Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Karnataka High Court

B N Devaraj S/O Sri B Nanjappa vs Smt Rani W/O Palani Swamy on 13 September, 2011

Bench: K.L.Manjunath, B.Manohar

ggmgg

1

5% Tfifl RISE CQURT QF KARKAEAKA RT BfiRG§LQRE

§&€E§ fflifi $33 :3" may 0? sgyrgmsgg, 2$;§_W,

yaasaxw
$33 aaxfsnm MR, JUSTICE K,;, M§$wm%?§<.*_

AEQ E33 E0§'ELE may J§§TECE fig §Afia$AE ,_H£ Mxsc. yxmsr A§PEAL Ra $25s;2§é? {xv}? BE?WEEN:

B.§.$evaraj 3/3 E Ean33p§afi1_ a. $9 yaars; M{s*B5tei A$h$i$h3{R_ f §.E.§®.6G,_E,M{R§a&g_ u a i Saklashyur, 3aséam.§i§:fl,_ fiaw at: fiéuéfi fi5fl142S} 1?" Ma;n,.23"_£:a$s,V 2:1 §lémk Ea$t; $a§afia§ar, Bangalarg, » A§?ELLA§T {By"gévacazeuS£: §.S.$hamdram§ul:} vi;v?éni"&;Q §§§afii Swamy, ".§$_g§&$$? R{a Ravinfizanagara, fia$3an,"fA' *_ 2, §fs~¥fiiteé Endia Ensuxafiaa A$@3 Ztd,, at Sri Venkatashwaza W Euilfiimg, E=fi,R§a§; fiassafi, §§§? iifi fiaxagez. :, §§§?§§§E§?$ R"~~ {R»1 ,( fiatiaé éigyensad with} {EMS fl¢ sarvéé} «wan».--H»--
; §Q,AEfi§i:fiéfiAfaciémérez fin i@1§,2@§§ at afiafig "% This MFA. i3 filed.'under Sac.l?3{1} cf' M? act against the judgment and award fiafiefi ?,3.2G@? gassed in MVC Na&8258f2QGé an the fifie af the xx: Add}. Judge & membez,y §Ac$v;V Eatrapeiitan fireag Banqalcra, partly §§il$§;hg the claim petifiion for compensatign afid_se&E§ng§ anhanaement of csmpensatian.
This Rppaal is caming efi f§rxfim$l héé§ifiQ this fiayf MAN§§NATK 3} delivered fihe f§;lQwing:g 3 :3 :5 G 2s5T_§_:;_.1\: TV.

kyyeliant being mat ~§atis£ie§"»with the compansatian awarded b§p£he§flA§f}gVBangalora in mvc §o.8258f2§fi§ :§aés§d -jag ?,§I3'2@@? has pzeferrefiwfihiéjafiééaihgér éfifiéncemant.

2. We have '_h§§fi&wj the caunsel fer aha appaiiang.

5' r 81,aQm}* i§"A3, :aad traffic acazéent aaaugréd "*§etwéan fiassan anfi Saklaghgura near Ghantéw * ff§émmana§§§£:; aggéiiant while dzivimg hi3 fiaxuti &"$éfi*3gétain@§ gfiigvsag infigzy fimfi ta tha lfixxy R"h§§§§§g §@,K%%§§M§§3§ §&3h§§ agaiagt fiha fiazgti ,)»Q'3 ' 2" ' Van an accmunt sf the sash and negligent dxiving 3f the driver sf the Kerry. He sustained tha foilawing injuries:

1% Comminuted fracture §f .Ac¢tabfi£u§{'wit%=u large fragment fxam th@_su§ér¢§@$téxiQr_V ii? cf Aeatabulum inv¢lvifig5 th& _fii§7 jaznt associatefi * wiEfl V_§@$te&;¢i diglecatism cf the_right hi§,j,C . ~
2. Fracture sf both béaes $5 tha,lgft leg at ita lawer 3rd¢ "_R' .V" 5 3" Eraature cf geek g£_ghe,2"i AA_ §m metatarsa:"bQnés_¢f t§&_left feat.

