Karnataka High Court
The Manager The New India Assurance Co ... vs Shri Doulatsab on 10 June, 2011
Author: Huluvadi G.Ramesh
Bench: Huluvadi G.Ramesh
{M} Rica Nagavi '«a"E.1Eag:":, Simézzgi Tq Bijapur Difitrict Respendentfi {By Sri C L K.0'u}a%ag§, Aziv. fer R1) In MFA I8I6l2fiG8; 18i7i'2B@8 3 Sm? Gangawa W/G Sifiarajga Eraddi {Pyaitii} « Heusahold work, We Arjunagi Tq ' Bijapuar 2 Shri Raju Sm Sidaraya i'rz:dé.i (_Pa§ii§ "
19 3%? Siudent, "R10 Arjunagi Tc";
Bijapur V " ' 3 Sr: Shaniarappa @ Sharanappa S/0 Shtakappa Jegur, B:1s;i';*Trés;':; TZ\Eaga*sz'; E:Eia;g;é,'S;%ig;§3;ag§ *="€fg g .. Eijagfir Bi,gE;x;'ir:;~?j 'Ij__ 'V if . V §i3§§§€'.'}E}§'<3E'1€S (By 315%. C L K;0u.ja:IVézg§ ;
In MFA 1,8Vi3f2£i0SV V I Sm: Renzi};:;,A2.6 yrs . .
Wis i<enché;p§;a E~I»e1av£::r @ Hegganadaddi . ¢_ }_{{§1,1ss.h£ca¥d warii;Rigfiabasavaiagi . VSi';ndag"i"Td;,A.Bijapur 2 1 :6 yrs ' .}L'i;':3 Kezacijaxxppa Hsaiwag €33 Hegganadaddi E'§':"§..i.t'aGEf,* E~':£{>..3{'iabasa=.:aEagé§ Séndagi Tq Big;-.§§:fz:.
J'.
_;<;ff VS':;':.:{ S§:'éfi:a§%ngap§a W50 Fgvapga €35? Eagaypa E--"§;€'§a:a-==a2' £6? Hsgganadafifié, 5+? yrs ; Hausehaid xwrkg R./<3 G2§£;a$:--,waiag.i ? Sinéhagi Tq, Bijapus District '%<' 4'? Sri Revappa @ Basappa, 51 yrs;
SIG Yamanappa Healwar {E3 Hrsgganadaddi Agriculiurigz, RIG Gabaxaasaiagi Siizdagé Tq, Bijapur Disiréci U1 Sr; Shankarappa @ sharanappa Sic Shekappa Jegur Business, R10 i'~Z'agax:iViE_Eage . « '_ .y _ V . SindagiTa1uk_, Bijapur i1""..REi5§§3.%QfldéZ1E$V' (By Sri Sanganagouda V Biradar, z-'adx-~"; for R14) In MFA 181912988 Ti. Sm: Yamunabai, 46 yrs; _ W/ofianamanth }'i'i:§kur::bé§*" * Hoiisaheifi §1'\.fC%£'E{,'"§?f€} Baiédai = Sinéagé 'F§;__g. §§';§Vf§§3{;?_v_§:§-§g§;*{;}.{"' Sri Ha\nam2_;fiiia_,.'5'T--1:yK$ ~ _ S;'0N'?ngapp3" Hfi§.rek1ia7ui:ar' ' _' Agric.i:Itu;'i.s:,.R}o'13»?::*u;ia'1"~.__ 1. ' Sindagi Bijapuf Di.,<;t'ri~;:_f' " 2 Ex) 3 Sri A.Shankaréppa '@ 7;<;h22i*anép-pa ~ « S;'{§.:Shé§<appaIégu.§V_ , 'V " & B'B%in.é'S'::., Rio Nagax}i"\fii§age ' VS':;nda,-gi'T312;§::,v Bijapur R.esp0§:ci€:.1*:is V {By Eiraéari, Aéivj figs' A_§;p§::§:s; are féieii mime: S»3€}{%} ef the 's;'J{駰§<;§§z:::z3~;
-.. '»£';:§;m.§;:*::~T:;:--§;_aE§<>¥2 figs'; §:"ay%.ng :0 55¢: agifia {Em js;2fig'm$::!: giaifié I%E}..E1,2{3{}'"f iii é "f'§§,§*E?V§f2{§'{}fé; 2?§Z{}{}?; ?;8f2{'§€}'F; &,{}z'?;{}*€}"}?, »:i§;"Z€}8"f Eséifera {he {I'.fm1.1:.1§s:ai0ner €01" W GrE§mr%c:1'$ Caémpensatéen, Bigaput' Bigiréci. The E*'i';7s1 Agypeais; u::0mi:1.§.; an for haazing this (£23.35 ihe court delix»-waif the 1f0§§{)wi.1é.g:w JUDGzi«1E§\?T These set 01:' appeals hzzve iaeen pr:::fc:r1"c:d by the 'I'nsur<:.r..asszgiii-:iV;g?£316 award passed $3}; the C(3n1méss§<>1aer for Wmrkmerfig "C:>1:éfg§ensatitm._ ' Division 1., Bijapur in E\2'<.:. N0.1.95f3{){)(a; 2:-f'§2(>(5§f';' ?7.2§}'2(§€}:?'; _%1{}12{§()7'w;;h:::1 4.1 fLZ€}(}7 (>11 30. E. E .2{}€}7.
