North East Karnataka Road Transport ... vs Ningappa on 14 December, 2009

[Cites 5, Cited by 0]
Karnataka High Court

North East Karnataka Road Transport ... vs Ningappa on 14 December, 2009

Bench: N.Ananda

INTHEHKE{COURTOFKAmEﬂ%KA
CHﬂﬂﬂTBENCHATCREB&RGA V_
DATEUi?ﬁS7?E:14m DAY(H7DECEMBER§@G9
BEFORE  "%j f 
THEHoNBm3MRJUSncENANAMﬁ§ 

&£1A£QO.5082f2OU3{hﬂn,_"ﬂ_V-g
QQEE: :T»*La »""%'ia'%e
NLFj&N0s.5084/2003,5356/2003,5351/ﬁ0®§; 2
5352/2003.5353/2oo§#5354x2oo3;5355gggoa,
5356/2003,5357f2003 8z5382f2003

"=: u§§Aﬂ%Afﬂ3 5082/2003

BEYFXVEEN

North. v 3353-: K-arﬁégtwaka. Road' "  V  ' "

Transspoﬁ C(§r:pQ_raijj.0:1_  -  j

Central C)ff1r::e_, Sa'rige'S'aTd3f:.ana,

Gulbarga.' ,   _  '

By Its Managing D1£:ec?;0a*. : Appellant

 '~  f:';:dhﬁ*"'Svi:':g§}1 R. Vijapur, Advacate)
'§J§)p_'~j '_
 .2 S fi:"_I'*E_§§'1;;¥;'2i:pp2L

 85.2}, Eﬁkngaippa {£<>gam§}:1a}
" G"aéa§ima,E3.§
Asgéd absut 25 Years.

V "  R20, Gunjaiii, S2:'r2cih21::zzr Tfaiuk.



Ex)

{Q

Sri. Siddappa,

S/0. Ningappa [d0gam.:ma}
Gaddimela. Aged 23 years,

R/0. Gunjaiii, Sindhanoor Taiuk.

3. Abdul Samad',

S/0. Nabi Sab, Tasiidar,

Major, Owner of Maxi Cab   
N0. KA~28/1.675, Shivexpeth.  T.
{S31 Crass, Imam ice fact<)ry,"¢  
Ron, Gdag district. 

4. The Manager,  V' _
The New Endia I'[1~SufE1ﬂC'€"'::D.- Ltg:i.,  ~
ls? Floor, City C'ii.ni'e H-jspi.1';ai' =L:i'E.ding.

Near Bhemsha Taﬁigy Gas.,d'ag.   

Note: The   

th§:"df;«vé:fv;* 1'i{£e11-Ce?  f1_0ii: made

    : Respondents

(By Sri.  Maiipatil, Advocate for R-2
Sri' R. '*{»'.._VNadagé-uda, Advocate for R-4
. «3-{R<=3Sp0nc:i€iz;--':s35__1__'& 3 sezrved).

% V'   " fiied U/S. 173(1) sf the Motzar Vehicie Act
against'  Judgment and em-*21rd dated ®?t03€Q{){}3

§a'§se€{_v'§':zV.R-EVC, Ne:>.89;'2>GQ2 {>21 Ehé' file (:2? $16 P;*esiéing'
afﬁea-AaAddi§ii0na,]; MAC'? iﬂinsipai Sivii Judge {Samar

.A ._  i}i$§:§si<'s%;:a§, R2ii{,':h'L1i."} awardirzg 21 {gig}. {:sH:per:$a;%é§n 9?
 E€S"'?;.gi»9?GOGgl vJ§€.§'1 ém?:erg>;s€: at the raiie 2:3? 8%; pey zmsgmm
'~ﬁ"::-;?':: date: Gf petiE'.£8:2 iéﬁ (Eats: 95 §'<3a§isa*éiz:}I§.,



_zJ.> 

IN MFA NO. 5084/2003
BETWEEN

Narth East Karnataka Road
Transport Corporation,
Central Office. Sarigsr Sadhana,

Gulbarga.        
By its Managing Directter.  ' A  ;Appe}._i_anV§.. J 

{By Sri. Sudhir Singh R. Vijapttrg  £'-vivecate)  " ' V
AND: M 'V %

1. S333- Hanumanag;_O'uda.":
S/0. Pampar1ag0u"da-. * 5.   
Aged about 35 years; _  1   ._ 
Agricu1t:ur_e,' R/0.;'G'uI1j}a}.1iVillagég. 
sinahanu%r'Tai11k:%%_     

2-»

{;xbcm1+sa_mez:i,'   
sgzo. Nabi" Sfib,'TaS§_1éar. %
Major;-- 0xxI13€1'._jQf' E\k'EaXi. Cab
No. K5426/'152*5; Sbgix-*apeth,

_*'5%~?'1 Cross, Imam"-¥.ce5 factory:
.. « .3;-Rota, Gdag; "C§.iv1S__ t1fiCt.

" " .. V  §\«§§I}ag€i'e
 '£'hé'«VN'£vsf'-Izidia I1"2:sz,1rance C9, Ltd,
.  F3€3:j:>:i.,F' City Clinic
 HQ$pi?::3.E Building,
Lfxfeégzf" Bhemsh_a Tankﬁ Csadag, : Respandems

X1' " {fE§§';;"~:?~'sE;§"'1?, Resjazghaékzir R. €§m':§2:§i9 z§cE*2?s;>£:2§§;e Em' E3: E

  ;;'§r':5. R, V. Nadexgeudag Ad:-*@{:a%;e fa? R43
R€spande:::e£w2 served}.



