Sri Thimmegowda S/O Hanumanthegowda vs Sri Basavegowda S/O Annegowda on 23 March, 2011

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Karnataka High Court

Sri Thimmegowda S/O Hanumanthegowda vs Sri Basavegowda S/O Annegowda on 23 March, 2011

Bench: H.S.Kempanna

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BEFU RE

THE HONBLE MR. JUs"I'z<f:»E ..r.14.Asx:='«::iE :§ziP;?3.:\3:§I;{},  V

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BETWEEN:

1. SRI.THIMMEGOW{j}A   
S/O HANUMAN'F}E.'E;§}QW'I;§A, u %
AGED ABOUT 51 YEA1'-2:8;---»*   *

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AGED :ABQ'£}'Z""4E3.YE;g«'%R€~.. _-  
BOTH ARE R50. Mf'11pI)ANA;~§A1,1.1 VILLAGE,
KA;*I'1'AE'AViHOEfILI, HASsAN'*rALt;K,
HASSAN D'iS"fRi~CT;__ .   % ...App1:::,Lzwrs

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E\/IFA FELEZD UNDER SECYTION 373(1) OF  ACT
AGAINST 'I'f*£E€ JU'I)GM£§-I\?T AMI) AVVARI.) I);-¥i'E3L* 3. "J7 I;»2008
PASSED IN MVC NO'2440/2006 ON T}-iii P'ILEf.""C}_}§'.._"fflli
ADDETIONAL CEVIL JUE.)GE (SR.DN.) I.'\f1{*ZI\/II5?«}:7'R_;.. }7&Ff3'DL,

MACT, HASSAN. PARTIJX' ALLC)VV1NG TBIIE CLAiE\/1'  
FOR COMP1'3NSA"£'ION AND SEEKING ELN}i§f';NC.EM {§f§§'T 'i.)F'_  

COMPENSATION 'x$'\?I".I"E-1 12% IP€'I'I§I_§EZST.

Tms APPEA1, COM1i\3G- ON vI¥TQI-%;'f*'IE'i3A«IL»I;-1EEL:§f1E'N5j'--..T}'i.iS

DAY, THE COURT' £)ELIVE¥ZREI3' 'F1*I'EFO-L1,0\VINCf ': "

Juadﬁgmigk"
This appeal by" {$16  di19é(:téCi against

the judgﬁlenti and 'c~1V-}'\'rV€i:V*.LC'i  passed in

1wvr{r&i24;Q/éb06 bythg"AddL cnuTJudge(sn:nx)
MeH1ber._'-- rjhailenging the liability
f£LS"E€H€(Ai"~ _OI1v   respondent./tuwner and for

€I1h_tL€1{3_€I11€DT;hfif'(f()IIip€1'1SE1'E.i()1'1 cm accouilt 01" the death '~ __ of ;ﬁ;(j(l€E1S€dHKEtﬂ'ﬁ1E1I'&1j'L3. in a motior e1<:c*:§d<3n1;.. _ V ?,_Q.Th_é"b__rier'f facts of the aIfe3:« Vea.§jT}3£%:*iiar1t.s/::%E;;iimam:s are iihiz'. par'em'.s of ihe:

Ci€,C§%&1Sf3{§ K§11'1{1hE1?;"EijE,1. '§'hey fﬂétai the claim patiticm befk)réV,t.}ée: i:ribur1a.1. ciaimirzg <:é<>:11pez1:aai;,i<}11 an a{:C<>u31t ('§E?£ﬂ'h sf €.E";eir €i€i{'?é'fE5?;S€:'.€i sgezm in 2; I"§§1{'}'iZ()£' atratidem. 3

