Vanitha vs The Managing Director Andhra Pradesh ... on 12 January, 2011

[Cites 3, Cited by 0]

Karnataka High Court

Vanitha vs The Managing Director Andhra Pradesh ... on 12 January, 2011

Bench: Ajit J Gunjal, K.Govindarajulu

I1\E"I'HE:'. HIGH COURT OF KARNA'i'f~XKA AT BANGALORE
IDATEI) 'i'}~iIS THE 1:2:m DAY 09 JA.NU'A.RYV 

PRES EN'?

'1'HEH{)N'B£.-E', MR. .JL§S'1'1f:j}; AJIT-_ _   

AN137._
THE HON"'I3LE zv1R.JUSfI':.(;I:: K;G%G\I1NT{jA;§A._Jm},UV%

MISCELLANEOUS F1Rs'1"A15PEA:. N{3;2:_é3'4 509' 2005

CONNNECTEi) w'1*1'I:;;,,MFA~;Noa-V i.3.0.E5_£§g2007"=* 2761 g200%%;g.;

2782/2005, 3985x2Go5; ;3985g20o5, 2153/2005,
2166/2005, 2389/2005."'3972/QQQE, 3975/2005'
3979/2005.3983/2GO5;5Q93[2G0?,TNﬂU

IN    

Smt.V'a.m1'.ha,. _ V   
W /0 mi" M : S.S}'_1 z1f1f.1a--21kL11I1e1r,
Aged_34 y(%a.rS,.  '_ 

#  *8" E63 V'r'n:+1i&n 1"():g;1d,

' V'   Mail' 3' an e11:vhe111;1gai?';"" A
 . 'West _()f7..(3-hQ~:*Vd Roach
 ___ ';{32_11'1gaV1ji«:)Vrv;29'1~.T.(_) { '_. .. . APPELLANT

{E3_§ M1'"v»..[:§;g€j;;éri£i1'121T1". A_civocai':e)

 ANDE *-

"  '.17i_1c;§.'Ma1.'1'12agi mg }:)i.1"€(tf'.C)I",
  "Ara.ci1"1;"2;1. _P1"21cicesh State
 .V ___R(:«a€;l'I'r'a:'1%3}){)1"i,C{1)1"}3<f>1"2faIi<)1'1.,



21?'

  {}QkL1Z22:" Exi:_ensi(::a ,'I"':.: m P; 2.1.11

Mus}'1:irabad, H:,:"d (;"r'1'21b a(i--,A. P. REES PONI) ENT

[By Mr. ii).\?§j21y2ik:,:n1a.r. Aci'v0<:2:1i:e)

"i'}"ais M:i$<:e}1z-means Ft;-5: Appeal  g"f;'.{1 <3'€E__ ":i;j1éi£:r

Section 173(1) of the E\/i<:«E0r Vehickis Ac:t, 
€:.}1eja.1cign1em. and zm-mrci timed 21.9.2OQ4§..;)§1S$€'£i{'iI1 }\»'I\;='%.Q; 
NLM128}/2001 on the file caf t:h.:":'""}I.IX TA<:1ciif;i-zsglaivfarﬁaiii ' ;

Catlses Judge, N10130:' Ae(:idc1:1t :3T j.C'E_;11":1j1's.. "£'rib2,:_:'12i,
Bemga1ore(SCCH.NO.1'?) p£m:Ey  zailowingg "tv.}.'l:{j'V.:..€_1'c1i'n'1

pef:.ii".i01'3 for c0mpe1'1sat:io11fssnd iséaagking eV1i1'i1ja11cem';:ni'. (if;

C()'I],'3p€YlS8.t§()l'l.
IN MFA.NO.5096/2097

BETWEEN:
Andhra I3r21c_1c.s-3:1T 1 'St:z1i,[é _, __ _  -_ u
Road 'i'ra.nspor1;.:5Co2';3o1*2i!:i(H'1,,  '

Ce:1t.ra1 Qffic:%;%:';--. "' " "

MLtshViii1"ba?d;ii,Hydf'éi'ab;1Ad'

Andhéjzx E71';-aclvc-.ﬁ::l"::.,_ "  

Repreészmczd by"ii';;~3   

]M3nagHgIﬁrﬂﬁ0ﬁ » } . APPELLANT

[E*3y_% E\/Ir;'. D .Vij€13<'_a1k1,:n1z11', AdVO(*.é1tﬁ'}

 .S1iqt..  Ma:{1'<)'fz1zn21,

\/'s97/ 0 I£'i'E_'.€j3  Es?  Sri11iVasaiah.

ag'é;"~r;i ;x.b<V>u1'f'€i{:3 ya'-.a1's,

1"/' 0 Sug:z::r'1(i21ra1j2a road,

' .u.RESPONDENT

r.. G2In:}.i1':ga.i2::.}.1 'E',I~3i», A<'1v(":(.':a:.c} Th.is "M.isce1Ia1'1e<)21s F"irs1':Appea}. is ﬂied u1'1cier_S_<:%c,:ti011 1753(1) of the Motor Vehicles; Ad, 1988, 21ga1i':1_$'{é. the jucign1c1'1t. and award ciatrsd 21.10.2006 p21ss<éti"i:if§\?iVC E\§().}.O6'?/2001 on the 131$ of 11118 Pri_n<::ip21.i;"'CE';*§1«.._§Ji2:;ig:::j (Sr:*.:1i<)r D1'visi0n) and A{i_aiI:i<:>1'1ezi Ev'i«:tst,<)r Ac?:<3:'iden-ts "€IaT§ff:s "

'.'ril::zma}, "£'um_kL.1r em-*arci1'::1g L>or:~."me.:§satt§.g)1a (rfg Rs.58,550/-- wiiih int'e.r<-351 (23% p'ér"am'1':,3m_..iff0'Iir; tilt-Srdélfgté 0i'I3etii'.:'0n. tili }"J:=1}~*111eI'11:. = .3 . IN MFA..N0.276 I /2005 BETVVEEN:

I.D.Ma.rappa, S/0 iate Doddaiah, '' .

aged about 62 y.ea.rs§ _ f-£3' --.

2.D0ddam=7ma_,."'*. "

w/0 D.Ma.ra;~ppa}1.;..v V _ aged 21'bbii{' « 1fesidii'2g at * Bcétiifz-11Ea _ajHi_. ' " V K21dL1be1ge:*€: p(:»ssI:'," ~ ._ ' w. __ T' Dasa11apu.r_a"h0b1i_, " _ ' Banga_Io:re. N"01jt,1§ .T'21E1.i'I<. ..,APPEI,,LANTS V' ..[}3y~i_ﬁ?Ir;..A'-Mr';~pad Advcmate) Am; V , 'I'11Ae_A:1di'1 a~_éi¢j'..'Pr21cies3h St.ai'.e Road '§'r';:z1'asp(>rt: C<)2'pc)r:«;u:i01'1; v. ~ . __ "~Cem:ra}v VOff1'c::c3.

' ,f*..}V3us3h£r21b21d, Hyderalaaci j A' A1"; dhm P1'adesIn , R§j%_pI"€?S€i'11T'€d by its 1 Q _,.M:a1'1agi.2'1g E')im<;it:<}.ix ....RE§SP'()_\?D EN"? 33,2, (83; E.).\s"i jayak1.1n'1ar, .AdV()(',EZ1{C} This Mis<:e1_}a11Er<3z.1$ First App<-323.1 is Sr3c':;i0:'1 1'?3{1) of H19 M«:)t,0r V<i?1'1i(',.1£?S Act. _1§98E%;_';:g:1i§-3115:'. the j11dgl1'1f3IT[ and award clateci 21.9.2004 ;;i:1_,é3sé3d...i"r; MVCV' No.4382/200}. cm the ﬁle of £h<:MXiX ;3;cidit:[I<fsn"211 *SmaI1 Cau:s<;%s Jmiige, I\/i()t()1' A<:0icI'é:11t"s'« «_C.Ia..i.;m.s"' «.TriIi)1',:r1é.2_.L 13aI1ga.1<:)re{SCCI~1.NO.17) pa1"i;l3r_ :_21'1T1::\,vi'n.g-.'ihé_"=~__g::'i;;;;in1 peiﬁion for Co111pensat.io1'a Vzmd S-'3€3k.i_I1g <::z5;_%,3.;é'1'1<:'em.c'r:tV 'of compensat'.ion_ IN MFA.N0.2762/2905 BETWEEN:

1.D.i\/farappa, V "

s/0 late D()cij-€12;'%««f;1ﬂ§3.~, __ _ &1b()Lj.{.~~5»2

2.Do(i§iam--m;: _» _ w/0 D;Mare1ppa§'V ' __ .4.

aged about. 'year,<:s V b<3f.i_%§ i9e:;icii11 ' 211...' :E3€'3l}f'.?:3L}1E1..]}i, 4, post," """ "

._ . 13213315 21131: tfé; obli.

Bar1'gaI0;'e~ N€}_I'ﬁ'1 Taluk.

3. Sr: H.s1mijr1i21 ni:ha'r21yapp a._ /0 E>;nj:t'VKz2.1appa1, aiged 4.9 'years, A ' -/£11. Raj amma , / <3 H21.1'1 1,: mm m t I12T2,1*2:1y21}:a 132.1' aged 46 years.

both the app<:3}Iant:~3 1105.3 and 4 are resicii.r3g,{ at 130.48, I 1":":a1'1'1 1'0a(i._ 11 Cross, E'v1t)hankt.1ma1' Nagar, Iyappa Ga1'c1en, Yes'hwa11i.11apura. , __ , Ba11ga1ore~22. A [By Mr. Mrnpzzd V.S11ast;ri, A(i\»'()(£2i.e:} A' I AND: V % The E\r'ia=:11ag'i11g; If)1'.1'e(:tQ1* ,. Z Andhra Pmdesh Staie _ _ _ .

Road Trarisport C0rp()1'21t.i'0n-,» 7' Mushirabad, Hydera1bVaVd. . V Andhra Prad.esh. _'. % ';;;.Rr:sP0N1:»EN'r [By Mr. IDCV .ij.é13,réikt£.m:€';{;'--A'(*1xz§c2it,€}=* V "}E'h1':i~:. M--is€:eI}e1_11eg5t1.s First Appeal is filed. under Section "-14_7'3€_1)"'.i)f"the ?yfE0t0:' Veh.ic:}es Act, 1988, against thejL_1dgmtI1_t4 ami ei"waE'd dated 21.9.2004 passed in MVC N(.?«._§§7:383/200'1~-_. on tilrze file of the XIX Additional Smal} C'2ui'se:s. "J.L1dge.VV"""Moto1' Actctidents Claims Tribunzll. _ B--a_ngaTI9.re(SC_CH.NO.17) partly allowing the claim 'p§étit;i(;§':1_ f{>i'«.g:Qmper1sa{.i<m and seekiz1g (-L*I'11"}£1I"1(',€I1'1€I'1i', of ' -(3(.'I}_".1"1pGVI'L'§£1t.iQ1;}..

.. ' ;§g:1wx%EEN; ' AndI':ra Pr;-zciessh S{.a1'c1% }iI"I.44"iﬁ«1F';4§..iV1'€).3985/2005 u ._ .:R{:>ad '.IE':r2;11'15.apo:fi (.\:{:-.)i'I:}C'}'I«£:£.t;§~é.j':51,I; (1 Cent',ra1 Of'ﬁce.

%\/I'L3s11ir21bad, Hyciembaci Andhra. Praxclesh.

