Karnataka High Court
Mr Mohan Kumar R vs M/S Bajaj Allianz General Insurance Co. ... on 21 June, 2011
Equivalent citations: 2012 AAC 122 (KAR), 2011 (4) AIR KANT HCR 338
Author: Subhash B.Adi
Bench: Subhash B.Adi
IN THE: HIGH CC)£jR'I' OF I<;»%RNATA}~;A AT BANcf:g§;LOAR::VE-"' ' DATED THIS THE 225'? DAY 0::x,I.:.,VI;\sE'_':§.>V,éV§;"4};*T V "
BEFORE '' " ' THE EEONBLE EX/ER.JUST»I'CE H . 'j MISCELLANEOUS FIRST N{)V.195 2'{)_Vi:'l cgw V ._ --
MISCELLANEOUS FIRST APPEALNO. '?2G;'20,1°1 IN §viLF.A,No.1056 2011 V V BETWEEN: . V Mr.E\/Iohan Kuam.-r Rfl 3 '~ _ ~ S/=3 Sm Ramachaiidtiiiah .V Aged about 29 ye'e;r's_ 1 ._ " Q V" -. V T R/at N0.3O9, 13%}: <.;::~:.:ss » West of ChOIT€.iVRCVi'8,C1.' :Z:-_ .. Maha1aksh_fniLé15z0Vu_Vt ' _ . Bangalore 560 €:8<:sc'--__'= _ ' - ., APPELLANT {By Sri5K€shé.v;afnu:*th;r§ "
AND:
1'; . B':::jaj* AI1ian§:V"Géherai Insurance CC':.L{C£.§ ' 3;? 1% "{:§i'Q{1§1d Fleaor fI"0.}vc1*; «E Cross, New Mission Road. ' ~_ }&ri;§aCVém_;-.t§; Jé;in Ceiiege 'Bangalore---_ ' Rlé-:3. by i"L§Mane1ger , .. 2: V , Sn3t.I}é1:an1ma V '§'\f;'5{:> SrI.Efenkai€sh21ppz3; ':%i>2j0r in agé R/22%. Kakiandur Efiiiage azsiar Taiuk 3; 23:31,; 5% RF;SPG§'€§}E:E*~§'ES Sn:t.§'§§E%.R€::z/zkza, gksciév. far RE} I Ix) I IN M.F.A.Nt::.7i2O 20E} BETWEEN:
M/3 Bajaj Aliianz: General Ensxzrancs CQ.L;:d.§ No.3}? {Emund F1003:
TBR Taxverg I C1055, New Mission Road Adjacent £0 Jain Coflege 4' Bangabre Rep. by its Regionai Ma:r1ag€r~ 560 081 V V. . V 'V {By Smt.H.R.R<=:nuka, Adv.) AND:
L Mnmohan Kuf;;in:R _ Z S/0 Sri. Rar:iaCIfi:a:1dré--.iabL _ Aged abo;rt3~Q y':=:_;;1,_;*.$" " 7 V R/at N0.309§_»-133* 'msé'--f.'}. ' West Qf_Ch't:.:fd'R%3:ad _ V Mahalakéfsmi. Lay?-fgiit " .V ' Bangaiorgz-M 5t3{}*=Q8»':"3 "
2; Smt.Devamma , W/0 Sri.\£'enkates'hapVpét "
Adult, Kailamfl ;n'"Vi11a'g'e «_ 1e<;,x1-:2:;~,»;':3A233 101?; ..... A. RESPQNDENTS 5:4:F*.1¢;:;:~s;>;1955./2011 is filed under Section 173(1) of NIV Act against théfjg-.u:3=gment and award dated 1?'.Q8.201O pasaed 1viV(:»._Na.439S;'2009 on the file sf The HI Addifiena} Senior Civil Judge and' Member MACT, Bangaicre, partly aliawing the
-. _fy«:E_aé;m petitE<:>::1' for eampsnsatisn arici seéking énhancsrnent Gf ::€>:'.:3;3;r:r:;3a':£a:>r:;
