The Divisional Manager M/S National ... vs Mohammed Shafi on 22 August, 2008

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Karnataka High Court

The Divisional Manager M/S National ... vs Mohammed Shafi on 22 August, 2008

IN THE HIGH C<L}U15£'F or? KARNATAEQA' 5  A' 

CI'R{"3U'IT BENCH AT {}[}I,BA1{(}f1-..V.  "

EATEQ mis THEE 22nd DA'? iiﬁg-WGTG, 

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THE H€i)N"BLE MR.   
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NERULRAH3 WAVE MEEMBAE
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35 BALI MGHAMAD, ADVSFOE2 E31}   ~
R-2 NOTICE DISPENSED WETHA '

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This MFA is filed 2;/5.239(1) '£:>f '»é.?{3 Azir. agams;'%;;he
jI.3.dgmt::1t and award ' dJ;~...2£--11'~2£}€}f5'   in'-

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Com111issi9ner far Wcrlﬁnazz... t;3c;»:1i§:ensaiti.enA. _¢.Z}tiiba::g.a,
awarding campensatitan {inf }f€s';?,,59;i)Ui3/~ aiong wit}:
irlterest @ 12% pa. éftﬁxr 5o;2:1ji;* }r:1<i%-'::{'_£i"1VM;'€7'3"?V§I:1 the. date sf
accident till d€§3C*sit;.   Q '   -~

This MP' €">Ii"f014_"°Qi'{i.éI"$--V{I1is day, the (flour:
deiivsrecl :Eh$'VfQﬂ3"{'5;fifIgZ_f--..__    ' '

7 * §_3__':"!'3,,_I,I,?-*,.(.'r%1%"'1'
1--{e;?§_1°:11 ti<1e i€:é.f::ét"§ -'€:0unsel for the parties.

1

 , §1§:€€ﬁﬁﬁ;g"ih€ reasons stated in the aﬁidavit in

   't§i3;§;3pp}icati0n, }}A.N0. 1/2007 is aliswzid and

t'i";e_ Vd€}e,}?   days in filing the appﬁal is C0:'1::icJ11ed;.

 A1' Téxis appeai is {ﬁI'€<3fﬁd against the: judgment:

  awarﬁ ziiated i21.}1.:2{){}€:> passed by 113.6

V.



Coznmissiener for W0rkme3:1's Cbmpenmtiozx, Gyiibarga,

in cast: No.8-'&or<; :'=3§'r'$d='§ :(f1f§2--6{)/O6.

4. By the ixnpugaed jz:.;ci§:ie::;r:::   

(igzrnrxxissiozmr has awaréeti, ".;;:o::1p§+::t':3.Sati0:1=-4 'w{:%i'..

Rs.2,59,000/»-- with i:*;te:'est"a§"'252%  

3. in brief, {1*:e:'fac':_s 2;,1'e féi1Qws:»
The first Erespaxgd-c:r1.t; was' 'r;§0rki1:;g'v.vasAc}eaner :11 the
vehicle ba3§é:1g§;;ﬁg*_ 1'05 _ '1:-he ___4§§I"f:};'.f.'3I1~:iWI'6Sp(>I1ﬁ€I1t. He

3:ista_ined_ 1i}'i}}_:1iié:.$  i;:1 "~f:1'_1e_ accident that OC(2°i1I'1T'€d on
5.2.2

{}{)6_ ir1 the' bf enipiayment and claimsd c911::p€r;sa£ioi":,' _VsVf Rs.4 to E3 Iakhs. The Cbmmissioner haié é3.%a15daj_d étompensatiorl Of E€s.2,f3?9,0(}()/~« with im'i_:_::' é$$i 1 per zmzmrzi.

Aggriﬁveé by that, the appﬁﬁarit M i[I1s1.23"a1'1£:e "ii '~'."3§Iﬁ"A:)aI",iQ'f',r' has ﬁiezi this appeal.

