Karnataka High Court
Bajaj Allianz Gen Ins Co Ltd vs Manikantaswamy on 11 July, 2011
Author: Subhash B.Adi
Bench: Subhash B.Adi
URT rs, es § RPP RUARISUATIARUA bEiigh i GLSUS EUSP RUG EIN ATA fh 4 ree RP BA Pa oh BAS SUE IS AALS ES & we i 4 SR SLEEP ERR E RE ALE ES ES b EMA YF Ae TA Bue F Yaar Be SAAS PS ok PR IN THE HIGH COURT OF KARNATAKA AT BANGALOR MISCELLANEOUS FIRST APPEAL NO.4407 OF 2010. Ci MFA NO.5981 OF P2020 EV, | -- BE HIND OF CME! ALAA, INSURANCE OO. OTE, GOP CIICLE. HIMOGA NOW PEP BY SENICGR -- ANAGER CLAPMB, HAJ 'ed AO ALLIANZ GENERAL INSURANCE Co. LTD. €@21, GROUND PLOOR, TRAE. -- TOWER, [oecess, New MISSIO oi ROAD, APJACERT TO JAG . COLLECE, BAN SALORE-S60 ee APPELLANT "fey SRLAW.KR ISEINA SWAMY, ADV.) . 82 "MANTEART van tA Ad O BAMARATIAY. MAJOR . OE £.6.20, IPS OLORY, SA DBA VATHI ~ ATITS | SHIMOGA DISTRICT But ee a a a ie a : ts oe ae O tare Km SARAUAN fee 2 oe Pee erry eras S Bee SS (S/O DEC RAR EE SOTA BEA eRe. ah CQURT OF KARNATAKA H i £ fe Fach, § Fae Syed ae PR tte BO DA PA Ak, PHASE WAGE SUE RGM PARR Pig LU Wr RAMA flight COURT GF RARMATAICA by i/O HOUSE WO.E-B/ 104 - JPS COLONY, BHADRAVATHI .. RESPONDENTS. (SEL BL RAVINDEANATT ADV, POR Rl Ra - SESVED) Ths MPA @ fled under section L73Q), of Motor Vehicles Act agsinet the fudamert and award deted 14.10.2009 pessed in MVC Me. 187): 2006 onthe Ble of the Presxiuw Cficer, Fast Track: C ourt, Addi. Rt Bhedravathi amerding COM ton of %.12.85, 500/- - t @ 6% o.4. from the. date of petits with over: vom Nastia Th. SRLMANIKANTASWAMY 8/O RAMARAIAH, MAJOR Rj © E.B. 26, 7Pac CLOnY HHADRAVATHI ~ AT/TO. SHIMOGA DIQTRICT. . APPELLANT SEL Me RAI VINDRA BATE £598 pas 7 3 5 HOT -- NO.E-B- oo . JPS SOLORY, BHADRAVATHI SHIMOGA A DESPRE 7s BALAD ALIGANZ GES. INS. OO. LTD. PALACE, BEHIND GENERAL INSURANCE CO. LTD., GOP! CIRCLE ah oe | COURT i Gi JF KARNATAKA HI f RT oben <g 2a bese et ie =
oe = ss MiGr LOURT GE PEERS PD LSP 2 Pe Te ee Boe ok ES GAEL EEE FOR TS, Ba Saf ARSE ASML OE BE AK Mak EB arta Rf RF see ae cone BE 7 a . vead se ; ' oe ses i .. @oridoresd. Acooradl SHIMOGA - AT / Dif., REP BY ITS 7 BRANCH MANAGER . RESPONDENTS (GELA.N.RRIEH EORUS SAO, AT, POE Bo Ea - Se RVED MFA is Bled on wicker section 172111 of Bator 4 es Vehicles Act against the judgment and award datéd 14.10 A008 passed in MVC No, 187/2006 on the file of the Presiding Officer, Fast Track. Court t, Addl. MACT-1L, Bhadravathi partly slowing the claim petition aru acekting enhancement o omipesa tir ork. noo These appeal com delivered the following:
/ ot FLEE " a ee BoP eee a MS ee Sie esa, . an - be ee ae Ee a PR gee _ NG.OUB1/201G, heeever, mb olmections are flail. Cause shown is accepted. Oelay of 154 days in filing the @. 'Thee appeals are directed againat the a ran - SS endumce A See rere 4 * jacoert erm ewan date' 14.10.2009 m MVC BAER Wye BASYPE OIE fe Eted bees thie leemaccue snes tohapeasges peng MPA Ne.A07 7) 2010 se filet cy Lie LB rer Cie terra tne CEST SEL ENN LS ar eecrmeres lor wherass BOA, ake ae ee a ee ee Botha heen even SEITE Oe BERG Gee Ee ESE 2% esa Gh JURY OF RARNATONA ll 7 e BVA RSA DARA Bide bl PASI RAW 2 Cae PUL ELAR ESA oh, Read ELEGERE Sota G0 FE gE ENE, BP, PR al, ® BOSH Sag BH Ngee Ton hot BA ig 3 oy EH, Se bbe eg Bee" 4 geese Fy 2 aon oe Bows « a, we bes db . a2, No6.S961/2010 ia fled by the claimant seeking ennancermmertt of c " PO ee Eso vite Sap be Faces a es thy a . a 2 g -- we es, -- ore © Chumenl i6 the sor of the deceased. The fied 2 @ rose sorcident 20.6.2006, She was travellicg motorcycle ridden by the cleierer! caine acrose the motoreycie, the chument aoplied brake, # Urhee: The deceased was working See EF LOO ES on etd ween shcemane® . oe at. vx : Be ets F " ' .
