New India Assurance Co Ltd vs Smt Vasanthamma on 25 June, 2008

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Karnataka High Court

New India Assurance Co Ltd vs Smt Vasanthamma on 25 June, 2008

Bench: Anand Byrareddy

BET'~?u'EEN:   

1.

IN '1'm3: HIGH COURT 0;: 1<ARNA'1'A1<A.:A'1'  % f% 1  

BANGALOR_i;;.. 

1)A"i'i£D "ms THE :25?» mt: %2o§3  

A

THE H(}N'BLE MR. §1gs*1'1:;a Mann BYE' A   R EDDY

MISCELLANEOUS FIRS1' kA.P15EAL%«:¢<s;%; i1<;37z20o7 [MV1

New India   '
Comvpany  L~imité::x:_I ..  . 'V 
2nd FIuor_,A A;13f*Z.§VlE€3d&   _ _
Building, 3""   _  "
Nehru Rmd ' " "
Sh:i:I;oga"-. " _  A

  
» V * New In.di;;'Assurm1ce

' kmmpany Lsmgacd

 AA  By Rs; Manager

1.

 '- A No. 2413;-Unit)' Building

 Miasiun Read
Bangalore-560 027
A})PFJ .3 ./KNTS

 'A._(E$y .AShri. 0. Muhesh, Advucaic)

Smt. Vasanihamma, 49 ycars
W/0 Devendrappa.

 



s 5. Téékappa 

 1  ' --  V'  Major
~ j_' " _ S!e_&Teekappa Gowda

    " S50 Teekappa Gowda

L;

2. Adarsha D Gowda, 20 years
SR0 Devendrappa

3. Akruihi D Gowda, I9 years
Dfo Dcvendrappa

4. Adilhaya D Gowda, 17  
S30 Devendrawa L' "

Respondent N0.4isVMii};o_r     "
Represented byhis 7  V
Mother and Natural (}.uar'dii}tn " 

    .. ' 
A]: CA; 5:; R¢nukanzba%ks%:ux¢s%%  A
Tha;'[ag.h a_liai1'3'.£vr4_Pust ' «  ' . ___ _ .
Konénakuntc _IVi2=.i.ii2.  n é " _
Bangalore-560'856 ,.  é

_ SLiIic€:;d.ec3;1sed byhisv
.  «§_,g:g.'¢] Rgtpgizscgzialivcs

  Major
'Wis "fs.:e1:&'.;3pa Gowda

'  5( 3.Meghamja, Majur

Ail Residing at Thorcgaddc
Village, Heddaripura Post

3

 



Hosnagara Taiuk

Shimoga District   ss ~ 

(By Shh. S. N. Sameer of E- S. 
Respondents Nos. 1-4, Respondents Néss. SA, SB,  Scrxﬁed} 

*$*§sR*. ._ .

This fviisccilancousFirs1VAAj;p§eai"--~is meg:  Section
333(1) of the Motor Vcihisless   judgement and
award dalcd o1.os.2006spass¢a%£nssMvC.'s;;.is53;'2oo1 an {he
ﬁle of the  Motor Accidents
Claims   Mcimpuiilan Arcs,
Bangalurn---~sV  V 2
2,41,00}a/- wsahkigzsargs:  W. from the dale ufpclitiutt an

awarc'i'ingv": cnmpcnsaiiun of Rs.

deposit. "

  Appsz§l"h:«,:__ying been heard and rcscrved and coming

 _ p_rgn§un_pemcnl sf Judgment this day, the Court

A   ﬁslzivssivingzv

JUDGMENT

3" V V " insurer Ufa vehicic, invuivcd in a mulnr accident, is V" list appciiant in the present

2. It is contended that {he respondents are ihe legal representatives vi' 3 dweascd véciim 01' the mad accidcm. It &s lrauspircs that the victim was proceeding on a mt>to;ﬂ"c.yc§c whim it had crashed into another twti-whoctcrj'::w}xichii"v».'zi.$' V' insured by the appellant. As a resuit oftha: (iii? it the motor cyctc, now rcprcxcntcd by haw: died. The police had it ridcr as being rcsptinsibfc' complaint abated on account of A ciaim petition of the Motor Vehicles proceeded to award uimpcniiiaiitioii respondents notwithstanding that they Wt:feiC'3.a_iIi1iVI1g":).ii' the of the rider oi' the motor cycic, who iiaimsctt"'t!aicvivc;§;t:5c for [hit accident. In this regard, the:

to place rciianco on a judgment of this Court in ihcicasc and another vs. MKris}am wed Lmmther; Lt__ct.%%2ao4A1R«c§ Kant. H.c:.R.945, white urging olhcr incidental " « _con tciitioo 3.

Z

--; 5 :-

3. The Counsei fur the respondents on the other hand would submit that notwithstanding the judgment of "e_iiu.r£ which has been relied upon by the Counsel for . this Court, in a recent judgment in ()r'i:mIal ii i Limiied vs. Smi.SaIma and others, ._ reiying upon the ubservatiuns iiDeiz:paI ii Girishbhai 30111" and '1Ti1.Aurance Company Lirniteaj 2084 that Section 163A. of the is on the part ufthe way nfan exception to Sectiiin is the law which holds the tick} andiithei":3ﬁ3ie;-- is impiiedly over»-«ruled. The Coueigfiel eewouidi" that notwithstanding that the vietim »him»~;eii'..vw=as.;ieg'ligent in causing the accident, this wcnmes petitiun under section 16315; of the Motor L A Vehiiziesi mi 1933.

4. The oniy other ooaieniion ihal merits cuﬁsid;::zg'{i:§i1 * V' as to the ::um'cn.iionai hcads oi'cIaim:'vQhich inconsisicnt with the amounts pre2;cr1'§.':e&i.V_uz:dcr'V_i3:Aé*':schch:3ii§¢;. -- This is found to be tunable. Th'e7:V:izT3ial aft'2s.):Lifi'5. io thc:

c1a§ma.3:iis tmiiiicd is un1y%«Rs.2;23L,§:2u;%gk nut 124..-.2%,43 ,a00;-. The appeal is hcncc alluwcgd iu=.pa:r_l l&§1'*1nS*~zij,~;--. :3Lbm'c:.

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Karnataka High Court