5. The Iearned {:s:>tmsé:i far Ehe appeiiam; CG1'}.f.€I}{i€id that U36 §.3{}ﬁ3B1iSSi0H€f wifheut any basis, P. has assessed %:}:1E: loss of samiing czapacity at;«..f:z;§'%§,L- mertzfarrz, it caxmot be sustained ifi _ .V§_a_iv., éaisrz 9' submitted that the d0{:i:9;." 17.138 40% in res 6:01: of the wh-<2}:-': both' ﬂimd t%§¥:réibre':'« Commissianer was $101 j13S€if§€(_i iE'I_ asS€s$ir1g Eiﬁge 1033 of earnirzg capacity at -flzij Vthe:'r::§{'3rr: submittr:-:d that the '1£npugn€d._ t}11d;3;:.1§:I3.t '--.a11(i"."",§:i$:»:::'(i caimot be SUSEai171€':d ifgji-_},a$§?.'" _.

:13; Q33" couxlsei far the first rc~":spGn deI;=t. sub:I1ii%:z_:éti.. the Ciommissianer based on the exgidenitri _ o;1..:"f'~3<:€;;"c§',"' has ass-ssﬁd tbs: £035 of earning :;é1'§f.§ici:;3r 212;' €>59?5"'éiid therefsre, it d{){i'S§ net call for He: piaced reiiance on the decision of this <ia:,,;§r:; in 2:305 ACJ page 4%}.

T' "I have carefully CG;€1S§.{if3I'€d the submissiens " =.:_i"1a*.r:3A'é: by the leanjad {zzzvaiitxsei far the partiss.

8. Thﬁ point: that arises far my consideratisn is, L'/.

Whether the CIon}I1:1issi0ner was assessing the 1035. of eamiI1g Capacity atcf35%:?v ,

9. it is I'€}.€Va1"l{ to 110:6, 'E}1 6; __(if0c:tT0r §i'ep0Sé{i~Mifi'w. L' his {iVid€'}f}C€: that the first::§c:sp0%1tir%§Wji; u;;'§1vif",f."€~;1'ed {.}€I'II18I1€1'i{ disa¥:3i§it:.rf af £é}:hoI€~ 'body and 80% in 1"6S{3€iC€ of?' He has 23350 depased ti.hai Wark as a driver or ()oI_n211is3si_0ner has : &3V§§;"::ir'1:#$nIV;,?VVV'(fa§)acétyf' at f>5'?f/9. 'H233 Cmlrt if?-'<5 india AS8i1I'3I1Ci{('3 £112., anci Azloihﬁi" ~'.}§~ . S1:%§ha.S féipalieci in 2005 ACLJ page 4379 "-.ha§s-- ﬁéltig #523611 the qualiﬁed nariciicai practit;§.e1V1e:* _i1.as .§iiE}?. *g)hysica1 dimbiﬁty and net the 1053 sf ear£1iI1g_v'c-z;:_;ééaCit}a', the Cikfiiliilfifﬁﬁiﬂiifif car} afijijdiatate tbs "§r)s$ 0f'ﬁém1ing Capacity. Th£:'3I'€f£"}I'6i, in zny <:or1si_<;ier<3d _ 'V36 {hare is as merit in the Cailiiﬁfffiﬁi} that we " 'V E3-Uzzlixiissiayzer was met }L:si:i'f'ieci $21 assassing me 1033; of ﬁaﬁﬁiig Cé1§>£:'£Ci§}! at 65% azfici a::<:":c:>z"<;i2TI1g';"i}=', ii: is i"fjfi3C2£.E"5{§e V. The Cf}I};'1}1'3iSSiOI1€i' has asscsséd the fess capacity haseci an the e¥i&ez1c::=: an I'a<:<}:fi3s, 1:':f;.l€"3i*§f::f£;'é§'€:,('ii'E I 7%"

«Ike imrmam' f"*'*:*%*"""' °'?f"%""'*°"'"""'g'.*°'F%v'%"'*"} zny sonﬁiderad viewhimire is noilnxexit sgngi herizre, it is liable: ta "be: dismiss¢3ci.'*-- _ 16;). Accerdizigiy, it is-ti-iséiizigzagad. Ni

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Karnataka High Court

The Divisional Manager M/S National ... vs Mohammed Shafi on 22 August, 2008