Karnataka High Court
M/S Oriental Insurance Co Ltd vs K Vasanthi W/O K Kannan on 7 April, 2010
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-nun I \.n-\.n\'_,I '\.II' l\:-Il\IIr-\lFll\}-\ l'Il\.:I*1'l L.lJUl'€| VJ!' KAKNAIAKA HIGH LCJURT OF KARNATAKA H1GH COURT OF KARNATAKA HIGH CCU M133 HIGH COURTOF IARlA'llIA.Bfl1lGaAI.ORE DATED "M13133 1'73 DAY OFAPRIL 2010 BEFORE 'IHBH0ll'BLEIlR..IUB'l1CBH nmnrmii .3: 1 nus. ommmsummn co..' IE.
H0499, 11111 CRO, _.
SAHHQR ROAD, %E & lcrwnnransnnrI:n.m!mJ1<:t:ALo_FrtcVn-. AV nnamnmonmn _ _ _ % In-+s.LmmopPm:;c3L;rm;:, I25.amn1IcYvme1J':;noss,_ ._ ¢mrsm..-m.v3nmun % %%%%% pw;o.xmnm:H'*«.%._ njarvztanmzi V C0 'V » 'agar s:z"'::npJts % n1o~._1's, mmmmm am 311.: mm 'mi? 931:. aommnmnn, AIM. ma my gmoncnm mm nm-mtamwrmj II I L/T. xw'"mM! WW" W*Wi>* W mmamm WWW cam? mi KARNATAKA man comm OF KARNATAKA mew cmum mm mammmm Hziam agmsa 'mm mm. rs mm uzs 173(1) 01? av ACT Afiihflim' ms aunamrr am awazm mm: 13.92.2995 rams-B_ III wt: xomxs/2004 on ma mm or ms Ht mun. Jzmfin, com or suam. cwsw as lmlEER,_;""'--l§_.£.V&=.f.".f'f_'i'-é"E{,"
wimmum AREA, ABAIGALGRE, men-n,y;\wa.1gbx§etf"_"T "
commsmon up m.-ra,o~oo1.. sg; a'% m.._ "
mom ms mm or mumarr mt. ;. * mm mm come Cifi'-.__l_'0R 's.pmmc:.fi'A if . mu COURT Dtmvsnm ma mmgtjfizmas _ Thfi appeal in and award, ma mm, B%re and award, the of Rs."76,{IK3[- with the clam cf pefltion till the date peg-amt"
by tint, the appelhnrrlmuraxzxae has fled 1% ap@l, ques'ti::xfing the 4». In brisafthgfacm are; That on 04.04.2004, at about 4.39 p'm., the Eat raspondent and the ware remrnmg to Bangalore from 'I'i1'u1m't1fi,." Sumo baring No.KA 08 P M*=" f:
gata. the driver ofthe Tam Sumo fit': :;
and damn agnhast the ma A % turned turtle. As a mun and the others memxxent clam munai has iniamuut at 6% p.a.. dam of pajmerssz.
W 'mm has quantum.
comm; for the appellant» V1'? contended that, the wmpmation awarfiad Tribunal towards pain and sufiiarw, Ins: armmm" oflfieinlnghly' mmsiue, submitted that, vmbaut any bank the Tribunal VT awarded a sum of RI.15,{!3fi]- mwarcla disa'ba'.Hty a. sum of Rs.10,00{)]« towards Ewe of awtiaes 91' la mmrumwzwn Mara >s"&A**<bc£'t.1'0flIf""kxEi!""6H£VMP'"fi we-aiM.;?I'7a Wnm"r¢ld'qttJ!\:_,'9.V:§:,,,J'!-- NMWIVHBMRM ¥"1E$,7oW"'3 *1.,,,,V«,.,J'¥.,,X?€~}_i3 V%.J§'"" ?%_fi=7a,EfiE*§§§J§_§§?$gM?t$§&, {W'§§!L_7,'e§""é {M'{w}S3M}flr§E mg» I"[§((;7E"§ &,_,,U.J§J A w_:~.,w-uwumn rmm mmugwagw mwmmcm mm: came? OF KflsRNA'E"AKA me:-c COURT 0? KAflNA"mKA gwsma 60%? mi §(&M~%5'"%T;fi%%§$& Mmw mm:
' """"-" - --,..\ life.F11rt1xn-.hesubnnittmthatha1rmregm'dtothe nature of injuries, than compmaafion awarded Tribunal towards pain and auflez-mg V: excessive. He therefore, aubn:5tb§§ '4 "= judit and award needs be be " "
