The National Insurance Co Ltd vs Smt Tulasawwa on 4 April, 2008

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Karnataka High Court

The National Insurance Co Ltd vs Smt Tulasawwa on 4 April, 2008

Bench: B.S.Patil

HI Tm: HIGH collar or KARNATAKA   
DATED THIS THE 4-TH :::2A'9'-oz?    1' V'
mroﬁﬁ  M  1 A  AA   J
TI-IE Hozrnm $$§Jysfic$__ mg;   

M.I-'._A. No. _;g;_;§9eoF  
mm. 'cRQn~.gm; 3379 '99' 2007

IN M.F'.A.llo.1_9;159(zV If *    K

The National  Lt_d., 
     

Through its R'e'giQﬂa1G.@ﬁcc, . f

No. 144, Sub1:ar'am"1L.

M.G.Road,' Bangalcmé g_-- 560 (101,

Rep. by its..f&dmini.$t1aﬁw:%' Oﬁcer,

Smt;D.Ka1'thikaL " " V' .. APPELLANT

. V.  A V"  Adv. for
~   Adv.)

1.'.44"Sn1i,fI'1i}}ﬁsawwa,
 S)' o,Subhas Ganamaxmavar,
,x * : 'Aged about 40 years,
. _ Househoid work;

M   SrLMa11junath,
 Aged about 18 years;

3. Kum.Raje.shWari,
Aged about 16 years;



. Chidagadish,

Chi. Mahante:$h,
Aged about 14 years;

Aged about 12 years;

(By Sri.N.P.Sin.gri, Adv. fo;§.¢;.g--1 ti: 5 V
R--3 to 5 are minors mptd. 5}T._F<"'-1) '

IN M.F.A.cRon.rIo.3'zi§'g--..ﬂ 1 _  
smrwmx:   it "

1.

S1nt.T111as§2*.wt12faif-- _     

W/o.S§1bhas G avar, f . 
Age:  , 4' [ff _    
Occ: Hot1s€«--i1ig1d vi-'ork;"  ~ _ 

Manjundfﬁ V 52}. 9;:E.3u1*r1:Lzi3
Age":._18_years;~,"«,   '

'--RajeshW&1i S 
I}','--0,ASubhas Granariunanavar,

 I%g¢=__ 15' years:  _____ .. »

;» Kugrar 'Méhantesh S/o.Sub11as
  age: 14 years;

.  

S] o';S1ibhas Ganammanavar,
Age; _ 12 years;

* : ._R~3--"5 being minors are

 ' V. _ Rep. by their natural guardian
' Mother Cmss--Objector no. 1

Smt.'I'u.las3awwa W] oﬁubhas Ganammanavar,
All R] o.Mugali Madanbhavi Post,

Taluk 55 Dist: Dharwad. .. CROSS OBJECTOR3

(By Sn',.N.P.Si13.gri, Adv.)

  



Am):

1. The Divisional Manager,   
The National Insurance Co. Ltd},  j.
Sujatha Talkies Complex,   '
Near Old Bus Stand, Hub§i,_ 
Dist: Dhaxwad --- 580 928;  

2. Mahabbobkhan    
S] o.MohammedkhanxNav:§1uJ:,   _ 
Age: Major, Occ: Business',    
R/aﬂanamanthdcvar GutiifOI1i,  "
Madammaddi,   - =

13hamad,§.D:s;::w;'Dha;wad:'..i-- 53é"&:%e.1_;_' '.i'  .. RE3PONDENTS

(By Miss.   A
SIi.B.C.SCﬁ1h&téif_$aIia_§);   R31
Noﬁce"t6'R:-2-is difspenscj,-d  '

T1; gig' 4'appéa1Vi%§.AVﬁI;¢9tl._¥1ﬁ3.cr section 173(1) of M.V.Act, 1933
8I1d a1€ c1~'csg?' objec::on"~'is ﬁled under Order 41 Rule 22 cm
'thy: judgm§_:_;;t;a11d award dated 31.08.2006 passed in

V    biog-3212004 on the file of the m cm: Judge (Sr.Dx3..) 85
  "c.{._T.:1ivr. 5:311 h;;_»g(:r., Dhaxwad.

'{_'his2.  along with the cmss~objectio11 comizzg on for

 (mam fhis day, the Court delivered the foIIowi11g:~--

JUDGMENT

This appeal is ﬁled by the Insurance Company aggrieved by the quantum of compensaﬁon. awarded. The claimants - mspondcnts has ﬁled the Cross Objection. Both the appeal and %/ ....f,....

certiﬁcate, the date of birth of the deceased is shown as 01.06.1956. The Tribunal has placed reliance on thet:'ss1':e,e and has axxived at the conclusion that the at the time of death. However, the_i1;1cea1e_--(if been taken at Rs.3,000/-- per :s;1o:;t::a..T1'am;_.' :_1'/3r=i"--~. 5 towaxds personal expensesV'sud apV1'f)1yi'i1gV cf the loss of dependency "shined 5: -. In addition, the Tﬁbunaizjjhs-s' ~'RéA.'Am,_0o0/A; towards loss of consortium, Rs.5,00€3!..-.1 expenses and Rs.2,t){)O/- body. In all, a sum of Rs.3,1C§e,§}Gt:§:];.V5V.tJ§éis' st§i;étzt1edAe'as"'§cempensaﬁon. Aggnleved by the ' Insdtsnce~Company has ﬁled the appeaiatzd the ~h::1ve ﬁled the Cross-Objection.

5. _ _ The "'appeHaat-txtseutance Company contends that as per posttticrtein report, the age of the deceased is V ﬁt) years and therefore the multiplier taken at 12 V It is also submitted by the appellant that the earnings of the deceased taken at Rs.3,000/- in the 2 » AA absence of any evidence is emtmeous. Interest awarded at 8% his also challenged as excessive.

.. T' _ Tribune} ought to have taken the income of the deceased at R$.3,500/-- per month instead of Rs.3,0()€}/--. 1/3rd out of Rs.3,500/-- towards applying the multiplier of 12, if theﬁmount a loss of dependency would work oufto ~

9. The Tribunal has ioséof consortium. Howevezgs no tcnwvaxds loss of love and affection estate. The minor children hays .::]ost 2 ' Hence, a sum of Rs.1S,0OQ-i"- 1..a;.1§c_1§,;_ head loss of love and aﬂection.and:v'.1oe1-3:91' other' respects, the amount needs no interference. The interesf not xequire intexfelence having due "to t11eV"faets and circumstances of the case. ' ;Vi*'{), ._uinoth.:e"';e_su1t and for the foregoing, the appeal ﬂied by the H '- :I«nst'3rax.V.r:' is dismissed. The Cross Objection ﬁled by .' 1:3 is allowed in part. The compensation to which " are entitled is determined and ﬁxed at Rs;d3,3a,o0o/-. The claimants are entitled for 6% interest on _ 8 ..

the enhanced amount from the date of petition till its realisation. The enhanced amount shaft} be a period of eight weeks ﬁom the date of receipt judgment. The enhanced amount shall --« acconiance with the same Txibunal. The amount in d.cp_osit 'bet"0xe thtél transferred to the Tribunal.

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Karnataka High Court