The Sr. Divisional Manager vs Sangappa S/O Laxmappa Kambli on 20 October, 2010

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Karnataka High Court

The Sr. Divisional Manager vs Sangappa S/O Laxmappa Kambli on 20 October, 2010

Bench: Aravind Kumar

IN THE HIGH COURT OF' KARNATAKA

CIRCUIT BENCH AT DHARWAD

DATED THIS THE 20TH DAY OF OCTOBER. 2030.:

BEFORE

THE HON'BLi3 MR. JUSTICE AR.AYINI§   _ 

M.F.A. :~:o.21314/2€',a.1o;<':_m5)  C ' V
  1  
M.F.A. 1\1o.21314/2010"-C)"  C' C V

BETWEEN:     '

THE SR.      

THE NEw..1N.171'A_As':3:3RANcE Co;.1££'§3
DIVISIONAL OFE'fCE3,"iC'L,T.}B~.ROAD, }:a£«:1,<3A:5:\zE_
REP BY ms :3' E'V1S£zfj'?~3ALLC£\iIANA_(3ER, NOW REP
BY S}riI{I.E\&I.ANJYA NAs.jK,_ 1\/E;{&N~AE3ER,
REGIONAL OEf'F'ECE; 243 aN':fIY BUILDENG
ANNE}{...PI;S, M{Sf~3ION' .RO;9.;D§" BANGALOM:-2?
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GANGAPPA S/O SE"II\5ARAY;'--\PPA DAI3f3ANAVAR
AGE: MAJOR, OCC: BUSENESS
"R/C) HUI\§CI'"IAL {PG} TQ: GOKAK

ms? B ELGAU M.  I{IBSI?}QN_i3»EiN '' " 

{BY SR1. 1\/EUTTURAJ D PATEL, AIDV. FOR C / R« 1.]

MFA FILED U/s1::c.173{1} or M'\L%'AC<%i, V192:38ﬁe:-.:;I1w9is'1*'H
THE JUDGEMENT AND AWARD 1)"1*::3;=:>,:3« 12009, *1:>;xss:«::::__;::::; 
Mvc.:\1o._1_o_a_4/20055, ON mitt, FILE 0'33 '1"E-'iE 1m;>;>»1,.~. C*EV'E~I,. '~

JUDGE{SR.IDN) AND :\xz}«;1\/I§3E.R',-..__,<\DD:,_.' §VEAC:T,'.V;v.QVOKAE{.
AWARDING T}-I13 c0Mr3:<:NsA*1':10_N=.%OF %:2§&'s:<L.T2v52;{» 'WITH

INTEREST AT THE RATE OF 6% P;~A., FROM' T EEYTE OF

PETITEON TILL ITS .RP3Al.ISA'zI'iON',.*"" -.  "V

M.F.A.NO.20'774/2010

B ETWEE EN

1.

SAN GAPPA' 1;.4;X:\.A..4:gr_>pA.j1:AMBA;L: A AGI«:;«rJ OCC: ,Ag.Iz:'cU'1;"E1» ;R1::,.._ C-Q0 1';,1«1a, V/;gNi) BUs:NEss' Wow M1,)' R/O TQ GO?{AK _ ' DIST BE:L.¢GAuM'._ ~ _ APPEZLLAEWI"

_{ A 3:" SR? ;t§\éi'u.1*§'Ur{2-xgiﬂifj PA':.?,'IL,. A1)V'OCA'i'E} 24 . Sag. {};*,_.N~GA§}*3i 5-33:"; SI:"§.E ';*'z;5§&§:'A'?r'£5'x.§3E3£'*; E}5%.§5E3:X?\E£xE'"A.E{ 1?i€§E.::"?\f§f$1J€)E{. 00$: §3US'§N1E1SS _ R,s'<,:. E---"i €§~i.:a.L {:39-»;

= . " A. 'Fig C-ii'>}iA§i * V iE.'}§$f§"' E;'§§Z§,,€§%AE,??vE g'§}*§ E3 SR, .Ef}§'v'§8§®,i'\EE'xZ, EVZANAG ER NECK? ENEEEA EKSSU RE1NCEfZ €O.ifE"§} DIVESEONAL O§<'FICE CLUB ROAD. BELGAEEM. RES'I3OND3§N*.{'S (BY SR1. LAXMAN B. MANODDAR. ADV. FOR R2.

