New India Assurance Co. Ltd vs Smt.Manjamma W/O Late Mahadevaiah on 28 January, 2011

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Karnataka High Court

New India Assurance Co. Ltd vs Smt.Manjamma W/O Late Mahadevaiah on 28 January, 2011

Bench: B.Sreenivase Gowda

IN THE HIGH COURT OF KARNATAKA AT BANGALORE

DATES THIS THE 28"' DAY OF JANUARY, 20}. 1
BEFORE

THE HON'BLE MR. JUSTICE B.SREENIVASE 
Miscellaneous First Appeal No. 5969 of 2009 
BETWEEN V V VV VVVV VV

New I.r1d.ia Assurance Co. Ltd,   A _4  
Represented by its Divisionai M,ane}T-g6:.fv,  V V'
Mahalakshrni Chambers. 2"" FIcV'>o_1",V'=_
9/2, M (3 Road,    "
Bazlgaiore +~ 560 001. ' L» _   _ 
Represexlting New India AssL1f21nce C0." 'Lid.,
1»-:1 moor, KEADB CoVmp_1ex,.=""' = "  
Hosur Road, I3O1T1In8}S8.h_dIia. 2;] 1 V V
Baz3ga1()re - 560 099.   *

   .  Appeliant

(By   
AND V V V V

is  Si*nt.. Ma'i"ijav::(1;1i1va,
 W'/ 01 ..Late Mal1adevaia_Ir1,

V V' "  «.aVb0_11t 47 years.

 S'r1;VV--VVE>0V1ies}1e

 S». 1' 0,' .Vi=,a1to;2 Maha1€Icve1.1a.h,
..Ag;ed about 23 years .

V  BVVV-:)t}1 21.213 R/at D0I1a.kz.1pp<;% Viﬂage,

 fI()g21]ak€>{:€: }rfa:'1ci Poizsii, 1's»"Ie1g21(ii T Q,
Rama:121ga_r _[)issi'.riCE:.

3. MK Itlfleuzii '.I'r2;u.»-"€1.55 (P1 rm.

1\';='cxE'SEr§i2,¢ 4*  1'v'£a:i;z1 Rajaxcik



GEVIBR Bhxeavzagiri La.yc311t,
B21:1§.ga1{>re -- 5&0 O43.

Represented by its Ii)ireet<>3*
R,' 211:. N'0.E'S. Subedhar C3a..rden.
Krishna Tempie Road,
Bangaiore - 560 099.

[By Sri' S1d(i21ri'.}1z1 <3:      V'  
Sm. Ompmkash, Aclvs. :if_0I*_Ig{.1 21.:r1g:_3 R.23~.
R3 M Notice disgizensjed With} V 

This MFA is fﬁed U/S 1'F{3(1--]V of MV7..Ae1; against the
judgHuHﬂ;andzu¥aHi{kmed3lGJI32OO9_passedin Nun:
110.8705/2007

on th"e_f1Ee ()I";g'_'"iL1 Additiionai Judge, Court of Smali Causes, 1'-ZI'em'ber', Ba11ga1.ore, awarding a C0317}p€f1S£1U€3Ii*Of'RS,4, Iv5,(30"O/ A with interest (3 7.5% p.a.,fr*0_ﬁ1--f:he_ d3.te.'0f«.p"ef\i_t.iQI:éiiil depossiit. v}'§):r'V*Orders, this day. the Cou1'1;_,_ §ie1fiVe1*ed T _}f'<31V_1(;\2v:r_1_g: V

-§]gggpMENI "'If.his.Va»p_} 3e:i1 the 1.:nsu1'e:r of the offending «ye'E:icie:' ei3a}1eI1g.i11g the quantum ef eomperlsatlon . aimsfiiéti.vVbyV:i:h'e Tribunal.

E2v:=:"1f:, 'th()11gh the lnzztter is posteci in the orders iist. .'u5._if,h the <:on.$eI."1'(: of Eeamed Counsel appearing for " '{,.h€f?5partie5s, it i:a1~:e2'1 1.1;) for fi.:'1.a1 di:spos3a.} x '; '.'; = §j<)r1'd_e;_1_t,s' * .

3. For the sake of c:()11v<mie1.'1C.€: pa'1'i.ies are ref<:=~rre:id to 21$ i',I:1_e,y art: r€{€%r1'€fi £10 in the Claim pe.i:ii;i0ii. Bifief f'a.<t1:.s of iihe case as pieaded in 131$: Claim p€:i.iii()I1 are:

That: on 22.05.2007 wiien deceased was driving a "aita Sumo braaifiiig ; No."

KA--51w233'"?' with other co--p21sé"eI1g;fé:r5§V circle, Residericy Road. B.af1~gai]0ré City 'a,r1t:>.f,E'1<2r Tam? Sumo bearing i*<:=.gist.ratio'n:E¥O';v--K}¥..§53~6G--09 ciinae in a rash and Iiegllgent, I'141"'ctJI3.I"if3'r_ _a"n«¢:1 hif {lest-zased vehicle due to whi_(:h: 1'»2:_3 '£?iVﬁV]']t1.Ci€d with the signiil __iigh'i;--".V-péi}<3 sustairied severe injuries. Immeé1iai.r;]y' Iiié -.jf\>2raS-..__'"ad'i11iti.ed to N11'./{HANS hospital where h t:.. S'i::cc':,1rr;,be'd"V to injuries. His mether and 'e.,;_t__1__aji1fn'_1_ petition before MACT, Bangaiore VA . €:.0niper1sat.i0:1 of Rs.41,30.000/~ and the . '§"'ji'ibi'1ii'5:} £1iia:--ia\N'a1rdeci 21 Compenseiticyii of Rs.4,15.000/ ~ "wii.h i.;.1.té14§«:;s_it. at 7.5% pa.