Rep1'es€11i;eci by its u _.__ Ma1'1ag_-iing {)iz"+ect()1*. . . .APPE§'i,§IJA;j'\I:'I'L- "

(B3; Mr. {}.Vij21yak'L1r1aa1r'. A AND:

1.Sri ,"D'Ma1"appa, s / 0 late I)0dcia.iah, about 58 yeeirsg

2.Smt..Dodcia1n1£§1a._, w/0 £).Marg1§.)p23E;iT'L'V' _ _ " _ aged about 55-'Lay€ai'1js;%' _ 'both are i'és.i;3i11g7é§i r3e:.:gaha1a:;'"

KE1dl1b_E1g€i'€VpCvf$'{.';. T ' ' I)asa1_;r1apm--*a }";'<)b§'i;~ ._ b B21:1gal0I*c_N"():*t4ﬁ' _ V* 'Fa1uk,. '4 V ' "

- V I ...RESF'ON'I)ENTS {By "M1". pad 'V, $_h:ast:1"i , Advocate) _ 'A ..55$/{.is<:e31Ia'r1€(3L1s Firzsil Appeal ﬂied Lmder Se.(ji:iA€:»1":. fi.?3{ji-).- t)f 1:116 Motor Vehicles Act. 1988, against. thv::?_ and 3wa1'ci dated 21.09.2004 passed in IVIVC .N0;_4V882/2{)O.1 on the file of W: XIX Aciditiorxal S1'1';-932.3 Caus:se.~:_~: J1.i{ig§f;?, EV'[oi'o:' Acrtticiemsé C1a..ims:~; 'I';r:ibu:12::.I, "'E3;i:::gz:1<)1*s%(SCCHNi},17} axva1:*ciir1g3; <:<)r:1pez1:~;;3:'£;i<)n of Rs.2f/11,000/-- with .iI1t1€-?1'€:~fst: 6% per zxmlurlfx ERIBC1 direiiting t:_h<-3 appeliamt h€?{'f;"..i}'} '£0 d€rpc)s;sit: the IN MF'A.N0.3986/2005 BETWEEN:

Andhra Pradesh State Road '1'ra1'1sp0rt Corpc)rai.io1i,- Centrai Office, Mush.irabad, Hyderabad ' Andhra PY&1d€Sh., V Represented by its Managi11g Director. _._'-~*.'{*;VA:é}DEL14ANT (By M1". D.Vij.a3'r«ak:;1m;§_1r; .. AND:

LS1": }§)';Meit':9:;'3p21,"1:'fV _ s/0 leiige I)e;§d2i1ahA."% _ ..

aged 21?;-out 58 yé3;z's_,'

2.Smt..I)c>--<i_da_mIi';af; = W/O D.Mar"appa,_ "

about Sﬁhyears, . bath e1Vre..re*$;1"dir1g at Bet;t,ah.al3i_. Dei:s_a:1é; p5;':ra'*'1:1t3I3Ii.

Ba:3.ga1c).re g\j!\)ri.I3 'I'a1u.k. A ' u x V ' ("73y--. pad V. Sha:~3i'ri, Adv<>ctat:e) ...RESPOi'~§DEN'T'S N 'This; Misc:e}.Ee.mec)us FE.1°s3t. Appzaai filed urlcier ._;'§%('.(??ti£i}IT1 333(1) 0ft.I:1e Mc:>f:c:31* VeI':ig:1v;%ss Act, &1g£1iI1Si.

"eggs 3?' the jtlciggrllerlt zmd awewd dated 2109,2004 paS.:~3<3:d in MVC N04384/2001 on 11118 file of the XIX Additi0I1a1 Smail CE1{1S€-S Jucige. Motor Accjidents Claims 'i"'rib'unaL Be1r1gai.0re%(SCCPi.NO.17) awardiI1g c<):mpens';at',i0n of Rs.40,000/~« with im',e1*e:st. 6% per 2mm1m. IN MFA.NO.2163/2005 BE"'1"WEEN:

Master IVi{.S.SaII1a1"th.

S/0 late M.S.ShaI1t:ha.kumar, Aged 10 years, # 265, 8"' B main road, Manju.nai;ha11agar, West. of Chord mad, Ba1'2ga10re~«10, . _ V ., As the appellant is a. i11irJ--er'-- _ E. } He is represexlted by his" A Mother and n.a'tu_r211 V Gua1jd'ié;n-siiizt..i;>;ég;i':t.i1'z: « ' ...A_PPELLANT [By 1\/Inf'-.. :.Sv.::'\}'IAV1L§:i:}.:1':';c7lI'>V,>'.1¢éIV(#C$at,€) AND: " % »--

Th (3 Managixlg "§).i'1'€3L',1.()V?, ' A11dh11a~.Prg3.deshVStIéi1:e . 'Road .vT:7f:1nuSp()rt C0rp0rai:io1'1, 'M1is}1vi:"21bv:2[(£,_ Hyderabad ~ A1 1d'h1'a Pr._z1{'1;€VSi"1 .

. . .RESPONDENT ii a If) .i/'1} ayaku 1113.1', Adv(1(:21T,€) This 1\/f£:esc?:ti12;11'1ec;>:.ass First", Appeai is {ﬂed under ."£"73[}.} of the: IVi<3t:()r \»":3hiCie.:e; Act. I988, ag'ai:1st; .. _..'i:I'3e:*. j'L1dgmc:i;'1'z: ztmci 2«wva_1."<:¥. ci_a*é..r-scti 21¢9.20()»-4 pz-iSS€d in MVC N0.4280f2OO 1. cm the file of i:}:1e X132 A€Ici:it.i(ma1 Smaii C2111-ses Judge. Motor Ac~,e.i.de1'1I:3s Ciaims T1j_ibL1:1ai, B21.ng21I0re(SCCHNO.E7) par'i:.Iy £1.ﬁ()\¥iI1§§ t'}.1<:: "ac:121in1_ pemiorl for (tempt-?nsati(>:1. anal seeking; enh21z*1C'e.r_:'1ei*a;ij: of c0n"Ip@e:1.sat,1'0;1. A' IN MFA.N0.2 166/2005 _E§EZW_E;_E3__Ni

1. Smt..V2mit.hz3., W/0 Eats M.S.Shani:h21k1;1ma.zj,"

Aged 34 y€211'S. ' # 265, 8"? 8 main road, Manj11I1at}121m,1gar, ' ._ West of Chord Road, ' V _ _ Bang21I0re»1O. '

2.Mast.€--3r M.S.S§iir'n,211f2it.}1:;. V V "

-# 265,'-8&3 2t3r121i1:1' ';"Q;a«:.i_,"'*- Manj:1nétihana;$_§a1*'; = West, _ 0f Chord Rﬁ;+e1d';.

B2]1_igaI01*ew & V S /0 I;'£iémI\Ii' .[AS:;5Sih21'i§1fh éi1~:1Ir31a.r V V V_ . AppcE_121ni:--.;ic3,2 being a minds-' " "§;~3,1*c:pv1"e;3e;1't;z3_d_j.by his mother (By NI.1; }I).S.Srid1121r. Acivoéz-1t'e) ~Ai':--(;i' r1é1t.i,:v;-_z1i*T,gt1arclian Fixjstt :1p;)€'1_;1a11t. APPEZL-£..AN'"I'S _ V 3% __'7£'11e _M2:.1'}.21gji;'1g,{; Elﬁiresfmr. $3"

Andhra Pr'ades}'1 Siam Road 'E'ran:<~:.po1*t' Co:'p0rat.1'(m. MusI1i.1'a'0ac1, HyciembacimA.P. RE3SPONI3VI:é';?y§"17_V_ {By Mr, DVi}ayaktimar, A<1\r(>(:at,€) 'I'his: Mi$c.:el}.2:me()1.1s I?i.rst" §Ap;3r'-:'e11.A ig; . f'i1«f..:--.dV "£1'nd:3r 7 Scaction 173(k) of the Motor .f.'L\<:"i:..,_ :aAg2ii::<:st. the judgmerrtut and award dai;€.ci 21_,9;'2004 passed in 1'\'iVCi 510.4282/2001 on the fi1eV<)f-..'_[.he XIX VAcT%é;_1ii.ij<;v:3__,g1't .§SmaJ.1 ' Causes Judge, Motor Acgiidcérats .Cia?ir;1s" 'i'}'ibL1n2z1, Bangai0re(SCCH'.NO.127} pa_:t:}y_ --.._v211I()Wi«-mg; "ch:-3. Claim petition for c:()mper3,:§ai;_§on 221116 eI1hemcemcnt of C{)I11p€I'1S3.fi()f1. " ' ' "

IN MFA.No.23s9/2005» M If V BE'IWEE1§:_;.. 2 ~ "

i.I).M:iI;éiV;§pV.g§i$ "i§ "

S/0 1a--§_.e I_3or,ivd2i«'i:3Jjf1A,V _ ' ' ~ aged {IL-'.0t£T. 62 y€:1_3»S'»

2.D<>dd3.m'ma; V _ w/ D.Ma:'app.';_1,' exibout 58 jfe:a:--'~:<s', '' 1'e;sidirig at B¢t:t;aha.1}i, E§a1d*.;b::1gcr"e.post, D'2a'_s2:'r1a;3=';.g ta . Iuébli, ISaIig21IQ3f£':- Ne');1't:l1 Ta} 1.: 1;. . . .API?'_ELLANTS (By :\x{'f. §.'~ri1'.13a(i \:'.Sh_ast"r.i, AC]\7()(Y21f'.E?) 3*' AND:

The 1\«'Iar1agingg I}:i.1-ector, A11dhr'a Pradessh State Road 'i'ra3'1spo1ft; Co'rp<>1'ati01'1, Mushirabad. Hy'c1c:*.rabad = " _ A.P.-500020 REsP0%é_:)E.NrrF' [By Mr. D.Vijay'e1k1,1mar, A%}§-?o<;:21t:é§)»AA»V ._ This Mis(:<~:.11ar1eous"Fii=$t Appeal 'f:f1"i't3d,,'i:1I1(Zi€Z'.' Section 173(1) of the §\'f0)CO}" VV{-5":'2i(?1€3.S 'ZXCf;---E988, against, the judg1"ne11t and awgard dat§:_d ?,_1.;9_,2OO~'i'p;1$$§§(i in MVC N04384/2001 on the'~~.f;'ie ﬁf the, XE}? Additiona}. Sinai} Causes Judge, M0"{:0i' - . (11_aims Tribunai, Bem.ga10re[SCCH.N'O.17') _p:?1"I't]y .--=.;1}E0f_wi::g the ciaim petition for compensafism:.V1:1rid_"'>S&:e}£:ir}g~' enhelncement of COI1"E}3€I1SatiO:l"L ;'-.i : " ' IN Mm;'No.:;€;97§;{'2ri¢35f A11d§j1r21L' Pr21deS'}1. S{.z1t.;f; ' ' , Road §:,i:'21nSp()rt CVt§"I*§3();"21t.i(,311, g » C'e--r11:1":11 Offi_c"e,.,__ ' .__ N1'_ush3,:( 'abad _;»._H_'yderaba1d Andfxra i'r21d:*;sh, Re};}resc§.13t,_<:é§E A by its

-- V Me1Iiz1gi*:1g 'i)irec:t<>r. ...APP£ZLLAN'I' A V' ' - i, «V (EKS,/. .Vijayak1,:ma1'. Advcxrate) AND:

?VEasi1€r M.S.Samarat;h, s/0 Eats Es/E.S.Shar'1tI'1aR:.,1ma1z ageci 10 years.

# 265. 8"" B I1"18..iI1 road.

Ma11}unatha..nagar.

West of Chord Road, _ Ba:1gfa1c:)re-- 10. V' ' "

Respcmdem, is a I'11iI10I' represented by his mother T. And natiuraf guardian ' _ ' . v Smt..V2mit1"1a. ... ._ _F{ESPG1NDENT [By Mr..}Z).S.S1*idhar; 'jjza:3x:'c>:;&5tI¢') -I This is ﬂied under Section 1_..'f'3£"1._)'Qf.';7i:hc..:Mbtor'-."Vehi(:1es Act, 1988, against the j11dgn'1:§11€L:__a:3;1d %;;\i»*;1'1"éi'L-r"1;::i'iae'd 2v1"{9.2004 passed in MVC No.4280.,/2001 "'1;*2:A_r1't.h_¢-i_fi1e (sf. ,t,1_1é XIX Additional Small Caussés. ,.---Accidents Claims Tribunal Banga10r=3_(SCCii_.NO.»-1 awarding a compensation of Rs. 1_,_10,5(}Oé with '17nf.('%3'€3Si. @ 6% per ann1,11'n. ' . 1r¢j1§aFA.No.39§s%;'&2oo5 A;:1udi1ra PI'§id€Sh. State Road 'i:'1far1sp<)rt Co1*po1'ai:icm, V Ce11i.i'a_i :'Offi<:<'3.

.. "fvii-;2._$}ai1f21b:1d, E"EycieraE3z1ci A' A:1§3..:m"s-1 PE"E;1Ci€&f5h, "R<2_pré25er:t:e(i by iazs _M21..nagir1g I")ireCt;0r. ..K.APPELLANT (By Mr. Ii).Vija3£e21i<:,1rnar, Advc_3<':ai'.e) ' ' AND:

Smt'..\s'aI1it.h21.

W/0 }.2~1te MS.Sh.a:1t:h.21.3<1,1m211', Aged 34 years.


# 265, 8"' 8 main road,

Ma11j2111a1t4he1naga1',

West. of Chord Rzrad,    .

