National Insurance Co Ltd vs Sri P R Mani on 21 January, 2011

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Karnataka High Court

National Insurance Co Ltd vs Sri P R Mani on 21 January, 2011

Bench: S.N.Satyanarayana

1
IN 'rm: HIGH COURT 0:? KA.:zm;'1'Am AT BANGALORE
[}A"i_'E',I'f} "fl-{IS 'rm: 2181' DAY OF JANUARY 20: 1 ,--  

E3133?" ORE

THE HON'E§L}£§ jE\/1R.JUSTICE S.N.sA*rYANA1'éAx'AN,AA-"  --  "

M.F.A.NO.9200/20I{).8, (WC) "  " "  "
BETWEEN: A' «

}.\§ATIO1\EAL INSURANCE co., 
NEW DELHI--()}..  

THROUGH {TS REGIONAL OFFICE}, 

#144, SUBHARAM COMPL_.EX,.V*""' = 

M..G.ROAD, 13Al\EG£3d4ORIf3:'36C'.00;;§'v " _ A 

REP. BY ITS ADM1N1s'rRAT1vE AOE%'E'IC«E}R,x_' ' 

SMT.D.KARf_rH'1K.A_.   A  "
  : * ...APP}3LLANT

(BY SR1.  ifzabvﬁ

AND: 

AGED ABOUT"56Y I:2ARS,
S/O SRI.""RAP»i/AN, ' "

 -  2. :;j;:§22"r.; ._§%:.<::.ME§:NA«;------« *

' « _AC~EE} jABo.:J*1' 51 YEARS,

'  W/_G.S'¥w'.I_j"9§R.MANi,

3'; .Sm: S:§?i£f§'i§iA PRENCEZ,
gs-g.c:E:::»A13.e:')m' 28 YEARS,
W/Q A/1R_. PRINCE: K.V.

 AA T[OW1'EE§R OF 'E'I*iE CAR NC).KA.20/E\/1-7625)

V'  ARE }?€£§SID}i3N'E'S AT

 cgo SMT. SE\/1'1'I'E--IA PRINCEE,
 'V'§JA'x'Ai,AKSE--I3/£1 :\m:,AYA:
J1,-E3 RQAI1 V§'§.".I'AL vA£3L
KUN:>A::>'a5'§2A
. . . RE-€1S?GNI} z<:r~sr:'&a



2

{BY SR1 .M.LiXKS}'§MIKAN'F 1--E, ADX/'., FOR R1& R2)
SR1.MA}~*IE§SH KIRAN SI/IEfE'1Y, AI)V., FOR R3}

THIS MFA FILED UNEDER SECTION 30(1) OF 'WC ACT
AGAINST THE JUIDGMFLNT DA'1"1i1I): 16.07.2008 PASSED IN
CASE NOXVVCA/CR,/I5/FC/200? ON 'E'E"IE FILE)  "3'_I*°IE
LABOU.R OFFICER ANS COMMISSIOENR FOR WGRE{N1ENf4S

COMPENSATION, UDUPI, AWARDING A Comiaawsggfpiow.

OF RS.3,91,305/~ WWTH IN'TERES'1' @ I20/E; P.A..--u" 

THIS MFA IS COMING ON Iioza..1--iEAfifN(}'.ﬁ*s--£1S'_'_:§A*:, 1' "

THE coom' DE.LIV'ERED '.I'HE', Fo:,1,o\ym;:;'=_T -I'
JUnGMEx1O '

Respondent No.2 in

on the file of Commis=m:oner«..ofo:'AWofi:men's"Compensation has come up in this 316:-liability fastfzned on sigéconrf VV1'o;:po:nden1.O"'aw .i:f;sL:ra'nce company to pay cornpenszziion aw.zzrdVec§_iiz._bt'1"1é said proceedings.

2.: Foxﬁthe sake of convenience, partios aro referred V' Eouby th:§1r.41'a.r1king in the proceedings before Commissioner fo1:*'__W'o'1"i{mfcI§ £§on1pensation.

3,. . " j'}31."ief fziois loading to this appeal are as u.nd<3r':--

€;TEé:i.:":12mi;.s~ss E3,E?{'?»'I3.ni and E{.C.Meona are none oiher 'iI§':.<s..z::5 fia:;E:e>:' an<§ :z::";*£,E*:<3:;" of €}€£.'.€:*.8;E§€f{§ ﬂzmrzy anrjé 21155:} firsé. {Vg'a,:g 3 res'ponder1't.. Smitha Prince W owner of Mamthi 800 bea1'i:1gg; No.KA~20~M-'"f625. The {?.Ei.'5€3 of ciaimaxais is that £,he"i1*.js011 Jimmy was wor"3~;.ir1gg as 21 driver under {.he1'1' c1a_T:.e.2_;:}114e1*--"aIid. driving the aforesaid vehicle. While he was diS.ehe1rgi1ig ms ' duty as cfriver and in the course 0§'Jeﬁ1_'{3iey'113er1;%. he «lraefﬂviih. an &.ee'ident. on 02.01.2006 at h._.fn 1'€.SL1}t"iI1§ death. Hence, claim': petition.w'21é;*-.filed Seekixig "ee1?r1pVef1sati0r}. V from ewner of oﬁiendilig 1\/I23;1*=t1i:%;"jL':«.eéir.'gmda«aisaovvfrerxi the insurer of }\/1'.a1'uth1' car in the said proceedings. apgjeliefnt V . .

