Karnataka High Court
Sri Raghavendra vs Middenne on 22 April, 2010
Author: Aravind Kumar
Bench: Aravind Kumar
:3»: 'THE HIGH <:<>um* cm KARNA'I'A_'E{A AT BANGAI§::§i§fE;_
I"}A'1'EDTHIS THE 22% {mar 01:' APRIL %..é01é:'V: = A'
BEFORE
THE HONBLE MR.JUS'i'I{3E ;$;2_§.%:1_NQ:{';fM.AR "
M.F.A.1\T 0.12713-{};g:,}07(:\a1'J}'
BETWEEN: *
SRLRAGHAVENDRA, . <
Sfcf).£3HENNAGIRiAPPAV.A~V-- % _
AGE: '.26 YEARs,~Qcc: E53H.5 » '
R/<::~,N<3,4o, M.'-S§Bi;IILDi'NC}.,V _
18% CROSS; 23:; .y1ALf~z, '
R'ItIAYANA{}AE?Q§;- $ ~
BAE\f{}AIgQ§ZiE~4.%{}. .. APPELLANT
{BY SMT.%:ND%Uis§A%fH: ;';£'Dv. FQR
P?'RQF,E':.S'.SREEKAHTH Assrsqg
1 %%%%%
" ._S'f;ji,P25'J;;£,AK§j'NN1,
m:~:N1: }i'<;}USE, TALAPABI FOST.
z~gANGAL<::RE, SGUTH CANARA.
, 'Z1*'§--£E BRANCH MANAGER,
'- _ ::R:1§:mAL IESLIRANCE cc3%.::m.§
L-«:;:1TY JGIENET B'i31{L{}iNG,
PRESS CLUB JUNCf'2'IC!N,
"2vi.G.Re:>A§,
KAS;§R£1G(C}DI}, .. RESPQNDENTS
{BY SEE I{.N,SRINiVASA, ADV. F'{}}3E Ra-Q)
iriraiarakdrk
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THIS M.F.A. IS FTLED U/S- 173(1) 0}? Mv.
AGAINST ma; JUDGMENT AND AWARD__;'"'1)'ATi'--E_D
4/4/2.007 PASSED 1N Mvc.N0.4465/2005--:<_QNAATf;'HE;T
FILE 01? IX ADDL. JUDGE, MEMBER, MAGT'--?'$:'€3C1UI?T
OF' SMALL CAUSES, BAN<:rAL01:?E"," 's«.::CH~'?«. ' F'A."§'I'LY
: FETETIONA.
CQMPENSATION AND SEEKING EN}L&_NCEM_-EN"? = "
ALLOWING THE CLAIM
{30MP}3NSA'TION.
THIS APPEAL CQMING (§RD,I3R$f§ THIS
DAY, COURT 1i>EL1\§§;+g3 g§:2§fg1,i1;,{:;v»!::~a<};
Though 1:35 3331*-ttéfitfzci. 'ff:r._ §§ixn:ission, with
c011seI1¥::'Qf ti1e. V§£:":33fni':c'Szfi appearing for parties,
the matker i'=.";4__':a1{;'éi1 dispesal.
'\ i..A"*»"§1*:£i.5AQ' 35% V"V:i""tii$§iIn3nt'3 appeal questioning the
of the judgment and award
L Lpaésegi §;~;«':%§;Ii}c.446;3/2905 dated as/4/1200?' by
Bangaiare and seeking far fiI"l}TlaI1C6II}{':.I"fii of
.E1'£iI}V:Y§3€i;}SatiOI1 ix}. this appeal.
3. Tim facts in nuishefi 31?: as f(}H31¥f&:-»
A Cilaim petitisn urzdcr Section 166 of the Metm"
Vahisées ,:5si3'§ Carma m 61% fiied by the ciaimant making =
<:0mpeI3sa't;i0n_ of Rs.Ten lakhs 01:1 account cf the injtlrics
said to hava sustained in the mad trafiic accidcint that
occurred C311 13/ZIQOUS at about 2.15 p.m.
was riding {hf} motor Cycle bearing Reg1.No.I{A M
555? an Kesaramaciu Ring R0ad {:i'c)s&, x=$fh::3"é'~3._ 161'-15;
bearing Regn.Ne.KA-193456 V dasficd = "
mater Cycle.
01} service of not.i{;i:;',.V_t}1€:.VA15'i I"t=.§§$p§§:1dent, ixfhii is {ha
owner cf the aifendilug loiijé contest-
the mafia? am), ii;:s'1r.:Aé%waéasT 131:-iced ex-«p31'E:e. Respendent
§\§e::s.i2 appéaifgd fiibtmal and ccsxutestcd the
C1£3iII}.. at dfifaiicd mrfitteza fitatfimcnt.
' £}Ii--. of the piczaciings, Txibunai framcfi {ha
is;si1=;ésJ gs: himseif examined as P.W.1 and
' 'aisa the Better who trmted him as P.W.2 and
Ii:tz3":a.;f}:§cV:é dacumarzts i%'.«xs..P'i is P, 14. Rcspandmat did
___ '.::9{; ifiad any t'}Vi(ZifiI'1C€ but gm markad the {Insurance
V' ' Pa;§:':cy of the fifffifidiilg vahicic': as EKR. 1.
\.,x
011 the basis of the pleadings and evicie1}<:€:: '
record, tribunal allowed the ciaim petitien
awarded a total compensation of Rs...74_,'OOG]'%' '" 'V
foikswlng header-
3) 'Pain and sui'i'6:I:i1};'§:'. "§s.25,§€$Q;@!).
