The Oriental Insurance Co. Ltd vs Shanthamma on 11 July, 2011

[Cites 1, Cited by 0]

Karnataka High Court

The Oriental Insurance Co. Ltd vs Shanthamma on 11 July, 2011

Bench: Subhash B.Adi

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:3»: mg HEGH CQURT {ZEF KARNATAKA 9;: T' 

BATES TEES THE; 12% mt? C) F'JU£S$:" .2€3 §{; ._   =

BEFGRE

THE HON'B1LE MR.J{.EfS"£'§__CE §L§_B }%IASE 
MISCELLAKECUS FIR.ST-- .,é§.PI?EAL 1~1_o;23352<2e 1:;

Qzgzf 

M.F.A.CROSS'--€iBJEi:T'£tZ1§T"-3:0;' 1 41 20 1 1

IN M.F.A.Nc:>.2685 .2010  '

BETVVEEN :

The Qriental    V

Vinayaka C0::£1;)1€~:x :1, n
Shimegag' ""  -  'ii:  '-
New by 1Regi_o:1a1 :'>f£:ce "
Leo Sh9;:£'piI1g_Cc:::1i;;}§é;:§ 

44/45, Residency Rosid'  

Bangalore ~ 580 {}25-__ _
{1"8pI'€$§€31'1':_E?{i by ifs Depuiy

- " 2  I  Sudha.._C:a:1esh}

V ' ' .  €fi.f¥';L$L?Li§1' 'Pgnnappa, Adv.)

1. . 'Shanihaizzma
 .Ag§_%_aE 'K35. years
'E3'/:3..Lai€ Sreenivasa Rae

x 'T ..S.Ev$'§han§as
"  Exgeé 33 yeatg
S/G iaie Sresnivasa Rag

" -«    ééazizaéha

Agaé 38 ysaars
{life Lais Sr€s3::§z?3.sa. Rag

3%. F:'a£;§%;i:3":a, ggaé ES j€€a§'S

.. APPELLANT



x
F\)
x

D / 0 Late Sreenivasa Rae

Mentaﬂy retarded since by birth
Rep1*esenied by her mother/Guardin z
Smt. Shemthamma

AH residing ate

Kammaradi
'£'hi1*'Lhaha1ii Taiuk

5. 'v'enkaiaran1aehar. major T.
8/0 Krishnaehar " _ 
R/at Bejjavalh    ._   
ThirthahaHiTa1u}~:    REZSPQNDENTS

(By Respondenis served:  --_
Notice to R-5 dispensed xvim}; "  ; ;
IN NI.F.A.CR,QB.N(A)V.1-4   '

BETWEEN:    

1.  b   V_
Aged    .. 
W /0 eLe.--i:e '€;>'reef;;ivaS'<:1 V Ra '

29 S.§;{{oha--11ei;:1$,*'~.._» * _
Aged 33 }'ears"W"v '

S/0 late Sree'm\?:>2.sa. R39'
3. I3/iarnatha  AA VV ''
 Fagegi 38 years  ..... .. v
"D/0 Lateﬁreenivasa Rae

 A1;v.r'e«s;c::;1gVa: N01824:
A "?:>'"1 C:e's--s;,f'9ih Maine
tzdieéaiﬁéiyotii
Gﬁvgi Post
B$L2".1g§a}€}i'€ I 560 Q65. 39 CROSS QBJECTURS

  i('§y"VS3_:§,;,gE3:abha R; Girimaji}



PND:

1. 'Senka.tara11d1acha12 I1'1€:1ji3i"
S/0 Krishnachar
R/at Bejjavaiii
fhirtdhahalli Taiyzk:

2. U.K,Na.:1dakdishcsr§ Maggi'
S X 0 Kumaraswamy
R/ a Béjjavaili
Thirthahaiii Taluk

3. The Oriental Insurance Co. Ltd, --

Vinayaka Compiex    " 0

Shimoga   _ I

New by Regional Off1<:e;_ A

Lee Shopping C0mp1e}:._  '

44/45$ Residency ROad  é  .

Bangaloréf ~  025   _V   
repr€s<§--:ﬁiéd0_b'y-   

Manager  S1idh_a"G_ané3'sh  ' .. RESPONDEZNTS

M';F.A.'Ngi;266'%f3}"2.010"-gs f«;1,e'ci"unczer Section 173(1) of MV
Act agai:_1st._:he: 'j'L:dg:ﬁe:ﬁ-._3{1zd '»':1Vv'ELI'd dated 29.10.2009 passed
in MVC "N0.._21?'?j'~2'E)06._.d1--1_the file sf The District Judge 81
Additional 'MACT-H. AP'as't=._Tira<:k Court' Shimaga, awarding a
compexlsation.V0fRs.2,5E$,8'58/~ with interest @ 6% PA. from the
data? <:g:'pcI;.iii<:)n til} gjaymétnt.

