Karnataka High Court
Sri Gopalappa vs United India Insurance Company on 21 April, 2011
Author: B.Sreenivase Gowda
Bench: B.Sreenivase Gowda
IN THE HIGH COURT OF KA.RNA'.i'AKA AT BANGALORE
DATED THIS TEE 2131" DAY OF' APRIL, 20}. 1
BEFORE
Tate £i0N'BLE MR. JUSTICE B.SREENWASE_ "
Miscellaneous First Appeal No. 646'? of. '
BETWEEN
Sri. G<3p21lappa,
Aged about 45 :;e:21rS'
S /' 0. \fe11ke1{421z'e1ya§3p2£,
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$1::'r:)miii.s;. théé r:3§f'c2mii11§;' vehétrie was; .i.n;~:;u1"<3.ci w'i£;h that
r€:sp{:rz1<:ie3'1t. and pzniicy 'W218 in f{)3"{2f;% am an {hrs
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pe't,it.i0n as vi,-*<:*.11 in lzéss exficEAr:':r1{:§2,
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rep1"e:s€3:m:e:i thr()z.1g;ji1 its béfcgrjef' Ff-'i"Ii'>':'1,1"i211
has rim. Eiddlliffid a:'1y.~ _§3x.rid¢r;;C;.g;%; _:':"é§_:;§:«;1..:'"cii'1"1':g>;"hlséjirance
policy. The 'Frib§.11'1a1 ;fEa1'n1an't: has
not produced poiies,»
and bL11'de'115bHf €aSi:<;':11ed the 1ie1bi1ity
can iihfi <:>'wtT1éf--9:§T". '£:hé
2?. §)11r'i:'1g_' "';)_<':51:_«".:ic':':1f'1"t};L},.: of the 2-xpptiai, this appeal
thgc 3;f;3'p:~3Vi.1:a;;*5;%' u<:L:'1.iz2'121.11"i: i.:§'ff<>r:3?:€{i SE18 A{Ea.£a.t'. i',E:.:;1§; Zcmg
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gaiatééécf ex p21..rf:-3. In the abckve <:i_rcL1ms;i:a.m:es. E h01d.,
"i":"ibu:1a} 155 .110?' jus;t;.ified in i"a$E:<§rz_1i1'1.g Eiabiiity on the
owrzer (Téf t:}"§€ vezhictie zmci in rim' f21SIi€;"fi"£i13g fifzlbiliffi,-' Q,r2,€.ii_€7.._
£31s:1r€:' cf I:,h<:% wslaicle. Fur the E'f_"f8.S{)I1S si:a'é.<:--:i _ 214E§€:§ié:--,T
t;..he liezbfiiiy to pay :::<>§:1pe'ns3at.i.::>:1 .is2: f21.$i;eI1€:1 k§'i"i" €:i%_1.:>r 'firvsi:
r€Sp0ndeI::t' -- In.r~311ra.:1<7e Co.
9, Z'~£<1w, I heave {:0 sgaéié -.V_ii:};£2E,héé';* _ q:,22inti:__;f1"' {if
c0rnp<:nssat'.i(3'r1 awzxrdeci is¢jL1st, and. ':'e2i'5:-.Q11ab£i':' <21" dbes it
cal} fur enha11ce:me11t..
10. The C1ain12mji: 1:.as Sj;:"€iiVéii':j_e<;i' :1:>§EQxfi1'1:1g injuriees:
C<;»:i3.;'*3a;Li:t1p_V fi€fiL?.§_}L"{'3T€ '5<Jfg_'{:i};1ia and fibuia of
I11<:*c1vi'a;1=3,'1j1;¢:i ].21f£§:ra.1 E1=E§p€(?*L', kjif leg.
EnjL:ri£:§§ 'E§7LiSiI27L.iI1f"f:CE _ é3;:.1_{i' Ji:ré53.t,rm~:z1i: taker: by 313::
Eiféf ffifidifiéf. fr0'z11 '%.h:' '€&}'O13;¥1d {:§«:2'*i£:ii°i::aii:-3 ~ EXEZZ,
7.;é§_&?;A{Z'};'¥§§.'£"'§«.;';€3iS.;Li£'};f1§;3_8.I'jg,7 -- E><;(}~"4f3§ p:"€ssCr'§13:::§.c3:§.:; and medicai
bi§La:_ {i£3;S€E Shea: M EX.P.4~6, mraya -«
E3X.P.4§'?' §.<> é'§;;C3* é,=;:":;»::§ 5-.=:u§3;'?,»<«":»:°?;,€%e;i E33; ma? Efifidffiiiiffi $5' 'rm
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P'.W,2 # c?i(:s<é1'.<:7;1' has sstzzmsci in his; eviti-:=:'ncet 31.21:.