Rb SD AND UNREPRESENTED) TI--{IS MFA ES l«"'1I,,E'D U,/S.1'73[1) "QB M.\x"§;XC'£;:.'_'vJXGAFNE-ST V THE JUDGEMENT AND AWARD 1")AT§:D: .1 1 m20e9_'; «mSsED"'. IN MVC NO.1014~/2008. ON TI--11?, FI'I;1§3: O'ff'f_"7i'%£E<3"E! A.?}'IZ)L. ..r;;\f11r..j JUDGE {SR.'DN.) & ADDL. MACT, .(3.0Ka.1;: AT GOKAK; PARTLY * ALLOWING THE CLAIM §?E3'£'ET1ON""EOR C-QMp:;N.sA:I_*.r@N 1'-XNE) = T' SEEKING ENHANCEMENT OF c0i§4.19'}::NsA'r£®_rx:';'T-- THESE APPEEALS €2fGM1NG"mON~';Fﬁ5F{.ADEV'£viSSiVON THES DAY, THE COURT DE3LIVI€;'RE;L)_ "i'}{I:{F5OI;--LOAW'ENG:

1J'._S': {§L"1' f:($I:""é;Z11}1iSSiOl1 today, by Consent for' the respeciive parties. tjhﬁy jj-3;)' V4 't"';.;ga1" disposai.

2. é are directed against: the ::%xiﬁ'a:1fdH____passecE by H Aééitianzli Civil Judge kL'§s;~V;,:>m 'v.__é1~21'ﬁ '.§%.ddi';,:0r1aI M.A.<:.*":i {}0k:a§<; in MVC E'~E'<3;i§ 10':4;%26V~:j:-§%k.'fgm 25, 3 ; mag.

3. MFA N021314/2010 is filczd by Irxsgrer questiiening, the quantum. MFA N0.20774/ZOEO is claimant. seeking enh.anc:emem,.

4. The facts in nut shell leading AV this appeal are under:

a] Chcximant was I.rax?V§:11:i€ig§> i11 'a._ bearing ::."egis;trat,i0n NQ.I{g'§ 2' IJ'eu:In}e,sh\xra'r cross to Yadwad vi}.1age account of rash and neg1ige::,n¢;::Q:dV;iivi1ié% Cab, the said vehicle t.urnec'4.' 4t,urtIé"'é1i?1d i:>~:;1j--,ai(:<:($;.11 i!f. ofit, Ciaimanti is said to have ;su:siair1'ézii"~-._gri:evQé;1s ﬁinjL1ri<~3s. On account of injuries su'sii_ained" _ {:'1air:ié_,snt contended he Suffered _..perma,§7%?;:1t4L'~physiC'a§ﬁisability and as such ciaim peitmori '§.r; ?§§;£>;.}*GA.1"&'}[2OG8 came to be fiitad. On service of natiaeh,'---1<€speéfg:ié'z:t. Nos. E axed 2 viz', awmer and i§1S'§.i§'€31' <3?' the <3ffé':1§ii§1vg;?.?€§1_ici€: appeared and ﬁieci ihfiii' s=3%'.ai:<3m€:':1: of €:e£1f}§.£:{?:'§',3i.fa':%;.".2 dé-3:§":f;._,:*§ug;f that 2::2ra:>:.r§:":é3::E§:$ mzzziké E3} "shéi iféaiim __ petiigazz.

