Karnataka High Court
Bangalore Metropolitan Transport ... vs Krishnappa S/O Thimmegowda on 2 August, 2010
Author: S.Abdul Nazeer
Bench: S.Abdul Nazeer
IN TH1F;Hl(3H COLE RT 0r"~' KARN.:\T.:\K;\ AT B..'~\;\'(?}Al..(_)I«*_'<1'-':1;
DATED THIS THE 2"" mw 01: £-\L?GUST 201:): V j" {A
BEFORE
THE H()N'BLE MKJUSTICE S. ;x);JgL*(;MZ1:.(§;:
M1SCI£I.1AN[i()LF.S' 1«*:1es'r .»x1»u?i:A:, ;vt;.»4979/2'€L0;<§f C/W MFA. c'1c0Is.;vo.4:?§72{)(;7 _(M'j)_.* _ ;
MFA 2.. ~ . _ Between: Bzsng_:z1l01'c M0t1':np0.§-iia_rT.V
Tr21nsp01'L C{,H.1f[)('}'§'1i.Li61$:-I;:_ V _ V RH. Rom. SI12it1'['m€1;1g21%"'§,V' _ Ba11g21l01'c;..A ' V' _ ' By its Mzsn2.igi11'g Di1'€,¢f0f.' ._ T' Rapid. By iLsVC.ljiAc€_i..ziky' (V.';'E"E'i»<:g;ij;. /~\ppc§§z1m. . (By Hjrz. I-1c11 L1'k;a.= Aciyfi) '--..AA:1d' :' 1 __ K1'i§;11';1;1j:5.pa, S/<.a'T.flTim1"neg_;owd;:.
AA ? Ag:1:.Li':aimLs1 S4 y<:ur.~..
Kzmi1T1inikc village.
..Bidadi Hobii. R:.s111;111z1g2'11':1111 Taluk, Bangzslorc Rural Dist1'icE.
AV Bc1wé.c11} ¥~J P. Nz'11';1xi1'n1m !\»-'1L:1'1l1y. S/(3 i3apu11na.
Aged about 40 yc.:u's.
Badge No.7(}2. ::.»J" Dem.
Kc.nge1'i, Bz1ng_z1k()1"c.
'3 KP. :\'ugcsl1.
Aduil, Samgz1m1y:1kamz1h;11ii.
Kugur P0.~;:. Anckdl TalL1E<.
Bang;z.1l0rc I)i.~;t:"ic§.
4 The New India AssL1:'z1:'i{=e;.C(>m15ii11';.* Lim"iL1,_e.d, Bmmsh ()ffic:<:. N0. 10/ 13..
Nzu'1da1c:kl1-.1 Building.
2""! F1001'. QLICCP.-.\' Randy' . V' Bz111§gz1l():"c V u Rmptmdcnts.
(By S1-i C.,'i>u:{;:g&;»e=§;;i~.:;y aifii. ife;jka:csi}j;i"NLuau, Advs. For RI Sri C. R'-it\"iE;l'1fii1}~KV£1.1f'.' '3'\7d4\"'"~.._§"017. R4- Nolicc 'an R2 Llisgqeiistal w-i__s'h'.~R.~3 SC-1'VC(1 ') ._ M1«:;.;. C1=:()1§.N0. 4 75/200 7 Kiri sh._r1:1p1:;1:.' " " V S/0' 'Thi'a1*a11"1c};;;i.'\éscl£;:; Aged ':1i.10u_1>.'S~')_ y}:;=:1"s. ' Kzmi1ni1':i.kziAyil1z1gc, " Bidzidi Hohtil Ru1n;mz1g:11"a Tz1lu§<. ..B»:1ng;zi'Ea:yre Rurai [)istric§. Cross C)h_§e<:10r. Sri C. Puitu;w;z11ny_ Aclvj) l3.l2.2.()()5 on the file of the s\«-"fotet' Accident Claims T1'tt)LE11£.tt..;'-.> BE1I]g,_21k)l'e., whereby the T1"ii>tmz=1l ha.t.~; ztwzmieci :1 total emtnpe.n.sat»iot'1L. V of Rs.93.()()()/-- with interest froth the date of the app!ie.g1_tie':1; ti'iEVA_tt~1te :'1-« date of deptmz to the that re:spottclet'1t~elz1imztttt. 2he"«elzii1mth'a-_i"a.;ts""
filed MFA.C1'oh.§\E0.475/2()()7 §ee4k_i1tg e11hatt'teetnT1.ettt'' '' oi? '' L"(.)mpC1}SL1[i(.)1}.