WL APIOCL and Was crowing ealary of 1.6,500/- p.m. The BE vibusial, teking inte consideration the age of the ~ oon 2, 1 oun tdi taan ove. "esta attend cat, am 7 Lia ot fam &% ee .., deceustc ord applying principles cited in Seria Varma's tase and. by teking the salary of the deceased at pon., hes determines lose of depericdercy at ees rece ¢ . es cg 24 4 3 2 awarded @.20,000/- areal m all, hee awarded san os sein Gok Se Ary Be fess weriele £ sates 4 a 2385 # =, & % Re EG Euston, es oomipermation of 2.12.85 000/+ with interest. FOF KARNATAKA HIGH COURT MeL oe AR MiG COURT OF KARMATAKA bic is a ¥ < « ke oe é a a ae Ay = # Be > Eater 3 EPMA B Blok FS shal, ao ae Regge £05 a Este oe, west ch a fe, Bi, gen th - ae "te $e HS ABheee ittoong, 2 oh & :
". Learned: courmel for the ineurer eubenitted that the claimant berg @ som, is not e deperdent amd the Teribural could not have determined the compensation .. towarde lowe of denesdercny. Learned counsel also ubmitted that even applying a e Garis . Varina caae, that principle does not arme ag the claim rant | os thee only mh. Oder theo ther hand, aubm tied 2 that, the 1 Govoased head lost ber Loy sionate lug ber atc. pot. Ye exiploymient on grounds er she waa the only earning member of the a bes i: ae oe Pov oog ' ; we BE. ae Ey ot GS © 8nile lor UM celipereation towerde Iosa of pond caloulates the compensation urcier the aauvl head. But the oompersetion awarded oy the Triburw) on other S. Atter arguing for sometime, both the course! ee Bbc, OE ged bean Bee psu we Semen, Bf SEEA a Lie TPOUTIA Mae green 4056 deduction &, RY ee RoE E QE BRUNA EI Pill LOMA T OF RARMATAMA HEgsig © Td OH Egy Ete Paton, ES EWR EE ee ee! whereas 50% has to be deducted towarde veraonal expenses of the deceased.
7. No doubt, in case of mother, it cannot be said thet she would have epent more money rether then saving the same. Admittedhy,she had a eon, who was mcdretter| to the Coll ig fe ard imducth. clecumetances, woukl have eaved moriey for the gon whether it is in the name of estate or deperdericy thet would have beer avaiable to ths "son... Hewever, oomeidering the submiseon of both the oouneel, I fired i appropriate tc deduct 50% instead of 40% towards the personal mses of the decemas!. Accordingly, claimant is 'entitied to sompermation of F.6872.5 2 12 = 14 « Binge Boe a ae LOWE LOBe OF Ae sail. a Bc Bos Foo. a. Bie & . ee 7S ot Umer (ee Meo BB recuced. hey hed og ge See o e% 38 en. ae wk Avg comes on annie olin oG/-. Om the comventionsl heads, clanmnant # © Sal f i i wel, J b 234 7 af the T e bee 2 teers ps.
ae Bie 4 CeCe y ® a 4% & be Serer PACS Ld WA Pw AMM 4 PMPS LESS TLE Py ATMO EY PMP ES LEE LE WAPaF PAPO A DP) REPRE OO oP RIN PYPROS BAGELS SPE DY biota arse 1%