b] On the basis of the pleadings of the parties, tribunal framed the following issues for its C0:1s;iée'rafr.i0_r }*:_ E. Whether the peti1:i011er proves; tlaai; 30.042008 when the petmon'er, _%'_0u;;;::f%§. ' travelling from Kulgod tcé"§'»éid'¢araé¥¢ infis ' A Maxi. Cab bearing ..'a.tJ about 11~O0 Vezakatapur CTOSS, _0:f has driven V ._ in 1.2 negV1iAgéVht m.ann<-:1" and 100t.'(t0I-iiiifovi f vehicle:

and 'V fé_11:V; caused a0ci'der;1f__by, whigh _p€jt.iti0fi'éi; sustained 1:13-0d[:;¢s ;;+;§gi'a.:'1eged?

Ex) 'Whe1:h'e-*1""thauS~E:0011d respondemi pmves _ t,hé1t,. it ié{- £101". liabie :0 pay 1:130 ' , {:'OH1}}€ﬁSEf€.i(§'EE?

3; :"'-«§?v"';*1:'§:%?.'5}&3;* Ehé: §:>0t..i€;is:>::e:° is; em;it:E0r:i :50; .aiqzﬁpensa.E_i<3I:'? if 30.; £10 wézai'; :a2.m{3:.;éz'1*i:; 3.315% {mm Wiaam'?

_e<%«. "'x?i-Timig {}'I°{i€3E' 0:" 2;w;:.r<§'? } gig?"

-,L<>ss~ Aﬁmitiesn « A $10,006» '{'L;=.t:;11' V' ?2,84,2€>2/~» g;=»'§t.h --V€?Sf3{{;; ::":1;:'§:vr§§51; 6 {2} Claimant got himself <=:xa.mir1_e<i as P.W.4__ and also examined the doctor: who operated and t.'re:ate:;1' P.W.5. C1ai.mar1t. has produC€d E3x..P.44 to 41%, Ex;.P.'79, EX.P.87' and Ex.P.88.

examine any witnesses but got inarkéd tftae' -i:v1s;.u'1ijé"::f1.(3'<:.. policy of 0ffe11ding vehicle as . ' C1} 011 the pf and"&:v'i;1e11ce on record, t.ribuna11 allowed' in part and awarded a tc)t,21;§' - under the I following V" ' a Pain and Sui'i'e1'ii;g;§-\»A"~ _ ' ' 53,20,000/-~ PhySica1Disabi1ityA' 1 %2§01.e3o0/--

Medical Expensesand * . €52,662/--

COI1xre'y':a_r1cte3 <-51:2,. ' "

' --".'§S§.,éjg,sa:":i 'she §€Ei};"§1fid zéciveztegtiséss far Ehe §}3.;"'f;ie;ss; rx

5. féii Laxnéam §/Ea::n<)€§€ia§._ _'§€:a,r:':<;%:i £§.d'J{§}€L'ﬁE:1f'.€':

" é2§.>';;:;%2::9E,:'.:;;;5' fa)? .§.:':s§;a.:':°s:>:' ara:<}a;.;k.§ <::";;:2%;@:*:{:§ Eé'"s3;:'. A "--S«L:~I;<>§2;:'a1;3§.1j_; :'s:p:>'rt EXSPEG :'3.<> &.bn<:»m:22éit':y 'i-"JEif§ §2:">1.::';d; in the Visuvaiiseci structure and thus; iihe t.est.ii'n0ny__of the doctor P.W.5 camiot be accepted at its face wauid also submit i;hai'. EX.P.8i 113111913? certiﬁcate is contrary to Ex.P;8»0»../;1n--:j_ .Vir4iYb_11f:.a1x' committed a grave error in aSS€:§AEsi11:g§iCg1'iSE1b§Iv.ii,3faf£:

the Whoie body" and coiitefidﬁthat CliiiisgibiliiyijfV(}ri{)'&t1"i:iC111€(iTV limb was 40% as has also contended that compéiiisiiﬁiijzziy tribunai taking into COﬂSiC1€1"d.tiiiLf1~.- higlily excx-zssive and by the doctor is to be i".'éi1{"é1'1 tiié'V'pﬂ2:11'f.i(:11lar limb and not as Whole zimoicly if whole body disability is assessed . WithA'._<5i7.:§'pa1"tiCu121r Limb diiszibiliiy the COFI}§f}£3E':IS21'[i8I":""'3WarCiE?Ci by "£i"i'0:,m::ii wiii i'iaV€ is be r<:§i,:<:<3€'g« iihiés gr€iu1"i«:i, he pi"a}?'S ft}? :":'§0<iiiic:3:?r.i{:§1 of A"--.§ii€}§§i"§':€.:'f§1€.3I"£i;"§VEi;'i7'$&1.I'é pS§SS€§{§ by 'iZ§"i€: §I,£'§{}£i1'}E3;§ zmd §3:"3;3;s~3 'fa? ziiigiiirizigg :5?-%;;§::s7£;t E3.§}§}€:'Ei1 iik-Ed by i1}:§i,'i1"{?'I'. ,,,,

7. Per ctcmtra, Sari. Mutiiuraj R. P211111, _~-Eéarned acivcactaie appearing for claimant would i:.hat C01T1pc~:n.sation as awarded by tribuna} is on"A.§:he, '}Q\'>vé r and tribunal COIT1I1".1.iT.t€d 21 ser.i0gL'1'S' 'c:rr01'; in. ;ic;t_ aw-zirding 7 any c:ompensat;i0n towards fiif;_L1fs: r1aE:5&'i__-sfreii». e'32<;V'peI--1.sé;3, considering the raaulre of inju;ri"es suffe-rédwbjg" c:'i;1irf2a11t. He would also submit, i:h*-at tribt';1'f121] ':%c§m._n1it:t:ed"séri0us BZTOI' in not awarding any £t(>r:ipe'1";s;a?ii0_:1>i{1.1rj'e_;: the heading of "loss of a1ner;..it:2r*<;'"_' Sihe disability and as such compensation. He:

xvouidivkiiévo' erred in 1101 aweudirlg con2pef§s3éti--01i "of eXpeCt.a.t,i011. On {Ins ground he 13 1"?.1_y"s fdf e; 11c>xi2'ir1g'-oiasthe appeal fﬁed by ciaimanig. and V' -gsretysi' fist'. di'amiss21I:E§f' appeal filed by the i11s%.11*er, ' - "L:E-*§2AiI-"-a.;-*1°z':g__:>; hsard the ié32s;:"':1:-Ed a,dvo<:%ai:e;<>: appezgréngg j far "E':g<3iEi3; V §}'".1é': p21:'%:i€:.§& fa§E<m:iz':g p<:ai.r:t;:%; arise fin"

.. f V::iA'315§L:?34§,.{i§;':1"'2i%1:i<::§[: : é. §?§%1et.E'":€%:' '£16 c@mpe:1sa:ir:>n zwzariicici $333,?"

*{:°ibu:13l in ;'\/{VG NOJQE4/2008 is; just:

é 9 and 1"£--3ason:-Lble or W11<=:t,her it requires {.9 be reduced, enhanced or n10<iii'i<«:~c1'? ('X

4.. If so. to what €:x1':.ent'?

3. What order'? ~-

RE POINT N0s.l & 2:

9. These two p0in#S'b_eing'~i.Iitetf 1i%j1:C§('1»...;a{ii'li <-zemh' are being taken up for 9.1 At. the timev (;1'; é;11f,gi:.3L.rr1?.;c»:':aj:1.t'4s3"*--f:'iﬁ§§'iearned counsel for c1ain1ant has of deposition of d0Ct.01"s:, by Counsel by iHS111"éi3f« injuries sustairieci by C1aima1{t'V..2:1:ndv '1S-s:Li;ﬁ;n<$§"'--..§f"fpolicy to the <)ffeI1diI1§§ vehicle are ;10i:_i;f}. c£izs;}L1'i.'é. 19%-'.enc:€, 5-:.ame are rim: cieived upon in "-.t,h€:e.,%§ i..£a;;3p'€~;21}s. 'I'Vhfi<é' Gllly £53113 is with 'r€gz1:*d to the _ 2£;ssé'e:.s{:'21§éI;ﬁ'egffihéé ﬁiaaibiiiiy made by t:':'°::Zbm":aE Far' a_*a.2*a1§*dE§1g iézszngbe::":§é1.é2£.g;:=:'i Lmdiizz" %1<=:a€Eing <>§:' 30$»; 35 §*z;i;a,::"&% §::s:::>m@. is iiéaﬁ €.:.}:§:"§'»Z'$;:%}i§?."j,/'Y a::€é:'*£if§(rg::.::2 '%JJ"§"i§{E§E {;:;2ms:% is '£323? §I}I§'.°€§{§;'E.Z:{Ifff{§ bf»;

ll} elaimam. before tribunal at Ex.P,8l it has been sﬁiatted ae follows:

1. Blunt. injury abdomera/rupt.1:1:af<--: of splee_:1,_

2. C01'1tusi<}n left. eostal margin with 211j"i*;;s1<311sl' ave}? ' the left lower chest.

Claimant came to be aclmi'{.tecl at Ge1;1"--§iga;e..S't.:fgiCa;le..__ Fracture clinic, Gokak on 3v*Tl_.O.:{l.~.2OC8 'arid lliﬁréis'vi.11l?e3tiei1i.,V:l' 1:11.} 29.05.2008. The to be produeeci and megrked --_d0<:.ii01~ who has issued Ex.P.8l 3.1:.-t;l P82"'t12:§fi1el};_1:1§3c":f011:'1V{,G.Ume11'anl has been as under in his evidenCe:'« V' * l'.I'€;'.E1{2€§ the pel;ﬁ.%m";e;*--

4_':4'3?>%-Iﬁlgappa "'fGrv..ti.l_1.£:-V saécl ae<2ic§eme{i ixzjuyy, Baring 2 }j:;:';.lf:5;e ef tre21'{me13"i;., er: lG.G5.20@8 I have km <>pe1°a;f;.i<m eX;33{3r9c::ien Ez::pre'§.<>3:r2y A #1:"; pesitieyi aa:ie:"m:E1: exgglgsezmed in Eliiiﬁiiiﬁ §:~?%ei:*;_2£<7>§:l 21'E:}{E_aé:'2me.:2 §jf:E3z'*;-'§'i,§.r' §:,sE.E; es? '?t:.~%<_;a:::§%; s::§3lee:':

A ..;arvz5§§; l2*:::<;%:°z-§§,e{§_ ai. 'é;Eu'ee ;>la<i:%:;=.e, s4;§;§::w:::":<::a::':'.<:§":":§' "s:le:'1e all {}E'§Ei'I1:"rS :-*£sa22:lieed5 saline wasalx ggivezz

11.

and abdommi classed in layers wzith Corrugatecl red rubber drain. After 1'.rc~:at,n1e11i the was discharged on 29.05.2008. FL1ri:he'r my advise the petitioner 1:001: f01I{>w__: L113:

treatment from me for thewsaid zitétiidéiétsxi' i1"1ju'ries.

15. I state that t.'Vf1£3.L6,;:i;:1icéﬁ r:)§<;2?.-11:1§3;1:_~Vi"':';}'V{<"3'i3'."

of the pet.iti0ner«Sangappa.xifevtials over left Costa]. m3,fgi_:1 a1:_;di "f,r:i::€;'1V.r';:i'eM1j»r1<-3s:"s over upper a.bd0m_en. are diminish¢.d'«.,f¢£1 left .:..Sid.é';'vL".j_'P§§§fiibner has difﬁculéry "ifs;

