Murali S S/O Subramani vs Sathisha C V S/O Venkatesh A on 17 August, 2010

[Cites 0, Cited by 0]

Karnataka High Court

Murali S S/O Subramani vs Sathisha C V S/O Venkatesh A on 17 August, 2010

Bench: B.Sreenivase Gowda

_éf-;.-

Hi TE-E I-§GH saga? G? mmsfmm arr Baﬂaargiég mmm ms 'I*,E§ 1% my Q? xaugusr, 2;e:=.%%:;~ "

BE FQRE 'rm HQEELE :sm.ms*:':cE B.sR:}EE;§:2:as's£' A V 221.33.. 33.9353; :2 _m3* % i % 1 BET'% 33:

mm: 8 any 3ﬂE AGEE 1'§BGU"};' 9 RM _ % , % __ sgmmygm T.a.L§}.g-- ;

mmm ﬁI$'I'EI§:_::.::If'=. a ~ « it .;

{BY 35;' s 23 Lg' s Ps_...H.ﬂ*

2. 3ﬁ,'I'KI3ﬁﬁ grzfsz . .' A am VEHKATEBH A» _ gem awry? 2:5 R} a~cH22=m;a§;mI xazrimz 3 1%%PA*rN2z*£aLzIK 6.13 '\\%:é;i§:;I:J . 31$ mam "®~<::>'%?EA vsxam ﬁ:B€;}U? 5: Yzam ' _Ri<3_CE§I<¥}1>AﬁmI KGPPQ'. xi': 3 LI £93133, 8R§RF§.§3"GﬁsP£T% TELUX ammm

3. f -. ..*1':iE mw mam assumamca as I}I"£)'13IQHﬁs;'£; G§ﬁCE £39.}, J L E RQAIJ A v cmm31::m.IRgm,&5&'smE REPR%E§I7'E§ E'? FIE E§ﬁLI§&GER RES?§2*I£3EN'm &» {BY SR1: D S gamma Fﬁﬁ R13, R1ﬁER§§°E§ HGTIQE Ti} 12:. I3 B$?EB§3E{3 WITH} WA man ﬁgs 1?3(;§ 0? mt Aa'r;~:-*u::;§;m's*i? mnamm Am gwmﬁ EATER: I9.3.2*@§S'?A$i3E3§ ;1§*'3:.;£t;(;?2m;. 341; 2%'? ms: Tim ms 91? 'rim Pxmmirsgs c?1mcm',.j"z«:e;2§if TRACK cmmmv, gamma, Anni... §A$"I';--._ 2.t¥3;:::1;s?,?$; PA.'-a?r3:¥'«..L mmwme THE: mam PE'2"fI'iG¥3_ "ma Qamysxsariag -'Ann SEEIEVG E EEE£ﬁF C}? --

mm appgm crgsmm ':22; mﬁgﬁégsfszcﬂ mam»-, TI-IE:

coma"? uswmms THE m;;r_:§1a¥G:%9 ; " 1. 11% spﬁﬁi "£';..';*§:f;*;__ ' uiv'ﬁ§' ' whanaement <9?

2. Hga;a.,%k 3» aamma and with me mnsent sf fﬁwf V#:::u nae' appnmi' ii): the palm 3., it Ea u§%:$:~ *§;1afE..§is W3;

af mnxgm. §ge_n:ce. the Wtm' are 5: as are ressgm 1:3 in the claim peiiztisn hefm "1'3_'Z"'§.A;§"V£.$':II"Ie.*".3.,E,,V! '§%hzrieffacm$ft1wema«e:

'4 5 Cm 2l.f33.2%'?§ when the cgaﬂzzt wag on his bicyelsa an :21: 133?: siﬁa $1' Sriran@§a'ma-Parxiava§u.rs. %' 3 ,: . 9. Tata Irxaiﬁaa gar bmﬂ ragiggfaﬁqn HG. HA-$2-~A§1356 mm in a, 3:25.31": and am mam agazmz has 'faicyck. as a hr: 'ieii ' L sustmmr-:' d . Hanna, he ﬁ§e::i a a§sum:',4' MACT, Mysam melting at;

Tribunal awarﬁm him a    with

mmrwt at 6% pa,

5* As maﬁa"   smzufwm af
aeclﬁ ant,     ixwurar nf rim

aﬁaxxdm wag: ma: 3.213% far my cansideraﬁcxﬁ}: 37:1" 2113' :3 :; ﬁg ' ' * §:'«§§pe1ma'?mZ@r1 awardaci by the V' éfi-ﬁrmsozxabie er deem it sail fer &, ' {ha Emma caumei a 5501* pﬁmairg me judit arid award caf the am as? the vim tlfwt the zzammnsatiexz awardnﬁ W ' . V _ is mi jug: mg mwaraahla, it $3 an the lewes' side E13123 it is raquﬁeﬁ m ha ezzxhamed. '2'. Tm siaimzzz Ems sugtairzed the farilawing ir1;!ur£%:-

$5,.

