Manager National Insurance Co Ltd vs Smt Kousalya on 14 January, 2011

[Cites 2, Cited by 1]

Karnataka High Court

Manager National Insurance Co Ltd vs Smt Kousalya on 14 January, 2011

Bench: B.Sreenivase Gowda

IN THE HIGH COURT OF KARNA'I'A.KA AT BANGALORE

DATED THIS THE 14"?" SAY OF JANUARY. 2011
BEFORE

THE HOINPBLE MR. JUSTICE HSREENIVASE

M.F.A. N0. 9204 OF 2003 [MV-IHS) 1:   ' A-

ALONG 

M.F.A. Cross Obiection   

M.F.A. NO. 9205 6152008 '(r.w'-msj}
IN MFA 9204/2008   _ ._   ,

BETWEEN

Managéf; Ki}:-1 " , -
Nati€3'na1__ E?'iS5V{-X-ik,1::3'}':1(i;:E}. Ca , f
Now Re'p:1fe$e11fjed"by .it.L<s---- '
Regional} M211i.age--::,  "
Nai;jior1a.1 Irassixzrzgrzcte C0. Li:.d..

 R€.gEo3;-a.1Qfii(:e,"" **** 
 . €»';2'bh_e117g1r.§1' C()Il'1p1€X, 144. 'M.G Road,
  'B2_1'I1gf;i}.€_;re "4 .,S6.0001 .

  

. Appellant

"  Sri. A N Krishna. Swamy, Adv.)

 Smut; :{f§{f}1.'1-.'~:§'z."1fyé:'t,

W/(3. 'F L PL.1.z1_{i21ilii~§.a E%2a<)..





New zagcéd about 5'? years.

000: 'H::)u$ehc31d W'()rk,

R/0. Ii Cm-sass, Pe:nsi<):'1 E\/Iohaila,
Shims:)ga.

so

Mukt.hu.1'n H1.:sssai11.

S/(3. Mukt.h11m S2133.

New aged 21b01,1t. 4% 'r"ears,
I)riv»£~1' 0f'E<)1'ry,

R/0. A:1a11daI3agar.

Hubli. H

3. Makbtﬂ Ah.r:1£--3d.,

S / 0. Gaffar Sab. V

New zagezd about 44 Y€:'a.rs_V ..
Owner of iorry No. 11.692. '
R/0. P B Read,  
Hubli. 

  Resp0'nde:r1t$

Mgay sjm, B"i3:.hid'a1}1ai1da"-Ursa': Adv. for R1}

 MFA  173(1) of MV Act against the
Judgnaem. 21nd"':a\>"v:9i:d d;_1ted:29.03.2008 passed in MVC
No.1_ 122/2-O()6.01a f;'1eﬁ'1e of District'. Judge, 1 Fast Track
C0;§1r't,, Siaimpga, ' awarding a c0mpr:I1sat.i0r1 of

  ~ iv"*{--}:«'iI1terest @ 6% p.a. from the date of
, 'p<;3t",1i'iQn¢ . L111 33311132111301}.

 . /2010

Bi:Tg;_<i£,1t;:si'§

  ., " Smt. K'-§:>usa.1yz~1
"   T L Pum'}ai1"ka R;-10
'-Age? abmzzi; E59 yeam,
__if)<::cit: H:::t1.i~;e.h.c3Ec:§
' R,/0. IE (Z"irosss§ P€%'r':$si(}1.1 i_\xI<>}'1a§§2;-1.T

»3__">'.



Sh1r11oga.
, Apprsilazlt,
{By Sri- B G Chid£1.r1a.1'1d21 U 11'-3. Adv.)
AND
1.

M1lkE.}1t11?1 Hussain, Age: 44 yr-Ears, S/0. Mxikmum Sab, R/0. AI1anda:1age1r, Hubizi.

£7») Makbui Ahamczd.

S/0. Gaffar Sab, Age: 44 yea:-s, R/0. P. B. Rorad.

