Manager M/S United India Insurance Co ... vs K P Shivagangamma W/O Somashekarappa on 28 February, 2011

[Cites 3, Cited by 0]

Karnataka High Court

Manager M/S United India Insurance Co ... vs K P Shivagangamma W/O Somashekarappa on 28 February, 2011

Bench: B.Sreenivase Gowda

.  -.Ak'3~:a1i1T.:£1ha'd9vi Road'. Dava111ag<-sre.

"[BVj«3./"'\-'V:'.0>'1*1':V..V,e"3V§A--'V7J'§'--_I ixégéﬁkateszu, Adv.)

IPE THE HIGH COURT OF KARNATAKA. AT BANGALORE

DATED THIS TEE 23'?" DAY OF FEBRUARY, 201 1
IBE-.'.F€)RE

THE Ii0N'BLE MR. JUSTICE BSREENIVASE 

M.F.A. NO. 1914 01+' 2003 (MV-I1);;Sj"v:.'._j:  _

.QL!?_'

M.F.A. No.979, 981. 939, 9 8%3;__'28%1,' 

939, 991, 992, 994, 995.01? 20070 , '0 ,
1909, 1910, 1901;;3»;,_191'.=5%0FV200900_% 

BETWEEN

i'\/Eanagezr,   _     = 
M / s. U:r1_it.eci India Ins11raI1ficc3'C'('):;V  
Chickpet Bra1'1_C.':1 Offic€:;,~--v..::= V _  
40, I F1001', Lakshini (;_01'1§:p1;é3x;.   
KR. R0ad,_  560  :3

NOW Reptd'; byité   
I)ivisi0naiManvage_r,  " A _.

M/s,.E_h:1iied Indiav"Ins11r":1nce Company I.f,d.,
Djviigiorial Office. 'P. J. EX;tet1s10I1,

. Appeiiamii
[Common in .2111}

 Alvﬁ ,, 

 I  10  P S}1ivaga11g3.:mma,

' ' -- /an S<>m,a&3.heka1'appa,
Aged 41 Years.

 'Z. N S Geéttha

F) / 0. Sc.)t11a1sheka1r2app21,





N

Agztd 2; _£. Y§:z11t.<5.

N 5-': Shwet.};1e1
E.) / 0, Sam 2.15%': e:1«*;a.r'21.pp.z'-1
Agtéd 19 Yea1"s.~3§

N S Vijaya'1kL.:n1ar.

S/G. S()meshak_e1r.3.ppa.

Aged 17 Yams,

S1'r1ce E\/H1101' r5:p1*ese11t€d /'
Le, E\/Ic::t:.her R€:spt.. 1.\§(:s.1.., " 

All are R / 0, Sirigereg
Chit1faciL11"ga Taluk,

Chand Pasha, __  
S / 0. Tippu Su1t.hé_1:1. ''SE11 1Aib,. : '
N0.1_06, Sushila Rcéld, =   L
I_)0damax1z1_.§.!;-2; H " vv 1
E'>ar1ga10re< _Dist1*ictf.,

Ma'r1a§§€1'}" ~._ V. »  '

Uinited I"n:;_1_i 2;' 1°msu.1fM2i:3g:e _  ,
I F*1)go:. Moktjam 'Bjzii1.di:1gs,
Opp}.__T0_ B113 Si";1r1(fi";--.. _ N' J
Haxreri'; ,Ha\~fe1*i E»'_i_si.1:i'Ct.,

  A ..... .. 'V

S/:o_.  PL1"tg_1ppe1,

 T' 'J, "I=3_fE'./['211T_1Vi;j_§§3re Village,
._    ' 'P031;
'  Ch21{1na_giri Ta1L1k.,
""If)21a?A2m'agge1"e Districti.

 Responde1";tss
in MFA 1914/2008

(E33; Srix S1";i:3hai1a§ Adv. for R6,

M/ Acctess Law. Advse for R. L
R4 is mmor rep. by R. E,





 

R62; R3 -- S<'fI'V€§, Rf?' ASK NYE}

MFA 1915;/O8 is fﬁed U/S 1273(1) Gf Act
against this Judglnent and aware} dated: 30.31.2697
pagsed in MVC N0. M3'?/2903 on the fﬂ€ of %.h&-.§L'?iv§.}

Judga (SIZDHL Member, Add}; MACT, CEjifra.£jfL1f'g2é___,"' _
awarding a compensation of Rs. 3,?'1;Q_0(}f-», "zvithi 
interest @ 8% pa from the date Qf p§:tiiie1"i'ziiikﬁiepesit.  " "

"L Asma Farhana,

D/0. Nawab Sab, 15 Ye.aSg

Mina}? Rapid. by F'athe'f_ "~~

N/G/Nawab Sab 

S/0. Hameed Sab,

42 Years, V   5 _   _ 

R/0. Mandakkio BI'1ati:i; _ _E§§wQ1a1kef:eV Rqad,
chitradurga.  H " A 7 %   . 

2. Chand    

S/0. 'I"'i;3p'-:1 1";SuitT'r1ari'S;anhib, 
No; "'1;05;'j-suémiaﬁf-ad,  "
DQdarnaVélEa_i';'VM "   I
Béllgaldre   .. 4 ' 

3. Manager,"  _
V' ._i United Iridja Insurance (30.,
~  Floor,' Moktaiii'Bui1dings§
Op}:-,% TQ*~-Bus Stand,

  2 V§A"§£.§;"%TﬁI'i,'V Haj.-Jeri District,

45  Sath$_Ié§'né1rayana,
'S/'Q. Krishnamurthy;
 Owner of Mini Bus

 AA '*~._Beari:"1g No. KA, 1776096,
" -_ _5.£S1 Main, 7' 1-?' Cross, Nagappa Buildings,

Bharath Coiony,
Daxzanagere.

 Respandents
Ea ?%?§% m%j§.em
%.



£2"?

(By Sri. B. M. Sicidappa. Adv. far R1;
S11. Srishaifa, Adv. for 
R4 »~«.s<:'.rv.i_c::e }:1eld suﬁ'i£:ier:t.,
R2 H(}tiCf3 dispe11s€.d vvith]

MFA 979/07 is fiied U/S 173(1) of M\2"~ A<::%;;gams1;%  u

i:hejudgr11.eI1t' a1'1(i awa:r'<.:i dated 30 / 6/ t3'6"pa:s':s--r::d'--i_1:. _N1"VC'?
No.1 147/03 011 the fiie of the <::ix:1 ;a:'1,1d-ge 'Tisr; zjm,' .£'%&d.Ef1?i;j
MACII C31it.1'ac£urga, ztxvamciirig 7:3; V/c0111pe3J,'::3ation}. 'Cf 
RS.39,280/ v Wﬁh ir1teres-tat, 21£',.t_:1"::: :"at<--:"<>i' 6% vj§).€i';.__ fI"€i1}H:'fht? " V

date: of petitioI1 till deposit.

1. Ghouse Peer,  .. _

S/0. Late'. Swalerha; '  '

39 Years;  H '

 q .       
S/G. Late'_SW?-sﬂtﬁha-,}«._V    '
34 Years ;j_ ' ' « T' L

§\.)

S/(.3, Lam  
29 Year;::   ' . 

 4- .. .?f'ip:>u

~ /2.0,. La_t'<3 Swai'ehé1.

:5; " =.,8h:1bir:-:'é:1'i;2,VBanug

A  D/0.. 1_;af3,€:£é Swaieha,
26V'Y€:ar$.

'A ..AIl;1re r/0, Buruganaha1:t,i,

*  {§i}:1it.ra(1111"gz1 TQWI1,

%    Chemd P2151121,

S/<3. Tippu Su1tI1ar; Sahib,
N().,106,; Sushila Road,



%%'s'<

.Do<:1 21:11a1.va1.1£e3.£,
B21ngal<)r:% £)i5st:ri<:':.¢

7F. MaI1ag::?fi2

8. SU.1"€--fi~}1'.L

Urzited India Ir1sum.n<::=: ;  -C0,,
1 Floor, Moidalli Btlilciirxgsa,  
Opp. To Bus Sizand,

H_averi, Haveri Dist1~i<:t.,

S/(3. P'L1t;ap13a.

