Karnataka High Court
Sri Narasimharaju vs Mahimaiah N A on 19 March, 2009
Author: C.R.Kumaraswamy
Bench: C.R.Kumaraswamy
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 19"' DAY OF MARCH
BEFORE
THE HOl\E'BLE MR. JUSTICE C.R_. KONAR.A"EwAANcI
M.F.A. NO. 1132'3./_.200'6.(WQ) E
BETWEEN:
Srl. Narasimharaju
S/O Late Narasimhaiah V
Aged about 39 years --
Cleaner of Tractor 2:
i\£O.KA 02 A 24_él.»--O'*»van?i3___*;'. 'V . A
Trailer NO. KA D6 A'A244E1
M uthasa nclvTra"'\f*il.l.age 'ii: ''
SwarTdenah_all._i «Pos-':,--«w.._» ' A -- .
Tumkur Tallulk, .Kas«aVb'a';_T'HOvb§EiA'*-
Tumkur Talul<=__ * V ' " »--
. Appellant
<( V'E:';A:'Si+'i': l\lal*ij\aEvReddy & S.C. Bhuti, Advocates)
AND: A
_ l\E/Ia.hirr;va'iat:'
Major, 'S/0 Mahlmalah
' nQv__vne'r" Of Tra ctor
1\E_OL";_<A 06 A 2440 and
'¥.T:*a"iler NO. i<A 06 A 2441
Muthsandra, Swadenahalli
"Post, Tumkur Taluk
U
2 National Insurance
Company Limited
Vivekananda Road
Tumkur by its
Branch Manager
(By Sri: A. Ravishankar, Agdvocatelfoffr R-9.29'
g_ A
This MFA is filed underséction i3i0(1s)"idir0giA"/c Act
against the Judgment and Order..dat.eci=..3O/9/20050..passed in
WCA.CR.No.62/O4 on the"=~file."ofVth.e.,vLabour Officer and
Commissioner for Worl<"me*n's,_vfE=Cornp_en%sation, Tumkur,
partly allowing the c|airn__V_pe.titior;_ for '0.o:_m"pensation and
seeking enhancert_1eIfi't..ofcompeiiséation.' '
This Mis'ce'l'V§_a.n:e'oV'n.is: v"""V_A"ppeal coming on for
Admission this d.ay, the C_o--uVr't.'deli:ver%ed the following:
f.;gddms~r
This MiscelIaneVov=JsWFi'r'slt Appeal is filed under section
:.3JO(-1.)' the '---Worl{Vm'e'n's Compensation Act against the
Judgndsntss dated 30.9.2005 passed in WCA.CR.
A the file of the Labour Officer and
A"'"3Cornmi0ssioner for Workmen's Compensation, Tumkur,
pasrti'yVV"alri"owing the claim petition for compensation and
A A s«eek'E'ng for enhancement of compensation.
Q/.
(S) The first respondent was piaced ex parte{ir'i.s.the
Court beiow.
(6) The second respondent --- Insurance filed the objections statement in the-'Co'u«rtA_c$f it for Wori<men's Compensation denyinV'g__the. ave'r_~m"eni:s' in the claim petition. But it ha's,:admittedV_ the iéstjénce or the poiicy to the vehicle 'questCioVn.n~- (7) The sum__and sVu_i;§sitanV.ce_ o'i=.iV'tii.;g.. .4-finding of the Commissioner Compe"risati'on is as under:
The iearswedjfyiiCvo'rt3rni_ssioner for Workmen's C0mD€fiSati0n'»,tai<iVng_ wages of the claimant at ;p.erV..monVthii*a--n'd considering his age i.e. 35 years, factor of 197.06 and assessing the 'v"<ioss eeirriingiil capacity at 35%, has awarded a r«ii'tcompensatiaéi of Rs.1,24,148/~ (Rs.1,8OO x 197.06 x C " -- ~ too) Q;/'
1. Fracture of shaft of right femur.
2. Abrasion of right ankle on medial aspect.
3. Abrasion over left wrist joint on dorsal aspect)
4. Lacerated wound over left thigh if X~ray shows segmented fractL;:r'e.V_ofA"right_fen*i.u'r;wpelvic-V fracture of right pubis. C|aimany_t. was adm--itte'd to the hospital on 22.1.2003 andEhe_'vrla-s.§V:'d:i9¢:'lil§ér_a.ed._.on 25.3.2005.
(12 The doc_tor;1:w'_hov::exi3rriin.éd.Vthecliaimant has stated in his evidence--V..th:-aiiithle got disability to the extent of v3.5%'_. of the doctor corroborates with the docun"l«entary._ e'v_i"de'hce viz., wound certificate. It if5""the afoantetlntiron of'the"learned counsel for the appellant tha't_'__s. earning capacity assessed by the l""*~V"Commissionerfor Workmen's Compensation is on the lower "*'l.--Tivs"i'«:l_e".» n T Considering the nature of injuries suffered by the c'l'a.i_n1ar.,f5particularly pelvic fracture of right pubis and also the-percentage of disability of 35% to the whole body, in 2/ my view, the loss of earning capacity assessed by the Commissioner is on the tower side and it haszto be increased from 35% to 40%. The monthiy claimant is Rs.3,000/--. The age of the ciain1ahi.£,,::i.si i3:5xiy'ea*§'S' and therefore the reievani: factor: appiijca*bbie'_.' Therefore claimant is entitied._for'.a' Rs.1,41,883/-- (Rs.1,800 x 197.065;ago/1ioro§;gi Rest of the Judgment and Order is accepted.
(13) In vie.w':.i;o1f the Zitaioiove°:'d_'iscossiion, I pass the following:
1) This Misceiianheougs-First'/Appeal is allowed in part.
aT:iie'v:con§pensa_tion amount of Rs.1,24,148/-- as awarded by. meg. ..
Co:':n_nsiVss§:Qner for Workmen's Compensation is i'*rA....venhanced to_ARfs§..V1rj;41,883/~. ' "".-:i3')__VR»eAst of"th'e impugned Judgment and Order is accepted. ii Gsv~ Sd/-* JUDGE