Hubli,

3. The Branch Manager,_ , V National I:q's11ra1z1(E£é' I,;i.r:if.L._.__ NVUW" R€_pt..V _ VV ' __ Re';.;j0i1a1 §VIai'121'ge1*;«.__ "

Nat.3Gn_a1 v.II1s2_zra:ic:s: 0. Ltd. , . Réagio-11Va1-. Offi'Cer) g ' 5:,S1._1Ab}1arani"'CQm plex, 144, .V "Rc)21d.

Er"}:1i'1g§2x1.(5'r':.*:_ « 1.

... Responcie11t.s K ..'1;iA:.;s§E\/If21.{3r0bin MFA.N<).9204/2008 filed 13/0 41 zfuie 2';-'of CFC, R/W Sec:.1?3 of MV Ac:t., against. the Jfu(i§__§n1.eI1t: and award dated: 29.03.2008 passed in 'AE\z1'w'$.No.I122/2006 on the file of i:h<:r Distri_C.i; Judge, 1 E2131: Tracls; Ccmrt, Silimoga, p:.:m:1y aliowing ihc-2 ctlaim

-~-p%ct;itic::a:'1 .fc)r <::<)r11pe:I1s21E:i<):'1 zmd s;c%::ki'I}g €:1'111211'1.Cernent; of mm per; &:"sEF1fi(i)I"i .

IN MFA 9205/2008 BETWEEN Ix/Ia1'1age1-, Natimlai i:';st.1ra11<'%e C0. Lt:d., Hubii, New Reprcs,-3-tgrnteci by 31:15:-3 Regionai ?\fIa1'1ager, Nat'i::)na.1 II]S11I'E1l'.1<.I.E€? C0. I4,i:ci..

Rz-zgiozlal Office,    I 
S1.1bha1'a.1"r1 Complex, 144, MG If{oaci_, '     "
Balzgalore ~ 580 001.   'T  "

(By Sri. A N K:*i.$h.n.a Adv.)

AND

1. PJ Rc:1mk;;}sh,' ' , _ .
5:3'/'<)'; P M J 2ijz2:dé'v;1;-
Es/121301',     . _'

Occrf Agricluzliurev &=..Bi.:__s1'n<:-ss , R/0, Nehw: I.\%'«ag3.f;--._ "

Shimmgav. -_ A' b " ' i\{£__aqb_1,1} Ah'111£:d;

A _ S)' _Gafi'ar Khan " ~ . Age' %: E.VIaj~0r, «AG-v§f1«1¢:1'.b'f.--1'()1*1"y No. KA~25/ 1691 . Road.

}«."£_iﬁ:)13-is' %'~' Mu#kt,}1111 }~Eu$s1'a1'1.

_ "'~_.S/0. Mukihum S21};

' Age : E»-'iaj0r._ Ij)1'ivc1' mf E<i>3'.1'y, R/C}. AI'1a1'3{i21I12agz13".

U1 Hubii.

Ra=:sp<>nde:1ts {By Sri. M2-:s.d.hLaka.r M If)<2Shp21nd@, Adv. for This MFA 153 filed U/S 173(1) of MV A01: ag's{m.%;01:.0:£12.e J1.1€ig"II1eIIt and award (i21t:€td:29.03.2008 §)213:§§€<d' _ N0.11'.71/2006 on the fiicz of I)isf,1"i(:t. Judge,"-«i__'Fa::~;t_ *h~acf1;:

C0u_1:"t., Shi.moga, a\vardi11g 21 cc;n'1perijsaf.'i0I:--AV 4;_)f"~ }E2.s.9,72,108/-- with interest: @ 6% pfa.« '_ These MFAS and MFA Crcassv._01q§,c:c:'{.i<>n:3 Aéir*c:"corrii;1g_'{'--..L on for he-*:ari11g, This €121", (;r3t,n't.., °i.ieiw§.3>ver(::d--' '{:h<i=f foliowing:

out cf a (é'<:>r:i»m01{{4judg1TE1ent_a0i9id different envard of the 'I'rib'L11ia1, '-pas's.ed..:11'1"%1>§i)<.cii.f}2b2*<2nt. ciaim pei:iti0r1s with respect t.c)ué1..§:0m:'n0.i1 aiC(:iCle11t, 0L':(:u_r*r<~:ci on 27.02.2000, E{{il'€.h€E13"d%{,!0g€tE1€1' and disposed of by this A Vc:<:~m3;'n<T>n.0 j'i.1ciTgh:~1ea1t.

