Sri Master Ranganath S S/O G P ... vs Divisional Manager M/S New India ... on 15 July, 2009

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Karnataka High Court

Sri Master Ranganath S S/O G P ... vs Divisional Manager M/S New India ... on 15 July, 2009

Bench: N.K.Patil

1

IN mg HIGH comm' OF KARNATAKA AT   % H

swan THIS THE 151*' DA?' 022 RELY, 2o+:>9 f V  "7  

PRESENT % L L x V
mg HON'§3L,E MR. 3UsTIcE %m§%;%%Ag;§.T1;~V AL. _ , ' 
THE HON'BLE M;£a;.A;Us:t1CL:s:~%Hg  
Mma.     

BETWEEN: ____ M
Mam. RANGANAIE      

3:03? SATYAIvEAr?./a;YANA«--.  .%

AGED ABQEJT 1.6f'a§'EA1%:S-- A  

R/AT GOL;LAR.AHﬁ§FFI     : w
R;?{£'HNAN'AGAR' %   "
ViS£~¥\?VANEED_AE'v£ P(i)S'1"~ 4%  % '
BANGALORE 5:29 99; _  

SINCE 1\zI;E*€QR REPBY' FATHER

 z§}$ED N_A'§?URAI,;_ GUA1iD§.A}~J
" % Sri. mo 'sATHYAr.~mRAYANA '

'ssg gR1:sHNA?P..:x'* 
AG%§i)ABaI;frA47 ffT}3f,.;{5xRS.  APPELLANT

V = ' % (By Sri.  R §as§[f§';%§¥;iKRISHNA, ADV.)

... am;-A ..

   _ '~I)§'§a'ISIONAL MANAGER

 MKS NEW INDIA ASSURANCE co LTD
__?-4152A, 23, I FLOOR
% NITHYANAl'~I{)ANAGARA
NAYANDA HALL}
MYSORE ROAD
BANGALORE --~ 569 039

V



2 Smt. PUTTAMAYI
WK} KEMPARASA,
U 10, 2ND CRQSS, PIPELINE,
KRISHE\1'AP?A BLOCK
MALLESWARAM

BANGALORE M 560 993.  RESPONDENT'S. '  f   k'

(By Sri. R 3A1 PRAKASH, 3301?. R1 Sri. B (3 RMASHEKAR, ADV, FOR. R2) an-on THIS E\ai§A IS FILED U/S 17300.0? MV ACT' mg mmmm AND AWARD DA;T;3;:>:o:zo:?;<2o€35-- M33513 {N MVC NO.1814f20G2 ON THE F.1Lj§._<3~;}' THE' ABDL. JUDGE, MEMBER, MACT, vB£aNG.{%lDRE...{SCC}i~12), PARTLY ALLOWING THE CLAIM PE'F1T'iQ'N. EGR CQMi¥;NSATION & sggxme ENHANCEMENT OF" Q0MP£N--sA'rI'0N«- mm 12% INTEREST PA A % -I I .

mg AE'PE..A.:;' ()3: £011 AEDMISSION THIS SAY, BILLAPPA DI3_L}.T$F£iR;ii_D' FOLLOWHNJG; Vvﬂ%£QﬂGMENT is listed for admission, with the consent of " fhe ieamgd Cfliiﬂséi ft): the parties, the matter is hearé an meritsw A 2.j'.uT§3is appéai is directeé against the judgment am awarti §()1.0'?.2{}€)5§ passed by the MACT, Bangalore, in M.V.C' No. X " -131452002.

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3. By the irngozigled _iudgnent and award the Tribunal has ganted compensation at" Rs.73,0G{);*'- with interest at 6% p.3.. the date of petition till the date of deposit.

4. Aggieved by that, the appellant has 3 T seeking enliancement.

5. In briefthe facts are;

That on 27.12.2001, at about 1.30 appellazltlwzts cfgsslllg the road, from north to art _:Aaga_.dii réédg near Govemmegajll aﬂthat time, a. TATA.

Sumo ﬁle'; driver} by its driver in a rash and neg]i,ges3tLA£nall}13l'§a$hecl"-a§é.l11st the appellant. As a result of fﬁliétg lafrﬁxsllétat injuries. The appellant claimed lakhs. The Tribunal has awarded ' V ' ' niyanpehsatiotfy Uf.R.S.?3,GGOf- with interest at 6% p.a. from the date of .. 4f:~§t:iti()nT {ill ltizxzléate crf deposit. Aggieved by that, the appellant has laﬁgﬁeaﬁflcle cgounse glnfllg aypeiiant cozztended that the awarcied by the Trihunal towa.;rcls pain and siiﬁﬁings, l«./ 4 conveyance, nourishing food; iess nf axnerxities, of iife ar:d_ﬁ1j;'L-nfé~ medical expenses is tcriaiiy inadequate and merefore it néieciéi . modiﬁed. He also submitted that the '7£'ribz_:na¥ has nai "avn,%fadéV§'Vany compensatien tewards less of ﬁaiure eaznings a.:§k;iA*;i'1efé;f0fe,."ii nxaléégif in be awarded. Further he sz;bn1itted"£!1:ei'i~.3:§'1e parentsgf % have attended on the appeiiamf. duringncsf t;fe'airI1¢z:7£V,the Tribunai has not awarded .. ﬁowarcis attendant charges and therefoﬁgiit .:.3_eed§s'{<$ «. 2 V' "