a} Iaeﬁaiw. wmmzi om: thg lafc uppar syc awsEi% ' ta} mefarmy m*er1:}2eiﬁt1f3¥& 'me austainaé by that elaigt ya' ~ the wauzﬁ c w Exg?~3,E almt Ex?-1%, X-ragga E33,?-9 ofa}-

evidezme ef the alaimnt as Wis-1 aua 2 [email protected] $3 itzpatient imm 2133.9'? 23 19,as4fg::m irilﬁllg z»:ysm-e far the fracture 02' mt mh:¢:mg. PW-2, firm dczcmr wba in héﬁ evidmice that he 21.03am ami xmtieeei that Im ﬁamxgiwas it was mm, M; mm was tifmt was ﬁncture af right ::Iavia:':}:s.: harm mm' the: Qhi $533 at" 'Ehﬁ saalp aw %""--~Vwa2.=hras1;é::1§:a5verV V. irgasmk sf {E15 @131 imrmd mad he Wm 3,31% ta _ iﬁaiﬁe-».fQBeW£r£.a%m1t. PW-2, the émiar stated that he had ' an 1§.§42€}C8 iastly' and r2:_2&e§. that limping, zmabla ma git crass bgad. Has hag stated that Em dimahszity 554.9% :5 the ieft 1% and me. m the czmm % 5

8. Ciamiéarm the: n&.:1,3:a;-: af §;t§'i11"i%$, Es._2xjC:;§)£<.;"'Qi~ awazréﬁ by the Tﬁbuﬁ tczwarda 'pain 33$ the iasamr siﬁg anci it is ciassazvad to " » Rs.2$,mQ}- azﬁ x award Raﬁ»G,@GC5i-- "-u' %

9. As Ra?3;4,52t3;'- tgwards V 'medical mpmsaa' 23 by the cmsmmz and is uncier

13. ané éuratizrzzz cf zmazncmz, E3 % gs the zzamsxaal tawards 'mnvwaxmzszf, attenﬁant :2:-hargaa' is: an {km ﬁt '""-***ez"u-aeéf in be enhai by axwtlrwr Rs;§;ﬁ ,_@Q:¢rf'-. xgwm Ra.m,<m;« mm this mad.

c3a§m$ ta ha an Eﬁ amﬁmt at the €:f,_;aac7i§e:3;t and queatian raf awardm mmgematisn af 1.:'sm' zm ﬁxing iaid up gezmtﬂ cl' ésas not arias, 'T T that rim c%a1man' t wag as smdant at tbs t1.m¢' 'mum. ' mfg: mid {ha mm hw aﬁmtﬁ him eéucatign, it 2'3 juat %.

5 and prepay to awaxﬁ. a sum af R3.,1§,GCv§[- tnwarda mmn museﬁ in uﬁuzzatian zsazm. IQ. the nature rsf the ciaiznmzt, the: stataci ﬁg; aha doctm_'_.--s§§. 1ﬁj:'b amunt sf ﬁismmfart ané ux2happi.z2@.;zs; " 'V mxﬁwga in his mm m, it gm just sum af R$.43§{§@f- mwaréa 'ioséﬁ. marfage pmamcztua' and iii; awargiad T£se'15A_agi s:.irm¥:. R.:;..$,GVGQ,«'- awarcm by the mhum g£km§g2:iﬁm*.

13. <mna§darir§;,:::a;:;u~%a of injurxc' 3 sustaitmd by the that he has m unéerga future ymper m awazré a sum sf Rs.%:¢;§Qs3;-%%L§¢:va§aa fszmm mam apcmera' and it 'as

14.-._.A ﬁxua, tiw $ t 1'3 enﬁtlad far tha fsllawing a} Pain and suﬁfcﬁw - Rsﬁﬂ-£010 B) mam axpanaaa - Ra,};4,52€} <3} Cmrrvganm, nnurizahﬁt mﬁ attxerﬁam. aha:-gm - Rs§it3,{@ cl) L%$ asfmizaaaltiﬁa « R$,lG,0ﬂG 45/.

6:} Less af a § ﬁisaﬁiliiy _T amﬁ marriaga ﬁraaemms -- Rs.=§Q_,${)i'.'*. "~

g) Future magma -

....._._.._....._v....'.._...,............._ Ema}. _-"Rs;§.'_g24;52.Q * A ' ' ii-'¢&$:ﬂ$-#ﬁzm$nImuIVuCﬂBBI-'

15. Aamrciixuwg the is; 'a.i};::w'& judit 511$. awmﬁ §ass& ~ .. tn' the when: stamd hwein aﬁﬁfzc, is for 'at natal mmmxmamlerz gaff Rs,4~3,52{§}-

awariiaﬁ by é% 9.9.. cm the enhanceé --v &z3m the date of claim patiiisn anthg :2. %

16. _ ia éirmﬁﬁ in dapnsit 'the with intmwt within twc:

ctf rmfpt sf a was :31' this arder, Q" the & s:::3mpv5rzs&1:3m1,, I-1's..S€3,G@[ - pxvgeféiﬁnam i1:3.$$$'i: iﬁ sréerad. is he izxwmstad in fmed tlzaa mama af +:::}a.*2.mr1' 2: in any Kaﬁanailsﬁ Bank;'P:rst Qfm far an pcriad. :31' 19 yaam a is %?}:§i.z*a'a:r the i1f}.tﬁ2"ﬁt Ramai axmum; with grrsagartiarnate irxte-rat 32$ ardem-d to

3)/' be releagseé ﬁzz famur ef the ¢ £ -- -.2 dgﬁit.

18, {R39 w&r as mmsm.

Unlock Advanced Research with PRISMAI

Karnataka High Court