}?_"<)'1'.?I:}1<;>. of(?011vez'1ie12<:€ parties EUIE': referred to .215 t;'neIy are refer'r£;t<;i to in the <':Ia..im pei:iti<)n. 3; Eﬁrief {'a<.:':'.:--_s of {tile (fE":LS(:'i 22.55 pleséacieci in the tiiairra 0' "pei'i't'.i<;}z'1 arc-':*.:

'l'I1a1'. on 2'?.O2.2000 whtsm the de(:e21s<2d Mahala Chamdra. was ri<i3ir.1g;f Kin.e1:i<:: Honcia bﬁzlfiiig regisi:rziti(>n. N0.KA«_i4»6425 a,_1(m_g xviiiil 21:. piliion ricicsr by nexme Reimkesln from S}1in1og;é1 £10 Ii3if1a.s:ir2wat.hi on me 1ci'ii--.§;ide Of the mad r1ear MRS Shin1.cgga 21 Eorry_'4-i:V> 'eas:'x*iz§:g_$ 'regisi'.rat.io:3 N0. KA-25-1692 (:a.me from ()pp' 'o;3it:r;;§'TVs1tiéTinf V' rash and n<~:gIigg<--:m I3T1E1I1{1(i1' aaid tmshﬁd -:'agé1iz_:s1""i.1M1é'. Kinetic Honda, as 21 resuit ciece;,1;::;e:'é:iv '*M0h'ar2V Chandra and Renukes11 é§'uuéis1.i11ed"'g37i'ev®ué3, injuries and 1ai:<«;~r Mohon Chéu1.dra_?'SL1€i<:=1.1mE)cd to ifijtiries. The mother of deceased Mohan C1i:in<-,ireié1:.1_d'.-Sri Renukesh have 1CiE.f:"--(:_'iV"V 'f,°\'.'V£7()V. _'C1Eii}TI1 pemions claiming COI1}p€I§&3f_5{fi{);f}' «if and Rs.5}.0€a.()00/W f€SE)€CT.iV€1}}. 'Fff.b1:1nal has etwarded Rs.2,31,000/w» {Oi of dec<-zasr-ed and Rs.9.7'2,108/« to the .i_1*:jj;1z"e'<f3 :Sr;_i R§~'.1*1'11kes}1 respe(:tive1y.

4. A6 $:"ié1-'ed bv me: "1.1d«f1*m;é1i1.f:. emd zmrard of the gag» -/ I an " V. '1';*i.1)L:t1'.%;z.1 di.rec?t.is1g their 1.ns3*a.1.r<-:'r 0:1" t._h.€:: c)i'£'<--3nc1i11g vehicle to ' pziy" c30mp<=:I.1sati{m in both c:Ea.im p<3t:ii.ic:>I.1s, the Insurer V <:}i:' 'c.I:z:3 <:>:i'i"<_€':1'1£ii1'1g.§ vefzicricz héifi fiisszd M'FL-Ex N<)ss,E32G4«;'2008 59;?-

;§/ "7 and 9205/2008 both cm the ground of r1eg1igenee as xxreil qu21;1m.131 of C{)I'I1pf;"'1'1i-".%E1T.i(3'I3. and t}1:3 mcather of the deceased Mcaharz Chandra has fileci z::r:::ss tabjectiion No.28/2010 £.~;e.e..ki:1g <311I3.aI1e::€.'n1e:1t of cc2mpe11sati01}.