B21nga}.(>rc=v~ 10. .-...._.RES1?'ONDE;NT [BY Mr. D.S.Sridha.1',V E\...C.jVQC"é%_ﬁ'(£;fijb' "

'i'h_is_;_. is filed under Section 1":73('_1-)" o'f i:h<=:E'.f£'o1:.tJ;?_7Jehi«.:1es Act, 1988, against the jt1d§{me'n1:"'ai3.;r1 ;wJiairQ1"*dat§3_d 2.%'1.9.20041~ passed in MVC N0428}/V20,Qf,1'v ($f1. t,h'€i»._[i'l»e of iﬁii XIX Additional Smafl Causes. JL1dg¢,"VA:'L'Men__1ber; Motor Accidents Claims 'I'ribunal';=__ " vBé:nga1uré'{SCCH.NO.1'7) awarding a c()rn171ens21t:'im_1' ofR:§..1-4,250/+ with im:eres3t: @ 6% per arm§ur11:~ V "

V 1' Iz\:%%V%iv:1*«fVZg;A:¢4%t:)";3979/2005 A13'€11:1raV Przgfciesh Stzaiicr Roezd"'fta11s;3()rt: Ccn"por21i;i()n\

- tZf<;;I::tra'E"(}ffic7c3, V' '- V' M_1,:i1'a1)a<i, Hjgcier21ba(i "A1é'c1_h.r21 PFE1C'1(;'.'&3h, IRep1*ese11i'.s3c_i by its Ma..n.aging [T)irector. ,..APPE?I,_L,AE\"ET (By I\/TI'. IJ.Vij 21yaRz.1ma1'._ Adv0(:=,a't'.e.) AND:

}...Smt..V3..n.£1:.ha, W/0 late M.S,Shanthakumalz I Aged about 30 years, 23/{aster M.S.S3.1na1"a1:'r15 S/O late M.S.Sh8.I]fh::1.kL1ﬁ"1£1I', ' _ aged about 30 years, . --

both are residing at _ # 265, 8"? B Iiaajn roaci..-_ ' ManjLm.21t.ha:121gé1vr, West 0fCh0ff_c1 ,.

Baﬂga}o1'€F15:"..V V é ' ' Resporident 119.12. 3.' -r;i'i':1c;r repressnfadéé by his :r1(:thy<31* And r1a1t:L1ré1'§ gL1ari:1ia :1 sn:4:§;«,va%m1:.ha. 'L _ _ RESPONDENTS » V( B:,*_ §\rEr_. I) ;Sr__i.d}1e1r. Adv(3cat.e) H Tiuis ':\xT{isc:(:1_E21.11e<31.1s First. Apptzai 3"1'}eci under R Sc;:c:'i<>f1" 173(1) of the Motor Vehicrlcs Act:, 1988, against. _V --. i{h»s .}1,:dgn1e111'_ ar1<:i awmd ciamci 21.9.2004 passed in EVIVC ?%Ic>.4282/BOOZT on the fi.i€* of the XIX A{idiiii()n2z1 Smaii Causses J1,1c,ig<-.>., E's/I<:3mIr>e1*., é\!T()'i.{)£' Aczticlcntis Claims 'l.'rib1ma':, Ba1'1gz1}:)re{SCCHNO. 1?) 21\v21i'di:;.g 23 C0mpensai.i<:)I1 of R.s.3.40.000/~ zmd etc. VT IN MFA.N0.3983/2005 BETWEEN:

Andhra Pradesh State Road "l'ra11sp0rt C<)rpc)1"ai:i<)1'1, Cerﬁral Office, Mushire1bad, * H7'yderaba<:i Ancihm Pradesh, V Represemed by its _ V _ Managi:.'1g I311-ector. A 7' (By Mr. D.V§§21'yg1.k--131ria1',Adv(>(:éi{.(s~}.VV ' AND: *~

1.I).Mafappa_, _ .

/Q .i,g1t,e IJ0:"1_dai.a.§€1, *

3.g;s;.§i ab<)ui: 58=yea1*s ._ . '.T;'.«.E_):L>c_VlA<:?»Vf.r11:.r1 ﬁa..:; , ___ "w / C» D"; Me«:r'2zp'pa, ~ .21g<»3::i 3;l:'{>"_a.1__i: ' ' :54 yc'~*:v;11'::-';. 136111 :'?::si'c1'i.z'1g at I3ei:.i,2,1_h2.1T11i, K21(i11i;>_£ige1"c? };>os.:~:t.

., " {3z1_s21.11a;31.11'23 i'1<)b1i? ' 'B;1_:':;§aI<)1'«:é Nrzjarth T"ah,1k. l{)

8.Sr.i. Ham: m.e1r1i:h arziyappa, 3/0 121112 Kalappa, agcsd 45 years.

4.Smt._Ra}amma§ w/ 0 Han umantha rayappa, aged 42 years, bath the respotldemis 3 andiél are res1'di11g at r1<>.48, E main road, El Cross, Mo11a:1.ku.n1a1' i\}21ga1'-..__ Iyappa Garden, YesI1xv2111i:hap_;1i*--a, Bangal0re~ 22. .

.VV_...R£$:?bN:aENTs (By Mr. I\/i3".pad V.Shé1:sf,j"i._ AA.(i1\x'-;':_)>'L'? 2.1"4{I'x';'_]: This-3 Mis"m:;é:'I.--1a1ico'1g.$_V'..' '[_'Ap_p§=§ai is filed under Section Act, 1988, against the 3-Lzgigiﬁezqiiévrgr1éf:~g;m;§i;:§"de1t£§&i"'2'V19.2004 passed in MVC NQ.438.3/2001:V'§§11L<:t1"1§"fZi_i:€é'pfhthe xxx Additional Small Causes "'--J_udg€V;'_ Motor Accidents Claims 'rr:b;:m1, ' V-.Bjan"g211¢re{SCCH.NO.17) "V'"V.(;0m;3e::L:::at%iQI1 0f 'Rié.92,000/-- with i11t<-:1"est: @ 6% per II*iEiFA§Nv€i_g:4S1d93/2007 ' V BE'19\A?E_:_1§;;_13I_;

'~ _' " A;1d"m*21 Prezdesah State _ "R<}aci "I"mr1:~:sp<)r1: Corporatiml, ' . ' ' ' ' C%f?l'1{'.}."21.l Offi CC, awarding a VLivFﬁI'L'1_II'i..§iI'}Ci'~{ii1"€()fif].g the 21ppe1iI21..nt to deposit the same. Mushirabad. Hyde1'£:1b21{i Andhra Pradesh, Rep1'ese.I1t:ed byits H M.a1'1aging Ii)ireci'()I'. .4.APPELIAN'F " V' (By Mr. D.\!'ijayak'1,1n121r. Ach--'()(:21ie} AND:

1 . Smt. Mar1(>1'an1a.

W/0 late M.S.Sri11ivasaiah.* agad about 65 years. '

2. M.S.R00pashre€-3, D/0 laica S1'inivasaia.h.'" ' ' '.

aged about 37 years, vv s / 0 laté%'S1'"in§Vas2i:§éiE1 2.' ' ' » aged e'z_b(>1,;t 32'Vye.::1r:~:g.[ 1'/0 SL1g'2,tﬂ}ﬁ121rajVé: 44 V GokjL_11_a Extfexgsioﬁ, ' . "

T L1"n}1 k111f, ' " A V ...RESPON'DEN'I'S . (f3y_EVf:f- Gu3mI_i11ge1ia11 '.If'.R.. Advocate f€,§1T_ 1'{>s;v[_"}z.)_r1{iV£::~:1t':_§; 1. to 3) 'E"1'1.i':"saMis«::ella:3e0us First: Appeal is filed Lmdcr Section 173(1']v.V__0f the i\/Icgrilor Vehicles Act, 1988, ag21i11s'z the _fu'ti--gzn1e1'1i'. and awa.r(1 (.iz,1'(.<%(7I 21.132006 passed in MVC .NQ_.fi,.{)68/2031 cm H10 file of the Pr"i_}:1c:1'p2':1.i Civil Judge {f:3e~:1'1ior* I)ivi$i<>n) and _A€:Idii..ic>11z1E _M0i'():' A(:(:i<:1e1'1i.s Ciaims I'?

with their 3011 Semlarth and a friend of M.S.S'ha:m:hal<:;'un'1ar It3.i\!I.Sic1c3iz1ra_ju. his wife M211aii'f3.i anti son C§i1"idhar weréz all €'.1*21.x-*€iIi11§_{ in 21 M3.1"m:hi.v'v'i£1':f:v.§2§e:i,fii2§§ 1~egist,r:;1tim1 mimber KAO5 6519 f1~o:11__v_B--a..rig;§i}Q_1*eD "§:<)u Th irupathi. Si1arit,i1a.kun'1a1' .. When the vehicle was 11<_=.ar T§11e1.iﬁb_iigz111ipVaii--§.§'.. at exboui: 9.15 p.r1'1., on iiiational Highway mad, an 'f3t:%2'1rir1v§H iégisi.ration Immbzzzl' AP 1.0 in a rash and opposite direction and Coﬁision was such that Malathi and Giridhar sustained 51'1'1j."£-1I'iéS and died. The wife and son of .MV;S.Shai:'1i:hakumVéifA however sunzived with grievous '1'nV"i~fjh~es€ ()iF(3i.1II1SfL'c1f1{1(iS. claim pe3tit:i0r1s were thészté pr<>c::€:ercii1'i;.§s3 amti he11.-W3 ﬁied the s,4t.ai;e:3n1e/nt. of filed i::)mper1sati0-I1.

:3, ..'I'i"::_e I'£':fiS}3()I1d€1'1iZ 'mat, is-:» thcz APSRTC xx-r"e3'e;*. r:ot:ifi€:c} of 20 0bjec"i',i0ns. Brieﬂy, they have deI1.i<eci 1:116: 2Verrne,I1t.s made in t1'1{--r peiiii':i0'r1. 'I_'hey have 21.1530 cienied income and (){',{'11§)E}1'.i{}I1 of the injtmzeci. A statement of (>bje{:t:ions wouid ciiggititise of mica} denial. '.Fhe.ir .fat.<~2i'u1 day, the bus KV€1&';V'p1'u(}CCédI'Iig Vfrciiii Bangampaiam. vﬁéis near 'I'hambuga.n1pa1le :5; being driven by its driver in 21 2133:} came at a high speed in simtionary vehicle.

It is    driver of the bus; saw
the  him. It was coming on

the right"'--s_id.E§VoVf' and he had to take the Vehicle can iﬁiie _§fXi'.I'aCfI1'1A§€fV kéft: fheit is on his right side and had to $t.{i;i:'ing\2'€i'«i(;trt1'1£3f1é:éé;V the driver of the Marathi Van £051; A ' r;:(5'n'ti'(31._Véiiwid"'hit: the bus. 'E'hus, the accicient has QC:-i:_L'3.rr'cr:i"..$;o§éVif,f"due to {he rash. and z'1eg1ige1'1t driving of of t:.'ht;?_£:i;r;ivc:1" <31' '§f.hé.'E APSRTC 131:3' 'I"'Ir1ey wcruid 211550 f.1ie.__Mai= Avan and t1'1<5:re was no i1egiige1a.<::e on the part %i dei.erf:3Vi:"ie€i the (?(}IE'"Ep(',I'EE3¢i1Ii()}'1 ai Rs.i%.8:3»E':§40/m. cont:eI1ci that'. no medieai expemses were inc:1.m*ed and the a"m':c>L.111t. that has been spent: £1.I'€ ail r103: e2j&1nitt.ed and Sp€()ifi(iE3iH_"§a' denied. 'I'}1e}-* wouici 21130 <:c>.n£;ef1ci'j*gh;1«i: the (:ia.in1 rnaiie ex()rbit'.2m_i: andH__ _"v'\:-*..i.th-r.:A_T) z';:t'4 Té1j1'?;yV semblarlcze. }{f:',I1C€,S()t1gh1Z-f0f' dgismi§'sa1."«_j '7

4. Indeed these are the é;3éi:?ioL1s"p.1ea.ding§s in the claim pet.i1:io'ns fiied'he'f:)re."t:11ef1':f_§b1,j:2.a1 at Bangaiore as Wei} as TLEI11}:{.'E,"1if. Inde_eVd.-_we__ :Im'€ir:e'~~f.i3.a;t 'there are no duplication {Of :"i:'h€ :'91¥Kfé1i*dS i.né1%é'mtit;l1 as the claim pei:itiq1i*ié§--V?*»>g:e}:<'15%,C¥1. before the Tribunal at TL11"I3kL11'.i--1'1 1'.a'{\}7'C'I:§:Z\§§);=;,vI'G§'e?{/'2O01 and 1068/ 2001 Seeking ctompensatien ii': r"eéperE*=;._<;'f injuries suffered by one ef the oecugaants f.h_a.t*.is' M211ib1'z1n121 and also for the death of one'M,S.;31fir1ivéisa:_2:.,h', who was also the ortciupam of the »\%ehi(:rieV. Q'Eh'-MVC.N(>.1067/2001, the Tribunal haxringg z:egf.3rci""£.<5'_~v1:.he;'hamre of iI}j13I'i(:'fS has awarded a Sum of the Tribunai. has in Iztmiih Rs;e-:38,:%;*e,f<i:'.A in IV3VC.Ne. 3068/2001.