my adx-ice the pet1ti0:m;:11' _ _' has undergone sonfrgrayhy_;éti$_§1._pTit--..:§'i1§ws absence of spleen. Since he has' ;_1d'~$s;)1:éen his body is unable to fe1v' e'i;-gn" _____ gzubstance in. the blood, A 'V._»i1n.xiz:;ne"«.;*esponse is markediy diminished. .._[-f1§:;s§§3i.:=i§1i removing of old blood sells is " .__i§)st§_ stjériﬁaige af red bioed cells and piateiets is.. icgst. He is prene far infecting: ané " VTr1,;3§1r§mb0embciism, Sgleegz is '§?'€1"§? imgmrtami V"-agar: ané ﬁne E6 Ems ﬁf spieen he izzcmrs 9; germanent disability 6f 45% in reiatiam to /"/I"

1"} whole body. Cak:u1a1';i0£1 is based on aCE'.ua._1 clinicai and sonography findings and <:1in.i,.c;a§ 1. methods described in test books 0f c>'rt11c;p<3t1jiuV:%_,§ft' . it and trat1ma.toIog;y.

[Emphasis supp1ie.drby« mm} 9.2 The said doctor has b'eeI1--_$L1bj€5e.t=ed. to" -;_{:'1%0S-s_ examineztion, whereunder 'é;dmit.s'-.t.h*a,t:"_:h€:v did not operate the Clairnant, but assstiS'tt:d'ii1i"s3. ._d0Ct.dr"'Gt1dageri in the operation. A suggestion is'tnéz.1gi{é"--t_Q.vtije said witness that. the job of g:p1€:e11 in h1.i'rna.1i""é'05¢Y.'§5a11 be Ca1'ried out by bone n%¥ar1j.t)'w"'V"t'a*> .\XrE?ijr:h511gg;€st;ioI1 the doctor has der1ied;.:At: t_his'._jvuV1ict.ur§:' wcmld be 11ec:6:s-sary to extract the c0nim€11ta.ry_.t;1f1w.'%Spi611_L1ton1y Personal Imury News"

which reads'~as"undef:.;_ ' It ts ' $'aJ.b{I1i.JE'€EId that zfupttirez of the s~:i»--j'3*'§eé:'.: is; 2=;ﬁxiW§:11_g><>rta1:1t ('TEQESSE at {iisabﬁity _ :Yc§§§é:'t.!E: after? Motor" x.s'€§r:_§t":}<: ;2.c:g::§a:i€311*:.sa A §?::f=éV:rn<}r'§"22ha1g;§:i may E9131 wi_t'.."§f:_i:1 minu'::s;%s5; ss;'§é§?;a3<;€':3;' Ei>§.:"r€-:t§1?::1 <?.<33.33._;ts:?g{::.n§j.,,-7 ":"s:e:'§a:§i§°€.s:-; ..:':§'313er;g€:i'1<:3; 5_%t.1_:*g€r}L '§'E:s:: §§§§£}€"§€i E"§1Ei1"1Ei§_._§§2i'§i€}EE{', fuzractioras of the spieen aye 1z1:'g€:§y ta.k€z"2 Uvésr by other tis3su<:s, but etomplete spleanecrmmy leaves {the patient permanently \ru1}:1.e3ra}3Ie fa Iifmthreatening i11fe<:ti<>n. Immmlise;§;'£<;-351.3;~'. _ ' education and am.1'bi0'u'(ts i:1<:on113'1§§i;eIy'V. prevent excess disability 21ndn10raIi2';y. V 9.3 in an artitzle pL1bIisheC¥i'«V}3 3}_T Medicai Science [1926 to 19EV3'?)_ﬁé1:1d c.{1;~¢E:;;1;:Exéiagiiavégérifieritd 'V of splenic injury it ha3:"bee11by t}*1'e a"€.1th_()r as under:

"The blvorgd rz1éi1*iVe;g{::1fiert1'E;_fuiaeﬁibzls of the spleen. other tissues;

buit Con3;Vj1é'i;'¢-_» " leaves the paiik-rut perﬁia:'1'1 €:I1t1yV..«#*{1i:ié:=%Ti)1% to ﬁfe thre21t,e:*:1:1ir1g i';1.f€Ct:i0§1". V};-sh' sﬁb£ii.itted that". admin:i_st:_1fa,ti0r":

}1i§h€;*-- ---- --pThophy'1aCtic £1§1ii1'}i{)'{.§{38 are 1§€c;?gi:?e'a:i: "fa:f long E.i1'l1E§ tn} the §3ati<3:m: who is; z'-spkm-:*r2_. }?'u.:*'£§1er ii: is; s;u?:>rm?.?£,<::d A *~§ij,_h21§~'é:E"1;€%"~~'Eegaxé E\r1edécé:":t% Hzizzd B€}€}§i S€',£~'z"i'.ﬁ 'gheié; ",.;@,E;v1i{>1.:gh mo}:"':3 (2€}ﬁ"IE"§1€}£'_1 ﬁr: '£.§"2e fimt: 2 ya-:z::"s;'~x A ; "§:§=.f€% é;:E':§°€2:2§<3::'2_é:':g§ i::§€,~:::t:§{}§':s emgé §;:r*:':~';":*s.z:i;_'a.z:*€: {§:*:2éf::E§ " are pe,-*:rma:':€:1*;

/$5'/""

k..- § 112 9.4 After the mjury was Sustaiileci and _rc_1f't,er Claimant. was operated upon. 2.1 sonograpily tézsi.-._.f"-evéi~sA conducted on Ciaimani; and the said report: <1E".§j§e:10g:i":1'ji§hfg"' : V' scanning report; came to be pr0d--11':::edA axedMff:.§11'kec1._fAaé;., Ex.P.80. wherein. it has been st.at.ed°:;1.1i::1e1* tehe Spleen as "not Visualized". Th'isf'1*seporf is I1€;t":iiv§§-;$i;it'ed by 'V insurer. The evidence voﬁdoctei' w1«1 ieh~ to the effect that the spleen the body of the ciaimanh r'§gxE;1t:1y so tribune} has accepted? of the doctor P.W.5 of the spleen cannot be Car1'ieﬁi'QVe'-by which would mean that there 13:10 S}5iC'€ 1'}'iI"1' the body of <:ia§m.';n1t. In '\;'i(;'VU ef thie oare:sir?i1e11:*1ing._evide:iee avaﬁabie an reeerd, *£;r3'.b:m;>;>d wax; ees:*§"ee%:V ' "§::esv*§.£§.i'ied in accepting znedieai exgiaiemte as; iii.-"ftI'E,C§E;fi"__€;"f€: 3:1}; .ef'_%aA§n121:'1ei;. .' . E{§%."V--~I'=»§<;2a-* E.a,::°:'zi:3g; 54:1: €,E?:e ésesssiue 0%" €§§f&§E2?}i§§'%;.§' it ;<_=t=se<;%::

fr{:.t_1é"3;he evideime ef d<>c:t_e'§" ai; §>e.mg:r21p1: 316 ef hie \ 15 evidence exirezcthed above he has sspeeiiktaily stated that spleen is an important organ and due to the loss Q'f..${p}ee:1 'there wouid be 45%, permanent disability t.{:«~~--the'__V%%h:{§1e body. He has also reitee1:"at.ed and s:1bstia11ti'a.i_edfthe V' assessment by contending that _(:(3jr1_c:1L1$_:'tdi1"based Q11"