5. there is no dispute regarding death of €1€;*c:é';1$Ved Mohan Chandra and injm'.ies sxastaimgd Remﬁieesh, in 21 mad t.raffie:t 'é£t:'<,.:i«:1c3nt, _.0c§{é-{1;'red:'.v 51'; 27.02.2000 due. to i11v:::1veme:1tx 'Qt;'Kif1et.i€§_-._ HanAdé1-}::"a3id~_ lorry cited supra and l.h€1'€fO.fé"T.h€ pc>irii13?fhzit e{r'ise for my Cm1sidera.tion 5.8.'»5§P}.i1€"E.}I1€3I:Hff1€'.:Tfib_L3_1'123..1 iéi jtistiﬁeci in hoidira'1'""€;h21t-th£§*::3€:C"ide:nt 2'ﬁ"m.z?-§si:i0:1 was OCCL11"§?{i due:

5 _ L _ » *1 _ : , 4. . -- 3%» to driver of the lorry and 1"aste:ning%'t?rM1ev (:f6I1'i'.'i1'A(A:.Vp'}iV'd}LpA§i}i'{.}}' a.gai.r1st, the insurer of the }'__S:jL!_SJ{'. 21.1'iti';-3-r{3per and quantum of cmmperisation _ 31$ case of death is just and reasonable or I1{_}_'{.V.

6. 'i1f1 '1'.he FIR EX. P 2 a:13.d Mahazar EX, P 3 it is stated t'.h2ﬁ; thé aCCidem'; was o<t:<:L1_rreci cine: to the rash and £'1€~g3ig£;é:1i; {irixfingi 0f the .1.<)":'°r3; by £1153 t:1riV<3:: In aeziciitiola {TC} tbai: the-. i1'}jL1I"(i'.£f§ ciaizfzlamit: ¥{e.1'1uktéSi1 who 'AS2155 i:1"21vei_1_i3'1g as 2.1 piilion rider in the iiwzi wheeler of the deceased and whe was an eye wimesss to the azzcéicieiit. has siaieci in his <i'.';fi('1€I}('.E:'. {fiat evm: though the rider of the-.__i'.Wo wheeler w'a:~; riding his two wheeler on the Iefia of Shirziciga ~ Bhadravaihi mad near MRS Shiinxiegéi 'the: V' Eorry came fmrn Bha<:iravai:.i sidefini éiras-h. a11d"i'3.eg1ige11t:i maizner dashed agairasiz 1he_i;wo wheeler and' as 211 reeu1tW rider of the two wheeler 5'_V§'t»1V;.$"'{'42i}:1'1€dV"§§1'i€'xr'vOL1§5; injuries and died in the heépif£,ai_«"andhe:"i'sausi.ainedAV grievous injuries.

7. VIE)'"E£']"§!p1*QCieii,f§3"-ihf; 'eonieiiiiairi of the insurer of the offending accident was occurred to ct0nt.:ibui.dr}"1":egi.ige1_i(Ee7<)11 the part of the rider of the {_\X,.f:(a)""i~ggr;r}¢S-)§3l'_ﬁ§{' axidvv-the driver of H16 lorry no evidence is behalf. The "i'1*1buna1 considering the orjaili a'n_c1":i_eeume11tary evidence on record has rightly held "t.i'1};i; the: ac:eid.eni: was O(':£it11"1'€d to the rash and ::1§é§'E.ige111i: ciriV.iI1g of the ofienciiiigg }{)I'1'}7 by its drivel: I U __f121\=="e gene i:hr'eug11 the judgment of t.he 'I"r.ibu1.1a1 and haive E'1{.'}'i', {£11411 2.1111; valici ;'e21s(m be reverse the §:§3.i{1 finding 03" the 'I'ribm'1a1 emd t.11.@mf(:r@ I Corlﬁrm the E1 11'1€ .

8. New I have $0 w'hei.11er the que1m:um of mnapertsatiozl em-fzuded by the "['ribuI1aI in the death case is j'L1:5i'. and proper or dcyess it cal}. for redu.(ft'i<i:I3.{..'Gr e:"1ha.ncement.'?

