National Insurance Co Ltd vs Smt D N Swarna @ Swarna Jois on 3 June, 2011

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Karnataka High Court

National Insurance Co Ltd vs Smt D N Swarna @ Swarna Jois on 3 June, 2011

Bench: K.Bhakthavatsala

4. D N Srinatha jois,
Age: 30 years,

Sid fate Narayana Jois,
Agricuiturist.

AH r/o Dharaiagodu Viiiage, _
Araga Post, Thirthahaiii Taiuk,  
Shimoga District, 

5. Am! K Maipané,   V

Age: 63 years,   ;.

S/o P C Maipani, H V

Director,     .

MECON Constructions} i'1rid:i,;str;«;   '

House No.45,  """    

Race Course Read, _      _ _'

Bangalore-560 0.01' V "  d   _ Respondents

(By Chidananda U"is.4B €3,xVAdii.,_  to 4)

"This'MisceAii~aAneoa.is First Appeai is fiied under Section 173(1) of
the Mo'tor"3.!eieai:;i'e.s Ar':t.,_ 'L988, against the judgment and award dated

;~31t12.20'Q_8'-.passedv..__ir1,'ii/i\/C No.1820/2006 on the fiie of Presiding
i.Offic,er, Fast Track'--«V_<jourt-ii, Member, MACT, Shimoga, awarding

cempensatiors ofT%4,S5,000i- with interest @ 6% per annum from the

 .dai'te.ef.oetition tiii deposit.

 ro'iri;m.<;ng;rr

  'Fij"is.V.Z$igf:';:}eai coming on for hearing this day, the Court delivered

JUDGMENT

'the apeeiiantfinsurance Cerripariy is befere this Court eoritending that the Tribunai has awarded exorbitant compensation tewards death of Nerayeria ieisi 50 years eid, whe died in the motor eceideet that eeedrred en 11.2.2QG3.

2. Learned Counsei fer the appeiiantxinsurarﬁe""C,jd~-sh¢.a_h:2i submits that the dam petition is ﬂied bythe wife,"'hti:j;';.a%'~v:dadghtesﬁLe. and two sons and therefore aii the chiidreh e_f~~th'e Atieeeasedf-ea_re::Vhdt ' dependents and the compensation maybe re'<:*.dt;ed, * V

3. Learned Counsel for respondentVVfiivds;'1_.jto .4'/t'iai'_ma.Vhts submits that the Tribunal has not avtatdedite>§:O§th4i.ta',t:fi.t.AV@eempensatioh. He further submits that thg.~.dvecea,s'e'd..igyas' iiiiagvtiieajiturist and he got Awards from the produce and the deceased was but the Tribuna! has taken the incorae per month. a

4. Perusedithe' i,CR.._." "

V5; As per"the of the deceased; as on the date of aCC§'iis3h'f; «thvé WaVsW6O years did, Applying the ratio iaid _dowh Safla ~ Gt/'refs V5. ﬁe/hf Transpert Cerperatfan & i',4}.¥z':)"z'.'rer reeerted.~2t?ii£§{6} SCC" Page~I21,. muitépiier '?' can he aepiied 'te'3ti'*t';e.__age gretipi_;§'>f persons between 61 and 65 years. As per Ex.P'19§ V "-.:'AVt'h'exd-eeeaee_d:1h:as sueeiyihg Vahiiia Greeﬁ te Cadiia Pharmaeeuticafs _Ma_:_':§d the biii ametmt was %'L26ii7§[~, E/$51923, 921; P22 and vVV"u_.:i§3:'3»»§_§ti§§CaE€ that the deceased was raising eeremereiai crepe and he '2.r"~.' 4 was awning 18 acres of tend. Under such circumstances, the Tribunai could have safefy fixed the income of the claimant at 37,80-Q/~ per month; that is ?84,.0OO/- per annum and if 328,OGO{;__{:Ee'L;:as:'2.}3A4"of ?84,000[-) is deducted {awards personal expenses ofdfhejdieseeesedg the loss of dependency of the cIaimarj=t"ACo*mes'_eA x'per'f armum. Claimant No.1 is the wife of the d'eceesed.ddp"M'ereiy the claimants 2 to 4 are majCr._T'c:.hi|drent of'-:hVe:"'deEease'd',» compensation can be reduced.

6. In my view, the resVpVedndVeLE1_£s_%f»c}a'i~rfiaEj§:s'.'--~are entitied for compensation as unde'r':7;,--

V _:- -. . _ V {en 2'?)

(i) LOSSVQf_Cié*p§3'hC3<§D§:y' _ * * (é'56:;OOO/"~ex}f,} 1-3' * _ 392,000-00

(ii) Loss"'ofiove % 10300-00

(iii) Loss of 'con%sort;gm%'«--.%'{ 10,000-00 seem) expeﬁsee .... 30,000-do .7{v}.». 'Attee.dezsr}'%:; Aspeciai diet, conveyance . and iveeéden:-a3v"expenses 5,000-(JG 2 {vi} 9Fr__enspe:f.i:3tEen of dead bedy and ' funerai expenses 10300-06 ':{x.sE§A} 'Less ef estate 2{},G00~QO Teteé 4!??,0QQ--GG But, the Trébunai has awarded compensation Therefore, there ie no good grdund to reduce the°cen1j:;efzsMaTtéé;7.V' There is no merit in the Appeai.

7. in the resuit, the AppeaEsfa§_Es a§*:dV_'the _§l1erV'etW.:\,,}* dismissed. No costs, The Registry is directed td4'tfarnsm.§t*»ti1e':'ahjAdd'11t in depos§t to the Tribunal for disbursement;

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Karnataka High Court