Gurappa S/O Chanabasappa Adaki vs Sri Goudappagouda S/O Adiveppagouda on 26 March, 2008

[Cites 2, Cited by 29]

Karnataka High Court

Gurappa S/O Chanabasappa Adaki vs Sri Goudappagouda S/O Adiveppagouda on 26 March, 2008

Bench: B.S.Patil

MFA.6780.06

FETOTRE

1'!-IE Homnm MRJIJBTICE 3.3.:-.:;vrIi;s:'T   A-

MIBCELLLEQQUS mgr gmg,;s.u9,-_6'7s§'- (7  M' '   

BETWEEN:

Gurappa,

s/

o Chanabasappa,

Aciaici, Age: 52 ycam,

Occ: Agri., R/o 

l'.'Iu:'.11o1Taluk. : APPELLANT

iﬁjr rviiii. arshsns ';'vii:rth§;'v.P;,   A  » "

for sri.Basavgraxj.'_K:nre(£dy.Agar.)._   2 '

LED;

1 .  Goiidsppa§(}u:is;«.
Sfo Adiveppé1- ..goud"a,_ .. '
Age: 23 ycaxs; --._l_)1=ivcr,
R J o Fisgarajg' '_l'q: Mudhol.

2., .3: T115. BI*e.:i¢11._V1\V.1I;=:1~.e-..ggcr,

~ "The New Indiézfsssurancc Co. Ltd.,
n , 1?' Fiop1*--,,'I'11ppad Bungalow,
V _ " Nveaéxfﬁstxgdljli Circle,
"  «P;B(Road;;'Gadag -- 582 10 1. 'IiEi'IF\'3II'I':'£':n an

my as; 'u.si.srm1m-. Adv. for R-2;
R.-1 sag. &- Unreptd.)

This appeal is ﬁled u/s 173(1) of the Motor Vehicles Act

 against the Judgment and A'.var£1 dated. 1195:2006 passed in

 MVC No.'260/ 2004 on the file of the Prl. Civil Judge (Sr. D11) 8:.

JMFC, Member, IviAC"i"-'v'i, Jamkhaﬂdi, Mudhsl, dismissing the
claim petition for compensation.



MFA.6780.06

Th...1'== Appeal co ing on

delivered the following:

nr 'I-Igxarino'- this d___y, the 

____1 _ -_...._J.

1. Thiﬁ '''p 18 dun: lfld aux

dated 11.05.2006 passed by thepAApV'nﬂotor.*'Rceﬁi§ients 

Tribunal. Jaxnkhandi. in M.V.C.No;.26Q/1265004.. '   0

as 

*1"!-. ' 
Lu." "ppellant hemm 1s we ........

2.
who is alleged to  'C6151: t
that occurred on 04.   pmceeciing on a
motor bike h('23I:El'i1_g  2311 as a pillion
rider. She'  Vthe  in the hospital on
05.   petition u/s 166 of the
 compensation in a sum of Rs. 11

lakhs. It xyasv  the Tribunal that the rider of

1.2.9.. ..._...I

. so as_io.eneiange1= hrmaan u.I.c u._uu caused €11" grie"ous injuries

10' ._When fell into a diteh.

-3. - .._'...__- _ -_i__ec.1 himself as PW-1 and one witness
ujfvname Fakiragouda N-"nanagouda . at... x....s ex......n1-d. ms
P"-'2. "'xs.P.1 to 16 "en? pr'd"ced "cl mu:."--k"d. No evi-<1e"ee

was led in by the respondents though they contested the claim.

A speciﬁc issue to the effect 'whether the claimant proves that 133+ MFA.6780.06 3 one Sm..Kas..1.. c.11.,d on .12-.....e:.n.1.... ..f t...e $91,311.. L11... f... ra...I1 and *e"hg"t 1161"; oft'11* "'otor"ye-ie' cam' t' be fr'"_:d.

4. The respondent-Insurance Company of a1_1_._ __t1 accﬁept talgﬁia place i,I;vo,vi_11g the, and nan1'l1'I"11-|

5. The Tribunal, upon of i¥evid.e:icei record both oral and documenta.ir:iQ;'v\h&§3_vco1i1e* iciﬂitéiconclusion deceased. _:pet;ii_:io1i'ﬁiideiidismissed. 'To arrive at suchﬂep placed reliance on two impoﬁ'ont__ non-ﬁling of any complaint before or recklessness on the partiof the of.'1the'V'n1io.tor cycle, ii] the mention made in the 1g£tei¥ tfvfittéifyby tlfieidoctor to the police vide Ex.P. 15 statmg' ﬂed - 1.-. --iI1ed_ head ' _j1_J;'y as she slipped from The letter-Ex. P. 15 is addressed to the PSI, Katkol Police Katkol. Though the claimant-appellant herein MFA.6780.06 cGmp1nu'rn+ nnrl +'I-inf 'I-1-in cc'.-_b'111~r\=ud (1111: fn Lie ronh on!' JQ.I..I..I.L Clul-.I.\.l L-LLG.L '..I..I.\a ll. negiigent riding of the motorcycle by its rider, the "i'ribuna1 as not accepted the said version.

an accident invoiving the motmjcyclei.'--- ,T'hough.i7earned counsel sought to rely upon the evidence the regard to tag' might the fact p_the*._ the accident involving the motorcycle, the evidence of the witnesses§.e§:aJ;ijinecii_" produced, I am of the clear failed' to prove that the death of ..as-_r.._ -zit- - 'ti..- acc1_en- 1__v__v1ng t_.__e ""otcr'y_c1e._ The 'r"xih'*"al"f"e r""*1t "'11 jus*t.ne'"ed "1 mcording a ﬁnding that-the c'1aiminntA hand ' failed to estabiish the sac " fact. i " 8," V. absenceozfiany complaint being lodged at an earliest pain." e'!f"ti,*i1..V"c-,,.,d tile sp-3.0% met-1..on being made be.om 1:. doctor "'e cause 01 injuries sh due to deceased slipping from the steps and suffering head makes the situation abundantly clear. The version U V sought to be made out before the Tribunal stating that when Kasturi was travelling in the motorbike as a pillion rider, the [3,-1/ MFA.6'780.06 "'0h?»rh""e {'61}. mm a ditch d"-= M +1"-e "as. driving of the motorbike, is a clear case of irriproved versian iii older to ﬁx the liability on the Insurance 'The Tribunal has rightly dismissed the claim pctiticaﬁ; or perversity can be found in the; »z=easor1i_'ng' cda!.1iC1uezioi1»d4 dd arrived at by the Tribunal. Hex1c;e,A 'dvapisagil :V"s.;gdT1.d1;he . same is dismissed.

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