Karnataka High Court
The Oriental Insurance Co Ltd vs Prasanna Kumar S/O Puttalingaiah on 23 February, 2011
Bench: Ajit J Gunjal, K.Govindarajulu
IN THE HEGH COURT OF' KARNA'I'AKA AT BANGALORE
DATED THIS mg 23% {my 09' F'EZE3¥{UAR'E' 2011.
PRESENT
THE: HONBLE MR JUSTICE AJIT J GUNLm;'.:.:4:'_"._V_
AN [3 THE HO's_\§'}E3LE MR JUSTICE K>AQ%0xI1N:>A:ipgjULuV ,4 "
MFA NO. 14655 0FV:2'0oi-r :z.xé1\?}=_ 1 ' A/W -. «.
MFA NOJ0928 206-'? (3-My "
EN MFA NO.14655§O7 THE oR£Ez~}:1jAL_" '1;:sssi§'P.A§IT{':'%::..«:caV'. REGIQVNAL_C)'i'f_FEC1;§§...VLE2-Q v<:01vH21...Ef:X, 4'?" FLOOR. Iv:;c;.RQAr;>,, .
BANGz2LCtE{E1; ' «..A;>PE1.1,ANT {BY SR1 K;~N',sRié::*y'"ASA,,:2g:>v.} £\.Nf_;E; V "
.A . P£<3é_§uS_E3N<N"53.v KUMAR 1L='U%71.f1%;vs.,:;.1:_\:¥GAEAE-1. ' ..£&C:~_1_«'::) "25'&.%1?:ARs,_ mo 'YU'}£3}?;E1N}\KP;RI€ \/;'£iJ§.-..¢'.{I.:X"Gf§¥.'/--? C1-{;?\,P€T¥;§Ai*Xi'FE*JA TALUK, " BAN@;u.~QR'E RURAL E)IS'I'R'I_CT'. 7f " :2: iViR.AE3EI) HUSSAIIKE , 8;'1®*';~Lza;\r:1};3 Ejiusagxiw, . £39, 'E"f%.U'£§§~E EQGEXED, = ---R§§§"£N:'% '=.:'§LE_fi.{§rE; P€EE§'¢*f§--¥A'E'E*T§ Ex) If}ES'§"RiC'E' NEZXV TALUK.
HARYANA S'i.'A'.I'i3. .K.R§7.lSPONE)E§NTS (BY SR1 C.I3E3'F§7!3sSX?\$}'§I\f§'¥', Af{)"'x-5'. FOR C / R1) TI--1'13 MFA IS FiI..ED UNDER SECTION 1?'3(I) (3).? MV ACT AGAINST THE JUE)GME1\'§'1' ANE EXVVARD HE3j\"f'Ef2E) 10.041200"? PASSELI3 EN MVC 530.3106/{)6 ON TE'iE.-;_{?'ELI'i*3 C;':£f' 1V .A.DI)L. J {§i)G1§_. I\!'iEI-I?sf{iE?>ER, MACT, METi%OE3OLFi'r";N v,:'§_}:§££§';L BANGALORE CETY, SCCH~6, AW'z'~\RI)ING A CO1\§.'i3"E,E\JS2¥.}"}()":€ 1 OF' I%ZS.'?',«Ti.3,7€)8/~« VVTFH INTEREST @ 6% 1_3,£v\'.4'~E'RC':.1'.\2I"3'."E"i'}£?4 _ DATE OF PlEZT1T1OI.\:' TELL PAYMENTE7A»E§ZXCL_UDING; »FU'i5_EjR§"£ V' MEDICAL EXPENSES OF RS2 L-AKZH.
IN MFA NO.10928fO7' BETWEEN:
PRASANNA KUMAR.
s/0 pmTAL..1;:\IGA1A}L .
AG-ED 25 'EFLARS, _ ._ ;; 1 R/O TUBEENAKEERE VELLAG CI-IANNAPATNA 2 BANGA1',ORE RU»I2AI_., D§EST_RI'C:"1'...< ' ' ...AI3Z3ELLAN'}I' {BY SR: 'C, t3U'fl'2xSw*Q:aM'Yg:ism MADHU, ADVS.) . 1;... '-M'R.;zxB1.i::y1«aUSs;X1N, v_ . syn :T£;x;'»<;1;>4rii3SsA_1:\J, MAJOR, NQ.59,'1é9;L!£:;:Ew£ ROAD, '¥{A:<i,'i\IA"J1i»,L1?a{:}'i§Z, z»a§::WHsx;r}»a_ :>Is;rR1cir'1»:?:;§w "I';AL[§K, E-i£'xR"22»'*a:NA -:3*':'A*:*':a:. {ExPAI§:f:%:) " *i'm: 0REB:m'A1, ENSURANCEZ (:0. 1111)., §§i§;€:EON1%L ®FE3ICE§, LEO C£)§§\/E}'}L}i:Z;?=<;., i§%"3":"'5 E;'§AQ@%%; I\xE,GxROz'7&§.), E?i,5XNGALGE{£'£L " '§§%.'§§§3. £33' {TS ';V§'A§\§i§C:E3§.'€}, mE¥2.§?LSE"®f\§'E'3E:'.1'~T§'S m'u1tip1_ie1* in the eircums't.2mce ought. to ha we been '.15'. He eubmitss iihaéi the Compexzszfiicaia 13 just and proper.