4. eased on evidence axrai1a13:}ie ~.-an.§'ce}':1*a1s$1oner proceeded {.0 answer issL1e N()«.i?.e ir1 _r'e{<:Q{;g§. hoiding that their son Jin;r:§13fVwas d15i\re,r under their daughter ~ first respondent, b.:-teed L211 _fE1at. proceeded to award Compensation to of Rs.3,91,305/~ and saddle the Eiability :0 "pay ..__'the.«--'é§aid Sam on second 2'espe1'1dent1 -» insuramce '".. U::Q1:1p2m3s." Instxranee company being aggneved by saici ' -f;"ii';.-z:¥.iz":g has come up in this appeal.

3. 53:2 §}em5;;1i of eméye picxzdzfrzg anti evidemte awa§i2:i3Ee% an reemgi ii. is; see}: €.§'::»3;é': 22%: 3:1: u:1.<§3;:i;p:2€.a::a{i gyeirzi {sf ﬁes",-""'i.' time i.,e., immediaiteiy afi.e1* accident. son--1'r1~le:w ef s;1la1'ma.m:s; and hLESb£1.1"1CI c3ffi1'st. responcient. »-- owner of the vehjeje 11213 ltudged FER befbre juriSdiet1'o11a1 police whi.c11 is ]:31'()C.1'L1{.I:¢:'35dV;c,i~Fvv}.d. marked as E'x..P1. The si:a1.ement a1;1ac:}1ed to ¥<"'}.--:"E~1 s3f:i'te"§s*«.t,h'mi' ~ first respo:1de:1t's lmsbaxad Prince, b1'oi.4i3';e'r"'»~%j,deeeassed Jimmy amid br0'th.e1's~ir1~1aw :1aI1'1eIy:_'"Bermy, 'A.S01,ibjf~--_.&a'1is;i Prabhu were trax-*elling in ofi7e11-d__ing Vehieie onV'i;f'i.ev.way_.3from, L Kerala L0 Ktmdapur. On the .t:.heVVsa.id'v::h:i'ele xikhich was driven by Jimrny met, wA.i.1_:.H--z111--'e:.c<jidLei?_.:'»3:e'su_Et.ir1g in his death. In FIR it. is also stated tj1_1a i at reiéex/'ég.r::'£V----i.'V1'n1e of accident, deceased Jim2fIiy"e;;:3;nd :his€Lb'r'0!:lier_ 'L331c:hi" who were staying with fiviest house were working in Varahi Project as CGHff&§',fdi'S. "C'.3€Eii'ly indicate that the theory of Jimnly b'7e;'1}Vg Vw:3rk'i:r1g" as driver under first 1'esp0r1der1t. v_SmiiELa:_§2rinee - 0\ivﬁ'ei" of offending vehicle is far from {'.ru.i:11 "(and "'e.1?1'tI1_1Fe.. "'aVerimer1ts of claim petition is contrary to s.ia£,e%%11ent.'i'e3;_::i:e by husband of first resp0.r1c:ier1L whiie ﬁling 'V._.L{4"'II{ on, 'G2.01.,2008 .imn"zed1'at.eiy after the aeeideilii. V~.L:"S';1f'p"msir1giy' when such nlateriai iss 21\;ai1z:ble: en recorde CLgm1r1'1i$si{>r1eI' for \/V:>r1s.::';m:%z2':~:-: COI'Eip€fI"1Sai,i{')1'} fez' uiierioz' re23..ss<:m {'.E)¥'§¥-'€I§iE1'§§.1y igz2<;2:*er:i '£..h.:s; {§<'§a?:2.:.zfne.;*:i?, .:a;:"::;i éried ﬁe eadziie ii:-:%f;iE,E£.§g {HE §.§"Z:'-3t.i§'2T:§';{'i€% e.e:'n;3amy= fer §3z:y:m*,:1:: <35 iyifiﬁ 5 c:;>mper1sai:i0n. The c:?0I1::§m:i of Com:missione1' for \JV0rkmen's C0I11per1S2ii,i0n in igrioring this Crucial doctiriieni. iSi"iigh}}' depiorabie. irifact. it may moi be out of piaee dry record that in series of cases, Cemmissionei' {Cay \V()ri<i1:én.'$ V' C0mpensa'i.icm invariabiy ignore:' i{hIé'.d0c11n1é:i'i'i:s 'which disallow the basis of claimants i,0'seé§.«; comf)<311sa.ii.oﬁ--;_iwiih~_ uIt.eriQ--;~ motive to fix iiabiiiiy

6. However V'i1'i'"i:,IZ.1_'(')i,11'."($_§;i')"1"1*1'§L;;T;':':if%iVi';Lh§I' matter, this Court. wouid iike absolutely no merit in the Jimmy against their da'ug21té'fb._'«..V ciea1'1y estabiished to be false ' '7,' "* L'ir1 dated 18.07.2008 passed by the .§:0VIIII1}iSSi(V:)'I1€I" for Workmeﬁs Coiiipensation in $add}.in.g ,lt¢:biii%:y'ii1Q.;5ay c0mpe:r1saiior1 on second respondent is set by'V"~a11ciiriiig this appeai. Howevei", (3pp0ri.1_1:1i'Ly is 1*es'é1"ver£i. '1,«::'appeIiariis if they are so advised to pmcreed h"'-- ';.is;§;1in&*sij'v«*'t.h.ei.r datighier Aniiha to lrecovei' tliie amoimi.

"?3;'VEé-"£1F{§¢$€"i by 'éhe C<}r1'1:1'1issi.€3.zzer f(}i'" 'x»'\¥'orkr3;'1<m'3 Corziperziéaation. ":7 6 8' .AcC0I"d.ir1gIy 'the zzppeai filed by the EnsL_z_1'2111ce cjornpzxny is aiiowed.

In the light of appeai being ai10wed.. the éiiiirei:_a.r1ic;t.:Et:£ K deposited by the Ensuralacte C0n1pa,'1*V1§é1t' ihcé;ii1j':1<: bf_ﬁIvi.rxg of appeai be reftxnded.

G-H

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