._    4/201} is filed under Order 41 Rule 22
(if C?C ~ ihe judgn1ent and award dated 29.10.2009

passseddd 217?'/2006 on the file of The District Judge
Addiﬁianzzi Ev/:;'\CdT, i Fast, Track Ceurt. Shirnega, partly allowing
the C-Eaimrpsiiiztign E01" r;:c:zm.p€nsati0n and seeking enhancemeznt of

' V C9mp€nsVa§:o:1.

0' ' ff Appeal and C1035 Objectien caming on far orders ihzs

00   Cour: dekivered the f-oiigwing:

J U D G M E N 1'
L»:;':21:*:':€w:'i €;1€}ui1S€§ $u§3:::§ts than Edafih raspandeni is déad

add 03:: {}§;?i{"i" Eéiggzfi re;>m5;€§:é::'ié'a:€s; am: E3l§{f&i§jg' 03": reeaard. M6313

 



is fiied ﬁe thai effect. Same is e1eee'p{ec'i;<. "C:>:u'11ee1VL"'i;o b

amend the Cause title.

2. As far as respondent E\Eo.5"'2i:jsM'er3r1eeff1e§:§A,T 'fie isi the owner

of the vehicle. Netiee 'L0' A;je:3p0t.ieie;fz§'"Z\?_;2;.5":3 dispensed with, as ihe Iiabiliiy ef insurer is not h' '

3. There is fiifing"CeC)b.No,}4/201 1.

Cause Shawn 'Deley

4. .__;1ndb: u-Cr.Ob.No.}4/2011 are directed """ if; jaudgmevnt and award in M.Vf' " 10.2009 on the file ef Add1.M.A.e.'::_~1ex, '

5. _vM.F.A";E\I_e.2.6.65iv20'1O is by the insurer, questioning the V' e;uar:;:.jﬁ12m2,_A*-e.A0:'ve. A. eerfiijerlsétioné C::()b.Ne.14/201 1 is by the 'e_1eti::12in.:S;. 'enhancement of compensation. ._ €Zi«.§i§v::f;aﬁﬁ;$ are wife and major children of the éeeeased. VV _Deeeésed»._ :i:e: 'with 23. read accident an 20.2.2003. He was ""~._Vti*'eAa:ed :the hospital and subsequently he dﬁﬁﬁa Death T..ee;'aifie%;:1e £iX.P8 22:, preéueeé in the ease' Claimaete aﬁeged {hat deeeaeed was 4;aE»§i:':zg *::"ea1:;n:e:*:i and ciaiznarzis had seem eabeezsi £3.S.§¢,5:.,858,5;m CW~1e is ﬁle D::::<::;er. He has eiaéeegi $3332 the deceased had suffered abrasion of 2 cm over the right frontal region, abrasion of 3 cm over ihe left zygomatie region: eeean disclosed baeiiemporal eonmsion with basifromeai contusion and brainetem §x,r;1{§ ' pneumoeephaius contusion. Hoxve\Ie:*;*J.mi91e 'i13s"--.e}e.a:*i:§' teat ihe death of the deceased was no': dueéfeobihe in_j{i:'}f. " . ~. "

7. It is not in dispute that on 22.2.2000 and thereafter aofniiﬂeeci in the hospitai on 2:7.1o.2ooo a'ﬁd._';ig}:e;;.;~}a£g._g§5;; "e_V:11.2000 and on 13.11.2000. the :.,e«:::_::;»ﬂ.21::fito1i1:eVe'1:;b However, the deceased died is neariy after one year four morlmsv "ih.e*}medieai records Sh0W that 'the deeeegsed till 8.11.2000 in hospita} and it appears thatéo AF;eVVE1;aa{:£;'ta}{e;1'treatment ﬂoereafter 3.150. 'When the evicfenee is not clear ae regard to the death due to 'W._ii','§e '?;1T'1j;'L13',':g:"',~A¢;.{L1'(f'iA.S'~}£i<f3I1 of determination of loss of dependency does ::"<;:_ it: cannot be said that, during this: period, V fihe deee2:._é;ie{E"f121s ﬁes': the earriinge $038 of amenities anﬁ also :f1C.o::1e. "E--'o this extent, no eompensezéion has been awarded by ifi-€ﬁVV"T§:bi1E"1éi§. Rs.E,5},858/'~ awaréed towards medical v..e_;>;gse::éii4L:§e 212151 in mm, Rs.1§8,G€iQ;"~ £5 grameé ieveareie floss «of eeteée. 1:: E325: €}§}3§§."1iG11., the iose ef eeiaée E1123; moi ariee, ?~

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Karnataka High Court