Karnataka High Court
C G Chandrashekar vs S B Gangadhara on 13 January, 2011
Author: B.Sreenivase Gowda
Bench: B.Sreenivase Gowda
IN THE HIGH COURT OF KA.RNATAIiA. AT BANGALORE
DATED THIS THEE3?" DAY OF JANUARY, 2011
BEFORE
THE HoN'13LE MR. JUSTICE B.SREENIVASE
Misceilaneous First Appeal No.15593 of "
Miscellaneous First Appeal
In MFA 15593/07
BETWEEN
C G chancirashekefié; ' L
S/0. Gurur.a._i_, =
Aged about
G0palak1fié3vhn;é;L'V' Nilaya,' _ _ V " V
#6741 1;' K ;_F3.E:§<t.c-;nsi(;§nj"- _
91:-2 C,r<:)°ss,'D3.x*§:1;:1agei*e.vv"" __ n
. Appellant
:[B.y Sr"£fCv-----Sh'i\?akumar, Adv.)
% = T;.a_1Lz.Lf%
' ' VS.' Cangadhara,
/of Siddhalingappa, driver 0ft:a11ke:r
" _ berry bearing Reg. N0.KA~'14~A--2223g
"R/at. Mallapura Village, Savalanga Post,
Shimoga Taluk and I)istri(:t'.
$0
8. S. Umesh,
S/0. ShivashaI1ka1'aia.h,
Aged About 45 Yeaars,
Owracér of i.3.I"E1{€'?I' I.<:)r:jy
iv
b€',21ITiI"1§__§ R(:':§;§. 'N0.K.A~1=i§»A-2223,
R/at. Prop. M,/S. SGRT. N0303,
Cham1agiri Road. Bacirzwznihi,
Shi:11<)g21 If)ist1*i(:é:.
3. "Phi-3 £3raI1Ch M21r1ag§er.
United India. II}Sl11'&1I1C.€ Co. Ltd.. _ V
S11ixram.2111ga.1a Building. C.ha.1'1'11agi_r~iRdad;'-.0' «
Bhadrav21'(.hi. ..
4. Cha:1d1fasheka1'appa1,0 __
Owner of the Me1rnt,hi_ Qmni.'-.. V 1 V
Bearing N0. KA--3'E">;EvI--182E;'._
HI Main, K B EXt'.e'ns1Q_11_,"-..V_ ' ~
Davanzlgere. V ' " 0
5. The Branch Maxletggx-,d'v"'dd
United 'India in'S1;uf--a.'1'f1Cé ACd.r.)n1pa.n}f 'Ltd.
I33:anc_:'h ce ,'1._Stat.1{)n""RCa_'du. . _
H0:_sps%'t.4__~9I.5.8.3"203 ;
-------- 0' Respondents
Adv. for R3) M "this Mm, is.f11éa U/S 173 of MV Act, against the J;L1dgemeni..4_and award dated 10.10.2006 passed in V-'NiV{3_Ns).930'/20-05 on the fiie 0fAdditiona1 MACT, Fast Ccduvrt:-II, Davanagere, partly allowing the claim __ V ..;5e%ifiiQnv "f<s.r"C0n1pe':1$aii0n and seeking; enhancement of r "compé'ns2{t_:ibn.
EiI.?'A".f3464/2007:
" * =;3E'rWEEN "I'}_'1e Bra.r1(;:h Manager, The United India Insuranc<~3 Co. Ltd., Shivamanggaia Building, Cham1agiri Road. Bh21cI1'e1vm"hi.. i'i€a 1.3:} The Branch Ma.ne1ge.1", U:{11'f:e=3ci India E:"1s3L:r.21r:«::e Co Ltd"
Branch Office., Station Road, Hospet M 583 201, Repres€I1t€d by 1:23 The I)ivisiona1 Mmlager.
United India Insurance Co. Md...
Divisional. Of1'ice, PB. N0.237,34/3, Akkamahadevi Road.
