Shakeel Ahmed vs The Branch Manager The National ... on 18 August, 2008

[Cites 0, Cited by 3]

Karnataka High Court

Shakeel Ahmed vs The Branch Manager The National ... on 18 August, 2008

1N THE HIGH CQURT 01? EA}-ENATAKA  j

CIRCUIT BENCH AT GULBARGA  

DATED THIS THE 13TH DAY9F.AU<'}ﬁ$*f'2Qﬁa  

BEFORE   ' 
THE HONBLE MR. §}'{.:I_i.';>'vTIfICF.§."i~i,BZ{,i,;§;P§?A"'  
M.F.A.VNQ.I11.57.!:2:'06'?. {ME/T  

BETWEEN:

Shakeel Ah1n.e<:1,.A_  é _, 
S/r;>.N00r  
Age: 17   
Minor, W  11;, 3

Rep. by iiisj. . ?the1*3*}  V _
N901' I\;1oha11VIﬁ'tiz:'a,_»  ._ '

S/o.La1séab , A %
Ag€:_3_5 years,' V. 
Agxfiégtﬂttire, '

 4'   "  --.Rf"a.Java1g'«3ra, Tq:"'s'i11danur,
 piaxt; Rai::121.;':'*..__ .. APPELLANT

('B53'~Sri;€iiia.ﬁ§§fé%shekar P.Pat1'l, Adv.)

'  ANI5: .. 

.. = 1. "F«?1z=: Branch Manager,
_ ?I'he.Nationa} Insurance C~0.Ltd.,
   Eigmnch Oﬁicre, P.B.No.41,
' -»-Egahenvaéi, M.G.R0a<:1,

Fiaichur.

Z'/V



Z2. Duddappa,

5/0. Laxman Rat) Desai,
major,

Owner cf the 0ffendi11g vehicle
R/o.Shiva Parvathi Trading Co.,  
Gunj, Gangavathi, '

Dist: Kappa}.  A. . 'I , .  7-1 1 .

(By Srishivarzand Patii, Ad'£* ._ fu§ R-1;   

This MFA is fﬁedu4"Li'/S."1_?}'*3(iv1)  Act against the
judgment: and..awa2fd'-'--vdi§:8¥8;i3O'GS  pV:i$*§sc:d in MVC
N0.158/03 ofni1?j;é'f'ﬂsS-_ of itiie: "Prf:1.C31:«*1l...§}z1dge {8r.Bn.), 8:
cm, (A{ir§'14;}\ti%ﬁaf%'?f";'--V._  allowing the claim
petitittig {ctr  seeking enhancement of

compensaﬁan.'  ' '

 V"Ce:;3$i;:3g on for admission this day, the

V.    the f<31Iowing:-

JUDG%NT

 . "f_«'I'his appeal is directed against the judment and

%   award dated 8~8--:3005 passed by the MAST, Raichur, in

 Mvc No.158/:2oo3.

'/



2. By the impugrled judgment and 

Tribunal has awarded compensation of   

with interest: at 8% 13.3.

3. In brief, the facts. are f:eHews::{.".,   "

The appfiiiant sustaineii. i_1I'ieé ~  
that eceurred on   
compensation pf  has

awarded t::0m__'{.)eiﬁi$atioi3  RS2', i";£}f-- with interest at

   h the appellant herein has

filed    
,  5.  Tfie  ieanjxed ceunsel for the appellant

  the eempeneation awarded by the

 the heaés pain and sufferinge, loss of

g  .' Hof Me and medical expenses is tetaliy

 v.i%1av:¥eqV1V2sate and therefere, it needs to be modiﬁed. He

'  also submitted {flat no compensation is awarded under

14/



the heads attendant charges, n0m'ishing feed.

conveyance and therefore, it neede tn be awegfiied; - V'

therefore, eubmitted that the impugzeri   K 

award needs to be modiﬁed.

6. As against this, the    

ﬁre: resyondent submitted tizetthe ;}'1<i}.3V3.111el,VVAV(2%:I4'i'VV'§1"eper 

consideraﬁon of the inatexfizﬂ  fézeord, has' awarded
just and reasenable con53§)ez*;s;é1t:io§3._:TV 'hence, it does

no: Cali' for-. iﬁzelferezzee, 
'f-., * 'I Virlémféﬁ-».gia1"efi1_:l'I§I 'eensidered the submissions
made by ££1.e V1ea14:1eci.§e7mji1sei for the parties.

 V' The ;)di}.1ts...t£1at arise for my consideration is,

     the eompeneatien. awarded by the

  the heads pain and sufferings, loss ef

'v._a331enitixes at' life and medical expenses is just; and

A "ii and Whether the Tribunal was justified in not

L/



awarding any compensation under the heads,  V.

charges, I1()1.iI'iShi.'£1g food and eezlveyaneeif  ' 

9. The Tribunal has Qf

Rs.4(),000/-- for pain and s1H'fe;'ing $. 'i'he   e

suffered fracture of clavicle    8*", 931
and 10*' ribs and    elboxe'  heaé
and has 193:: t1n'f:_e teem   for 48
ciays.    it is just and
proper - towards pain anti
su1'feri3;igs#  awarded.

 2 LT-3'1e'  has awarded a sum of

 "   t0V\;é1'C'IS 'medical expenses. The appellant

   ereeigment for 48 days as inpatient and has

u11dez'g0;1e'e'e_.perai;i0n. Therefore, in my considered view,

 is  and proper to award a sum 01" Rs.3{),O0O/-

 T "t0w.a_.].?(:is medical expenses and aecerdingly, it is

   ('X



14. The total compensation payabit-: "'1'.,.:f.>

Rs.3,28,'?'5{}/-- and the brealoup is as fo}10W.$::? V     A

1.

 Towards pain 82; sufferings    A "  2

2. Towards loss of ftlture ea1'r1ing"s~3V  A' 'T   ._

3. Towarés medical      'V V

4. 'Towards loss of -4{§,0{)€).()() . Towards attendant _ _ ~. V "

nourishing f{'f}d aI;d%-esﬁveyaggce -,"R'.S. 30,000.00 (.1:

%%%% Rs.3,28,'?50.00 ;3L<;cc}r;;.ii1igl£?;'* appeai is allowed and the in1p:jg11¢d award passed by the Tribuna} aM3%?:C.NQ7158}§5{)3 stands modiﬁed, granting I Rs.3,28,'?5()/ -- with iI1ter€s'i: at 8% fmm t13§§«..da§e' ﬁzetitien til} the date sf deposit. "I'h<-3 ﬁrst " respcritiiént shaﬂ deprosit the axnatmt Within six weeks " today. Out of the enhanced c:{>I:1penm'¥.:ion "aﬁxzounkt, a sum 0f R$.5{),000/-- $11331 be invested in fixeé L/%

Legal Document View

Unlock Advanced Research with PRISMAI

Karnataka High Court

Shakeel Ahmed vs The Branch Manager The National ... on 18 August, 2008