Karnataka High Court
Nagaraj Shettigar vs Sudhakar Shettigar on 23 March, 2011
Author: B.S.Patil
Bench: B.S.Patil
. ".52 ' "
EN TH E; §'~E£C}I":I. COUE3? CEF' KAF€NA'I'AKA, A'? B;;'«X'3T\J'€%;";.E,OI§?;I?Z
r>A'r£:1:> THIS '1':-»11~: 23% ;{')A':( 012' MAI-ECH, 20 1"
BE.FORE
'fHE HONBLE MR. JUS5I'1CA}3§> 13.5.11':-22'-;»'i;i:r'j:,~_.D
M.E'.A¢NO.11I59 D§~*:=200 7'£imf;_ ': "
BE'I'VV'§£?LIi2N « " 'V
1.NAGARAJ S1-1E::mGAR _ _ S/O SI-{ELENA s1--iE',rT1GAR--~~~ . "
AGED ABOUT 31 'aif:"za.R$;_ "
R/AT THIMMA NI\fA:':S,_I' V :
KARVAL ALEvo0R_V:LLAGE:,,V V _ ..
UDUP1'I'AI,UKv._ANIf) D1S1iRJCTg.'_ - APPELLANT.
{By Sri: V M/S KESVY & co, ADVS.) AND .... " ' '
1. SU.DHA}L%R"§§HE?T1'GA1"2 ' S,/0 MENAKA ':3jH.E*I--'~'1j1'GAR MAJOR " . Q "
AR/AT KAR_VALfHO'USE ,. «LALEVOOR VELLAGIE, * UE:UPI'D1"§ALUK'A1_\:'D DISTRICT, __ 'i3N'r:jEL3'zN1:1A INSURANCE co LTD "._;3Y"1'*§:.1xrwx::PAL BRANCH, ' UDAYA'EjAN1 BUILDING, °'E\/£ADé1P:'iL UDUPI TALUK AND D1511, R~I::;>§?1'Es31:~::~m':D BY ITS MANAGER. V 1' "sq. V'I31»-£:\3Uzxzz1;R'1':~~IY ACHARYA ' " 'S/G HAREDAS ACHARYA, 'MAJOR R/O MOODU THOTA NFITUR, UDUPI '§"ALUK 2"3iN.D IDESTRECT.
4. THE NEW' Ei'€D§A E§\JSUF€ANCI§ CO IKE.) E§E§'NDAP'i§'R E3§%;5'aN'C.EI"§.e PU 8%. PA E3UELEI}§E's§'CE, F»/£!%_§_E'~% E€{.§,.%.%;_i}§ 3 2, Cm 15.882885 at éibfiélfii IQ p.m,. the appellant:
"W218 elasslied againef. by a m0't.<::r eyctle be21r'ingg l\E_eV._K;,%'.¥2G 9858 driven in 23. rash and negligent mam13..e.1g . <:taL1si11g perseznal i1"1j111"ies to the.appeile;:1;ilf{"::A}$pVel_lan¥;_ K"
suffered fracture in his right leg; he:..Wae ,é1fl1l"~~.ii*£-4.:
patient: fur twelve days :f:0Ihl.__};'«E3:(}8.A2OV()i3 " L' in the Udupi GaI1£ilr1iz ilxat the accident occurred duellte.'{lie.lV::i§:tll.e'e:a;l§lejiezgligenee on the part of resulting in grievous mlzlisability to the appell§ifit;Vt1l"le5 Claims Tribunal. himself as PW~»1 and the D0ct01~4l'4'\:.rl}10-$;Ltte:'1cled to him as PWMZ. He has . V.l"'pre'cla:1ee'tl zinel Exhibits Pml to Pwl 1. On behalf _.gf t.he&l'1*€:Spc3r:iierits, no witness was examined. However, Eixlrfibii .l':_"zsL1ra:1c:e Policy was profiuceci and jmarkedl .. 4l«."'-The Tribunal having found thajl. the accident _' {ss;:V<Eu;:'i:'e<:l due to the aetiozlable negligence on the part of l "the rider Of ihe meter Cyiiléil {mind that the elaimaxrzt hail :=;us3t,21§ne€i f:'mc;t.1::re amd i:{>el~: i:re2i.'z:ms:%:1'a. 2153 en i:'1mpaE',ie2'1i:l ,,:W"' ' % 4
5. H21vmgg: reégargi ':0 the evidcmsezé an r<3{:<3rd. the:
/friburaai awarded compens-3at.iQI1 und€r differergt.é'1i%§1:ivs 215 under: ' (1) Pain and suffering ~»_ ? ' {2} For treatmerrt and medié;€;f1ef§T?';25;OG(if (3) Conveyance Chafg€ée_._ f£)Od V . _ and n0urish'm<--:nL etC:,_ - ?._5',O€)O/'7 (4) Loss of amenliies . A?"
