M/S Oriental Insurance Company Ltd vs Smt Miniariben on 7 February, 2011

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Karnataka High Court

M/S Oriental Insurance Company Ltd vs Smt Miniariben on 7 February, 2011

Bench: Ajit J Gunjal, K.Govindarajulu

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3. .\..L.::-=:'r'::~:11tT,rI ~ D/<3 m;JNIKAN'i'§»»1 r3HAI1,A§.13I--1AI m'1'E7_.,. A(f}I:Zi: 1:-*3 YEARS, MINOR §aI:":1">. £33? PEISR M()'I'I-HER AND NA'I'L;RA1. (}i..§ExI31ZII")iz-'xF\§ S:\sI.'.£'.ME\§ARI}3}Ef;§_E 'iI'§-IE.' _ am A9§»>::'3::,I;;x.N';' 1»-I LEJREEN. 'V 4" ss:»~=2'm;xI3A[3¥3E:LL _ _ _ \w<_> :3} I.AILAI.,E3I*IAI HAT}~IH3I9iAI :i_ATIg::.,' ~ A(}£CfL} J:-'%.§ﬁ(.')E..LE='IA' ?9 YEARS. ' :

ALE", 5-'\E;~{.'E£ R§?3E-BEIJING AT 330.118', ' Imm: "E-€A(Z')[L>, s(>{J'§*:1»£A1:,IJ. ' MIE}I')§J£E§I5§;X, I53: ~ Lm A§5'i-?§§LE..£:;§\E'EESv :1' "Pi 4 ARE REE3'R?:1SE3N'£'E'f) BY '2'; 42 :e:1;-'V-2 :Z}E;NE.RA}i;fE?ﬁC)¥1?EjI{-Q13A'I"FOR3\EE3Y E-I(;}L["}%'?Z.f'{ EVIAFE-.ESH* KUA:\1R"RA7vi}I'B§{AI PA'I'EL A(}i.~Z§,> ;x%~a<.>£.;iTL' 48 Y'E'j;~".RS, o(:€::. SERVICE, R ,2 <1.) ¥-='..=%NIA E3I9r:E:fE%}'. WADI ~;a3'F'ﬁ;NI> PC)S'F:

wa:.><.>:;};r>e;v;::A w :3903_: 2?'.

..... WAPPELLANTS g1ia'%"::;s:; §%7,.E-3;«f:§«i;¥.g':'L1"~f.1?gf_r'xR, S§~2:.(,':(}UN8I;'L E'{.)R "A:a;_R:' VIIs;_;:':;

_ \g1¥{,;:';:;.?»_, i_'f1,E~IARIF§?

5:31:91 N...F§;«E'1E3;§'?:r'}g;E%_H.;ﬁ§E'f2RAIAE-L AI)'Js;.} m:.g_:'*-«4._

13.»: ;.?~"~.,a;;:é2-:'::r~s:3_§zA KUMAEFL MAJOR.

* .ej;,n""> :2.32xvA:)Ev;a§>p;x, 3':za.rhig:h is r'efe:*:abE€ H: zazivg: i'<E<>.§S€}.%§,/"§§§a§¢ The pa$s.e3d by the: MAC'1'. C11£trad'u.rg:-1 in t.w<:) ck;-Hm pe'm':.i<>'ns. Twcy claim pet.i*€,i0ns;; 'c'.i'}'€ filed by 'ch:-3 c.i21ir.r:.?e:1fii.s§s_ W'h() are the w£d.c>w anti iéhiidraal of the brtigti decissased Rajzmikanth and aiso in~1*espc3c:*€' {§f'ihsz "<;ic::e;;t'.1"1x_ of their ciaughter Vamisha. I.-Both "<:1éi_i,r1i' _§jetIi:£<--;:i'ié§.[_' were clubbed, common esxri(i--<<2__ﬁ*<~?_c wéé;ss._:e*c0rd€:c_'{"v--3nd a, ctommon ju,dg:ment. and awar'<;§"vx-'ais--paiased."'

2. i.ndeed,'.Vw:e 11Qt;i£é;: two vehicim involved it} van, 111 which the décéased w<:~:r<=: t:ra\:e11i.I1g and The learned member of the '1'1"'ibufr1a.1 has é;pp*0fti0n€d the 21ct.ionab1€ negligence a1t.§:ri13L;ft:i:3g§ in i.'i<1f3._1fc1t.ic> of 25% to the: mamdor s.2*'a'1 and ' 735% jt.0; t'.h€«VAV1E)vrr3: in ciguestion. The "§'1:'ibLma.i has awardéad. :2 L:§r:§;'3:§~?rf:sV§=:{Vi'<3:1 gr $63,535,090/~ fa}: the death Of R21j;1é:{1§§1.3ii.%1 which is r€f<:r:'a'b1£-3: 'L18 MVC N<>.68?/ E994 .ga{:§{:§_. a sum (Bf ?E.;50,0(}G/~ for tE'1t2: iiﬁafih. 0%' 'faniaahex, ! ctﬁaimantss are seeking <-?11ha111<:emem*.. The iI1SLiI'€33' E-:23 que:si:i.<:m£11gg the app(3rt'icJ:1'me:1f: 1'eg§arcii:1g§ wail as; the quarﬁum. 'Ne: noiiitre 4' NO.E?}3(}3/2OO4 is ﬁled by the <>v*.e.r11e.:_f 'Gf ;*_1';f1;ci»%:

MFA N073/2005 and 75/2005 are;

of the Matador Vehicfe.

