bullocke and it is oo awarded. Pre a ce wl Pi 2 & silt, a fis Rae a cna Soke bade ke ate AE ch Ua oh A adont hued ee eed shoni "are be ay yoo . on uo a Sani er ee a ye mee , an ef % do tern) . eo . ae : Fi . i ee . 4 i 'aad * Ss t) weed e i : 2 + jm vie a Tm . eS ay.
on hs ae this or oa oe . ogy d t Pied ang * oy os pate a od :
Pel ot ce el pe a if fa os be "ped . me Mu fd Rn) ee Ted ms eh pod Be, duet Lapin ay ae Oo a . Pics a Bo OB e edu gs et She after th c @ ini » Thy Gen jot"