J. P. Ma1.1ige1°e \/'iI1e1g€t.
T. G. Halli Post,
Cha1'magir;' Taiuk,
Dava11ag<«:»re D1st_1.'1Ci:.

  
_  V 1 i'ﬂ jMP.'A 981/2007
(By Sri. R2, R.3A,"'R'.4:."R.'5}~ S:;.?é1Ifv§§"cv1v'ﬁz1represented,

Sri? --  aiifg, Adv. _f£>1* "R ;' -7.' ,_ A

   Fxﬁfid _s_a1fficie:1t,
  ~_ n(j&.iceVdi'sp'ensed with}

    U/S 173(1) of MV Act against
the'-;Judgme1'It grid award dated:3()/()6/2006 passed in

   1\fQf 968/2'0G--3----«0'11 the me of the Civil Judge {Sr.DI1)
 , &.Add1'.  Chit.radL1rga, awarding Compensation of
 _ R3._1',T28«,_OOO/_»~"with irnerest @ 6% p.a. from the date of

" pét.-11,103": «f11.l__ tie'; p70-sit:.

1.  A&;--11'ré1'fhI1I1iSe1,
WV/Eu. Sardar Salt),

' *  4«<{Y¢3ars

 ' H N21:«:i:1'*:a

Dfaa. Sardar Sab

§ .



W

K4-J

6.

28 '((32:13

Khu&5h1'1ac1£-1
D/0. Sarciar Salt), S22 Y€::'3.3."E€§

Jamsshecia
D/0. Sardar Sam. 21 Ye.21rs

Shaﬁa
I.)/0. Sardar Saab
20 Years

Sameena
D/0' S3.rde11* Seth
'14 Yeas; Minor.

Roshaz}. Mu11aWa,.:ﬁ 
S/0. Sardar Sab   
25 Years 

Respt.  is 3. §_r:1iI1k31.'.:

Reptcﬁ by 1?;€:'sVpQi?;dé3:1"tV  Q V'

All are R/O;:'A.;§ad4VM'£~E_a:g:;r,.
C}1it;;radurga.  _  " '

_; 'Chand  V
' "~S;b/.LQ. T_I'ippL1" Svuﬁthan Sahib,

No, 

3 " ' SL1  Road.

 « D'0€i_a:n';-fvéiiiai,

Bangaﬁejre Districﬁ.

'Ex./I 2:311 agar,

 "  Uiliterd India Irisuramce C0.,
  F3001", M()kt:a];}_i Bzaiiciiizga

Opp. To Bus Stand,
H::1ve1*1I, Haven'. I')is5t.1"i{:1:,

S. O. Sm"e.:'-sh,





S/<3. .PU.fi21})_pEL

J.  MaiIige1"téV.iI12'1gg<-3%,

T. C}. Hall; Post.

Ci1e1r1.z1e1.giri '1"'aiL1k§

Ef):1xr21_:1z1g€21"e E)?-SfI'i{ifi'}

.. . .Resp0 ndenf;-s_
In MFA 932/20.015

[By Sri. 131.6 is Minor 8:. Rczptd. by R}, _   'A  «%
Rvlg R2, R8, R4, R.5§ Rf? ~ Served L113I'e'pr'ese11f€5l,T»  '
Sri. Sr£s;ha_ﬁa, Adv. for R8.   «

R9 10 service, held s'uﬁ'ic::i{éﬁ1i',*«. ,  _ ~ .
R8 nmice dispensed xvﬁih)   ?  V - V

MFA 982/O7 is filed U'/'-5;'17:§(1) ofMTx3"zi,g:V:..ggain§:.t 

the judgment and award dated .30/6/O6  8.863: in MVC
110.969/O3 on the ﬁle of th§:__v}?'rl.'V.§:3i\fi1'J«:1V(;1g<3_9(Sr.If)r1L
Add}, MACTEI Chit1'a.c1:iI=g_a,  {:(>'mpéIis21t:i0n of
Rs.2,?'9,200/'-- wiih i11'*ic:°e--:si'.'«git-,i?.1é"'*:§§1i¢ mi' 6% pa. from
the date of petition £2111 de3'pQs£1'i_.V    

1. A$iifai":1Vf::1iSé*;  3 AV _
WV/0.__ ' -
4-4'Years -- "   .~

ﬁx}

VN_azim'2'1' V

V,  /  Sard alt; 
,_  .. ..... ..

 */ _ T.  £{3(.1 'L:..,§3hIx1£2dé:

--A ' '~-.D/d. 7é§3a_fdé11* Saba
__ 22 .'{z~"~._e1j.:'s

    

V «D/0' Sa1"da1' S211)
 .21 Yr3.2.%_:°:=:3

" "   Shafia

I.)/<3. Samar Sab



20 YEEEEFS.

Sameena
D/<3. Sardar $2133
14 Yezzs, Minor

Rosham M'L.:Ha\,var

S/0' S:--.1rd.ar 82130

26 Years

Respt. N013 is 3. lmnor I 
Repigd. by R€$pc>:";.(le'r1t Na} 

AH are R/0. Azad Neigagf, _V
Chitladurgei.   " 

Chand Pasha. V    *  j 
S/0. Tippu Su1thanf'Sahi33%.;' ;  
N9. 105.      "
Sushiia Read,   -- 
Dad amafmi --, 

Ba11g?1j§)r.e Ijiii.'-3*££.'i(5f:.. 

United 1r1di.V:e1 1'ns1;11*22._1_':c';é: Co..
E F100;; M0kt::H1~.VBu..ﬂdin_gs,

Up;). To §;'~_L_1S Stand,
 "H2;z_ye:i:, I-{a\fe§**i------[)i5;trict,

I ~ .S:;:.r€sh.,. ' ----

 S /" .Putéivp'pa1.

A "J¢ £3;'1\!I:1i'1igere Vﬂiage,
 1':  -Htaili Post

ChE';_T.1I"1f:1giI'i Talu k,

V' A.  Ii):~3;va1:1e1ge1'e Dis'ii.rE(:'i;.

 Respc3m'ients
IN MFA 983/2007

(83! Sri. R6 is; MKS Reg). by R.L



vs
23%

9

R. 1. R2, R13. EM}, R5, R5? -» f5emr¢::e::1 1:211z*<;:1.:>rese:'1t:eee:i,
R10 :<?~;<.':1*'a/-";Z<:w:=,= fzeici $:.1.fi"i<:iem'..
R8 :'_1<3*£.i<:e diSp<3nsec1 wiih)

EVIFA 983/O'? is filsxd U/S 1'?3{.E.) of N§V--___A(':iZ
agairisti E316 Judgme~,1'1i: and award aimed 3Qf.5;'.Q6
passed in MVC No.9'70/G3 on the fife: of the 

(Sr.£')1'1), Add}. MAC'I'_. C11it,r21dL1z"ge1, e1xx.§_e1.fc}i.9(1g;  _
<:0.mpe::t.1sat.30;n_ of Rs.2,50,400/~» with :11teresi;.__21.tvﬁhee":*aTi';s:1 V' 

of 6% p.21. fmm the ciate of peiT,if.i()nMf.i1I cieptssi-i::;'_'v,  '

1. Ghousse Peer
S/0. I..21te Swaleha
44 Years

L\.)

Rehana. Banu 
W/0. Ghouse Pee_;_*'*»-._ _
Aged ezbozat 36 Yeazsg. '

Both a1"e4R'/.9.    VV "
    "  

3. Char1dPé15:»E1V21.'V.   -- .
S/"'0. T;p;_~.u Si'1«1t.ha1.ﬁ*---Sé1h1b
No.1"€)6.% Suhilét. Roéid '
D0dari3+1V'a].i;a;.%. A _ "

V» . _§ Ban ga1o}5e- DiSt.ri{:t..

. 4.2 , EV£_zé.rJ..z1;_.>fé1t,

 "U1*1iijed  Insurance C0,.
. "  F1:::¥%:}»r__, 1\£f{§I<t.aI1iBuiIdings,
A  Opp. 'F'()'Bt1S Stand,
" Hzufefxé, Hziveri District',

V' V. 5. 'T ._SurtE3S1"1.

 _.:S,!<:r. Pt1'iappa.
-J. B. E\/ialiigere Viilagge,
T. G. Halli P0s=3i:..
Chm: nz-3.g'i1i;? 'I'z3.la.1 K.



MVC No.97}/O3 on iihii fiv1=:::_Qf th€__C:~iVii.  {S1*;jD'r:),W 
Add}. MACT, Chjtradurga. a1,y€23i_:"di11g .4: <7{gm,p61jés'a£i(5n 01:'-

i}e:w21:1e1ge:'e II}i:»3*:.:*ic.i..