$3 fii$lQcation Gf"thQ Eetéffiarsa phalengal joint sf the ieft gtéat<t¢§;_F §£ fiamminufiéfi frééta%@ $gsa3Q§7the preximal ?ha1aax7gQf:Kthé right findex finger inv¢i#§n§,tha méaaaafigo-§halangal jeimt.

6. Fraétuxé cf uypér iéffi incisex teeth. . /. arc;

...:-;

am§ $r:bumaE ._a§a:fig§u 7 €@ta1 flG%§@fiSaEiGfi Qf R3,3,45,Q§§fmVwiifi in§afiést at 6% §taa fzam the _@ata V¢fV;§etztg$$ fiiii tha fiate cf payment; Eeifi§ néi _$ati3§:e§ with th@ aama; §reSant a§§g§i §§ £iié&f é, ffibfifiai ha$ awardad & sum 95 §$»§§f§§§iw u,§§§azgthé h$&fi §ain aad sgffieringk Appaliafit fiagusfigtainaé gig fragtures, Eharafsra, we are ~$f" aha aginism, thafi Ehé Q§m§%fl$§ti$fi a@ag&%§ '& umdex tha h@a& pain anfi gufféring xequires ta ha enhamcad by afiether R$.25;$§8fm, Claimant was shiftafi $6 Bangalare for treatment fie was tfiaze fa: msra than one month and undarwQnfi .m&fi§fi surgeriase The tribunai has mat §@érde&bnanyW mempensation under the head'a1¢@nvéyanéé,7 naurishmant adequately. _ Thexéfozegfi fie: afa inclined ta award a sum $f §é 25,§§QX; gm§€r tha aferesaid hegfi, Txifiufial gig &§&rded.i sum af R$k1,@G,§§§fm tewards :fg€fi%é 3iéé$_ Qf earning c&§acity. Csasigéxifig§thé"d§$ébi:ity at 25% ta the wh§:e_--b§&g; Fc@n$&fiafiing hig incema at Rs.§§§§Z~'§é§ mm£fi.§§ épplying the §mlti§liex Qfi ?,§ fia :$~_éfit§ti&§ £9: anather sum cf R$;E§g§fi§§f "andar the fieaé future 133$ af :mdQmé,\, §i§§§§i has gm: awaréeé fismpansatian V§§§er iha hééd ifiss sf égrnixg dmring laid my 'L"§é§i§£) Ther@f$ref Ea :5 emtitleé far a sum $5 §$ 2$;§§§fw undar tha afarefiaid heafiq fhms in

--%EE; apgeilaaé is %fiti:Z&é £93 an gfifiaaséfi compansatian sf R$,1;§G;§GfiX~ with intezegt at 6% p.a..

5. In the circumstances, the ap§eai is éiiéwéfilfl in gart. Ap§e;iantXclaimaat i§Ventifila§ff¢rflam'° enhanced Qamyensatisn Qf §§,i;Q§Qfi§$f¥ %it§j intarest at' §% gwa. frQmTg@a Rfifig mg ggfiéfigfih tiii the date sf yaymentq V V ' V Sufi af the enhéfi§é$'@Qmp§fls§%iQn; a sum sf Rs.?Q;GG§Xw w:th.int§xa%§ %§§;§éi1§&éreQn shall be de§Q$itad_im'fihe,fia§afiQfV§§¢ é§p@ilanfi far a geriaé; Eff' 3'1e" Vi:s§' entitled ta airazvs gerigdicéi ;nie§ééi, ~ Resfi §f= the] améfint be reiaased ta the Xé?§%li$h$w$laimanfit"

gfi 2?
figffi EESQE Sfifé §§§§§ ' f*.§F:§§§::