, 53 

This MFA filed U/S. 1'?'3{1) of the Meter Vehicle Act
againgf. the Judgment and em-*:«1rd dated O7.Q__3.2003
passed in MVC. N095/2002 on tha file 9f the: P1_'<£sidiI1g
Officer, Additional MAC'? {Principal Civil Judg€--."(S'ér;i0r
Sivisionl, Raichur, awarding a total C0rr1'p><§n§<sa.§::c*_i1 "of

Rs.20,000/« with iI'1l;€'I'€S'{ at the rate of 8% pe;§l%~2;:;n=m»

from date of petition till. date of realisation... , __ .

BEE] WEEN

North East Karnataka Road  ''

Transport Corporation,  ' _

Central Office, Sarige,-Sadhariag. 

By its Managing Direc:toVr;_."       :" Appellant

{By Sri. Sudhi2~:;Si--nghi;"R. '_Ag1{rc§::élte)
AND:   I V l l 3 4%

Spmt.' Reﬁaﬁis    n 
Wit). * 8al'a;nag;0u'€n3._;' 'H'{3sa.g0L1dar,
Aged 'E},l")01JEl:'I7A:f€§8..'};.'E5,
, }10L1selF1<:,xld' mark-
 E), Gunja1li,_y:l.1age,
 Si'f1dli'a::ur Taluk.

mm

 

. ""'Sf0l"§~lf:€1§lZli Sabl Tasildar,
 l'vE;_1jc:f,.«-"Qw:1<:1" {sf Eviaxi Cab

E*€3;;_KA--26/ l6'?6.; Sh§.v:»,1pe§:E1,

613$-rasag lmazn EC~::'é fgtciilrjgz

 _ V l"~«E{3n§ Giiag :%i§'?{.ri{t%;_

   '3Z'E1e Manager,

The l\l'ew Endia £r}s:,1r3.n{:e C0' Ltd"

    



.1  F 1:30;", City Clinic
Hospital Building, 
Near Bhemsha Tank, Gadag. : Res§0n§1€r_1 E3_V

{By Sri. Rajashekark R. Gunjalli, Advocate 3.     _
Sri. R, V. Nadagouda, Advocaxte for R6  "   " j "
Respondent,-2 served}.  

This MFA filed U/S. 173{1.)Vof I\/iI'6t.:A§r* 

against. the Judgment and award" da':€'df_'vQ?.O_l3.20{)3'

passed in MVC. No.98/200;2j:m the vﬁ1'e«:»_o_f, the ";?:~es:d:-tag
officer, Additional MAST (Prinﬁipal Civil Judge {Senior
Division), Raichur, .»--awarc1i1'ig  t@_ta1 compensation of
Rs.10,000/~ with i1f1f.<31fé3t at ;ith€"'~;faté*~Qf 8% per annL1m
from date of petition till d_s:1€% 're:;1__}jSaiII.iQ'r1;,

H  . i'N"'MFA NO. 5351/2003
BETWEENV    

North ;'{?3as-:_i; Kafis gi-fgikaé  ' '
Trat1sp<j3"t CorpQratiQr1',--~ .__ " " 2 
Cemral Off;'_:~."e, Séz1fj_g:--f: S.a é:ihana,
Guibarga.  ._ = "  '

 _ By .ii}r§ M'aI1agizig-VI)ire{r£0r, I 2'-Xppeéilaxzt.

  S11,LvSs,1d.§:ﬁir..Sir1gh R. U§ja,pur, Acixsacate)

  'A

 is  '£}{;1;§.a§paL

n j SKA}-Q'Siddaiézzggszppzz _P3z1zm;'g
V éﬁgeé a.b{>z:E'I 4% §:€22:"&§,
V'  -ﬂgriczziizire
R/6. G't:m}7a_H£ viiiaga
Smdhanui' Taiuk.



7

6

Abdul S.21m.ad,

S/0. Nabi Sab. Tasildar,
Major, Owner of Maxi. Cab
N0. K9026/1676, Shivazpﬁth,
8"? Cross, imam} Ice factory,
Ron, Gdag district.

The Manager,
The New India Insurance Co. Ltd.'
191 Floor, City Clinic _
Eiospital E3ui}dir1g, 
Near Bhemsha Tank, Ga<:iag:.A

(By Sri. Rajashekark R. Gu'0j_vé;'i.3.i, Aﬁivegtaté"f01*§.f{1--"1~w 

SEE. R, V. Nadagouda, AdV'0§§"ai:e f0r'E?..-33 ' 
Resp0ndent~2 served).    

Thi_s="M1«fs<x ﬂies: U/133 '*1-:73{1':_ of the Motor Vehicle Act
against %%%% _:he_"3t3.:1gfn;¢1:t'3-a;m:1_ a5'wa1'd dated 07.03.2003
passed in "1'»I1§?.'C. '?€0.9Q,{2002 0n the file of the Presiding
officeﬁ A<idi.ti'<'}:..1'a,1"M;ix{3T-. [Principal Civil Judge [Senior
Divisiozﬁ}, ~ R2z.i;:}n;;~a;"'a§A?a.r~diI1g 3. total C301'I1p€I1S;E1'Ei0f}. of
Rs.65,OOC,[}'Wit11_ in_t0xfé_::"=t at the rate of 8% per annum

fI'C31'3"1 date of p?e1':it:1'r:)r1.%i}1Tdat€ of realisation.

  3

 3 ~  Re.3'1:;0hd€ri i-3  77:

   00000  1N MFA NO. 535223003

fl ;;%':==%;f:}; §;21:§*E-- ..Ei;1:*f:aiaii2:, Raad

'?§'a;"13p0;*é: _ 5€;:0;°p€:}:at§0n§
C.enf;;j2;E" .Qf§i('::;: Sezrégés: Sgzdizzzna,

.     Gu_§bg::?§g:L
' .E3§;"é$.;3 Eiéazzzaggizzg §}ir'ec:'i.<:z:*.

: Appeiiamt

'   S312 Su§hi:° Singh R. \fijap'::r., Aiivoctate}



 

AND:

3' Gangappa,
S /0. Beerappa 1E~Ian(:hina1,
Aged about 36 years,

Agriculﬁure
R/0. Gunjalli viilage, 
Sindhanur Taluk.