[By Sri. B M Sic-it-121I)1)E1.g Adv.
Sri. ES1'ishai121, Adv. for R

 R,€:SpG11d€<}1'{'.S
IN MFA 984,/2007

for R1 63: 

.4,

Notice to 1533.3 is dispensed with,
R5 S€I'ViC€3 heid s1.1ff:ic1'ent)

MFA 984/O7 is filed U/S :%;%:%é(:1';*  
the Judgment: ar::_d award daifecl 1;30]6/06' _pz1ssE_§'d °ivi.j

 130,000/~ with im'.<:res'L ei'i:._1ii1e; 3'at€*:--Qf '€30/"o  from

the date: of petition 1:11}. ..depQ.3i'I';.--.  

1.

to

Ghouse Peer ._  g
8/0. Laice Srvvaiiﬁihigr-V. _  '
44 Years'   I , 

R€hTexnéij;Ba fi¢;;'- " »
'-N/ o_ . G'r1<;;u.se<  ~ 

Aged ._abo_u1".  "Y.¢é11.';s" 

C3§1a11d'--}?as11a,

2' T.  ';/._Q} -fr'-:A;::_p§,;. Sultyhzm Sahib

  No."1~05~,, Suhila Road

Dodagsxavailai

2 " . B:angia._E0re Dissi:1'i<:t..

 Maalager,

U11it,:-xii India Ir1:suranc<»: C0,,
I Fioozr, Mokt.a.11i BuiEcIi.Ii1gs,
Opp. To Bus Stemd,

1~{av€=:'i, H:«;a_veri E)ist;'r*_i<;:1:.,

_ _B0t1r1  re   an ahatty,
" ._§ Chitradru-r_ga.



xx'
%*

 '>9

11

5» Sxzmsah.

S/<3. P:.1t.ap}_>a'

J. B. Mailigere '\/"iE1.21g&':.
CR G. Halli Posm
Ch21':'1r1_agiri 'Ta1'L11s:5
Ii)a\rar121gcé're 1')istri(:t:.

  V  

   

{By 8:1. 8 M Sidc1app:af,AdV. 10:5 R1  
SH. Srishaiia, Ad\r;"-if»dr--MR.4, ' 'V   H
Ncmce to R3 is diSp(§1'-1;:'3t:d with,._ E
R5 service iigld s::'fi'i<:i§:r1t}"  

MFA 986/O7 is fi1e~dU /'S917.3(1j_ j0f'MV Act against
t.'r1.e ¢.I11dgmenfJ*::1__nd award d:<ﬁ;§:d V30:/'6/O6 passed in
Evfi/'C Nc>.97?;;'G§?a_-'€m"._'i}1::=ﬁ1€'~{}f--._"ih{:__A{!d1. {Evil Judge
[Sr.Dn], _..Afi.:i_If7[_..'E\/T[2'.CT§'  Chit,rad1,11'ga, awarding a
Comper1seit_j.01j_ Q1" R\s.'1.,V7€J%_,O:OO/--  w1'th interest at the rate
of 6%.p;-a _f1*Qrr1  d'21:,e._of ps::~tiIVi0n till deposit.

.1.'  .. '  
8/ 0':  Czhdsue 'Peerg
'.54 Yearg .  ' 

 PiAaAseepa Bé1'};t1'u' 'V
_ W;'.o.-.3/iohammed Ismal
V 4.9'-Y€'«'91'7$ 

_ B0t'11L';:1f<: R/0, Nehru Nagar,
.C'hVit,radurge1.

"  Cﬁanci Pasha,

 -S/<3. Ti.-p-pm Su1{.ha1': Sahib.
No. 1065
Sushila. Road, Dodamavallai,
Be111g::11c3;'e [)i3t.r:ic1;



w%§'«

ls'.

§\...}

12

ME1I121g€1",

Unimd Eziciia Ixzsurarlccr: Citékg
i Fioar, M0k'{.a}E1 Buildings,
Opp. To Bus Smracih

H::1ve:1'13 H311.-'{3.fi IT)ist,:'i<:'{.,

Suresh ,

S/Ow Put"e,appa,

J. B, Mailigei-e Village,
T. (3. H3111 Post,
Cha11'111agir.i 'I'a1ukg
I)avar1agere I)ist1*i(_:€;,

  
 IN 1ViFA'3'k39)'.:2007

{By Sri, S1'is1121i}a}~Ad\_*A. for
R5 service Iridd-su.ffi;'cie1_i:;,,'f  % '
R3 :2Qt.§-Ce dispéxgségi, '-ﬂit'-;F';.:  ._ 
Sri. S:1'is.hai?{3., Adv. f0'1f*R.3;-  
R. 3] &'}:jR.'2. ACK1NYR]'    

{M}:-'A 989/Q'7s;s--.'ri1sd U ,{s 173(1) sf MV Act against
the Judgmsn: a~.=: 1d.awéutd':1aied:3()/O6/2006 passed m
MVC Na.973/200«3ssﬁ~-rsbhs' .file of the Civil Judge {Sr.Dn)
& Add}. E\/IACT, VChitrai;!u1"ga, awarding Compensation of
 Rs._1,92.,800/~«~ with interesii. @ 6% p.a. from the date of
' '  . pe£;i%1C;.r1 t1'11A.dep0's"i"1':.""'

A _§»"i:_s}i'2Va-.S'1g:1dic;ue,
 8/ Law: Muzamil.

2 Yfzags-,'TMin0r Reptd. by her Uncle

" Jiésjnéei Pash2;1,

'szs. Late Abdu: Jabbar,

'  33 Yssrs,
 Book Bizzdezg

R/Q. Azad Nagar, 1 Maain Cross,
CI"1:1'L1*a1dL11'g21.

Chélild Pasha.»



%§§:\

ES}

S/0. Tippu Suhihem Sai'1§'{3,
N9. 106, Sus~s11:1a Rzmcl.
I.D(>de1m2;1vz111e11,

Ba21ga.1(}rt3 Dist:ri<:'é..

S. Mallager,
United Endia Insuranc<~: Cow
I F1001", M<)kta.I1i Bui1.di1'1gs,
013139 To Bus Si':and.,
Haven, Haveri I)isf;.rict;

4» SL11'(3sh,
S/0. Puttappa,
J. B. Malligere Viilageyr _'
T. G. Halli Post, -- 
Channagiri Taiuk,
Davanagele Distrlczt

' 'M  "   
   _§_f§jA"993[2007

{,I3y'-SIjf;g.Srié3i2~ai1'a_., Adv.' "F017. R. 3.
R 1;, g_ae'W€d'v  ' H.
M  s<51+§m:e:jJ}1s;:e1;_1'sp:ﬁcien:;,
A  -- 11()I:i¢e»_di:s§f)'é11sed with)

j ' MFA  is fiE<.§d U / 8 173(1) of MV Act against

   21I§1C'1"'£1§%;?EiFd dated 30/8/O6 passed in MVC
. ,NQ:.974/D3  the file of the Civil Judge (S:r.Dn), Add}.
  E§vI£_\CfI'f._C»hiéi_I'é:;fiL1rga. awmding; 21 (:0mper1sati0I1 of
'Rsé§.--2;OV8;6'QO;'}"'with inte1*es.t at the ratie of 63% 13.21. from

the, date .()f:pé€:it.io1a till deposit.

'V i. " Nﬁjyrgzséha Sid(:1.ique,

S /9". Late Mtmzamii,

AA ,2, Yeas, Minor Reptd. by her Uncle

 gjamecrl Pasha,
S/0. Late Abdul Jabbar,
33 Years.
B0(>}~: I~3:i11der.,
R/G. Azad Naggar, 1 Main Crusss,



C}.1it1'a.d.u1'ga.

an

Chand Pas}1a.

S/0. Tippu S1.11£:h.a;1 Sahib.
"N0. 106? Sushila Road,
Imdamavailai,

Bangalore I.')ist.ri<:t:.

3. .Ma1aage::", V 
Unitded India Izlsttrancte Cc);
I F10013 Moktaili Buiidings, '
Opp. To Bus Stand, ' _
Haveri, Haveri Dissirict,  >  .

4, Stlreslx V
S/0. Ptutappa, _ _ ._ 
J. B. Malligere Village,  
T. G. Ha111=Post.,  . if  =
Ch;1.;2_z1;;,ggi~':'é_V f_!_'9,11141§1_<:9 3: ..