thgzi, i:o{>§§ p£2i<:s:-,*. an 'E§.«%.2{}{)5 211: a'E::<>1,:i. 5.38 E)«m:: 51921? Meihziveem Ci_r<:k:. HE1S&E'>EL};'},, invaiving me: fI1i)i'OI"Cj.?{fE(i' bearing Re3§__g11mN<>VKA--}3aKv7393 owmsd by first resporzdtent and i11s311r€:d wiﬁ": the Sc-mend ~31". {he I"€'.1€V£iI1ti point: of time. ' ' V A It is their (2.215-39: that the 'about, 23 years" e1ect,:*i(:i21n/agricu}tt,1rié€:'__bf;pr0f€s9i'{>:1=<3éurf;~é:ig, more than 36,000/-- pm. hélié? .;invdprior to the date of a<:c;'d7t3.1t. 'I'h'é v¢;é1's'AVihe£r soie bread earner and they i'1avE%"i]«3 csth'e:if'V~»<s__t).;,1rce of income to su'?5§'tMéj;ir1[A '3'he§""haVc: been subjected to deep frleeratai' elgmay on account. of the untjmeiy the in the aCCider1t. Hence QI'1*~ {a11--.'=th'e.sc-: they filed the ciaim petition I i:!?.a§mi.ﬁg_.(Eo1f1:p€::1ssat,i<>n in a: sum of ?"'10,Q0.000/ -- b(:"fOI"€ Trﬁ) L1 .

'After service 0f m';t3'c<3, §:><:st'h the rasspondents "-.Véipp4:§e1red '{.hre:>ugh ﬁat-tir iitgmxisseiss. H£>w«:%x»'e1: the fi1"s-11

--:*esp<>nds3m"»owner did zmé, fiie a1::zy s_;'e:a,t:e:11<:11i;. The S€{.';{}E'1{§ :'<:sp<>ri€§€1::i: Zii'1EE~}?..I.fET'E"' c::>:1E.c%:s;?£;&?ci 'i;h:=; <::ia3'_rn '{3}; fiiing /"

/

- agair'1s»~i;L =t1'1"e.rjn.

4» ;~';;E:21%.€:n€m:. Et Weiss»; <?<;:n'£;e:'";:?3r;?ci :;:%:2::.t' i'.1'1§2 zuttticiezii has .r1m. taker: place: ﬁtie to {$19 I1€:g1i§g'€;EI'}{TfE3 GE" fihﬁ', rider of the maicaz" ifyitiﬁ. P'u_:rt:.1't&?r, {[119 rider d:i_<:£ :10: p<33s€-:s_:a:.__va1id and effecttive c£r§Tvi11g ],ict<3m?:c:=r to ride: t;h<: motm". "at théa f;imr;*: of 21c<:id:*::r1i,. ass E§L!{T'.h, '{:her'a:'.- i$ br<;iAa§:h'(>VfVVLtéI*;1*;S ' and c:0r1diti0'ns of i_E'1c: poiicy. :'i"1?i"e=.3r*ﬁx.1:fz,h<::'_A :-§fh3(:ifi€:aI1}f contended as the deceased xv21S.__a .pi11i0'riv_--v_riL§s? offending nastier gryde i11vc}'i'xr,élCi. in t:f1f*:r;z_ a<:('.--idé;'11: as his risk is not covered L.:1'1*ei_er 1:115'pc§{_4ic§f'-issuezd"ir1' Vrespect of the Vehicle which is an Act. ;t)t§}ic:y~;«..V1:.hf({§§,r are not liable to pay '(':A0i§I'pei*}}$::f;icm] also denied all other ave1'mé:nts-- ma1_g1.e"A:_Ljb§,¥"i;1_it~:«.tfiaimant in his petition and acccvsdingly' ._S0ughi:."'-fa} djsmissa.1 of the petition as ' of ii}"1.r:r above piaadixlgs the Tribunai fra~m€C§v'i1}..Vei11 three: iSf'}3L1€S, '¥T1{e cIairn.21n'{,s in SL£p[){)I'1;T sf t:h_ei;: case gm:

'-§§X3.;.i:'1iI1ed the first {7Eaim.21r1E'. ass PW} 2:1_r2<:1 an': eye: w"it.n<-33.3 " ""i'.{) the a<:£::id£3~m: as §3'W'2. "I_"h.e32 pmduced in all Seven. éiséfzzmentss which (,'.2.1I11€': to §f)ﬁ', naexrkﬁd as Ex.I'1ibif's P3... is 1 //V E {%i/./ Q _;

