The Divisional Manager The New India ... vs Sri Mohd Ghouse on 3 March, 2010

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Karnataka High Court

The Divisional Manager The New India ... vs Sri Mohd Ghouse on 3 March, 2010

Bench: A.S.Bopanna

in 'THE HIGH courupr CIRCUIT BENCHf'A'!' 'DHAR;WA1)___ - "

DATEI1 THIS 'rHEV3rd nAy 0;€* n:.a.if§§:1:r2'9i04"'v% 'V _ ?f£E Hox'31,--..E mg,-5::$TiCs;i%A.s%.' 53'om§.NNA §i§.F..§L "::a. '5'ié991.§é0$. ms;

"'«;;_fjeIm;;Ii;;A_;_1f5(3;éV 521§_;,{_2e9s may EN ?v¥}?":'§~E\§f$§';j§?{§§i-;"'20'i}8""

gE:;'%§;§e:;?::~i;' ' E , 'fits: f:§§s.§:?Sim1a£_Ms31§ag€r A.'§'h& fﬁsvss §.'!1{'iiéE1 £Ess:1raz'1¢§: €393 Exéd, .. «.13 éibii « ' 1 ' » __E~v"E»::§;«.b?;:;,:f'1""'it:.;::: {Beputy Mazlager ' . féﬁygir-..I1§.di;az. ;§»SS1:;ra3:1{?e Co. Ltd;

--..V+,Regli0i::a{1?}§fice ' A Na.;35a8,'j'..~l}nity Building Annexe ' {E3}; Ski; M 2;. Soudagar, Am;

'Eviisgian Road, Bazzgalera - 1 " 3 z%f3PE;Z§,L£:?JT kgm }_. Sri. f»§0.h{§. Ghmise S; :3, Mohd. Eéanifa i3h€:ra¥;'a{§za.£<:--§:

ﬁgs: E31 ytaars, (Eco: Cieazzer Q} :3, {}a;1:2&S§3;a§2€:%:1}a,, Eéizéﬁ 3:

9*:

?'~»J 22;, Sri, Mohzi. Sadiq Sfo. Babusab Jentii * Age: Major A .3 Owner of Goods Vehicle: Tata»'é*%Q7._ ' Bearing Ne.KA--25~B-'?38_ R/0. KaIfig3n11ava1'a Yellapura Om, irfubli " A' ' fg '§?Ef:$P(}NDEN1TS (By S131. Sines}; M. Kui¥.<:aI131,LAi;{vj.. :a;~.';r2,1' _ Sri. Mahesh Wodeyar, mv; for R2)' ..

MFA £%Z0.¢§'«7Q9,f2£}O8_ IS.§7I.LE3D U/$.80 {1} 0? THE w.<: ACT; AGA1Ns*:'V'1'=:«'4*§:: JU.:;:::;M.E:}-5? -,:)ATEs 29.3.2908 PASSED IN WCAI 1¥'F'~T7(*J}.

opwmgg _ "AN1:)¢:::, wv.c'0.M-M1ss'ioNER: FOR WORKMEEWS CGMVPENSHEQN,"z:;U1:%L:'-S_u--B+Dmsz0N--2, HUB};-I. szxr Mm r€<:--;;§M2;;g;2G:§8 A' A ..... .. V A 3xz;a::a2%,:a:§m;se-

" Sgfaz, 2'~ff:;f.:d:.' Hanifa Dharawautiakar e'§ge:..:"51 gfcigz-s,1'Gcc: Cleaner Egg. Ga.meshapctha, Hubii " APPELLANT {By 821.' ﬁmﬁsh M. Kuiiéiami, Aésvj '"E;;{ 8:21 Mshammeci Sadig S10. Babusab Jerdi ﬁga: Major, Gcc: PI'Op}"§.EE${' féfo. Eéarigannavaza Hakkai Ysiiapura £32131, Eiubﬁ