9059/2004 are fi1¢c1,_. "'£>};1i1*.ﬁa'ii1Ei$ 'E-;eeking <:r1har1<:€ment, We .t:.0 pI*eerf1}3to137 order: MFA We aiso notice i.h.af. an application for notice thaf. there is;

a iitile .111 filing the applicatmn for :'r3c:23'!§i:1g. Ii is'a1$0"a(t€iCm13e1nied by an application for '<,tar;f'ri's:i :31*E:.'i;*x.,*:'.i<'VM)i,';.1' of ééléiff. W6 have pzsrused the affidavit Ei§€3:i b;yf9 §eVa§'x1ed ccstlnsei for the ciaimzmt in saupfperf €'}§ 1Zh€f;': ,.;:§2p1-i'{:21t§<)'§1. }~£av'i_ng iffjgard its the <::<):1{.:3m;s; {sf {ha a_f,7fid21i?it., We <:()nci<:nr1€: thés cieiay and r6-Cal} théi erdez' of "xdifé-:«.a:f:§$ss2a;.E. 'i'fmzss, by this; <E<>mm§,:~r:: ju£§;gmen_ti:, 213} the fivsz "a;:zpea1s«i~;- éiftf dis-:;';p<::;<~:€:%i ail fs Wm 3;. .

p€s§° zmsgmm wi"::Zs:::1r: iss éfqiiiifi-'Q€£'§'§, {£3 %§€};85,{}G%;"~ gm. He

3. '\7x7<:% may alsgo z1(>ti<:<:< that. {.119 'msu1'e.:r 0f the ]--f3I_'I':_€ in qu:'3sat,i<3z'1 has :se1"€is~:f_"ie>«:i the award 13.1 $0 f::.11"_.;21 €;:. MVC'r. N0.689;" £994 is C()'nc<3:1"ne:=d.

«:'-L The back drop 0f t.he'~ claimants; and the de(:e:ase d pA{2':':1_}::x:1V§:';¥;'*:{'-A and c;:if,i;:<-rns of Engig1'i3.§f;. fl'}1*<_'%ﬁ_:--xa}€:»r§; () n"'a._AAh§3iiday ta Gujarat. and had hiregi VA to max" South India. they were on their way the vehicle was raear bet;we€::1 Matador van €1S: \"VRL"H ,.~qt.1€3S'£.i()I1. the r€sLi1i:.a}:1t effect w21$.'iiha¥t, :4i'1iké:ntE;1, {The husbanci of first ckaimani: and t:h é' .fei;fjj.;1<:i* . 0f <:iéii'iiia.nts 2 '(.0 4 died. One 0f the .d'a;';1',<_jj£";f,:%r;,€é' {bf decteaaed and first ctlaimant also died. £f§,.§ii3I3§'I1fZS would ciairn iihai; i:.he &€(E€%E1S€d waxs agﬁii ' A.?1}}(}L1{ "4Q :y'€f:?2I"E~§ and he \'v'£iS wﬁrkéng in £}{>w1_1pz1{:e £311., °.i:*:? "£,§{3:".::§:::~:": zmzi was-:~ g_;;:3:E.i:i11g§ am i:r:<?:{3:n.{;'. 0%' 226508 Pezmnck ; E ».::;~=% ";

VJ» :r 5'' -'/r' ff ﬁg "ab?

was-: 21 rcasickni: of NCLHS I)a11e road, S0u.tIr1.21i1, 1*./iiddlézssex, UB1, ZEZE, UK, and was living wi€__i.h.. f2m1ii}: "E'}1:3 c:e>m<-311i:i<):1 ef the c}ai_:."n.a;:1i:;:s i:_~:,--':.t:.hgiti--§'§;}'n,%3*i..._ Vt-:hic1e in which tlrley \«¥E31.'€: t,r21veE.1iA:1g;j_ 4W.':1.£é c1":"ia%'{;,»z1"':-2,f_i .3 'moderate speed on the iefi side of3:h<§._ft$ad z::,:i1:1. 21 bearing Regn.N{).KA.17/ "Ci'1fiK?té1:1 'driirer retshly", 31<:g}i,gger1t1y and £1~§1("] §C&1US€(i the ac:Ci.<:}.c::nt.. '1' has, accideni: has 0CC1,1I'I'€3d d11e§~{:c:«.%;}::1'.e of the driver.' of cf the 1VIat.ad0'r van.

H€HCt€, ih€ ttiai:%;1a11"£f::-é héixfé c:1ai'iiiéd :::0mpensat.i0n.