<:121ir11.aI1t: has. 31:13}:-3:f<;':~ci C1:i$:a't3i1ii:y (pf :'3% to limb and; 2 £0
3% to W'h4:>1e. 'r;>0«:§}:-'.
1 1.. Cc)n1pe11s3ai'.i{)11 E{Wf:1E'd€3€i by {he 'I"'rii:>un.21} _i§33:*--:1<3'€ "_§zflési'
and rea1s<3i121b"E€:.. and E 2'e;%--asssst3*$s aI1.r:}~a.'.zr;1rd.' 1:.h§;% FaV1ir:i%;i:;g;
c0mpe::nSat:i.<:>af1.
'12. Cc:>I1sid<-3:'i11g_§ 1';.h:~,1t. the 'c':vE,2ii;31::1I1i. '--11$»; s31£'Steii'f1eCi
fra.C'z'.ure ('sf tibia 21.11:}, "i'i.bu123." éi"' Wei" Siam of
R.5,25,000/~ is; awa';'d<3d f.o\;¥s2).r\'§i,§-3'Vgi3i:1._§in'§i. suffering.
13. AS 'i'v/£015:.*;'.z1Vxra.r_dBd by if i:.h<-3.'? ribu'r1;;11 towards
1Ti.€'d1{C£1E_r3E)£p€§€~:§_éS §:i?2=*3~S» p.¢:_};' rfnedigtéfi biiis pmduced by
the c:121iIi3_21I'n:.', E;T:1é';§fa.r;*1e2. v:i4§<;é:=;i__1;V£:?,:1:f and pr«:)p£:r and t,hé3ref()z'<::,
it d€')f:iE§ 31101;. iiai} 5.0:' $_§:i';g1i':.<;_<i'n1ent:.
'"~,§4¢ ._"'i?i£21§L:1;:§::£: im-:s:i.....f'{.3n:at{3d 315:: irzpatierst; £0: 19 days
E§T~§}~9§§§ in Chégtkbeifizxptxr imspitzzi.
C<)£';$§&i&z'i:igL:i:_h£% s;«same::§ 9. 53mm': 0%' Rs.E?s,G®Q/~ ES 2wJ'a:*de&
'%.,;:§wa;'{i$:v §F:'§{E§{§{?§'}E.::'1.§ {i':}§'§}€E'}SfifS .%:,2;§é§"2 215$ a;t:3::a-°€'§==2:r:::e:
V"::;;x::f§é§_1E1iizaézE. £;£.E"E{§ ;s.E1?::%:[2{?£2::'1§': {;7:h2::';;§:?s:~3 2225:; a§;§2?::£:2.seE:
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iiéé,
Mk 3,
té1v'ié""iv:1$urar ~ first respsmfieni and
against {ha Qwrmr is set asifie.
' _Lia§i£§..'€jg ,.__"i;§, 7f;aSten&d an the first regpandent «-~
.. , 'A 1 ' ' "§=Vii:3§:i;§?éf;8;"i"%€Vf7£ffi ::CC*.
first regpansisni ; E:;s'u:*a3r:¢€ fig. :3 flérectsé is
T - _ '{i<::i;:§a$§% ihs fiiiiiffi C{}§"E1§€E';S&§§{}}T"§ a.z::@:,;§.::% wiéh. inisrast
I0
18. T}§'i"£,1S the ciainzant is antified. for {has fafiawing
tzompensaiiam:
1} Pain and Suffering Rs: 25,QG{f§js_
2} Madicai expensas. R3. §§ Z='14?I."1f»-«. .,
3) Encidentai expenses Rs. 8_,;"G{}{}3_'~----..__" .1»
4} Tozvards mass of incame " "' "
during laid up perigd Raw _-- '' '*»£3i.;€}.QG~,z'e « _
5} Tmvarés 1038 cf a:*:1€:':if::-:::§' 3v5;€3{}_{}/'«C.V
6} Permanent ciigabiliiy ;, A
3}}
ram; ., 3A6;%%:4§?i
19. Aacordingiy the a;§é'p.;_2;_a_1 a;i' 1é the
Judgment and award Of ta {he
axient stated Sis entitied far
a iatafi 4 0j'~ as against
Rs.52g§4§§}T§ with intarest at
6% pa. #1? _fiti":eV efifigigéfifij'iérérnpensatisn sf R3'33,20Q,/~
from fthe § é§i:: peiitiaza iii} the date sf
égzg
1.3 within two mc>nths:~; frcma the dam of E'(:',C€3ip'f, of 3. Copy of thi$w}11£ig:7m:>;'1i: amt} t':.}:f1e SE1H1€;'. is (}I'{i£?1"é'.d {:0 be r€:1e3as3é:>«:*_1.._i1":
favc)'ur of t:he;é c:r1a.i.m;:1z1't, M) arder as to mists.
mgn $54