Smt Seethalakshmi vs Sri Muni Rama Reddy M on 8 February, 2011

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Karnataka High Court

Smt Seethalakshmi vs Sri Muni Rama Reddy M on 8 February, 2011

Bench: Subhash B.Adi

IE3 ".1?-IE3 HEGE--I COURT OF KARI'.'€ATAKA AT BANGALORE?

DATED 'I'I*iiS 'I"HE 8"'? I}!-'aY OF F5:53RU%R'§ 201 E.

B EFORE

THE HONBLE MRJUSTICE SUBHASH BABE-'".. 

MISCELLANEOUS FIRST APPEAL No.1oo1g,,

ELK

MISCELLANEOUS FIRST APP1:AL4No;'ib2'é9/éeﬁa 

IN M.F.A.No. 10012/2008

BETWEEN:

Smt. Semthalakshmi

W/0 HR. Anantha Ra_mu' 
Aged about 53 years "
Residing at No.40}.

Skanda Enciave '2?    V

7"? Main, Road,.v€3"?'.._C';70ss§,

Ra}1vnag:11';»Bé'£'§Z H395' iifﬁiaget ' t
Bangahre ---  -. '

(By Sr;.N;Gopa,1a.k;:;_é1é§:>;a',";x§1x;:.)~"

AND:  _%

" V'  .' - §ri.;"9./iunirama'Réac1y.M

" --. _ }+'aVti1€;t"s'i~:.an1e not known
. . 'M2iJ'ar b.V=agi~.':
. " --.._Res1d::ng'a-1'

A  Konappgma Aglahara

 f--IC;'sL11'vE'\/E21111 Road.
Pileéironic Ciiy P()S'{,,

 ..  Baﬁgaiore -- 560 0.10.

    "K3101 Lombard Gemsral

insurance Co. L£.d..

ECECE Bank Towers, Bandra
Kurla Complex, Bandra East

?\5ILIfI"ibé1i ~51.
R(;*.presenied by its

.. APPELLANT



Manager Maggi}

No.89' H Fioorz SVR Cor:'1_p1e:>;
E--Iosur Mai}: I"-'€c:acL Nladivaia
1?3ar1ga1c)re - 560 068.

(By Sri.A.N.Kr£shnaswan1y, Adv. for R2;
R1 served)

IN M.F.A.No. 10299/2008

BE"I'~NE.EN :

ICICI LO3I'1b3I"d Ge1'1e1"a1   ._

insurzxnzte Co. Ltd,

ECICE Bank Towers, Bamdra
Kurla Complex, Bandra East
Mumbai M5}.

New Represented by its
Manager Legal

No.89, 11 Floor, SVR Cornplgjx '
Hosur Main Road, Madivaaf _ L
Bangaiore W 560 068. '

(By Sri. A.N.Kr'i.§hﬁ§1sxva1g§y'  u ' "

1. Smt. SeethaIakShIs3.i  '
W/0  Anva:3._th3¢?, Rannu
 ab0u"L53 Vyeaﬁs

 '§?_es:g:iin__g at N'o;/$0.1'
. _ Skeinda 'Enclave '2'
 " ='?'"" 6"' Cross,

 .  Raj-iV'n_ag3.i*,.BSK 3"" Stage

' . "Ba-11galQreF'~_ 560 085.

' V 2. Siji .:'N1'I.1f1iE'EE.II}'d Re€:1dy.M

Major by age, Residing at
, A' 'aiionappana Agrahara
=  Hosur Main Road,
'E:iect.ronic City Post,
Bzrngaiore - 560 GEO.

 }(£3y Sm N.G0pa121k1'is;h11a, Aclv. for C /R1]

. K RESPO ND ISNTS

.. APPELLANT

.. RESPONDENTS

M.l~*'.A. lGOIl2/2008 is filed under Section E 73(1) of MV Act agairisi, the jucigmerit and award dated 25.06.2008 passed in EWVC N{).5879/2006 on ihe file of The Vlll Adcll. Jurlge, Couri. of Small Causes, Membei", MACT~V, l\«iei.rop0litar1 Bangalore [SCCI--{$30.51, partly ailowing the clam: petition for compensation and seeking ernhanceriierit of compensation.