5. FVi"rsf :fVesVpg>f1§1€:1;tI_.-'is the d1"i.X-'¢':1' <)f1:.he lorry, who "2'_v\va3'~§'.:pi2f£::e;i <3:éq:;s;1:f_t;_.§_;,. Res"-3p011d<:ni: No.4 brsfore ihe "?rib:::1a.v§V*:.x%a_é"the drivar 0f the Matador 'va'n§ who was géxreiiz up (§€:j_rif1g 'i:h<-3 €;:0u1'se 0:" enq'uir"3s'. The :'€s§:x<:mé<:nt.s=; 2 82: 3~.b€:{§"c>'re the 'E"ribuI1a1 are the i"§'x?'~.;'E'1E':§" 2-md ibis if1S'L'ti'£3}€° (:05 §.(§'fFj_;' in q1i€3S'i',i.{)'f1. '§'h€_>y }";a'a=-'<3 fiierzi éheir $f21'§L€3f1'§.€f1"§ " Q? :3'3:>§€e<ti:§::;:2 :i<::;'1}rix':§; '§..%1g::i 'H19 ::§2:iz::121:1i:5:-; are ééize ?£,R§s. <35 ;i?;.E3% amii £;h3;?t, 05 '€§.'i€ 1<:»r:"§g wass it: ighfff a5§_x;?;,s:=.:'2'€: 0? '?5%, in the-3 d€(3€;'.23.S€d R21je1x1ika.mE1 or dmeaseci '\2'"a.1'1ish21 or .f{::r 't:h:~3.t:. mai:.i';er, E:h<.-;=. deceased was \:v(>r1«::;ng in I.<)md.arr._a~A<3_ §'(3ﬂ€(':E'.(}.d in t:hc;=. claim p<3f.§'{.io:1. They h%a.\;é"

c0m:er1d<9d that the ac:ci<:}e'n"t', §1as:._0<?.(t1.1rr(§{i"ti:.;::g. it:

1*.2L~:-sh and ;t1e.g1ig<-311$ driving of the 'iiiri'i---.*é1"*'t3:{' Ztfxéﬁ' _1j1'1.:1'E;;:.ii'i«r;f'.¥1./.A They wmiid also contiend van was r€:sp0r:s5:i'{)1e fmfx t,h€f..V-a1x;{iVi;x:ié'13:: i1;;§;i':43:3}.'uc:'fi as-3 hf? VJRS at famit. They deceased was earning :3. yeal". "Fhusa the sum denial and U16:

c:iain121 iiHt:A§§TV any ccsmpensation, A1f,ern2£i§\f!e§y,V ii' of the Mat.adCa1' van who Wzas ;*::sp:)r1é,J:_> 1e' £03: t.iv1e'a}:_.(:ide31t. 6, "'"H:£:: "'E'§ibL1I1e11 he1vir1sg rewarci to the evidemte Eat: in by t.h{:*€%j}21.i§§1a:1t.$ as Wei} as fjhé-.* 1?/$p«:>r1d<:m; in ssuppzm. of tliasrircan/:¥;.€:11tic>'r1 was of the vieztw Eihai; {hrs E\zEa{:ad<:r '%§'21i§':~«'.s:; <1<3:'1{_rib11t.i<:}11 {:9 the aC.c:icie;%r1t. was; {:0 éghéit szxéieixt Gf P?

«'§%%< f():f"€.'3:1e;'-; _i::Sur€':" 'af_th<:,Ma_t'ad0r 'Q2111 conterzds ﬂraat ?z"e:5;uiz'%:%€': is E36 a€.i::"i'm1i.ec§ ta é;.h;;> §.C.}Zf'E":+,;-C "é?\?'1:1€:n §:::)Sec}. with H":

550 far the c:omp€:11satic3'n is C.s:)z1<:e1'neci, the iearzaed mernbfsr of the '1'ri.bu.'naI has relied $c:s"1<;":1y can Saiary <:€ri,ific3.te St.af,ed is hzwet been iss-:.u_e%:_i eanaplcyyer indictatizlg that the de3c:.eas_ed *;»%»§1'§s*""é€1r1*1i11g4§.V 21, sum of 22500 peunds. I')eciuc'€,i11.gZC.¥'?'AF,¥'c>"

tax and 1/33'" towards ciependency was \x?orke<§ aC<:1ﬁ1p§:E31SaE:i0n 0f ?63,85,0G{)/ - was 2;\'x?:;:*dé:L;i 9.5 the ciajm in respect: of A sum of ?1,5(},O£}0,.;i€ath of Vanisha, a chm ¢,r9%jyw;:;Aa. k "73 E§?i:j."A,,.E\?I'..Ven=k;€{§.esh, learned 001111861 appearing 'FE ?;'i'v'i E1 J {F1 ' s:ega:"r;i_jt<;;M tzéaxévrapsrt. 9f the Memz" Vehiztiees in,s'peci::0r1 1%: ES 21 <:i'E£:=;a;r i::ic,E'i(f21i.i<)11 and it is abs.1n§a}:1i,§y {E1632}? that: it i$ 'the knrify which ii; :'€::--3p<>11sib1e for 'abs: a<t{:ié:3:1t.. HE .s1i'§§nitS '§.ha,t', ﬁche a(":t.io§i:£ib'le m-égiigagzcte in Eta entirety is '} 5' E , 3' I /"