P'? Tim {§{i!Ii{.€j$§iiI}§{ :°es9p<_):'}(ie:2§. ms;1.:r:%;' exazmirreci fheir z§SS§;.. Mzanzager as RW}, préyducezi one ::1e:)<:'.m'r1emi. which CE:1I'fIf;' 1:0 be n1:«,1rked as Ex.RlE_K The Tr'ibuna} on r::<)I1.side1'ir1g the C3fEtv3 ",;iE1d d0€:un*1enta;ry exridr-3n.<':e cm 1"@cit<}:"a:i held %.hat',-;i::i'1e3 A21C"t::.:i.'c'£e:_'i'i in qu.e$t1'0r1 has talics-tn placrs s+:3i£%ly=011"_' a1(:c%(_imi_1'£ €3f'.vt}ié:

fault of the rider of the n}o1i0r {;y:i:~1§;§.,' c1aima1'1.ts have e$t21bIisheLd"'v._actiongiblcéf Ii"-f:g1ige'nce.V Furiher, the 1f,ribu11;.1'.E~.__100ki'fig exridénﬁe of the Ciaimanfs and the d<3cu1n@2ritf;s' 'record took the income? ~ p.m. deducied 50% out ofRWf,h.e isa§§;1.."VS jL1_11ﬁ~~.ﬁ;axre11'ds personal expensag and applying {Hts _1:'1'1'uV1f[ipI.i'e:2r (..>i* 13 having regard to the age of A"mi{f)thérAA of deaf:-:.21sc:d, computed the loss of 234,000/M. in addition to the same, it f'tir't.}1er__v';:xii2:f°ded 21. 312:1"; of $23,000/~ in all under ' c:Qrfw"erm'€311z11 he:-rads and t;im:'-5,; it awarded 21 total sum of '?2';,'5'?',OG0/«~ as <:r:)rnp<3:'zs2=sa'é.§{,>:'1 wi1:.h E1""£.{€;"f'.I""f3.'£=§5(. at 6% 9.21, ' " W-E':*~:}m the giam-3 af Eihﬁ', pei,it1?:m '£3111 reisaiisation to the {:1€1i§IE%ﬁ£«Sk F'u;'f.E2€-.%:: ii: iifiiéiféifi 'éihe z:~%n£:§I°£-it r:<)mpe:z1$ati:}n f K. ./ aw 6 with int:e.:'eeE: be paini E33; the firm: 1"eep<3:':de1:1'Eeiévmer Céf the motor eyeke a:1{:i 21b-ssc>I_ve.{i. the secreud resp£;11deni',~ i3{}SL1I'€'1" from their 1i:»:?1biIity to 13213;' e::<:3mpene21t.ic>n, The z;1ppe.1Iants=5 / e1a.ima:"1."{s beizlg; a_ggrieve'd liability f£1steI:_ed on the fires': :res=sp<>11cier;E: ()\'ii¥If21€i":'eL1Iuit"} V' qL1az1t"um of -:?:cm1per}_s3at.i(m 21wa..rtie'd"e;:"e £11 .;:1p§ie:¢_JV before this, Court.