-5' W) =«.=-

Pu.) mesa Claim peiiiiorzsi ths learned member of the Tribunal has recorded a finding mat the £iabi1§_§_y E0 satisfy the award £5 entirély' 011 the APSRTC hzsiiiiifi-§;§'*tI;at the accident': has C§C{:t1I'I"E"d time to the "

driving 0f the driver of ihc buﬁ;

The claim p-eﬁtisns before {tag are Mvc.Ne.428<3/200 V__a..1*:u:iV '._: '<:i!.:~2'é§§'i /:2001; MVC.N0.4280/2001, 3? fi1§i'i ¥3F'V'''''i,33<%.' Amivaor} Claimant claiming c{:2mpensatiéf1 -suffered by him and Rs.2,21.,,£>ij::3;,!» ég§x{§rd.§:'&V';"MjV.1VMV§C";Na.4281/200: is filed 3:y%'Vaz:i:1:a; s.he&'g;;;d5w of M.S.Shantha.kum3.r the in3'urieS suffereé by her.

The Tri¥31if'Ia&1:'t13»s:'-- aii;'a:{'€{éd a sum of RS.28,5{)O/». A ' ~- :'M,'~.fC;=N0.4~$82]2{)Q1 is ﬁled by the widow ané miner 'V;3§;.fi' séjeking compensation for the degthv_§f'Z$?f..;$;.Shanthakumar. The Tribunal has awarded %%aTs.u£:;M§$f Rs.6,8{),OO{)/-.

V " r.ii;*I'\x'C.1'~1o.41~.'383f2OQ1 is filed 3:33; the parents, ;fa"t:he1"~i:1- V% V. ﬂaw and motherwizyiaw 0f the deceased Ex/Iaiathi geek:-rag .T compen.sat.i<)n' The 'Fri13u11aI has; 21w21rcied 3. sum of _§ RS.92,0C30/~. T M\z"C.Nc).4382/200} is filed by the Sidd211*2iju <:orﬂDo;-3§21t:io11. T awarded 9. sum of R.s.2,74,OOO/3",; V " x V MVC.No.4384/2001 is filod minor child Giridhar his death. The 'Fri'bt1i1211.ﬁe1s w.

Indeed, the Motor A(:<:idé=ri_§; at Bangalore has re<:o1'deCi' of both the xrehicljiém ai:=e::5. re§:oonéi»E§1c 11):?" the accident and has appor1:io.r1t:{i t,£1e'3@§g1igr;iice" in the ratio of 50% each. In f1h€iSf3_Ci}'C'll'f£T|5V{&1flf?€S.§- 211} the ciaimants, who had filed '~-,ci'a;ini 5;:)eti'é;i.oI1s "om Bangalore are befort: this Court"; L--..Sve.:;.ki1;_g:f'*--§:n}ia31:=e111enf, and also qua"-3t;io11ing the finding re:'co__rdcjr:i*c);jl:o()nt1"ib11t::)_ry zxegiigencte. The APSRT C is also "beI1:)1'o Co1:1ri: quest'.io1'1i:1g the jL1dg€rnont. and award ' pV21's:.<7»é(i by the 'i":'ib:,1z122l. ai; Bemg;ai()1"e on 2111. count:s. that z'//4 k as is, ac:ti<)11a.b1e :'1eg1i.g;e:'1Ce as x-V611 as the cietermi11atio1'1 of qua11{.um.

II1s0.fa.r as the judgemem'; amii zaxvzzrd jg;-%i;i(fi1.s."v;1rise from ciaims beftare the 'I'rib"Lm21i at 'I'L1mk._1.;1rv,f_s<:2riiy "thc 7 APSRTC is before this C()ur'i, QL1es9if;o..r1'i:1gi'thégféiht: vhf (:c)mpe2:1sa.ti011 as well as "hA() iding "A§E3S R'F{3a responsibie in its rsmiretiy 1'0f*f;hc* a(:ciéia:=c_:1't; -- i

5. We have heardMr.E).Vi}--ayaak'u..ma1r, Eh-3:9,.1TI1.€ d Counsel appearing for the Mr.Sridha1", Sr1"pe1fﬁ"V;Sh§:st4r£,?fvé:1dMr.Gii'i*iiIi11gaia,h. learnczd Counsel appearing; for .(_tV1a1iI4f('1é/3,1"EtS. ' }\/E r.I).Vi}'zay;11i:11n21r, iearned Counscsl appearing for V' i;}1é (3§>:?pQfaftic)n would press into service the skeztch {ar,'hiC}1,,:"'»v_as%V ';n;1'9cf:;r}«;.<:ci dtlring {the (.',()t..i1'Sé', of trial. The §r1dc2€§€i,_. 1' he f:4,1.z*i:}'1€x' submits ighaii 2,1 p<:'I'1.1sa1 Of ihc sk.r3€,r;:h skééicéii was 7marke<i as Ex.P.~/-1» before the 'E'rib1;1.na1 at 'Fu'mk1~i3" zuici EX.P,.'3 ?;)e:i"<:>:rc the: '.I'ribur1a1 at Bangaiore. it.se1fcEear.1y dis<:1.o$e$ t:I*1a€:. the vehicle of the C0rp01"at,i0n was C.01'ning from Ch.itt'oor to .Ba1:1g21r1z'pa1e1Izi. It was beiiig; drive'r1 2:t'.a1m)derz»;iie speed. He: ssubr::1it:s that the driver of {he bus saw 2:11c)th_ei* \--'e1r1ic1e e()mi11gg...fmIfi.. the opposite di1'eet.i01'i and if. was comiiig on it}:33V__Wr(1fifg Thus, the driver of the bus {1£_)()k_ '"<v)1f1. extreme left side to avoid any e€;1li:s'[i{mf He"siibri'ii}i;s ih§;1t nc-:vert,heIess the 1\/Earuthi v:a__r§"~a:ame';ind.hii,..t.1"1«s:%"stai;~i0naI3r ' bus. Thus, the f'i11_(ii.r1g ribiinal that the Corporation is 100%'rcsf:QI1si?31e_iGrV the accident or for tEjii?ci't"'1*r1a1.i:ij:.<;fr 50% as recorded by the "I'ribui'1--3.1 at not arise. He submits that theVn_eg1ige"m_:Ve thi: (§i'i9cun'1si:a1'1Ces Cannot: be ai:tri3:>'u'(.ed tQ.e..{:h.t3"'.dT§V€I' 0f"i§.'l"1"e bus. Insofar the compensation 7a.f\_>v2£r:i_£f?:<:ii Tribunal! is cmieerned, he submits that t.he "[";fi'I:n_,i:f:.1é1I has not taken 11111:: eoiisideraiiicm. the xr1at'iL11'x::.t)f the iiijuriess sui'ie1'ed by the i1i}jI,1i"€d c)ecupar1ts £1'md5 the e:iete1'mir1a€i0n i;}'1ere0f eaimoi" be ssustiaineci. Hr:

_..furi"11ei~ si.:iI'3mii:s that i:1*1sei2;1.r 518 "me c:<m1pe:'1sai'.i(3r1' c1::rt:e.:*.r1'a.in<;*.d in I'€'S}3€T€)'{' of the iegai represe:1i.:«1fi1«-*es of the ciixteeaseci. the san1e £11S() warr211'1i:s i:'1I:e:*fere1'1(:e iIu1é:s:§j:L1(:h as the in(:<)me and the :m1.zIf,ip1.ie1" e1ci<)'pi:§¢§i""issjf Ifxigher 'I"hus_. on 2111 croums he judgement and award passed f'vt:he.,_r;i'1 r1egEige:r1Ce and quzuﬁum Wé.-'i3'af_a11ts"i:1i;erfers::1ic:§.__V

7. Mr.Sridha1", Icam§s*,d Ci_m,:;_i*1sé}._ap'pear:iI1.g for some of the <:3aimant.s would Asa-npor_fL---- 1:118' j£1_dgém'ent and award.

He submits;-.sVi:h;éii in".t:hars: gj.w~:':1 s:a(-if of (:ir(:u.mstam:es. I'1avinf_§§9éVga1"d is"7';_11s3_"*»1;ié1i.1.1;'<:"6.f" the injuries suffered by the (:I2ii:11a«z1i:s,-- VCiL"i'<3.I_'VfI}«i__1;V};'211{,}'.~€)I1 of compensaiiion itself is on the lower 'side.v_He *f1£f{her submits that insofar as the inc:v0i11_e"sVi:a.E:§:11 in 'i*'és'p<»:<:t' of the deceased also is on the 1:(}\_wér- é1'1:yd_j..m.uIt:ip1.ie1*, wiith refe1'en(:e to the age of the d<:eteéji:se<i and the <:1aim.a11t:s aIs<) 1'equires n10diifiz3ai'._i(>11. insafal." as the ac:1:41'on_abIe 11eg1igeI1(:e is A' ;(f()I1.(f£?I"I1§i',€i, he would press intca se1*vi(te EIxJP.5 ~ spot. .. _,v_r£1;:z_}121.;e:z11' SA-'I'iiCI1 ;::c:<?c:>.r(ii£'1g to him ::.1.<-zarfy disciloses i:}1at. e~ the vehittle in q1.i€',ST,iOI1 xx-was st.andiI'1g diagtmally on the road. Thuss, the. questiion of reciorciing a 'fiI1<:iing t1t1'21t t}1'1e driver of the Manxtili Van was aiso fer the accident. (fees not arise, He the ﬁnding recorded by the Tribunal at '{~~L;:mkL1:r on t}1e4"qz1est.te11 of cannot be faulted.

8. Mr.Sr1pa§:1 appearlrzg for the (:1ai11'12mf__§5 '~'3e eri1';te11tio11 of M:".Sridhar ancl $tiE5'fr1i€.s}?t.ha1t:'}Vi3':eCf§ir as <:ia_ims'W1'th reference to the other. oc1t:£1p:a:i'I.:s__"eufe eorleemed. the negligence CE1.'I'lI1(_Y[, be' a_t.t.rib'L1te~_f} "to them irmsmtlcrh. they are 0Ce£i'p:9mts~.z He:1'€ie';' irlsofar as they are concerned, the iéeﬁipejiggéavitier1"_j£.() that extent". CE11'1I'10t be reduced by' 50% Ae:Xt:erii;.§._.ti1<e judgemem; and award warraiiats i11te1'i"ere.n(:te.W . _ /ﬁg }ic:.1__thr1_g they are also resporasibfe. Hence, to that

9. MY.G1,11'14I1i1'1§21iEi}'1 is-3a.1'1'1e(i Cc)Lms<~:2E appeeirirxg For Sonia of the <:1ain'1e-niiis in t:.I'_3;'c-3 ciaim pe3i'it:i(:ms fiied before _ M the Ni()t()1" Accéicieait. Cliaiins Tribunal at '"I'u.mkur -sL.;pp0rt.s the jL,1dg(-zrziemi and award passed by the submits theii: the T1*ibunaE has t.aker1 the €3Vid€I1C€ let": in by i:h<:: (:1aiz11e_a,:.1.i:s_,' contention that the driver oi" ti}:

T;'}.'1€ acciderat. Insofar as tils:::(:Qmpé'i:§atigfivIiiS:._;§:L)m,:'é:r:1ed','L' he submits that it is iusi "v--a1.f';~cj l'€ﬁS'(}13a§31€ in the Ltircumsiances oftlie (iziﬁe. '' * .~,;.;.

