U P G Prasanna Kumari vs Chandra Babu K S/O Kannan, on 22 March, 2011

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Karnataka High Court

U P G Prasanna Kumari vs Chandra Babu K S/O Kannan, on 22 March, 2011

Bench: H.S.Kempanna

EN THEE} E~£E(.}E-Z COM F351' OF KAI4'.NA'I'AKA, I3ANGA.§;C*RE

_II)A'I.'E1D '1'HI;'E5'1_'E-i.EZ 22% ;{1A'z' OI?' :»iLéx¥'%i£?I~i.;.5i§;'  ' 

BEFORE

'THE HONTBLE MR. nJL§S'1'££:E*Z 1§?:%;§s;VI{¥§',E\ii.:PA;N*i\£A; %' '  

M,F.A.NQ.§:2Q4/20Q9§Mv) "  

BETWEEN

1 .

$10

 P G PRASANNA KUMAR} 1-. 1
\?V/() L.A'I'I*3 §'<:.\i. raxxmzxmzsx; :
AGED Arsom' 35 f;"1a:z;x:42.$;¢;: " 
?x'IAS'I'l?§€: %':)_:-::,AI>.:v3A1-*:jI;«,r,;?x  V
s/0 iii A'1'§«:"*z<;;XL--'.' ~vRA.1f\>1.3j>:E\sN;Av,AV« _
AGI«:I> MEBEBLJITF 1 ; _YF,ARE;  

1ar§As;T::§:  ism;   '~ - .} 1, .. -
S ,?';Q LA'Ff:"_'._ KM; .r{;a;y12%'1>;z§:A,
AS151.) ABOU'I" "10 YEAIES.

; hi.E-?f%1K£§}*i;4X3}'2XTE'iE:
 "l:.W/'_(} :,;ai:'12 sR.;:\.r.:vAsA IDELLAE,
 A€3~E.1E>_ ,z*§f30U'.I' 5:3 3%:&:mzs,

V "  2 ii: 3 ARI: MENORS
" .__§;{I:3}'R£%;S'1§E'J'E'I§I) BY" ':'1:--2 1%-31:2 :x:1'(;>"mH§2 A§3.E3£SLiAN'.I' E\ECL"£

gm;-.;3_§:z.:s: 3-<:§:'S::§::m K3'

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-A -. _ ' :;%.r«¥'%_ §3:.;:7:s<"::<; g__;_;a.2"A,:%§;.;a§<:,
V. . _ ~ 'E§g-'iJ*§"€§?2EX_}§?%E~i

9% . ;'E§3§'3§¥I§JE..£a.§'€'§'5%

iii" iS3>E'~ZE.z'%. ESPEEEZ-Ei?£§'v'§':$.£%.,.E3%§"§  :"%'§'§'*=:'  E

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:mt iiabie to pay 2'-my (?{)£I1}3€?I":SE1'Ei{}.I} acf:co1'dingIyg sought
for dissrzzisssai Of t.I:2e pet:it;E0:'1 as aga.i1.'1st them.
On. the bas~::i_se cf the zzbows p1e21di.r:gs;, the .71':-§b:::2;:1

fféiﬂlééd in 3.13 t:h1~e=:e 

The c:iaim2mt;s in support of f%.".i".1t',ivI""' ;L'§;'«l§§(~3'. V

:':Xami:1ed the firsaii C12?;i{I"1£€iI1'[~'5.?v'if€i»':i}f' £4;'i1€'f"C3e(ie32}'Ese;:£ _21ss } 

and two more w'i€,r1€sses -a%é§"~.._VPXUS' .2 '   They"

produced '7 ciocumenigg 's.vh.§c:'h--. 'g:.21 n1x:. t.o«'§3e:v--..n1-érkeci as
exhibits P1 to P7'.