In MFA 9204/2003 .3; MFA Cross .0b$e.cticsfi'f2'3f.*2O'i04_'

9. The <:L21irI1ant is mother of tf:._e 'de(iea$ed 35., bout 80 Years" I)ec:eaSed C3f,1ié11,d1'a WEXS' 253v-.,',Vé'aV3*VS"at the "

time of his death in 21(:.£:idé:_1i* evidélit frbm post m01"t:<3i<n rep0ri'§;:c_P»2-iJ=.__'l'hC Ciaimam. in respect of her (3()'f1'[i'311T,iCV)'iE3.4MM i:,hai. A}1(:*J"..j'.."'C1€C€&1S€d son was eaaming «~ working in 21 privatc-2 firm has 'ti?§:'a3fmnée:I «h«é_Iise}f as PW 1 and p1'0(:iuced his salary E:-,::'::9iii«fice1«tt: if;1i.5' Ex P 5. She has neither examined the aL1t;h0r Qf the sa}21.1"y' c:€:ri:ifi(:at<-: nor the employer of the zietécsaseci. Cc>1'1sider.i1'1g the age of the C1&',CC'c1S€'d 28 :;c':£::1*$ at the time of his death. in the acciciexlt. arid year of Ei{":{i1id€'?:'1i1 as; 2060 his iE'1(Z{}IY1€ {3(}1.£}d be aisgscésszcsii 3::

.3 _.

Rs.3,E300/~ pm. as against R-s.4.000/~ assessed by the Tribunal. As the decreased 2-1 b£1('.}"3€?1€)I' 50% of his income has 11.0 be (fif'3dE1Ct€'.d t;0\va':'ds his persmlai e:»<:_pensé:s. 'I'1f1e3 m_1.11ti;3Ei.er applicazbie is 9 as 1:)e1f..iIf1~:: a,ge of his m<)th<?r. Acc<)rdi11g1y loss of ciepe11d--e%%__r1'€:y53§.rQi*"i%:s_V" . Quite) 139,000/n (Rs.3,50Q[;_:§: 50%"X'=i:2,§%i'9)"and u it is awarded as against, Rs.2,Ef3},OC:Of.-'5 a1i4.rardéd '£'ribLma.l.

10. 10,000/~ awarded f--I:3_.<~: ftowards loss sf love and a.£'fec:t'i0}f1 jugst e"121'd j3rQpe'r and if: does not call for inte:<t'ere11Ce-.~v. . V

11. i',r'é111sp<)1"t.ai:ion of dead body and f11né1*aiVVex;5ensss' .is}0r1 the lower side and I award Rs..«1iO';O'GO/-- H1';1'-1<1:<ViV§_3_;f_.tI'1is head. In addition to thai ' 1V(},..(_}(3.(_)',,«'.,; awardc€i towards ioss of est.a€'.<3. claimant. is entitied for the following c:01ripj(;%f'1.se1t',i<3:'1:

~ E] '1'owaz*e:is less 0:1' deperndency I 39,000/~

ii) 'E'm.va:'cis iizsve 3;: affecﬁisn 10,000 /' --

iii} 'I'{>w:;;u'cis less of {::sE..211;e 1G;.O{}O/-- 1%

iv) Towards Tranepertation. of Deaei body & funeral expenses Rs. 10,000/- Totai Rs.2,19,{){)0[-

13. Accerdingiy MFA 920%/2008 is 3.11o*.x;redvV.i£5; ';3.a1't and the judgment and award of the Tribuna_1;"iS' _ to the extent stated herein above. ';{']:1_e~--«.. awarded by the Tribunal is redt1:eed;..fij€gi'iee to Rs.2,19,000/-- with inte1'e-sf. at V8% §':.a. of Claim petition til} the date e171}:ea1_isati0n:.T_' H' V}

14. The Appeilantv ; is directed to deposit the CO111p€1'}.S3;"L'itD3":l:V""i1'I'C€}:'€3S't within two I t1Qn£hs of "receipt of a copy of this j11dgII1€'I{'€:~, * Que' the compensation awarded Q°'wi.th«'prop0'ri:i0nate interest. is ordered to the name of the claimant in FD. in any .'I2eﬁer1e}ivee_ri}'scheduled bank or post office for a period of 'th§::ee years with an eption to withdraw interest pefisdieally. The remaining amount is ordered to be freieased in favour of the claimant.

