Nagesh vs R Kumaresh Major on 3 March, 2011

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Karnataka High Court

Nagesh vs R Kumaresh Major on 3 March, 2011

Author: H.S.Kempanna

Bench: H.S.Kempanna

26 

1

1M THE HIGH <:oUR'1' OF' KARNA'I'A¥_{;»'&, BANGALOR_E

I')ATED 'i'H1'S'I'HE 03% DAY OF MARCH, 2201 1
BEFORE %

THE HoN'BL.15: MR. JUSTICE: H's.K_E1viPA?§:§1;§_V'-V._

M.F.A.NO.3'?O2/2009[MV)  »V %
BETWEEN:   ._  

NAG-;_+:sH
s/0 MADASHETTY

AGED ABOUT31 YEARS  

c/0 RAJU, BOOTHIANAE-iOSUR   ~ -- -' 
MANDYA TALUK 6:1: [)IS;TRECT_~:~..:3?. 2, z;Q1 * --...V,;'k§'VP'E£.LAN'l'

(BY sR1.K.L.sr2E:+:N1w;s3i,AI;V.3}.' ; u

AND:   '

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1v1A;;.oR _ '  

5/0 MMANNA  " . ..

No.93 *rYP'E;--_:.;- §>\'.:..rI) "QUAR'1'E-RS,

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v- .,_ §i~A;{§£,C}ALOE2}E3 4: ":"3'€>0OO 1 .

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}.\!i.'if'S{)RE M 570001,

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§xJ

OF' THE') I5"R1NCfPAL CIVIL JUDGE: (SR.DN.], 8: CJEVZ,
MANDYA, PAR';{'LY ALL,O'Ni-NG THE CLAIM PETITION 
COMPE3NSA'E'IO.N AND SEEKING ENH1--\NCEMENT OF
COMPENSATION.

my. "m:«.: coum E)££1,IVE}3REI) Tm: ?+'OI,,1;,OWING ;    
JUDGMENT ~--r?

THIS APPEAL COMING ON FOR AI)M1SSION""'7f}*IIS

'i'hough this Inatier is Eisicd for  with». 

£:0nSe.n't. of iearneci counsels 1f-.f>r 1f.(:és§e€:=fi;i{zr.:  "part.'i£;swV:.;:5;

records have also been rec'ci.Ved, Viigis' tak€,n" '1,;p_v_f0r_v§fina1_ »

disposal.
2. This is  seeking far

er1ha:V1cemé€r;7t[_.ofV (,3oH1_--p€'11§a1tict1 in resp€Ct of the injuries
which  has Sa1sV1:--;iiz1§3{"1__i"r1 ":1 motor accident.

v --3._ ',E'his-. Aaggzéez-1}" is directed  ihe common

 :"'a;r;_d E1\V;Cﬁ"d dated 24.7.2009 passed in MVC

1=§mx332}2Qe%;5y ﬂu2I%L Ch&EJudge(Srj3nJ &;RLACT1

M2i.ndy.a',' 2 4'

V' ..  4;." For the ESEIRE sf ::c:-11x-vnience, the part:1'e:s in this

_'  "::;1p;;<3'ai wouid be :'efe_rred to by i:h<3ir :1:"a.z1ki.:1.gs as f:.h::%y

 '":;'a:":"- .2ir:'2'2.:,re{i in §1%1{:>: iéiaim. §}€3fi]:f.',§_€}§1 berfare {he-2 '"i'ribL::r:a.E.

54 '§'h:> brief §%i{.',EE§ <3? {he (E2232? 3.1%: :w

 

x"'



The peiiitioner/c:£21ima1:1t is aged about 30 years an
agr:ir;tu1t:a1rist and Cocormt pIuc:kr3r by professicm staining'
more than €5,000/~ pm. He was hale and 11€a1€._£i3,-r__':é::.s"'Q:1

the date cf the ac<::3_de11t:.

