Karnataka High Court
Smt H A Lalithamma vs The General Manager on 13 January, 2011
Author: Subhash B.Adi
Bench: Subhash B.Adi
IN THE HIGH" COURT OF KARNATAKA 1'-Y1' IBANCEALORE
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MISCELLANEOUS FIRST APPEAL NO.10_?4Q:i{'2U:{58 ._ 3
BETWEEN: " 1' ' K V'
Smt. H.A.Lahthan1ma
W/0 Govindappa
Aged abauti 38 years »
Cook, Morarji Residentiai School, '
Jam Tempie Road. V J _¢ V
Kadur. __ 1 _..'APPELLANT
{By Sri. K.N.I.\/£oh.ar1.. Adv.) . V V
AND: . " ' V
The Generai --. .
Orient.-3.1 En.$i1fé1:--1Q§3j;»C0.' 'iisi. I -- . » V-
" . _' RESPONDENT
{By Sri.K.SL1§9e::& ;,».Afi1V;--}V V' V Th.;'s"M,F.AV. filed u nder Section 173m of MV Am. against jL:.djg:11§:I1t .__ar1c§ dated 1.7.2008 passed in MVC 'No.60/2007' jo31"{._I3e file of The Adcfi. Dist. Judge and MACT, Ci%ikm2ig.?1_iE:~1T,A' fi_é1:'i,l.}*-_aI.I0wi£1g the Claim. petii1'.0n for compellsation :1 nd" ssiéeizin V a:f;~';--7ai3.z»:.:";é<:.r;:11:63:11: of ccgxxzpen sat'.ior1 .
'1'h._is ,Appe:a.1 arorrzingg cm for c:>:rd.ers 'this day, the Court.
d;:%§ive%'red¥ :.héAfc)§§()wi11g:
JUBGMENT ~ '}'."E":'é-31%;': is a, {£213.}; {sf 2.3 cizzjgs in {'i§iz:g 1.ha:=: ap;3€a§. '£'%§(3«L:g_;h {he 'a;:QIi{.ési;ir1g ms:s;3(}:1».:ie:1%;. S€:"v"€(§ and I'€p¥'€S€I"£EE'.d, no objezttioznss are fi1ea:1. Czmsse s§z{3w1'1 2:<:<:r3;3t'€<i. [Delay i$ <i<>I1d{>r1e«:i.
2. This :j>Ia:'m';211"1t.'s=s 2-1pp<=:211 sc:eki1'1.g e1'1hz1n<:en1e11§. of c:<)r:1p<:%11sai.i.o:"; in re:;~3pec:i of juc1g11'1<-:.r1t: and award in M.V.C.Nc>.60/2007 dared 1.'?'.2{)O8 on the fiie of M.A.C.T..
C}1i§~:111agz1Ez.1r.
3. Cfaimami alleges ihai. suifelred accident. on 4.12.2006. The Tribmaal on the adduced by the parties heid that -1 Rs.3.85,O00/-- by way of con1per1»sa_"£.ion £br :fl;.e her. The Iiability is fixed on the the insurer. Herlce. " 2411*ises for consideration is:
4. 'I'h.r:. xmulld"<:'§;;ffifécéte ,.m EIx..I-*4. discloses; following six injuries: _ A 1O;2,_e lacéra-i_s~ wound on medial and anterior ' , _aspecf. of Iegfjl i,high-- 15261 2 ems, .2'; 1 "v.._E1%I:_:é£."ip'le lacerazied wound 0r1.Vi:'I1e legfi: leg. . Iiz£p,Lli:i;5€£:" CLbI"C£Si()?'i over z!:'h.e righf, 'thigh. and righl. 'A lég' '.
___"f1E1rasion on me irgfz. hypo condriai region. .. ;M:.L££:iple abrasion over Irma jbrc-mead cmd Zegft. A Tmaxiéliéry region.
V 5;, Compozzrzzi _ f¥"CI,{?fi21I'€ {7\j"l¢1ff"f,'ufE'f?7.i.if. M P'N~§§ « i:)OC'L'l€3I'., who is Ci:'i'.h0pcdi<: SL1.rg<-3011, wha i,I.'€Z:'i1€'d 1.1%:
§%121.irI1a111t has s;I.aL:::3ci i,}.1a1t, wher1 the cIz1.i.n'1an*:'; ztteézme to his h.espi'£:21§. a:<'3I1:p1ets: left. thjgia wz-as c::"us}":£:{i zzmd ':}10«::>d was <3<>zi:':g, at $411212 $12-zge. she was; bI'c>1.1g}'1t. to U16 hospital. He 11¢-:5; .s;i'42:3.1.ec£ thai. the i:2*£€:'1T1a1 E.'1'.x2:11.:'o11 has bcéen dmle a11c.i it was re1'r1ovec:1 eifier six n'1o111.hs, }--{<)wc;:\»'e1'_ on {he b2;1si.s of the injury and §.'I'€'c'z1.I3'1§Z?'ITf{ 5_';lTV<3I1 by him. he has 65% c1i$abi.I.i£.y to 2:1 _}>:;1:5fé.i'(:'L*11a:;._ '_Iii1-3:11": _ E--fox.-VeVe1'. '1."r:'bL.1na1 c<>r1side:"i1'1g Elhif fact that t:%1c.§fi3'a1§3{ \Xr'~2.;1:ss«.r5e;«'_e_3'9r<:t V in nature and akso ielliixlg mm Ccmsidé:;"211.i{m T}§.'}€:,VEiV§§C:a{,i€\V1'1__OF.fihe claimam, being w0n'1am. has a1ss<:sse:d_ the tii:sabi1ity,a:'t' 'S§O% has" L. gulmcd loss of future inconue at '---;. pain and suffering, the Tribunal has --. I' the n.atu're of injury and the kind oi' u.r1derg0ne, it requires additi()r1a1'€"~%§1"1OfiOQ towards loss of income is. taken. I find the ciaimant - on his head; towards fumre f11€Cf;(;'Ei1.' éms stated Rs.30.0OO/H, but the Tribtlnal has 'Léi{«i¢f1 .()1.Tf.1y 'vRi'§I'10.000/*. I find U16 C1ain.1aI1t. is ;_"(iii§,i}.1€Z'C;:_fi)1";_&l10.ihC1' RS;"2'G'.VOO0/~. N0 ziompensatiicm is awarded t:0wé11fd_s "E_9_sIs;_0i" _é1'méniE.:i.es, 'i'owa.rds loss o1"a1inez1:'iie:s. ctiaimani. is _::1':i'ii.1.é:d' f(§z' a1:r1t§i1::fir' f"€$K2O§00Of7- In 211E, (:1a'1'man'{, is en§,1't.I<--:d for R§:356.000;' 5 9x761' and above the C()Y1}I)€E'1SEi'1,i(71'1 awarded by 1.h.€ fi.:'i?3~i.1:::iE~§:Ji1,}1 .i.{1i,<;%r¢t:'~;'sE. *£.h<::"1:-1311. Sfifw Eigigé KNM/w