15. In View of :«;111(.:wi11gg t:hc:-:2 appeal filed by the Insuraxuce Company and rec.iue;:ing the C0I'r1p<3I3.<5;atior3 the (truss ob_iec?f:'0I1 filed by the claimants for s33111a.z1.(:emem. does not s'L.1WiVe ami it (iis:11is&s'e.d3

16. The e1m<,:»um: in deposit. is ciire<:i'%§€1'._'b§:"' _ transferrtrd to the Tribunal for (iisb111*sem'e'nt;. 'ij1<1i?e.:frn_s; of t:.I"1<--2 avv.ard of the 'I'ribuna1.

N0 0z'cie'};' as to costs. .

In MFA 9205/2008 (MVC 1.,1_'?~1/200.6)'

17. The gi}'cii'uI1a}:'Vi1}h--e1s"~$_'L1s3i:;;i11ed crush injuries to his right leg and his"Af~igh:€i__V1t3g.='abov€ knee? was a.mputated. EI1_}"u1*ies s"t;s€:'a§.1aed 7by'~~--"him are evident from wound cteztﬁficeife E><; .'~--P 7', (Lii_sc}121rge c:r':rtifi(:ai:e: P 8, Out as-,x P 206, X ray ﬁims Ex P 20:? to P 209 éi1;d 'SLip;j)(;?51':2=r_c3_j..by 012212 evide11€; of the Ciaimanit and the Ciiacitbr e:x€i;miTi3cd as PWS .2 and 3 1"eSpe(:ti\.-*:2. PW 3 Dr. M2ii'1<>jk u.1i1éi1' has s3t'ai:ed '{.ha'{. the c:IaiI11ant 11.2153 suffemd 85% ci'i:sé1bi1ii.y to '1'igih1: 1.c)wr:r limb and {he "I'ribu:1:«_11 h;:.1s '?.T§% 23$ fi.EI"i(f'fi()E"15L3, dis:sa'biii'{:y". 2" .

18. Aftiext" ggc_>i1'1g t:.hmugh the judg<~311'1€nl. and award of 'me "i'rib1.z;r_1a1 I Ixzwe reassessxed 31:2 c0mper1sai':i0n a\.v21rdL=%c.i by E',i'1e Tribunal .2u'1<:i awa1'ci the E"<)}1€j"wing (.'()'I'1"}]J€1'1 SEﬂ'.iOE3 .

19. The right; leg above kI1€€:', of an"1pu.tat,ed. Considerixig the se1i1f1r.=, ju_s.i. 21'r1d'u;3:()}2§%r' to award Rs.?5,OOO/A t.()\>var_ds pé1ir_1_"'a.:1d;si1ﬁ%31jing:§af1<;i_ i1: 12% awarded. _ V' A V

20. As R525} , ;;iw:;,;¥c1a:_g:V%'%%:L%~by thé " Tribunal 1:.c>wards med.ica.1 medical bills producted _byf-ihVe'5.cie1iVm2;_r11':_ -_a.nd 1'.h€1"€ is no scope for redu.c1:it3zf_1." _ 2}. 'frib;::é2i1 I101; justified in not awarding any a_r1i(>L1f;f{.' t:Qwa1~ds ialciciental expenses such as .(f(') ¥_'_1".=.'<;',"§x"£';'J',"',.(',7_.f2'.,v. ~fi()u1'iShII}€Ilii and 21lif:.e11dant, charges. C(5':3sid'éfi:1'g the nature of i11juries and dL1rat1'0n of H 't,:7E:_atrfi£3f1t it-«is just and pmper €10 award R5~:=.].G,{)0O/~ vf.c§<.V2:rcis in:::idem':a1 <:.harge$ s;1,u':h as mzraveyancte, " 'm)L1ri:~3h.n1<;a1":t. zmci at:t.e;1da::1t, c:harge:;~x 14

22. In ':,E1<:* ab:~i;e11ce. of prcixof of iI1C()I'11€ i:.he 'Fr1'bunaI has ri§;j}1'{:1.y the ir:::::om.e of the Clainaarn: at Rs.3,000/# and it": does not, call i11tcrfk:rene:'3. Nature of .i1i1j1,t1'£<'-3,s.; that he m1.1_s5t' h.av<-,3 beer!"-i_i'I'1t3*::r treatm€£1t; anci lmst. at feast for 21 p¢:*1'iOd of ' I av.-rarci 12.000/- towards IoS:s""01'..i:'1c--§)11"1(:"di1'ri:tig_}Aai'd up permd.

