Smt Drakshyani vs The Oriental Insurance Co. Ltd,. on 18 February, 2011

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Karnataka High Court

Smt Drakshyani vs The Oriental Insurance Co. Ltd,. on 18 February, 2011

Bench: Subhash B.Adi

EN TE---IE3 HI(3I"1 COURT {Ti}? §§.AI€NATAK}\ AT' BANGALORE:
ff)A'.I.'IE§3 'I'§*'IES Ti"EEE 18"-S" [JAY OF 'f3"Ei'3}f~ZU§\RY 291 1
BEFORE
'l'P-IE I--I'O'N'BL.E I\/iR.J USTICE SUB?--IASE~i E_3-A§f)I

MISCELLANEOUS FIRST APPEAL NO.3477/20Q_$_3_. j _
C W 3 .9  .

MISCELLANEOUS FIRST APPEAL Nos. 7s24.;':ad®~   "' 

8: 1533[201 1

IN M.F.A.N0.3477/2009

BETWEEN:

1. Smt. Drakshyemi
W/0 I;,a1;e Gangadhar
Aged about 26 years

2. Shobaraj
S/0 Late Gangadhar __  .
Aged about 4 years   _  '

3. Sri. Pu1;ta:--ah"L; V _
S/0 "fI1in_m1ar1na.__  %  
Aged za.b01;i'. 61 y<:'£i'IS  _ 

4. Smt. Shi§Ja,1_Vi1ma  ._ A
W/go Pgtiaielh, A ' '
 about 56'yea,__1j§_'.

» ;Ap})cIV1vam.*NO~--..2 is minor, represented by
' His 1:1_t'>*:1jc:r fi_rs_';;, appellant

 are R'/' "c}_.S§ddap;)a Compound
Bh'ee1'1-1sa'1'.Ld1"a \7iEEag€,
T'L1I11"kui: '"l'a1uk 8a DiSE.I'iC'{.. .. APPELLANTS

VV   «{_E3"3§":3ri.:.V;'E3.Siddaran1aiah & Sri. M.£3.Ryakha, Adm.)

 ..pgN1>:T%

   'E'1":e: C3r'isr:é:.ai §nsu'1'a:1o,e Ce). L€.d..

C804 1, l\'-0.2 1.. Misaian Road
Nééli" S«::z%:xbaia.h Circie



If3a1'1§ga11<)re - 560 027.
Rep. by its ff}EviSi{)r1a} Mzzrmget'

2. Sri. K,M-M2112§e§;mvde1

S,/<3 Kgﬁegewda

Agggééd abezil. .34 y<-32113

No.2 14, Kaillenhellly
Chewlagaia I-'0si',
ChanrlarayapattaHa Taluk
Hassem. I)is1.ri<§'é..

{By Sri.Gu11ashekar, Adv. for R1,;
Sm.'£.. Ge:et.ha N. Adv. for R2}

IN M.F.A.No.'7824/2009
EBETWEECN:

Sri. K.M.Man§eg0wda

S / 0 Ka.1eg0Wda

Aged about 38 years
330.214, Kailenhaliy

Chowiagala Post   V
Channarayapattana"I7a11.1k 

Hassan District.  
(By Smt.      

AND:

¢_ I_Z> rakshyé;r;i.,. ..... 

 . W"/0 I;'}::eVVC:ar1gadha1*
'  Aged =£_1bOLU.,.  _ years

 V 2.  .Si}£)bd1'ei§jf".. 

0 1,e1ira _C§:a.A:1ggadhar
Agm: $330131', 4 _'y'€33.I'S

.. R:as_:§:31\:_13.z§_:¢'rs' 

. . APPELLANT

H " Ra3sp0f1ci€11£.P~E<).2 is minor. 1-epreSe11ied'by
x1_fiisé;:1aE.t:1*z1l guardizarl/r110t.he1". by re,sp()m:E€:1i. No.1

K  S212. P:,1t.€.a£a_h.

" S/0 Thimmanna
Aged ab0u':. 6? years

<3. 3311;. ;'S§:iva112'1.1122a_



Wk) §"L:1ti,aiah
ﬁgeci a'b(>u'£, 56 ye3a:':'s.

Ail are Eifgis Sicidaxppa C(Z$II}§$)()uI1d
E3hcerz1ssa:2dra ¥'i11zzge,
T3;.1m1»:1..:r.