011 bef1.a...§--f: c3--;f   did not choose

to ieafi "eiﬁy' é','=.§f1't1F:":'11<rAVi;'=;' or §§_fédiJced any documcmts.
he'  Corlsidering the oral and

d0cL1mef2i.;i1*y €f'§-5'i(Ii€'3.':'V1'L?,f3' *i3_I:"1" fecord held that the accident

in qV1.1¢sti()§fr  $016.1}; on accourzf of the

  ra1$3ii«:.e1:;€i :1egIi§£-:13.i:.drivizng' of the driver of ithg-3 Gffending

.}:;;';r;; _by_ --i}:fss--..V <:iriv€:':* anti ass 5.->;1:c:7h the ckgimazgzt 1121:;

 fE§*}'.§'LTfE'E§I§i§;$*'%}:€'i;¥'j2v€§. ;7f:'{'.::';vi_z:;:":.:;.'%n:=i:;% :1<;:g§i.i§;:<e:'::::>, F:.z.ri:§1§:z: '€.h:": i,:'ibu:':z:_E

§{}<,i"E«s:.i3':;§_"§j:}V i:'i':%3: {éa-'§{%,€:3::c% €331": :"e:j:3'r{§ iaékiizg 1::E'§§* i.§"§.{E{}§'§'i{? Q?

 %?;%*w r:§é:§_;::%:%;s§%::{'§ 27$. ?;'?.®£'}@j'~ §:a§E",%;5  z2g§a§:'::%:. ?E:&e'T}{%{1%;'~

 §§V'£§:'E")."' <":."§az§m::=::§i. {iéf'E{§'E,E§Zf€i.{fE{§ <::.:§:é-EE2i:"<i E,<';vwzar{i$ ;3€:r:~:~:«:>m2:§

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e.:s<:pe:1se:+; 01' the c.ie<;?e21sed, appiieci the mazléipliel' of 14,
£B.Vd1i"Ci€%d .21 ﬁurn Uf "<"7.84.{)OGf-- tic:)wa.rd$ 10:_3__s of

deper1cie:n_c::;x F1.:rf,I'1e:r, {the '1';'ib'Lmai 211% 2"1W§3.I'C1é3d2i 't{§"{;1}

Sun: of ?85,00G/-- t.<:swa.rds (',€}I1V<:';I1i'.§()I"}.8.I he22r;'ié~:. fV1"'1'1:'1';<3~,:1.'£'2, *

all it E1W'8..I"dE',d 21 iota} i:c}r:1pe1'1.se1tE0::113f"  «V

interest at 6% .22. from the {of f;Eie  
P' V _ .9 V .  .V _

1*ea£isa1':1'_c>z1 {1I1d€*1.' vari<}1.1.ss  ItVﬁgrthigtrv:sVéxd£iii:ed the"

payment of (tc)n1;3ens,23Vii0:1 ma-.{:he '-scttend'resp0ndent#
insurer.

The c}a;jrri§11:et.s/ §iéip;§égi'1am:,s~.'.L'bgirigz«aggrieved by the

q11a11t'L1':iiTVt3f zwééirded are in :c1pp<3a1 before

this CQur--t§ _    ~
3; '-- L«9_211'*::_14:¢:>._r_i"--.._A_ C:GT;iI1Sf:'31 appearing for the

21ppcé1Ee1.:1ﬂsi;' _(,?ITc"Li,£'v}71€f3.'I1A'{,{:§ S é:a1;zbLbrrai?;.i:£--:<:1 t.hat: '::h{~3 Tribtzzazxi has

e1'rr3§j1 i11~i;z1'Iii3:1g;"V--.ii11:3 income sf {.116 degéezased at ?7",C¥OO/W

'"g::,r?:i, 519:5:-=;g35"i::£;: Ejiiﬁft {fI21iEI1!:11'1¥j,$ E"2a\:i:1;;;§ chimed i:haf;. his

._.§§t':§:<3::::;§"~;§:::2;é;'--.§ §.€}§:§é3f};'~ ;3.m._ ssz:§3p{3.:fE:€<i by E336 Szziary

i7s:i?§"%.§§:§<'72§f,1€%' §§§%";§3'§ 2-mg? $.32-* é%Xa;"r:§i'z:§:'§ $' "F3553 wizié E5 E'.§"§€'.
   V. 2

I E3:"<'}§A:}:':§{'ré:e<.;r <35 E%e'E;?$.:%r1:::23 S§j:'::-2;$:a;::§ 22:35? Séizéu E':§::3;'1§ iE.:é:{i.