8. Or: 15.1.2007 at aibout,1:§.0C§M'f*%:o<}::1.'_1'.t1i<:V

pet.i1:i0n€r and the comcialmant vQ':~:ré--._1ir0gré%:<i1r:g «iri

MahadeSh.wara bus   01'1 

Ha1agur»~Channapatna."road;'G11:V acVf:-cuuxaf: oAf'i*;he'Vrash and
11eg1iget:1':: driving of théVb'1;1s' ;i*i:s__ (ir€'v.eiz. he lost control

ever the ::-same 'mid dé1s11edV.«1aga'i'ii};;f,V'thé' mad guard stone

due to \_>\rhiC§?.*v_V.At71?1«e t:1.1r:1ed~«f;L1rtle to the Ieft side
resu3t.i'11g in E1(TCiSjCIﬁ;'..¥fI._VEhiCh the c'1ai.mant. Sustained
injuries \R»'}:e.:i.(:21 cic3m'p:ri;'~_=§i.{1 of fracture. After the accident,
he jw213.remc>Vcd' idthc C':0vt.. hospitai where he took

 tre%g1ime;11VvA.zfgy a'"" 'pé1*i0d of 9 days as inpatient by

' ;?:¥p$r1c1.ing 'h,};i'g;c mor1<-iy. I)espii€: the Séifllfi' he was riot:

 .q:€3i1'1})1'étéf_}y{ 'ﬁtted of the injurit:-rs Susi/airled in the

z::::<:_i<£<:tI?i-'£1. _}f[--eE::cte, Em is L§E"1E1b1f;': {G €'.21;I'I°'y em big av::><:at:ic>n

 eff<:<.:€~%$:é§¥:';}? 2-15; 3715' 21522:; €E{}i.n;_;,§ prior ':0 i;h€,- a«::a':ie:i€:':ii vahkjh

 :§'i.$§3;S13..'§"€'3§r§£ﬁi1{?{§ in Easss ("sf i.§1{"§€}.'i??%:€ :0 him. He:':<és;%, ha fiigzi



4
the petition u/3166 of the Ex/I.V.A<:t, eiezziming
(:0mpeI1sat.i011 against the resp()ndem'.s.

?. After notice, the ﬁret I'€3Sp()}"1d€I'1f.:QV\?'I1€'I'

F€i{}'}.21iI'}.€Ci absent. Hence. he was plmzeci 

second respetldentdneurer Centzested the p'e'titi.0:'n'.e-" 

second respondent contended tV1*£E1t'--the :§c:c_j4ci'e'2v".:'¢t,  riet.

taken place on ac%(:0un't of the f2zLIIi;--_df the ._<.;Eri.Ve1"'

offending bus. Further,  the

driver did net posses»;.yalic1..*2tnd_fei;t'e{:tive ri¥1'i*v§1*§g Eicence

to drive the vehicle and as §5"1;1L:'§I'X£v t.h.e:*-5 '%_3z'ea(:}1 of terms

and :'Vt:0z*:cieit.jE§)_1r1s"71V€;f "pb1i£:y EEemmitt,ed by the first
1'espo:1de*nt.-V0Vv:ie1j[A   litme-'e also denied an other
ax:e.rn1e:*1_t.S nlade by i':_1*ie__elé:i2"r1a.nt in the petitien. in sum

a116, subst.a1.:1'ee;'the3f' contended that  the accident. has

  . net {'t',21i.';s:f.-:1"1"~-- place 'd'Li'e'Vt.o the fauit 01" the driver of the bus,

 if.VE'j1:i':y--._9LFEiv, i}{)i. habie to pay any cmnpez1sati0n.

 .A'e.g:j:2rtii:figiy;.:vS't§1,aglut for ciismiesai of the pet;1't:i(>n.

 'E'ribt:::1éé:.E frzamezzi in gait three iemzest

  the baa-sis ef the above pieadingezt the

.r'/

"" ii:/'



E3' The pei:iti0ne1*/eiaimant in szzpport, of h.is ease
got: himseif €'XEi1"IiiI1Cd as PW1 and the deetor Whﬁ
{treated him as PW5 apart; from three (ﬁber C()~C,'.1€1iI__}'1E1f1tS

who were examined as PWS 2 're 4. In ail the 

produced 16 doctxmems w}1ieh ea.me to 1'-mafkied  '

exhibits P1 to P16. 011 behaif efAA'i'.}z.eA 

did not lead any orai evidence,  

second re-:spondent~insu:I:'er  ._pr0du.(_:e'd_ _e*;1eV"~-::14ije'ui'neI1t'V

i.e. the copy Of the p,<11jcy w1"1ie.'l?_;:'-eé1zt1j1(e :5' be. nvfarked as
EXQRL

1'7; 1'ib'i1:';ﬁ3,1"i1fi'ereaffe'f on considering the oral
and CiQ(:'t14ment'aif'y  evit':.eﬁ<}e on record heid that the
aeeidenI':."'«ie:1*:j1VueE3ti£;:: »--hé'1$ taken place -solely can account

of  £31.13: Ofiﬁfé ﬁiriver of the offending bus 8.116. as

s1i(:}:i  eiz1iri§e1n1: has eetablished a«::i;.i0:1ab}e
 --F'urther, the t:_ribunal making inte the

