Karnataka High Court
Abdul Latiff vs The Regional Manager United India ... on 13 January, 2011
Author: Subhash B.Adi
Bench: Subhash B.Adi
IN mg HIGH COURT OF KARNA'"I'A_KA AT _BANGAL_QRE
DA'1'ED "I'HIS THE 13% DAY 01? JANUARY, 17 .
BEFORE
THE: HONBL13 MR_.JUS"?.'ICE 'S'a§1£3I:\Ifi\§f:§Ii?3 9A:iI A
:vI.F.A.No.872: OF é,Qd'a1_{Mvj"V_.._%'A- . «. "
BETWEEN: V
ABDUL I.A'I'IFF
AGED 64 YEARS ' "~-- --_
s/0. LA'I'I~3 .M()E--iAMI\/FEET) SAB -
R/AT No.6, MESH} AGRAHARA
v1DYARANYAPURA*p_os'1i-"' j .
Y1«:1,AI:1'ANKAI--~1Q£sL;_.'* g 'V
BANGALORI~:,§;7. 5j ~, A _ 1;. V APPELLANT
[BY SR1.Vii;-C'IjIAN'f)RAS'IV§¥1:3I{AR, FOR
~ A"1vi/s;'j5I,A\v§%ERs. NE'I', ,AI:Jvs'.',}
AND:
1. '31-«IE: 1RE;G1QN;xI, IV1A£'€A(f+ER
UNE'['i£D ~1!.\I'DI..A 1'NSURANCE CO LTD
_{.NO.£?.:'3. s1>rAN_KARANARAYA.N EBUILDENG
ROAD ----------
' §3AI'A1:{'3AI.;{)._R£*2 M 560001.
A NA'wzAKKA.I, . '['A%\/EEI. NADU.
A as/0; SR S:xH.AHvitm~§L1
MAJOR '
"R/A11' MAUI»-IL_IRAM1CnA SAGO I+"AC'1'ORY
w'§,s=::1" PALAPA'I'}'.-iY, SALI,APPAM'PA'1"l'I {PO}
... RESPOND
(IV-;'§Y $121 MOHAN KUMAR '1: _A.1:>v., I~'(j)R R3
§.\JC3'I'ICE TO R2 I3ISI'3EE\iSEI3 VVI1'}."§.]
'I'}"I1S 1'./'§Ff\ IS F11,-EL") {E/S i7'I'3(1} OF §V1\-' ACT AC[}AIE\ES'§' 'i'I"}.I9Z
J1,,7I')(Z}E\='I.EiZ§\'?'I' A.1\1§') A\7\f:'\RD E)A'i'§'§I): §3.7.2(}{)E'> I"ASSF3I.') IN 1\/§\-"C
NC). am/zot).-4. ON '17---Iii :«'iL1'«: (;)1&"mi1a:.v11 ADIDL. ._I{}Ii)(j}E, ('?,=Q[_}'R'['
01? S]\/EALI. CAUSIES, MiiM'E31i'§R. i'v'iAC'§"--I3, M§2:':*1:2<;>;:><;>1,I*1'§Aj\;i M-aI3;i.£x.
BA:\:c;;AL<>Ri':, :sc:<:§'~:.Nc').:3}. PAR'E'LY A.I,L(3W'I.Ii.\EG -';f:;~:":r.,' "Ci;AiM
PE'i.'I'.1'ION FOR ()',()M§~'ENSA'i"I(j)N AN?) SE£<3E{§i\E(} §£N.}-§iAi\§
OF COMPENSA'1'I()N.
'I'H§S §\fi{"A COMIE\E(} ON WDRV"(5Ri7)ERES',
COURT Df:II.IVERED TH I?) FC)I.§,,C)\V§N(}:; '' '
Memo is fiied for dis1;é'1i_§§é;i:_iV0nVtof to R2.
Since the liability of diépi,tted., the
me.m0 is aiiowed, with.
There_ a 1: fiiing the appeal.
Thotlgh the Caii>{e..$ii1Qi%;r:V1A"i':3r the delay is mat: satisfactory
and mai.tér.__<i%s aish cio.11"s;iCi>::red on merits.
' 'i'.,'(_V1i':r';i is °L:].aima1':t's Ekppfiticll see}s:'111g enhanccsment of
C'crn'p'enSai'iQ1j1'. The (riaimalit. suiiezred grievous injury in
a road zic;(:id€I1t. on 9.1 1.2003. in support: of his Case ht:
{pas p1<)d_u<:*.<:d wound Cert.1i1Ca1.e d1SC',iOSII".Eg i.11ai. i1act,u1"e
' and crush injuiy over the left foot. (:e1'1i:(31-ing ()vc:r the
amkie joint. inc-':asu1'i11g 8 X15 c:mS :i~3iari.s from {he
' -v::J,:-W3 31:1-é
.
":2 'tQWarcEs_ H '1:<1éd.iCa1 3 medicai maileolus and eXi;e1'1ciing c)vei' the first 1ne1r:~.1__1c>1.1s till the tip of the g;_re1iier toe and on the: planter the first mstata:1:sa1 iii} to posiierior caicanc-um. It is alleged that E1:-1'vx?é1s':i11 i;1p;at'.iéfit': Vf0I9=5'i'1 days and rod and piaies were i1'1s(2.1fi.é:f1_ and sv_}<i"11 gr'a'ft':ii1ég'~. was done for 4 times and (ions and in this regard he of iF'2s'}'l;AVT4'5,000/-- towards treatiment, food ancl nounshmemiu V Rs. 1,500 for attendant Viiiat he was earnirig pa_iii:t.er. The doctor PW2 has assessed "the 18% to the whoie body.
Co11sideri:i'1git;heVV' on recorcl the Tribunal has awaijdsri Rs.6"OV,iDOO/'-- towards pain and sufferiiig; tewafdsv less of anicm?t.iss; Rs.<5%O,{}{}G;'~ expenses; Rs.5.,0OO/-- towards i'C:o1*i'\_gi&:yé1~1§s§:_. ihe claimant was aged 60 years and i:.hca1:§: ur_as _1f1j'oip1f<)(3E" of income Rs.1,25O/W was i:ake1'1 g_i:t1c()n::ea.13d for a period of B rmmihs laid up period "'.Rs.7§':300/~ is <I1'a.m'e.<:1 and i.0\.*aar£"1s ciisabiiiitv As as If W4- Rs.§25.000/~ was aw2.1.rcied. As E,he're no fu1'1c_t;-..i.__ona_1_ disability g1*ar1'£.e(i Rs.10,000/~ i:c3w21.r<1s 11411131? CXp€.'.I1S€'S. Considering iihat '£,l'1e i*e21':+;<.j)AI"z«;?£A"i;>»_l€§._'T c:0mpe1T:ssatio:1 is g1'a1.'atev;:'i, 1 find"fi0"'r"e?%;1s;;):."1;«if)"'i_:'1£,e;*i{31-C'; with the awarci.
Tizere is 21180 no g1'()L1Iid {"O,(E€)1"1(ié)1'iC'v?§E(3 éfe'lé{y, IA« 2 / 08 for €,'OI.1dOl3aT.i()I1 ;<1;L:s(5"a:1ismis$éd'."