'0) 'Medical expenses' }Rs%.2a,ncc;%§bo
c} 'Loss uf incofiié' _
trca'£:Ing:nt 9,000.00
d} f * 15,000.00
Q V' Rs.7-4,000.00
it is .,_t his ' award, which is nmv
V questjftériazgi and enhancemcnt is sczught
Mi35.indumat1'1i, iaarncd munscl
fin behalf sf Pmf.K.S.Src::ka11t1"1, for the
~»- Ciaimant and Sri K.N.Sri3}i's2'a3a, iearnsé
" :V"{;.;§jfi:';sai appearing for respofident Nail ---- Insurancz:
' ' Csmpar:}f.
:3' Miss.II1dum3fE1i, isarnfié wunsei wtmid
Cimianti tjfzafi; {i§II'3;)€i}'1Safl£}I1 awardiid undm' ail hsads by
fie/,%_..
I
U!
Iii
the tribunai is an the iO'Wf':I' side and requires
enimnced. She wauid contend that tribunal 1:384' _
in not awarciing any cnmpcasation '11nd::::;* .- "
'future 1033 of incnrne' since the I3i}ctc_>I*j'1iau'.§T;;VT A'
ciisabiiity is to the extent of t0 i::;=' t*.V}';1§:.._fs_?§IV1Vf1(:"i}t:
bud}-a
6. Per cnntra, Sr} counsel
appttaring far ;"33f§§i%nd€:1t g 1'%{).;2~. fifi3;.1;I}anct: {J-ompally
wulfid su?P€;1% of the Tribunal
and c<;:»f-;__m1"2_.€§s ':;i'-..;:{:_' rm censidcration of the
!f:'%IidE3"1C€ 'i:;e=;1'1ds::*é'q V---A.__.w5 parties has awarded
{::>3:x11;3:f:_if3$a*L%.zm, itfkich {ices not Cali far zmv mtsrfemnce.
siiiémit that qmzstian of awardixlg any
céxnmnséxiién uiitiér the head floss of income' does nut
ui:3.t;}1;:ébar:nce of any evidence ta thc said efiect.
s2v*€:«ju§d ' aiss snbmii; that even as per the ;{}c:n::t0r's
- ér:w.z'.i{.§(--::é"1 cA:e F.'E¥.2, the fractum has united and thus, thaw
' "'V}§r.?':('>i1i{i ha 110 {iisabiiity and ai.':f:'(}i"'diI]gl}', ha sefiks for
dismissa} sf thfi rriaim 'pf:ti.tion.
I
an
fl
an
3
expenses' and accordinglji, a sum cf Rs.}_i),C3C:£)",f}'
awarded under the head 'future medical expenéfsizsi. '
10. In View of the h0s§§ita1jsatii§fi '4":§3);i '
disabfiitjv suffered by the 7-:
he wiii havt to undergo pf "':i:§}g'i'uIi%:s
sustained, com pcnsafigznz --uf1:ii e1' '£56 'loss
of axnanities' is also by
awarding an and it is so
2"-Lixvardtid. ' ' A'
1.1 and award that
t1f'ibu:f131 has"'aITE:r3 in h.ot"a?wardi11g compensating under
"figs no€:a'r:2s;}1u1ent, C{}1'i'JE}'$J1C€ and attandant
éiiajinant was haspitalised for a periad cf
39" Wis ifzas been ixnmobila fer a period if 2
, m&nfi7zs;' fiiénnsidcring this evidence 921 record, this Caurt
33$ cmtzsgidarsd View that a sum of Rs.'?,.:"i{:§f~ if
§w*;2:r{%€::f3 1315311151 be just and masenabic under the said
.4 ifheaé anti acsafdingijfi, it is awarded.
12.
enhanced in this appeal weuld be Rs.2'7,5()(H)H/'Q
Thus, the total compensation that is
by the respondent No.2 to the claimant.
13. herein absve is answered by h9lad.i_1ig_i;haf In View of the saI:r1§,"Po'inif, ''I§I<>.;«3jAdVibd1fn%111}§:1t{?§d » award pasfiad by the TI*ibuI2'a{i'=equi£'e$.fiovbé-3
14. passed:-- _ (ii dd Reggdihg $11 Vi€3W of the discussions made 1"1t:*.i't§ii*:::'1ab'{:!.>ft3_,_ 'JVTie.._xf;€i'IIOWiI}g ercier is in part. An additional (§0H113€I}Sat§.QI1"°€)f Rs.Q'?,500/- is awarded as diSC{1:$S€:§1___'}?z€I'€iI'} aboves which shal} carry §X}f:Zi'f6St at 6% pa. fmm tbs date 0f petition 'V T' ff-.c§a£:a of paymenfi/deposit. The said V. .'é1'"§h;fanced cmnpensation shail be deposited fly msponcient No.2 --- mmirance Company, befara the jurisdiciienai uibunai, Wiizhin a period 9? é Weeks fmm the date «sf receig: if a cagry sf this order:
Sines the enhancamem: beirzg maxginai, no ()f'd€I' for depesit is mafia. 4?/W
(iii) The enhanced compensation awf;;a;_I_5L:V!V:aé;ti :"~j.
herein above, with pmperticfmate A shall be paid to £1513 (;ia.i11f1aI}t_-."i>;i'1::'_$.ti(:h".V Q deposit bafrg made.
(iv) Nocosts. ' %5 Qg V JUDGE *rnvs