  égzrézsgrw ﬁle {EQEEEEE-i.$%3E{§ 2292235 w{i;:'k£2':g_.§ 2:25; 3: 'F::§2::':21§,§€?:: E-Ea

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f13ri:h<~::1' :3ub1':1it:t'.<::d that fhe. 'Tribunal has 21130 <:'~1'r'€ed in
Ci€f'Ci'LEC.'.f,iI1§§ (3n.€-t.i_1_ird irasstead of (}'I'1€~f€}E,1I"i,h having '1f_egard

t0 the': I}L1.1'I1b€?I' of n1<}1..:t.h$ that the ::ie€:€21$e:d w*a=:s"

during; his life tims:>...  aisso sm33r:1it.i.£;L}--  '

'I'ribur1aE 1112153 fumher e.;'r€:<:i in m«::rE: -214pp}.};i:z1gx "i';?.Vr14<* V'jp.1fQp€=r

n1u1i:1ip1ier to the f'3.{:t'.:~; of the (iaéje  

age of the: cieceased as "if;   {S as'

the decteased was aged 40  on thc--..d.a"{e of the
acttcident and aCc:0rdiI1g;{Ey_,"tht3 .u*'1'3."ib_s.1L1:a;I:3=.has not awarded

(:omme2ns'z1rafu;=»-- :   _cor§fape:f:_;sj.a1€i'Q::'   towards loss of

c£ependé"i§.(;3?.,.:i'f}'hef€fi'c)f€~,:é: C21s <33"f'or er:ha.z1cem<':I1t is made

out Further, -did.Vfia§"1n'21ke any grievance in respect.

of the <:--i}nkp6:is21'ti§:»1izViawardﬁd towards Can»-'€:nti011a1
  V.   
 4:. P¢--:'r' i?G.t}f,I"£1, ,i,ear:':r3d {,',<>uns.€rI appearing £01" ?';:h<:~5

 {:c};:i'i'.4%si:£i;g'§--i.ai;$ur::?:=r s;u;}'p:>r'i..<:<i E:E*1<: i::"§.pL;.g;fI?.€;*.z:i §1.:{£gg::1eni'

I  :3,iz«:_<§  §}E'iS§?3§f{§ E33? i:E1<:'* '§":*§E3:.::12*:E.

5, fE':z§%;i:*:g; t:i*"y2:: :*§::;':E 5§:,'£:~:":":§§-é:-';¥i{.§'§":.%'~; §§§§i'I.Z'r €'??§§3'é$§{§€f:?§"éi§Z§GE":§

Wu

'£'E':£;>; "  .:?:,:."::§ i;.E:=:;% {'§{}{'I?2§ E£f?§E;'§.fr~é G3: ":'§-»{f{}?{% gmié ?;:?:§:



8

pzapers E13131: 211%: flléldﬁ a~.,.-"ai£ea,b§_<3. the point é:.11a'z. a1rises3 for
In}: (:OI'1$idﬁra1f,E{)I1 is:

'wtzether the appeéiiant--criaimant. has Enadgi'V<§;::ﬁ *:3."
cas;-<3: fer <:r1haI1c,u'~:me11t.i9' ' V