E5. '§.'1'1e:;>. Orie,=.11ta1 h1:~;u1:a1'1c€ C0. E,t.d..
CBO--.} 1, No.2}... Mission Road
Near Subbaiah Circie

Bzmgaiore ~ 550 027.   X; ~1=e,13«sP,r,>:§1':31:«;:\:jrs7~' 

(By Sri.R.Gu11ashekar, Adv. for R5).
IN M.F.A.No.1533/2011 .
BETWEEN;

Smt.R€k.ha BL. ._  «

W/0 L-ate Dayazzanda-   _  V

Aged abou122yea_r§3g   ,    :

R/0 Bommenahalh  V .    " 

Nitturﬂobli,  __    

Tumkur District,   " '   «_   V .. APPELLANT

[ByS11.V.E3:.S1driéiféi:*z1a:}£;ihA, A§§v=.}§_ _ --

AND:

1. Tbs: 0:16-nétfal.,Ir1s'Li'1*a1;i-rte "Co. Ltd,

¢_ Biﬁnch Office","CB_j_1« ,1,
 . 213i Cfi*asxS,}\/fission Road
'  'S1.1bbvaiah..Circ1e
.. .Ba'r1gai0r"<: --f-560 027.
" Rrzép. byV it:5 iiﬁanch Manager

Sfi K..M.Manjeg0wda
S / 0. Katgegoxvda
2 AA 'fxggeci about 34 years

 * .N;:j§.214, La:x;I11aia}*1 B'L.1i1dir1,g

 Katarn Na11'L1.r, \Fidg§oh. 11'\Eaga'1" Post

F Bangaiare -- 560 049. .. RESPONDENTS

{:3§* S1"i.Ci2:11121sh<:§<.3.1", Adv. for R1] , hi , M.l~'.A.34--'?'?'/2009 filed under S€f(fi',lO}} l'f3('I} 0%' ME? Ad agaiiiei ihe jiidggiiiené, emd aweird deﬁed 42.2009 passed in ll/NC i\E0.Ei'?'4./2088 011 the file of The Add}. Civil Judge {S£'.l:}"f}i} and MACT, "l'i;1ri1l.<:ur, partly all()wi11.g tihe claim pei:il.i(31'1 for {'.()ZT1p€f1'1S'c1l,i(}11 and seekiilgg erihdrieenieiié, <>i'€:0r1ipens21t§0n. M.l*'.A.'?82<l/2009 is filed under Section 1173(1) ..lTxlz_fll"'<,i'_j}'5i,ri:'i; againsi i:l"1e giidgiiieiii. and award dated £li2.2009 passed'ii1'*l_VlX7C Ne.574/2008 01:1 the file of The Add]. Civil Judge .{I§4_"_:I'.'l'3i1_]3.,._ MACT, '1" umlszur. E{\VEl}.'(,llI1g 3 eonipeiisaiion of I%S.4,G'9..OO0~X~k- x!Vl'l,h:' ' inieresi 6% PA» from the date ofpei:ii'ioiiVEi1l pay'IIie11}L. 9 "

wLF¢ii533/zeiiisined undar$eeuen i73iu.§£;nﬁ gel againsi ihe jiidgiiierii, and av-..ra'rd dated 23 l7._2O'l1()lpalesed¢in"B.€1V'C:

N0434/2008 on the file of C.ivi'l--A J'11dgC_,[53F.Dl}.)':1E{1'1Cl.'g Addiiional IVEACT, Gubbii partly elldwirig the -3il'E1iV1}1 'petiéieii forrf compensation and seeking eiihaneeriieiii of COIl}})€ili.SE1l,lO'.§i. These Appeals eorriingen Cl*tV<':V1"u\'Z."'lE'il"1.Et COLIIT delivered the follewiiig: ' l ' " ' Jubgmﬁhrfﬂ Sr'i.R.Gunashekar__ is difee'{ed tleiiz-i_ke V.:'ie:ili'»ee for respondent NO}.if}M.ffﬁ_A.Ndl;A1'533'V/éi.{j:i~]:i""'-'.,. . '

2. by the claimants seeking enhancemeiii, of COT}f1vpE§'I1SaV"iiiOI1. Claimants are wife, minor son hand" paiienté "ihe deceased. Deceased died in a road accident thzii l)C€?'Lll;1"€TCl"'..QflV?';3-::'20O8. It is stated that, he was a Coolie and VVV'earninAg'-Rs.6;0F)§V/A; per iiloiiih. The Tribuiial taking the income of rie;:e2zeed' at Rs.3,000/--, giving cledu.e{i.0n of 1/3"! towards ";:ei*::,cim-.:,l_A?expendi*£'.ui'e has ctaleidaied the loss; of depeiideiicy at "'§535,3,_§54,O0O/ --. in all eiwardeel eempensatmri el' Rs.4,09,000/ »~.

3., fax? Eiff-3 {?()i'I}}}f3E'1S&1§'i(}I1 ggrzmiﬁrd ':33; £.hr3 Tifibiizieih ii. iiziosa not @2111 for i11i,«eri1oi't;é1'1{:o.

