Smt Saraswathi W/O Devendra vs G Krishna Murthy S/O Gangaiah on 14 October, 2011

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Karnataka High Court

Smt Saraswathi W/O Devendra vs G Krishna Murthy S/O Gangaiah on 14 October, 2011

Bench: B.Manohar

IN THE HIGH COURT 012 KARNATAKA AT BANGAIERE

DATED THIS THE mm DAY OF OCTOBE§R'2'OVV'1...'i :  "  %

BEFORE:

THE HONBLE MR. JUs'rI:cE_Bj;zA1\;b1%1;\R~  é  3

MFA.N'O.92.'OO,;i20(5Q{E\i1';?)   
BETWEEN:      

SMT.SARASWATHI   
W/O DEVENDRA  _ -  AA 
AGED ABOUT 31 YEARS?» V    
RESIDENT 01:' SL?BRAM£XNYA FA;RM;_ AV " "

 *

NEI,AMA:'JQr;--';LA '1'V_A_L{}E§_;,_ BANGALORE. .3 ~ % A?PELLAN'I' (BY ADV') AND: % VT 2 L , <3 KRISHNA' MUR'1'HY ...... ..

_ sgﬁo C;A_NGAIAH TSAQWXNATHA M{)T{)RSg 'hf.-AA':::>s.;:,.;z~a::.;,r,;*:?;$ . z3Q13:'3;s33ALLAPUR 'E'ALm~;

B.§§N{'~';ALORE. Rumil "E}ES'1'¥~E§C"§1 gvizxg W §§2 223 i ma; aggmigaﬁ IWS mg NEW :':x::3:A A$S%jE€£%§*£€E $5: :;':"*::

E),@.NG. 3., 09?, VAN: WLAS §«~§OSPE'"§'ALs f J zﬁexx 33%} Ix} K.R.ROAD, BANGALORE -~ 660 002 AND ALSO AT BHROAD, TUMKUR - 572 102. RESPOI\EDI3N'I'S"=-_ [BY SRI.D.S.SRIDHAR, ADV FOR R2, R1 NOTICE D/W V/O DTD 3.8.3011) +~¥~+~+*~+~**}~+ MFA FILED U/S 173(1) op%Amgm:

JUDGMENT AND AWARD DATED'~25-~§%~20G'éL3% pAssEiD. I'N_ MVC NO2726/2008 ON TH'E F.1_LE A03 VE;T%AD'1jL;J{3DGE;%%' MEMBER MACT-3 CQURflf "-..:O1?» VFCAUSES BANGLORE PARTLY A:;:M.ov§?I1\;€} " ~'1,fHgE«.%C1A1M PETITION FOR COMPENSATION ANI1)'V_SE}$I{I1\§{:§"E§\IH'ANCEMENT OF' c0MP£::§éA*r{¥jN5& Q T1423'4APp*gjAf; ._CQ§v;.1§\:*-G ON FOR HEARENG THIS DAY, THEVVVCQURT~DEL1'vfERED THE FOLLOWING: ~ . _ JUDGMENT "E'h:§ isEé§3j'mam's appezzi. being 210% sgatisﬁied iaréih ihﬁ §§%;Q;f:{«11f§'i«' 'j.§}f~,:."€§G§E'Tz§3€IES8.ii0ﬁ awardeii '$3; $6 Evigéor . z%<':€3i€§:3:3':§§; "§[:Ee2im$ '_?:"ibm1§:E £3132" S§}{)E"'§Z 'Effie "§':°i'm::z:r33'3§ maﬁe in Ivivc ra:o,2?26/2098 datad zgwswzaag :1?

;'§:."'"""' has preferred thie appeal seeking for enhamtement cf eomperlsatiolm

2. The brief facts of the case are as follows: ' On 28«~3-2008 at about 9.30 a.m., whgzgihev g;;12{i;;ja1§t__° was waiking On the left side Farm, K;uduregere road, a bus be-aﬁng reg1s:;trai10f1 E'€0."a TN~5}/X2304 belonging to 't'1*1»e:V'Afirst insured with the second resp0rid*e_nt _drIfv'e1i.._by "§t.s d1"1Ver"can1e in a high speed and in a Hzfegeh manner and dashed agai11st4'i'.he' ciéi-imimif, 'é:11q:e"-V'te...w:hich; the claimant sustairied gsriexfeuje-».,ii1_§u'fieé; 'Immediately, she was shifted to the LifeV'eI_,j7i":e taken treatment there. She hasvfszgffered ei*us}f1___'i.vn}uries U) right foot expeeing the 3;:,r}.eieri}*m'g7:'«vI:{i':,3se£es and tezgﬁerness :E5CE1'1S X Bems, degiéeing en grélghi. knee exfaenéed is {high 3961318 X 'véeme .e:2§;';g>e§§':1g {he Lzndeﬂgging zzmeeiee '<Je;i'{.h fraeiiure of "«L§:':;€{'§£aE <:<3:':{§y'§e Elie e§e.:E:m_s.-; éhaé: She wage w{:='§"E<;§:::g as a heiper in E3!Eit.t.ai Ciething Cempany and earning menthéy

1.?