J3 'eE»3535' K;%:1;;'tm.';§'?é:ss; 'é:Emi 3:E1<% Iizzizkizig <72? E-'lx.P~EE 's..x--*as~; <}'§::j<:€:*';.€:€§ 21 questitm, he s:--;u1:)mi.i',t.e:d 'malt. 1.11%: oxwxar has 21339 ccmt.esst.ec§ the <:1ai_m pt:t.i't.io:1 hence i'I3SL'£}Z'€:E{' did :_ft._t:>f.'-.fi1.<i:_ an 21pp1i(:at.icm mxcizzr S=3<::f.i(>171 E70 of the MV

8. I1'.1S()fE1I' as the qu21ni.1im1 _i s' ~(r;':._>I1t*;<3r_f1€Lf1.._Vlie submits that. Ex.P~11. can r:¢<).1:_. be 'p.resst::d?,i'i;to" Se1"§fi£:'=;:~ V inasmuch as it cammt be '{.§3I'f1'1€7d as $1.12. émthé1f1f.icaf.ed .S€)I7.1CUT1i}.'1g more was document- He s'L1b3n_i'§;~s tijhaﬁ.

required to bf: 1_:V?r'()c1uc;£-:»::E~V.1:>y. 'tj¥3<: ».,L<:1f£{iiI1é:1Vi"::3 to prove the imzeme of tihé'-.de=f';%ée1_s<3ci..

S}. M19}'d§1.}*a1}§::"%11<_a31i', 1:e:2£i*f1'<'-3."t:': ctounsel fer the owner of the 'lorry 5:ub::1_f:its<..__f11;1?; if one wen: it) take inte r:.m1.side:rat.ic3n._.{.119pa:1c'I*£a11am.a. it is clear that it is the 15»/I.é{€'.s1d§§:** {far} wh.Vi'é¥i is 1"('3f:"5§)()I1Sib}€ for théz ac<:id<::1t.= §.I:.s3fz1;f':a:3" €1EI'€f:V.:'i}LL3a1.11'iZ1EII1 is; CC!i"}.{?€'.i.'I1€f:C§., he w(>u}d submit ﬁ"::;;.: i,hj:;% ,éi§e1ima§1t.s; has-»'e 113$ <::<>n:::;% E10 thés <:<mr£. with ' ..r:'E,r:21n1*--1é1:3.{i3 in as much they havﬁ, ':30': a.s§s3":sst<:d Em:

ﬁibiiilzzi in ;1r:"'§1«'i;'_':g§ at 21 j'usi_ e:t<:':"r:p€;%;13.23.'z'.i:.§':":x He f1.:ﬁ:.'E":<3i"

d:L1ri:.1g the {3(}'LiI"S3f;'. of evidence and ftmgher 21 sLzggeSi.i011 was also made: during the Course 0f cfreéss; exe1n1i;1atiQf.:.¢_ that the Sélid {i0ct,1m€~.'1:;i. is f21b1*ic:21E;.e:d. He the 'I'1"i'm1na.E {T/C)LiId not have reiieci; <m_Ex.P- I éi"t35é13.'Ci the COfI1p(:T£1SE¥Ii€}ﬂ..

10. Mr. SP. Shankar, *1s3é1r:1€:d ' '::=s: i*1i:<Sr Vtgtounsei appearing for the £:.1aii1;.ai;t.s --é;11;3.;){)'1it:3,,Mfhe j1::d.gmeni and award.. He stlbmiiis tha,t;V-Eh<:=.c1'aima:*i_is V1*'é::I:~:.--"£:" their case by prod'uCing 'EX;-P--}__ éu_bmi.t.s. £i1.é1i""i:*1 ihe absence of any rebuf;§a1"*r::§?i5i:?:1j:::e _b3,é '<_:394>sIr1y:-%3:*:s of the vehicie 01' for Ehai r11Vait.<-::1* by°fi"L€_i1a§éi1:€§;»<,__ iih.~C '.1'1"ibLma1 was jusijfied in ac:(:epti'ngVV'E_4>«:;PV~1 1_eind ﬁiﬁermine the C{)I{1})€'I}S3_t'i0I1. He '_ fL1r:?§e:rV "3-ubmit::._:.ha.'£ the T1"ibu1:1a.}. <:<}u1c:1 not have '«:£é'Ciu<:t.~e;§£~%2'Q§%£~ pf the total Salary as r<;%ﬂe:ci:<3d in Ex.P~ '11 i'::;;wl2:;:§"&:~a"iii}"€§.j<}1'r':'1€ tax iE"i£1S1"1.'11EC§1 as Wh.E1fj. is mcgzzired ":0 be taE<:§tn.. i':3i.<3 <:ar1_&;:ide;'21€'.i{m is; the Qélfilifig <::2;pa<:ii:§; sf this , . iiVéé:£=:«.§,1.$eci, H6: fm"t,her s;u.bmii;S 'mat, ihg? mu}f;ip1ie.r a;<i<>pi{3::i a_Es;::> i:":£:s:>'€:'a=t€:i,. izzsafzsgr the <:i3.::m fg:s:;**:.i*é,i<>r:

W7";-j~;g;

W»! E9 of naizmr girl is c0z'1<::er;m:d. he $ubmi.t.s mai: €1,E30,GOC!g' -- toe: leszss u1'1d<:r the £'.iI°CL£'fi1S{.E1I1Cf3f5 of the case. M. '1"'h<;3: fa:)1I0wi:1g points that would :»_1':*i::»s§3 vzffari :iZ)'1'.i.E'-.f cormideration in this appeal arcs:

(1) \7\?1"1e'ih<er the 21ccic1e.rr£4_ has-1"qcrgsurreaciv51ei1;1€ 'to V rash and negiiggelit. in question Iéégarding raeggliggxzcp is 31;. _ ---

{2} determined 18 income of the (§tec:ea's¢'~{d,A'?~ _ é _ '"

1:"1:::.ofarT' aér tﬁa negligeiice is <:Qncer':1<«:c:i, we fi§}1g'i€T€:" ﬂi2ii: '§J,h€3 'I;i*iij11:1e11 has t.a}:;e:3 into cansideyation t£':?(_: fix':-::1i*:::*i2'{.i'agividemzie on i"€*C()I'€i and hag 1*€::<:@:*dr3<:¥ 21 §i19"i"<31i:'1g{,_;' ?t'.%x.:;§:'é; b(}ET,'r: iihe veshitfies in qu€ssi:i<>I:1 ice" 1\/E.':'i.'{&1dOf ~v.:?e_;1 2"-iswzail as the lorry are 1"€:=3p<}:'1:5"i'b§é3 but 110%; in equal "'V.p7i'<§p<§ﬁ.§<m, E3 €.h€s§; i'<i'§§i=3.E'{i, we E1€}§.i{T2€3 ihaé; P.'~?sfI2 xvam "€5x21mi::1s:{L zzishié WEES a§:'~;«:> am :3<:€iu§:z":1'":1:: «(>27 '€:E'H:: Ma;§.:ad:::::' 20 Van. wcmid in no unciesriain terms depoge thaii ii: is the £()rr*y ciI'iw:i1 who was }:*espc)risi.b'ie for i:h6~: e1(t§3ide.i)'&..,_ in his E',\-='iC1€'£'1€;":t';'n he iias s3i3.t'ed that. the iezfry the opposite diI"€'C'[.iOI1 with high .s3--p€_e4t:i ' bearn Eight and hit the Matador that izhough the Matador __ given s1'gna.1 with his ﬁCiI'viVf3ri.f§(i.id not haed subh Cau'a.i()n, by the 5:5} respoxidenfi ekicit that the Matador vziii 'exi:r€:I'r1e left. Siidﬁfé of the 'V§s'u£:h evidence is very vague Tribu'nai further piaceﬁ reiiaiz-:?.s:»:LA<,>'ri4"4 the ctcirnpliani. to Shaw that i hi{l'1S€:'if}'18,d lodged the campkiini;

s:t«::=1*np1.21inE., he: had si,at.<3«:i that the 'E0i*1"y h21£':«.._<:<>;.ri3'e:.v{3::1 the wr<>'Iig side of me r"«:>a<:§ émd hi? the "§\?1'€1*e.a1<:i{:5--*' van. Tfie Tribunai hers; iiaken irate "*"§:é{>%ie:?:€: an E5}, E2. i§§§}f3 is sE:<)w i'.E*;2;:%. £136: i'§{}2'ii: :*é;.§Efi§: ssidﬁ (if ,E '<:€:':-3:ei<i&tmi.i<m EI;:s:.P:§ ~ Spai: ﬁléihéiﬁéil' p::"epar:=:(i Eyg izhe 5"»?

is ' _§:"; :§.{; 'iihe mT<:<::t§e5~s {sf me: a:"r1:3:::':i, 21'W2;§E'{iab§{? far {he <i«s:a§.h F») the iowy was d21.1I1e1§;£%d. V.-rh1'<::h wouid I"2e:<c:esSe1r1'.1y mean that theft: is no head on <:(>I1isic:m. Bil? I"i€V€?l"Eh€I€SS, 11316 right: side of both 1:119 1-'f3}1i{?.}€S had. <:r:m_1<,=, in {:r§:§»fVe1<:i:' HaviI1g re.gar<:¥ to the evidcancéczg which is 1ei':'**-i:51 :bj§? CI23.ifH'c1IHiS as weil as the c>i'h<31"s xx-re are v'i:§x.z:_ {$131 the '1'ribu_11aI was jtlsfiﬁed in r€c?p3'dj1}g§ fa'4ii1i'di1'1gg'ih.aﬂ{:

rashraess :;1nd mrgiigenee 3.i:i:rib11t3.bIe"€i0 t._E;»:é' ipr;"y d_:jz'iV€r_ in the ratio sf ?"5% and {hast ;£:he }1\zIatadcsr van at 25% canrmt . "