4. Sri.P'L1€;msw21n1y, Iearneci counsel app::4e[I=i'n_g for the e1aim.2mi: N0. 1. submits that halving nature 0f injuries inasmuch 21$ the has"
suffered amputation of his left: leg has susiained f1'acf;u1'e Uf Tibi__a an'<i._F'i?)u};1.' iI"I¢.:"1Ce:j, he submits that the Compensat.i6I-y as deferminefig by the Tribunai is on '(he loweneesiide. 2;] 1 "
''}nes0fa'i5 'aS~, i}1e E1'"Cti0nabie negiigerace 13 e,0ncer1ied,= We g1'r'e:_e'0_f ml-ew that the finding recorded by fhe 1eéi:"£}:ed....Me:nb"e1* 0f the '"I'r:'bu:1a1 eannot be ia1§1e.£fed--.;: mare Sd"""havi:1g regard to the i.11itiati0n of p:;fQc:ecdi£3g:?{"a;:ir:1 also the evidence on record' insofar as ih€fi««..€j_LiV_£"=£I'i?}'vl,?:'7£}TA1 fie {3C}'I}Cf3i"I"}("3d the cioctaz" wasa ex.21m:i11ed as :'PW--2 is; an Or'i;h.opaedic Surgeon at Manipal "~H'=:;s;1'3ié':;1}. fie hag; depoi-sed i.1'1at. the eiaimzignt, V:-*3,-3 ~ =.${i2"ni':;::e<:2 tie: Ehe hisspiiieai an £'?.§§¢2®G6 wiiéz E: "bi:-'s*i:e1jgz of {7} £5 .
5!' mad Haffic: a<:<:ideml'.. In his dep0si'::i0I1 he has said i:h21t the he nc:>t:ice<:i the f'<)1i.()wi11.g' i.I1_'E1.EI'i€SI i. Crusgh izijufy left leg; with infi:<:ti<>_:':..21???? . Septica:3rz1ia. _ ' V' ' ii. Fracrmre of both bc>11e§§ ()f_f }'1'<3.V righi; He has 21280 ftlrthczr cIep0s§3g:1:'*i;.V_I'1211: "<:1:>.if:1'é:_;f}i."~_ u:1derwent the foilowing :1. Above kneé 'a'mp:1'i:éiifi<§'§:. j1"<:f_t 10wéf'Ei'fnb under GA of} 'M :
ii» V'v'ou_;1-d deb'ridé'1:1e'1'1f;$_ GA on 2}O}0£f;:;}@6 Iaizd 05.06;" "
iii. _Si'L1.m_gj of the amputated stum'p % .u::d¢r'c;A'Tc.g'25,%o5.06.
iv. 2L*-I;:éte1'§G(;ki:}g'«:§Lé1i1ir1g of right tibia under V GA 'og vO1.'(}6.0ES.
j'lgw§1si'd.isch211*ged on 12.06.2006. He was also 0:1 23;' :'ég:11ar i7§f:}'1(>'\2v up after discimrge- E73. Th:-3 dogtmr has further examinesd the 7 a:3.e§i§i5;«21:3.é: cm; 9,8L2C>G'?. '.'i'i1e ciair:12mi[ }1a<;i c<>m_<3 in ézhe u E"sf::§$§}§?(:21§ w§":.§:_ 21 {"t{}IE}pE£§.iI."&fI :'},€' pfciiii in i;.§:€~ Efiffc E_<}vs€:* iimb :1 (3 and right leg with cjiifficulty in Stzmding ffil." a long clura,t.i<>'n, walking, rurm.i11g, sqL1al:l,i'ng;j. On ex21mi:1ai:ioI1 the cl<:c<::t.(}r 112153 deposed tl'121i'. the W'O'EIi3"1{lS had he21l¢r;l--__well and the fracture: was urxitecl well W'iE',l"i movement of right knee and right: ankle: above K1166 amputati.ioI1 Siurnp:;.lilé1S§'l3§i%Ll€Cl'll patient is ambulant on arl, side and left hip m0Vement.sllN§33e rest£"iCt.éd..'by"Z30%.