  
 ****         Respondents
 M       IN MFA 992/2007
 Sri. S;<i'$hai££i';'dAAdV. "for R3,
dR.4= S€l""'.__r'.i{f(i hﬁid sufficiexat,
R2 ,~_:t'1'otic'e dispensed with)

d;»;m.d992/07 is filed U/S 173(1) of MV Am;

  and award dated 30/6/O6 passed
ripn-MVC iﬁ-'Q.EY7'5/O3 on the fiie of ihe Civil Judge (S:°.I)1'1),

Add}. '},.\v',1A('::'ﬂE'V, Chitradurga, awarding 21 Compensation of
Rs.}..,'?Q,OOO/A with i11f;e,res£: at the rate of 6% pa. from

  d-até of petitiion an deposit.

dd   AyeSha, Siddiqmé,

S/0. Lam Muzami}.
2 Yeas, Minor Rapid. by he? Uractie
Jameei Pasha,



   S}i.«.._Srishai1a, Adv. for R3,

--

U?! S/0. Late Abdul Jabbazx 33 Yeare, Book Binder, R/0. Azad Nagar, 1 Main Cross, Chitr°a,dL1rg;a.

ix.) Charid Pasha, S/0. Tippu Sulthan Sahibg N0. 106. Sushiia Road, Dodamavallai} Bangalore District.

3. Manager, V United India InsuranceC«9_V..

I F 10011 Moktalia' Bui1dings,"'*~. Opp. To Bus Stand, Haveri, Haveri I).i;é,ei;~rAiet,."d " '

4. Sureshj ' S/0. Pz,;tta;§pa." _ e_ J .ea;ea2v:a11:geree «V11]..age, ' '- T; G. Haiimpst, Chzarinagiri' iEfa1_u%:, dd V d __ Davanagere I)'iSi:r»_ie't_ 9 V' ' "

Respdadents IN MFA 994/2007 P{,"}.VT_is-M/G rep' by his uncle Jameel Pasha. . held sufficient, v_ rlotice dispensed With] 994/07 155 fﬂed U/S 173(1) of MV Act agajnstﬂiihe judgment and award dated 30/6/O6 passed

-- " _i:3:.,MTu'C N0.9'?6/03 on the file of the Add}. Civil Judge (:3r.Dn}, Addl, MACT, Chitradurga, awarding a ..._e{3m§3e'r:s;ati()n of Rs¢2,55,400/~ with interest at the rate 0f 6% pa. from the date of petition till depesii. Ex} Nayaz €51' Aftab Ahamed, Sfa. Nawabjang Aged 15 Yeas Minor Rapid' by Father N/G Nawab Sat}, S/0. Haxnrmed Saba 42 Years, R/0. Mandakkio Bhatti.

Holaikere Road.

Chitradurga.

Chand Pasha, _ S/G. Tippu Sulthan Sa.h£'i3,_ N<3.1C16_. Sushila, Road, "

Dedamavallai, " ._ Bangalore District ' '-

Manager, _ _ Uniiﬁd I:§;<1'ii;:,Efi.$:ira"§::ié C50..,_ I F100: ;"D!iQk'i:¢3.--]§i Bu--i_1 d;1'1g5"s, H ' Opp. T9 B13;-.'j3 St'§:«A=J:1cVi}f_' ._ V Haveri.,_ Haxféiii "Di;%'§ﬁ.ct, A " V ' Siiresh,' _ ' S/0.~]?ut.appa."" ,_ J. B. Malligere Virllage, Haﬂi Post, ~ ' 2 ., Dav:_>.J3'aig<3re District. Resspondentg IN MFA 995/2007 my:s1~;. Srishaiia, Adv. far 12.3, S131. B. M. Siddappa, Adv, fer R19 R4: saiwice held sufﬁciem;

R2 -m-- notice éigpensed With) MFA 995/07 is fiied U/S 173(1) Gf MV AC1; against the dudgment and award damd £38,/6/Q6 gagged in 17 §\/I"\%'{3 NC). .1 14~€:$/'O3 an t:E':_<:% file Gf this PIFL Civii Jzxdge [SI'.DI'1}, Addl. E\r'iACT, CE'1ii.1"21r;1:.'1rg.g§a* awa:*c§i1'1g 21 {:om.pe1%1sa'{.i<)11 of 1 ,54,(:372f» with iziteretst, 21%. 'Ems: 131.6, of 6% pa. from the": ci_21t:<3 of p<~3ti_E.i(311 till ciepositg. I .

§\.) Smt. '1'aj:,1n:nis3a.

W'/0. Mohammeci Rafikuila.

30 Years. Private 'I'ut:io11, Near Mazadakkibatti Area Nehrzlimgara, Hoialkere Road.

Chit.1*21du1'g»;a1.

C'na';:1d Pasha, _ ' S/0. Tippu Suliihan Sah_i_b]_' N0.106, SL1S]_'1i]E'1.;_I"'\\"{).E1C'x,_'V " ~ ' Dodamava.11a1'. _ Bangalore Dist'.riCt. " ' Managcfr. ' Unitgtd Lldia-'IVn's:1._r.;;1i*1::e '-C cf. . »

1.?1c;o;A;*»;Moi;3 ;1}1i'~B'ui1di'n--gs.,."5 Opp To B1:1_s" _ IV*iaV(:_1'i,V Eiié1v§:A1ii 'Di_S't.:fi"C3f., S50. Pu'ttzgppa.

B Mai ligcn-':« '\fi11age§ T. Halli Post, 2 C'hVe1{if;..agi.ri Talukg Daﬁgxzzzggéret I7)'is1:ric'i',. Resp0I1cie:r1t53 IN MFA 1909/ 2008 {By R} - s<~:1"'wr3r;i 11I11"€p:*eés€11ted, S11 Shrishaiia, Adv. for R3?

R4 W S€1'\?i('.(i held sufficient: by way of paper"

Pub1ic:atii011.

R2 - nc>i:ic<:: disgaerxsegl with} %»%§% MFA .1909/Q8 is; filed UXS }'73(1) <31" EVIV Act:

against {Tm-'3 W§'L4:{igx11e':.1i: and E.i'W€!.£"'d cia€.ec1.:3G.O4.2QG'f' p21s$e<:1 in MVC T'€().7é}8/2004 0:11 the: file: of Civii JL1C§§_I§Ei [Sr.I')11.) 8g A«:1di1.i0:'1a1 MACTQ C311it'.r21ch:rgeL :g1xva.rd;E-11;»; 2-": {1()i11p€f1'1S2?ifi(7E1 of Rs.43.00G/~ w'ith in.i;e1"c3si' from the date of petition 1:211 eclepossii. "

L Srnt. Jabee1f13. @ Wahida Jabeena, I)/0.AbduI Basheer Sab, _ 29 Yearg, P1"ivat.e 'I_'<-:=a(:her, : "

Miilath Primary School (High Sr:.h00'}. Se-:c:'ti0n_) _ Chit.r'21d1.1rge1. ' Chand, Pasha, _ S/0. Tippu Su1t1ii__afr-1. S21,fE1ib,V --,_ , N0. 106, Sushila Roam Z Dodamavaliai, " V vv 1 Bar1gai0re i'3=i..st.r1;;ét. V' ' - EU

3. Mana;g€?,4.__ . _ H U'n.ited_ 111 77a Ins' u_ra1'1c_e " C0. . 1'F1o_m~, %V1vi'o;:_x::;1:1:J 'ragiadings, pp, To Bus averi Have1'i 1)iSf1"ffC}i,

4. .,._%:CSu1"esh, " V " V --- 'S i*'L1'§.t.appéi',"' '= 1. _ 3, 3:3,, --M'a11:ge1-e Viilage, {By R1 - Served ¥.131--.I"€_pI'£3S€:I3i'.€d, V "He'._I1i_j..Pos'i;, A "--.V'Char1:r1a,giri Taiuii, I)zwa1j'g;ere Ilistrict.

Respondents IN MFA 1910/2008 Sm. Srishaiia, Adv. for R3, R4 S(31""€iCfi held sL1ffi(:i<mt',, R2 1'1{)'i1}'C€ dispemsczci With) Ad dit,i<)na.1 M,AC'1', <:<)mpe:'1s3.zH.i{>r: of Rs/£8.000/~» w'Ei'.h i.r:t:eresJi; @ 6% p.21.

1. .1 MFA 1910/O8 fiied U/8 173(1) of MV Am", 2«1ggai.:{"1s1;T tine J L1C1§§I1'.1€3II'H 2211'1(.i awzmtl d2H.ed:80,{)4.2007 pasasczéci in MVC N0.749/200-4 on the. file of Civﬁ Ju_c1ge (Sr.Dn.} {ix C1'1i'£'.1*21dL1rga, from the dame of }'3etii.ic3r1 1:111 dep0sit;. Ix) Syed Ahamed Jan, 1\/iajor, S/0' Syed Hussain.