5. As there is no ciispme r£:ge1rdi.:1g dc-taiih of decxiased 153111132" DLM. in the ac<:id<-3111: c)r;:c:urre.d on 22.05.2007' clue to the rash and r1eg;Iigeér1i: driving; 0f the: 0;ff§::{1ding car by its drive'.1" amci iiabiiity of the insurczér of "é:?1_E:. §3a.id vehicle, the cmiy poim: iihaf: reIr1af--:iS _i~::y% C€)1"1Sid€I'E1fi(}T1 in the appeal is: -

Whether" the 4'V_qi;1ar1tL1n*1_1 * 'of "

ecomperzsation z1we1rd_e'd_V by the TFi*E!xL1I"~l:dtl...,ViS just artd reasorlable d0€s2._ ilt-_€':=a11',f0r reduction? ' '- 5

6. Learned C0un.éé'x:*1«' r the Insurer of the 0ffe31di_;='ag veh-1616 '53§1bi}}i'T.$ income of the Tribunal at Rs.5, C0--0/Q the higher side.

CQ:2seqL1é1:t_.fyV..it'i1é". <ji§a'r1t:um of compensation Aai'x\}Eirtir€d"r* t.E1'é:V"'Trvibuma} is also on the higher 4vVv_r1(:i_i.~prays for allowing the appeal. by 1"e:d1aci1:gf;;he compensatiora.

.' .. "E-;e.e1rz3<ed Counsel e1ppee1rH1g for the claimant. "'._V:%Is':;»'af)rr2it';::a tlmt: the income: of rm: decteaseci azssessed by 'T mi: Tribzmai at Rs;.:'*3.OC}C} /1 pm, just'. and praper and iii;

U:

the (:(m1pe11sai,i01'1 elwarcied by the Triburial. does 1:101'. can for i_r1'teri'e1"e11c:e arid 1.19 ;3:"a1"_§;s3 for dismissing the 21;) 1383.1 .

8. Thfj deceassed Ktlfﬂill' D.M. was aged _;&b;C,-1}.i:~._25 years at the i.i:n(-3 of his death in the accidfg-::._i. 31$"

iﬁrom post mortem report Ex. _E'....S.?,»._'_i'}1e3_--'i'£i(i'i:si'_':reIating=-id"

'the accident demon:-§i;1'at,es i.ha;'t..«aiif_ i'1i1'é 13316 he was driving "Data. S11'in é"~...e1i1dA"he was; 2i.__"d:".iv'ér I:>yW profession. The Tribunal .e.o1i':sidering year of accident and prefeséican as ivdr"1*..{e:7 cf 3. four wheeler has i*Vi'gEVt.'i3,r. iI1(i',_'{.i3Vf1V"1V»*3 at Rs.5,000/-- pin. and as was dedmtted 50% towards his ptérszorzai "wh'ic:h is just and proper. But it has . A C'c~ri;1ri1"it.t.e-d'a.n éiftif in applying 13 rriuiiipiier instead of of the age of the mother who is 45 y=::_e1rs..~~ _Ajc--:¢0re:ii:1g}y loss of dependency works Quiz to AARs.:i,v2if;1,00G/« Rs.5,000/- X 'xi: X 32 X 14} against:

--..V"E?.-.éL3,90,OOO/~ zixvmded by the T3"ib'Lma1 and t;her(--:f0re tiierer is 1:'m $c:{:~«pe far recia,:<:i',ic>:1 Lindeif this; head, 6

9. 15,000/» awzirmrd by the Tribunai iowarcis Eases of cc-.:~3tat,e is_§11s.st. zmd p1*c:ap<:».r and it does; not cal} for i11i.€I'f€*I"€I':C€'. V.

10. Rss.5,000/-- awarded by the 'E'ribu1"1ai z41;1._Cif2_:*~.._4 C-ach head of lovtit and affe-rction and ft1I1€33*ii_1 re:-3pect.jv<«31y on the lowcr sid_e...aI_1d tht-3fefrf.>';*e {he.re=-visV' no scope for r'educt.ion-

11. Thus, the czompems.-:it:iQI1 avéaxfélead }:.:y"'tV11::_v'I'ri}3ur3a1 is f()U£1d to be £935; t:h21I1x »"t..'r ;é.v$jusi;"'efﬁit,1ei§{1ent and theref:3re.t_}1QreAV'?S. =:.10* .ssc0pe 'fo1t--:*édL1(:ti0n .

12. V"';AC'c40rdi_rig1yL..f.i1,e 'aTg5p_eaI is dismissed as devaid of merit.

V _ " 'T_h€' "e1;f1*1m.1r1f in deposit: is orciered to be transferred 'to {lie _'f:*£Li511Ti1e1.1 for c1isbursemen.t.. Out: of iihe total ::<>mper:1s321i:ic3n R$«335Og00O[w with 5p=r<)p<)r€.i<)I"1.é:1E:e §'1'1i,e:'E::3t. is ()I"d6éE'€fd to be im:T-'e.:etee:i in ED. in the 1'1a..:13e of 'ﬁr:=st (TEE-1i3ﬁ:'},£1.I.Ti' :::1<)th¢-:1" of 1.1%: {§e:<:s:z1ss9{i in

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