8. Facts .::2;re myi. in di.sip:1'i:.:2,._  V
K.V.Ramema he1vi:1g met xviiiE':.V_  
sustained, having S{1C(3E1IEﬁ>}Jf-géi"~._1.0  i:}"1__e. ' "\a?i'1i1e
undergoin g treatment; .~E:;.' the'..1"§(;é§   '  -in-' éiispute.
According to the   ageci 40

years warki11g«'«21s*-. E\/I;1r121g;§<§:' i:i"~£€E_arkE'£;;ing Division sf

,A:.ru'n:s; & :i*-3é)IL£'i;~i.§i13Ls Lff(:i';"é§itu.ated at Madanapalii
earnin§',a-- Siam' '<3f._?£_(5;--{)<{)V{3/~ pm. The age of the

deceas-_:3.d t1{)tT.Vs2:riL)t,1$~iy' disputed to as it is :{:'<3rtified

"-from has bVé"6i'1  }ZI1<;'.1'1'f.i()I1€d in the' claim petition

  €.est:.i:n(;::1y 5}!" PW }Ax>vi11§ of the damaged

ari<:i.aivhe1t'I}i§;:sTV'b§%e%:1 .~:~i-;¥:.a§.::>.d in t..he PM §"ep<;ré.%~Ex.P3 placed

 '~i'}'§': :*s3:{t:-:':;§{§: "}§"§r:s:i:':'a=:f::::"&:g ii: :':2::::: 5?-;a.§§*:§§»' 3:3': éaiizsﬁ {E123 $33.6

" .§,%'§:"%::fa;.:;.:é;ss2€<§  :33": '§,E:€= ii2"«:%2:a% 5}? éirtss: acaziiiétizé. 'wéiiﬁ eigaé iii}

 .. f{{:'.&i}."'$.. £3 :«§'s:*§>;:{§j,,? §:§i}iz'a%s:3:{'§ :::2é.f:.%.:.; 'iééégé §%E;€a_§§7z22m§,s; {iéaém §'§:;~'sﬁ{,

%':%";é3. e:'§t3<':t%2,-3s;<;%zi 2-$225; 'm>:"§ai.:'2.§  .Fv'E::1§1e2_§§€r in :'3':E"§_,?:i"£21





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S:_,Is;t<3.11"1s and S(>1u.t.i()1'1s Ltd. in saupport Qf the :-sarnﬁ,
they hewe. €'.X21II1i1.'1€:f;§ iffw pmp:'1'et:ar of Artma S}rs:;E<3:11s

arzci S<:~Iui;ioI1$ E5116. sit.uat:¢2-31:} at E\z'ia<:£a..r121pa1£i z1S-- f'5'ViVf"?,V."iIAi

the erase. Tm: <->vici6'11c:e of P'».7v'2 reveals that tijié  '

was working as "5.\;'i21I1ag€r in t.heir<f1"'a'm&ar.?_'d h4é"wa_sV'b$§TI1:;.

paid saiatfy cf 310,000 / ~. That. xx-;E2L:1:{§_?i?<§ri;ifj;'   _

the claimants tihai: the:   "v_wf3-riiing as'

é.\/Iarzager in M21rket.ing§.._Ij)ivijsaitn1 };)f'}"2Iur1a1 'Sy5;V{:'<ér1"1s and
S01L1€i0ns sit,u9J;:io11 at §\f£[é:déx31zi;jal1§§T'~-- Bi:i, the question

that arises fQr':":c}r:<-3id£;raii:.§r1 is ﬁ§'};i~2;i;'ié§j'}1is income'? The

'I'rib11;"1:iI"?"1éi}3   at ?'7',0O0/~ p.m.,
Though. FVV2  in his ev'£der1ce that the

dec<:a.$<:d  4<;i\2*:-1;; .bé?;-.i:1g_  ?1_0,000/~, as he has not

pmd:t1£:,1r;::1 'iihczé sa1éi$y'Vregist.t%r 1"nai:1te1ir1ed by him of the

  fimi R'5h€jf€, "t;h_:-$_j..dec:eae:»<3d_ was w0rki.:1_g,  h.i$ t€3:im011y

f<§:<.i:=_i.fi<~:s:;:~  ihzzz desztrzassed was working 21$ 3. Maizager.