Scrap Mercllami.

Khaji Mohaila, Hoialkere, R/0. Ho1"21pete, Chitrad11rg21 Dist1'ic't.. -

Chand Pasha, S/0. Tippu Su1t,h*a:r.; Sahi"b.'* Ni}. 10%, S'u:§}1i}a'RiT}aCE;--_ Q' 1 Dodamavallai, T "

Bangalore Distriﬁx'; -- if V

-- f Uhitéd V .

I F10o1*,»Mo'kte'1'11i Bi,'1----.i._1dings, Opp. To E311s'V-St.£M_I1C§~--,"

Insurance " ._§ Ha=..r£:1'i, Fiayeri D:.strict, 2 ' J. B ."_'1\_/Ia§.iige;'e Village, ' '1'. V<:;._1--;m11: Post, ' Ch2;I1:na1giri 'fa.1uk, I)a.__Vange:'e If)isi'.1"ict.

' -- Sathyanarayanei.

S/0. KrishnamL1r1;,hy.

Major, RC' Ovmar Mini bus JA--17-6096.

W Maxim 7"" {31"€.>£~;::s, aw3..r€1i:1g 'cl C0., 5%' the Ju<:igmeI1t and award."d&tec1:3G,04,200?'{pa.SSed in._* 2.0 Nzzgappa buiksziilng, Bh 215211.11 C01<m}-2 Ij)aw211121ge1'c:

; . . Res'p():1cie,1'1t.s _ IN MFA 1 9 1 2 {By 83-1. 3 M. Sicldappa, Adv. for R1, Sri. S'r'is}121i}eL Adv. for R3.

R4» sservice held sL1f'fiCi€:1t.,. __ . R2 8: R5 are 1101:4309 ci1s:pét'3:5;€C1 3Ari1.::.1'3}"-» '. V Mm 191.2/O8 'filed L}/S 1A:'f.3( E.) MVC News/2004 on the t*i«1¢*o1' cm, Ju_rf1ge";[SV1?.Dn.), Member & Add'1t.ior1a}__ MACT...ChjI.radurga,__ avgfarding a Compensation of Rs.?_,_,439,O.'3O,( 'wj_if.h"~--.i_nteresi. 6% pa. from the ciatc: of pe'i;i.ti6ai 35.131"<:i§&'posiVif_ _ .<z-) Kum. AS111 _@ AsIx1é1--'P-a1*ikee1:'§1, D/6;' ;}a}Jeed"f:'Pas}1~a"." "

W'o1'ker in Frifr2t'i1*3.g"T'P1f€%.~ss, N63? 4CVo§0psaréLtive"Society, V .C11itré1'd V? C-i'1.ari'd 'V SV/0., 7lf_if;p'L1 Stlithan Sahib, " 106, SL1sh.i1a Road, * A {)(§c1%miéi\}z1i1z1i, B2111_sg3.rI01'€ I)istrict:, i§\r"i{:;{n.a1ger.;

Uniiied India E31sL11121ns::e C09, 1 Flam, M<>Kta£1i BuiEdir1g$, Opp. To Buss Smnd, Hexveri, Haveri Di:~3t.;'ici, _ 'sf Agtf.

§:f%

21.

4. Sure;>.:~3h, S/0,0 Put:t:appa., J. B. Meziiigere \='i.11.a1ge, T'. G. Halli Post, Ch.2m.r1agi:-3 'i'e1iuk, §{)ava111gereIﬁistricét. 0 .0 R€SpO1'1d€'E1TS IN MFA 191«5./;z:c;c'a,_[' (By R1 « Served, S11. Srishailag Adv' for RTQ3, R4 M service held suf'ﬁCj€31'1t:;" « '_ R2 I10'T;.1{',f3 diespensed tvith) . MFA 1915/08 is fiiéd--.V..L1/sQ;0.'}'}'3(1)°;'6f0i.'vE\/IV..'3A{€t aga.i1'1st: the jtidgment & awa1*d.Vda£ed 30/ZU200? passed in MVC N0.7E30/04 on theAfi1<§A"v0f"'!,_}'1e Ci"V='i]._J§J'§Clg€ and mid}, MAST, C}.1it';*adufg.§a, .;§v»-*a;"iE3';;;_§v0"::.ztsmgissnaatien sf Rs. 1 ,81.900/-- with i.1:3téi'c_:'5st _ The '"fi.;21ppr::&Es ét)"rni1ig on for Orders, this day, the C0u1*i.';VvcJ0V§:1iVe':t:§:Ci-£1123 ibllowing: W0gGMM0kﬁUnGMENT "fheseV"a})pea,1s are a.risin_g out of a road traffic » acrzideni.mjbm-red on 09.10.2002 "under the common juﬂci-g.§m€ir;3:s._3;1a'VCi awards of the Tribunal, they are heard t.og44ét:13érV éﬁimitted and with the conselut. 0f learned A Cuiimlsezl app¢é<a:1'ing for fhefij parties tilaey are taken up for final. dispcssa} and disposﬂtd of by this £:0m.m0n 3:.-1cigme:1t.« a§§S%"

'i § 2, For 'ithe -szgke of <%<3§1w3§1§e::::e pa:'t:ie:--~,; Eifﬁ :"<;*fe%r':°:=:ci is as i'h€'3}' am: reft-3r_r<3:d to in t:hc::r ciaim pet.it..i:msa. 3, B1*i€::f fexcttg; of the C'c1E-SE3 as: plaaded in""'{;h«%;%_* pe£iit:1'0nss are:

That 011 0910,2002 EVYILZEZEII injured persons; were i:::21i.-K3':-1j.1";§g in :':1ini _ b:.f;$.._VV3§<>.3ring. ' ::°egisi1"at,i0:t1 N0. KA; 17/ '.'i'u£1'1:_§;Au": § E0w21rds Chif.rad_urga on NIMEVQ4 in Hiriyur Taluk, a 1Qrf§>.__bea:§iiig' KA Q2/5190 came frorv-n" against the mini mini bus and other inméi.es*-- s'u.S*£}3".~:';1.;§:ci injuries and some of them includiigg' thé mini bus Succumbecl to mj;1r_ies. Th§3';. L';.RS*~*"0f the deceased perscms and ir{j_jﬁ~re_d pVers0fiSvv-31.15-.ve filed separate claimant p<~:t1"£'.i01"1s ' Chitradu1"ga sseeking compelisation and .'tI1'3'.g;.'l'ribu:13;i~'E>y the i:mpugne(:1 judgnaents and awards halciing the accidemi was ()c':.<:u1"rr:--:é due €10 'iihfs "Kasai":

2111d":'a§%~g1ige:1t'. ciriiving c>f ihtfs, Qffeildingg Earirafy' by its; driver zagwardtid <ée::=mp€+n:~3at.ion 0? "2' E 3000/' W, R$.39g26G,/, R:-i~s,L2E§3.0G0/», 2,'?9§O{)0/~e R$.2,50.4GG/wg RS¢1.3?$§0Q0f>g R&«;m§;7'0,000j--, RS;.e§,92¢800/--'_,_ 238,600/. Rs.iq?G§OGO/~, as.2¢55A00,s;';v--li'f<««e:'£as' 1,5257;/«, Rs.43,000/~, Rs.4aoo0xw, p;;;e2,éj§;1%eod*;'--a»' and Rs.1,81,900/~ respectively 'V and directed the iynetirer of i.he'.Qf1"--e11ding.,1o~:?ry {.:§"~pa'3:r_ compensation to the claimaiata.

4. Agglﬁeved by t}'}e.e.j'udgf1:.en_t'S:M_ awards of the Tribunal the 'in_s'11re1§';_0f e4ffens§§ng':idrr\g hae preferred the aboﬂre the awards on the gr0u:nCi" 0'f » qu antum.