10. --.II3~.,119ii'ig-.ijhéi ijtotzrsc "of triai, before the Claims "F'1*ibL1_né1£V_ in Bé1:x1g3.}¢:;t_é;*«.._ Vfwio witnesses were e.Xa.mined as P.Ws.I arid the W'id.€}\-V of the driver of the II13.,_15:11fZiii..i V311.' ~ ..T?'iW.2v is the doctor who speaks about the «i;t1Vji':::a'i€;SS'. "Gin behaii" of 1.116? tilairm:-1ni':s, one more witness is P.W.i in .s:upp()1't. of their pica. The <:i:ax«i1'i1e3izii'i',s;; hzsavcs iiiizirkeacji 1.3 £iocu;:1_1e:'r1i.&:a at E3x.P.I ':10 132,13 Whicjh 'Lire in Kim na.i:z,are of F'ir5si; 1'rif1:)1"m.:ai'§<>r1 Re-3p0ri:;,,,§ /' //7"

.../"'" , " '<:<>n.i'.enti()112ss Cfilélfge sheczt, SK§':31i('T1'1. n12L}1a2:a'1', disc:ha.rge zamrnmary and ma-zdical bills, £310. Few rr1<>re cic)<"_:ume11i's;-:. are znarkeci at EXP. 14 {:0 19.20 in 1"espe(':t cat." i:Ir1e ir1ju:'ie-.3 :s:u.f'fered by the ttiaimam. in §.VIV'C.N0.4281/2001. }iZx.13'.21 to doCumer1t3 in support of 'ch-::i_ MVC.N<::.4282/2001. E-1x.P.1 t:Q; 21113 fhé'_':g!f5C:ui_1':}e;f;<t:é'. 2 marked in MVC. .No.4.383 /200 1 T 4'384,/'2Q%0 If"

these: petﬁions, the Cc)rpoi':1j..i'un hAa;~:Ve}:21mi11'c:_d*--it.a--'driver ' as R.W.1 and no dog:x1r11€%n€;s§1'r.e3 'marked'.--.,_IHnV_the Ciaims Tribunal at Tum1{u'r,- wi'c'z(§w the deceased Man(}'réifiTa-- ex5i§r_i'1iIj_e(i"as P §W;1 and one more witness as P.W.2.«. E;~:s(P.i 1 i:@..__F84 ..-_«~1.1"<3 melrked. On behalf of the resp_o_r1de1itS,_ v()i~:;<:% '-.:,vifin-3.53 is ex.a_mined as D.W.1 and tie" R4 af€é"'1"7{i21'rked. which are once again in the :'V1"Z,1'€1{ 113'_(_;§'Qf"€§}i--Eifgf3 sheet. mahazzar and spot. sketch. This is 2ii»E_i'.i1e- ~<3_\?i_i.--:j1E:I1(:ca which is let in by 11110 c1.aima:1ts 21$ well €1:.¢ 3' C0rp0£*aticm in support of {'.h<*3ir respective: 39

11. Before exa.rni:'2ing the e.Vic£e11cte on record both oral and <:lee:Lm1<-3,nt'.e11y, (:()z'1sideri3'1g; the Canter1ti'();re4:":{;.-pged by the. l€£i.I"I"i§';?d C()m'aee.l appea.riz'1.g,§ for well .213 the respormemﬁ, it is 1"1ecAese21ry'.'i()' 0bservat.ions as to the. rule of road is that when two other lroln (apposite rn.L.1ef,l-- the left or near side of the allowing" the other to pass. _'F:a:'11L111e"'tO' t.¥~1is3%"'ule is prima facie evidence cf' izeg' .*:rz'1'(.:e.._'_ "N_0 '-(":l(51',:l:)':'..» if there is 110 other t.1'afﬁ'cj"o1'1lV fglllieiLlrivérrmtaf a vehicle may drive on the ctrt)-wrsef ':l'1e~ .'j'0a'c3..Qr.,_e}3en on his offside but, were he to do so, 'rnu:~,:._t '::.'..eep' a l§et'{.er lookouf and use more ea.if_e°~t.lj.a:1Vetherivisse-«is The rule of the road. is _ ef:,"l'1:§ii'e regulating course of vehicles, passing e.a.e'i"1 <3th1€r,_ Iiiuf. it: le.ad5~; to the I'€',fSLll'l ihaf. all _pers0_r1e, ir1(:l"ud.i'ng.'épedesfrians. may reas0'11ably expe(:t that \;=*eli1_ieleS will be ::lri'vir1g on or next: to their near side of l' ..1:'£'>;:1rl in a_nt".i(:i}322t..i.cf>r: (}f131{?E?liI'}.§_§; apprr.}a<:i":ing 1E:raffir::, /F} E ix,» /4'''/') ..,-e:?2'/ whose drivers will 2'egL1Eat.e i';hc3i1° ar:t.i<me3 zicczordiiigiy. It is the duty of the cirrix.-*<';*1' or rider of 21 Vehicle': in keep a good Eook out. Indeed, 2-1 cirigver wilt be h<3.1<:i iiegiigeizt if he fails {,0 rioticte. in "time that th:> person have (:1-e:«3i:<2d a 1)ot.em.iaI da11ge.r* . out for other traffic which is ?.j.):I:ml'I 1"C'1y"_V tube 9 on the mad. whethei' in irgnt aiongside himi especiaiiy bends. Indeed, ._e:1'V'V»"{::a i1isi'()'ri'Abéytween two mater vehicles V in is no evidence p0inti'i1g H 'toftine"%;i§*i\2fé2*.Vb€iz1g;Véiiiy more to biame than the other, "the pmpér':_'irii€1ién.ca::' to be drawn is that they are both. to bEéi.m_é. ulii noticeci i:hat a prima facie case i V' , 'iSV"i'éC}£31"if("3(i. t0 out for b<:>th the drivers to blame.

" ﬂit: occupants of the Marathi van are to be i;.hi1'd party and Cannot. be said to be AAr::sp<3n.9;ib1e for the accideni. because it is the actiiion. of the ' Cirivézr which results in an 21g:(:ici<2m,. i1'1deeci, it is also £10 9% .....--bc;? 1'}OU.('.€'d that: it is by no m'€.a-His {30I1{"f1E.If§3iVC £?\£i{i€1'](3(3 of x;

§ :

E J zlegligezacte. Indeed this not 21 case, where t:he.=:~re is head 011 coilisitm bE;'ii\V€€?I1 two vehicicts in t}1<;~ (ie.;:'i;1je of the mad fax: us to '1_'e:':<3rci :1 fi.11_e:1i'r1g-3; £:h21t« f.E3e__§i'E§*ivé%_i=:.¥.gh€_ E\/IarL1thivz1.n was equaiiy r<3sp0z1sjbEe for"i;}":e{'a(:C'i.demt, EI1dc3ed, in this regard 011:: i:at_"':°«:%;}u.'i1fer;>1 xE',€)'V(?:(;.1}S":i1"§c'3I' the entire evidence on 1"e(:c;-':'i;i«-..x_V>v}1i(:}':..is not I:m:1(-3e€f1 ' Gniy two wimesses w0:_1}d abohuip has it: how the accident has ()c(:urr"€:.r_if _ e1fi'vdAé'11,(>e let: in by the Claimants in s:,1'pp0ri::.3f'tiieir 'r'i<_3"r1tet1'.*:i§$";3v"t}1ai: the accident has OC(?'U.ff.€;3 d ta jralsh a.f_ndj; .neg1igeI1t. driving of the Ci}'i\7€3}f' 'dimﬁ'i§gv:.bL1§'§VVVi.1'1é'>}5§'§dOW;V6f M.S.Sh2mt;ha Kurnar is examivfxeci'-21$ is the only" one who speaks about accident. indeed she would c:1ep;3s1"_ir1 t.IVr1e-A fO1.'1i*>wih§g mamzerz " '-A1: fghe 1;}1vat""%[i_ti3e a. vefhicie APSRTC bearing 1 mzmber A1310 2? 5652 whitéh was "L'7';v.j}':V'*r"_1»S:1;.<.g '£;V1.*(>r;"1 East; West: ciirecizion drivezi by d«fi\2'er in a "rash and neg;I.ige13t; 2112;111:621' "=.x§§i.Ea 2.1 high spemi, the driver of the vehicle 1031". (?.01'2tro1 OV-'(*:I" the \:e11i(:1£: and dashed /':2 ii;

5?' Q){E,'iI11iI'"iE1{li()I1 of t'hi:;s x:vit4:'i<:5§s E33: the resp0ndez'1t:. Indeed ag;21inst. our E\iI.21'r1::t.hi van from tlrztr wrong side. Due to tile impa.c:i:. rny s-301:1 sustained'-.,_ ﬁ"a(:ture to the left t€.I1'1p()E'.':11 bane .muItipIe infra C<;*.r<=:bra.i Haematoma. -5 1*1'gh'E. her11i.p1egi21 and abrassiozl I21ter21,I':_A'_:'£;9x _ left eye me-.asuri1.1g 1 X 3 '_ ' b The specific c:asse of the €:1ai1n£i:1t.é'.'_A'iS'I the bus is responsible "j\v0ui':ii' further depose as fQ11:)§v's: ' ' "I submit that: due to the of the APSRTC }f§1i:'S.h§3,rii;_1g.1~e§};iAstiti1:iof1 rmmber AP have charge driver for the Ilegligent aC:t_._ {he folloxving documents . _ir1 sii"_pp€)rt.Vt:~i' rA1'=a_y C:"ase". ! » f 13:) _a sVL1g;;e$ti(.)__11 that inde<3d i.t is the driver of the Marathi 'v;i11.'~ VdAé:*ct.e:1s'eci husba1'1d_.' W215 drix-ring in 21 rash and 11egijgén{;"ﬁ1e1n-new has bee1'1 €;0{;a'Iiy detlied. Indeed we ht)'i:.i2<::£~_* that, tihere is a1)s0h1'u;:iy no €ff(':t'3'€.iV<-3 t::mss~ f 'R -.\V%Ek} $6.

except for a. $1.1§;c_j;est',i()1'1 that: the a(:c:ide.m: has occurred due to rash and .x.1eg1ige11t. dri\:i:1g cf the var] hgiariiigﬁyecixi denied, we notice that there no other to her. The remairxing ()1'()SS~€X8.£E1i.Il£1'Ei('5T} 'w"(3e€1;1d"'re_1ateas9 _ z to the qL1am:L1m of c:0rr1peI1s:é'ajti<§§ri";i'r1Aei~_'§.i1e' irguries etc. Hence, to t.h3{:._eXtV§2I1t;We the evidence of P.W. 1 ha£~s ge1u1:e'v--pi*aet.ie§11iyv..;,11;.eha131enged. Indeed, we are of of P.W.1 is required to" the attending (tircu1";1sta,1i(:"«?;e',"».f;hVa1f "\I.«_*iVt}i r'e'fe:{enee to EX.P.4. Indeed Ex.P.:~i1" Hie we xviliefivis in Telugu and a free transiéttioza of €;}::1e'j_e's}§<>t_ i;3.a;E1a;oar is at Ex.P.~<i~A. It is also to nofieeei vﬁ:'.l213[: '.EX.;P.4 is prepared at 6 on . We'Ve]"S{)'Vn0t:iee tlgaat. complaint is lodged with on 20.7.2001 at 2 21.111. 2-md the spot p2:n.(:h1':23;191;';:1A is done at E3 21.13. Hence, we are of the View Athat. .ee3"t.a1'I1 em10L111t, of e:reder1ee 153 to be givell to the " eaifiiesi. d0eume1'at that E:>:.P.4_ indeed Mr'Vijayak11rnar ...w+::;L1I££ preezssg i.1'1T:o sserviee EXJKB -- the skeijcth, {ice but,i:re.e3 y.

3 1'?

1 his (%01'1ie1'1t.i.01'1 €'h::1*';' indeed '(he vehicle beI()I.}gi13g to tihcé APSRTC W213 011. the exi:1'en1e left, \vI1ic:.h on its left: side that. is on s<aL1£:.herr1'1 sick'. I1"I(i€'.€f.1 EX.P-3 si<et;(;I*;.._'i%:;:_)1:1<i ceI"t.ain1y give an i.n1prc%ssfi;>ia 'r._hat ﬁle If)L}S._§V{«?£1Eﬁ~.V" V017,' i.'é'_I'§c_ sotnherrx side of the roagi inasmuch is.