4, M.EIAiNc1i?824/2609 is by Thé,' (M-*r1:%ix qi.2€=.sii()r1.ing {ho liabiiiiy fixed on hifil. The 'i'ribu.na.1 has iourid i.}'12ii: the ofi7+:<-zidiiig VehiC,}.e was dI'§\-'{3f1 by 23. person Eiavixig only motor and had no iifainirig of hazardous vehicle, Tirie V' on the jEldgH1CI1t of the Apex Coiiri re:--§porijt:€§. in I 'V has held that, even in case if the d1'ivor:i'i.sf light motor vehicle, he cannot the same, heid that when there iesx'ii--ce':i<.ioe to "CiI*iiV€_fE1aZard0us vehicie, he could not have r:1i4'i*.-:e._:_~1. tho iiie negiigeiice is on the part of the Ovgmfjif of person having no effectiv<i-., 1i.c:e:1cVé' to «.:_1five'i.1_1'é- _v<:hi.i:1e and if such person Causes accident i.r1.su::eri" iWi1i'noi~ A1i:i_biz:," " V'

5.'§'[*1G'*N€V€3IV'."i{Ji:S r1O'i 21 case that the driver of the vehicle 'had' no" 1.i(:é:"ii1f.:; 'vbuii ii is 3 case where he was holding motor veh*ir;;1<-:."_ Ei«i<A:o:."'1:'c:€:vn io-..:i1"i.ve heavy goods vehicle. All that was ,i3€C€SSE'tET\j i.o'dri"i9*e hazardous vohicie was addiiiooai training. ~ 6.__ Ccyfisidoring 1,h.€S€ Cir0u.msi.a1oc:es, i find that even in case §,ft;;efo is Siinao viciiaiion of the *é»s:r'1'ns. i.ha.i, will. moi; comic in the way "vi-.i'1ie 'third pE11'{}=' claiming C(>'I11pez2saiio1}. £>oI1 if there is K3i()i21i.io§: of i.<:m'1s:3 'bf;',i\;-'.«"'€;',€i*.I"i [Erie iI1SUE'€'_'I" 21.1111 the insiireci, iiberiy is; iagﬁi _ M N6-jinn :'eserved £0 ihe H'1SL1E"t'.E' 20 i'€?C{)\4-'€I' '£'.1'1£?t 21II'1{)1.I.1E"{,. A<:rc<>rdi:.1gIy, the-:

awaI"d cf the 'I'1'ibL1i":2;1I is n'i<::di'E'ie.d._ <:§i1*eeiﬁ',ing the iiisurer to pzzy C0mpe'r1s21ii0r1 and re(:()ver gm: same. if pe;."mi.ssi.b§.e. 1.i";.he: {}'W'"{1€I"

of {he vehiciie prociuees the d(}{',L1H1E'I1L is simw' E.h:3.i, the c1i'i's"e1f did possess the c;_ue1.Iifi{_:at.im".1 to drive the hazardous wduirzi s1.1ﬂ"ice. ﬂ '' i

7. M.F.A.N(>. I 533 /20: 1. is filed 'ii)§V,I<"ii1"i.«:=.--.wifc-'_" i::~,e¢1.,A She has sought. for eriharicement of (3Oi31::I'§ﬁI1i¥ii§L'iiii)I"1'ibIf'A.1ii:§3 ._ her husbamd. ' V i A d

8. It is stated that the A__d.ecea.sAed. dtiwreij' and had an income of Rs.9,000/~ per" --..i;he Tribunal has taken the i:*1eié1ne:':;;t. a:91"<:i"i1:i:s determined the Ioss of depender3C3i"'at _ " V,

9. Tlrxere is .110 ev:v:1e:~.g§eA..:~£) show that the deceased had an :.iric.Qnae._':df. Rs:.9,.QOO/Q)' 'vv-In.«ih.e absence of the same, reasonable im:o'r:1.e" is "1.,ake'12.A'2i«i1d has determined the comjpensatio'r1 at _Rs.4,49.COO/error eouid be found in the detemiinatiori of the compe12sa1io11..

" .Vi{)u§'*«_As £112" as iiabiiity is ctorieemed, it is not in dispute that, .E'i';§é;';RIi'; shows ihai, the c§n've'r of {he 0'E'fendir:g vehicle had _;§i.issessed. he.avy i'I1€':§'.(}t" vehieie drivirig, }.i€._:c-:nc;:e. To aim-'0 X h.a2:ard0t..::5 \s'e}1iC'l€:, it 1'<:tqz,:'ires; :5-;.c1ciiit4;ic::1'1ai i,'1'a.i11.ir1g_.§. F11ri,1.1e:*, the ownetl' has; alsc) p:'0{i1,1.(:€t1 E*3x.I3'.E?' {E§><;_..f'{8} {Q sE1(::w §.113.'{ i'.h£: v::iriv€:1' of the 0ffe11di.11g Vehicie had Lm.d€2'g{>11.e training.

11. In V--'1'.ew of thee s.~;ame., $33.6 insurer is liable. to inCEaf:'2--ni'fy the Cc)r1'1p<:nsati()11, if there: is any violation, "the i11;~3;L;_i"3rfV'1é». 3;'? liberiy to recovczr the same from': 1.116: owzaer of the vehitié. V A(:cto1id11'1g1y, 4:111 the appeals stand '1 'A * "

Sri}-1.Gunashekar is pem:Tii.t_ed fa "ﬁle fit)':

respondent No.1 within two weeks.

KNM/~

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