Karnataka High Court
Jayaramu S/O Manchaiah vs Ravindra S/O Kariyappa on 2 February, 2011
Author: Subhash B.Adi
Bench: Subhash B.Adi
KN" 'i"f"I..E HIGH COURT OF .KARNATA§§f\ AT BANGAL-{")ZR.E
DATBI) THJS TI}-1 E 2N53DAY Oi?" FEE-BRUARY 201 .1
BEFORE)
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MISCELIANEOUS FIRST APPEAL N0.155L'.Z£§§/€?,{);{:}.?' _ 1
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Jayaramu
S/0 Mzmcklaiah
Aged about 47 years
R/0 Konlnlerahafii
Mzmdya Taiuk . ' H "
Mandya D181," 57140:. _ ;_» " _ .. APEDELLANT
{By Sri.K.L.Sriniva.s &._Sri_ 0A..1%§.,7£{arisha:,A&ivs§*
E. Ravindra. E'v'{a:j-o;;".;__
S/0 Ka:*iyapj:a " ~. '
#8581!/2,'iiIlélyilIr§»3E1"EXi,".._,:'2... -- '
K::11'aS"a_.Var_h Road," ._ "
Maridyzyyi 4V»0.1".~ _
2. New II]di.E1 A8$'L1f'£1£1Cd"C(i i',1,d.. ,
Mi,4€}.R09.d, Mm';=dya~ 5'71 401
A . {'33: i.'E1si..EVIzmager'. " """ " .. RESPONDENTS
[By 'S1.'i'.C.,,R.*R:i'vi:sh§i":3kaz', Adv. for R2:
Nmiste 1:0 1; xvithl M,i?Q.}XgV_ filed under Section 173(1) of MV AC1, agaizlsi. 'iI'1e}L1dgr11e'm. "£1116. award dated 18,05,200? passed in MVC
-«..T'_1'~..N0.9/2004' v::>:¥'; i'.'m3 file 01' The Prir1C1'pa1 Civil Judge (Sr.Dn.) 8:
4 "CJ.M,x ; IVI.ar1EfE},~'z:~1< partly a}1owing;§ the ciaim peiitixjzn for €.:{)i«:.'i§,;s;:125%§;i.i0:1 and s<;é<3E:;§.:zg syn§1amtc:me1'3i, for m:n;>e~nsat.io11.
';ThES Appefii aftimlitng on for 2?E.dIT1iSSi(}:f} this day: 'the Cmlri, T §:e::vEi2ze?:'e.<§ {he il)1I<}w§;T2g:
J U I) G M E N '1' '['his,-: is c:§air112mi.'s zlppeai scekixlg" ez1l1a1'1<;:c}n'1e:11'. of C0mper2sai:i0n in 1'esp€.{rt of }':..1dg11'1e11I'. anti. 21w'251:fd' in EV1.V.C.N<).9/2904 dated .£8.5.20()7 an {he £316 Mairléya.
2. Claimant: suI'i"er€d grievous i£"};EL11"y._,1'7I1:.{h,_t' .'rQad"aC£;id£:r}i {law took place on iZ7..£O.2003._[' He: criaigfieci £"2<'Tf;'"x;v1'A;;'£'=V1 "1E-':.£1{,}'.§3£1'. 0ifi Rs.5,00.000/~». The '1'ribuna1 h9.u§..V¢.éi\\_.rardeVé'i*..c}b1:vfpef1§5a!;£(m. of Rs.43,800f». Unsa*z.isfied thgf c:Iai.n{afit is b€f01'C this Court.
3. f*"rom the _r.:vidVé:1c:e §.:_m ;'eé.€)rd.. fi.,VC}1€VIV§1'I' that the Claimant haa suI'Ibrcd-- "1efr".::1.nk1e and fracture of left leg. P-Ie was~ " i__f1f3ati€13t from 27.10.2003 to 12.13.2003 11Vez:xr'1y E_5Vfiays. Dector has assessed the v4;i1is21bi1iii:.¥lj;'1.?'tV 25%. i'i'1"v-:>V(:)i1}§_(&)&1:r121ncz:3 with the evidence on record. the " Rs.15,O0O/W towards pain and s'uffer1'ng;
Rs. medical aE,1,enda11i', charges; Rss.5.0OO/M E.o_warc1ss " 111c.§ii(:'a1':£'; zztxptirnditureg Rs.2_.500/-- inwards ilacidezltal Rs. 3,000/-- 'cowards toss of income during iaid up period anti 'E&?.S;"1€5,800/'w E.owa.1~d:~;s Eossss 91' i"11t::.:re incrorzux "4-. [it 1755 {mi 21:': Cfifipllifi ihai £.,.1":€% <':iai11123.§':£ h2.i.E~§ f}¥'C)C§i,l{'.("..{i :;i:=,<::;%sse;;a'1jg? em-'i<:§'r::%1'}<:<;?. 1,0 seiiaasw i':E*:a*: ht: E2215 su'£'f'e:?:r€-:1? .i'r'a:;°:i.uz*e: of 1/ 3"
of left. I.eg. 11. wotfid hen.-'6 (tmxsed pain and exist) suffermg. In (':()r1sici€raE.ior1 of the S:»;11"1'1t'-3, reasenabie. C{)I1'1.[}t?E1SE1fii{)I1 :';hou.Ed have been g;'2mi,t--:d. by {fie '}T':'ibL111ziz]. 'File? 'I'1'iE;>1maI aisso erreci f§.{1 '-"f.4£3.>'E*€§I1g iI1C()1.'11€'. at Rs.'1,5GO/-- ]:)€'r 3'1'101'1E'.1'1, T§1oL1gE1 {E16 21(:(:ide_1j2ji:"is..;3f..2G9'7_.9 in c:<msidé:1*at':z'm1 of the same, I finci t.ha2: c:orz1;)e11se11ie_f:.is"zf§3qL1ht'éé1 to be ez1h21x1(:ed resasonably, A(?(§O1"dii#§§]}2:::I"'Agfiéfiéfiti order: ' V ' Addit,iona..1 Rs. '10,000/ -- E,0x£?a1"fii'5~:.:;.§e1i:; ;1n'a._g¢:*:*§ri1§g§; téxxvards atiendaxut charges and £i3o.d@aq1ci RVé3.5,OOO/--; 'mWa.1'cis loss of income d'L%.1'~§'1':1_g._§' adciitiorzai Rs.6,000/m; of .Vc,_.I'_e_V1:1f'1I'1V.';111t", is entiiied for anothez' Rs. e:it:iE.]ed for Rs.37,800/~ over and abO<ié*i;1f:%. C()uIifl'=;;§231i'safi.i0z1 2ii%e'éir'ded by the Tribu1"1a1} wiiih intezrczsvi.
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