6. As mm: m, % first respondent pamper oemidaratzinn of that: awardod just and it does not call for that the enefi clavicle and tI:1e:ret'a'e,theTribuna1 has ma.-4 s.un%§n2a§is,om1- mm dkabifity & has oramm oflife which tlmfi it does not call for % T I have ea:-mam mam the submwnm . bfthe harficaunselfior the pnrlk ;/ "a mx.M.am& wr mmwmmammm Irnwfl %.,.uwn,n«wr" KRNEVMKMRM P"'£fi%.w'¥"§ 'k.«€..M"§§*';i¥ W?' %z&ws%m§xfla§a;~% %°"§E§;';3=%"i €,,_m§M§§'{K' €;;}¥*- KARMATAKA Q-i§K,'::}§'§ (;Z{}i,3§<{¥" Q3!" KAKNAIAKA HECJH €..U1.3
8. 'limepoiniztlaatarhwformreomflerafiran is,
9. It in relevant to mac; A awarded a sum of Ra.30,CK)()[~ and aufi'e1'i"rw. The first V fracture arm claviclas 1-fliVi:if°;1et't side.
The first reapondm as inpatimt fizr about an mm of fitillfifis. oompmation pain and 8 . % & ' ham mt can ma awarded a sum af madioal and ' exp-am A reapondm has iakm tzwunam an imam A {£5 days. The $31: reapandazt has pmduced é mmxbins to mama: of Re.9,890.00. um Tribunal = www»»I'mva&u WWW *1»i~%'%»¥%*%'%-"*s".~";W WRNAMM Msma came? 0? §(ARNm"AKI~'~ men coum 0? KARNMAM WW cmum" mt: 2<Mg~m;s;:am, :»~m;M«-«E a...-um has awarded a sum of Rs.12,000[- tawarda medical and attendant charges wmch is kxadcquate Ra.15,000[- wuukl ha xmomm « sum of Ra.15,000i- h and attendant c:hatg¢af_
11. The _'I'1'i\'a1:.nfi_1V:-' 3. mm or R's.15,(I30]- respondent rm fiacture at 5:!» was neat juatmd in awardfsm ' 4; --~ hawardndxi' ' ' and it was-rdw ,it7aset-afide.
* rasponwtt has aufimudfincture cf and mm of5fi* I-an oflaft afie and has _ fa=z'about5 am. Keeapm % the PM @um 1:53 sufiaadfiwcuneaf wt and fracz-tum of 5% rib «of left nicks, tha L/_ 3' Vwwrrmvww M./"I .V 4.Téwa:dn< afameazxitzia nflfl no.3-mI'\5v#"\Irmw3*'¢. *"H'8..;Ii§"5' V'°tl"'H'§$'if*'\i1I5"W\J'99> WEE??? iw§w.a5"im533"{§ gww"
eom%'e.1?onawa1*dadbyt}:w'Ii'ib1.1va1to%hoas of fiziizies affifie $3 pm-wandthm-%, ktdm m
13. The comp%tioen 'F. w.,.,d.,....of..,,,~,m. h abo proper am 'fir
14. 'Then comm in
1. Rs. aomng-
2. .l. % I Rs. 15900;» a.%rg.m X A tin:-mg' the V Total &1s.m;x1ing1y,:heappm1isammanazhe A >' it' and award, mud by the 'I'ribu;m1, "i~ew%ww'a...:M'tx* »-w~uM%sM.§§m'xj~'«§ amm a,;;a:;>W%?- Cw mwwmmm Mam-«a cmm {BF §<AmA"m<A men comm cw KARNMMA mam cmm" W mmwmm swmm cam hi MVC.Ro.3913]2%4-, amnds mod%, granwg wnmermafinn of Rs.64,£3JO]- instead of with inizereat at we p.a. from the am of puamgz-5::t511 %tj§;ye% % _ am at' mxsmaan. The ~ amount wit:-ma nigh: wuelm from amount alramdy depoeiwd. ha inveatad m fixed deposit for enxitled to on it. The balance of tb first % £0: asbumm.
" _;I.'15.==2I survive' fiar wmideratinn and Sé/w JSDGE