5. AxS.._'there' _i2é.'.'.r1ek'_.'dispute regarding death of the ciegieeaeed pers-en_e___a_.nd injuries sustained by the injured 'persa_n:3:'«»eiii' .._the road traffic accident occurred on.

to involvement of the offending iorry an<3 njaini bus, the only point that remains for my V' , _{:{>?r:ei.dera1t.io11 in these 2:q:>'pea1 15:

Whether the Tribunal is justified in holding that. the accident was {)C(':L£1"1'€d due to Soﬁe negligence on the ; I' \§ 24 part: ef the driver ei" {he éﬁffﬁfldiilg ier':*y arid fa-st,ez1i1'1g Iiabiiity é1§§.':1ii"1S'[. the insurer of the effendiiig Ieriy and wiiether quaninm ef (tOﬂ1p€I'iS'c1't'.i{)T1 awarded is; just and reaee-newbie erg:

does it Cali for re<:iL1Cfio'ra'? e E3, learned Counsel appearing for the;i'iI1é~:'Lj&:'e15'§3'i'~. the effending iorry eubnaits iihai. ..w::is" ' occurred due {:0 eoniiribmory r:egligeii1h(Le"'QIi the (irivere of the offendimg" E01-iijy as*ax{e1.1 as :c1i'i1fii.i:)_uS_V§and the TribuI1aI_ has committed ari"«er'i*rgr in§'m1ding}i:hat. the asteiderrﬁi 'was; e<teur:"e-if V)-di,:e_ 'iej fiegEigez'i(:e etc': the part of the driver of end fastening iiabiiitgr agaiiiﬁ iI'1.SviU-I'_§ti.'. of the offending lorry. He further AeQ;r1tends_ :_t'11e"'d1:*iver of the mini bug had no effective aﬁid 'valid tEriV~ihg license as on the date of a<:tei;:i;eni'*a.nC¥ ﬁi1':n}3_e__;j.of passengers traveiled in the mini hiss x»*e_£*eAi.::1{§'5r: than the permitted capacity and liabiiity 1 to 12 person A£t,ernativ'ely, he suAl3inii.s.~ii,h.3a..§:Athe quantum ef eompeneatiione awarded iguby th_e~T2fibLma1 is not just and proper and it is on side and he prays; for ailewirig the appeals.

~%f%i:% 25 "E. Leametl C€}U2'§TlS€?lS-3- :»1ppe21:'i.n_g fer the célaimalats Submit. that. aﬁ.er the ae.<?:i:ile;'1t:l {me ef the gnatseergger of' the mini bus ledgged a C.{}I£1pl£:1iI}.'[. to police and regist.erecl agair_1st the driver of the c)t?t"er1cl:i.';*a:g l:;)rrjr. peliee after i11vest.igatien filed c;'h;éirgc.« 'sheet. _étg;1inet;'.'t.he driver of the effencling l<m7y. '4fhe'--VelaiHl'g;_:;t$ legal 3'€pI'€.S("3I"itati\;(fS Qf t.he"d_eee21sed".g11*1d.'.inj1;reE:l have examined tl"1e:I11eelves§:;"a_J:1d the etiiiflideilt was occurred due to the A3_Ql'e._Vne'g1§:ge:rxee'--l.:f;:'§.'---t.he part of the §":*§gv."--l""vT...'f1e ih.s31.1rer of the CiI"i"V"€i" of offendlhgzl that the accident was OCCL1t'}'€d on the part of the drli;v'ee1:fls~ Qt did not choose to exarnine anjlfl lwitneess" behalf including the driver of the , stating that the driver of the mini bus did ﬁtiet' pesE§'e.ss§an effective and valtci driving lmenee. Que met:e;7eireumetaI1ees in this ease is both the lorry as well Vé:s«-..t.he mini bus were insured with the same insurance llgeompany and even accepting the arguments of the insurer of the l{)1"I"j_,?' tllat, the driver of the hue had alee ee:1.t.:'ihuted tie the 21e::é<.le;;1E, it will not help the i£"1S§i=uI"€-3E' in any way. in frhe :.:1bsem:e ef eubsst:ant.i211 eviz:}e11<:e to prove: c<):1t,1"'ibz1t:c>1§r I1€§§1i§.§€¥1{T:€ 011 the part: of the d.1'__i_ve:r ef the mini bus, {he Tri.b'L.ma1 has»; righﬁy heid.ffiE3§€%;'§£'. i:he accident 129215 due to sole r.1e§g1ig_>;e11ee on t.h'e."p:11ff"efe driver of the offending lorry ar1;':ImI' do :;1::)'{. §'i1idﬂ;2ﬁy--.VaI'id reason to revexee the said fi11di:1g.__ei'f21<:t afyd 'aeeeit«:fing1y_ it is e0r1firrned.

Further the Buss" end etheer deceased pe1'sAQr1s being third parties; 'iesurer of the Eerry and there is no merit in the rejected.

8. see whether quantum of eQ%£f1iV;)ensati"onVVéiwafded by the Tribunal in each case is » 1'j-ustvarzd.;9e~as0nab1e or does it call for 1*ee1uei".i0r1'? H = fin*MF2xve1§§1'4/03 (MVC 1137/200 A x is a case of death of Semashekharappa who V"h--:ippeI1e2d to be the driver of the mini bus. The eﬁiaimarats are his wife and 3 mirzor ehildren. The very feet re1a'{i:1g to the: accident: tghzat at the time of aeeidem:

-5 4 E0, ii; is; 21 (',EiS*E'. (if irijuzy sm:=3i,e1ir;ec}. by 21 giri. aged abmzt. 1.5 yeare. She has; s+;iissi.2ii11eci chip fi"ae'{,L11'e Egiteral Cerzdyie of left: f:€:'/E11211'. She was; treated ae inpr:ajéIiei':«1;'fer 4 days in the hosspitai. C(')I1Sid€1"i'I1g 112s:iV;:;e.§'<:: ' injuries and duration of E;reai:r1e1i'i;.ih-ﬁe '_.Ffii3i,iri&1..i'h£iS rightly awarded Re.20,00Q/» tewéirjds rfs_en'E:«i1«.

pain 8: sL1fierir1<'f, Rs.8,260/'éa.ifewards--- based on the b}',r 'ihe"'Ve1aimant,, RSVLOOO/« tewai'ds__ such as e0I1ve'yar1eei_: ctharges and Iii' all it has awarded a totafk A. As the tote].

am0u1'91tg:ei7 awarded by the Tribunal is 'V than eiii,it.1eme11t., there is no scope for » 1':t:»eV(iaVetiQn.V:,"therefore the appeal is dismissed as devoid of * _mei"it_' Ii; .1\5fiF1-{€181 /2007 (MVC 968/2003) H It is a ease of death of a woman aged about 60 years. The eiaimarits 'c1'£'f3 her 4 major Sons and 21 sspineter. The rﬁibunai by aeeesseing the i1'1COII"i<3 of the {ie<:ea,§,:eC£ at Rs.-s.'ii_§;;%0Gg'» 9:31., ded11<:i,ir1g_;§ 50% of her ir°::::<>m<:% f:<>\w.1"{is pers:»s::,m_aI 9-;:§pe%:1s<:s5 and zézpgjiﬁgixig the m'z1§i;.ipEier cf 10 per E13516: agt-3 Gf the dt-3<::e21s<=:d E1213 E;'1\?V3.I"d€3d Rss.1,O8_.O0O,/A £;<:vw3.rds 1085; 9:" d<3'pe:1(1en.:E'3é and Rs.-120,000/~ undcar ccmventionai heads, 'I'ribur:zai has zavvarded 21 i;0"{'.a.1 c:<3r.1r_1_p'(-:;.3:1s'ai;f{'i~::3.3;"1 T' of R:s,1,28,OOO/7 ~. As; toizal E1fI:1..G'L1I':1:f ':V{3'i'T_7 awar'd.e:d by the Tribunal i_f1'an jLzsf and there is no scope f'('§f*'~:§feci_:f7£c:ii'L>r:rTifaenﬁppeaxl is dismissed as 'V in Mm 982/2%? {}v%.E¥'C::9$§Af€.%C¥.Gg%}' :-.

12. It aged about 19 yearS. whoA fa» been working as 'I'.V. '1'é3pai1'er. C1aim:§;11:S are The '1'ribu3:1a1 assessing t he incprne 04f"t_f_ieV.c1s3cke"aS€iEi at Rs.2,4OG/~ pm. deducting of his ixic101}jj;§'i.<>wvards his persona} expenses and 'e1§;31_yf{:iAg 1:fh.e muiiiipiier 0f 13 011 the basis of age of ._rr§{;»§{.i?1%:v:5""v}ﬁ21§é_'~:iwarded Rs;2§59f2OO/A towards loss of d€;;5€ndr:'f1'%§;,';V. Considerirlg ihe age of the deceasfzd, year of e1r:ci;:i€:m and his prc>fessi0n axs 'i'_V. re:pe11"re1*, the 2 ximjpmé zxsssesssed by t;h<;é 'I'rib1ma1 at Rs.2,i}OO/~ pm. is;

"?.V<_§'r? '%}':<:-3 iimsez' Sidé-'i 21:25} <:<>r:se:;:41¢:nt1y E%Sw2§§§92QG/-- 3, 30 awzaxded uI1d<-:.r tlizés head "E988 0f dapendetiity' is 011 the Eowet" side. A5 £1116: iota} amount; czsf <t0mper_1.se1f:i:):1 awarded by the Tribunai is fgesss than 31131 €:V3fi't:1éé':n'€::1{:

and th<=:re is; no scope. for r<3ciLzCti0'11, thfz. a{3EpLea1T.V_'"'1s dismissed as devoid of merit.