7. The doctof' the claimant needs anothef' fé)r«j.n" of removal of impl2{:;ts~. wliiéh'jficyz;l(;E_::é:':;ss'£, -lRs.30§OOO/~, Ifisability of the <:l.aiIf1:-:.uI*1l"€ 90% of the left lower limb 25'?/«:>V ""thV¢____"right lower limb and permmxenf, ' ;clls;e1b§v}_iiy :0f"'iE"».{)CErE>. He has fur1ctional disability of about '1.0'i;'}% :33 :*::':am:al lz1b<3m', lrmlaed tlxés is the ev:de11ct<3 " «L.» " himz, let in E52 the Clainlanl. in Support of the _i'r1jury suffered § ,2' $5 $ 2 ,,»-W yr,,.=«
-»:s«-Mr"
8. N0 <:iou_bi: i:h<-3 dotttor was CITESS s3x21n1i:é_éd, Hawever. r10thing.g det.riment'.ai to the i11i.ere$;{j""a.ifV'~.£_h{a__42 claimemt has been <3Iicii'.ed. The q1l€St§{}'1T1 x>t..-3<r_:2r...:.i.c:i'vbe=2is.t,::; what. wcmld be the :::ompe'r1sat'i,Qr1. Jyhie ':c1'a.i'rI12{I;afw_£32., .' entitled to. Incieeci the co:n;:)_¢ns2iti§>i'1 iI'1: I"'€3A§3p§:'{?f _:§0f injuries of this nature one xiii}; ha\re ':Q_'také& into ctonsideration the pain su.fi'e3§_,in.g'*whic%h the ciaimant urxdergoes pL1rsuan1: t0V,f}m:.i.r;juryL' arid fi1,c:*eaft€I'. after tha a1mpuiati40ri;. 99¢ Izqiijcé ffiéit the pain and suf1'feriI1.g is _»1:1Véi1i1iiy::wh.ich the ciairnanti has to uI1de1'go, "i :":deVedV thv£:"~«.(;ernpt3:nsz.1tion in respect 0f injuries 3:5; required}LQ b{;f "t:Q:--~:sid€'reci under two broad e::2:t<3gories .Vpé'£:'.L1z';ia:?y"_.'L'and non pe(:'Lmia1fy: Tha:-3 pecunj;1fy..E0ss"' .is"'aCt.i1ais which the ciaimam: E1218 és.':.p<31'1Ls.iAéd?-A"fr;>:'"- his E.r<§§itfi'ien€,, which wimld be ifirnaed as ';2:,{f't:z;_1:a;E;sz.j the 11011 pecuniary ciamagfes are <%0":}::7é-zinexci «!:}:3,ti.s'VreqL1ir€d tr; be assessssed zlnder x-*3.:"ic)11ss <}"i".}'1e:"'*E_1<:z::2.g:3f_s;=;§,i..;i'1 E:h.c': r2ai.:.:r°e: sf pain anai s.;u£"§%;%:'iza;g.3 £035; {Bf .3 8 amenities, 1033 of E11ta11'e m1h.appiness 21$ welt as marriage prospectus. Indeed 1035 of future earniI_1g is aE:§;() required. ti) be in the cieiteggor ¥ L1IT:t'§:({3"I"«.¢ heading; of pec:11:1i3.ry dalmages. Indeed we _.3ij<5t:eeVj'---$419133; _ the Triburml has awarcied a sum of is ineiusive at pain and suffering'; 1dS'S'{_>f7fu§iu.re 4:-_n;:'::me,':
art.ifieia.1 iimb, conveyance, Ii1§3d'iC2i1 e;§'1_é1.;--".ge.<.3 " :"a.1j1'c}.. amenities, We are of thetviexxr that the elaimgimft is -. L entitled for enhaneemem: tII1CVi€.§fV i;3"1E3 he"a.dii'1g'(Jf1pain and Stxfferillcf, £033 of t'ut.u..=r.e i11C«Qme"_a'11Vd__a1meni'tiAes;"' Indeed ha\zi11g§V regziré _v to"ff1i:£1e_"'nV;g1tL1re_W £31" injury suffered by the e1aiInei11t,*evhi.Lth is12i1n;5u_tVVé1!'jC:i3 of the left leg above knee, C:0up£e(:i with the txkre f:fé:et.i,11°es on the right leg, we are of the gview the-t, t'he eiaimallt is ezmtitieci for 3. sum of J " /~« t;if1£i'e1'""t.he he.:--,1di31g of pain and sufferings. »I;::s~:<;:a:§ 21e'«.;i:neI1it.ies is etmeezned, it is :10 doubt 'true t,1':«:,i1i: '1t.i"-;e'= .;§1:'i:T;1"f3.e'ia.E 1in:1_E3 is pr0vid.ed. But however an the E"2'u::':.22z1 '0e&§;. Hsrmaée, we £1§."'