13. Point No,2-:.,._'fi"hVisAA to the next qm-:sti:'Q_11 -as gi4eVt_§rmination_ of campensation in 1"€3p€ct oft._h.e_dE§:1t'h 0f}§ajr3ikam.11 Bhaiiaibhaj Peitei as w€3I.§«.%:is: his e:ie1iig';*;!'1vt:<;_;.jTsf213'1ishz1. We pmposiz 1:0 deaf with g::'ia.;';1*:.Vﬂcgf"~::_<)r11peI1ssai:i0r1 is respecri: of the death of ',r";;;;.":is3f1z3;V,' -§.::. i;=h€3. first ;"nst.21:1(:é_=*.. \N(:~ n0i:i€:<;% that. the 'V d€c:eéz;3<:%&.V Was; 2: Child of 9 yearge '_E.'E1eé "§'I°£bu:':ai has "..f9,€ﬁ.:2§:;*{i§:~dH21 Sum Cs??? ,,5{}§OG0/~. YR: do mét. p}"€§§)(}S€f is go :3'?

9f 21 11111101' chiid. But nev:?.3:"£hc21e?se;s having" '1'eg21:fd t,c)__t}1e fa::ti. that both the fe1t.her and the child 1'1.':1ViI}§.§ a--_ loss to the fzxmibz. mt: are of this view_. 'i%h21i:" i'i2v: "-y * compensation awmdabie {(3 the c:1,a§;m..jn of death of the m..i:r1or child wo111d'"-;'éqi:'i:reT'a_ ';n.21:fgi1i'e21A" . e';1h21nc:€ment., which we <.-::r11V1»a:1_i1"c?.€b ﬂ.5{},0OO/--. V V . H' 1%. 'I'his takes 'made by the claimants for }f10tiC€3 that the claimzints' 'tV'\"VJ'€)WVI11iI1{Z§I' children and theKmG_théi'L i;_fT.§i':23 c1€§_if::>a:se(.i;» \?VE-2 are inforrnecl that initially, 4w1'1£:«n the {:!.:aiti14..1jE:»£;iti0n was filed, the faiiher of {he de«::<-3a$e5e:E----._Vhe:d aillsii-.j<;}i.§ied as {)I1€° of the ciaimani:$, But h5,i}x.rcV~9r. dtiifiiig the pendancy 0f the claim petition, .ViI1:3:~::}fi'u<:E9: 2=m~3' "wfi£:h_in {me year of we Eiiixag of the 5:121:13:

;'§é:*;'.Viﬁ;;"_<:f1; " 'FhuS W'("3f have ta pmceczd 911 {hrs fo0ti':'1;_g f_,§1 €1'i:. .J{Ih€I'€¥ arr: <3'r":I.y" fbur <:Eaimam:ss. _ 'E}_n<i{§'a;z§'g%:€;"{%;Ey3 i;§1€: "E'§'i'b:::1aE Exam <)b$s:r*¢éa€i iihezii ihe TE4£%e1f:=1:r;a€ S<f3:'1i€::' <::<3'Lzz1S€E was 3.1;. grszzi: pains ':10 gmr:;L:21.d<:

decreased 211{mg with the <r}.:u"mar1i'.s was 21 pe~.m1anent residem. of England. We also r1<>'t.i<.*e that it is not the degteaéseci had n';1'g1*at.e3d in England, but ..~i;h£:j§<%:_'_ €"\;'id€I1C€ is Sh{}\V that he is the settcmd..g€{;é'r.:i%.§Q1; residixlg in Eng1a11d. which would if1ec€:_sS2g.ri1y ':r:1eaf:..'i,»hé1i;A f the: deceased was born a11d.*bar0ughi: up I)L1ring the Caurse of enquiry r:¥5L1f§_;11 the Power of A€tom.ey IFIo1dé§f.":Maf <:I3;i.n1§ii;.f;s appeared as P.W.} and has given evid,e:=rIi_ca-'2. In the mceme of the _:_4f:1%;id'é:""'2ivai.1ab1e which 2s.c:<:orciir:.§f f.f5 uC11£{'i§1ﬁ;J_1.1"£Sé"vi.f0i.Eid"b€ the true Statement of the a::ic;?0u-rats' as' A:jj\;=z_é:9Ti1~.._:¢is:,4 «the: affairs. Ex,P1] would cliscmse ihaii '€'f1'}{_3V ::1£eC--ea$ed" 'was earning a sum of Pounds '24,AOG0a' :3": yizrar. VI"f.'" is aisat) n<:3t:ic:<;><:i £,haH, {.116 said €70.r*if7i_zi.i122.i:i@:1"§c:?_t.§.:" by the <:mp.Ioyer$ :::»f the deceassed is n{>t4a:fi;5s2ci_.§;s;=:f;%r€2 the High Ccymmigaizmer, A j :5»; :10 dsfmbt t:.ru€ tihaﬁ, Mr.S.?,Shan}s:ar, /X',/M »=z:*'' '"

us to take. EXKPI1 21.1. its zfiaszte va111e i:1asmu<§:h ass the Indian High Cc>m:mL<5:~si<3:{1 has c<«3ri:i£*ied the ':«§3;i::i cemm 1.1 11ic21t:icm K am of 11119 View _i;i'"1'2d;..' C'OI}ﬁ'£'1'},'12.TIi0I1 is referabie only to t}:1<-3 21.ut,h.<;:r;-ti. 'E:i'1€:i ' C0nf:i'm1a't.i<m ietter. but I'10\»V€:V€i}', <£:»;_mr1-{Hibe'-fe;k;§3i1 5v ' .A conﬁ.rm21t.;icm of xxzhat -.___staté<:i_ ' in se)§id% C(}l"1'1Ti1L1I1iCE¥.1f,i01"£.

