Karnataka High Court
Basanagouda (Basavaaraj) vs V Dilli Babu S/O Venkatapathy Naidu on 4 September, 2008
Bench: Huluvadi G.Ramesh, A.S.Bopanna
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IN THE HIGH COURT OF' KARNATAKA
amour? BENCH AT GULBARGA
Dated this the 4*" Day of
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Miscellaneous ;:I.f'i;.*'st 2; 14 I3 bf 2005(M\/)
Between: '» H ' '
Basanagoxzéiéx'
S/0 Patil, '
Age: 38, C):;c:.I%i§i1, ' « 7
R/o As1':ra1r:VRd'a'j;{L Bijapu§:."'"~~--
$isti. Bfi_a,piii': ..___3 ..APPELLAN'I'
(By 3:; &S?R;:.j§;._MAdt.)
'V Babu, S/0 Venkatapathy Naitin,
T " R )'n_ 45; 9&1" Cross, Saxvodaya Kanteerav Nagar,
' V(BaIaji Mover's Company Owner).
2. Théifiranch Manager,
" 'A : 4_NcW India Assurance Company Ltd.,
V. Qumktfl Road, Bijapur. ..RESPONDENTS
(By Sri.Sudharsha:n, Adv. for R-2) M ""'""""" '""'-"'"M''**' "M *W'm°'-*W"'HW\mM Hsnww Mwvumi \.M" §\MnewMaM&ww r"Hw.2;H %..wv.k«vamM\u~ Lam %'m¥Nx\H.2*zi:w<«2.9Wu\\¢w~a '*3 This Misceiianeous First Appeai is flied under 8173(1) ef MV Act against the judgment and award dated 81.8.05 paesed in MVC No.44/02 on the file of the Prl.--.__Civé.1 Judge (Sr.Dn.) & CJM & Member, MACfI'--VII, Bijaptxr, aflowing the claim petition for compensation and 'efihancement of co1'I1P€1f1sation. '~ ».
This Miscellaneous First Appeal; fox; 'eréiers this day, Sr! Huhwadi G ,_ de-1ive1*edTthe foi1oWi,I1g:--- -A Sri.SudHarsha.n, for sx~:.?.e.eaju appears for ' Notice to Respondent No.1 is V Ttfls eiahzoant being not satisfied with the eomoensation awarded by MACT~--V1I, Bijapur e t _ M44/otztby order dated 31.3.05.
9.7.0}. while the claimant was on his work in the .. site Koulagi Arasanagé road a tipper bearing No.KA~02-- «' 'zX<S984 came in a great speed. in a reverse direction and rolieci on him, due to the impact, claimant fell down and sustained fracture to both the legs and aiso injuries all over the body. )5' mm: l'%-B'"'€iF€\¥UfP""fiI£"'"%'!§%:J""*f'o vauwtl '¢u\uJ"iJl\|'-Wail" I\I°'l'\l'fl£9"lEP'§¥\$""B. YYIEWT? Wfikflmflfflfl V.J"F' '5£"§e.£""\'u.!'7€:«¥"W§"'6.l£*'%€W9""i "'""W'*s.5?f"" "m.g\»fl*'k.J'31\\. awaréed towards attendant c}:1a2*ges and diet. Thus, in aii, the claimant would be entitled for Rs.2,05J;I€>{)/~ including R$.18,0(){)/~ towards future medical ._with 5% interest from the date cf petition "which, Rs.1,00,0()O/--- with proponfiafifite defizfiéited in R1). in the name of: tfxe iiive years and the remaining shall to the claimant.
8. A¢¢ordiI1f;3§F.§.\flp1ifi-§a{1L in part. Sd/-
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