2. 1 have hCL1I'Cl the lea'11'n_e_L1C:.)t1tt§;el ;fu1'*'t*he'fiV;'t:;'ti--es.
3. Leztrneti C-'i)'_1:.VfV1SC--1"§~(')';'.V ;1t51t>'ellziint-VCorp0r21tion in MP-A N0.4979/2v()(}(1uwtattI{iV';*'('311At'et1KLE' "tht1't"-the Tribunal] \-nuts not justified in hotding that it"'i3 0t1v;1e'e_0tittt et°'t.~he negIige.n<.:e of the driver of the ~,bL1.~.; be1:5;;ttgi1i'g, to £118'"C't'tI'})Ul',11lml]. the zleeitlem had 0L:L,'U1'1'CC]. it is "-1;11'}._zttee'._thztI_the:: 'e,l;t"rm'.111t is l'CSD()1]Sth1C for the. ateetdent. It is f'u1'the1' e0tt'tr-:n(-lent Lltalt."t--he';:tt\>v';tt'd of L'ni'I]pC1'1S£1[i0:'1 in a sum of Rs.93.(i)(){)/~ fis on at 'rtt.gt"ts;1' Side. The elztimant \\;'t.1f~; ztgetl ()4 years at the time 03' the a;e'e.i«deht. The Trihunztl was not right in hokdittg the ttotienatl __'*iate'em1e of the L"1L'ttI'1]21111 was R*s.2.()()()/~ per month. The a'1w;11'd 05' C» compensation Lou.-'zi1'cis; pain and suffering in El sum of Rs.35,O{.}V(_)1'«.,' and 10wm"<;1s; Ross of amenities in a sum of R.'s'.35._{}(){)/'-- 2i:'e.--:5i_1s0 "(';i1'f';----*. 5' 11ighe1' side. _
4. Lt'3.'dI'E"1€(,i Counsel for the c'iV;.._i"n«..a_m s;i1'i: 1}V:"l'.'ill~i~ Tribunal has come to :1 e0neh1$i0n th:at._ih'e.g.ia.i;i1;-xiiihad: Vperfiizlneni disability of 47% E0 the wlieiei have awarded eoifiihensmion l(')W'.1I'£ii':i MR3 than havirig regard 10" E:3;';'<'.'--ii'_{lE:.VI':'»-,A_'ih.e.._ciLl.in"i-§irk£ has iosi visiion 0'!" his right eye. .1i'e"ivs;_:gii{1'eri'i:Ig ..i;'r0m ;~;s:i\/e1'e*---;nai1:': at lumbar region. He is finding it i;E.i_f'fi'eu}.l' !"()i" \iv".A:elk.ie;1Vg' 'a_ifie' sqiaatting. The Doctor, who 11215 treated {he eiaiinglnt has-1'ighliy'«.§~i21ted that the eiaimant has suffered ;;e'i:m;1;jcn,; disziAh'i}«ivI.,v__.1e both the shouiders and spine, 9()% to _()'{7..4i*igh't. and 47% to {he whole body. He prays for enh'2,meemenL 'efitlie eornpenxation.