 Wei #if§%;'£T'E£__ "--:'.*~saf€i§fg 'i.ai~:::< $316: i.:'::::<:;.m€' 21%;; %E§§€i}xi}-ff},/-- Ema?-;€.s;=:23:.{"§; {sf

' iC%§;}§§~- as :iz2.';;iz%'§:'2 $12}-* 'i'.§"u;{'=. '§;':*i?;::2z.z:";2:a§., 'E."§_";{é "E'riEm:z£:§ ezﬁszzf

._ .§%s%é:.&%.r::1§:§%::.":g.:? $5: §m::';m:*.= :3? '€}":::r :§::"«::::t:3:z'::e;<%{i :72: ?"§,{}%I}{Eg' W %§z§,$

§§a=:<§u{:€,z;'-?<§ {:s:":::7~«§.§'":iz'::i {mi 9:?" %i}.':{r f:§2-'$;ET}'§.€f ¥:.{:>w22r::§$ §3€r's,~:e<3:':aE.



1.

{.} expe:13es. The zriszimzazms arc'-3 the": wife. two minor szms-3+ and mc»th<;%r céf the decesrased. 'I'E':<;%rei'<3'r'€:, ﬁche dec¢_aS£3d ciurirxgg his life time v».-*a:'~: f"eeciing_.;; fem' mout.h$. ..'f':1:"i.h:;.:. V'"i€V.7 of the IIEEIEEEI", the praprsr deda;a<?t:1'e:>n t,l*1a.ji.I ';'.~;1";,£_}J1ﬁi:":'1'--%'.%*);'é3~*--T * allowed is 0ne~f€>urt:h and not (3-'i"1'é;§»-.1Eh.i}7Ci ¥:§_<:_<-2:12 V done by i;h.€f 'Tribum11. Sincte the iiictirhé of is de€,(~31'm'ine<fl at ?8,OOO/N <)fie~__f0u_rV£.'i: ofthe "

same is deducted. xyabzaf, :e'n1--::iL§:1S"-~Lis ?6',(3GA0.;'¥ which wouid be the 1035 of ciep_e'1:ti-eﬁcy _§f<:3~. i;1r;é»c1aimant.s per month. éged 40 years.

"1'here'f}c3i*€§§ §E3;§i,p:1*G}§ér f11.;i'1ti;)1ié1"'ifhe1t becomes a.pp11'<:ab1C to the %."aC*f,S sf' ::£ga:A%'ca;§e,__:%n 'view of wh_at has been laid down byﬁfle %Apc~:;${ Ct;su.r'E..__i:'1_' Sarla. Vermafs ES 15 and not 164133 I?i'a:-s;_ b(:t¢:%,::1 éipp'Eic:?d by the Tri_buna}. In View of the"'é321;:}é, _i:h€ E3'Eai.marats in ail Wauid be €:~n't_ii::1€d to 21 ~s§:';31V<;f:§'EVG«,S8,__QG®X~ {€6,000 x 12; X £5} i:c>ward§; {ass af ";"§€=,';ié:;%;ii:§;~%EA:i§;*' ag21§:'::';EZ, ??£§§::§§€%€3/3 z:<.>v22._:.*{'§<;%c§ %::y iiisi "§'§"§§'::;T:.1§"§;.sV§,~ _ 3 AT 3" A.§?*:".§:"°i',§i'2g:%:"g §:.E":€;? iriE3:.a_§'22,%.'E %':2;:% E;%'=.A--"«2i'::E"{,§{"f{§ 2: 3:23;: -:2? '%'}éS?s_?QG{}*?-- in :53 §.{w.:2:z<"§.s% {':<*:r';é;*£?:T;é:.i{>:':a§ h::%:.>2:.cisa¢ §""§2§I%'§§i§§ /M ./ 1* 3%,/"