.16. indeed we flée if, §2<;_P11 is required to be :10 material before L1.-S Ci'é:pe':1der1cy, with r€:fe1*eI:c1j=: """ ' .027' Wdectaased Rajnik3;r1i,h E3h21iiai_b}:;;_i' ._ in the circumstarxcies. E\!1r(S.P¢Sha1--*:,i§ar3 If"e21.i':1'eg;.V';'r3f:I1i0r coLmseE su§:)mitt:e.ci that the ci;::'iman_t:s' W<3"-czid xiaakﬁ effertss is secure the bank ~v.$mt::_:':é;¢I1':f'fer t.i1é"':7£:1_;€;§z.r,-m'£'. year L6:-.~.., 1992-93; whey: thﬁ a<:e;":_isie:;E ::.<_::;éf;:":1f§:<§, izzdeiiii the atiaiirnanﬁs have ffisﬁ the 'iﬁaéiiagEs?%'g1j£.£::11§E%ri:é:,c<:3m:z1€:m:i.:1g {mm Jamzary 1993 iii} §}€;¥¥{'3»';',}"I7";;b€3i"' '$9918 w§.t.h r£c:f€:re:':C>c :5} she .ac<t<}um; af .,.ﬁ;E':£i:E:'1<'*:{;m:é 0? 11:36 aiaigtgajtgeaie 3; decea$s::d Rajnikzmth Pate}, The copy of the SiiE3.i'.€Ii1'1E3£1t, of a{:c::€>umLs:e is sewetéd on M1'.K.M.Ver1ka.i.<~:sh§ 1¢.a;_*r3,¢ r.i._ <:<)ur1s£:i for the insurer é1'f"i{'3 I.\/InR.J21yprakas3:;,:__ C:our1s;eI appeziring for the ()\'»V1"1€1' 01' _£".Ii1.<:_E()1"r'j_--g*." " *

17. Mr.S.P.Shankar, 1ea1*m:€£ support. of this additionai d0>(V'<{,%I11f3nt:$.§"

available along with a 11T1§3II}0 's;1;br1%£ti"t:f:;1t_é§ndced the state3m€I1t of aCC.0L1_§1i:{§--xa?L)§1}5.C§iv disclose that the i}Z1CO}Tif3 of t.1f1§:::'c1$¢e3:SVéd of Pounds 2000 per corroboration from which is pmdticed.

18. 'T_h3s_ = 4' seriously d:is'pu§;<»:d_ by ..V.Mr.A..N§'.V€~nk21tMéS%1T.V:as ﬁve}? as £\/I11Jayprakash§ Iearned "V_g::ou:1-sei. '§7hey"~<.vQuId submit that it is the JGEIH". accourit (sf 31.6'w€i€§i€.i?{S--f3{§_:=VEES 'WEfE§ 2-3.55 131$ widcma They weuid 21359:} 's'1;bmi'1..ﬁ*;.a.%. there is :10 a::<msisf.£;ét1<::y in the-3 ss'i;a'f;emer:z'i, of .;:,é;z*{f.<:é:z::ts §°(;E§§é§;E°€i§EE§_,§ éhe r:ieg:sossi'{. {:5 the a§:'m>u2"1£:;ss tmx,rar<E5s 26

19. XVG havézt parusad the s3i'.ai.e:11er1t: of £1C(?UL1§'}i'.S also. We zmtiice thai: the amoumi wcmid L-*a"uff}%_ séf£I'::3:f;r month, wf1i<:h \.x.,.n:3uEd 11e<:essa.1*i13.:- meam "{I.:1f1E1'? °'v.€'}1€~)"

demassed did not have any fixed izmomkj'p€::';m~:>:3T:h;_ Ifis 11:) doubt true 313.1 it is a Jami: ac:{:01;i.1r1t.'--a;1c1 cQ''I3:3i'-s€€11'E1y~, ' aver a period of time, 21 ."P0"L1nCE:~:.V_ fﬁéing cree:iited, which we any substamiive maiefizxi, the widow.

