Karnataka High Court
The New India Assurance Co Ltd vs Anish Mathew Skaria on 3 February, 2010
Bench: N.K.Patil, B.Sreenivase Gowda
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 3RD DAY 01:' FEBRUART; ':251§')~.,
PRESENT
Tm: I-ION'BLE MR. JUSTICE A
AND
THE HON'BLE MR. JUST*£CE_ B.VSREENfV§ASE..,GQ5W]V)A--:V: A
M.F.A. No. 9246'-Qf2007"fMV} e
M.F.A. 11.74T.'T}of"2Qo%8T .{1\/IV)
Misc 1':~49 of 2009
0172007
In M.E*;A;T'1w§;;922:T§[2e¢7
V V T T K
_ The Néw_l1';dia A-ssfirance Co., Ltd.,
.. Branch Officg, Chennai,
é " Tidrough Regiéhal Office,
_ " ~ 2 V 1V[viSsie.ti"'R0ad,
A L~.gi13.g'a1Ore,}~-- 27.
' Appellant
T' K. Suryanarayana R30, Adv.)
I; Amish Mathew Skaria,
Major in age,
S/0. Mathiah. 0%
if,
R/o. Ahubhavan,
Valliyamthadathil,
Poyyanamon (PO)
Konni, Pathanamthitta,
Kerala.
2. M/s. S. K. Transport,
No.56, Thambu Chetty Street, j; '
Chennai-- 1. "
{By Sri. Siji Malayil and1V2&ss'ucjatés;-.z§{dx}. for R. 1,
R2 --- notice dispensed.\jV--ith..V/o. da'i:ed" 03. I 1.09)
This MFA is fi1ed"U_/sfs.1?.3{1)'<§f.MV Act against the
Judgment and award _d_a'tadv28».O2';v200ifZ"passed in MVC
No.6???/200{;.o11._the;_: fi1e'.of._th[e«oucige, Court of Small
Causes, Men%;be;%.;»s' MACE "Me-_tV1'Ao1;5o1ii:m Area, Bangalore.
[SCCH.No..9]V, i_1waI'fi_irig._a..vcoziipérisation of Rs.10,50,000/--
with interest p.él.f from the date of petition til}
rea1izatio'n,..._q"i:,
In M.F;;A.N_o'. V11' mm
BE'rwEE1§:'~~. _ X
~ {'A11isi1 Math'e'W"'SVka1'ia,
S/o, Mathiah. O,
V ._ TR/'0. Ahubhavan, Valliyamthadathil,
" ---.V.'Poyjffanamon (PO) Konni,
Pathanajnthitta.
" Kerala.
" . 1' Appellant
VA it-'(By Sri. Siji1\/Ealayil nd Associates, Adv.)
L
F.
.. . , » "V'VRe:5'a1.3o1i;dé11ts ' L.
A. Mathew Skaria.
AND:
1. M/s. S. K. Transport,
No.56, Thambu Chetty Street,
Chennai -- 600 00}.
2. The New India Assurance oof,' Ltdp.,".<p C. it
45, V Floor, Moore Street, = 3 V
Chennai - 600 001.
(By Sri. K. Suryanarayar_ia- , for
R. I -- notice tii.s_pen'sed' Wpithiv/o. dated 03.11.09)
This MFA is filed' nl/ds.Sz57.3( Act against the
Judgment and eaWardA"'dated passed in MVC
No.6???/20Q4""on"tht§ figleV~"of"'Vti*ie."«;Indge, Court of Small
Causes, M.e-mber, ..Bang.a1ore, (SCCH.No.9}, Partly
allowing the Ciiiaim Fetitic'jm.p"for Compensation and seeking
enhaneement_of" pensation... .
Misc. SCVI'-. 'S '
BE'rwEEi\r=_" ', C' it C"
1\}'ewSIndi.a_Assurance Co., Ltd,
' Appellant
it Suryanarayana Rao. Adv.)
A NVB: .
Respondent
(By Sri. Siji Maia. ' nd Associates, Adv.) W'"'_'_'4____,,,...-« ...flRespondents * This Misc. CV1. is filed under Section 151 of the Code of Civil Procedure praying that this Hon'ble be pleased to direct the Trial Court to release the of Rs.9,50,000/M ' " » The above two appeals and Mis. -on orders, this day, N. K. Patil J, delivered 'the.fol§o_win-gr:
J U ILQ M it C C V Though these two are listed' list for consideration of Misc,.CVl. dfiledhy the first respondent~clairnant, up for final disposal counsel appearing on both sildpes:-It ' 1 it C It
2. 'i'.hese out of the same judgment and award _ " .:'::_'2$.02.2007 passed in MVC file of the Motor Accident Claims Tlrilaun-.al';.Bangalore, (SCCH.No.9) [hereinafter referred to as brevity).