_ 11 is clear from the muteri;-ii on record that the ()i'E'ending
-.._'"'veh}ie.!.e hehmging to the Corporzztion had dashed against 21 lorry h u.
bearing No.KAw05 A3317. The Bidttdi police have 1'egi5te:?<:t_l'-.g.-_1h?.V_ ease in Crime No.3 14/2()()2. 6 to 8 persons tr:;1ve.hing in [?.1z',:1_t)L'l'S' -1- died in the accident and many ht1_t_f1..... ihjureafi.""The. 1'e~gz1'1oV rep1'esehtatives of the pCE'!~;0E1$._ who died Eh the"::e'Cide»e.tt,"~h{1d §'i1.L-:1 ckaim petitions before the Tribuna} of them are MVC N()s.6()55/2()Q72... 6()5§/.?.(5(:)2:'_o{)§7/?eU(}'2¢ :V('._>A(A)5V$fjl2()(}2, and 55()9/2(.)()2. The Tl'.IbLEI]1!t"' elztéztt petitions hokdéng that the drj of ti}? 1,2'/"~o1't)<)1'ttti()1t was respons':b}e 11>? 'gittbl :ff_vh.:t.+twhuitztbly £lW:1I'(1€('1 L'0E11pC1'1SE1.t}'('}'[}; challenging the sttkd _;uttgtnent'~--._;m".t_ "Nos.4978/2()t)6, 4980/2006. 4981./2006, 4t9-8?./2(}ttb-__ mi" V7128/20t)4. A11 these appeals were 'V'~..e_1ttbhfe{}. 21116 :3 c()m"n1o.n.1..gtxdgtneztt and award was passed by 21 this Court on 16.4.'2(')0'4) hoiding that the driver of t11e't)§"f'end'i';i§g Bus 11eh)1'1g':ng. to the C,orporat':on was responsible Hfor the aceijqient. The appeals were zteeomliztgly clisenissed. This is ':1Vt()tVdi.'$~puted by the iearned Counsel for the appeiizmE-Corporation. U in }view t)E"the_jt:dg:nen1 and L1WL1!'d of the Division Bench as above. to u {he f'ir.~;t cor11en1i(.m of the lezuncd Counsei for the C<):'pomLi(>'n.. §.E1;»j._: ~._ the driver of the bus: was moi :*esp0nsibl.e for the a<:=i:_idém'_'ji--:.1_ 1- question does noi survive for considcra£i0n.; _
6. The second question inb§?"x;()nsi(§t.:'e.d :'J.~'h(:{1:I1t'»§i Wtht:
aawurd 01' cmnpensalion by Ehc T1*ibLm:21l i'v:e._c'>;.c;<:ssivc" «;1S,'c.o:}1ics1de<i by {he learned Counsel for the'VCa1'ps:)_rit1Vi@.)1'1'"?'fir 'i1_ inadequate as argued by the lez11'ncq.'i Coun.~;=_:.l 161" <':"1ai:'m2m*..V1czrgfis objector'?
7. T':'1c~DQ'cj!_or,'"'$g.hg) h;1:dV«._u"c-:at'c:d..£h.:=5 clmmant was examined as P.W2. ";3n ::\ii¢i:é3'In<:t;a.H'e.__xfi3$ S1a1tcL1 that {he <:1ai1"nan£ had sustained the fc:--.1_Viowing-_i11j;s1':i.c:3_:§"
_V"(.;:1) Evi§;lé~:1cc of i'r;u:tLn'c of L.--2 and L3 t'm:1svc?1'.~sc p1'('3CéI>:.3; V
(b) V-Ev_iLdci1ce of acute disc injury with neuroiogical ('1£',fi(A'L'-fit:
A 'T ..u({::) Multiple 1z1ce:'a£cd wound over left leg:
"((1) Contusion injury of chest; and (6) haceralcd wound cm-:1' left eye and right eye."
