Karnataka High Court
Khader Mohiddin S/O B. Hassan Beary vs Abdul Khader @ M A Khader on 12 January, 2011
Author: N.Ananda
Bench: N.Ananda
2
IN THE HIGH COUR"1' <;>z~' E{../~\RI\?A'i7A_KA A'1'I3ANC}AI{ORE2
Ii)z'~\"E'E3Ii) "i'I--1IS'E'HEZ 1.2m DAY 02:' ..IA.NU_ARv
BEFORE A
T.HE- HONBL-E MIz.JL§S'if¥CL'.?.N..A:;:x:Az§i5%f'§ ' '-
M.§¢?.A. NO. 4* 1 1' %
BEWVEZEN: V L'
KHADER MoH1;)1;>zN _ _
S /0 13. HASSAN__I3'~EEAP7{Y
R/OCHURCH ROAD' * }
NEIHRU NAGARAW" '
CH1'KMAG:AI.,UR; _ % A
* "-"'¢;;'APPE?LLAN'I'
(By Sri K \{.Z;f:f~J"I(A'{*-E-_VGC)_§KZE)A, 'A1;\V.)_ »
AND
1. ABDUL K¥'§A_[):_E~R@_Afv1. A KHAD ER
S/O "M_QHAM_ME1).é
R,/O PAMVPAVNAGARVA
.. .:.5HANKARP%:-:RA _
- CF}[?AK_1.V,{;AGALU'R
'V C: 5/0 ON. ABEDULLA
. "=PRO.P.';jCIfE'Y PROVISION STORES
L;;é!m,:;1
(:I~§I§i_MAGA1,UR
V' «M195: BRANCH MANAGER
-UNITED IN1"f)iA I'Nff5U¥€,A.NCE CO.IfI'}7).,
C RESC EINT C C) U RT
E{.E\/LROAI3
2
CHIKMAGA1-UR--577 10.:
. . . RESPOND EN1'fS__
{By Sm' M U POONACHA, AIDV. FOR R3; =
NOTECE 'F0 R»: 8:. R--«2 IS I)ESPEZ';\ESEI) WITH}
MFA IS FILEII) U/S 173(1) OF 1vw AC'i'.__AGA1NS'i'
mm: JUDGMENF AND AWARD % ..I)A'I'E'.D':' *:*:~'.~1/j};:2.. ;<20oa_' ~ A. '
PASSED mqswvc NCL89/2007 G§'THEQFH£:(H?3Tfl$\
IfiSTRKfl'JUDGE AND PRESHfiNG"GFflCER.FEST~
TRmu<C0URv18:MACRma(3HKMAGAufi1W¥§§£¥V_
Am1fiWNG THE cuuM% PBWHONJ»_FOR.
COMPENSATION AND SEEKING ENFL<\N"CE1VfENT OF
COMPENSATION.
This appeal (iOI}.'1i'3f1v'.('__5}_--'L}}:1~..fifJ1:":' this day, the
court delivered the follgxxdxjggw __
°\,JUDGm§N?
This '~<:?;1»1mz13;:1t;'§~.'L_'a;§péa1g for enhancement of
c0mpe'1js21i;i0':1.'*".V--~.__ "a " 'V
2. iaaxfe heard S_ri '~*Venkatego\vda. leayned counsel
. .°=fo1"L-2i:p}§€:}1an:, and'S'1:"i"M..U.Po0nacha, learned c:o'unse1 for
A file .ir1»:~3 Lx1fa'n c:f: 'g.:3rnpa1113f.
3. Eivcxi in the e1bs3r2nc:e of sat.isfact.01*y evidemte. the
ff f{'i**i"::-'unal. Iftaas heir} that claimazlt'. had Sufferezd fracmre of
fight. peivic: boncw. Th_e 'E"1*ibu1'1211 a1(:(:epti11g th.<: medical
. 5 ;";
ya /ul?'v'--%,§ :
3
bflis and ciisalbilitiy evexluated by PW2~D1".E\«'1.G.S1"idhar,
has awardeci Compensatio:'1 under fo11owmg._§ heads:
2
Pain and ag<):1y : Rs. 20,000/-- V
iVIocii(:a3 2 23.000/-
Food 8: mmrishmoot and . '
.At.te.r1c121'm. charges : 6,0001 4 '
'i'1'e111sportatio'n and misc.
Expenses Rs_. 2,;0VO'0'/.s--{'y
of ear11ing_I_§ss
TO'1'AL *
4. The learned has
submitted that 1' V awarded
COIIlp€1'1S£1ili()I1 j'.oyV21r(i:ss»- and loss of
ea1r11i1:g:s dtisrifig1é{1d~'Lip"perio'ci:~--The ir1suram:e company
has r1ot:.fi1«ed '1'1'1e1'(-:'fore, 1 cannot. roopen
the Afi'11di11g§' " r_éco1't:1eoV_ }j'y' i',ho Tribunal on the nature of
i"11ju1"'io3:s; of disability and quantum of
compo:f1':s;a1'£:ionQ}. In the ciroumsstiances, crompensation of
%€S';«0OOj- 'isLA4jav¢21rded towards loss of income during the iaid~
nuo oeood and compensation of '€10,000/~ is awarded
«' :. tO.W.«3FdS loss of amenities. Thus, claimant is entitled to
iadditional compensation of 216,000/~.
3""-
e:,\,~..M
4
5. In the 1'esu}t.. I paeas the fo11z;)wi11g mcier:
i] "I.'he appered is a.11<)wed in part.
ii) The .impug1'1e.<:i award is m0dii'ie_:i';'~..§é:1}j:a.z1(.:i1i§'§ _ 9'
c()mper1saii<im f:"0IIj;' "E€'s. 1., }_?,'«gQ0€1/f'. 55'.
1 £38,000/--.
iii) The rest of the axrx+._5a:','iL<i» as "it:'..r.eiaté:_sRte ¥ate of "
interest, imiriod 0fV_.a€§c:.r.ua.i_Vjof i'n'te.r_es:.'§and the
liabiiity of res}ondenVts"is~..co§§'?irmed.
iv) The_eap_portidr1rr2ept;'A.§ayrTi'erjf7end investment
sheii .ii1.t<$'7_@ €::é;cio_ _év.Q'i"\fé(5"'i3y the Tribunai.
....
A sefe EUDGE vg'1'1*, * -V