2. Abdu} Samad, s 
S/0. Nabi Sab, Tasildarﬁ
Major, Owner of Maxi Cab'-._ 
N0. KA~26/ 1676," S_hivapét,'l1, 
61* Cross, Imam. £'ce''fa(;toI2;y,v ' V
Ran, Gciag disirici.  L  b

3. The §\!Ia;':';a';§€11*,

The Nézw-1  I11$11_1;a_;1cr:«- C}; . ' 
IS' Floor,-C_it'y '  
Hc3s_pitaIVVBu3;djI:g," ._ V' "

 Gexélwéig. : Resp0n_de:3i3

Near Bh §-§.1;1s1"¥fa' T

[By SI'iVv.,";B'EISE,';VV{~;1.{_*c.1'j» Advocate for R1
Sri.  Nadag:)ud; 1g; Advocate for R3
_Rcsp0n'{i(:r1tT~«2 served).

  A f;i1§& U/S. 1'?.'3(I} of the Mater 'sfehigzie Act

 ;'a:;§§;2iénS'§..4 13fi€xJudgmeiaf and award datéid 0'?.03.2003

"';}a>s{s«3a7~%i:.,j\.::7%§{'{:'; E\E0.E®2/2002» 01'"; the file: sf {he Prvasaidincf

officer, .A:§£§_§i;i0§121E I\zi'ACI"E' Wrinsipai Clivii JL:d;g;é3. {Samar

_ §}ix:'£$§0:::§, '>"R.221?C;hm: awzlarding 21 iiiiiizil {?€}§TEQ€3'1"£S21i§(}1"}. 0%'
V_ 44 q_Rs;,.?;§'~.;8(}:.£{/«~ zzasliéh §z1€er€:3€: ai: {he zraiiﬁ <35 8% $3.2" a:3;:r:§,2m
  _:fs:<:T:§: <i21'i::s:é sf §;>§€.£'g,i<}:: ¥:":ii.§ dais af :':=:2:E:i§;aE§<>:":w



IN i\«'IF'A NO. 5353/2003

BETVv'I3"E.N

North East' Karnataka Road

Transport Corparation,

Central Office, Sarige: Sadhana,

Gljlbarga.  A * 
By its Ma.naging Director. : Appe11a':§.t~ '

[By Sri. Sudhir Singh R. Vijapur; Adxﬁicate) '7   _ 

I. Yeﬂappa,  

S / 0|: Ramanna, Aged 7 
U/G. of his father.Rama-n--n3;,-.  _

S / 0. Ningappa, Majéer,  ~  
R/0,. Gunjallivillageg' '     '
SindhanL11dTaluk._..  '

2, Ahdui"S_éiIiia,c1., $  _ 
S/0. Na!-:nf_Vsab, Ta;<si1_'da'1", .
l\/iaj or; O\x'mi:é:rALCf»  Cab
N0'; KA~§26,»{1Ei§"V6,V'S1i'ix*2ipet:h,
6*" C'r0ss., Imania. 1(:c§..'Lfa<:t0ry.

,E-?..0r1, Gdag 'd§'Stri<':t&

. -  'I  ..   

 .V v'1'}1Ve'~}?<i'<:%vl.%vE__:1dia Irzsurancire CG. Ltdw
 hi-V'§?Ié0fT;.vC3it3?Clinic
. V'H:3S;:€.i.LjéaI1=Suiidirragg

 Near.fE§~i3€m$ha Tank, Gaciagg. : Regponderits

" " 'T {Big} S£'"}i;----:Raj&1Sh€i§§?.T R. §'{?:§'1j3;]_§L ;'§;:§$<3c2:i.€: fa); Rfi

V "--;%r: B3.  Naé:i;1§£}:.:da., A;«:E¥:>{:9.{,€3 ii}? RN23

 , '   .rE~ié5$pe:;r:&e3'§3'£»2 served)»



9

This MFA ﬁled U/S. 173(1) of the 1\:fI0t0r Vehicle Act
against the Judgment and award dated O'?,O3.2003
passed in  ':\§0.1{30/2002 on the file 0f the Présiding
officer, Additicmal MAC'? {Principe} Civil JL1d'g:j<3~V.f'{<Sé1I;i0r
Division}, Raichur, awardi.r1g a total cor11jp'e'n§~3.£1é;1'~r3f

R-$310,000/~ with Enters:-:~t at the rate of  1)t%>r"L:'1i%';:zi_i,2Ii1»

from date of petition till date of rea1isat'.i0_n~.~. ,\ _ 

BETWEEN

North East Karnataka Road L' '

'fra'z1sport. Corporation...   --.  

Central Office, Sarige S:3f:ihz1na;.». "  "

Gulbarga.      

By its MaI1agi'ng_Direct.9r,.'H    ""'ivV.;5Xpp€11ant

(By Sri. SL1dV}i.;ir£3i't1:_gh R. izija.p§;:;«. V'Aé1'vo'bate)

E , I¥%1a'riya.ppa::' -~ ._ VA  V    *
S/0;' Ha.;chap'pa:,- Ag§_2d« "E 1 years',
Sincédérad by his LRS,
.Sm_t. Lachmamrxéaé W/'0. Huchappaﬁ
_" 'ﬂéggd about €:3¥Q...y£:a1's9
 Hciiséimld 3: Agr1".cu1t.u:*e§
A " »  % C%uﬁ}a11i village,
 jS'iv:2é:'§¢';f:;a:'['L11:*""I'a.1u§<a

 A.§:§da§"'Samad,
SEO; ﬂab: S2279, T'asi_TEd.a2:
A.  Rigger? Gwner {if 1'vZ2:Xé Ceib
A "'~«;?z;Ie. E~§A--2§;" $36. S%:is..-7ap<_=E.h§
" "*8?"  3:121:21 ice f.ac€.{}1fjJ.
Ran, Giiag disi.ri<:t.W