§ 1 reg21.rd to the: gage. of the df3.(?€£:'iS€:d, the s:?Iain"1ar1tIs who are the &,v1':{'e:%, I'I1iE1€)E' gong 2-mti Iliibfhfﬂi' sf thia d€'.{.'¢';'.£1S€'.d in the f21<::i's; and <:.ir<rumst.21r1C.e5, t.E1€ seizme does; Iwt: c%22.1i'*;f§>1i_:my modi_fi{%21i:i.o1'3. Ac<tor::ii1'1g}y§ it is affirmed. 'I'hus«;., the zzpprzliainiisf <rIe1§mar1't £1'; 21lE é"::ft:t <5£1fj.£}€§'Ci to total c<)mp<?nsa€.1'c>31 of $1 I véitkff 6% p.21. from th<=;=, date: of i'.i::: "p_ctiti($n__tiilu r-<§21V'i1I_Sé1"i'.i:3'"':1 ag21ir1st' 38,49,000/~ wiih izt-{:6/:.és:~1,: z-xi: 6'?/6"'p;:;15..~f'r0m this dam of the petiiiion "t:ViET_i" by the '1_'rib1ma.i, Ag:<%€}'ra:i_ing1.y, Fxezés to succeed in in V {Z§'1V('iW.v3.'f3:§E;.1l:f;'-.,'i:§3I° the f01'eg0ing reasons' I proceed t,o"p21Ss;. t;I?.=.e }'li>EIi3i}viI:1_g _ . . . .

1 zzilowed in part.

impzzgncd jzzaiiggfxzeérzi. zmd z-zwami :3'? 'A15:

" . 7~"§':"'%b%;m.2'i§ £5; zzmaiéiféaéaé é?..§'1ii E338 2»2.p§:::«.EE2m%:s:; 2:z:*a:':é 211:.s:=2:*s.i<%<§ égﬁzzi <:<};:1g;s?~:2::;;:_i*§<>z"2 (gr? ?Elﬂ»§Jf§}£?{Z'%,5~ wiaiz. .'£.§":€E?f{%f;%Ef aé' "*'i'Evi:: ;}::»%';"" z%:'2:":::§'}:. §:'<::::'1 fé'_.E':e:»i=. :§;;§é,a% §T}€'f:'§l§E"..§.{}§'i EEEE :*z:%s.;;,iE§:'ss:gs-.§.i:'}:":. ::g;?:£:f:§;:i': %""'§.i3:«§,®{}§;'~¢ wit}: £:2i1e:'<fr=.:1:sE 3?; 6% ;::::%§" 22-§r2:'::;:.;::: éiziézzt. '§iE'i€? iiéﬁﬁiﬁ 0? 13 appssilants 2 and 3 is <:<m1"é;1er:i tr: xvitfadraw {fie iI1t€'r£3s3't. acetrued on the said d€;'pOSii.

p£3ri(>dic21i1_j; far t.}1€i:r we1.f:~;1_1'e.

6) Out: of £1316». baizzlzce <:c::mpe}:asati(m a sum of ?25,000/-- sshai}. be V' name of the fomrth appe_I1e1.ni.+'fi*:G%}1ef'of, 1:116 '' "

cieceasésd in any n:ai;i<)1iaIi:sf:":dfv $3{?I'§f3{iit.1i €{i"~.._1_C)E1i3,k for 21 period of three y'ee1f'--s 1'«-".=,.1'1»eWE:1'Ls1§:1, ifafvé 3.5. further period ?21,000/g wjth ;3r{:;3H{V5:1'*{.i;3:<3_»;1t.e ':'nte;5§Sti%9haii be reieas-3&1} in he:: fj~fa1x~'rf>111;.. "

Office to Cimxv t1+:é3"anx;%2:rCi .;i£::%<>i*d§figiky.

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