actual clini<:a.1 and Sonography :f_iI1<:1ing§s in the text books of o1"th0paedie"«--At§\:)umc)§1«é§.}£§g'A' percentage of disability as by ihéf._C1€}C1f()I;'"P'.W7 .5 is' not dispmteci in exactit,__u.de \1rh_i.1.e"vc:r(:ejs €X3H3.i,1}iK1j;§ the said Witness. The thrust the i--erO;»:.s»._ e2<:ami11a'£:i0n would suggesf $1331, e'§re11 t)fsp1ee'n Claimant can be 21 notfriiai i'f1<:1iV*i(i{j1':1e1V;=x5éi*2ieE'1 fact. has been denied by the doctter . Erigwqiexéx bf {E115 jfétet alse this; court is 210E. imtlined to d;i..é~:%1_:rh *:h<:.,Ei11di11g 0? the fribzmed whez'eu;:'}.der it has ..3,sSE::_$73e{£3i: the £iiss'é1'bﬂé*{;g* 0f the <:12:1;m;21:1£: to {he ea.-'h<;2<--?: hedy e;s§'«:§{}%v.9412{i,éé§e2fa§*€§e€% e<>:":':pae:1$2':'%Lii0:'1 u_::1«:§e=5* {he E':e2:di31_g 0? g}?-E..?';'.2.':t'v«ie£LE23.§V '&.iE§.;:§J§;%j§i'{,E§}! , theugh if emaéd éieare been {."éE}{i€§' the hee{<§.§::g__' 1{s:~;s~5~.;" of E"a.m::"e %.m?:er§:é:<, in 2:§e::a»--* <23" E3125-3: {§ie{7ez,se&3a::£:>;':

-w_ '~m2:de ".i<1eé'ei1"s zzhove E 8.13.} {if the e.<msider'e:c§ view that "£6 judgmem: and award passseci by 1':r1'bu:1ai in a-:-';s_essiI'1g disability at 40% to whole body cannot. be h€1d_Ef':(}, b€:'éfiflhﬁl"

€XC€'SSiV€ 01' Lil} reasonable.

11. Though Sri. Mutturaj :e:id\?udé§':3.t.E:T1»jtf02* claimant would contend ifhaf: crlaimant ¥¢:'1{;it1éd for' enhancement of c0r1r'1pe:1se1Vt_é_?:(§E:1A:.;'_ .1;€i2T{3_;A)r§*fitiati0:M1 of entire evidence and V A the r1e1t.ure of injury sustained. by b{}L1F'{. is of the c<)11side1*c~:ci.fa4/.i<~:\;Aur has been awarded by '1i.rib1f1_n__a1 and does not 0511} for axly er1:Ia_'e111c-eJ':3.Vi%»éVr;n't:;:;.. (;)f"t}'1e above discussion point Nos. 1 by hoiding that Compensation ayvardééed "by §:rib':'::1a_§__i£s just and _z"€:21S0I1ab§€ 21115? 61063 not CE1}§'fQ2' sari}? 'm€j'd;ifi(:ati011 whatsc)ever, A ihe faiiozvizig :>:'<§;eF .15 pzuesed:

A QRDER V' E§<>§;.E": MFA R'{::.2 13E4f2€}E{} 2s;i:'1<§ ?\/EFA NG.2€}'?'?4/' 2813 are h€:*eby §§1*&;r:";.is;.ssed 5:;%// 31 ..._NR::1%$* 1.7 The judgment': and award passed in MVQ N0.101.4¢/2008 dated 25.11.2009 by Additionai Civii Judge {S'r.Dn=_): « Additional MACT, Gvc3k'a.1--:,A _ confirmed.

No 0r<:Ie;: as to costs The amo'um} .~i.13 dQ.pUb!i-ii':ig§""..{?1'(1E3}{;(§Ci"'Hg be transmitted t'<a3-- VA tribunal for wiih the }ueb1gr;3'erii" 2i':1d"3;wé{'1*d '£1*ibua:1aL Iﬁ"xr1§:ur 'the.,.A"appea1V'bei11g disposed 0:1

-- .rI§erif.s, 1038 1 3 / 20 1 O d0€ss not suf"vi3fe~:i70~r és;311éide2r21ti£:1":. }'xc:<:ording1§;., it is ' Vlwrﬁay diéiiiigased, Ed/'* EEEEQE

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