These zxppeais ar'is{:= out _;:§§"~._a <:<3m1f:itQti -.{_3;<;§é3r_pgL:'~.;s;<:{i and ham: been :3§<:€::2 mg} £0g_>::--:iha:* §=:>:* <ié$;}{>sa§. At {hf ()%}{§s"éV§['_, ."'g',,{"1';_.'l§1VVA::~?,='{§1 :'4¢}i:r<_§scnt%ng {he insu:'e:' zeubmjiteté ihai the :_:1a.imants haékéz fa.:;}écE :0'«s;§ssL{3,13§i;§s1§'--~§}§g: r€:iat.i<mshi;3 <3?' :n2.1st€;* and servam being»-wzen. the <}x%£;1_@:*A ::>f fl'_1<"-:'.*.»«'c:'i".*.f1<.':'..':Ve and tisermseives £0 aiaim i§1SEJE'E13'1{:{i cmzerage. _'7F.hey wérzjaifitmautherésed passengerg zmé {hey are :10; :2r2{i.{1.a3d :_~§'?<3:"..:;:>m;i¢%:~sz3;:i:>:; ._2_:m.i ;-1§sé<§{----1=:-€§é'1"}s;L1:'::r is mi liable :0 pay $16 c<3z:1.pe:mai§<}n. _§§.§s»:;:s;{«:- _:.~*;:.:i::5m.}:.§,VE<-:»:§ "i§"§_:_2{ {ha {:G:npe:::~;at§<3n 21%-'21rd$<i iaiging £336: zige 0:'; fizz:
11:i§?':':;3:_;?L:=2é:§§ iézzsés.
5 COLI{'zS€:1 t'<-:§3z'<::s'~tc":1*1té1ag $2.3 c'§.a§mant..~; submi1,t<-sd, 2:3; per $.14? (Elf the M0102? Vehicleg Act £98} sfw Ruie 108 mi' ihe :"*vf1(3z<3r Ve%2i.::1€:$ Ruis:-§;_, the i§1suram;:.e p()UC}' it.se1f'c<we.rs the rigk :3?' six <:0<.31i.€-3:5 zmd the p<>'ii':=}-V'h{.§'}.d%:'::f need not pay any' .~;epa1'a1.c: premium. The deceased as ¥¥€]} <£§:§ c>:'1:: §:3§€}?;::/ 'T .inj1'irc:ci were trziveiizing C(}GH(3-S on '2_€a.6.20(}{i »§ié1§"i';1g_ LffrZ?:C§.§Ei'1 I {'5b§7Si V{;s:Ié;b:;)"; in the irmtk bezirizlg NQKA 28 B 4'"?E6.
On perusal of the Grder pas:;€:{'j the C:)113.[13i_§§§}.g3I§k3}';'*~£1711hOU§;hV scverzzl <:<'>nt<:nt%ens are raiiscd by the _.éns:u1f¢r;'.._wha2; ij:;..r1_§>t§g:é<§ is, the éeagsazssd 3:; M33}. as 4339. 'T 83:3 i§.éj:;'§"<:<E *:.é'.§3§°§f.j'fV§.§'2'1';5t?.§.§§€f:f»..§'».§§3 iahs §;2:s,=::;";; azzhéc was cm'@r::<1 with i§1S:Ii'é}1§,(f€: gf {ha"é:f;}j}c,E};:1jt;.:f:1e E9.-r a.s'1'*:1Sur3§:ing Eézzbéiitjg is; cancerzaed, 2~1.s~:. '§}€:15' the ;g:'\>.§r§_.3.%.Ca;z1:; "<3?the '\¥0;'§<m.en':«; C<>1npe11§;at=§0n Act, E923, of commas {ha_vC{)I"§.1E.}"1;iSSAiT}1§C«tj_ righi; in ;m:21rding <.:r:2:npens;z11é<>21 in r:aSpr-gcig <>'f_'<§i??3e-r__:ia:s:;:$ €><<':'t*:p:.:;_;1_}'.*¢7<>,27!2()(}7v , T136. ag:::f:A<2§ th;<.§'d;€£<:z::~;e5cE in C3..'<.C N0, 2;7;';'i{.}{Li'"? is é.;wei.x=e 3,-*'::a:*s. As gz:-"::f fix: E§:tgfi~r-3,:%?;1EVsc §§?'.?:E%. £53 §";2{.;;{}1f ii'? be ;'::i<>g2{€=a'§ §<:s:f she p1:§'§}é_>5s::
sf «'=.~é.€;%2§:».;" a%ei§:"::s';h (,'§'§,4";.£i§;",Z?§§f§.E.'j__«" §}§-';32§(jC{§.,, 2ar'<:2::ié :::Ts:'§:'§"a<:'§::a:€ §.':':">::;": 'razke; :"§1{:_:23 ziézm
-._.§i'2':é.:<::e:;1" fc.:;1:_1's;". ""He:"<-: is 21 case \¥h€I"€3 {he é'.§f.32ii§E sf :1 éw€§'v'{3 3.-fear 0&2? be}? E235 W .2?» 6 been taken. imo e0eside1.'21Li<>n Le aw.21rd huge €1'i"I'l(3U§1E of Rs.3,42,81{)/-- ever: wi§I:1eut e.x;1m.inieg on the aspect of age eé' the deeeziseci.