MMK. Complex. 2*"-1 Fioor, EXJ . Exi<~:~nt.i011, I)ava11::1g€:1'e. {By Sri. M U £;?0onacha:'2*\dxr:) AND ' ' E. S371.CVCr:'ChE1I}:§:i%éSifi§K%1i7.V: '" _ "
S/0., C:__C$_ Guru.ré33.V'L~ A_ R/ {3_-oped. VKr.§shna_Ni1aya N0.6'?'4/' 1:".-~ . B." E__>it*3r:Si0r}. }3)§h "CroSs_, 'DavV24in_g'efé. ' * Sri. S;-."B'."GaI1 gad}1ara, E /Q. Sid(ih..a}i1'1gappa,
-W130i?! '<__R'/ "Ma11apura_ Viliage, Savalanga Post. A "'ShxiIi'Jji)g--é: Taiuk and District. f;Ff' ..__'S1'i S. Umesh, ~~ S:/0. Shivashar1ka1"aia,h, "Aged about 47' Years, R/at. Prop. M/s. SGRT, N0.303, Channagiri Road, Badravathi, Shimogga Dis'£:1'ic.t.
2%. Sn'. C112mdra$hekarappa, Fat.he1"s "name not. known.
R/at; 3"" Malim K B Eixtezzsion. £)ava.;nagerea Respcmden£'.s (By Sri. C Shivakumar, Adv. for R1, . R3 »» Served, Notice to 111.2, R4 are dispe:dsVe.<_'{Wi.vi:.}1} This MFA is filed U/S 173(1) oI'1\/IV agaifiste £1'x{a* Judgment and award dated: iv'1'1V§\«'E_VC';.L 330.930/2005 on the file ofAdjj1i.t.io:1a1. MA-C'3T," F'_as{'Tra1 ck C0urt~EE Davangere, awardihg eom'pe'hsV'ati'eui'ifof Rs.1x-14.300/» with the i_r1_teresI;----Aat..the T:f21;.te"<3i' 6%=p.a, from the date of peti'cic:o:r1'ti.1j"§)ay1nenV£'.. V _ * These appeals .(:ominge'11_ f'or_ Adi"h'isSiO3*;. this day, the Couri, de1ive1~e<.'¥,_<_f'11I.e fQI1Qw"ii1.;;::,VV Luns;M__E 2 As arise out of a common judgme31{. a.nci .fc1VW".;1i'd:_".~'passed by the Tribunal, they are 13p fV'ch)i*'~'.r."§_:fa_.::-111' disposal and disposed of by this ' 't:'@mn:'oi:'-fijydgment.
' _Fs:i+'t,he sake of eemremenee gaarties are referred to as "€11ey are referred to in the claim petition. Brief i"a£:ts of the Case pleaded in the claim F pe€:i1:i()n are:
'.['hat on 245082004 wheil the ciaimalm. and Giiherss wrzre going; from .I)av2mgere €10 Jogifafis in 2-1 Mamthi 0131113. V2111 }.3§?&1.I'i11§§ regis£:ra1:i():'1 N0. KA«35/1829 near Hattihalla bt3tVVf3(3I1 Holaiur and Holehatii on Hannali road a tanker iorry bearing-'..'""1'egi§§tfé1ti'(§';a No.KA~14----AM2223 came in a ras-:h"a--:1d 1;f{'1'21}."}.1'1x't31' in high speed and dashed ??I\;E:e i1't:Vthi"
Van as a. result; one pe1~s0n..hdf<f1~i.ed and {E163 kj1zi';rIi"ah't and' others sustained Vi11_j1,1rie,s'." h(-3"fi*Ied a Claim petition before MACT, Da\rar1'geVre__.sTEékii'1g compensation of Rs.15,0Q~;U€Z):Q1';' ~ has awarded a c0m1;fensa_ALfi(}:_:vQfn3Rs_--1 ;4?L_,3_00/~ with interest at 6% p.8..
4. Aggi*ievéd_ «V quantum of CO1'I1p€IISat"iOI1 a\§r§1'1~d¢d l:;y"»t1_V1€""'1'r:%Z':)u:r1a1 the claimant has filed MFA A ]_5':'§93'/£2007 seeking enhancement of compensation of the offending vehicie has filed MFA E§:4.6~'§4"720()7 seeking reduction of compensation V " e:1y_21r(i'é£1 by the T}'ib1.1I'1a1.