2. Thﬁ Divisianal Manager " A New india Assurance Co;__ Ltd-.» A. .3 Hubﬁ, V L% '«'~= 'a*.'» <"ﬁ,hRE$PoNmENTs (By Sri. Mahesh wodeys&;V.,4§dx:_.V £or"R--1§ ' Sri. G. N. Raichur, Adzs, 1'.7:-':2rV F12) ' MFA N{).62'1'3;-2098 1'3 F'iTL£';D"'LJjS.30 (1) OF THE we ACT, AGA§NS'f' THE"J§J::>{;rg1E--'§:*§f zygwza 19.32008 PASSED IN CASE ':'¥C).§§AA§A'.i§U--2;'.§?v'QA/P~{F#70/2667 QN THE FILE 0;? *1*}1*"n:"~1,g$.Bc}i;R:€3F13icf3R'=;fa.:x2VD CC}MM§SSIO1\EER FOR' WORKIviE}f€J_ '$--.'_ cc3wrgN5;A1';¢3N., HUBLI SUB-£T)IVISiGN--2, "" -:':*:e;IsV":}x:xB"E;;aV:; Cti§ M'iVi'§'VG ON PG}? ADMISSEQN Ti~HS '§AY,.TEE-.V£7i.{;§i¥f%'1"'D'EL£VE§RE§ 'THE FOLLOWEVG:

J Jnncamsnw B0£§ii§";:s%----«£:'i23imaI;t as $563} as the ¥n$tzranc€ Cempany {big Cnurt assaiIi.:1g the award passed by H16 an 19.03.2933, 83? {ha said award, the " Cémmissioner has awarcisd tiim compensatiazx sf A AA R§';?3;2a2;--§ 2,, in MIQ5; E\§z:u6213j2G{)8, {E16 claimant has saugixi far aﬁhazzcement. sf cempensaiion. En MFA §'xE0.6'?O§,/ 12068, the insurance Cx::m§a11j§z has quastiozzed the iia%3§ZEi'iy fasteximi 0::

E316 §I1S"£13T'&IZ£{'f€ {Za=.mpa::1j§;. Sirzate £1513 iﬁsuxaizce éiﬁamgmzz}? at 3 5

43.

«ll the outset has questioned their Iiability, taken my for corzsiderafjon, SiI1€If;"(}I:1_Ef if ":£o2E:$« not merit consideration, the ;}é:¥;;1d axtise. V ' 2 A '

3. The cente;:1§:i011 ftiize "V}§:a:1.3;éd' «:{§o§.A13}Lsc:.1 for the 39931133: in Mgrgs, $16 ciahnam: wass 110:

$136 werknxamv 1lI1€17f3i"' -- ._'1,§*' 'V;{"€.§'ﬁft<:)'1.1{lf:I1'E befere tha C0mn3;i$$i63f1ef{*fi.; E1: i$.»c0nteii{}cd' ﬁ1at the 'L?€.}fii.iC1f3 in question Wa$;"._=:::35:fxjy'§11;g{'fi§5s31;A :2:t_ €:}_;c7' iféme emf accidem ami the claimant was tz7.s%:;:§ ;"' 0f the Sééliii ﬁsh, which was haing .»q:3--.;»;:*i"iéc§ in £119 .9f;cﬁ_Ej;i;<:l€k in this regard, the ieazttmé 00911361

-;f'fv3fwi'§;:'*3«."{(}T"i}?§ﬁ docnments, wilich were piaced before the rzameiy E:';xs.P15 and P155 Tha said .€i:3<:m':\:;:;§&1.:1e'13;.V":s am said to be the compiaint, which waa iadged " s ﬁe poiica by the {irivcr of the vehiciea The gaid "éi':§¢:tum€n':s are in the Mazaﬁzi sczipt, Pram the contﬁzzts (sf thﬁ same, it is indicated that hrs: is {ha owns: of the fish, whiath was being carried in the iorzjya H{)W'(€V€i', '$116 Engiisix tzansiatian 0f the: Said decumant aﬁﬂ ﬁfzs earliai" v::m;ie:1 sf €116 cirivszr 's§?§'EiCh wag <::%,:3gt:{§; Zaisz' 23:}, E233 Séaiﬁd ma? Em 5 was cleaner of {ha vekicﬁe. Thrareforas, it is centenriﬁd that these documems wotzid indicate that fa-2136 c}aiui"1;£a$ "%;een made heifers: the Commissioner by i11dicatjng":as 'i1é"v§7;§i3 V22' ciaaner of the vehicle since t3:1e_3_:30}i_c_:y C<'5veré "1i%c:=r§§{111_a;11 L. ' therefom, the ciaimant has sought d[efh11i£§,01; of eII113I<:?}'€ev ' _ 3'~'1x1Ver{%'f'{}rt'ftﬁ, "lis sustainable. Havi;1g'_ poi11tcV_i ':o:1,;t*V._»_the'h'sézxﬁig, Eilxzi ﬁzlding Itndﬁreé by the; Coi:ﬁ1;r:;s:€'ssi<§;_*§1r::jj'.,»b'&z2n as3ai}£:d since tha :§;as'hTé:r:n 'réndered by rﬁyixxg Qnly gm tbs:

traasiatizzfi *s¢ers%iae:i"§§?l1§éfi<1_ is not the QOIIECE versien. f{'1%xeAA}€?_?:%n£«:;i Counsel for the daslmant, hawevsxg ' ; 's::$ks_ V'£:3:'«.§€13.t£fy fhe award' it is COI}'t€§ld€(i that the '-- A€:€%zi*ami$--§is>:jTé3r afmr taking mots 0:?" tbs rive} Cﬁﬂfﬂﬂiiﬁﬂﬁ has zvéiiaﬁéfgdhv {I16 fméing cf fact that he is an empieyﬁe anﬂ it " V, " tizgzs ﬁﬂii €231}; for iﬁtﬁlfﬁfﬁﬁcﬁ sitxce than same caﬂnot ha éfciisédezeé ass submtaniial quﬁstian sf iaw.

33. $11 the Eight Qf What has bean {30I1t€I1{§€(i, the 233:: £3 i'»%E'€'§. satﬂcé that ﬁifﬁii Q16 quesiicn rrsiaiing to whaéher them @335 r€};.3.f;i<3};1Sh§§ 0f empE0j§g€:r~5m§1ay€:e is 5. substamiai é.

r'¢ questicn of law which {:33 be ¢0nsidcmé.'i,n'V_ ﬁ1¢V the same goes to the mat of {fie j;Qi'tl1<é~.., claim. in that Eaackgrouzlﬁ, in tﬁi: :£iis true as rightly pointed ou{"L'f!f;j%»t11eV.1éa1;;je8§.V-I for {he insmance CompaI1:f,'~tj:e h:&2x's:V'7mé§in1y rczlied on the document at translation of the Maxatlgi 'riowever, it is pointed out to script it has bean i;::.1dicatﬁc1A AV K'J'\.T:f§>1§'v...1_'LI1$.!}_')€i"S('2*]f} accompanying the fish which in the vehicie, whereas in the t_§a11%_13;tidVn;-.h$::s 5683 made tcs appear as if 1:16 was cleaner Av "'g¢:éz§£§C§ iix«'_t}1£ véﬁicle. "3'h&ref0m, when this asycct of £3516 VV: --:iispz;1tt.=:, the claimant Qughi ti} have produced »s§>m::~ '53.iAfié§}€ﬂd€ﬁ{ evédance ﬁefext the Cazxmmissionsyr to sstébﬁsh his claim that he is ma Warrkmam: and thﬁffifﬂfﬁ, he V' v _»;r%é;s erxiitieé {am he campensataé as dsnﬁ by the E Qommissieﬁer. in this regard, ﬁne 0f me imgertant a$§&c£ wmzié be the stzmé of th& 13' mgpasncient ﬁefem thﬁ ilzammissimier which sf C$11I'S€ weulé bava 'ie has:

substantiated 1}}: such ﬁviéﬁiicﬁ that wcniid 'E26 ﬁ:{3€€§}?E3h§€'. is i 0 lawn It is 110': in ciispute thatv-<iﬁc---.1?' AV appeared before the i::()IZ§3111iSS3£€:}:l{3:§:.7'."K.*éA~;3%1(i }§i5%#d'~ ,120t"