Oi' COIHSC, there is vaéid insurzmce c<>ve.rage to ec3\;'e;f--A4'S'ix «::e{>'i3'.e':; pet' R 100 as' the K.anma;<a Mom \/'e.i'2.iCles Ruzcmhgch.';:m5e;~g em Viéabjlitf.-t.' in respect of eases other than minor workman. 'So §":ir"aés mtzaei' ~.'.§.i(§1fI<Z'1"*ii¢;?[";. nzroncemecl in the absence of 312;; .'{'dC[{)1'.f;§:'Z%fl&i§TJ1i3e. the'{jam::ii..g;é'it>:1e':' has; " iakee the factor which is app1.ieab1--e [0 a pAe;'s0§i'30:"-m0z'e. éiriaxz-.s%5:vvteen years. it eepeara {here is 1.10 specific §')§"L):'§Z'x_--iy§)i§'ié).i'¥.!V7'}§'I'(}'~fid§3€3VV ifipthe Schedule for ineereeee eeva:e:'a:ge. ie 2"e.<:,;%ee.é' oi' :j3%zae:s;'; 3?€§::2.%.f §::'c§éiz;:«:;ie:i net "e/mre ahzae sixteen. years V1aeee;;se1"%§j;__ tf1~ere"'4x1;e:j1:iV_be implied coverage. if there is any viO_1até--.-ml {Sf"ertfiplejg,;:1e¥1ji""u.nde'r the Chfld Labour Ace separate. proceedings slueuhrj Ede, init§.;1tedA'2:g:fin.:§t'the pezizioeer. In the eeee 0:1 hand, the owner has rem;-1ine.L§.,expatte. V' The Act; thc3L3gh does: net speeifi-tzaliy ssizzie a;s I:VG'--n:>nwe.(){"ergxge (;":f§I'1.5'L1I'2i¥V'E"{';'L'-'ft? pay C(}mp't3I1S;£1ti{)n, when iz £5 indicated ii is %:<f;\:'e.:eti',::p:<j;'::;%x:r:e:1._§:ea;"9;, Eben it has; ie be t_reate<;,E as we wétheui §22s:u§a1:':::e';- .E§z:€;'{fie,'§ee.:g;v2""ees:fl:§ zeéeeezi 55>? zhe age <:»§." §e:eE::'e= "£3 ;£<:§Ma3€?;_afl..,g:§§>V EEEEQQ-Qmq_,'__ gbmgw fik. . 'Z?
-..N} The cempensaiien awarded in respect of ciaém in Cage N0. 2'?f29{}'?' ceuld bf: raduseé £0 Rs;.2,£:9,63i5/~ taking the factor a: £53.09. T1n3 'ag;:~._;hat is taken i1.*aie:: consideration 3% the time of accitisiznt cannei --§f;e'°«:3;.'i~.» the higheir sifie the accicient ii; of the year ?'_O£}.6,__' Appeals I8ifg"2f}O8; 18.17/".?.0i38,__ %g;:$[2QG9%' 3'»4Ffi,L E8'16f20{}8 is aiiawed in part. jg} tha£, .th§e§j'§:.0::;gen$€1§:ib;1..iA$; f€:CfUC€§ frem. Rs.3,42,810i~ ta RS.2,29,635,/V-.' V:1;3g:x1Lfi'a5;I?i£:'»V§:1'; be permitted to be withdrawn. .H0wever: :i;_1 f.v'1_'I_:A zhe arneunt; is; as:
pa? figs: §f:}e<3§.i'f%;*,& 1.-:.;m":"::§;r1E-..«,:-é?§a§f<§«:%;§,_V" Re:fi3a%;é§Bg_ E1E"'§'s€}l§E2E fie zefztzzagiaii is 3%: 'ikuf.
93 .s ingurerx v§;§§;34,?vg=_.:"s,;.§&"
%.§:r%_%'?;' ._ " <25 52> 55> §fi$»A€fi5.s'{€f:«£g;.n §-- --. v 3 .
saw gimafi 14:24 , . .....