7. ;f;gai1a.sV'é:"€3:t§::s:,V_ for the first respondent submitted :'§__11aI:.__ :ribL;£1ai»['0n pmper consideration of the maﬁeriai on record has aW.2var'ﬁad"" just' reasonable cempensation and V Eherefntyiﬁ, it {lees ndtcaii for interference. V. 2 K§;*nA.haQ§é\~.¢arefu}}y censiésreci the submissions made by the appeiiant and alas the iearned counsel f{}I' the _ zﬁpnzxﬁénig "

" The point that arises far out consideration is, whether the V V.c.e_m§pensatio;; awarded by the Tribzznai is just and proper'? A/.

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10. It is relevant to note that the Tﬁbunal has awarded _ of Rs.40,{)6(};'- iowards pain and suffering. The appgﬁééﬁi . suffered the foiic-wing injuries. '

3. Pain, sweiiing, defonnﬁy Qf.fig"1t 3.IA'l'1!dE due iii':

disiocaiion of leﬁ taius.

b. Pain, swelling, defoﬁjxity, E361 Que to comminuted fracture-: ~' V _ c. Ecchymcsﬁs éye iI1j.:.:1:'V§.V d. X 3 crns ever 163% H V £1. for a period of 16 éays as inpatieﬁtand t}:éfea.ﬁ}er'fb1lr;;sv treatrnent far about two months. iizéfm fesuited disability of 20% 1}; respect sf ?I.?.&:'--:'*i"ri1::u:1a1 has awarded a sum of Rs.4{),{){}G!-- » '" towardsA yam zgild Having regard $0 the nature of irzjzzries, i/"

" " * ?"c§:uré.iir.;nT azadwiatizre of treatrnextg in our considered view, the éG:ﬁpaﬁsaf.§i5n awarded by the Tribunal towards pain and saffering £3 % iﬁaéaqtiate and needs to be enhanced. Accordingly, it is ashamed to 1? 4: j' :'z;s9,00o;-. V'

12. The Triblmai has awarded a sum of Rs.l5,000f---- toxﬁsgis loss sf amenities of life. The appellant has suﬁered V V. right ankle, defemﬁty of lefi heel due to cornmuteé V H calcazzeum and also has suffered vasculzifwitljuzy. The EZl}Vf:52».*£s>r_ deposed that the appellant has suffered in respect of the whole body and t§:é:=«§-gs sheftenilxfgl 'by one inch 2133 less of mevchzeyzt and lfébtllyyand the appellant is not able to run or j£§n§;§_alid'_.g§§i1§.'ya§;i_Ee stanciing aad ﬁnds difﬁctzity and While boarding the pain "lvhile climbing steps. The appellant to iilzzjdﬁgh out his life. Saving regard :3 the nature laxigcil dlscomfozt the appellant has to suffer ..~ vt§;roug.3g{}u;Vviife,l é}!1r..c:>nsidereé view, a sum of Rs.l,G(},{}G0i- V7wo:;lItii" a,_V'rea:$£f;§al31e sum tewards loss of amerxities ef life and accézdiizgly it i::j;s.z=;¢arc:ed, ll " r Tgibunai has awarded a sum sf Rs.§,8{)i}f- tcwards ifiéitglflslllliflg fwd and conveyance. The appellant has taken treatment T " :ﬁs"i:'ipatie:;.t fer abeut :6 days and thereafter, follow up treatment fer iabozzt tizree months, The parents ef the appellant have attendeé on the appellanx during the period of treatxnent. The Tribzinai has 1/ 8

16. Accordingly, the appeal is allowed azzcl the gudgnent and award passed by the Tribunal in ii . 181452002 stands madified ganting compensatign o_i".Ris".

insteaé of Rs.73,00{)i'- with izzterest at 6°xii=.Ap.2iiiﬁio;ri petition {ill the date of payment. reéi;'i':':r1i;le:f:tu the amount within eight weelfs compensation amoum, 58% deposit; in any nationalised er schedggiecl years. The appellant shall be; on it. The balance mnguntv of the appellanfs guardian s-hall f§iif'tlile:"::p-liceep and maintenance of the appellant. Drawiap fits: 3i€v;a.id.i;§.¢¢:§i?dingly. Asa! 'judge sale;

lﬁﬂge _ L * X '*LR,Si:60?2009.

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