A4 2'; 5 saiary of Rs.4~,OOO/~. Due to the accident., she has 10-st her work and sought for Compensation of Rs.5,OO,OOO/5

3. The Tribunai taking into C01'2side1'at.ion thgs ..ij::ju~r_ies she has suffered and the t.reatn1ent taken an_d3V_:éi3S:d.' into consideration the salary a1}d_:_~;:ge _-€jf"'t}:ie..' C1V35i':nant' awarded 31 Sum of Rs.40,000;./&~ sufferings; Rs.10,000/~ t0v\}a_fd$ 108:3»: 0.f_ and future unhappiness; Rs»}2§OAO(3V,}G.._to13s;a1ﬁs"'3.O$s_€>f income during 'aha laid up towards medical expensgés, H medical expcenses and Rs.28,8C§O_/¥ futuré income, Rs.10,00(}/~ tewards1disfig1ira€.i0n '-arid Rs.10§O0O/~-- towards attendant Cﬁéfges» in ail a $111713 0? RS.L70;8G@/~ Thﬁ e::iai1:1":21nt., being; met. S8_i'§Sf3E€{§ with ihe"'{§uaV;*i€'u§t§: Aaf mmpengatian ﬂied. iiihis; appaaig ::Z?riA.':E3a%:z1na C§1Ei£1§E'££ Shejﬁy, 3.&:>*{:2<:222:€;': a;p§>e:::.:'i'z:g far " "_§';1;.¢ éppeﬂant contended ma': the campensation awaréaﬁ 5} 1?

,')i' .V.' <, ' _;§,._E, .

by the Tribunal is en the lower side. Though she was getting the salary of Rs./«LOGO/M p.m., the Trib<iiﬁ:.a_';}.l'l1e,s taken only Rs.3,000/ ~ which is on the lower the Doctor who has treated the cl.-aifnaflt the disability to the right leg and l.thel'e_:l§ten't. and left ankle and foot at l89{'.}:.¥'.'{Otally'--.3E§9/£1 anti' 14% disability to the f§vhele._"l'rihtiVﬁal""has taken into consideration the J only and by applying the ..et_vl{at'ded Very meager lll":t0'v\}ards future loss of income!' of compensation.

5. Oh advocate appearing for the 11T}S}i:}f!6ltlITr:€.?€ Ce1e..petny:21rgued in suppert ef the judgment {:0/&:'lEt3"f§§.§2E.V:3S€d by the Tribunal and CGIElZ.€7{1§€(i that the «::;-el1?§:pehe§3(v£:ie:§el'lVawazﬁed $333.; the '§':'i'em':a§ ie at just j eerripef;.§s3t.§eh and seught for sriismieeai ef the apspeaé,

6. I have Carefuily gone through the arguments addreseed by the parties and perused the 0re{I"--.[and documentary evidence adduced by the parties. 4' »

7. It is not in dispute that the appellant sieiVs}.é':1ri.§:5; injuries in a road trafﬁe a{:ci+:ie"1'1't--. 'that' _..0f:'e'1:z*red.» en ' 28~Z3~--2008. The Doctor who has {ie\a§t;s;:<£1ﬁthée:§p'pe11a;§t~i§aseV assessed the 14% disability tefiae who-.1e' etateei' the following deformit.ie'e.;V_

(i) Keloid scar (1?) V left ankle;

(ﬁiy '5f'f%'e:eture right knee; I'€S1.".I'iC'{i(3'ﬁS right knee ﬁexion 25 degrees:

é'{i"{2*:'§5 :'Left a§§:;':'é 'gdorsiﬁexien ~ 2% degreeeg and '{xr§.'f~._v Pifa-r;..*:ar Eiexmri M 5 degrees. 8;. "§E:e '{:::>%::é§pe'::s;&{ie:': awariied bf; the "Ffébzzmai "{€}'%£'&£'§-S Eesse ef 2i.'eg.e::§€,§eS ané fuizire %:apg;:§l.§':e$e ie am {he §{§'§?%"€Z" ages "ii 2* af 'éhe fraemre and {he dieabiiiijg 'sie her bath Eege. She was wotking as a helper in the EX/Eittal Clothing Company and with the above disability, it is diffiealt to work in the Clothing Company_ Hence. she fog"

another sum of Rs.20,000/» towazrds loss of V' future happiness. Though the '1 disability of 14% to the Whole the taken into consideration onljJ'».:_V'5%' aiid lesser Compensation. Thougllthe was a salary of Rs.4,€)00/«» p._m., no"_Ci:oCuoieI:1t produced to Suppgrt the .lt1.._tlle'::b:senee of the same, taking tlle..'ltjeome of the appellant at Rs,3,OCl'O/V..taking into consideration the disability }.V()'§'/5. whole body, the appellant ie exttitlged for an'o.tVlj1:e'i' seam of Rs.5?',600/'« which :3 rounded "off teC'Rie.V.6C%.;QGOf¥V'to*o§'arda future "loss of amenitéeet in all 0'£h'€§ Elzearziﬂ-:,V ihe '§'ribu:o.ai hag awarded juet, comgeneation. l';%'2l;{:1:'i{};.{'::§§:":':§;'Z§¢%, '.:'1:el':'e appeiiam. is ezztitée"-{E for enhaneeé eompezzseaiilééfz of E€.e'8§53C'%{;%g'« Wit}: imereet. at the rate of '-.6'?/E3 pta, E:'om the ﬂate of petition {ill the date of payment.

9. in the "result, the appeal is allowed in part. The appellant. is entitled for enhanced eompensatien of Rs.80,000/- with interest at the rate of 6% Pf?-_J'v date of petition till the date of payment. enhanced Compensation, depesited in any Nationalism} Bar1t:._fe:?._a pefi;;3C1: of However, the claimant is ""'t«e:fi'tit1ed the periodical interest. Re'ist.«_0f be teleétsed to the appellant.

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