Karnataka High Court
Wohab S/O Late Haji Ibrahim Saab vs K J Shanbhag S/O Hanumanthappa Shanbhag on 26 March, 2012
Author: L.Narayana Swamy
Bench: L.Narayana Swamy
Efvf THE HIGH CGERT GE' E§%RE\§A.'§AKA A'? B;%E'€GAL€:}R€
B§§§EB '§H§S THE 28?" 3%'? C}? §'sr'§'§;RC}§, 2832
BEFORE:
THE: HQNBLE '£2/IRS JUSTICE £9 NARAYANA s:;VA;P.:j{.._.jj ;_. A'
MISCELLANEGUS FIRST APPEAL No..934o Q.P..2.E:'1;.0(:V:xI::; "
BETWEEN:
W01-LAB sze. LATE; HAJE IBRAHIM SAAB AGED ABOUT .30 YEARS QCC: PPJNTING ASSISTANT, .
R/O, 2ND CROSS? GANDEI PAPAR .,_ ,
SHIMOGA CETY ~ - r P APPELLANT
{BY SRI,S.V.PRAKASH., ADV{3'CATE*} V
AND:
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{INSURER {Q}? LGRRY BELARENG REG. NS. Eifi 34 €i'?8§} RE1SP@?*é'§E§'¥TS {SRI.A,NeKR£SE§E\§AS§3§AN{Y, ADVQCPJFE V RESPONDEENT $3§t=é<9!t$ THEE MISCELLANEOUS FIRST APPEAL :3 E*z«:¥§}é B5" . SECTEON 1?3{1} OF my ACT AGAINST THE JN:::;M§;*«N*' AND; AWARD DATED 5.'?.2GiQ PASSED IN MVC NO.150駧'2{}'O€3V'§}N--3H_E FILE OF PRESIDING QFFICER, FAST C'.€}U.RT_.~. II," SHIB/_{C}GAw& PARTLY ALLOWING THE CLAIM PEm':1oN,..1=%c:R'«g:QMP.ENs;as::Q:mr. AND SEEKING ENHANCEMENT 05' <:oM:»*1:N:sAT1oN*.~ .. THIS APPEAL COMING ()N .}T¥'"QR ORBERS_ 'ii:Ns§.__:3z'a:<*, = L' CGURT DELIVERED THE FQI4LO'mN;S;:"
J"U:)GM£_:§;i; " % Notice to :*e;<3_p'<>;1der1'fé"1 iviisggéiised with. With the consent __.=::rf £jQii'x:!.5%1."1i§1~ the parties: the appeal f_(:~;*..j'§i3:':§V:1As;*i:*:~3--.::iA.s,VV}:%a~1*<:1 for finai dispesal 2' App€auZ*.__és_ 4v%:¥::E.:Ei:ia::::a;n§ £0: erézaricémegt af ;£Gm§€75§s§i:G:: a:V2§?'ér§V§§__'r;y 'E318 Presidizig Qfféfifirg E333': Track '.%'§a;;i:'"i :7 ';?=i"ii.:{§i1:2§§2: 3:1 R/f'%?$ Fifi? 35{}4»;'2i}@§ by £113 gudgmsfii 33$' A'§3.;:?2.?a%'§ §J?l2§§& E16 'E'§§b1;:na§ E135 awarééé '€§::7.§é§:::3;ai§s:.:'§§ fig E Efiffififiz Leafrzefi <:s3:::::*:.§§1 fa; éghe eségimazzéi S§.§§fE'1§f§€§ {$133 $13 '4"':$::;:'§z:*:r":c€ sf ?'é52 N file 5:36:33 335: {he exhiéiés ai §:i,?% ~« E 2 'ififéiififi C€:"?;%fi€3i;a EXP'? ~ éésabiiéiy £e:*ii§ic3;%;e% §:»:.P9 - ;x,:~ra.}-*" fiéms ané EXEES --~ sage Shea: éissiese *:;ha.:_ the claimant had Sustained fraciure fer which P'J\.72 M t}';2jé'--r§'C>e:*§§;::;* has deposed that the clarimani has suffered dise-*bi'Iiéfi},EAT V' E0 the upper Eimb and 20% :9 fi'1€3"'fECf'E'§1}:):}.',V~*éIV%.. u Tribunal has taken Ehé disability iC).»A}5Lh*E;'%'>g{,rAl'.1:(}Ié>'§;'3_§5¢;1:§;f aft E29/5. It seems that the daimai»;-i::has a A§1'Qusefv:>itfi-- fégafd £0 "