H ef€'1<ie;i§t:etV'A.t'3«:f  pe£iti0:r1er--PW1 and the de(':i.()1* PW5 who

hae:._ ex;_;1r:2ii":ed him a.w21rded 2:1 ¥:,et'.a1 e01z1pe:1sa;'u'<3:1 in 21

 mam "c.:sf_?'¥f43,GG€),»'-- a..m<ie*1" VEi.1"i{)'i153 he%ea(ie wiiih interest, at

 §'~?}€%;"«..;e;21' fzem the. ease ef the §ZI€3t'£Ii€'i€3='£".2. Eﬁi 2'e;.:i§eei;§{):"s. £3:

,/
 /'

g_.' «. ,/
'€«¢;,,



6

further <)rci<~?r€ci the eratirs: c:0mpensa't1'm1 with i.n's',<-?rest
be paid by the second rezsponcmnt msxarer.

8. The. app<:-E1ant/ eztiaime-mt. being agggrieved  the
quamum of ctamprsnsatizan. is In appeal 

Court.

9. The Eciarned ccnmsek for:the.:;1p;je}1a§f1fI,5c£é:i:r;.a1f;:

submittc-2d that fhfi Tribunai he1:l;.e1*1f'€ti in"-nOi,v21W2_fd1hg.

cornmensurate Com pensatiep' "~30 the __ C1ajII::a§*;i  'towards.' '

conveyance. nourishing forad -. ~ _ .att€ric':i'a.nt~ '4 charges,

£053 of amenities zihgl' 3'1e1s w_::.Qf -. awarded any

c0mp€énSé1t;iQ§I_  of "f1:t'ure income and hence.

21 caséafoi" (~:r1h2injC,£::11.r:4f1{,__ius made out.
105 Per' :::o11.t*fa,'*-ihe' counsel for the regpondent

N0.2_~»ir1sui'er"s1;ppt;--1f't,€du the impugned jL1dgm<:nf: and
aa . :~.;i;r<:i passed by» i:he_'I'1'ibL11'1e1} .

"E  .  ~__Takir1g the rival S'ubmisSi0ns into

 ii:Vo1"é;a-::Z<§;"<'::.x;*:1*z.i%(;:f_1"and thzz papers made avaiiable to me at

."{Zh{'"'5' f.'iI1;E€3  ;:'3f; hearing, ihc point. iilai arises far' my

e;.*£3f;saziai-£::'ai;:§.'{:I": is :v



"Whether the e3airr1a.:'1t. has made {HEEZ 21 estse for
ellhanttement?"
12. '.£'he facts are not in dispute' The claimant

having met with an 2teeiden.t., injuries s:',_£st2_t"::1e.(i,

treatment that he has taken and the a1z1ot;*:ﬁ"'i:. :§3pe:i1t"e2:r_"e 

not in diSpL1te. The 'I'ribunai c:Q;e1S'id-ermtg 

awarded a sum of ?20,00(b)a/g  =pai:i

euffe}ri11g having regard to the\'CQrnpt'esse~d, _l}iat.:§;1ire 'of T- V

12 vertebra sustainerfi  t,h.e"pe'§itid'ner whit}: is fortiﬁed

frem the testimony of appears to be

just    rz0t;_t;é1V}I for any interference.
V§?urt.he3",V' "t'Iz.eVt »Tffih_t1'3t3¥ has awarded a sum of
$2,000 /"5 tfowartis ---:11ed:1<__:£t£ "expe:nsee. No grievance was
madein re":»;peet_e--f t:'1<§eV'sétn1e before this Court hence the
samﬁe vats-0 doeewnoi: (:31! for any moclification.
 . §*ta_1*t.i';Ae_r, t.heWTribtz:1a.1 taking the income of the

  i€i;4tif;1:§:':i::&t  "€3,000/-- pm. has awarded €9,000/' --

.1"

 of i:1e<3m.e for 23. peried of three months

     

texzegirtie

h.21.v"i:tg"' :1fVeg§é2z'::i te the fI"€§(fE;§.'II't3 tihat, he E1215; euet.a:it1eti and



8

his; 21v<)<;:at?,i()I1. The same 21130 appears ta be just and
proper and does not (fail. for any m0d:'_ﬁ<:21i,i<)n.
However, the Tribuna} has awarded a Sim} 0f