3. The learneci {7{)L','iVi'1§T€€1 afgpeiiante/V eIa,1'rna.nte subnliiieci "1;1~:2;_1t the _'Ee':*§jfi;;I;1».'r"1:-11 has effed in not awarding just and 1*ee1s0_na..ble§ c€>m';ieneati0n towards ioss git' e1e39§§.1f;de§'f1e3*_"a11id czmiverzticanai heads to the <:Eaiman=te'-- despi'te.:'~.i:he_ 'evidelicxeé and the documeimzs rexreaked ihat: the deceased was gett:i1'1g an inceme of appiying the multiplier of 18 £:';s?".eé1£i. jef" lei:-.1ﬁ"a1ving regard to the age of the mother of He fL,:rthe1' s1:b111jf.f,ed that the Tr1'_bur1al ::1.iso haés erred in net fastenirig the iiability on the "'eec:e£'1d :**eep<3:":der:t;«%:nsafer £§=.:*;s--."3p.ite they having covered " "*i'he risk ef the piilien rider by <i:<>§ie:<?:!:.i_1";g e:>;:t.r21 pzremium, /' /, 2%; / §';Yy/ iW~_£s:::":_<:a'::§ 21 casse i'r:>r* €31§"1é?éI'E(T€€:§E1£EI'§Ei zzmazi §3'13;'.€?E'fE'3E'€'.IE{f{;3 in re:€-spec? ef {he _Ei21bi_Iii.3; is; _1m1£ie: mat.

4. Per Czmtirzz, ihéi Eeaiimeci <;%<)u.11se:s€1 f;}':*'*.TtI1<:* contesting ir1sure~r supported t;h<-3 in1p1I.gr1e{i~~--j.t1Vd_g1ii1¢§1?;;1i and awazﬁ passsed by ilw 'I'rib1ma1.

5. Taking the rivai sL:bz11i1;:3sic)r3.s.%,fj,the "<3fvide':.1{:¢ and the documenta platted €):1V»1'e_Q<)rdV,"ihés p<)i1"1is}.thai ;arise"*.

for my C{)'r1sid€raii§_01'1 are :w :1) Vxfhether the 'l"_:ii b*m;1{;1I $7x'--'?lLS'r._3:L1-'§Eiﬁ.€d in absoiving the liability" (>f~~'.:he> i1'¢s:_1rCf°'»_gi1i,C1" fastening the 011' V %1'rsi fCS]30IlC1€Ilt~OW'1'l€1'.

ii) vW}}"e'thVe1' /Ciaimants have made out . {of ('3AY.';l.-1'1V{'£1..']i:1V(Tf;'.II{1('iI3i'.7 6;: Ra; P<'§'iii'ii"'1\io. 1 :

Case of the (f1E1i}."I1&"£.I].1;E-f$ that, the first re£;.pc>r;d€11ii~' is the owner and the sc=:::";01'1d respondent is " fahc iI;':=;%i:"t3r of the <3ffe1'1£iir1.gg;--r110t:<:>r e"t};{':i<-:. A<:<:0r'dir1g tr.) '~jEff'1<.::*15L their Cif3C3€3aS£':C1 55-;<:>n was p1'0c:<:-e3{ii_11g; as 21 pinion V-'fider in the {)ff€:?I}€1iI};§ m<}t.z;2r c;:j;;<*1<:~? at {ha time: of El{?(.'.id€}I1'£,' "I.'1r1é% 3:t1f€E.§.€if:'1'EiZ iamisi pizzcre an 2:c{:<3:.m§' <3? 'ah:-2 $2131':