€: «:35 the: view t.ha*£; zmeciez' 21f':'.;iE{:iaE Em;-:::% <?a'r::mt, paHftzik:e the e§*1a:':;1e£ie':* ef a Eimb ef 9 the heading of loss Of ameiiitzies, the eiaimanti is erititieci for .21 sum of Rs.1,00,()OO/«. Iiisefar as loss {if eaiqiing eapacity is (1{}ZflC€1'I1.€3C1 it is no doubt true_."tifiatfl.va <:0m'..ent.i_0n 13 Liigeci before us. by the iearneci-xizouii--§§e'i._Af{iij' the elaimaiit iiidieating that themi°un.eti011ai:~..dis.g1biiity itself is 100%. We are of the xfiew_ti"ig§.t"§;1iei;--_.:a--.;;:Qi}};j§§ei' cannot be adapted iI1£'tSI11L1Ch .21E3i.__ f":1n(:t.ic)i1a1'* has been taken care of by""..;1xxra1.'ding_VV t:QrIi;§e:1sciti0n"
wider the heziding pf i0Ss;___:V'<5f_ 2i.ii2eiiiti--er§_s; . t'7\7\/"hat is required it} be tt0nside'1'3ci. is Qt' earning capacity 'pufSL1.i}"i€ as the fracture. We notice the epined. that the disability is to the ff-'5~;te:n.t.a"£;f_:5f;)i?«i; whcaie body. The avoeation of the elei-i'i?x1z"£i:r1t: is th'éii'§'i1e is an agri<:u1tu:7£st;. In supjpert; ef ~'--E€;e,:iL.€3®G/9 2?t:'i€E iieiti t'.'i3:;it; the tees; 0%" ee1:':.1i_'r3g <:;>:.p2i,eit;y fie the e'i2iimj.,.~ the rectord cf rigghts-3 are producted. We n{)~t.i£:eV_vi,i:2_ai;' the agrieiiittiregi ieimfis are S-tiii avaiiabie. What required to be «::<msidered is the services. We §j:'*<:§>'ese €10 t:21.i§e the irzeeme {}f the eiai.ri1ai1t.S at % " ' : "1¥';sV0.;2¢€)E;'?G8 ,2-«S Heme the feflewingg .1. 8 ':0 the exient 0f 75%. The 1083 0f earning capacity xfiyuid work oui to Rs.3,00€};'~. °\}\Ze notice that the 25 years aid and tbs prapar ' circumstances wouid be '18'. T}3uS»--.th€ <::2l13acitY vmrks eut to (3,000 Insofar as previding 'as fiweil "
as msdical expenses igiterfere.
Hence the Campensaéiéfg' the claimant Wcauid he as fQ1}QW"-9:;
Pain 100,000.00 ff' " Rs.1,00,000.00
A,rt:£ia:é:»01:ag0'v if % Rs. 200,000.00 C0t1vé3ra151C0V Rs. 10,000.00 _ .§;\g'Iec1i0;é11_0xp.é1'10€s " K Rs' 10440 708.00 _A pf 030fning «capacity "~ » {3A',000,§:'102x18) Rs. 0 48,000.00 T' TGTAL 12,92,7o8.00 T?1i§1:s.: 'E1010 mtai compensatian axvardabie would be
(iii) {M ii ORQER Appeal 1:; aceepteci in part.
Claimamz. is e11tit.1eci for {::)z11per;4'§sé2ti<>:i"e-"
efR$.12,E)2,'708/--. ._ Claimant i3 3-mmed for _t.}1e~ rate of 6% per 2ln_ii*-gm of} {he €I:'eh€ti1Cv€?C1 eo'mpe1i1sai.i0n fI'OIuI:1"u dafe fietfiion iii} deposi1¥:_i'..,,,_ 'A ' K O31 enlaanced eo1Tipe§nsaTti0n1 = \'vit.,}1f' V. .__i_{§.iierest the '4'I'ri"'s:1Li'i'1';i11. $31311 "1'::1_V"es'tv_:th.e entire arr10L1r1€; e. 3,:::;;,I1a{:.ien:é:1i'sedW_Jiuank in a fixed rm» 8. period of three 4' ye2'1':-.$«[ is entitled ta withdraw accrued on the said v regard tea the finc1i11g recorded E:;3,7 Va1$, MFA N(>.14655/200? filed by * "the insurer does; not ssurvive for co:1Sid_eraé.i011. Hence, stands éiismiesseci,