Stané in the matier $5" the "béing workman. Howevcrg 'in ?A:a§1.:~'£§;';§~}\'...:t}3,a:§empi0y:=:r is rﬁprﬁssnied and *.x.:~*a:$=Li;¥;:; ;st:§;*:¢ the £';'.II1}}1()§,.-{:€, but 119 satisfactary materiéi 'i.:{Vi;A:~1z:1't:e¢,{{¥. _b<§:i'&3:r§§ iixis {Z-sari. 6.2:" ccmclusieri what also I'€q§2iff§3 tﬁ_é.€" ti*1c ieazned éliaurzsai "far Ehe Efiﬁﬁiﬁﬁﬁé V-5.7(}'i1}d <::0m.$:1»:1 that 313:: 3; faci 0:' Sims .m»:;:.:i:*:'::§ éice he aiiowed ﬁiﬁifﬁ 6:561: :{if.2":5'.:;i-:§,;(:l¥,; §?i{'('.i1I§S37?-%}.?.TiI27€3, ai E363? the {:ia:£mm1€ hﬁfﬁiii CEH} smiy ' Ufziéi z3.1_:V'£3.§;g§':;{:'}33f*iat€ ciaim pafition iiﬂiiﬁi" ihé: M9103" V€ETé.3:.(L'.§€S '-- :Vi£-:tV miiéar the '%V0:"km€:1's Cam ﬁnsaﬁon 38:, . __ . P '§' Eaj§.2fg 31 ' haV€ taken, nets of ﬁgs said centemioa, E am 130% " ﬁ'2§iiﬁé& to aiiew the apgeai in £13 eﬁﬁmﬁ? gizice flmtﬁy, xazhai :3 is Em zmﬁcad is that the compﬁnsatioﬁ is be gramtséi ':.:.3:;:,§m* 'T {E16 'v§£m%i§me::'s éfampreiisatigrg ﬁgcf: 31$ mfidar Seeziiai Wﬁﬁfam L€gis}atim1 amﬁ th€z'efm*'e3 .9; §§€,2§'.E§'E§{,':8;§ ﬂaw £33120? "£36 iakﬁﬁ E.%a»:::;2gh as} 0p§@ri:m'§:j;.* sigmaizi bi': gmnfﬁii marely beéram-is in '§§§{"ﬁ §.§;:s€z::3%. 6:33:23 :21'; Saii {?i0f§ maieriai was §.3i3(1'€€'§. in that view, since I have already notigeeﬁ ﬁzxat 7the_.é§:i:1p1oj,%e'r:'hé(i¢ ntfiéﬁ taken a stand and had ﬁght Cammissioner and sincé em¥;$ioyer.VV1§1b:3;sVV':~ivi€3ix?' §:,;1ppez--:§fe'd before this Court, in a of E find it appropriate to 36$ dated .19.¢O3.2Gf}8 passed by thﬁ matter {(3 the be ihzashad Gut before 'V main contemiicn is with was a workman 91' not. in this §%;;gaid, cm': decicie on {E16 iSSHﬁ based of: rifm ééiééjjicé iﬁat. would be ﬁaeed since at the fifﬁi A V':7:s_}$téa.':>:'zcé""£}f_1e doatéimani at ElxtPfi5ﬁs was the 01:13? tiacumenii f$:i§.%;§2Ce has ham: placﬁci. The paxties wﬁi 3350 have At;'}:;_;e of producing such avidance befarc the Caﬁamigsierzer.

?CHe:1ce ﬂfiﬁ mafia: siancis mmittad to its ' ihmmissianﬁr far WGrk:m&a's Cam .nsatioi':s, Hub}: sub pa {§§*sE'iE~;§.GZiE is msisrc the Case No.'Jé'Cﬁ;$.NF~'?ﬁ/208?' and ;r'E:é:<;11si«:i€f S33 matte}? afmgh £5: acmréanss with 13%: 811106 €335: §§é§fi,i€.:%§ am ﬁi§§"'€;'3%E":Iif€(i hefom tilisg Court, they shag $2 appear before the Cammisaioner as the of aypeazance 013. {)5.{}4,2Gl0 withaut Thereafter, the Commissioner shall CO11Si£i'CF.. ﬂgﬁ: mattar as axpeéitiously as iqossiblév. ' ieft aptzn tc: be urged 1:)efoxi€ 336 CC)Vi€£"EVﬁ§§:i?-3SiO33£I§x;1','.'VVA . 11:1 terms {if {Em ..ab0v.ﬁ;'?A1'}?A' V'i'{'0.67i'3¥'97;'2f){§'€8 is ailowad in part. MFA No.62 of as :10': arisijrzg for <:20n«si€£t":;*atVi§:sn. £3113-stage. ' " V V he aj;1:§'izﬁi'i 'déigogii hefarﬁ this Cozirt shaﬁ be '£fé§_{§.$:_'-f{%ZTE;f(1~-, "{6}? "'£1'1€ éiommissionm: for W01*km€:I1's V"€'.0§,'1Lp?.:n';s:s=;§ion. """ H '?hi=: Werkmeﬁs Ccmgezasation V' shag deposit me same in any Eéaiiionaﬁzeci A matter is iiecided by him was way 9}? the oiher a£i{1 I%«%1eer€3f':sr, taktf: appmpriats Siﬁps fa? disbursement :3?' V' r £243 ammmi. The Liigs shaﬁ aim has: remitted 2:} the Commimianer fQr€§:1vs;it}:, I ed/~ EUDGE

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