A {;'''<. '% $1, and 'r1eg_E§gé:7m. riding of {he E'}'3éI)E'€j}E' ::'::,z<:§e by 11:53 alder. '§"E"se nffending II}()il()E' <:yC:Ie. ai. the time ef accident had been insured with the E%€33{.T()E'}d I'BS5p{[}'I1dé?I1'£.~f£'1E§»Li1'£1IECf€ Co. by the firsi: respondent '1"'hey had (§()H€Cii€d -«feqiziéige premium C:0ver1'ng the risk of the pillicarg'''ri::1e:*'U:i1::%{§; " Therefore, the second res1:3()r1ci<::n"£:g.:{1f%1:_rerV4'_isI§liaibl_e. fa indemnify the first respondent»ineureti 21n'Ci.V;eie;cordif1g1'y;._ the impugned erder of V't.h_e"~~._Trib'nn,ai -..AaT£jsu(3}V\}ing'V the liability of the ineurerﬂfs nQ:"'$u'%§,'£aui11;1b1e. 'Oenveihe other hand, it is the c:<3nteI1ti0:r_1 c>f~--tieie insurer that the an _ree0z'd is an Act policy. It does n[0_t. £;1i_sC10Se:,"t:heI"fireajiiespnnderltwcmmer having paid any extra'pre1niL1m@j<$vei*i21gg the risk of the pillion rider. "fheafefoife, t',hey<..ag"e not; liable to pay any compensation '§:h"e:' '§fib.un21i W218 jixstiﬁed in abeolving from their '.FhVe._§:3eeo:_1d :*esponde'm'.--inSL:1'e1" have aiso e§is1If1i_ned""'€j_zeir Qffictex" as RWE who has produced the polieyini/xr}*1iVeh is 21%: E'§<;..R"Ew A pt'-:ms;a~E of EX.R:i firstiy v.rei?e«:<;iS that it is not 21 pagtkezgeé p<>1i.<:y whicth would enver' risk of a, piihen 2";Z{%.e::'. ii: is n:';l.};* 21:1 Agiii ;:}<)ii<:y. if; else 3 .2' //H sky/' 9 does; net: ciissctittsse: the fiwsé: :."es.--';pc:>:3cEe1':t;»:;;w:1e*:r Etaytng paid any extra premium e<)\:e:"§'1'1g the risk of the piﬂien rider.

Therefore, the <:<>m'::em.i<>r: of the c:12.mna11ts t,ha;t the finding ef the '1'ribur'12.11 ab-eoivixlgg; the Eietbilitjf";$tf--_:t1<1e irleurer has 110 merit; G1: the other] "f1efm,s:'I",§' eentention ef the msuret" that tIf:ej,?'z1::e I.1'O1i_:«I§.:Ei'i'?ti_C vtﬂivpeiy any co'm_pensa.ti0t1 is justified afr2__ci:'*the saifme »g1}so»_' '1'1aS~, been rightly upheld by the TIF'i.bh,1I1El1V.a1H.d it :ti0e1;:§vtiOt Cali V for any il1t€I"f€i"f3II'1C.€: inf VV'f7'-;1rthe19."Atl*ive iearned counsel for the e121in1Tat1t$i§ p that. atleast respoyjdehteee pay compensation and then t}f1ey_ be '«§iireL:«£1e<';!.,<"toH rettever from the first reSp0ndef1t_4~b1vner. VI to acrttept the said submission of t1;1e"<:.our1sei__ibr the appellant havirlg regard to the .°*p:e':~:en¥§"'p<isiti<)n Eaw that holds; field as on today'. _ ?h,§5I'€fb'f§3 , -ti:..e "eaid submission 1'53 also rejected. In View cf wh21ii'tSV'ej'stétt,ed to E1bC)V€).; the 1'i1'1c1iI1g of the Tribune}. abseéxring the Eie;bi1_it;y (:2? the iI{1S'€..EI'"£fF en the ggretmd that .e 'the-y hvave net eevered the ti:-:sE»<: of the palilien rider is; /"

J' §"%ey// E (3 Lipherid zimd it is E1ffi'§'i¥.'1.€;EKT§ 2:-md E:h€:~ <.%<mt.er:':t:i<:sz'1 <3? {he itiaimants 21c':ct<)rdiz1giy £53 _r€j€r.<:f:e{ig

7. Real-"eint No.2 :» The 11€:::v;t, aspect: 110 be c:<}.r1ssic1e:":3d is xv}1r;'t':%1é:d ii-he claimamis ans: entit1e<:1 to 21:1}? €fI1.f1&1.1"lE?€IH§;'"i"1:f ' ctompellsafiorz. It is. théé Case ()f.:'£';hE?..{)I.€ii'I11£11'ii§.ii., w11QfA.afr:

the parentﬁ 0f the de(:ee1sed. f;1f1'c1f'.t'.11'<';?_ decieaséd ,$A'a$.fag;§é&._ 26 years, an e1ectri(:ia11/a.gf~i.cL11t:iri;~s'éj ,bj,~i vapI:('5f€$SiOI1V earning ?6,O00/W p,m. }*1<)wei;?eAfL_;'*tﬁxai <é121in*1'2:w:11:S did not piace any chucking me1t.:>fi2é,l~--v$'L£bs.§42i:§Li.;i1;ing their Claim as dééeased. Tilerefore, the T riburﬁl " :akiﬁg "iiitrc)_:"Ta:§:V.z,sidere1ti()r1 the age of the deceased""a_nd_ acczident. has determined the inccufzxzepf utThe;"d'ecé:1seéd at 33.000/M pm. As the 'has "tz§{K;'e:%iv1 pkacte an 15.42005 in the 'C1i'["f3L!ifIESsI:Z'€t}'f};L"3F;"ES".Elfld in the aE3se1'1c:e of any material up-ié",c.ed the i1'.1<?:omc af €5,000/~ per month «:§E:*;.é?:'m"2i.:':ecE"¥:>3; i;h:--: '1' :"ib:.1n21E iS'5'j'L4ESil§fiIii'C'§ and does mat cal} ' V ."f1f;}.I:«r'iﬂf-6EV'§érﬁEZQ€K /-= £'%?-s«""/ I E .,;"3's.{iI}EE'{lii€3dEj«,«'. '£:hz: <T:'§.a;i':";'1;22:1E.s3 a2:"<~% 31319 peimziiis of the d:'3C€fEiS€fd' He b£?i§1§..§ a ba<?§'1t:;E<;3r.; 5€}Q»'§fz Sf hiss i;f}{T{)f1'1€ Wiﬂ have {.0 be ded1.:<ét,e:ci 1'.<)wa»1}:{i:~3 1.11s p'e:'s'5<)1'1e11 expenses, D<~:d1,1<:i:,i:f:g 50% <:}L11;. of 33,000/~. mc3r:t.h1y iI1C€)ﬁ"if:_'Q:fw'~i1Vh(3 d€{,T€21S€d, it comes to ?'1,E30(},/~ pxn. and ii.__w:{>uAlud--

305555 0f c{epend<~:nc:y 11:} 't:1:1::-3 <;%E21im_a.m".$'p€:" m61'::ff;h "A_§$V the VV claimants are the pe1rents. of t:I';¢:~ L"§éC::.é.e1S;t:.dA'ir; apply the mu1t.ip1ier, the-2 t.}1_Aé"§:_1uiT1j1T€3~1f i?§riIE"'hc{xrE: to" V be taken into c:)n$id£,nfe1ti()21.-"Effie 'é.r:1ai11121ii1:::;--..1'a..a{Ve shown that the mother, the sé€~:§::'m"i'c3.V.E:1:air;iar1i; is aged 43 years.

