Karnataka High Court
Mr.Muneer Ahamed vs Dr.Ravindra Prabhu on 4 February, 2011
Author: N.Ananda
Bench: N.Ananda
IN "mp: HIGH COURT OF KARNATAKA AT I-BANGALORE,
DA'1'I':'.D Tms "rm: 04?" DAY OF FEBRUARY 201:-_
BEFORE 0
THE HONBLE ]\/IRJUSTECE N.ANAI~ii§A 0'
M,F.A_ No.3639/2O'0'9«£agI_\fi} 0
.BETW}3EN: A
Mr.Muneer Ahamed
S/0 late Y11s1,1fSa}1ed
Aged about 44 Years
R/at Kampanabettu V V_
Uciyavara. Post v "
Post Padu, Ud11pi'I'a1uk and.[_Dis't.~;*iQ't.;V ..';_Appe1iant
{By Sn'.H.PaVana C1'1a11dra.. She-'.iy'..A<;1v0'c£1te) 0
AND: _. " V
I . D1'.RaVii1(i1'a;' Prabliwix ~ 4
S / 0 A;_M'.'P1'13:b1j11:a 0'
Aged abou,1Vi41 Yeigfarg * _
R/alt K,M.C§Q;:1.-3.1_'tE1's 0 __
No.26,' Beflind
Ma.nipa_L UdL":p1'_ Té2v}Ai1I<" aim} District.
2. Umted Ir1'4('1ia,I11s':i'rar1'Vce 0ompa_1'1y Ltd.
.. {,{cia3r"ava.11i B1.'1i'Ir.11';_1_g_& ,
" _P0st.jB0x*-- N0. 1 E
V0 ' p 3 'J"i1-3 F'ac£--Q137"~. Road
* T IVi?_lf1.'ip_ai .--"'5__76'..}04M
_ 'Rs:;>';'v%;>j§r '?yfi'zii'2&1g€1'. . . .Resp0nder1ts
(By S1'i..f3.S."Jii:rek, Advocate for Sr1'.B.C.See'iI'1a1':11na Rae. Advocate
f0r"R2, ~.N0t1'ce is dispensed with)
..'l"1j:$ a.ppea.1 is filed under s_=se(:t1'0r1 173(1) of M.V. Act agamst
Ef}'1e0--4_j'11cEgn1e11t and award da.te(E 04.03.2009 passed in MVC
" _N0_._6S;'0/2008 on the file of Pzrincipal C1'v1'1 Judge (Sr. D11.) and
[\J
Aclditionai MAUI', Uriiupi. partly ailioumig the claim peti_t.i<:)n for
c:ompensai'.ic>n am'! seekii'ig (~'.i'1I:.ElI}CE?iT1€'.I']f. OfC0}np(?I'18é1{iO1'i{.
The appeal £TO1T1§i'1§_--§ OI}. for hearing this riay,' .?giVi€---"C(x)'i1_z'[.
cieI.iverec.i the foiiowing: « vi '
JUDGMENT
This is a eIaima1'1t's appea111'_'f0r é::.han@n»;i¢;a.i_rFar Compensation.
2. I have 1"ieai<d Shetty, learned counsel for learned Counsel for reieailt"0_f'=ti1c"ae'ei'CIer1t, the claimant had suffered "ab1"asVioTriAt..t0ver=._;iQse measuring 2 X 2 ems, fracture VI'V'._, A\i'_,: Vin' ribs of right side, fracture of rig_h'}:. (f_I_avi_c1e arid ~~~~ iiaemothorax. The claimant was 't.re:aVteciv...ir1Kastarba Hospital at Udupi. At the time of a1Cei'dent,,.'1;heiV;claimant was aged about 45 years. He <._was Working as an Autoriekshaw Driver. _ 4/ ix 3' '" "°{'''*''x.
5.).) Tlie Tribunal has awarded compensation of Rs.75,000/~ under following h oads:
I Pain and suff'e1'.i11gs -
II Conveyance - M III Atteiidant and noLi1'ishing;fQO_d it " it IV Medical Expeiises f VR-s'.'2:ls-.,.3CrO .<_..
V Loss of income duriIig;{_i;roat.i=:1éiit Period i 333.10 000 VI Discomfort and loss of__4ain:e11..i_ties."
Rs.75,3OO 1
4. On §h€l3.1fl_'"i1g 1ihegl:3a1'r'1od --oo11n_sel for parties, and on 1fI::c~o11siVde19a§I§;j011-._of matter, I find that comp"ens'a:tio11"awardeil" _.under the head 'loss of amenit,ies'"~,isv on lowte-.19 side; so also, compensation aiféardied towa1"dsv'-'-lass of eamiiag during laid up period'. compensation of Rs.10,O0O/V is awarded."'s-tjiiiilder the head 'loss of amenities' and additioiiial compensation of Rs.6,O0O/V is awarded to_waa"_rds 'loss of earriing during laid up period'. :1 gM'_M';_§;-,§_/4.Mg;?r';.,/~t...V:A _
5. The clainlanti. apa.ri: from pr0dL1eiI1g the documents has not examined the Doctor xv}1()'~.£i'eéif;4ed him and 'there is no assessment: of dis:-;b.ility, "I:i c1'rCumsta11ees, he is not er1.t1't'ie--dAfer _.eQn*;pensé1ti0n under the head 'future loss (if eai911ing' -.af1d = e'a;41'I1i1'1'gu capacity'.
Thus, the Ve1:éi,i'n1ant.ei1titled to total compensation of off to Rs£H,500/fi:':"%.
16;' Vfiolloxzs/'ir1g: e "%Wee;ie0RDER
_ (1) L4"Ap;()ea1'-ieeeeepted in part. [1'§_i'A)eA.: x'VAiif'1"p:11gned award is modified by colnpensengion of Rs.T/5,300/-- by tribunal to Rs.9I,5OO/17 2%»...
g; .M.
(iii) {iv} The rest of the award as it reieltes to rate of .int<--:1'est, period of a<::crua.E of i1'1ter€sff"»T21nd liability of £'CSp()nC1€F3fS is coI1firn1r:;d--..' . A' The payrnc-:I1t and in\_zestmen.{ shéi11VI.'g3e.x i1i1f,tI*ia~.:
ratio evolved by the Parties to bear _Cost é,. ' 3&1 fig 'EEEQQE