Karnataka High Court
New India Assurance Co Ltd vs K M Sadanandan S/O Kannan on 6 July, 2009
Author: N.Ananda
Bench: N.Ananda
'V V20 ibf THE; Ema COL! 2291* OF KARNATfxKA AT BAN<;;:.:.;§>f§_fi'.;* "
DATE1) "FH¥S THE 05TH DAY 01:' JULY :2'%;;£:$:>V % T BEFQFEE THE HON'BLE a.«:R.a_Us'3*1:i£';. r§--..g§b:ANf;_;y' ~ * V' K M.F.A.No.488?'*;. 521308 gfmm _' BENNEEN: . ' ' New India Ass111'a11c€ C0. Ltcii';
Divisional Clffice V . 2 V-
NOJBE, Esh.wari Cbinpiexfg Dr.Rajk1i;r:13: R0313' Rajajinagay * A Ba11ga10re~5§C} ' _ _ B}? f:3iVi8iOI}E:§aGf§iC:E ' ' §sfiai1aV1axm.i.L§£ian:b'E;:s,_ Evil _. (3..__£~'ic?aci... V . Banga1C£1't:-668 _ " .
By its Mai1agé:.I1 " V Apprsllant. (By 31:; €}.LAI\fIal'41.&:*;.i:;,';5x:fiiv{) €L'ais:€.§}
--A '-S[<V:r.' Elafiiaaxi Agcé. §re:":a1°s S7'33,fi,fi~ S.V.Vima1a " :._2«V/£3. K.M.Sada3:1a1::cia11 "fkgcd 46-ycara Bath are rja: £310,933 1% Cross Devi Bhavaxl Builciings, Dccpa Nursing Hams: Road Gpp: Ganesha Tempie, Marathahafii Bar1ga10r€--5éQ 93?.
and £23,854!» per month towanis income Tax. Gut Qffhe gross Salary af Rs.1'?',859f~, tbs Tribunal has salary of Rs. 16,108]-, after deductitzg a sum of ~ dCiT1'3}."3.}1iI1€ "loss of dependencf. Thegaihxtg '£.he;:
learned Counsel for the lnsuraficfi Tri.bu11al has not ciedztcted , Professienai Tax and income bé
7. The Tribunal h.a'gés.'% :i.ed'ur::€::{i . m:a;~a.s parsenal expenses" e:ié':€i::as逧,&V"ThcA'hmother of the deceased {iI-
apgwilarfi '}1;:31 '€iI},}: 44 years. The '¥'1'i¥:>uI1al has taken 13 3%:fgfieVVmil}tijJ§;£é;1*...."--23.cC0rdiI1g to the judgment esf the '_ Sup1€'1;n£_LACq1.1rt,g' Iffipfiiffifid in 2009 AG} 1298 (in the case of __Q1:.hers Vs. De1hi'I'ransport Corporation and be the aypropriatr: muitiplier ts firm age of
--V the the C1fiCC3S€fC1 tfII--appcfla:1t herainfi. Even if «.§]:3';":.=.'::'_ isétny discrepaxxcy in, deducting allcswances that is d'fé":s €':t'A'by the muiiipfiar adapted by the Tribunai. In the ' 'cir<:umsta11c:cs, £ dc: not f.z1d any reasans to ixlterfem with tbs " impugned awaxd. ax-,2, Q"
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8. Accordizlgly, the appaal is dismissed. T' V dc-":p0sit Shall be: I1'8IlSf€'"I'i't3d to MAST Bangalore. Parties are directed to h¢a:*'ti;»=3ir C-gsigs. SNN