 T1iriE*Lm:;i>.% %s3354;)'~::4 <ﬁ:<,?s_3



3. Thf: Managei',
The New India Ir1sm'ar1ce Co. Ltd.,
13' F1001', City Clinic
Hospital Building. . 
Near Bhemsha Tank, Gadag. : Respon_d€:ni;_s~.._

[By Sri. Rajashi»:-ken' R. Gunjalli, Advacate f0r---iii"  .
Sri. R. V. Nadagouda, Advocate: for R-8   '
Respondentez served). .  --- '

This MFA ﬁled U/S. 173(1V}~:¢of::'tj1ﬁ? :$iIem{"'ve§1iie1e<;4act '

against the Judgmeni: and award._ date(1 O'?.O3[2=008

passed in MVC. No.IO2/200i.2Z--~._on the file {if th€--v..P:r€:sId111g'

officer, Additional MAC'? (P1=:if1'cipa1 L'.iVi1[.Judge [Senior
Eixrision), Raichur, _awardi_n,9,*" a fatal C0:np(:fhsati011 of
Rs.1,02,200/-- with i;'17'lT.'\'~".'.I"'E?ST"' ¢':l1'.'A1.]1-'_'.:'€ Vfizzie of 8%"p€:r annum
from date of petition tiil ~da.te0i', Vr,:3aiii§§%;~1jti0n.

%%%%     V $ - E 1N MFA NO. 5355/2003
BETWEEN" -- .. gr. _  A L

Narth Blast Ka:nat'jaka«.Rc.ad--
Transpori 4C03jp<5rafi01L 
Central Offi*ce_; S.a::*1g€. Séidhana,
G:L1.'.barg~3_, '

" '~  . 'Bjgéts Maiisggingg }f53Zi4€ C,t03f. : Ap'pei1aI1t

   R. Vijapurg Advéxsaiie}

f3;~§¥E}f

I

Q a_. '£?e3.€rana§:{auéa,

x T S;7.{:§,Ay§-*ana1g3z:da Shi:'ah2:€i',L
' Ageé abamg, 33 §,2*s.*.a§';~:-as,
V' ' ..'Ag;iri{:u'§"§.:1:'€
R/0. Gunjaiii viiiagﬁ
Séndhanur '§"'a§ui§.



!\..}

Abdul Samad,

S/0. Nabi Sab, Tasildar,
Major, Owner of Maxi Cab
N0. KEX-28/i6'?€3, Shivapeth,
Sm Crosg, Imam Ice: fac'r.ory,
Ron, Gdag disiriC.t..

LA.)

The Manager? _.
The New India Insurance Co; "Ltd, 
IS' Flaor, Ciiy Clinic 0 0'
Hospital Buiidizng, _ -_  . .  
Near BhemshaTank, Gad_.f;1g.  2 : Reépkfgndenig %

[By Sri, Raj ashekar R. Gun}a§§,"";9§ci"t?.Qcat.§é'  :R«1v}
Sri. R. V. Nadagotida. Advec/a1:'.eVfo1f R-3  

Respondentﬂ serveti)A.   V

This MFA'-ﬁled :U';'S-.:'1'73.[_1_0)'E:;f"_tV1fiAEfB;i0t0r Vehicle Ad:

against. the""Ji:;dgn10yf3nt°--' award dated 07.03.2003
passed"ii1"§\/WC. 'E«'Ib.1'0.57'2002"'On the file of the Prﬁsiding
ofﬁcefa, Add.i.f.iCa::V23J_"01\rTAC;T_ -(P'ri:r1<:i'pa1 Civii Judge (Senior
Divisieh}, . RaiCE1§;r;'v«ai«%,a,1:ding a total Compensation of
RS.15,00'0_/~* wﬁh "'irjt«5:V1"<:é.sT. at the rate of 8% per amaum
frag-i1.C1Eite éf 'E5E~3:i.ti0n"v1i11" 631.6 of realisatmn.

  """  IN MFA N0. 5355/2003

Nérth E-i'a§§S':._ E§:i:911aiaka Roaﬁ

Tr:;§::1Sp.e:;ez'{ n§:§{}§"§{}fE1{i0fi.
C€nt:"a§,G£fi:te, Sarigge Sadhana,

 Cxzzlbgrgga.
V. 3:55 Riknagérzgg iﬁireitmi", : Ap;;>€E§;a:":§

 __  Z {§B:;yHS1*:'., Su.{i%1§.':" Siizgh R. Vijzzpur, Advottaie}



.._..

Smt. Sommamma,
W/0. Huchappa,
Aged about 40 years,
Agricuiture ($013123.
R/0. Gunjalii village,
Sindhanur Taluk.

Ix)

Abdul Samad,

S/0. Nab}: Sab, Tasildar, 1

Major, Owner ofMaXi Cab  ._ =
N0. KAA25/I8'?'6, Shivapeth,  
6"" Cross, Imam Ice factozty, '
Ron, Gdag district.  

3' The Manager, V    "  :4 V 
The New India In,%;1,,1;§'a,n7ee ago. E-..td,A," 
1&1-Fioor, CityC11nic-1 LV V '   '
Hospital Building'  '_ «V 
Near Bhe£:'i.As;fia Tank, ..C}ada'g.[_"-- ..  : Respondents

[By   Advocate fer Rwl
Sri.-.R.=V€ Dfaciéigouda.ﬁ,;dv0(:ate for R3
R.6S}3'Q_{1d{§I1fj- 2 ':3f<«:njé'_d).

 ffiis 'zVEF'A..Vi:°iV1€d:UfS. 178(1) 0f the Ivieiaz' Vehicie Act

 ag;;m:s:%%». mf,» Juag:-rm: and award dateé 07.93.2003
 » p'a%_.$t:<ii inv?§:'I'.:7C» E'~§{;5":O3f2;0O2 cm the file af the Presiding
 5<::.:fTf§c:e:. '~53<:d:::1g:;1a1 MAC? {Pmicipaﬁ Civﬁ Judge (Senior