E rumﬁng east to west. Ex.}?.3 "*i1}_1(»:

c0m".em'.ion of Mr.D."\7§je1},Ie1ka_Ifn_;11' f.('}'-..S(:3"11&? ﬁ?§i;§'.£f{1§;.VVV B'ut ' however a pezmsal of E1x.P.3 mat dI';S'C1OVS€ 21.9%; to when it was prepared. Ir1dr°:Cci, ifii_i.:*~? iﬁziji; in-.,c1isp11te that the said sketch is A'--})1'€2p';11'(?L'd-:éi.ft4€17 'i'._}1C .C()f?ip1ai1'1t is Eodged. Obvi(>1v1'é§1jz ;AV:if,thié7ié:E:¢t'.::1*i has wc()me into existence after the c()If:;)1eu'nt -is"1«f§oI§ed "s(}="21}sc> the spot melhazar. We r10ti(:V€.v 1:hz:1at'{" t: h.;'-3....'-(:() :'r1;V)A1é..1i1'1t_ is iodged at 2 21,111. on sp{3f"mﬁ1Vah21zar is done at 6 a.rn. in the L.'11§ic,3riji11g';-.._A xve. are of t:h<.-3 View that Ex.P,=i1 M espot ma}1;'12:aj:i"céquir<3(i to {)9 give}: mom (?1"€Ci(3f1(.'.(;'. than 'A 'EAX.P.3.=._..EI3df3€Ci. it; is comm-'§or1 k1'1c)w1edge that after the g1<i:'ctir14;§z1i has oc:c1,11"re(i. the 'v"€I'1i(?I€S .';II't:? I'£'"I()V(:',(3 away to V. ..r::'l=i%a1" on g<}1':'1g; 3;'j3"é':£ffiL'.';, i1T1£,i€c"%(,i _s:.2::1'1 an :3x.er:':is€ E1215 beeti 5"!' *5" 2' $3.

done a_fi'_er the aCe1'dem: in this came, We also notice that the accident, had oec:u.rred at 9.15 pm. on if one were to take into eo1'1sic1er21i:io:1, t1I*1e_;'"fi13ae----.of'r.~3f}_i'xe J accident, the 1o<:igi_13g of the eomp1a:in1: a1'nﬁ~-.i;he""V.d1?an«rj*i1;g, V up of the spot: mahazar. it xx--*oui'd e1se.::.. djs3e.io$e"§hatfA::{;3*1e bus was diago1"1a'1Iy 2}.e1'oV.--3Tss'«-..{.he .r'oad Vin:;?[§3"r1A?1i1;1{:_I%1VV2r41s the' front portion of the bus ham} __efo.ssed the mediaﬁi fine. We aiso notice that the Vxe-ihﬁth:--of?1i;e 'foado -is 22 feet and on either side of the. road "i.here 'i5fe1' 1'net..a.:I".i'oad measuring 6 feet. We 2.}_'I'~€!VQf View th.at--._<eE1éfoe (:or1tributo1'y negiigenee (2€iI1l'1(ffH the'._"Vdfi§/er of the Maruthi Van. We aieo oote of the Corporation is a much heavier veiiioie amid t';1i1€'.. NIE1FLl{hi Van is a 11'ght.er Vehicle. Ind--eed.--."v the rL11e.?§o'f' the road wouicl indicate that heavier responsibiiity on the road. If we read ma1'1a2car aiong w'.ii:I'1 the Complaint and the evjic1ene.e" on record, we are of the View that the bus ' =.b€:1o:§ging to the C():'porati<)'n is at i'¢1uIi;. Indeed, it is also " = »-:-1o't: in dis_p2.'1t,e t:}"1.at pursL:ar1£. to the <::orr1p1::11'I'1fg Fireat «ow Informatiim Report: was fi.I<3d and a.f"i'.e1- due i11vesi.igai'.io11, the driver of 'me bus was crhargaé sl1eete:"1. ii: is§W1V1V'V'a:a:4j'_ ci.ra)'1:bt. true i:I%1a1: he u.-'2»1::~; E1(3C£L.1ii'fi"€fCi in the But hmvever. such 2::cq11iti:e1i }:)JyA»Vi»i':seif the way of this Court or the under the tori" and re-:c()rd'§;'~f§}1di£ﬁg;; which is I'f3C(}f'd€'.d by tihe Cp1:r.f§ . We also note _w}1i(:h is marked as .EEx.P.2 wou'l_ci-- ;2vitnesses. who was charge sg'(1e'E:_t_j.\Vit:13§;S:s.. sgjgéaizs about. to how the a(:cidejt1'.i' ""1a4s_ fihdeeéd one Jambugolla 1\/Iunisﬁxzamy,' witness to the accident, speaks alﬁouii it. ITICAW'é1S.:£1.§S() examined and his stmiemeni:

was :V1'T<2r;orcie<,1-; U 'I':r'1de'e3d, we are of the vievv that the V"--..,s1:z1t.<3':r;1;e;>:-::1t4 'made: bé'ftii°e U16 pmlice by (me of the wiiznessesa 'E+:)'ihe; 22.;7ti:i§f1"c>;91'ii'--. (.';arm()tT be brushed asida I.ig1"H:Iy& I11d£--:eed, 1:116'-.7 s1;Erf1f;.11VjT:;1j'y of the €V'id{:'.}'1(2(3 produced before the j Crinii§3éi}.VC()L1r't: w<)u1d $pr3;;_1ls: about {he rash drivirig cf V»f.}AA';é§€'1:>_i,1$ at E3 15 p.m9 011 iE3.7§.2(}€)1 a,r1c:I thaé; as 5:. ressuit", Crf A 33 suc}.1 a rash and 11.eég1.igcé11t' dr.iv.i11g;, it has r<=3su1't:eci in the death of five pers:-sr;_)1:as and '£:hr:> 0céc::11pa31ts h2zdVv.V:_-:ui"f:e1*e:d V£1.1'i(}1,1S i1'aj1.1rie::s. If 0136? wge-rs: to t:.:21ke into _:?_E5i1siiii-»e_Ifai3i__(5r1 the e1_1t_i_r(~3: c==:vici<::11Ce on r€~:C0:*d, _--1")(.:t'.I%iﬂ '€)1:21I qndg d0cun1enta1*y, we are off the._ \,4-*.%_':-':'a..;4' that. V't.'h(€' :"i7i__1':'éi,i_.'1g recorded by the 'Tribunal @!1_t:'~.BangaJ()re apvp'Oi"'ti..L21f1i:'ig ti:-5:" 11eg£igence, in the (:i1*ct11111st.a_11{ies x.v_;11"rz1.ﬁ'£,s:_ i;3{.e}§"f'erence.

12. Another 1*eas<;~1_1'xar1'1rf%;:I*1 _xir(>.';a§.d"xyeigh with us as to why we shouid i11i:£:rﬁ3-}j_<,--§_ rf1fi<f§;:;g.V-~reC()1~ded by the }€'c"11'I1f3 ("i fIieIij1;>e1" :j($i"t1*1e:'I'rib:iﬁéi.l at .BangaIore regarding the igihé 3.bS€3HCC of 'cl tort feasor, the qzzes-§{i:%i.QiM3v.()I" him w1'.'z.h the responsibiiiiy of

-V V. '_ sa_ii~E:sfyif1g the éti;;1i1_11__At',o the eXf',eﬁt: of 50% Wit:h0ut he being"

Q ' .21"p21rty t:§'«ﬁle pmcieeciitags is; ceriainiy not permissibie. };:1t1eeci, 1'_}'1t3 ()w1'1<3r of t;he'Vel'1i(:le 01' iI1Surt3r of the \ vehicle ':;_1re to be ssexidied wiith :"espoI13ibi}it:y" halding i".l'i£1I: M2?gmt}3i Vz11'1 \¥3.::s c:rq_u2'1E'Iy '1'<3s;;3c>'I1rsibEcé for €',E:ze ';1;e::<:i(£€1'xt4_. mdzz-egd iﬁhﬁl' 'I'1"ib't11'1a} %;>1.;gh't. to haxze hazard the x""""~ ()w'ne'1' :31" in iiha E1bS€1'1('.€ of {he c)wm:>.r, 1:119 'ir1sur€:r of the vehiclts in question. X579 also mﬂice then. no effort. is madcé by the C()rpo:'ai',ic)r1 atktast: tin s1.iInrn.<i's-1 the i:1Sz1i*az1ce ptzsiicy from Ehﬁ'. ()wner oi" the vehigtIe_"2:nd";if is not available. froxn Tjlhﬁ l('3g8,1 heirs. 1I1C1é{?.d,'::_''.;'-EyL.I{:]'13'E3721 9' application could lmve been "2t_-,1'1'é Calling for iI1t.ei"r0gat0ries. _iBut ht:-wt-Vet suéhéin' e;€<".e.1'cis'ei has not been done. in ii'i*1:f"«iéir(:tifnsfan:c<3s§;, in the absence of tort fe21sc)f,"'-t:.he,"'I'ri}j)ur;.3.1Zwas not. justified in recordilig 21 finding H'_t.hv"a'4_._ i\"iai*u~3iji3..i-V*' Van was also equaiiyM£*e's§jn11si?§ie '£.l1C_"§1VCf',idCI1i. indeed. if the C0rp0'i*_e1t'i<§n' at finding on the question of negligezme, * it (izlght ii(5'-- .hé1v£: been more circumspect and vigi_1ani;.a11d"m._e_1ke an application to imp1(~:ad the insurer affer the necessary informatioitl. "i'l1a.i. has not 'b3&>._<éi1 Vic';-:)&v1%1<;=.';i' Hfgrlcte, in this <:ir<:u1nst:a:1<:eés we are of the ~s,fiéw t:hai'_"i1i '1[$"t:he C()rp<:>:1fat.'i0n bus w't1i(:h 1'€Sp()I}Sibl(i' for ih act:i(ie11i.. "' Indeed, the Motor Ac:(=.idem. Claims TI'ib1.11"1z;1.1 at.

"£'urnk1.13' aiso recorded 3. finding that the C()rp0r21ti0:a bus is to be blamed entirely for the accfridemz, irlaslxxuch as; the 1':egIig<:>1'1cc~: 21ti;,1'ib1.1i'r:%c1 to it: in its G{1fI.iI'€'I,§? is 100%. indeed, wt: ilave peru;g"seci the the Motor Accident. Ciaims 'I'rilf;tm21] ¢ (ﬁn said qu€:si;i0"n. ':11? of 1.116 \='ic>;?L>j4 eviderlce in this regard .f'iAfidi;}'g.

but the finding rccoréicgd is,C'[d1"1'c§(:t.""

13. """ _ to raexi; quastiozl that is quanti:m.« Ii1d¢é€i_;~._»iv5:: not;i(:cr that both the ciairnants as wail}. 33 _ Cof.p(§t"af.iE§11 are before this Court. The C()r}§0§f'21tiC:t3 is Sé~f(?:?kTing red'L1Ct,i()1'1 and the C1aiman'[:s are %§<:jTe%ki:1;g~._c:';'1}1Taff;.ce'I13em. Irlciecd in this regard, one is re:q_t,1irc:ai~ the (:on1per1sa.ti0r1, with 1*e.ference to ﬁle: 11ai:i11'e 0f the i.11j1.11'ies. d1.13'ati0r1 of hc)s;pit.21Iisati0n, f1:»e><:ii(%z:1i expﬁmsms. pE?{_',1.II1i'c1Fy £1I"ld l'1()1'1wp(i*CLlI'1i%,1E'y 103863. _..EVns<>E'ar as "the ciaim in z'e:':spc3s;:i" of t'.hc?r cfieatzh is c.or1{:emecL 'W' ,,../"

x'''' ./ 4:

ma' « «_ 7:

(2 4} one aisao 1"equir<?+::! 1:0 i.2.:i~:e 3"1{3'te of 1116 :i.:1{:<;}me_----(_)_1" the Ci€(',ﬁ:2.1S5€(i, tié:%dL.:(:t':§c31": i,c>wa1'ds pe1's<)a'1aE. c2xpc?:1:Tseé;- f._2i'rt1ci when w()'uid be tzize icisss; 0f'ciepe:'1ci€:1c=}r' zmd 'C.«I'_i7<: .11";uV}L'i;ij3'ii.cjTr V' to be aci0p1":e{i, with refe1*en.Ce 1:0' ifhc":22[g§é,0ff«£:}'1é«cirséeaseti in 8()1'If1€ (>e1s€s; and with 1fE3f€,Y€f'1.(__ff'ff) t:?1';:v_VAé1§ge': of zriaimaratts in few 1-4. 'i'he first of " rcfemble to Mv<:.No.428 is med by the 'MFA.No.2163/2005 is filed that the (:iIai11'1a1"1f.

is 2-1 x11i1:iL"11*g at the time my the a(:cI'd.e1'1t:. The 1V]"c"tu{lLlI'xL",' (Z>fnU1.(% s1.1_ffe;:ed are as per Ex'P.8 to .4) ei"r_")1'zi"sé{ie3r_i '=f;1t.e1'z11 to irzafii eye IT1€E.-1SE.2ifi'iI}g 1 to 3 CITES, 1 "£;2;)~.S?~,If.L1.i;€§f.i "w§)'11§1(i ff1.*<_>.m left payiemi regicm, {SJCT s3<32.;1f;.3'bi'aj.11p1ain W m.u.1t:ip1e C0ni:usi()I'1 seen 'A "i1A1vQi'\;-*i1"1,<_._§" bi1a.t:.Er:ra1l b231e;si;i':"<':r:aiiz:1E, 1)«::I11;.:zr:,:1':;1} i<)b€:~s;, lcizft _ a:,E"1:,11.2m11,1s3, 'i:>;iz:1"£.<3:1'2:1i <:%c?r2t'm :11 $a3:1'1§(}v2z..I<::m He xxras t;11'1<iic1" '{1'CE1f.E"11E'.l'1i. from 2072.200} '('0 13.8.2001.

