Karnataka High Court
New India Assurance Co Ltd vs Kavitha on 23 September, 2008
Author: Subhash B.Adi
Bench: Subhash B.Adi
-.-. V...-..._ y. uuuuw.-...-..u. uuwu. uvwsuu vs s\rwu\uuu1lu1l\r'1 uunan uvunu VI l\l"'ll\l'lf1.ll"ll\I'\ l"u\.'n'1 uvunl VI' nnnsvnlunn I'Ei\Il'! DUUKI Es? "rem I-iifil-I comm 0? Kamarmza AT mfiammgg §_Z%§.'Z"§»$ ms Km: 23% DAY 0? swrskmsn, ' f f _ Bfilfififi E-i{}H'§LE mmmmcg SUBHMH $3 j 7 g.F.A. zmgem afjggas ki gig 92%. :3 . _{3:3§.__ M.F'.A. gaaagzgmg Emmm:
Haw mm &$$E}E+7%.H(§E:_CQ;'*--LTfi-gg. ' zw.33§., mm €£{,"Jr;3$i",.»._ , = "
shewmfij mag}, gkzagsfiwama, % Eaas§mL:3R.E --?;'_.ié$ %Q3'.'.7:*~-.. _ ~ HY I33 Eéfififififi. . APPELLART BEALFQIR; §§g°£',3 rrarm B. §€'vi':®Ifi%fi;éiN§&k, *2-1&5? Pifiéziafitiifisflfglflfi 'sEmL£:, Btmnma, ~ :;- H_E'£¢®aEI.#;iiI£.%iALLI, . %.='1£:m2a§E:Enaa$ mm', ._:.;f;,:;:aE ~---- ram 991. " 2:, fi,'é3 F E! KABRAIAE-I, 4' _r:fa:w?. 5% wzmm Ram, hg:a.LLE$§wM2AM,
-----.-.......-. ........ vvwni us -u-mnnnnnn nu.-an uuuvu Ur lEAl(NA'lA!(A FEEGB COURT OF KARNATAKA HIGH COUR' Eu%.%®§sLflRE - am 683. .g,RE3F~0N§E!i'£'§§---._ [BY SR1, Egfifiifififi 'J' Sfifififfli, fi..}3V., FGR R1] (12% §'El.29'?,I29fl3:
§1a"§'%E§§' mmm, gem: mag? :22 mm, mm awgwm «cm Eflflfififififi B K, .
Efimfig Efilfifi M . 3 ' Vlsfifiéfifififlfifihé ._ LflRE --~-- _§.1a.=.. 4' :;j_ ~ ._ 3: ' am' am E. 33% :m:3:%.e¢;s--st§Ra;§%*%:';'E*:.'--:~;z§';'%L9r":1, HQ.:$.39,. mm z::§m=ss,_ X samm 'mm, = A %%%%% V4 .
'23A§%£:;;:;:"zR1§.* j- :33. 2 2,. "k.%ég2%:3é§:*z§gz?§: - . ¥~
-- * V sgcs ':Ia.:m man, mzasakwgma * ~ . :-. 33.
RESPGHDENTS Ma :13 gm nndm" Secticn 1'?3g1} of MV Act f.aggir,g: 'aha gaaamm and award aam :2.z::..2m jpaased ii1.%I'5& l?§£;,§fi€3'?}' 199? an tha Fla 0f the 14-*5 Additiornal mmg Cmzrt cf Smafl eaum, Bangm City,
--ww.-an wn -nu-uuuuvruuruss-1 IIIVII In-nflllnl 'VII I'\.l"Il\l'If"lIl"|I'kP'Q I11'??? Wu'-'KIN! 'Jr RHKWAIAM mm ;*:%*s;§»;§;s::::, mm sfiawim gm czedm pew:«aonT j%%£or esamgsazjsextiaaa againgg fizfi gaazimmi and award fiamd '?J'.1.,2,(1>fi2 pfifiaed in 2%m§?; 1999 an tltae ma zm_r;¢ 1_'4=h Aéditio:;a1 "
Jzzégeé, 2'as§atm* fimfiem illaima '§'r§..*:rz2;x:a,§; ' Qaazmxg Efiaagaiore Cfljz, SQZZH Rmaéii, ciaim §&%.i:ie:% far cx°:»menmtia:3;a;1d sagflg er-Ji;s::,¢e£t3ae7;:1t% . mi' <?fi}fl§';:%I}$&tiQH.
apwai the on far axfimisezmaaatfa fiay, iimazft fj¢l1cwir1g:-
Ccxmpazxy and $ §$%. ,'z';€a$ ._e2s.}s£;:i7 afiwtkm. 35 iqfizrim an 5.4.1999 mad. 3&3 was immediahely Whcrmh aiiw was trained. In aha has d ?Ws2 and F5313, am has aim pmczucaa Exs.P*.1 to R10.
