Master Yatish Niranjan S/O. T ... vs Sri A P N Sharma on 7 July, 2009

[Cites 0, Cited by 1]

Karnataka High Court

Master Yatish Niranjan S/O. T ... vs Sri A P N Sharma on 7 July, 2009

Bench: N.K.Patil

M.F.A.N0. 1 E7?5:'20=3§

IN me' may catch? 0? KAMA TAKA AT 
DATED mrs THE 7TH DAY 0:? JULY,  ~ 

: PRESENT:

'HIE Homm: mwsncz xK.a§i~;m.§  _ V %  

AND

 
   

rm-: H9N'BLE     %%
M.F.A..Na.. 21 1 775k%§§'~2gosmag.g 

BETWEFR4

1 MASTER vmsn Mznammm TEAGARAJRREBDY
AGED A£§Qt3T_ 1:: YEAR8,  NQ;~a3:49e 
sm cacass, }i+'£NY.A.K.§ mvour, mfaaam-rv
B-uamm, 4s:v*;4_m~: FIE';i,E_}, aawakwaa .
Beam; MSNGR Rap av':-4:3 Fametwam
:«4As'L:F¢.as;.'a:=:3;5;2o:,ixag¢;-VT NAG-.ARMA§REDDY

_ _ _ V.   ...A.PPELLAN'¥
(By Sri: <3 2;: snags;vAsA1%iEoi3\zf_",-Vabvocawe )

AW: V 

.A  2.. $';f§!.A-¥5'N.SHARMA

'- _  sm.Vss»:EETA:.
A S-Ai'--$DL{}M'f
seuxfmua ¥(A£iU.GDBl
E;*§$4G2%:3.£3RE

2 ~. mg»: DWISIGNAL Mameavz
T 'me New tum Aswnnwce on 2.70
'   auvasm cméce -- v
 enrmrav ROAD
BA£~£GALOR'E - swam

{R-1 semen
Sri: R RAJAGOPALAN. ADVOCATE ma R2 )



k£T".A.NO. ll'F73'%G5

TFRS MFA IS HLED U38 1773(1) OF MV ACT AGAl¥$i§F.[.THE
JUDGMENT AND AWARD mTED1  PASSED IN 

ON THE FILE OF THE MEMBER, MACT, METRGPQLITAR 
BANGALORE, (SCCH-5). PARTLY ALLOWING THE CLAiM«.PETIT!0i'~£ FOR 

COMPENEATKDN AND SEEKNG ENHANCEMENT OF 

This M.F.A. ceming on fer1;.3d;ﬁisaiﬁg  
mum. J,de1ivmt2d£h£:foI1mv1'ﬂﬁ:  i    ». 

:J Lu)      

This appaai by: 2139 is'.   of the
judgment and award    2005 passed
by the Mom?   Court of smau
Causes,  $ !f1o;t:E,4'fibuna{~' in M.V-C.No.
2398    carm::er1sauon' awardad
by the Tribfinal "in so far as it rel:-11% to 'mas of

ameﬁéﬁes of .'Lii'efVaﬁd '.'1VI-"aii:n and sufferinw".

    havgéheard seamed comm awing far

  mined counse! appnwﬁng for second

resJ;2oi1ci':erz€;§?1§surance Company.

 A.  .3: .. There is no dispute vvish regard to the facts and

  "'r§ircuirr1sta-nees of tm case. The grievance of the ieamed

  'ﬁctsunsei appearing far the appellant i3 that, 3 sum cf

Rs.10,000I~ and R92 - awarded by ﬁm Tribunal

.....-----*"""""°"""'m*§'



M.I='.A.NO. 317752905
4»

towards lass af amenitim cf iife and pain and 

isinadequate and it needsto be modiﬁed. it 

Of the appeiiant that, ciaimant is a young  

bright future and taking this %--.af  K 

consideration and having regard  ﬁffheu 

suffered by him as he     I 

29.4.2002

and providesziyvﬂh ébout two weeks and it was a m§jdr_'sair:3£éry the pottion of intestine and -_-per the claimant may be f<§1j~:.._ defence and police deparémem, §:e agetjottraéijcansadereei view that the appeiiant has madé,_g'utV 5 'enhancement of compensation , A_ of of life and pain and suﬁerings. , ,- ., 4.zt'ifra_1Iig-ht of me facts and circumstamw of the " above and after re-appreciation of the maié¢ﬁ§!'«;a§éiIable an record, we deem it ﬁt to enhance the A 5]' tewards less of amenitim of ﬁfe and pair: and éufferings. Accordingly, we enhame Rs.20.000i- towards ioss of amenitia of life and Rs.25,0C01- towards pain and /M. M.i"1A.N0. ii77§:'200$ suﬁarings in add-Eﬁon to what has been Tribunal.

5. In so far as other award passed by Trﬂauhai;aaréV"c§ié1serre§8;.'j._'Seﬁg * with the ﬁndings recnrded _vCi2a irn§._ ' 'jl'rit:iunaf and they remain L

6. HaviJ;?1'g"";*sé'gV\ag'é:!'tc:»;_ circumstanca-s of the case ﬁled by appeuant is auaweasn pm,%j%;j%f 'ir's,ail,ﬁV f;'vés.4j15,€}00/--, Le. Rs.20,000I- towards of ﬁfe and Rs.25,000f- tawams pain and wiﬁw intermt at 6% per annum V «V ﬂjzé of peﬁtier: tiii me date :3? reaiizaiion.

respon-dent--lnsurance company is directed . " -widepasit ﬁre said amount Mtmn six wméks from today. §§.F.A.N0. Ii'}"75f2095 Immediately after the depmit by the I-a*\s-fwfance Campany, me Cilaims Tribunal is directed tofhg amount in favour cf the appellant. Sd/....

Judge 13",' -------- 'V

Unlock Advanced Research with PRISMAI

Karnataka High Court