Karnataka High Court
Sri Venkateshappa vs Ashwathnarayana on 1 October, 2010
Bench: N.K.Patil, H.S.Kempanna
IH T812 HIGH COURT GP' KARNATAKA AT BAHGALQRE mmn THIS Tim 1%? my €312' ocmonm, 2310 PRESEHT TI-E Ht:-N*BLE lim.JUS'HCI§A>H.K.P¢a'E1°§f~.. ' : T ' AND TI-E I-IO}\¥'BLE nm..3Us':?Ims5, h B ER;
8RI.vENK#;TE$HAP'f:&_ % A $I9-VE5?§'.1fi;T§LS53&'-'P1313'; _ . AGE:42 YEARS, 0'0-:;a.';m'¢, ._ -- R/<::.c,ro I§LRAHE"8H;
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VISHWAIEEDAM POST, 2 BAHGALORE~--9l.
2. THE MANAGER CHO LLRGEHERAL INSURANCE CO. LTD., 130.9] 1, ULSOOR ROAD, (BY 8RI.O.lIAHE8H --ADV. FOR 12-2) NOTICE TO R-1 DISPEHBED wrm wo DATED o3.o1.2oos) THI8 an IB FILED UNDER.,VV8ECTIOIi__17.?{1) uv ACT AGAINST THE JUDGHEIIT AWARD rump 2a.11.2oo5 pnssmn m mm: Ho.+59q;2co4 on THE FILE or THE 141%! ADDL. COURT or SHALL causzrs.
(B-CCI-I-10), PAR'I'L¥ umwma "PETITION pon COHPEH8-ATION ~ :,sE;.EIcni<3"~ E»1§H.°;HcEHEN'r OF COllPENB.&TION',W1TH_w 13% IEITEREBT. nus on FOR HEARING -rms DAY, N.K.PA;TIL J.. DELIVERED THE FOLLOWING:--- L' the chimant is directed against the and award dated 23.11.2005, No.4-690/2004, on tha file of the XIV Judge, Mcmber. Motor Aocidcnta Claims Court of Causes. Metropolitan Area, (SCSI-ia-10} (far amrt, Tribumlfi fer m of &:n on fags yound mmamatiaa sf Rs.94,000I- awmfiad in cfiiwm as @231: 11% c3a'm1 '4 inadequate.
2. m brlaf mm appeliant claims 13:: ._ aged abaut 46 ymzrs as an the mum a gum of ¢'r.;s;,"§ 11.4.2%4, at about 6.36 was c-rnuim M.M..Raaci, in spam gr sag %.uVf:ég'%{'a'b1e marleat, at that '£::u:nae' , a ~--~N::.Kfi-02-B-8&7? cifrml by i336 filkfi manner with 11% apeed, mam Due ta me impact, ha 6%' bath the bum sf rsgm lag. ' m was aamsttea m Bcwrirg and Lady Imam 11.4.2394 as 12.5.2m4{1 mum. fl»
3. C311 amurxt af the injuries suafaixmé accident, the appeliant filed the ciakn petitisn rmpzmdecnm. 'I'}m said clam' petii:§on1'_'_h£;d Am; mmidm-afisn befinre the 5I'§;e 'I'r1'bu1'wsl, in turn, afizar can me and afizer % era! and &o%t.ary petition in part, awe:-ding" izntezwt at 6% p.a. mm' Lac the am at' ciepczrsfiz. Beflw quarltum af cnmpenaaténn the amllant is: 'm. appeal seeking mxharncemiz af
4. ~ ":.We have hwrd learned counsel far appelhnt 44 counsel fir second mspondentwixmuxance "§\ \ S
5. Alta' cartiul perusal cf the impugned judmem; mdawarfl anéaftm critisai ezvnhzafionoftim exigmex rem;-as amfiahle an file, what amzerges is that, the awardcfi by ttm Tribunal wwards raaaonabie ami dam mt mil far ,
5. Hawever, the in awarding tmly a sum cf muxiahing rm and &tfi:;r1d aj:;t .'#,1é'%%gs.12,om;. fiaamsnt is irmdaquam 4' tiara I1; is that on aacaunt of the "§.:_xjt:fics:=aA in the aockient, the appelbmt was adnn.' haspital E31" 3 penb cl sf cane msmxth. perked. he we-uld have spam: rmanabhe '4 wwarcis zzumreyarxm, :tmurish1ng' fired azfi %% charges. Having' regard ta the ifaustakzaed in the t, am man safely mama that the %,M 5 appellant might have: trwamment; far at Ems': ab; me:-mm izrmtmd gr my mm as taken by the Talcim these two relevant factors into meet the ends afjustime, we 23% ha _»a§t?Ei4*;é§ ':
of Rs.10,000/- wash towards C fixed am! amdam charw % treatmsmt period in gc.:ldim'cz:1)_._ f3',g3__'t3;;e ¢:¢1i::.g;e;.,§asation award&'1 by the Tribxznall' _ % '
8. In cf of the éppwl filed by apmllant in. albums! fig W Wm judgment and award in MVC Ho.4€§9t3i2004, an Addimrrml Judge, Member, M0122!"
m*g;enm% Tribunal, Court of Small caum, Area, B@a1nre {SCCH----1{}) is hmeby A x r awardsxg a sum of I-1's.1€),000/- each towards V. faced. and afimfiant shay and ficsa af incasme chi tzreaixmat patina in aciditian ta A/fl