the income iaker: by ihéé.fT1T'ibIf1I1E;y§ifiQ.€,* thé i1';iCQE1i€ of the Claimani who is a S1flI1€é[ --3:ak€fE at ??§;"« gar day V*\711er:_.v:}f::¢ V<§1aiV';v§¥aI1t is admitted and considfizjcfl"§3,:':-éiéqg salary or the income sheuld Thfi income taken a:
??5/M pV< :'r éfiy' V "ii is gubmitteci that the C011:pensa:§0f:--._Vawar£§é:€fi'..;:::riér ether heads is 01:: £136 Eawer '"~:<*»._E;ée£ §5'.u::§?1€§ E§::6'Er:I%::::;naE hag 1:0: awarded {:Gm§&:1saéti@:i1 $;'§»::§-&~é}}" ~-.'§0s.<s::~: af ézzsemfi darizig 233:6 z:;§ periéfii ' V' ~ Theieféré, i'3;'e"}%%;_::E§:nii:€§ ':3 ezzhansfi ihe csgaggaaaiisa. .V igigmsfi %;'E{>§.3EES€§ fa}: "fihe iézaurazzefi s::§2:::pa,::}i subzzéiéiisé .. éf;§ zfiéismisg Skis 3,§;:;:a3E. Iii. 3%.333§§}.§7{i€3§ iiitzgi :31 $143 S,§3*S$E1€:€ Sf jgzreéf 0? inssma '£23 ?:":iba§ai 133$ fighiéy taken "€226 énitsmfi of the eéeémani ai ??5;'~ per day. The dieabiiiiy ieiien at EQ tie 22% is aiee righiéy assessed en the Ejesie of ihe zeefiieal fepert anfi evidence ef P'\F.--"2.,
5. When 9. elaim is made by the .IVie4.'_::az2§'e., u working as an assistant to the }jAé::jn:'teTr';' the;i; if1a:::;
eiaesifieei as skilled 'work. for t1?»1e,: fi:;rp0;ée ei "'UriIees "
the occupation is disputega there'ée'_:ne"-Qtheeway,.-except fie take geiienai or reaeenaeieé' fie the said jab.
Under these take ineeme at €100/~ per epplieeble would be 12?.
Aeeerdingiyge. «'ei1:iéfied :0 eempensatien ef %73,44e (3e'eeej'g&i'j:eé;@. Jfs_',:1i::ie:' the head 'lees ef fuiure earning eaeaeiiyi V i§f2"ie. ee:i/1pe:1satie:: ewardeé under éhe
-'head ,::::}_L:rie§i:::ve:::v:; etiefidazfi ehafgee' ie er: {he éewer $5-,.§§Q/~ is aWe.rée5% eezfier 'eke eeeze heed, ' %i"Q;§é3i3]-- fie aiigfeziifieé 'éeezerée ieee §§§:'1CG§11€ fiermg iaié 22;} geried az£e§'«;_§}.£'3,%S§/~ is eesarfieé eeeier {he heed fees ef " " ._ e3f:ée::§éi~eei ,5 Acsardiagiy, apgeal is aiigaved in gait. Tbs C§8,§§fi8;I2i is fififififid is adzjiiiiorzaj Cempensaiiezg Qf ??'é6,:§4§iGf~_.._":s.?i?:E)1 interest at 8% from {he €j;3JiZ€ of getiéien till paym611'£,,-- =