'<'2,000/~ towzxrdss corzveyzirnzte, ;'1<m1'isshin;_§ f0'ed"<.._a-mi

attendant. <.tharges. As ahweady poi11tz3-;i:'--  '

petitiozxer has suffered C01T1}C)1'8SSi»QI1 f'fact4L1'r%3" C'i'.__§§~'i2

vertebre. That is f€)F{Iifi€d fronig t:f:._e ' (?:viCi'<;>1fic§;V oi'

Medicai Ofﬁcer. He has tzikeﬁ..f:I'e21ifin.§:I1t.fr:I tVhf§'§/1'0:§pita1"' V

for 9 dayss. "Faking i.h§2..san1e-'i11.'r,?,j-CC-nSidefa'ti0nVéclaimant
is awarded 21 sum of  _i::.ai.=*.ifci'1':i.:~:. Conveyance;

110L11'§Shi1"1gAA.fib0d7:fVJanti»._ attenVdé1i'1t charges as against
?2 , DOC} / ~' aw:»1rt1é'd. by' f§1:§fTfib:1na1.
The '71'a'ii.'=u1i':«i'i ,. h.-:--;,s  awarded only 9. Sum of

€10,300/V iawards .1'f.)Sé of amexlities' Having regard to

 rzgaiurg 'iI'1j"*-wry and the diSCOI"11f{)l"[S that the

A ' Vg§13;i%:n2;a,;i'i:M  to sL1ffe1", he shouid be awardecl an
 .21d];i1t:i':3:§'a1}_  of €5,000/~ mwards 1053 of amc~:m'tie$ in

;1::i_§ii*g4iov'r}.'t;cﬁ;, 'l"iO§OOO/ -- awarded by the '1' i'i1')I.3i'1Ei1 mwa1'dS

Eosés cg)? a;.1f'::i€':1_ii:£i=:ss,



.")
The .n:'-:=.Xt. zxsapecttz to be ccmsidered is 10$:-; af 'future.
income which the '.E"ribt.ma.1 has not zzcivcarted to in its

judgn1€m'.. '.E'11<;:+ (T.M\\iiﬂ1£1IIT.  aged 80 y<2ar:~:.___ an

agricult.u1'ist: and 21 cocmmt plucker by p1*0fess'i.ot':[4f_I9ii.S

iI1C()II1€ has been d("31.€i'1'I}iI1€d at ?3,000/ 

'I'ril:)unai. In the facts of the ca;5§<5:"," 1311!?"S.€1I3G.€_(fEi'P_};*€£1i'VS to

be just and proper and it does 1101: t§11_£ for _i1:'t.é:rferce:ﬁce;g

The evidence of PW5 Meclﬁai  thew'

petitioner has suffefeti  fractttré of "1112

vertebm. The doctor h21s-T.'$t:'i1'.e:t3:'V that the

 the extent: of 20% for
the  f}fatit,r,1VreT.V'" not stated what; xvaulci be

the (iisab.it1ﬂit:),.rvwheii.:C@:ii'p:ir<:d t0 the wheie body. in the

facts t)'f_t,he: ttzxséf.' having 1'egard to the nature of fracture:

 tihig €:i£:.itma--r1't. }1z1s"éiiSt;e1i11ed, it c:z.m safely be takrgn that

 L' 116' 'h{:1S~. 5{,:.f'i12:1_*€3§i tiis;abiiit,y to the extient. of 10%. Having

i'::g£;t1*d 'z':<:r"j}f:i,é§ age, the propezr muIt".ipIi€r tllat becomes

 app11:::2ib._Ec: vamdczi E36. '17, '1"'a}«:.ing th<:%sc: f3.(:E,()1"s intt}

"  <',:.<_;:1§3.id<:%'fat;é<}1'23 iféteé eiriziimzzrzi: wtmézi '£33 ::ér1i;.i£it*,{?E ta

' ,-2§{}f? (?;3,€Z}{3Q X 22 X 15),! E{}{) X E?) as :;%=:i:§':":;:>é:<:35sat,E<:s:t:

/"2
5*. ,,,, »

§\3,, 1



10

{awards £088 of f'z,2t,L1:'@ i1r1come. '1"hus, the ciaimam: in ail
 eraiﬁieci to tofgal c(n?s1p<3z1sat.i0t1 of 31,12,200/W with
interest. at 6% pa. from the ciate 0f pet.itim_1 Kill

realisation. The breakup is as follows :m

1."? Owards pain and suffering ? ; *  V' 