"f5; H As t,}1e;re is no dispute regarding ()<:(tu..;'renc:e <3! a{:c:ici<':r1t,_. :1egIigj,{6:1'1e.:<:>. and ii2'i'oiiit,y of me: h1:'sL11'a1'1_(:e 6 Company' the only c:;_1;1«es-;tim:}_ remain:~3 for eo11$ic1erati():1 is:
Wh ether th e qu. antu H1. ~ V _"= .l ' compensation awarded by the T1"ibLlZ:"lEil« __ just and proper or does it egaill enhancement or 1'ecluCti011'? " ' 6" After hearing the learned".Ce.afiSe1l"fQi'tftze and perusing the award a).f""t:he "llribtineatl, the"
View that the c0m.per1satiQ1Ta'Qgfa_13(led by' t'i'2e.Trib:_1na1 is not just and proper z»:;.r'1Ad"iti:' is en V"_t.h1e--..10wer side and therefore it «is ' c1é;%%3erv_ed: trjfbe, e1911f:.arie'ed.
7. Ex. P 17 the claimant has lsustaine-Lilftlie fdllpwirgg injuries:
1}' L V lg} t clavicle;
aF'I'--ac:Vtu1fe of 6 ribs on the left side with severe tendefness over the lateral and arlterior side of left side of chest, wall;
n1--}jj_ V lv} F'ra<:ture of 71" and 81" ribs 011 the right side, fracture of scapula:
Laeeration on the right lobe of liver wit.h inira parenehymal haemat:0ma;
Right. renal Small particle eontuskim. abrassion on bath knees each measuri'ng 1%' X 13%;".
I1'1jL.:1*ic-?s; s;'L.:ssE'.21iI:m:c1 zmci {:;'eatmen'i, taken are also evident fr()II1 fiifiélbiiifiiy c:.e1"iificate Ex P 106 and s:s1.1:pp€)ri.c:d by the orai evicieucte of the <;:_1__z;13'n1ant. examined as PW 2. The disa'oi]ity eert.ifiCat.e.«j,E3§§§'~.P"-V106 shows he has suffered permanem. })hysi(?--gé.};-- -to the extent: of 35% to 40%»: "f)Aru.' T 2 Uma1"_:at.ha. RA Ullal to _prove
8. Considering the 1'1att1.e1fe..of 111} u.ries_ 7i:"1'_ldx§"€_)é1'V'V[VfV3CiV in the wound certificate dieséibiieityu"(:Ae_rtifieé1t'e R4s.€>5,000/~ awarded by the TrihlhmaihLto:WVa1f_d._S'- and suffering is just thefe scope for interference.
9. by the Tribunal towards n3eg:1ica1""'e_.VXpeIh1se:3 do based on the medieai bilis "pfoti'L3eed claimant, there is no scope for " __e.iritefj;*e1*em-_e;..
A-.410. .~CIaimaI1t. was t}I'€£1ti€d inpat'ie':3f. in Nanjappa Ho-s.p§V'ta1, Shimoga for 6 days and Me. Garm Hospital for V'-»..'35dz1ys. Con.s'iderir:g the some it is 3'1.1.s=st. and proper to award R5.15.000/-- towarcis iricriciemial expenses such ="éé'--'.-
as: <:o1'1veya_n(te, 'no1,2ris;h:11ent. and atierzdant. charges and it is awarcIe<:I. 1 I. T he clairnant ciairns to have u1'1dergone 1':ra1'i1--ing' in Video and "£'.V. Technology at Manoranja.n...111&;ti1e{1§:e" of Radio and "RV. Technology and Service Technology Ce1"iifi(tat,ejto sht>W"«fgh'1eit' -he--.a.r_Lid working as TV. "mechanic Sha.h7V.Rad§o'; 'antic? Electronics and earning ealary and produced EX. P Q-e19'tific;irtee_to that effect": and future contends wae e"eirni1fig./'from doing part timer----wori§~vri'n f'2ann*ing._Vafis}1--o.p"§by name Om Electronic, MC(:3._B" rehpairer. In this regard he has produced%pasS-__bo.o}{;...---EX. P 80, of Davangere Harihara Bank Ltd., which shows his V '€'--..G. Chzmdrashekar, Om Electronics. MCC a rented premise and produced rent ag1""eer1nent EX. P '?9.
