Sri Ravi vs Raju on 17 September, 2010

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Karnataka High Court

Sri Ravi vs Raju on 17 September, 2010

Bench: Ajit J Gunjal

IN THE HIGH COURT OF KARNATAKA.
CIRCUIT BENCH AT GULBARGA.

DATED THIS THE 17"" DAY OF SEPTEMBER, 

BEFORE

THE HONBLE MR. JUSTICE) g§J1T J._- GLfI\:R.}AL: E

MISCELLANEOUS FIRST APPEAL N()A.32-9'7.A.0eF" zqééeee E 'T (WC) BETWEEN:

Ravi S/0 Shivalai Lamani.

Aged 25 years, Coolie, .

[Hamai] R/0 Makanapu'1éXj.A L.T.No.1,Ta1uk 8.:

Dist: Bijapur.

_ Appellant (By Sri. H.' I*.!1étEéAg1::'d'c1'§;' Advocate} zAu1\"'D If E 'V _ "1 , _['{?g:;}' u /Q. i{am21si11g11 Rathod.

' AgeA(i':.,4M:«1'_j'OV1'. ~--O(:c: B1.1si1'1ess, . 'R/0 f'§.éi11;nL.1.i*v7i"and21, E ' 81 .I.)'i':~:.'t,_. Bijapur. E; 'i'l§c~..I::3'1;§_:/1rV1ch Manager, .' .. The Oriental Insurance Co. Ltd., Bidari Complex, S.S. Fl'()I1t Road. Bijapur.

... R€SpO}'1d€I1t$:. ' Vv (By Sri. S.S. Aspalli, Advocate for R»-2 Notice to IR«-1 dispensed with) This Miscolianoous First is Section 30 (E) of WC AC1, p1fe1yiI1ig«V_i(:§'-_io'iodii§f.'iA.t1he«. dated 26.09.2007 passed in'WoA.sRs;N_o_.1_3'0V/ojsy {he Commissioner for W()rk1I1€Ii§%ﬁS"-,: C«QrI1p<§I1sf;iﬁOI1;i Subm Division--I, Bijapur.

This MFA o.omii1g"*oi1::f0r'-- fthis day, the Court T Adimiit V Elveii th0L1§§1i'ghosappeai is listed for admission, . i"'wii.h's----t:héf'C<oi'3sent ¢{"'c;~'o'u11se2 on both sides it is taken up 1 foi"{iiia1..:iii_sposa].. inasmuch as the subject matter of this appeal is enhancemeiit. T he delay of 92 days iiiffiling the appeal is condoned. /"

3. The appeliaiit, is the eiaimaiit. He met with an aceideiit on 08.02.2007'. The claim petition is f"iIe'c'i~,by him on 09.03.2007 before t.he Workmeri Compensation. The accepted the eiaim. petition in sum of 381.926/~ taking the to between 35 to 40% and of of V 25%. Aggrieved by eiaimani.

is before this Court.

4. Learne(i'««j..(_::"ouniseEga;5pe'ai*ir1gw..fQi; the claimant -- zlppellziht ihrit.'«hEt=.zi11g.'rega1'd to the avocaiiion of the (*.I2:1ir1'1*:«mt ifi-asixiucfh-..V as he was 21 eooiie, the ciete,17_11ii'iV'iiA;:1t.io.r1V"o..[V:income at the rate oi' €2,500/~ is int:or1'eet.;.. Hevsubmits that the claimant was earning a .fieé11*i'1.ec'i eounsel for the i1'1su1'er. Psvper month.

submission is seriousiy opposed by the

6. I have perused the impugned award passed by the Commissioner. Apparently it is to be noticed that the accident has occurred in the year 200'? and._t'.h_Ve probable income of a coolie or 21 hamal, assu_rn'irig'_' t¢});1j'2rt~V__"« _ he is not likely to get the work everyday, tO'T1'1j?.:::I'Rl.'f}(.i .4 "re 2 minimum income which can be de4ter_»miried».W0ii'ld'dig ?3,000/~. If the income is an extent of disability to loss of future income at 25% factor 218.47, the c:ompensavtio:ii.__ ' it 'J?98.31 1.50 / \. [?3.00(l;_x. (50% 3:.125%}x_:2r--1_s.47}. The claimant is also entitled for following order:

gfil 'V "The esp-pe§1__l_Ni«s accepted in part. _[i'i}l"-_'l"h'e..e_V"compensation is enhanced from '$3.:/1oi,'9ée/-- to $98,311.50/-. ﬂ ;

z'/' 34;...-/"* _ .

(iii) The enhanced compensation shed} carry intgerest at the rate of 12% from 30 days the date of aCCid€E1t..

" H 'A Swk

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