23. The 1'igh1; leg of E1bOV'-€;."':K'I1€3t3 V' of 't}1A<-:",CI'a::,vi'Vri'1'21r'V1t. is"

amplnatecl. '£'}.1£=:1'e3'01je 1"1'c""'1*};¢1%su"i»:r) 1,l}'1dt;i'I"g*C3V certain amount of disciollqforf, ahldd'L-uV£1ha§)pif1::Ss in his future life. Co'r1side.r§i1g':-_1:hé';' is awarded towarpls g)_{721n1r_;r1~i_t_ies as against Rs.1,00,000/-- awa1*de(i ._b"y % i'.h<;._TV1'§.b--tuéialf ' " 3

24. ;' -*f§T1air1u1.V.21:f,1Vi'.'i;~"s'1 :c1g'<%c1T bet.wee11 28 to 32 years. The ;"r1ii'}1':i' :"§'i'<3=7V"az) licable 1:0 his .21 T56: from ) is 17. The doctor 1 '.§A.:Ii.€.?."i"€ is 85% ciisability to right Iower limb. CO'1ﬂSid_éf£.n«g the 321.316 the 'i'rib1ma3 has rightly assessed thej Ei1'I*1€:1:ior1a.1 disabiliiy at 75%. Accordingly 'toss of ' "';{;£.i1.Lﬁ'<é i!1{,T()I31(;'. works; out to Rs.4,59,000/+ (Rs.3,000/~ 16 from the dame of c.:Eai111 pet.it.ion UH the (fate of 1'eaIis:;:1.ti()11 .

The appeiialnt. I'1';sm*21_a:1<:c=, C()r11p2my ci'1;:e.<:"{.§;d to deposit. the ('.O1'E1p€lTlS£1tiO1'1 aft'e1* dc3ciu(tiing the £;?,I}:}'G.'L:1£]3£1'v.if. any 2.1I'1'eac1y ciep<:>$it:ee:.i w1'I':h im'.e>1'e.~:;t". withiz'1'. tiv(sA-riicyfi from the date of receipt', of 21 c.:c)}:3y"tV)i' '':,his.. 3 L.1_cigxrr1'r5::1t4; *-7011?. of the c0I11_pen.s5ati01'1 a.mo:m1 ?'5%:'*_}vif;Ir1 'p_irdpc)rtim1211:é~, .i111",t:-resi, is ()1'df:?1'€'d to be i3'i*gé'si;eéd in .i'.1':'e_":1a1f:1e3W0i' thﬁ claimam. in ED. in aiuy 1'1_at'it§i1'a§'1j,~:e:Ci',/2schediiiéd bank or post cwﬁice for 21 period GE 11i'v:'1é:'yz3_--ea._1fSv .'§"<%1_*1jew21b3e once in three ..--y.':a1 9s, v{i"i3*i;3':. ;-ma. ()p'1";'ie.11v'°t0 withdraw i'1.1t.e:rest p€*1"iOd'i()€£lIy.' ""£.1: 1"«a[:I r(:ru1'1Ts.1Vii':;'11.gg .21m0t.mt: w1'1,h interest is (miiered f§(;v._be:~. 1'<31éfa1és5:Ei' «i..1~71 favour of the ciaimasntz. 2945;, "[7139, 21m(§t1nt.;___i_;1vdeposit orderecl to be 1,:r2msfe.rred ' 1.16thefFa*ibu§*;:f11 for diSb1lI'S€II"l€111',. 'i_'}':¢%'1*e Vt'.-.:i'1V'V1.£i.l.E be no c)rd<3r 10 cost. kg 2; mi 'kmi :3 K " "x;-?--E:°>

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