Z"}ix>;is'5i{:?:3;§{'_"-.. Ei;ii<Ehur§ awarding 3; 'ééxiai Compsmsatian 9%'
R;$--,28Ji?Qf_} with §E3.f€:§"€Si, at the rate 9? 8% 33:3? amzum

j {mm §§;:+:;€g.é3 cf §é3~.%.iE,:Gz1 'QB dafze of rea§§sat.i::H2¢



IN MFA NO. 5357'/200.3
BETVVEEN

Netti) East Karnataka Road

Transport C<3rp0ra'i:i(3I1,

Central Office, Sarige Sacihana,

Guibarga.  "  __ -1-
By its Managing Directcr. : Ap};i«s:_I1am; " %

(By Sai Sucihir Singh R. Vi}apur,"A{:iifC;9ai<e] .y   
AND: 1 n

E. Reznukamma,

D / <3. Earanagouda,

Aged about 09 yr§_a:t$, _ _ .4 V

U/{}. of her fa1T.hef*E3rann2;-,,' }  %  _
S / 0. Gurarma H0tag1,V_M?a.jc:r Agfi',-I; __ 
R/0. Virapa;p_§,1r, Si:idhVan{2r':'Tq. I .. 

24 .:+Xbd:1}A.San1ei;§:L' _  _
S:/_' 0. I $3 313533 3:5,' T é1s._iIéa1*, ~
Major; OW11€i'1f_L'0f' ,i'\5[_£i:»;i Cab
No. }E<I5_X--"?,6 ,./"1. 6'?i6 S1}. ivapeth,

V B?" Crét-S, Iv:37i3.:r£.1c'é fa<::t0ry,
V, .RO}33 GdagV...CiiStri§:t..

»  _ Tlrrs; Manager,
"  V*§'§§.f;dia Ii18u:'an<::£: Co» Ltd.
A '  'E*E£=.0i*Tg7Cit.y Chime, §i{:>€aep§.ta£ Buiiding;
 Nea~>:'.}Zf3;§%:a@mSha Tania Gadag. : E{€$pGnd€:'2"i5

 {E}:  A1' 'if'e€::'e1n;::gaL§da Ada; €92" RS5 E:/§Ei§E§3E¥fEﬁ., i%d'2,-*{}<:a*:.§i~

  §{:':""E{w E.
 _ '   _.-%:'i. R. 'Li ?€a{i23;g€;u<§aL é'%:€§;°2-*{2<i:at.t*: far' R43

R€$p0'nd€m.~2 sewed}.



This MFA fileci U/S. 178(1) of the Motor Vehi.c:le Act
against the Judgment and ::1'WE:1.E'd dated 07.08.2003
passed in MVC. N(>.112/2002 on the fiie of the Prfssiding
officer, Additional MAC'? (Principal CW1} Judge_...__(SeI1i0r
Division), Raichur, awarding a tof;a.i <:0mper;sat3TQn of
RS.15,000/~ with interest at the rate of 8% 'pé';."-.'éi1.1u'12,uIx1
from date of petition till date of realisation.   I " V 

BETWEEN 
North East Karnatakta Road
Transport Corporation, T.
Central Office, Sarige Sa1dhé1_1f1'9,

Gulbarga.  »  ~ .- 
By its Managing Director.    : Apvpelﬁgint

[By Sri. Sudhir Singh XI§jéLpj§1f., 

I. F:/Ia1--iiappa'@ '
S/Ci 'Siddappag 2'i¥g<__-:-'C'a< about. 11 yr-zarsg
E\/£in<51f.._{§/G. of A:1éx.:_ Ifriend his
. N £"i_'[L1I'E11 fa£'he:%r, Siddappag
 S [66 Ma1Ea'ppa,._.'=&fIa§ or, Agri<:t:u.it'ure
  C%:;nja.Hi 1-iﬁageg

    ~ .   Tﬂuk»

_ _ A ama g
A ' ;/0...V_§§.E¥.;i";*§V S2/E3? if' agikia-2.1:
 Efxféza-kg<s:;j'..--{}a%;:1£;%:* <3?" Maxi €i;«>.b

" §{}:w21{:3f "i§?6, S}51:i2!a2:§e<£:E'2§
A 89?. Cmss? Imam ice fact.<:>'£"};K
A « R0r1. Gdag (ii-Stricté.

IN MFA   



3. The Manager,
The New India insu1'a1"_1.C€ C0. LECL,
13% Floor, City Clinic
Hospitai Bziiiding,   
Near Bhemsha Tank, Gaciag. : Re$pQ:3.d;r:nt.g ; 

(By Sri. Rajashekar R. GL1!/1j£i.1§ Advocate fcfgﬁ  1 v   ' 'M
Sri. R- V. Nadagouda, Advocai;_::..f0r_ R45 "  4'
R€sp0ndeI1t~2 served]. 1 " .  

This MFA filed U/S. 123(1) of- tI*1s>: MoTtt»:-isV'eE1iCie"A<::tVVL
against 'the Jtldgmezﬁ anci_ "~:~,1warCi Vdaiexj '*Q""F;~Q3'§2003 
passed in MVC' No.1 14/ 2002 'Q1x"i' the file bf ~tm, Presiding
officer, Additionai MACT {Prii:1¢;ipa}~.. Civil" -Judge (Senior
Division], Raichur, 'gLW::1rd_ing_ V ._T.<3f.'a.1 compensation of
Rs.1_0,000/~ with inf.e1*(~:st~-a:tL__i'h§7: fat:cG%'_ 8% per annum
from date of petifmn t.il1V_c}é1t.:;  rrf:a1--is;i1i~E);'1.--'--'

 F'ii*Si:V'Appe21is coming on for
admisS:i_0n., 'thiS *,J£é§__\_?,'fhE? CvQL£1"f deiivered the feilowing:

  » 

 ai>p--~?:*:aI5s $5 iisted far aé3tnis$i{m.. The lewer

 »:::j't:-.rji: .:fe'co:27d :-;:.__a1rs-3 1'€{':€iEV€3CL 'av-'i%:h ijzonssem Qf E62,-1.r:1e:&

<t§:ejé::::%.$~31V ';§:§';;"--. §';:éirtieS, this appeeﬂsa; are E:a}<;e§': up far fine}?