' :¥"E .f"i§L!§§G¢?2{}/X23IE is filed Lmdér SECUQIE E1'/'3{E} 9? MY . against the judgmeni and award dated 1?'.{}8.2010 passtsd :--I3"E\>f'Aé'("3 [email protected]~398,/'2GO9 C21": {he file 95 Tha {E1 Addiiienai Sériior L» Juége and §\/.f€I}133€1' EXACT, Bangaiara zmrezrdéng f:{}17£1§3€If:Sa"EiGI1 sf RS.2,§}i,Z3GQ/~ wiih émerési 3% RA. farm the .. éaiés of }3€?.§i§{)§1 {iii éegagiig béé These Eagpeals coining an far Qrders i§"3iS.'€§éi§'";::i3'1é"~C€}§lI'E delivereé the foiigwirig:
JUBGM£NfJi Tiiere ig a deiafg G1" 8 days Vii2*iifi§§,::g 1. i' V Causa shamrn is accepied. Dgjiay CQ:I1~'.L§.¢;Jifi§i'Ci".-~.,_'
2. These: two appealsvgrise am; :33." i.?i»;:.jv:1\:i.gz:1e:1'£ 3.I'1§ award u1&iv1:Na439s/zceackaaiiégigéiezgifiggfikzgfiiaxxii Bangalore. " " ' 3 MFANQHE V5-/2§,!_11:: iilziimant, Saekirig enhanmanen::£2xgupéhsafigg;g&gfieag kiFJ&BkL720/201113 by the i}"1SU.E'€1"',"'€}Li§}?Sti(§fi§;Z'ig i'he'--iiabiii'£;3f;
4. L€.ar:riec_i CCEEEQSEI aggpeging for the insurer eoritenéeci 'that, the ciai:f;:1"pefiitidizejf'is"":?i5'i«'hiaintainable as against the insurefi :3_::i£,i ins1ir2r,'aS' the Vehicle invoived in tha accident is ;_'%éfiti:eiyv-Vfiiffgreziti Si"i€:'"I'"tfi'iV€d on the hospital records at first ifisiaflcé"da*:e§i"S;'E.,2C¥Q9 i.e., can the date 0f'a,v:::ide:1i: wherein it is '.'g,,,_.'V..siaiefi were rider and piilierz, rider; iihe}; were T~..__bu1:::i1giii xhaspiiai $3}; a pas$erb:g, they were in semi» stage. Thé pagserby had given in ififflfifiaiififl ;§?}ii'i. '«'€§'1§{:§€ iI}'£3'(}§'i»"€<§ is 83') indica Car' arié 'aha piacfi af . is C}'iai'"i'i3,§'§}'af}$"€ £233.33} road, i3&:':gai<:2:'es. whsrszzza, ii: {ha FER §§§.C€ :35 aaciésni is $§"}.§iEé'I1 gig E?£%i{Z :§§'§.1'§, ':"e$hé.&;a:3i%:a§Liz:
appreeiaéinggj these evidence has not ioeked int0'*fieth_es:~e doeunlems. In 111}: epinitim, there is serieus dispute_--e:s :'eg3[i'*dA V. the piaee of accident; itself and alse there' ie se1'ie':1's 2:3 regard E0 the vehieie, which ezmsed the ,e'aee.idenii. :'E_ve;::_' aesummg that there can be a d1se:'ep:2:ney"1A1eiI'the .::;::e1V;:v:'_,:>r piece V of accident is ceneemed, hence, ::}r1e na_€>'ree_ehanee Ce'u1d7be given to the claimant to prove fhfi..§fi'x?{)1V~CII1§?3Y1i"C}f.ih'€'\'€hiC1€' as VVQH as the Injuries caused on z1Ce0uV1j1"t"'oif the :Eash~-iargétiimegligent driving 0f the vehicle.
disposed of. The judgment gene._au}g£s;:,3;"'z\4;\z:§:;--No.4398/2009 dated 1'?,8.2{)1€3 en the file is hereby set aside. The matter iVs§i*em.itted fie. Tribunal for fresh enquiry, me emezint in '{:i'e'pesii be refunded to the appellant M insu:'e2i " V gflife IE§'§i?~§E:"';