Karnataka High Court
Mrs Kashi Bai W/O Mr Gurappa V vs M/S Oriental Insurance Co Ltd on 19 April, 2010
Author: B.Sreenivase Gowda
Bench: B.Sreenivase Gowda
WW. W mmmmm Mimi mum QE mmmnm mm mam" W mmmwm 3zQ}:¥fEé HF Tm HIGH own? 01-' KARNATAKA AT mmn ms '11-m 19m my on' APRIL 2:330 % { f :
xssmmrr 0% owow HDLISE mama & % % % ...ApmLmm~ V1'. « iii; s;;3mEmALmmRmcE cfizzrn. . u 1nm:u'nnIfl"$ A A _fr),::.ri*z3.2;:zo.a, 1='rI«*1.ooR ' 1!? cnoss = % £29.32 rrs nrvmcmax. MAEAGER.
-- ha» 'rsaamsxmsn Gmm, mznaaozrrssvaans, § [am cFm.nA% um, é RESIDIEG AT owesrm mm E macs srnmoaz. smut-mmm.
nmmr.
RAICHUR {BY SMIXHAEI SHNANAND. &DV., FOR R1; SRI.S.I(.V!iAEA"I"Em 53% 133R R2} §?247m>5% §~E$'&%.f€-ski "'§w§"%§w§wmwmwm.:e mm 990.! was was Is FILED UNDER sscmn 1'f§'£1}---§)F'» EV ac? Amrxsr um aumamrr ma.¥n:% _ Damn 2s.oa.2oaa mmn In! men xo.152s;T:2o:rr on 'um ms or um xvm mmm>rmL»;[wmg, cozmr cw smu. CAU8E$,:-'HEAQER, mam, mxcmnom, scan-4, pan'rm'%:~.1¢1.c:m%a cum mmron ma Cms§'E1¢SA'I'I€;.}H~ * mama Emancsmzrrmn TI-£18 APPEAL comma 'nus mar, 'rm '% saaldrg awarded by the Tfribrmnl.
2. we ~ mm' an F to in tha chim paafion 'I'll-"' VH7! «M1511: umamnm mam:-at Luum ur KARNATAKA fiififi COURT OF KARNATAKA QUHGH CUURT OF E(%RM&'Y&KA HEGH Cfl anmo.2ooa wmmhe emmwam mama % 'rm hanfmg Reg mm-365914 from mupma. near maaavmm, the arm- ' ~ i;$fJ"ékthe%o stmsgmsae oizhez-m1, amnmthe aide tree, as a. result: she summed giamza fitasfieéachm' pemon" h&mMA€3'1"
x;«mm »:s..r:m.m.« :. «m vn aqua? Q? ¥mfiNA'$AKA HIGH C$U!f',TV-'GE KARNATIXKA HIGH CGURT OF KARNATAKA HIGH COURT OF KARNATAKA 1-HG!-I COURT" OF KARNATAKA HIGH COURT (3 zI1(',('i(.ic'1'1E ()('..('nrred (£1.19 to c(.mt'1*ib:1i(>1'y 11eg{Iigc211(.tt* of 30% on her part: and 70% on the part of the c11*i\-fer..<;;fi7em_pc) zmci fi]'Idi1'1g of the T1'ibLiI'1E1l 011 issue n0._1"----is rr:£jdifi{w:i%--v 21c.c01.*ding_{1y'. ..
The claimzimt, has sustained__ fi"aCt,111*éj_Qf i0we':f'e11tl--.. of fiefi. humorous. She was 'txfgié-11:ec'i. a.S._p3i:ié:nf°v;for about 16 (12.1),/I-3 in Manipai» E;anga101*e. PW3 though not eXan=.1ir1i1'1g the ci23.i1I1an1:. hagfi' of 70% to the limb z111<:f€. The claimant: has si',a11'.t::r:fI i:hz1_t sT1";_--r3was wu(j}=k1;'1g a cook. Cc)Vi1§_5iVc1r,§rixng 4' ''.'F,I'I'('.' a'_.i.''l£:';I'.LlI'€ of injuries Rs.35,000/--
21\xr:-;§rc3Ité'c".*i by {_f.1~:?. Tf_l'ibt_11'1a.1 towards " pain and. SU ffe-?.ri11g' j :.'1*sI: --.;1'nc'1«._ "w:as(;>11a13Ie and it does not can for 'e'I1.i1VaI'.1L§e:§?;s:31j}t..
" '_I'11<:é 'I'ri'buna1 after scr:,1tin1'zi.11g the meclicaf ';;i,1'1j»"f§? I3F0C1uced by the Claimant for R5.1T,}2,47'I'/whas ___E§"i§ghi",1_\;-' 21w211*cic;%d Rs.},O2,000/-- towards 'H16-rcii(:aE expenses" and there is no scope for e1.'1}1anc:erI1eni. under this hczuci. 3' r?¢.Vifl'\l9-IE -m.wwm-w~ wM--m.a'ImI'l!'l8-l'%fll*%-
9. cansidaing the duratiau af fit m.a,om1- awamdad mm m%a:%- is i "
the mm 3%: and it dam 'm mam sum of Ra.'7.o00I- and! mmiahnnntandauzmdam charges -
10. 'rm clamantt worlting as a in the sw 9006 and %*'""m1 at 2-2,000/-- is 5.-gins 'hum of proof of elamnt is to be 3119111333' ' ' mast have been nut 0%' of+ mm andtherwre it 2 a mum of Ra.1:2,DO0I- mwardc m.1s,ow;- mm-dea. mm * has of " £sjustnndms«m$leanditdoeanntcafl ' "" "' " "W" '" "f':"'«'tj'f'"" W" Wmwiwwimnfl mnww mwwma Ur §waKNfi%"i"AE(A Hlfifi CZQURT (BF KARNfi¥"flK.fl H§GH COURT OF %<&RM&TAE(fi% %'*§¥$fi C
12. As pm' tbs dknhility stated by the the limb at 'me the asabauy stated by whole body at 46% h an K V' am ofthe dsabaay annual mg was and now tha iumms of gs m.3,ooo;- part. The and mzlnpher' ' 73 14. So fixture 'loss Ra.9o,.7'2o,r-. (I-2a.3m13,* :it' g% ma:-dea agahnt S] sufiaring Rs. 35,009]-
RI.1,M§mDf-
. fl mtzrhlmmnt Rn. 15-,€JOO[-
afmmma' du:-mg' Izpperiod Es. 12,0W{---
V} Lou ofisfia &. 3.5.000!-
fl Fumreiaeuafinaome m. 90,700]-
-n':-nnuu-a--urn-Avsansuu-uoaucanumoms Towl M. 2,69,?'20I ~ mm total compmafion of Rs.2.69,'720[- b fluid apfit cm total mmpauatian of $3,.