In MFA 933/2007 (MVC >970/éodsj

13. It is; a Case of death (§f"L'21j'mi:r10r'bg§y~. 1.6 years. T'he ciaimsiﬁis 8.I1d sigter. The 'fribu11z;1.1 of the <:'1<':cea:5<~":<i /f_ 50% towards persof1':f;;1€ Aéevééased and appiying n1ul:Li_p1i§::A"A Rs.2,30,4()O/-- towards £035 of 4R§.2O,0O0/~ under conveniional In '1'ribuna1 has awarded a total » LVCQ}{£1};)A€{1SE{Z'iQ;E1 of Rs.2,50,400/~ which is closed to the H of RS.2.4O,OOO/~ awarded by the Apex Cééixzgriigixhiv t he case of .R.K& Maiik and Another vs Kiran 'ml ﬁnd Others reported in 2009 .AiR sew 4381 in resp€=:::t of death 9f a minor child aged betweerz 16 tag 18 yearss. Th<»:rc:-fore there: is no sctope for reduction.

I11 MFA 984/2007 [MVC 9'71/2003) 5% .14. it £3 21 case of death (if 8~y@ar~»{21§ girl Simzzzarris are her paremtss. TEE' 'I'r.ibunai ciansaiaiéring the 211.6:-::ior1.211 §1'i{?O'{I"£€3' 01" the Cir'::<;?.::3£1S(-Ed at RsV}5.,OGO/«» p'¢'f-- :;i'ni*';Tu}i3:§ deducting; 1/3*'? towards her p€f1.'E~1~G1']a1 eizpeiisaweéé zmd applying the multipiier of Rs.L50§GO0/w t<>ward5 108$ dep¢;rid:€:":{:yv Rs:;.20,000/~ under £?OIT1'»7€f1"{'i'i'€:)::¥.-f;£"I 'h€a'd%s{"'A:.Vjn has awarded 2: total cQmv§:€'£3$at:itﬁ%1_ which is less than the W awardéd by baiweaia 55 its 18 years in J Co. Ltd., vs Sate:§V(':'le"--eV_zV"'_' in ACJ 2007 page the and tIrx é'1'§§f(5reg for red-uctionw In Mm 9é6,z2oe%7 mt: 972/2003) of death of a 3 years aid girl. Ciaimants a:ré--._1:1<;z»f }j'aziei;t's. The Tribunal c()11sidering the :1()i'ie'r1a_1 ir1c:<.5'rr;e5"'VQf.'t::1.1(mz deceased at Rs. 15,000/W pier armum and ". r.&e'd':.';ci:ii;1g 1/3*' t0wa1'ci$ her pezrsonai egxpenses and éggpﬁzirlg the multipiier of £5 has; eiwarded VR$.1.§5&GGG/~ iii?"-'£i1"(;'§S§ §a>s~;s; «Bf dﬁpendszncy and a , .

$5???

Rs,2G,GGQ,f-- under eerw<:%:1i._i(>z1aE heacﬁ-3. En aii ii: has; awarded a imizzai <::JmpeI2sa1:i<>11 ef 15783300/~ which is; iese than the <*:e:)z11pensai;io:1 of Re, 1483.006/~ an-Iyfexzcieai by the Apex Court for death of :51 child bet;weer'3_ 5 years in the ease of New India Assurance-'..CO.V L tcd';; Satender and Others "reported-'_iii p:ige.i'£:hLeVé and therefore, there is no scope " . ~. V' In MFA 989/2007 (MVC 9'_7°3_/2003) V A I5 It is 2: case 0:" deeih efV_;;_ bey'eg_§ed 'a;':>.e"_:1$_5§1. years. The eiaimants are his"-p'are'ne_tsf,' j. C'ef:s'i'de_ring the age of the de:CeaS_eGf._-yeaiiéofaaeeident and his profession the ineome'0f the' 'deeea{sedL";iSsessed by the '1'ribuna1 at Rs..2§_.4v0Q/« up:»r:n "'is in "fact on the iower side. It has ﬂ§3QD/0 towards persona} expenses of the 1"cleee;iAs'e$§'_e:1e}'::'applied muitipiier of .12 as per the age of the" methef of the deceased and has awarded towards 1053 of deperldeney and

-' <1-§e';32¢,GGO/-- under COI1V€ii'lti0I'1ai headss. In ail the "Tribunal "hiss 'awardeéi a tetél' eCiI'm3e3is':1;1tie11' of Reg E ,92,800/1 and tiéiere 17$ 21¢: szcrepe for reduetiei}. 144 be In MFA 991/200'? [MVC 9'?4/2003) 17, Iii. is 21 case sf deaiih of .21 woman aged 21.b§_3u'f. 215 years The claimant is 21 minor ehiid aged_.';1b01'ii'Vv 2 years. Considering the same, the T ribunalﬁias the income of the deceased ;).xr1r:..4_'_:VAVa1':,d V' d.edueting 1 /gm tewards pe'f's0f::.;11"'expevfasese. '0_f.'1i"re1e deceased and appiying m.uiti__f>'}i_er of if? as peiﬂhe' of" V the deceased has axvarded..e"Rs:L_j-)8;'3.._6004"€;oWé:1*ds loss sf desendeney and "~.:f1;:1;r§;er eonyentionaﬁ heads. In the "j'a:warded 21 total C0m}:ensai;1ie:*.;--vVof ¥?.s.2..,%G8V,6OC/ V and there is no scope for reducf;iQ:j1;' .

3.; 992/2oc'z--«{Mvc 975/2003) of cieath of 5 years oici boy. Ciaimanf. is his si-s't.e:C; The Tribunal Considering the national ";i.r1eci;:n>m e of the deceased at Rs.15,O00/V per annum, ﬁeekuctsing 1/ 3?" towards persona} expenses zmd app1yi1'1g {he nmitipiiezf of 15 has awarded Rs.1,,5®,€30{3/W tewards fess of <:ie;Je:"1{§.et":_(:y and Re.2G.0OG/-- under :.:<:m:ent:i<3'::21i heads, In ail it 11213 axvgzraied a tetzai eemper1eai:1'e:1 of Re.1,?'0g0OOf~ *25shi<:h is lees; thar": the eompeI1sat.i0n of ].?8QeOGO,{'Mf by the Apex Ceurt for death of a c:hi.1d bei'?:};::feee1V1».:5L'gt)"

years in the ease of New Indicifissuranee .C"a._Ltd«;, vs Satender and Others rep(1rt:eci'wi_n:

and therefore, were its no for re"d_1_1C:rAt:.eI1.7_ In MFA. 994/2007 (mic. '97?5;é'0¥);3j' _

19. If; lﬁeie. Ease six?" dieeéh Cf' Vegée-.1¥1EL:::a.m:;_1 aged éibﬁiif 32 yearsf aveemifgdf daughter aged about 2 yeaezrs. ' the same the Tribunal has assessed' the deceased at Rs.2/£00/-- p.II}..

and ded{1e_i:ir1g§V'5Q0/:2.' " 'ievvards persorzaal expenses of the deecgeevsed ane1"sg§p1y1iI1g muitiplier of 16 as per the age of has awaiﬁed Rs3.2,30.4G{)/~ towards 10355 L' "de13efi<i'e£3VL:35 and Rs.25.000/-- under c:()r.:ver1i:i0naI H ~E1:ea,riS. ' 3[':'>_ the '};'ri?:)ur1a1 has awarded a total céorxiperieziﬁdzl of Rs.2,5E3,4»OO/~ and there is; I10 scope for ' redu<i:ties;1.