mmiamszm tka nature at" me ingsury mad thus incszamc fig rm $ t at Rs.fi0;'- pm' day {Em Exam sf fumre earrtzirxg at Ra».58,820/-,
- --_- ....... .....-mu vs' nnswuunnn fiaun LUUKT OF KARNATAKA H!GH COURT OF KARNAVAKA HIGH COUR1 3» '1i'he Emrmad mmmeé far ' thaéz tbs: ¢ t has stamd mat sir; earrfi R$.'f.?;;€flfif- pm. prwiumai "fig 'aha smvw ;$i?;§&:$'sz31 91' hey was E5.'E;,UGii!_'_4' that the wpfimaa was mg day as cm inmma as? tfcfzg submitted that the "§'rs'%um1 '$333 an rather hmds in ex%a.
aha cxhimw e:u'f3m%& that injurim such ax w:1dm':
are ml mm ::r.::m:rac'tza' n . sgwuma ts: shauider magma: wk}: zmmfinn of " éhmt wpansinn.
amucaan uf bath smuum is Ynzaited at A acrimnny clavmasjozma (39% ..-_- ...--.- --.u...... --. ...."...--...--uu--. Iuuuvlu -n-awn: urn Iwannvnnnnn l1!lJl"'! \.-'JV!!! Ur flflfififliflflfl HIUH LUUXI (£113 ?fl1d mam' pubic raméa with ma} *ax11is::;§1'.t§f pisbiac be-1% frac*t1.1r¢ pctmeat. ' 'V rmcmfian ané exmafggégn bym to 5,. heaarmi in his mam has mm ; xsee iI1jL3.E'jE.. km irwcmm of Rafi,§Cfi{-- wha has xx:
daefimits - my éay in the year 39%?" the othw haw 1035 of Q I"rz1':Ig'4;;fE%i'1i'2*:%.§% 3:" gamut amt pain and swam' , . and amnrww, cnrxsaagrw, has mmed very xzmw Ygm aubmm that thn sumpemation Tribzznai 3m higirxly inaéwuataa and retqxxim 35$ a scar' cm: the left: ' ., wairactim and full t1*1ick;:3é$'$; 'gigfzzé, wan 95 Imding ta f ."\ \\' \\\\'."h"fl ""1" ///m vr Iv-mlvnlnwt nun! LUUIH ur KAIINATAKA HIGH COURT OF KARNATAKA HIGH COURT 6 T123 claimant £13. aupwrt cfhsm' mate has F&',3 mad has» §mda.zmfl E}{.P.'3"', %s am EIi{.P*..8 tha cam shat, amt: ., " ?9§§}5¢ ma ghmwaph y sitwwim the rzamm Vcsf.4_3t}1a'i-ifiizrzsfi, ' .
tha namm gym gnjmim the am of the figmisgzz that Elm and at the time fif amdgm shg...--té$§§. and it 73 ammirm the :::1am:sa:r1t 9.1% an and rmirrictzad rnm*4!am2s:r1ti-- _s;t._ she: has last this mrrmi' ga Fiffi V 3315' h ,\ ' V ..... gr file .. t E 1 ' *2L%f L ~ .1m six has r 2 tax:
$33: af Inna sf amr1itim and mco' me aficittxafilttlreetarfiflhas 1 ,. §_3.§:teE§f mmpemamdfi Ifia mi thm" la that the 1% me A '}:2§E:*e:2,f§'fi!f3§- gnmg as szam by thg rztlafmmnt can be: hfghw $33 in tiéw year 1%-3%. Awiying; the applzca' his multipiiar {Saw wuururuuu urn Ina-'III-In-I-rn-urn III 1:171:31-
raiflhtml 'll lil"II\IIl"lI«I")I'\l""I IIIVIU $'¥VflI'\I '1! i\r1ItIIrIIru-1-I I-11-: V-Itrwrlnl 1:: Iur-nun-nu-nu:-nu:-1 nu- thfi éa nmfihfi far: Q$m fi$fi mwaxfis earraizig lafi mp pefiad, ii, shall Ramagazzaw émetwd vi R3.3;,fiGQf~ gmrfaa:
acleiégizazip éiigwagfia Eases af .s;me::#.:ir,§m €21: . ea-;*:m:m«..§ 233: mwtxm Rs$23g@w3%}-4 e as Rafirfigixiéffif In 3:3 tfitla 'm ? 2:235 t «. In all 1:11: siaiazfiazfii. ?§R§&§?é,§§$&§§%}'-V' adfiitfimn tn the:
., % L mhumi with ixztmt a_£:'--,?,}mé_ __ -- I 3 am by :1-m Emuraxma V:::i?£;a$s:§ct9"'a1*ifl film Erma abjmms M by Judge . M Es€.§§»,8%fa firs mgmfia tn