2.Tow£1rds Medicai. expenses    '_ 5?' .;  

3. Towarcis c:0nve2ya:{1<:e, n0L1rishi1'1;g"'.V_
food and attendant Char'-ﬁg" '

5}. 'I'owards loss of income d't1.:fing   '?T  M

laid up period 

3 ft;5000/'§A'(% 

 Towards loss of arrie~.nit1es , "  :4  3' V1"5,'O00/M

discamforts &. -L1n'h;:.p'p;;5;ss.j\'' ;

6, 'I'owa:z*ds Loss of futur5e viI"1?:i()I?1f:  "  »' 61,200/~«

   '%;2=.1,12,2o0/«

. E
' E
Total

Thus Claimant". is elafﬁled to total
C0n1pe1isai:i£31'1 of ~ with. interest at 6% pa.

i'ron;--   'of7't'1"1 <'~3 p..ét;iti0:1 tiiii realisation as against

 *  _ 3/  axVa:{dc:~-€£----«by the Tribunai.

Ti1e--§§z'111e1nced r:e:)n1pe11sai;ior1 C{)1'}}€S to 369,200/»

  the 1'at.e Of 6% pa. from the delta? of the

pL:tji:i<):1'1*::tz1};i.s5at:.ic)a'1. A:t.cc>r<:ii3'1gIy, 1:,h€ appeal has to

" V ._ ;.<:;t..:.<%::e.>,e<.'ig_ in pzlﬁ,

./

 3
\\'§' , "



I E

13. in 11110 r<:.su1t., for t:.he 'I'<)r<2g;<3iI1g F€'3€iS()I3S, I

proceed to pass {E123 follewing :~

iii)

ORDER

The appeal is a.11ow«;>.ci in part:

The: impugned. ju.dgr11£--:a:1t and e1wa'rc§--j is V V' and the claimani. is awa11*cia:d"t<:»te11 -i;0m'pTe:r;saiiv1_(>'n bf 132,200/~ with. im,e:1*est aA€1 6%_ A'p.a."fr__é1nV of the petition fzill reeilisedfign ~ ' awarded by the .'xFr1bu1'"1a1A yévi{E:L..jni€§9éS'E 6% p.21. from the date of '_[>~2;ui;i?:j.i0_f.rA1 T'=$:i§i1. i*t;a1isa1:i0n_. The :'€'i§iia:1_:f5e:_d €§{)VVI";1;je»1:§'saii0jfi"'(§0mes to 369,200/~ with '1.;a:er'es;t°a:{i'j'Es9éz; --;; .%a.1_"i'2-(§1n the date of the petition tin realisation. .. ' _ The 4 S'Z(§(1I1,CIrI'C£$p€3h.d€I1f.~if}SL31'E1TIC€: C0m.p21.I1y shali <:1_Ke*p<x)sit4 A1:V;'m*.._..€.13;t,ir<-3 enhallcted c0r1'1pensation with before the ju_risdi<:t:.i0:1a1 "i"ri'mm.a1 within ' fr.> L~2.;f' wfﬁ-sziis from the date of recei.pti of UEIEE'. copy of *.1:h<% ji;--dgn1e1'1i; ami awam, ..O1§s €i€'pti}Ej:'s§§'. of the €?Ii}.'EEii"z€T€f(i. €.T€)i'}"1§)~*EE?§'EE§€i'f.i{)1'1 x>1.-*ii::h A §:'";.§:a>,:fé%:;*{, :'§$"~%':: W'£t:.h g31*0;3::r§;.ia};/122:8 §_:'1f.e;";:"e%§~:~,t%;. 5-maxi} 'Sm £2.

cieposited in 'iihfj r1a.:ne of the appeI12:.1:1t, in any 3"1at.ioI1aIised/ scheduled bank for 21 perioci of five years remmvexbie by furiiher petrmd of five yezaﬁs. He is entitled to witzhdraw the interest, Ehat. €1C(?}f';Uf3_53~w.()I1 the» said deposit pa-ri()ci§.ca11y. The with propartiozxate ir1t.£3r_es.:,__is _"dfdé2r £f*;d rekzased in favour 0f the /VIA Office to draw the award aL:[{::(j';;1ingiy V 1'8 '- gégé;

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Karnataka High Court

Nagesh vs R Kumaresh Major on 3 March, 2011

Author: H.S.Kempanna

Bench: H.S.Kempanna