3. Tribunal by its judgment and award, awarded a it Rs.10,50,000/»-- th interest at 6% pa. as against ___#_W_w_'__,t.,.."..¢ the Claim of the claimant for Rs.85,00,000/-- on account of the injury sustained in a road traffic accident'r..Vthat occurred on 21.09.2004 at 10. 15 p.m.
4. Learned Counsel appearing Company has contended that the 0 by the Tribunal is exeessiv'e_V andexorbitan§tv...ar1d it is' required to be reduced. _____W7hereas .01-earned counsel appearing for the claimant§.yVi1as«tf"contended that the compensation awarded" bythe' ribunai inadequate and it requires:.eni1aiicement_, C
5. The'-brief' fafo»tsi of"the---ease are:
Taged about 20 years, studying '_ Dipio;r1a'in Co1riput_er Networking. Be that as it may, that about 10.15 p.m. when the claimant was pillion rider on Motorcycle bearing 'V._»»Registration No.KL--O4--K--8044 towards KR. Puram, a A ''0.' vehicle bearing Registration no.TN--0éL--I\/{-2667 came a rash and negIigen%ar1ner and dashed against the bike. Due to the impact, the claimant fell down and sustained grievous injuries. Immediately he wasV'a'dn;iit.ted to the hospital and he took treatment for 4_ months and amputation was doiriettto j knee on 24.09.2004. It is the the_--._c1aimaa't=.that huge sums have spent "t.o:Wards conveyance, nourishing food " . ._ 'attendant charges. Therefore he filed a claim-'peti~tion arider>'_s'ection 166 of the Motor Vehicle of Rs.85,00,000/--
against "and the owner of the offendvinav after hearing learned Counsei "parties and after assessing the oral;' and udocunientary evidence and other relevant javailabletttti on record, specifically taking into consideratiori=t'he nature of the injuries sustained and the perma:-:1er1t':"disabi1ity which he has to bear through out his V. 1if.e__anVd" amputation to the left leg above the knee, allowed "'the°'c1aim petition in part awarding compensation of ""'Rs.10,50,000/-- with interest at 6% p.a. from the date of ./'''/''/I charges', 'future medical expenses', 'loss of academic year', 'loss of ainenities, discomforts and unhappines's","-{loss of future earning', 'loss of marriage prospects'f_'"ai1d.c:'"'iosrs.v_4'ioi'* expectation of life' by assignirigrvaliid anddf recording specific finding. gTherefore.fi;ve '~ good ground calling for inter:iei*ence the appeals. Therefore both,pthe."appea1s""fi1ed byvvthevlnsurance Company and the claimdantdiare as devoid of The staf.t1toi"j_V__amount "deposited by the Insurance Company is transmitted to the jurisdictional Tribunal.u"i«._7i'he Company is directed to deposit p_ the_~r'em_ainving compeiisation amount with interest within the date of receipt of a copy of this it ~S:ii1._Cc', the Tribunal has not directed to deposit of A V.:Cf13;1VeCah1ount, we direct that immediately after the deposit of cogmpensation amount uritiginterest, by the Insurance if/'"""' 5 Company, a. sum of Rs.5,50,000/-- with proportionate interest shall be invested in the name of the in FD. in any nationaiised or scheduled bank-'..for ,aof 5 years and renewable for anothei'5'3zea:s. _:. Tlie claimlnantd T AV is entitled to withdraw periodical Aiiritlerest Remaining Rs . 5, O0, 000% with 3 interest shall be released in "f8_yourl"oi"dVt'I'1eV""c1aimant iinmediately after deposit of the Company.
In vie_vgfiof1¥:§ti'isn1_issaJ_Vof_tl:Ieniaifi appeals, Misc. CV1. V does {not 'suijvi_vc?,_ fo1fV..consideration and the same is dismissed as haying-bec_o'm"e infructuous. ..... ' EEEQE .,~' ' V."'»V' V v ''A'.'' 'pg,/D. -Fngdug *_ywm* §§§§$