M.E<'.A.1o299/2008 is filed under Section i.'?3{l.) gdrmv Act against" {he judgriient and award dated 25.06.2008'=;iassed in MVC N05879/2006 on the file of The VH1 Add}. 'C:Oli"I"f.' of Small Causes, Member, MAC'I"--V, Metropolitan £'iirea."£3«%§1rig:§ilorie, awarding a eo:mpensat.ior1_ of R32, 16,400/W PA. frorii the date of petition till deposii;._ wjim ..Vi1i'{eresi Cw-2- . s_%~--._ These Appeals oorriiiig on for 'hearirig f,his"~cl'éiy,'V' Court deiivered the following: _ Junoﬁsm.

Both. these appealszsrise 'out award in M.V.c.No.5s79/2005 daliedlhllltiée file of M.A.C.T., Bangalore.

2. is by the elairriarit for erihar1oernerit..4oi".ooin_pleA:ﬁisai;£oIi. Mi'-'.A.No.10299/2008 is by the _ ir1sirr~efr, qiiestion.i.':i--g. theequaiitum of compensation. ' .3. has suffered injury in a road accident that octriirred 'V llsi$ll8.2006. In this regard, she sought for *Vcompeiisaii:ioh" oi" R55 lakhs. The 'l"'ribunal on the basis of the ':eVi(leoi1_ee record has awarded compeiisatiorz of Rs.2,16/£00/W

--.]'\withl"i'riierest and has ziiso lieid that the insurer is liable to " Vi'ri(ier1.iriii"y the COF'{1p<3I'1SE1E.]'OI}. 4' As ag2i.:i1is.ii, the said E1W&1i'd9 (:iai.ri'1aI1i, ties sssought for €3I'}.h21i}{?f:'.1}1€':I'1t and insurer has scitight. for reciueizieii of the c.ompem3at.ior1.t

5. Learned Couiieei for the elaiiriant sui')"mitV:~;.i_'E§i'£i'i,i.V_"the~'_ Doctor has been exeimiiied. as PW»-2. .1:-Ire-has --eateg'o'i?itta.ii3I_fstéaecib j thait there is 40% disabiiity to the "hooks;

TFibt1.I1E3.1 has taker: 20% {iisabiiity,"'~zyit'iio'tit Vassi.gViiVii'ig:Va11y reason', it has adduced the disability to 20'%:§:._ Even t:h'e--ii1Aco.rhe is taken only at Rs.3,000/-- wheri i'h€:".C5'1E1i.1T12lf:.Y,IV1: 'stated that her income is RS.6,000/~ per month. --

6. On 'Counsei for the insurer submitted""that,:iitheVu:tiisetbi.1ity ae'é'e'sVeed by the Doctor is not correct. "the T.l'i1V)'eI..1'V1VE£}v.,'V"i»'«.."cf:l"EyvDC'5f,';f1lS1LiIi6d in treating 20% disability for the wiioietxbociy. 'He S~:,_ihm'itted that the injuries do not in any

--w_ay a.{ie'=ct the fu'tu1;e"eamii1g capacity of the claimant. it ~i:4sfrioi.V ii§,tiiS})1it€ that the claimant ha suffered grievous it i.iiji1r5Ar.'--..__V'i'he'Ttihitinai while eorisideriiig the evidence of the Doctor * xar.rived_.A:that. there is 60% disability to the limb. Having it the rieiitire of injury, it has taken 20% i.e., 1/3"' of the There was no reason for the Doctor to assess the disability 40% to the whole body. ASS€'SSl"{161'1T, of 40% disability is not based on zmy reai-son Iimeh scientific i"€E1SO'l'1., But having found that: "there is gxéevczus injury to the Eimb and there is <'§iffioL1E.i.y in walkéizzg and <::h.n1bir1,_sg si;33Zz"s, 20% ﬁisabiliw has been taken. As there is no proof C)fi1"1C{)I11€' at Rs.8,000/ the '1'ribur1a1 has rrightiy assessecf the income of the céaimam. On the other heads, compensation has been reasonably awarded. E'j&io_i°:o"t..ifind there is any error in awarding g:on1pe11sa.i,i.o11 nor I.-find .;ii%13I" 1'e,é&:oi:

io enhance the S€if}'1€. M View of me I ﬁnd 1V1"oe-Sfnefi-';;_'_i'1i1 'I':':otI91' . the appeals.

Consequently, boéh the aop_e'.a1.1;s arevdis1nisLé.edA';{_:'The amouni' in deposit in M.F.A.No.10299/2()_Qé:'£s_ c¥j;"eeted«to_AbVei§transferred to the 'I'n'buna1.

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