'"{'here:iVforTé, that becomes applicable to th,e"'.fg),\(2iSVOf and 1101: 13 as appiied by the T 1"ib{1L;1:a£v.i:1V'\r_ie*w' "of'.#;vh21t has be€rr1 laid down by the Ap<:_iX"CA0L11't i'1'r._Sar1a:Ver1'na's (E2136. '1'i3eref0re, taking ail V ' '"i'é§~Ct._€):<'§_§ into 6:011sicier3;1.i::3:'3, firm: ctiaimams would be "V(:.(_j1"Q.pe1'3sation of ?;'2,52..0U£)/ ~ tnwardss loss of 'dép€nd<::f1'§:y'A'j:§9?'1$500 X12 X 14] on 8..CC£)'LEI'1f of the death Gf i h§3iVi",C1€£:e§23_5;::%e:i 30:1 in *;:11<: £'3v{V:{.'K'j.{%.{:_J'I'2E-:k Ef'a;i;rf,h§%r, E;E2:=: 'PribuI1a1 hzzsa €i'W21.I"{§{'3d {>111}; a sum cf §'23':_GOGf~ §,'€T,=E¥£H'{§$ *1'(ﬁ}§'1"s£'€?§'?3fi§{.3§'1.2i..§ Eleiézséiss wiziaéh 27:2 :11'; '2*:{=:t.x,r » $3 is z"1<)£:. jussii zmci prz':>p€.=r. 'i'}2s:'e:£'%,}r<.%,, ﬁr"; the factiis and %Cfi}"(?L3_ﬂ'1$1'.'c1i'I{'if:7'.-53, E1116 <;:Eaim2mi:,:':.--3 £;i.I"E? £:1V£?£lI"d€%{i Ei sum of 210,000/~ towards lave and 2'efI'<*.<:"¥::ior1. $105000/# t{}VVf;1I'dS £053 to the estatrg of the demasedg ~ mwards tr2msp01"i:at:i<)1"1 of dead body, __f'un€{r'ai:'*--..éai;1d obsequies experuses. "i.'E1z.1s, iz'1_a}L_ Ihtfj CEé1i§§121.if1t'sgarr_cV' awarded a sum of $30,000/-- ';m:i1eTm:1:iTe:. 1;:o{mé;»i:--:¢'%;::1 heads as against. 323,000/V § '£"h_11s the c:Iaim;«,111t.s ifi :..éf1'1..1"":.--a,A:_'<:*. e£51tivt]€>.€'{E :0 iota} compensation of §§vit.h :1?1ftE':fest. at 6% p.21. from realisaiion as against ?2*«57%VV'()O'()"/'VV'\7itI'i'.V 6% 13.21. from the date of the petition fj_V1%1 V. awarded by the Tribunal.

Aecjﬁdinglyg Vih..e é.pp§:a1 has to succeeci in part. €~} '£ri' the resuiti, for the E'c>regc)iI1g massons 3. proceed f.c;.p:t3 S' =1'_h"r3 u1"aH;.,3\.vir1§; cmtiezr :~ ii. T is a}.1c)We(i in p21_1"t.;

ii} impugr1.ed _j1.id?§§I"I}(?E1iZ and award of the Tribunai is r1:1oc1iiiieci and i':Ef1@ {':Ie'-iimaili. is awarded %:0i:3.} <::::mper1sat.ion of 32,82,300/~ with ii1{I(f£"€3S'i 21$, g>«;;:_. .£.é'«:3m 2219 «:,i.;a1.i£: sf Eihi? pe'g.;'3::i:>::_ ti}? /.2"

:'x'gX/,/ iii.) Iv) rs A '?{Z.'ff_iv£:{i "draw tile award accardingly.

[3 :"eea:iissat.iGn ms; 222g;j;a§m;i ?2.5?,()€I}C:/3 awardad by ma: Tr;';bu3'1aI vésﬂh ilifiﬁéféf-Si. 211. 6% p,a.. from the date {if the pei;it,i011 HIE 1't3211.iss21i1i0I'1. The enhanwci c:0n1penssa.tio1'1 wrnes to $255,000/'-- with interest at 6% pa. from E',h.<;% déiflfz? £3? t;he:* p€3ti'[ZLi:!:3Ii_ "-T}i]1 rea.i1'sai:i<::n.

The appeal as a.ge;1i1'1s__s_t...... ,_::;<2c:<>;hVf1'"'»éfg3s1i>'oﬁﬁent Insurarace Company d§:511;}jisS!::<i;.. Tfi3f' S£ re$p0r1d€::1t:--0\sme:r Q.Er'_t11<--': *EVId¥;.<)r (3jﬁ€:'l§3 'bé'a25i:1gw NClKAa13 K 7393'~§hau "depbsﬁﬂ ﬁg; enure' enhanced Conlpen-$aJ'.;i<3--13.A."wifjh_ i11té'1*e:'~:i: ﬁtéfore the jurisdictional T I*1EiiLI_1A1d1 \rey*ifVTh.ir 1jfg'31:r weeks from the date of judgment and e1:1hanc£:2cE camperlsation of ?2§;.Q (M)O/Q wftihs the same is ordered to be 'r€:~3eaSexé1"~i.1ﬁ__i"ax{(.)L1r of both. the appeiiants in equal fifcgarticxn.

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Karnataka High Court