544 Us In MFA 9535/2007 (MVC 1 146/2003}

20. It is, :1 gzaxae of irljury Sui-3ta.i:r1ed by 5:. b{;~§"51ged abcsut. 19 years. He has 5s1,1staiI1e:d. sL1tL1r£;""w:};:.1f1Ci@141 right eyebrow; Crussh injury to iight h.:;md;*.fi'a.§iI;:.:re CJE7, se:c:0z1d metacarpal. The doctoi-1 ha,Sa7ssess£éd- 5§sa_bi15ﬁ'y 110 the iimb at 55 to 80% sk§n- d(_;§né"i:O:

fight thigh. Cc>:1si(i€:iing sf .i.1"3j;"¥,§'V1'v.:iaf.-3*SVvvf:':.5'L3Siiaillﬁd by the claimant, «;'§'f--VL'i;:1%§atn1e1'1t undergone by him Rs.§v3Q:,"Q_(.)'O/«;'"ak;x}'é.}§:1V§Li_':'Vb§}. i;1ﬁé::7"i'£ibuna1 towards pain and Skill drafting, {Xpenses as per medical bi11s; '*.}}{S ﬁ'1cide1'11:a1 expenses such as <:01*1Ve}rz;{:1ce,'v and attendant. (::ha1t'ges. ~ loss of income clurilng laid up period and 7"-'2,/~ towards loss of future: income are 'ust 'arid rve;iS'é)_n:é.bie and tihere is no scope for reduction of Corripéhsation under any head.

1 36 In MFA 1909/2008 [MVC '?4«8/2004) :21. IE1 is 21 C2156 of i1_1jt,aI'y susst21in€d by {$118 Ta;"L:nniSa? wife 0fMe:)h::1IE1m€€1 Raffik Uiia. per Wound c:i3'rt,ific:at.<3 at Ex' P 75 she su.-stexirited the foliowing injuries:

1} Lacerated Wctsuzlci over' _f1*csI1t;al region sk§E'ii"dé'§:}3:j" _

2) A Iacterated Wrzmnd over Raft;

8} A contusien over the "right i;1§:~;A)_€:'§f

4) A Iacerated wound over 'rig?:f. (Whicﬁ i'7 deep.

CT scan and the report rexre%ﬁ"'::1..;"bQo1,;Vt. tfie spine"

She was treated as days in NIMHANS, Ba;j1gal0:fe....,:._ the injuries sustajhéd 1i)~'.\;g.7:15,I'l(§T£':;':V¢":ViV1",_(:?'3;'~fi.iiI'E1i':iéf1" bf treatmerlt u.nderg01'1e total ?"~.3?j{5;.43,00O/-- awarded by the Tribunal -- iE§Wa,rds pain and suffering and

- »,.%_.Rs';2'E3,G00;/;' t.o{xfé;i*dVs medica} expenses based on the by tha claimant for R.22;244'1/«) isAj-1,351: azfdnéjpfoper and it does not Call for reduction, In MFA1919/2008(MVC 749/2004) A 23253, It is a C2186 of injL11"y sustziiried by (me Jabeena @ Waiifidei Jabeeria, e:ie1ught.er 0f Abdui Bashﬁer Sab. Rs gyezr w<)Lm{:i {3€§'"{'.iﬁ.{Z21f.¢'3 at Ex. P 5f she: susiiz-n'm>;<§ tihés foilowizig izijuric-3e;:;

1} I.a+:::3ra§ed w<:»:.1:1d on ieﬁ. c:ia,\..-'i<:1:3

2) C(mtu&sion over frontai regio11.

CT siian report of NIMHANS N0. 1.34342 of fmr3t:a1. bane. mediai wali of right orbitﬁiséxihiVA./.ifere§:ﬁ*£:1.V' edema. She was t.reat;e:é(:1 as ilipettigjaiy. fé::1"':a1b'£>2j';,.'4+_ dayﬁ; in NIMHAKNS? Ba:1ga1ore; _ Coﬁsid=ering»' '€hé i11j';ur'ieS"L, sustailaed by her and duraficxfaf ﬁﬁdergozle total compensation' R-1_Vé.ZLi---S.VL'('_}~*;)_()1i/'»:«.Mawarded by the:

Tribunal (Rs/£0,000/3. suffering and Rs. 8, OOO,/_ ' V iI1c1'd.enta1 expenses) is ju$t._a:1(j1 not call for reduction. In MFA..1912/2008 (MVC 408/2004) 'Kt isV"a... §;as¢: of death of 21 Woman by name » 1'vin_hisee:i2a_._F3.23,nL1 aged about 27 years. The claimant is 'h_é1*.%'h1is!fi';'3;z1VAL:iV' aged elbow"; 37' years. Considering the sands; iihev 'I_'r.1:buna1 has assessséid the if}COI"£1€ of the x:ié:{:«:s:as§d 21%. £32,100/M pm. anti deducted 50% tc;wardS };><:'rsg11a£ expenssrss of the déméeased and applymg mizitipiimr Of 25 rags; yer Ejhfi age 0f the husbazid has rigmiy aweirded R&;.1_,8§,OO0/-- towards 1033; sf depsridarmzy and RS.2.CLO(}O/w Ufldéfi" <ZE(}E1V:';?1"£1I.i{)£'1'c11 heeidss. In ail the Tfibililéil has awarded .3. {total ctompensja.i.i4di1V of RS.2,O9,0O0/5 which is just and proper and _ scope fer mdiiction.

In MFA 1915/2003 (MVC 750:'£20j()-Q' 24" It is a Case of injLnf9_y'«--.._;;usfain--e:i 1:}m:vHASn1a.V > PELFE-'f3€§:, dz-g,1ghi.er sf Ja.wegg,!V"Pas1r_3.aw g'~'§3_p€_;?3' weund Certificate EX. 1? 2 i*e*;r'c§:--3.1'si j. aii ff:3..»'ir1juries an10i'1gst than tcxieft thigh and injury N05 pertains; ..t<§ i1efE:"V1§Vr;ié-Vt is shown as swollen. The docifsr was aof» opiriion that injury 1105.1 and 2 were :{}éit_E,1I'€ and rests of 3 injuries were grievous in :"n3;i.i;7r<§;' treated as inpatient" far about 22 days in Bas"sive§S'hwara Hospital, Chii;1"adurga. Considering 2 V, t'}":t:..4_i':1}'Li'1'ies sustained by her and duration of treatment 'AAE;';;}."Li'(fE.{.éE',f§O171€f .21 totai C()1'I1p€11Sai'.iO}.'1 of Rs.i,81,9SO/--

niviéiwarded by the 'I'1*1b1m.a} (R$.7O,OO0/ # t.0we1rd.s pain arid suffe'r_in§;:, 106/-- t:)wa1:*ds medktai €3Xp€3I£&3€S bastiéi 'mm 0:: {.116 me{li<*:a.l bills pm(i1.ic:ed for Rs-;.28,G4~?/~.; R.s.2,8QC3/M l'.<3w21rcl$ i;':u;:ide1'1l,al e:>;'pe11ses3 5-su.Ci'1 as C()'13V€}-'E1I1£T€; :1<)urlshmenl: and alte311<iia:1t. <:l*l21.rg;;es§ and Rs¢8I,OOO/A tcuwards £0:-ls {Bf disability} COI1SiCl€I'ifig 'R.?'O,0OO/M axvardeil by thlé' V' towarcls pain and suffsaring e1:r}:,l""R:~3..A8 '4::n};:gi1%ﬁé4;_*1 fzowarcls disability appeared to would offset Rs.2,8oo/Q ;2,§mrde§ xbyx_lﬂ}€;"lvV;liflbl1n.al'V towards incidental V -"e;<penAsésA l_:'::'u"{:h. as""c0'Iéveyance, naurishment and ;1tte3z1{i:1:1t.7i:§;a::§§€é'lw.girliyéCh ls 9:: the lower side 311:1, ho ;arn;>!;I.l*1t'««.ai7xk:j:1tde(;?.' towards loss of income du19i'IigV tl'é§a.7tI:l§3I~1f:__ pegriod and loss of anlenities. COI}Sid€17irig' all At.h_és._<=;""'aSpects 'total amount. Qf C0r1fgpEn%.satloI»;., ;aW1arcl':3Cl by the Tribunal being just and V' r€as011;ib1§:;";th€re is no scope for 1"e<:iucti(:>n. all the appeals aria dismissed as de{f0id~'----VQf :':*ie':*if., 'l'lliE: amoum. deposited in all the appeals lS"'<-Kwdered to be T;',I'a11E5lEI'I'€rCl to the Triburial fer 43 disbursement, in termg ef 'the: award-S 85 the Tribunal. N0 Gfdﬁl" as is casts.

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