6. Cour_{'s4é}L§,fippéaringg f6rA:Vtfiev...a.§§peIIant submits that th'é"M]"V Véikiard any compensation towardé-.156-rrhavfigéfip. d'£.§éib:il-'ity and towards the head 'Losspf earfiings .d.uri'11g 1é1idwup period'. . " *- é'17j--."f3air§.3j_1g the Eearned Counsel appearing for the counssei appearmg for the reSp«£3nd._fr<3I;a§.-4 EnSurar1ce C0n'1pa1'1y, and the Counsel fer : "t.1'1z:jL_{>'.>vr'1.~€.%", I find ti,ha'€. the: Tribunal has I101; taken mtg T._'C:<_§fi;:-;iéA:ierati011 the evidence of the Dc)<:tz::r regarding the "p'é{ma:;_":<3:1E: dis-sability 5-suffeérésd by tbs Ciaimant an £1C(f.'.{'}'L'§E1'£', sf this: f:"2?s.<:E:u.:*e. in f22.{t£':_, the msiéerzéts Of the §){:e{f:t<:sr .1*€:v<«:%a.§s thaati i:h<-3 ziiziimanf. had +:£iffi::uE{.:; in ms"'5i> ii "'{'"' mar"-""
Waikizxg' on 2£{?f(1(}'L1I}€1 0%' the fi'2i{Ti,U.I'f3. A sugge-s€.i<3:1 is made in the emss~e:x:3.m§.ng1ti011 s1;af,ing; iihat: the pi3j,%:~=,i (;~a1 disabi1it:y of the c]ain12m_t was aggmvai:.ed or3.~'é1c:c:Aé)'L:.3ji;Ié.e 535 ~ the 11egiiger1ce of the Doctor and .'{:12iif13%;;1i.V§' V' evidence is ied to prove such 11eg71ige,fiL:'e <::>1'3. f:13._e p2'zft.._é:$f--:. the Doctor er the ctilaiméiyif--..,V_t{) "jthe " V aggravated disability...' their negligence. Therefore; admittedly, the cialmant ';Vs:,;fI;'e:3fe(i on account of the aceiC¥3e1*a;"L:»:'«-.V ' AV then fall for eonsidefaiiion' of permanent' disability. Exhibit Certificate issued by the D<:>ei;=:j{1;7P'».7\f~2. Vileeihas stated that the disabjmy suffered Sir.1c:e disability is suffered in the lower disabiiity compared to the Whoie b<if.i}r*"*:ie1r1'E:;eLj--$3ei_§feIy taken at 5%. It hag Come in evidence _ that"é,hev'--.(éIa.ifha;ni: was wczsrking" as a gas welder and was; "._Vv€i";'ixi"If§if1§;;"$6,939/~> peg" xrmrnrith, The 'I'ribunai has; :19:
"«:§fe£:V<§r"{§ed 2121}; §Ezf1d§_:1g 1>*~;.*if.E': eegazrci is the mm':'{.hIy wages '~'eai;me€i by the: i:r;§:.22"e{§ i.%1<}1.:g§;h ii: is EiE§Sf:%E'i{ff}, by' the J W_,..»» mrw' 8 elainzant t:.Z1a€.: he was earniiag ?6.GO0/-- and ie this effect, 21 eertifieaifle E55. pmduced. Havirgg; regard {L':1?:'i,1I'6 of the avc3e21t.§.(>'r1 that the claimant &2s$aie 1 * in as a 'W€31d€I" and keeping in mind the Ciatei'CsefVIvac€:idjeni._V V which has; OCC3.II'I"€°d in the wages earned by the e12:i1<::V_1%::~f(}.ii can V333 v-.jre:.;iéO1';é1b]y '' assessed at 34,500/-- giyizlg&v.r11a--z;f§riV"'f,Q the 'eXag}erat1'eon 0f the elaimarafs vereiefi._e_" 1"E.E7.,¥;:fi"1§': is eaieuiated taking the per:,ré.;2:113ent§;AAdieé§fr3il_11;yf'g1-.'V5% 'o{ the manthly earnings :§a131§3;_;f1ft, under thie head W111 come t{'3 /';':f:'f42;;5"C)OVV:X E3 17).
9. 'I11_ e0 f1f1e..Lv'ec§'mpensat£0n for the ]aid~up pe1*1Q=;:1',"appelIar1t h'as esserted that he was incapacitated to his Work for 3. periocl of six months;
Fiafvixgg the nature of {he fracture and the . resu.I.'{:ar1--f.A disability; the elaimani. muet have :1ecessari.£y* Veabseégeineid from dutiee for a. period of three monthe.
--.Te'.-A-*§:{€3:;eIi:}.,§.;f1§,?§ at the rate of 349500/-- per nlenth, the Ease if €&11'i'iiI1§;S dtzrizzg the. iziidazp peried vs;-'1'ii werk Gui: '£0 ?"13,500,:'u 3!} 1?'
10. The £}e:3C%,m*, £11 £113 ex;-'ide1'1ee has stated t._ha"{. the impleznte inserted have {:0 be remcwed for V»'.?"}3_'.i€?}_:'i'«._4fi~"wi.E§ eiaimzmt: has ta incur expenses of 3 8300/ '1'h'e.i'?:sai'i:3.-_T' ~ a1'11G'E,1i'1"{i deserves to be granted asnthe petit'i'é:3a*i£:r V' Lmde1"g0 one more etlrgery for €:he1«Apmfp'0seTT'ef A'r§3:11'<>\r?{1iA._i$'£:'-i. the impiants- 'Fh'us, the-_v_vE:{;;imeii:f:,__ iS 'f3I1uiifl€fif€)I' "
additional a.m::;u.nt in sum-'«:>f ,x<i:0(§/"+v--.wh§ich will Carry interest at the rate6%, from the date of petition till datefizef ;iC{1;ua.}:'p¥.g1y};j:1'ef2.'t:
Accor:dirLg1_3/'eI" is ' allowed in part enhar1e2',,I1g--. ih.e"by an additionai sum of ?67,<ii~O0/4"' the rate of 6% per annum . _ A fror;:;«.§:g;1xieLAdate ef petgifizgon $111 the date of actual payment. V ._I11._§;£3*fg§'r» as the Eiability is CO1'1C.ft'3I'I1€§d, the award paeseed ljy"--€§1eA'eC0urt belaw is Ieft undisturb'~*