Q disp{>s§a1VE._¢V

 AA «.,_"i'E':<ir.se zzppeziisg are fiié-.1s:£ by' tha E§.za_:":12:i:a§<:,a $£;a2£.€;% E€{:::3;<:i

'  '?{':§a§:sp::"at.z0:1 C0rp{;;":«};Ei<;:1 far z*e~:du<:t£c>I1 of :::0mp€:1$aii::}'n,

X': .
.3'  3?
 xi:
5; mxgaww W



I6

inter alia contending that driver if Maxi Cab bearing

registration Ne KA~26/1678 ( the oiher vehicle invelved in

E;-53€=i.$~»

{he accident, in which the deceased and CIai.;'r:e§1<1'_€s._

travelling) was guilty of eontribut.0ry  

therefore, the Tribunai should' 'e.--§5a;$ §a41'jii011ee3'e.

negligence amongst driver of  "bué{,'-- _ 'a1";d2 dfi*..ie'19--.Qf

Maxi Cab No,KA~26/ }.876.   is z£11.s_0'eelvlieeﬁided  the

learned counsel for  °<:empeh$3tAiojn awarded
by the Tribunal is    V .
2. I h':/1ve__ h.e;:1'i9eiV'  R. Vijapur, the

learned  for KSRTC, 8171. PS.

Malipatifj._AdVeea{e.'_fespondent No.2 and S21.' RV.

 _ ﬁadiggeuda, Iea:me_eLf3dvece1te for msuratace eempany.

" V'   ef<>E1<wé-ss:w ;'

"'If§1e:~*n1:mber$ ef Miseeﬁazzeeusa First, Appeals

a§1:i_{:{3j;'res§e:1dir1gg; IE'LiEE1b{:".'£"S of claim pet:ifé.i{;~nS EMVCE are

2;' '
g,
W

Eix} , §...§§}"ws.y-- "W



" "ﬁht=~A§1r€C£:§0r1 af West ms East ané KSRTC.,

18

read. When the Maxi. Cab was; proceeding near
Tavargere, KSRTC bus bearing N0KKA--38/F-182" came-

fmm opposite ﬁiraction at high speed to its': exh"e1::§i3_T'1*igi'1t

side and dashed againsi Maxi Cab N0,KA-26'/';V~1fi§i7fé§'%:"*  

result of aCcid€nt, some of __th.6._'pa:s'sefi"gé1»s ":-zilfferedg 

injuries and some of the passé;«1géfs"
injuries V ' 2 '
adduced by c1aiIna.nts;_.Ij1as LA§iri*.Qe§r*01T K».'.§RTC., bus
No.KA--36 / F-- 182 was    . negligent driving

liable to

Pay

and KSRTCV   ' 

   as dettermined in the
impugrmd * é1RK:'211fVC.ibA;  ¢  V .. 

 ui1V. i"s"ri<}t 'ﬁi;Spui:ed that a;c<:idem. in question

 an  i .S .02:;_998 at about 4.00 pm, on

T'23{vai'géra?:3iV§:.{ii':a:1001" mad naar Tavargeré: ami thﬁ

1;'eir'3:icie.;3 ' §?r:"<:aiVed in 21<E<":ider:t wesrés moving in {}§p{>s:i"€.€

V   :iijV§5§?t.i{;--:}S§ '"§'E§é: ?y§e1x§ Cab N0,KAk28;" '§_§'}"8 *:,a?"2:$ ixamzézzgg Ea

'bus N0.KA~»

52>' 

The Tribunal . __d apprﬁjciatiﬁn  Qxfidencé V

1.»»'§.F~ )



" 5:£%'8£Eé;£V{;:i"-'I§fGﬁ*i'Vwiaich §{SE?J'E'€ bus; was ?i"<>€3es3d§i'i§Z

E9

36/I3182 was moving in. the dir<?:ct.i0n of Eiaést is West.
As per <zyewit.r:ess account and Contents of spat
panehanama and evidence of invesf:.igati0n <:af'fi::'.§:r-,' T._Vai"f.e1"

accid€r1t§, the vehicies were fcund on the n0rfI?.ié1;ﬁv"§%_d"g~Q"of

the road. Some of the passengers t.r21v€;I1iI1g.:i~n 'E'.if'{(Cb;i fiab. 

No.KA~26/1.676 have deposed t.I:*;;at. 

No.KA/3641182 drew: théVL-13$   

and negligent. naannelf to it$___{:}i7§__s'1.<_§e aimi .d_ash §ed againsi
Maxi Cab which xva;'sVVA'C--01'11i1"i;g:.ff'0f;s '%app0site direction-

The driver of _E{S_RTCA"1§t:1*:3 "'~vé:sfn0t'.eﬁiﬁmined before the

Tribu1vival.H '' V    rewapp:r€Cia.ﬁ:i0n oral and
dGcurfi'eniary'  t.hai;Y ihﬁi accident in question
took p}a€Te__' G3'; tV'i7._e4?jfi'.A§§Lde of read from the direction in

mrhigh' b €1s3 was proceeding, 'f'her€fG'I"€, frem

<ic}'a.:i'I:1.§;*§1§,f2zrj;2' aziéiwiiraé £:vi&:::1::e, it is esi.a.bﬁshed that,

 ' :3.€i{,§(3}€'ﬁf'i§¥.'=.{:ii€S¥Li{}§3 izook piace <31"; eff side of mad {mm 326:

Théf

€fiE°§'V%3:' ..__"<'>.f-. ="EiSR'E'C bug 2>vh+:> wag §:1wC:%2;2:.:°ge sf "Elsa:--*'§;

 passérggér vehicie 'b€}_0:a'1gi.}:1g 5:0 State {)'iF+.E'Tl.'i€d CG':*'p@'ratien

5?
gig Z 

5
filfiuaéww -»



20

had respensibiiity tewarcis safety of passengers traveliing
in the bus :30 21150 towards other user of reaci. --'di'iver

of KSRTC bus was not examined before the   "

appel1ant««KSRTC., has not addu-e'ec1~-21r}y--'_:0{ﬁe?t.ef;i&:Ee11eév.,Ate' ; '

prove the contra. Therefere, 
question took place due    'Cf?
KSRTC bus l")e29.1*i17'~;'%§~./..    In the
Circumstances, there Qnierfere with the

firading of Tr§bu::_;.é:1 on iseue N03 u _ 

8.  _R_§:';'vQi,ientﬁf;a. Bf eeoVi11;pehsation:-

'1fhe__  j MVC.Ne.89/2002 (MFA.
5082/2003] a,1fe«.t_i1§§' vse11.e V.-sf deceased Ningappa who died

in the 3.fE;e:ieVsiiaJ:Ve(i qV2:eC,§§f:r1tE The ﬁeeeased was aged 48

5 " L.  _  N ' age T
 '_ yeéﬁs at the ti1"f'L(i_§)1f'Tc1CCi€i€1'1J{.. The claimants hate faﬁeé to

'3,§'s:§u.c:ve "ea:£fe§'ae€:0ry ev§;&e';7;<:e in preef 0%" income ef

¥:ieeeased'.7f'j_ f"Therefe1"e3 the Wibueai hae iaken netienai
iiaéfeeaeé {>5 {ieeeaeed 2:: E%e.E?':3,GQC%;"-- E363?' ;a1§':m:§e and

 deéue3':;eé E/3"-3 ef the same E<3we1:"cis pereenai and Ewing

f

5' 
$2 . 



awarded e0mpensati0'n 01' R:3.20.00O/-- which, in my

epmion, cannot be termed as excessive.

The claimant in MVC, No.98/20Q?;.: '~.._4(MVFA.

330.5350/2003} had suffereci fracture of V»

she was treated in Tavargera gGfve_rnIn--e'ﬁt" "E<3fL_:.sf§'i1iéL3. arid » _ 

later at KMC hospital at Hubli  
She has not adduced c0ge§:f:vL"".2gf1d 
proof of severity of injuries _.EThe:tef01"e,
the Tribunal has  of Rs.10,000/--
Which, in  be termed as

exeess 'ixfe;--" _    '.
"£'he'-x;:'1aiVrV11fé;i;r_1t.5.7§I1»- gkiifcvgg/2002 (Mm.No.5351 /2003}

had.}eiiffered Vf}.*:v7¢.,«V:::fu1*e: of hie right knee and right forearm.

. Xgvae 'itziesegied in Taxfargerai ggmrernmem. hoepitai and iaier

 at Hubii. ﬁeeerdirkg is himg he had

--V Spefsﬁ.  ef R:-::,2é3.@GG,/-- i.ewar€§8 :'::e{i§e3.'E e2§psendi§.u:'e

'  e::::i._eve'§1 after eempieée é'reatme1'1:. he ;e2:f§%e§*e permanemi

'AAf;3Eii:3reiea1 disabiiity and he :13 not in a pesiiion {Q waik and

/
X



The claimant. in MVC. NO. 100 / 2002
(MFA.N0.5353/2003} was a miner, an his behaif, his
father has given evidence before the TI'ib'[.iﬂ8.1'~.._:"«w_'=.Th€
claimant had suffered fracture of his right  
treated in KMC mspatax at Hub1._1,,....  
regard to nature of injuries,  
awarded compensation of  . 
eompen satlon awardeei. CanI}Qf:_te3j1fne;§  exeessive.

The claimant    2002 (MFA.
N0.5354/20O3«}e».hu3d  bone, right

forearm. and i*ig'_§h.tu,vhiegkyelrjw knee. He was treaiied in

KMC hoseitgil vatx'H_1,a1b1i  later he was treated in Dr. RB.

 " Paf.»i}§'.;hQ_é;piVt.ai Va;'€)"§"5[.LE_bli for a period 0f six months" The

 Tfiburx_a'I;~e§aeki13g jute eonsidemiien the nature of injurieeg

;§aif;'*A& S:;€ffe1;5'E:;gsg medical expegzdiéure {as per biﬁeﬁ ané

 bee of fgiurez earzﬂng Capacity' E2215 aw3.r'ded eempeneatien

A '~11' 1 §{}242ﬁa§;;ig Ehe brezzkzzp {}f%s.,-*i:§_:t:.E'% M 233 f{3i_E{}:2JS:

f  
m. 



1523.

i) Medical expenses 30.70060 

ii] Future medieai expenses 10.000-O(}'.._':"'e.__

iii) Loss of future income  
(15,000 X 22 X15 /100)  _ A'

iv) Loss of earning during }£II'€3E_1t»IZ¥3E_'i_1"1'€   

V} Pain 8: Sufferings   ..  'A

      :;fJV;Vm,ﬁ%>£.»%;,M
The Tribunal has omitted ta} award--eornpezasation. mg'

 other heads.'  T_re~;r.:.Q'r1sid_e'1*ati0n of evidence on

 

record, 1 hold {hat  any grievance

regarding qtffanijum  c€Qff:pe_.?1$atiE)i1';"' Therefore, I hold

that t:.Qn1penS'afi0fi' .eaW*.afded' by the Tribunal cannot be

termed éS.eXeessi.ve;._ " V 

Tfiee eeceumagt in MVCEEQKIO5/2002 (MFA.

had suffered injuries ta his heaé, cheat

a§1{'E._ Eegfe.-,«-'*"E€e was treated in Gevermmeni hospiiaé at

 VV"""E7£:;.-*e2.r§;§'e-19$: aim iaéezf in Kééﬁ Ezespitm 2:': ﬁzzbii fer a persieé

  'z';§'E~E§ <§a§;$. Tile T§'fibu;:1a§, having; regard {.9 nature :3?