Learned Counsel appearing the insurer of the E offending vehicle subrniiss thai; the ciairnani: r1e1Tt',her examined the authoz' of the saiary ceI'ti{:§c.e.te nor the empleyer :3-md t:here£'01"e his im_'.<_)1"ne asseésseci by the TI'ib'L.1f3E11 at Rs.5§OOO/ 4 pm. n0t.j11s€; and pmper.
13. Considering the age of the ciain1ant_fis'«?;V'5.__yéa;1r:3. his profession "RV. mechanic: as per ;issuea:i. by Man()rar1ja11 Instituiie of RE1.(ii();_"aIJ:1T} the rent agreement. pa1ss"ba_£V>k in'-the style of> Om Electronics ifiribunai at Rs.5.000/-- 'p.m. it does not 03.11 for iI3terferve'x::1f::e_._ "s11ggest.s that he must rest at least for a Rs.20,000/- towards 10ss '>_0'f "raid up period as agaisnt Rs/4 the Tribunal.
"e.Qmper1sa,ti0n could be awarded towards ioss "037 fiii3f1'r_(; 'iritioiale in rhe absence sf examinaiiozl of the <fioet)'Qr"r"egar(1ing disability. Nevertheless c0r1siderir1g A ' riature of injuries indicated in the Wound cert.ificate and discharge (:er€;ifica.te and an amount. of discomfort; and unhap'piz1ess he has to undergc) in his future life, it is just. atmd pmper to awaird Rs.25§OOO/-- t0war<;1s loss of a.mem'f.ies 211351 it awarcied as e.ge1ir3st Rs.30,000/-- awarded by the '[":'ibuna_E izewarde 1083 of 'fui'.u.:<'e iraeeme.
15. '['hus, iih<--: cziaimzmte is entitied for the fe~I1_c)xx?ing aztempensation:
3) Pain and sufferings /'»
ii) Medicalexpenses :Rs".--.]34;'8OQ;':_
iii) iI1eide1;1t,a1expensesi ._ .v'Zi'-{X009/~"'e
iv) Less of income during1'a:id' ' '- " "
Up period. . n A L V) Less of amenifi_e'~3._ dis'e0fhf<31"1:;'V_ . and future uxlhiacgpiness 25,000/-
V f A'To'te'I:_ 5i__ §.#£Tf $9,300 4-
16. Aecordmgly the 31.5593/2007 filed by the alliofiired' and the judgment and:"'Aav'v.f':_1rd is modified to the extent stated VfIefe'i:1'abe\re.'«.§'he claimant is entitled for a total ' ----- --« of Rs. 1 ,59.300/ ~ as against V VA -- awarded by '(he 'l'ribuna1 with interest at 'A $5/o the date of ciaim petition till the date of reeil.iSati0n.
The 1r1sura:'1ee Company is directted to deposit the enhanced eompensatierx. amomati of Rs.15§O0O/-- with i:'3.t.e1'esi'. within two months from the date of receipt. of a. I I].
copy of this fizcigment". amd the .<.;am:': is; ordered to be :'e.1€:e1sed in f"e1v0L1_;_' of the c1a.Ema11t..
18. The amount deposited by the appeiiaxii:¥'I1'}wé%vL1.;f?&i:_¢éé:b_V Company is O.I'd(i'i'€d to be trajlgferredjT0" '--'L3:1';.é3'VTribun3.'1". for disbu1"semer1t:.
19. in View of allowing t.h?;%"*':if)pea11 fiifid Cblflaimant and enhancing by the Tribunal the appea1,VV_MF.'A, filed by the Insurance Lv 0fV:ctc)mpe11sat.i011 does not survive 2;i_1'1?;_1 it dis51.'11i_S'sed éjscievoid of merit. 0' order' eiVs,-L150» Vc4:b';'~:':S w __