Mr S B Ibrahim vs Walter D Souza(Major) on 5 October, 2009

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Karnataka High Court

Mr S B Ibrahim vs Walter D Souza(Major) on 5 October, 2009

Bench: N.Ananda

IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 05TH DAY OF OCTOBER 20GB
BEFORE V T" 3

THE HON'I3LE MR. .IUS'£'1CEN.    V'

MISCELLANEOUS FIRST APPEAL No.g?7B:1/2008' ;, 7

BETWEEN:

I. MR. S. B. IBBAIIIMS/O. VSAIAIEEABBA,
AGED ABOUT SOVYEPRS',  A 
R/OAJJINADKA,  - '
MULLAGUDDE, A
KOTEKAR

.  =  ...APPELLANT
(By Sri .  D:II'Af;}VOCATE)
AND   _ _ I _  V
I. WAETER D*SOU:?A.--~ 
S/O."E_'NNvESI-_IIQ.US«USOUZA,
AGE: IvIA,L_IOE.,.=R/;A'r"NADEI<AL HOUSE.

.. QASAIGOLI 'POST, U
 MA' 3-NJAI\IADY VILLAGE,

    " NA*EIQ.NAL INSURANCE CO. LTD,

" --._~1S'£' «E;I,OG'R, EMJAYAS COMPLEX,
 OPP. NE.'mRAvATHI BUILDING,
 MANGALORE; '
REF BY ITS MANAGER.
  RESPONDENTS

TO R-1 SERVED 8: M/S. LEXPLEXUS FOR R2 ) THIS IS AN APPEAL FILED U/S 173(1) OF MV ACT, AGAINST THE JUDGEMENT AND AWARD DATED 09.06.2008 PASSED IN MVC NO.18'79/2006 ON.A.fI'I€1:EAf"I_=*1£;E OF I ADDITIONAL DISTRICT JUDGE, DAKSHINA§--.KANNjADA, I. > MANGALORE, PARTLY ALLOWING "THE CLAIA/I:'~.SPEfrIT1ON' FOR COMPENSATION AND SEEKING'::L::\:IIANC1é§«I~I«;NfI""'OF'. COMPENSATION. " ' ' "

THIS APPEAL COMINO O'£"~l:F"IOR THIS V' DAY, THE COURT DELIVERED-'THE"FGLI2C)W'I1'JG:,7 cOmper__1Sa._ti0n.V , V_ hav.ev'v--heaTd~~--":Sri Krishnamoorthy. 13., learned ' _ C(f}Il':_1__1-"1:'S€;p'1.L:fO17."Claifrifiﬁt-~£'1Ild Sri D. Devayya, learned counsel for L j;nsuV:a:1gé Company. per medical evidence, Claimant had Suffered R fO11OwiI1g injuriesr _ 8ﬂ___e[/J, A Laeerated wound of temporal region;

Abrasion over chin; Abrasion over left knee joint; CT. scan ventricular right showed. « 5_i11trai -- I, "

hemorrhag_e,fj» Isub'~'=_ ' archnoid hemorrhage'. and _ " it injury of the.=he__ad is'.grievous"in.V nature.

4. The Tribunal _a'l1as_Vf':'aWard?edVA 'eornpensation of Rs. 1 ,s7,500/-'V under rq:1¢{:vi;~;g laeads;-- V 1 "

ii} "

{iii}

(iv) " ~._ 'lit.\wl--ards_ pain, .

ga_uffe'ring"a'nd"shock:

T o'§va1'ds ~rr1edie.al expenses ' .To12{fardse_l'oss' of amenities _ and'enjoy;ment of life " owards the disability Towards travelling expenses, food and ' nourishment t diva Towards future medical charges Rs.40,000/--

Rs.52,200/-

Rs.20,000/~ Rs.20.000/»-

Rs. 15,000/~ Rs.20,000/~ TOTAL Rs.1,67,500/~ N 'L'

5. The claimant hag: made unsuccessful attempt to establish that he has been completely K accident and he has not been able to do any wor'k.__.:' PW--2, Dr.Divakar Rao, has admittedmth'at after, claimant would be able to do cool$7'._v\}o_r_l{. Tribunal has rightly rejected'--._ﬂdei» claim. . of it earning and loss offut1irs.ea171ings;. it

6. The Tribunal... compensation towards loss Considering the nature and income of the claimantiua -iisvawarded towards loss of eamingyyldiiringl Thus, claimant is entitled to total compensation of Rs. l"',$7'9,500/--. '7': in *the.:esult, I pass the following:--

O R I) E R ("if The Appeal is accepted.

(ii) The impugned award is modified;

?\r'. c:,..§-i ---~«-8«-'-"'5é"' :

[iii] (V) Compensation of Rs.1,67,500/-

awarded by the Tribunal is enhanced to Rs.l,79,500/~ withw interest at the rate of 6% p,ai--. from the date of petition date of realisation;

The apportiorznient, giaynient . investment shailfbe in the "ra_i;io evolved the Vimptigned aWai'd~.-.. Parties are todV"b_'eaf'_'_their _ Costs.

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