 ~'v--;i::juries vizm. fracture in 5"} , 63'" ribs or: "right side ané
/'I

5':

 5'



 

26

1'_r1jur.iess to his 491, ZW1. 8*?" and E181 ribs, pain <3; suffering,
medical expenciiture and consequfsnt. disabiiifiy szaffered by

C13i1}1E13'1t, has awardsd compensation of 

The claimant has not productzd. sat=isf'21ci<;s_Ify"é:vi§e'r1'c::*'and' 

thezrefoye, E do not find any  j_t {'r1e I

quantum of compensation.  _

The claimant  '  .  { « Néif? 103 / 2002
{MF'A.No.5356/ 2003)'  u'ﬁé H of her left

wrist emd iI1jU£'.iC_S on   'She treated in KMC
hospital at  23._ff€:r tf:.93u1:'1:';'t)'1e:t,€: treatment, she
sufferé--, pern12iﬁ:§i1£;Vph:§?'31'ié;é disability to an extent 0f 10%.

The 'fE;'1fi1:>VV1v',zr.1_VM2M1l;,. 1ﬁa_§i11g'«.1;{~:gard to fractures sustained by

 A_ CEa_.i:f;;1.2i:;: ':., _f:'3\C€é;1«:+es:_.«a3f 42% and 60% ribs 0:: right. side has

 'aQ$V2zr§is;3§'*V§*::§%i1penSati0§1 of R.<5.28¥Q8Of~-- \x.rhi{:}L in my

ég:§'f:i0ﬁ Cg§:'j:;31€3t. be §'.€I'3fB{i'§ 5:8 i3X€3€SS§'v"€.

'f;*§%:;;:% {:§a.im2:.:2*{ Em ;v§v<:;§:{:=2:2;2€;s@2 (Ea-gm,

" E'\f;3.'5{.%§?;'2§G3E is 3. mia<:sr giré and $118 wag r€::p:'€8s311'{.ed by

  fret :":a¥:L:ra"E father/§.§ua§dian. The ciaémam.  suffered

5

M4 



 

ix)
'-3

fracture of her right thigh and izljuries en other parts of
body. After the a.c:cident, Saba was {treated fife, KMC

hospital at Hubli. The '£'ribuna}._   i"11ft0

c0nsicie'rati011 nature {If mjuriess, p1fQb'a.bIe:_T "medical 

ex'p<~:'nditure, has awarded t:om:pe11s'é{i.ioh_ bf' V.R'g..,V1.¢5','OVQQ'/W '

which. does not call for i11f.g3:'f4e"rex14b€._' " V x   _
Th6 claimant in   (MFA.

N05882/2003) is 21  Vfégﬁfvesented by

his natural guafdian/  had suffered

fr3.c1;ure of hisihéfgﬁé'leg:-_ar;d"'he'Ra.:éi$--"i;rr:.2§é,ed in KMC hospital

at I*IL1:E)1i '--é.m(;¥v  3 private: doctor by name 91",
Radhakf1's:h11a11V"~a€'  T116 Tribunal, havmg

1'ega.:::£Lt<.> "';~;'s.,e1At'.'u1*'£3 6'? i1:1j11:'ies and pmbabie medicai

hV'«_exp.e:§1€i_ihi'Lt:=¢:§., i"12:S"'é1'ix;*21rds3c§ {tompensaiiom 0? Rs,§Q,G0O/~

 ' *»3?hi;<;th;'».§§i:h:f::}{'i3.§}§.:":i{}:1 {',a'§H1{}§. be i:€:m1e»:§ 21:»; £fX{fEfSSiV€f.

" ._  "§7§:§é%_§f.e_§£;;}?::é'; E ﬁg :':<.§€, f1?né:i an}-* g'I°{'JEii":C§S €10 imsrfere 1>vﬁ':.h

i'§1{E'~_ r:;:;;~1':'f:.*;;';f:'::2 <3? <%:}:hpe§":5;ai?':§{>:": awa§"{§e<'£ by {ha '§':"§':}:3.:22aE.

/N'.

5 ' 3:

'   §..1'}_5[h€ '}':*:3.$uEt.3 E sass $16 f<>iE<}11J:::ag§_:~   
A  :2; M:a:va.»<%"'~



 

O R D E R
The appeals filed by the KSRTC.. ir;"'----.»Is/{FAR N0ss.5O82/2008, 5084/2003, 5350/2003, 5352/2003, 5353/2003. 5354/200:3, *%L%:.53T5S4;*2053;4. 5356/2003, 5357/2003 and azésé/ 2oo3_ <ar}%;_f 7. The arnoum. depwsited by ihe e1p«pei1'eajnt.wKS";7*ZTC "Wi'*.°:,}_;i"~':'}V1'1'S» court shall be i::r2ms;fe-rred 3a\'Ec§ier'V';é:{S{:i<fi'£:11t Claims T°r'ibuna.1 [I3;fi'ncipa1 V .,VvL'[fi'1<:ni0r A f)ivis1011) at Raichur. Parties a.r¢H_<j1:'T'i'€e_(:::%V:_Vci }:o --'be_é aﬁV._'i,h-éi'r costs' Si"i:~ Vi}E1}f)1,11', learmad 0011118631 is di1"ectéd filé appellant-KSRTC., in all these appeals xgwéliiav fQ:_1rA"§.r'C'€..1;§s f1'01i11 'today, Sé?
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