'Cm He lms further deposed that the patient was tt'e21t;=3{1--._ e()nse:'vativel_v with POP. bed rest and pEtysi0tltea'::py. '}f'1te_p_;"ttie'V1'1~te_'2. was cromptz-'lining,' toss of \»-'§.~;i<h>n in his right eye. l.,;stet'"._-._he:w:1§ ret"er1"ed to Vija_\;'a1 Eye elinie. The ()phth;=:|thelogist§_ who: 'C'-(~\'.V2_1.Vlt'1i_11Ve'VLE""' the ehtitmtnt has sent 1'1 report atiwout the L't}1'11p~lc1Cr.|().'\'§x of,."tfigl'1't e_\;=e; ' He lute; 11g;2l§1'] exanmitted the elztitmttt (1I'1'V3'3.:Vf)'L'3{}{)5 21t"1{l_|t1t:;.t.'<')Ltt't5.l the t'nHt)witt_g ctisathilities:
"(M Unahlé tctzi §1Vit)' tI?t§_iect'dLte:--.'tte....t.s}>£a:l Ems of visiottz (h},He is 'Ckj'r!']'.p1£§t1:n1,i1it§i_'(iitetéiitll .1iIIVLVt4§'11hz1l' 1'e;.;io11'. (C ) W_ea'r;;1e'ss:_ 01' b<>tl1'h~l0V\x=-e«_:t' 1 '.__mh:
(d) D§fVfi*=;'t1'IL,§!1 W111kingfiggttztttittgand sitii11g_e1't.>ss leg;
_(§:)"C:'0 pai1'1V"i11V_hetl1 Sh()L1ldC1'j(')i11lZ V'"( F) i1'.'esLt'ietit>11 of ttiiivetttettts of both shoulder joint; '('g.) 'of chest disc i1t_}u1'y:
hth) hoth lower limb foot muscle;
u'"{i) iL~,v';':¥.L':5L'.t'E"t.;lE',('1 over tiursuth 03' both feet;
(j). f?._.e;st.:'ietio11 lumbar m<>vemehts;_ (R) Restrieti<..>h 0i"shuu|e'1es* 1m>vements."' Kt st' 'H
8. The Tribtmal has :,111'ez1dy aw-'a1'ded :1 sum of Rs.93,J(}()()>'.~_'t~.V_ which has to be deducted from the aforesaicl ztmt3u11t.--§V;1nd" 1- balance of compensation pztyabke to the elqitnztttt is _--R}s".'i';€{5;()('){)/~';_ The said sum shall carry interest at (6% per iifi11L;tfi'.'~
9. In the resutt, I pass the 'f'"t")H{)V'A\.7,\f.§.X1éi».' ' 1 d x k (1) The ep13.e:;iEv.._ We in MFA N0.4979/2006 _T1;.¢ ;;t»wtt;%;t deposit shall be t1'z1nsfe1"1'r3§'~' ' . V (ii')v:'M by the elztimant is alkowed in part. _ u h V' d é aphei1e§1.t»Cerpo1'ati0n in MFA N04979/2006 is '-v.«.m-.:{ect _m1tep'catsj':' :1 sum 01'Rs.1,65,()00/~ with interest at 6% per a:111't::_hhf1"0:ht'hé:_ date of the application till the date of deposit in *:~1.dditi(m*~EQ 'ma: has been awarded by the Tribunal within a period "--'.V)'_t" ei_gh"t_« weeks from the date of receipt of a Copy of this order. The Tri?'ouna1 is directed to deposia a sum of Rs.1,()(},O0()/~ out of the o.
12 enhanced am0L1m in a NaL'a011ali.<ed Bank for a f.){3!"i0(f of years. The claimant is pcrmiltcci to wiihdraw hz11'f~yea1'I_3.-'*iir1¥.<éh:S'{'.= '7' The Tribunai is i'uraher dire.cLc.LE to disbL1_rs,e.1_11<: 1ieii§_fiiic:3 :oI.' '&hvé. am<')L1nL to the claimzmfi. N0 costs.
Bmmnmom W Sdj@ ,"§ "