Karnataka High Court
Divisional Manager United India ... vs Smt Jayamma on 27 January, 2009
Bench: K.Sreedhar Rao, S.N.Satyanarayana
we'
IN THE mar; coum' 05* KARNATAKA, "
SATED THIS THE 27% DAY 01:' J20p9%L%% 1% T
PRESENT
'THE HONBLE MR.
2 && ' « .
THE H0N'BLE MR. J{iSfF1CiEv}£§§N,::}'S;53:%Y£;NARAYANA
"fig-. F';A. 1xa<5§'3€;AVi:9):;_§é-.213 fmrvi
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H.F'.A. 310.3511?!g,9t-.§§ *A%?T% ' :1 A
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UNITED 1NDiA1;:ésU-RANc§'~~'Lco LTD
AKKAwiAHADE"s:§R'oA9,'
V. tMi\4::'~?::ors4PLEx, :3AxIA.2.~sGERE,
'z~;oW"RE'?iRg$ENTEn BY rrs
E1§',.G§{)N--£'g£;~ h?iAI*im.GEEk'
i3NI'.'i-'EDDvvIN»I}§A.VA'iP§$URANCE co LTD
R1':':GI'GI\¥AL {'}_F¥?3ZCE,
SHAE§_KARAF§ARAYANA BUILDING
3 390.25, Mg; Rom,
'BANGALQ§<E 560 00-1
. .. APPELLANT
: gm' sm A N KRISHNA swam, ASVCICATE)
T Min
V A. 1 am: JAYAMMA
W] O LATE RAMACHANQRAPPA
NGW &{}E1l:) ABOUT 24 YEARS
V
_. U1' .
NCL25, M G ROAD,
BANGALORE 560 00}
AND
(BY SR1 A N KRISHNA swam, 5DvQCA??;}v . _ 1'
SMT. SHARADAMMA
W/0 LATE KARIYAPPA
NOW' AGED ABO{J'{'.{32 Y;:~m::~s%_;'--
GGWRAMMA
D/O LATE KARIYAPP5 ._
NOW A<3g1::.jABQ{r;1'* 14"x'EARSf,'--._ - '
MINOR g
pEDDA3§:M .; _ A_ *
S/Vo%.1,ATE%_xA$:IYAPPA_ V
mw AGES» AE'{)UT"1.(_) YEARS
Mtmg 1 _ M %
SII){);€t.Miv1A
D10 LATE §{AR--IY}aPP}i
,, gfisowr AGEUABOU1' 9 YEARS
V-_Jv;1:;LoRv%. A. ' '
T "GEETw'uy_1MA
"-1;: /"O.'L3¥fE_' RARIYAPPA
A ' Naw.Ac;:2:D ABOUT '2' YEARS
"=M¥1'iOR
. ;<A'm}A1DPA
"S/0 LATE KAREYAPPA
V' ROW AGEQ ABOUT .3 YEARS,
MINOR
SINCE R2--6 ARE MIEQORS
REPRESENTED BY THEIR NATURAL
€}UARDiAN/ MOTHER THE 137 RESPONITEENT
4/
';:«1ccié1;e }1t5»-.i§vd' dfiea":t}V§S. 5{i{:11I"red; two separate claims were
V 4V£:§;a::~pe11satioI1 by the L-Rs of tha deceased
< perfiifils. has found that the negligenae of
H vehicies at 50% each and awarded
A :.¢€)'£i1%%1SatiGn 1:0 the petifioner and directed both the
to gay compenmfian at f;0°x{:> $3.61'). In MFA
" ' M36691 2903 and 3672/2003 M/S Naiional insurance
(BY SR; 8 M SIDQAPPA, ADVOCATE FOR_.F~:Z'7, 5:) ' .
SR1 R JAIPRAKASH, ADVOCATE FOR R1.-:3) ' v T
THIS Mm. 153 FILED U/S 173(1) 0? MV«A<;'3\A:5A1NsT
THE JUDGMENT AND AWARD; {)A'E'.ED:* 31';-o1';2Q_o;:2:,JA
PASSED IN MVC No: 248,101 on THE S?-{LE OF' THE Af)--DL., "
MACT, CHi'I'RADUR'GAg PAR*:*=m'..__ ALLt€>w':NG T.*F'H.E.4_,CL5;1M%
PETi'1'iGN FOR CGMPENSA'I'ION,».., V ' "
These appeals 01:; thi$ day}
S1'-ZEEDHAR RAG J., de1ivf:r€riv--vth:.*i
-m.- tJj2€*' accident where in
thare $35.3 Té::'<:a;§1iifpV0s"z'7%';g3:' 1i¢'g]ige1'z¢é"' if two vehicles. One
Vehicie iéii;&sufedVVW;i:hp N~fif&or1a1 I11sura{1<:e'C0., Ltd., and
another. Witl§ 'ZIf1i:§<1 Insurance Co., Ltd, in the
£30., has chailenged the compensation awaI'der1'----.pas
€XC€SSiV€. This court: in the said MFAS dgcifieé' :€;;I1* V.
9.13.2005 has haid that the c0mpensa£i0§1H»'£fi:§fa.+§§E§€1
iess than the just entitkément.
M/stnfimn hxm1Inm§an¢3fib"}m$_fi%d fim
above two appeals chaflefigéfig _ thé~ _ as
excessive, In gf "<':0urt in MFA
530.3669] ::t_lf:s:_ figzove appeals are
dis.fl1i9$*§Q;2 K, * ?
is t{) be transferred to
the1tfinn$a1b:;$g§ficnfi7
.....
Twdge Sdi-4 }&ge