P.\-«-V2 the iiiocmr ca>s:21111i1'1c(1, w1"10 W(_)uE{£ :+;;.>e21.k __ab0u'£:

"me. f'1£1'{IL.iE'(;' of ir'1_}a..11"i.es 21ml aim {he cii_:'sai:)i1i1y' t'2«u'.3"t£3§':.._ 1'a0€'ici:e t.1r121i' the '.I'ribuI1aE has; a\>x=-*211"{1e<'1_. ".--1 _s.~r§1.'1i1ir~-- Rs.2,2'E,§OOO/-- :.11'1de1' various h~t':'EEi€iS.' .'_\?\Yc§ '§,{1'<qf5x)$_§: 'izo u e'I1i1anCe the (?()II.1p(3i1S2:1i1i()I1 in 1'(¥:§}.)€€?.1', of twr)'iacﬁagis '()_;i'iy that pain and sL.1t'fe.1*_ir3g'-,gii*1_d 1():,é&s._of -anictﬁ-ii3i"€,s.' "Hie"

r::vic1e1'1Ce of I)0Ct,o:' ~»P.rW.2 "On disc:31arge_. the: .pe€.'ii;i($r:ic1'_.AS~afr;1é1:f{.}1 had difficuity i'1":_ sp§tééé1'1'~ in the gja;?:°ﬁ: ._ I'.i _$§ij:icé"'€;;.i7V. 't.':*3.§F~._b0ciy----.....v'The injuries are _g»;Vrie*,2o1'1s"E1':'V. _»1'ia1i}i:;*_:§;----- _ He was seen by me on 18'.3.'2()O4=.. was repezlted in ,x-'iew11is3 -- ri':.L1}.i1'i.})ie haem01'rhagi(: iesion. .._C?h4;1{{"I1»e.c.:._i's to iizike 3..1'1'{'liWCO'I1\!aE(;?SCI€l'1'[S if(;r~.}c>1?jg.;)e1'iod. Child spemth has not fully anti aiso we21E{.1'1<::ss in the light Ig).w'f:?ff.~"1ijmb as cic){:'L1m<:%1'1t,e('i in {hr-3 L_)z,1t;:)2at:i.e1'1t, ":'.zi;<;:c:

._ 'E"f}1iésaev'i€:£eI'::<:e wc)u.§d c:icz1;'i§;' L.iiS{',1()S£I"." E.E'1.at t'I":_r2. yc>'L.:n:1g,g; oztlliid 133:; .i'{§?{§'§,.{1.F€.'.{i {<3 1'a1~;<=.+ 2.1:'1£i <:<.>1'1*«:a1ies<":<?1"1I; <:§1"L:;_-,§s 2:111 43 i:hr0i.:g}"1<)i.zt'. his iife. H€I1(T€. we aim? of the View that 1.116;' (',OI1'1pL"'{1$E1T.'i01'} as cist e:1'i1'":i1'1<;=,(i by 1:119 '1'i'ibLmai the other heads i':haI: is I"ﬂ»'3di(Z€1i expanses. ami a1t:te1:1da.:it. charges at future income at: Rs.56,25{i/N iI"I{f3I'f€1'€I1C€. Ei"1s<)i"ai' CO1"lCE'.I"1"1€.d, that is pgim loss of amenities, we are of Child of six years afi:e.r t.hs2i<:cic;3.s:i't:..i:s iiridergs various and serious; I'"vZ'_.V.SL'11u'£.i'.'::1"§§ ii} ﬁrsloiiged mediceﬁion th1'0L:ghdLit.A.Esi.i_s _ii'1»::1:srn:.1ci1WzV2.s he is required to take anti <:<)-avail<2s:::<::it':_i'd'f'i.'ig§s" ~.':1Ild his speech also is impaired. Hearts, xve""2i_r€i .02'-" the V.i€'W that un.<:1ei' éhcse two heads (:Ompe.nsaii<)i1 isVVféq11.iied to be €I"1h'c'iI1(?€3d. Accordingly, V1:..,'V.f:.f3V(i()Efﬂ.p€:i:1Sa'{T.i()1'1 un<:ie1- t._h_e head of pain and suffering is=§;11i1;1~ns§dAfrom Rs.40,000/~ to Rs.75,000/~. Insofar as loss' Of ar1ie1'1.iti<:s is <:011C€I'I1C<:i, the compeiisatzion is

1. £5?i'}.}7£z§l£1€T€tCi fmm Rs.i0,000/» to Rs.60,QO()/~. Thus. i'.hs ma" .1 3 4% total csmpensaiian aw'a:rdabLEe to the (:}2"a,iIr;_g:1't in MVS.Ne.428G/2601 is 315 feﬁawsz V '

(i) for pair: anﬁ gigzfferﬁzg Q ~ .

(ii) medicai expenses, faad; ﬂ 'V ' nourishment and attandani V charges (£11) 1055 of future inagame /«

(iv) 1035 of amenitieé' " ¢"."':'1*%3s:,..60,000/~.

Thus. the tcfgai to the claimant Wouid be A ' by the Csrporaiign.

MFA.§§0f2'],G4;' Claimant and both the appeals "ar_Ve..rei13ra?;>1e_ ..io MVC.No.4~281/2001 wherein, thﬁiciajinant'i's~3{1__jnjured aged 30 years and £116 wound .V ' V ' 1 ' Vr:é'1*ti;fi-::V'a.i:eV'is" at EX.P.14 and} £15. We are of the View that *t:lv"'f.£.s";?,'ii%ij§jIfi€:S'§;;.Vi3;'}1iC}'1 are s1;1§fered by the claimant are E Sii?fii;:a}.£?:i" i:"i'4'I13)'t11r4E which aré in the nature csf cerebmi %?°:0I_.1CuVS'Si0I1 for evaiuation, abrasien and c0niu3i8n, i:a,c§:;*3.i€:d. wcrund etc, Furthezg E:>§.P.15 which is the 4'5 w()ur3d (:e:rtiificai:e issued by i:I%1eApoIi0 Hospit.a'I discloses J i:}1a.1': the i1'1jLI.1"i€&9é we s1'r1'1p1e§i::1 nature. Hence. WVe_'é1re of the View that the c:ompe1'1sai;.ioI1 as de2t.errr:'ii:'e:d'_~v«13§g Tribuzlai at Rs.28,500/~» unqer various haaad5i:"pz1in_ a-__t1<iia suﬁ'ering E'.{(.'..; is just': argd :_-Arszeiseraabfe: ﬁ:r;..__ 'ﬁre eircumssiianees. We do 1'1(}€ pr_op0s'e._ in m1;~.é;:rfé:1*'e._Wit§h award. i____ 7 This takes us {.'0f'the--_;n?exi petition ﬂied by widew and :.1'n'i'r1{>'r ..:-itim the deceased 'V referable to Corporaticn and the eiaimantis. We notice that the detreased t4ir11e of deat:h was; 35 years and ur21sA.e§.ping eiectrieak "bu.Si:1ess. The income taken by the '-v.A'1"1"ibi113:_ra§ at RS';":'3';500/~ whereas it is the Sp€(IifiC case '<;)~f "1;,he'*<::1ai_r1<2;i1"1t.s that he was earni11g mmth more 1.13.2111 f,hé1%.7 '1*he."LTr:ﬁ:31.1rz21.l has E.ake:I1 the 1088 of dependency at Rs.i36.{}Q0';"i» ciie.£iuei:.£11g E /8 mwarcis persona}. expenseg . agtirii a{i c3pi;i11;,>§ the r11t,3Ei:ipii.er of E5, the I{"}SS of cie}}endeI1c.:jg"

K 4%') .~w%-c is arrived at Rs.6,60,000/«. The 'I'1'ibu1'1a1 has awa.rded R.s.20,000/~ undear the ('.011\«*<m_i.i<:3:'a21E heads. in this reggeard, we rlcutice the evid:=>.::1c:>. R43 crlzdmants. P.W.1 would spe21k.:ab<1ut. the i1'1*«;i(';rIi'c_'_c;aV£' h_er husband during ihe C()L.'i].'SC of »She_j'V1.;*§5'(:1d depose that her husband _seIf he was V rL1r111ing proprietaryv r3£;)}1(:e1j§1';" ' and style Megha Eiectrictals per month 21r1d . income towards the u-'e1i'eu*(§V §ﬂ.' € ";§;;pp0rt,iVe d0crLm1€ni:s are in card issued by the Depai;tn%enf., KST' and CST reg:i.stratior1 cter§;ificateé" :--1 r1d-EX.P.3U lease agreemerat in respect. of the 'hV'(';"11.S5* '.VH€:I'€fii'}, had taken the house on iease for a /-. We are of the View that the deC.e21§s'c%«:? :~*\vas in eEecf,rica1 busirmzss and he was .' .A regis{1@--'r%:ci 1,111de'r the 321165 t,éa.><:. Wei} as (:()mmer(::'a} tax t}cp'.21r1".me:1t:. In the ctirmlmssf:a'r1(:e$, we aim of the View ' i'.h£3ifL the Eezzrnmii ;1"1e:m.?.:«::rj<}f H16 T1ffibL.ma1 has i:ake:1 the % 3 income on the Bower side. We propose to take the income of tzhe cieeeaseci at Rs+;.6,5O()3/'-- and deduct 1/3 i..hifx*21rdS p€'3'I'S0118.1 I1Sf;'.S .

J5 ii yeare anti hence, the appr'(_)pria1':e 1nu1€.ip1i<,:r..Egvetild4-be __16q V in the eirc:u1nst21.I1c:es. ThL1S_,*t'{1f:§ t.£)f':'c13A.3';'05'3'fS. Of C}epe:::§1eA::t:y would Work out to /~{i"V"ﬁZ-QOOVX 1 sum of Rs.25,000/-- under ih'e._eor_1ven't'ianaI heads iike loss of c0nso:rtiu.m, ft:.tic1'_e11_ e:e;pef1SLes;d:1.nd loss ':20 estate. Thus, the tom}Ae0mpe'1'1safi(n?r 2m%ardah'it:" to the eiainiants wouid be _Rse1ef?hg(g00'g' * M§r'AfN O: is A the C0rp0rati0I1. and by the ctiaimamis with refegenee 2001. The ciaimarltis in the E _____ _ *1 ' Ciairn 3.-.13.ei:4if..i&();f1 are the te1t.h.er--1n~L2mr and mether~1'n~1aw The deceased is one MaIa,t:hi, who died i'n~.1;he 22;c(§ic%..--ent,. The evidence would disclose that she was w0rk§:2g;:'2as 21 tailor and her ir1<::0me was Rs.2,500/ --. The A' --,.'E'rih:111a1 113:5; taken the i11e(311ae at. Rs.3,600/-- and V ._ .-:ied1.1c£,i:1g 50% t.c>w231"v:I$-; ptzirgezial céxgjetzsezs hiéiﬁ zxwarcled 21 32% - - . .

We _11<>t1'€%e that the de(:e;1se.:i._'xx{g1':::_.V§33_ gum of R:~_;.E}2.0()G/-- wi'1ic..=h is iricéhxsivc of c3t:1i'1ei' expenses. \«'v'&*. notice that. i.i1e'rc-,*. is no positive evicieiice in SLI};)}).(_"}_i'{. of the can {1eni'i01"1. that', Shtzé was 21 izziior. iii1c.i.<-_~":.§~.r.(:§;.V regz;1:r'c1. we are of {lie View ihai, ii. is only V' the ciecteztzsenl, which i"<~>.qui1'eci ttimbe' 'I.Ei"}{"i§1'1 \4i.%i,1i1Vi'c3 det_ermi1'1i11g ti: 9 <':c>111pensai;i(3z1. ' A. :13 A " {"1113 ' .. claimaziiits are iryiaws cf "'2'I1'V'.I'\"\(;73{ Indeed, i1'1s0fa.r as i1i1¢";:::.'{ii3i3._§i(%I"I.iéd'§ are of the View-' she being 54 at :t1»>__ff'_.i1c31" death, the quesi;i011 €31" c:irc:L1mst',a11ces would to be takc:I"1 note of is what: i%ii)'t1:i}«§i'CﬁCi€Ft?C1 to the i:f1~'iaws. Having r@ga,:f(i"iiQ the fziiitf {halt the d€C€'.E1S€d was 54 years old, »'\vt3_xk»':)L.a"1:i _i'.2'.a.;i§e the serviczes 1"e1'1dere:d by U19 ciecteased at her parems~i31«121w. Adopting the ET1E.1'.1"iIi1.)1'§;vf;'.1'{if 11. the loss of (ie:rpe1'1cien(t'y would Wtzwrli out " «_»i,1:>:Rs.£32,000/-- to which w<:~. add 21 {?(.}I"£V(fI1'Eii()I1a1 sum of 'uRE§i2AQ,0O{)/-.T1"ElfiS.tE'i€ t<)t,z;11 <:mn.pe=r1'1s;21t.i<:m 21\varde1'::zi<:2 to u M"if}'1:% <:iz1im.2m{.s; w{>1.x.}<:i be Rs.1,E§2,0€J{i;'--., WIFA. NO. 3985 / 2005 "is by the Corporation, MF'A.Nc).2761/2005 is by {ﬁe p211'e1'1t.s of d(:§__(?€E1S€Ci Siddaraju. The appeals EH6? refeuxblc 1:0 The detreaseci S.iddaraju git, the $111310 of £1(',t",4'I;Ck'I'liT'¥2%}Ei'S:.35*I ,5?

years old. The C121ima11ts=_ia'}:e th.€""}}£1I'f?I'1f;.S.VT:¥"i&jdV€3(3't§£l$'(i(Ti ' Sidciaraju was working as 21 "c0lIéIr:1j.t)r_ iz'1" "TQ"wﬂ ML1nic.ipa1ity at 'F.i)e1se1raE1.a'1'i~i_M 21ri"c2,_ f1f:s"v:_i_f1i<.i5n'1eV was' "RS619?/-. The dep<a:;de'11c:y'"of 'th}::-»LApareht':a.. .15 taken at 40% and the t.c)t'3;]_T_" 'c:.<)f;1:per_is.é§t.i(3'i2. awarded is Rs.2,64,000[¢. at Rs.}O.,000/~.

Vsfe to the fact that the c1air11aI .«ts'--ar€' tgheij'pai1*r:i*1'tsV~"a11d the mother is 54 years old, the l{)S:j§ of de_pé.t1d'e.ricy .ciet<~:1'mi11ed at Rs.2,84_.OOO/ M E c21:ji'101;i__ b<%.vM_ f21.111f€d-....----.««B1:t hoﬁvizver the same Cannot. be s2ii(:3w C0mpensat.i0r1 to be awarckzd under the Gi;i'i'Céi' 13r()posr3'f,o award 2: sum of Rs.35,00C5/«~ 111161532""ihe'bi.11er \-'aFf()1,'IS heads 11.1%'. 1053 to estate, fumarai ;rxpe:x'1s.-;e,é?~; ctcr. '.I'.i'1u:~3. 14119 i.()t;¢ﬁ (?(}I3'}pC€1'1SE1i.iO11 em*a2.rd21b1é: tr") ézxéé"

the par:»31'1t:s would be Rs.2.99,000/-- which vsze rogmd it:

to Rs.3,00,000/--.

MF'A.NO.398€:':/2005 is by the MFA.N0.2389/2005 is by the re.ferab1e.. {:0 MVC4384/2001. 'VV(A.'1'cV1V>.1.ir.Y1_"'.§.7i.'I{:.l {.\':§.V grand parent.s of deceased r:1Wz~3:" cthviid, A whvrg yearés' oid at the time of a:::£:ide11t,'..*""i"11.é"*E'fibuna1' }'1as».v'£1\x-rarded a sum of Rs.-40.000/+ as c;j131pei1Se1t§<3n:';»._'§?'V'<3 [10tiCf:) that the said amount_,.. thie ldufrjr xriadtré so having regard to the 1'ei::e11_i.""t;jfé1""§i.1,Of--{Ehé--d&,;:i'$i<:nS. Indeed, we do not propdse id £155; it)' how the compensation is 1 ' * _ " ._ ' -3?

required to beVVdeft:e_rrwiiie;d*'in respect of a minor child.

Suffice 'S if 21 global compensation of i'la,O.O,OU0&/A «awarded that. wcmld be just C:Q~mdpeﬁS;it.iQ:1Vkin {the eéir(tL1;g11Si,21:1(:es of the C2186. Thus. c%(i':npc:_:1s:<1ﬁi()11 aw2:rc121bie to the (ti;-1iI::1az1t:s would be Rs. 3 ;00:;000/#.

' -Vdins-s()f21:* ':VEF'A.N(3.5096/2007 1)}; 1.116 C<>rp0rz1t:;i0n is

--*e<)r'2c:e.r:'1ed, {"113 «:d:<m1pen:5sat:i01': a1wa.:'€ie:ci ';'u55'id and. pmpt-3.1." /I .

' -2 and it cioeés not (tail for i.11i:e1'ferer1(7e hz1vir1gg regard to the nat,m'e of i'11jurie:-3 and wmmd (:e3rt.ificz1i.eW R$x58q55O[7 as awardeci isjust and proper. Irlsofar as MFA.N(>.5€)93/2807: the ' years old and was a 1'et'i1"ed. iE'I£-fL(1h§Z'I',.:'H€§ i'V£iS A21 pension of Rs.4,845/- per' 'r1}<)n{:h-. é1:1d €1:é(i:sc.tj;1g; towards his _pers0na} expensegl'adaiptiragg the r111f?1}t.ipi§er of 9, the 'l'r:buna1 "--h.é1sA 'Rs.3,48.84~0/-- as Compensation. An ::1"cidif.i0f1z1&1"=,sum AV i3':f' Rs.I_5.00D/-- is awarded under 0!'.1";(ar-,coI5_v«é~f1"3.t,i0:1a1 heads. We are of the v1'c§vv fhezﬁhe {?§Sznp'c1isaticnifwhicih is awardable to the claimaﬁts = in »"e1;5'pe~g;l would wa1"ra:nf. a Kittie modificatmra. 'V'J.c;jI1c--1;itfc:" that the dec:eased 64 years £)ic%: eiz2dL.t.i1ve n1u'1f;ip*i*i'ér in the Ci['C1.lD3StE1I1C€'S would be 7 ' I ' -. s aid'V§3{3--t._ 9. 'a§; 'L-lciopted by the '.F1'ibL1na1. We propose to £1131-r1t21i1'1 Vmcorne as taken by i.1'1.<~_=. T ribuna} and ded':/:<:i:i_f1'0V"i/3 t()war(is5 ersonaf ex the loss of ' {'13 .

<:A1ep€3Ii<.:i%;%i'1(:y per ggezxr wouid be Rs.88.7E>'O/A and if this _rn.u}ff.: her 0f '7 acin")t.<:?ci, tihe total tii§(}I11')f:1"1£€«aiIi()I.} , ._ _. IL aw:«,1rda'b1e vmuid be Rs.2.?'1.,320/~ 11(1) wh1',c11 we add.__._a sf-sum cf Rsa.30,00Uf~ t'{>w221rd$ (':i'.hr:*.1' ct<)11ve3:mi()11a1 h_é.z1d;'::% "' i'.1"1ai: is loss of (:()1'i.'5()1'ti11I11, fz.1ner211 ai:§:'pet.1s . i:1'a1'1s3p0rt.at:i0:a'1 cf Ciﬁé"-Ki bedy and 1<j;§é?:§' U53. es.-.1',au;.e. '~'f}1i;;ss§; {.118 t',oE.211 (',("}IT{1p€E'1S21'f,i()I1 3.w21rd21b}e.__ ij«:3V iiht' <t121i1n21I'if $~.,VVV' wc31:11<;1'be: Rs.3,01,320/~. f{)Hx(3'\'?€.l'.IV).'g-_;-3;. (1) E\u'EF.A.Nas.3972/2005: N 13:é*?é72;0Q'§M;;~V. »39?9 /2005? 3953312005, 39§%5f§_%::OO5;3-.21n<;1 ':3Q$§E§'--,X'2Q_Q:V5 b fiied by the Corp01*at.im'1 Vs.11;f111;»'_st.2i.nd_ We reverse the ﬁ1'1(1ing_-g t,i_§_{f re<:(>1*ded by the 1ear1'1e3d r1Ai.é::_rL14bcr'<>»'f_. at Baxlgaiore and hold _ ﬁ"12;1'{. " .'C;=<f;1:1r2"eci solely due to rash and MC Bus. The C0rp<>ra's:im'1 is 1ia1i:>1é'.I;(> S'-afi:3i_7y awards in its etntireiiy.

" IVIE?A.1\Ecs.2}63/2005 2111owed in part:. The:

.ji%<:'i";';§5e::'i:¥_:e;e1ti:';.z'1 is c1':1"22-m.c::e{i fmn'1 R$.2,2.1.,O0O,!'~ to ' '~ E,'?;§3'!:§.G{"3§250/I". "E'h.:;:> cr§2;1§:11a_'1':i. ~ :'<:2:s:sp(:.~1':(iem: <;t1'1i.:it1<3,<1 ,,. { 4 . . . . . ..

for interﬁsi £132 6% from: the date czf petition iii} the dai;f:--._ @f ﬁepesit, an {ha enhanceﬁ mmpansatien. (3) E'v'[email protected]<1/2005 is diamisged c0nﬁ:§:§1i1§Vg.:Vfi"i;%ET» M cempensation awaréed but hcg{g.%é?é'1* '_ :~gv€:';'é§ii*ig;

finding on the questien of neg1jTg€nce§'--.A (43 MFA.Na.2:66;2o@§"=;s 8_;i1.e§£%¢i';:'1._Vj»ﬁ'..;;;ar"t. "T}je toial compensation axsgardabig would ba Rsﬁ8,5'7,O0{3/-_.V Shall Carry interest: @ firiuh date of petitien till d€pOS11:.

(5) 3§gxIFA..N0:2'*?S'2f2O'G5v is aﬂowed in part and the enhanced from Rs.92,0C)O/~ to the enhanced compensation shali

-- ::3rr};"'it1t2;%:1"ési'V'@ 8% 'par anmam frem the dab': of peiitiara M' VA * igiitkgsegavskit. xéﬁ A %'= $11.21}? .i.m-':--:si': the @r1ha2a<:eti c£);.11pensaf,i():'1 with :ini:.e1~esi: in 54 § (6) M11'-'\.N<).2?6£/2005 is a1.I0weci in part: a_'_r_1d tbs:

cc;111pc:nsati<>n is en_ha.nc<;>,(i from Rs..3,00,00()/-- anti U16? :;é1ai1112mt.s are f;?.I'1'{7.iU'§;';d 63% per armum on 1111:: e:nhe1,:3A<:'cc:14 «(:c).'_r111)§;é.'tis§.2;f,iifm._f3fr€)>:1'1 ' the date of petii'ic)n til} depoéﬁ.

(7) Mm.No.2389/2oo§%%1s zilidiszgeti in "':;5a:;~<;. The A compensatiorl is e1.1.f..1a11c'ed----i}*0;n 'Rs;-40;£)OO/~ to Rs.1,00,000/~ and to interest @ Gt/o per a{1I;ﬁ§:n "§;<;ﬁ1_pensat,ion from the date of 1: V (8) ' " stands dismissed.

MFAN0.EQ'9'3v/2'0{i7;.'. " ailowed In part. ' The (:0m§pen'sai'.ioﬁ "av;-f';_1rdz'Lb£<: to the c1aim21m:s --~ reSpc);z:1dents » R.s.3%(3.1_ ~. The appeal allowed to that extent. all --".i;h(§f'g1ppe21}s, wflcrever the Corponeltion 11.215 dep'C:=§i{'t3d i'.he am<)1mi:, 1:111: same shall be iraT11smitteci to A i§11'é"..;"espe<:t,ive Tribtmai for CHSbL13'SE3I.'11('3I1t. The 'I'ribu:1aE ,r'~= J, V I V ;// //w /r""' any nat.i021a1ised bank in E1 ﬁxed <:ieposit. The (:1a.i__r11a.ni:,s are erxiiitied to ciraw in't:e1'est in 3111 these céas€:'é§. "-f2%§JT} §.h€ appeais statad ciisposeci ef aC(:or*ciingEy.

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Karnataka High Court

Vanitha vs The Managing Director Andhra Pradesh ... on 12 January, 2011

Bench: Ajit J Gunjal, K.Govindarajulu