With this income of the is 110 positive evidencﬂ the aCc:0ur1'i.s or any other mé-an:~:. fori;»§'~,_é'0..__TI*1<)4I::i {hat the deceased was Earning P0tir_s_d:s:_22,C3(}Q 'i:1'"_;1 j;e:211". Indeed the staiement cf a_cC,;€:u;::1t;S w0u 'i'<:i" <::e'ri:ainEy disciese the conseigtent; €3ié:?;j03E§--iif (:é;§~.21 ':=2;;,;r11 ofvviiéﬁtiiids "£.,§O€} per r:1<3:*:f,E":, H: wémld s%€'r.ia§iu'1iy"x%':2;§'j;'»s;%:ery n2():1i.E":. At, tim@:»3._ it ii; Pmmcis 2,00% 21:§:§. ég.?;it.tv.'§e§V?s:;:zr1€is:-3 2,008. Endeed the St,a'é:em::3rni; of a:'::f:<;:";:.~m%;.s;v___v:5-s..i%Ee1sss3i§7ied i2"f';§:z3 ﬁve {téﬁumnss £.é:2., e:§e?€2:i_§-553 5;?

g f/_',,,,_, X 2 .,,-I''"'' »w'''' p21ym€:1'{&;, receipts, date and the bz;«11z»,mce. We are requirézd {:0 look im:() {the coiumn of :rec:eipi:s. If xx7c=._tTe2:k;¢;>_V_ into COE'1Siid£'t1':§1ti{)'I1 the a.m<:>u:1i:s depcnﬁifed in thf§ é€§Ei:;r:1ﬁ 0f r<::::eipt,s, am: gets an i_mpressi0;3 fhzit.'°[,i'1'C.:i}'1CiGI3"1€:, which is cierived by the ciece21se'd cam.bé;»._p{3gg;éii:"*---2;t'*:1;' Pounds 1.500 per month. (23m,§.'r1jin' % United 1.nd.ia 1'nsura.nce V__Cr;n1pa:_1$r~Lin';j'€.eﬁi.'EEQS. Efatricia Jean Malhajang I'€3pOI"£",€'f(i!7iI'}"- 281 has observed that t.h4r:"d__i8pa:'i'tyE3'; V€§C£)ﬁI71.€'}i'I'ﬁ£?,...'V'fv'€)'I'1Cfi"§Zi€)1'£S and afﬂuence 0f:_. which the \;ict:i_m the cempensaiﬁcsn is to be paid, a geidt-:fj-»*-must be struc1<: samewhere, to arrive aira zémcié fair c<mf1pens.ati0n.

,, in théfctase 01': hand, W-'{i' noticze fihat ii 31$ not a V t:9;&3eV"wf2<3~f<s fjma <:ia1i.fiu1§éif1it«S arc tihe rarssidenis of iriéia zzuié ﬁgs;-:V LieV<:e3~.e1s§€%s:E.,_i:«<:>:1;s working zzbrazzd it 33 2": (331536 \XE'h€1"'E"ﬁ t,1*:aé Eiwjs in Engianii. Henazezn in tbs:

C:i:"<:'s,3:.f;3:;ia':;::§iE;, the {T{)fi1}}€E3SE1f.i{T£1 is reqzzireii {:3 be 42 _ é1§5r2"2.r:§a1§:3iVé:§.{§ 'me: <.":E.a.imz1I1é:.:~5 wazziii be ?E38,52,,Qai}Q;'«« dettjrrnined with re:{'e1't::n<:e to the i::1c:<3r:1e of the decealsatd in E-ngiish pounds. A merxao is filed by the 1<f:anfI";§:t:i.. ciérzunseei for the Clailnanis SU:":_fi11g the pc?1"(:e:1t2£§_gé{,'L:'~d1"".._\_' inceme i:a;x to be dedu~::i::ed. I)1,2'ring§; .1.9*_E33 t.1--1€%"ii':ct'"_srri.E:~ ';fa;>: to be deducted was 17.5% azld ":;<)'éif_Q;~{J{%r6;'~. memo is iia1<:e1'1 on rec01*d a1:'_1_:i_ "'i::.i"1t:~ d€3'dL1ct.jd11 "i;~a;\:<:'is with referencte to {I18;..ﬁ1€I11Q,.~~-\?§*iZ*iC'h_ 13 ii}-e<:i "By" the Claiznants. If we deduc¥:. Z{7;5% f:0i;&r21fd:;s.j:1<:Qme tax and 1/2: tovvards persQ§jé11..exp:'énSe9;, Vregéard €10 the size of the family;"ti?i,eV«i:a>.:5i_f£:rii:31,:ﬁt:rn i1b"{,he:V'famiIy wouid Work out to L7:;§{::dTs;'iiV%s35é:fV*§Vpa;'~::§-entﬁg1500 -- 17.5% M 1/4 of 1,500), We Vvéxfzhange rate at the time of the accidem. 'N«f:1S"--?4§l~,:'{~:."-}}f§'§' pound, which has been admit.tAr-sd by i:'1'."15: {":i21iv1"11a'm. 7dL11:ing the CO'£3i'S€3 Sf evidence. 'V'~'Ifh11s;;°i.h€__t.:.>£;a1 C(i:*1'1;3=r:nsa1i.i01": uI1de.r the heading of loss ':<;3f $6-§.3Va&:::.:f;<§=;?;.:;:§,{'"WQ'u.1d w(3r1:{ out ta} ?68,2'7,G4G {8§2 X 12 X" Z 4'--=f1§fé';.._'}"€§f>§;'LE"121t: we add 21 sum of 325,800/~ under {E53 C_§::1v<;::§.i:§i;-:13} h.€:a€§s, TBEES9 Ehz-3 t.<>%a.E {?{}E11§}€'I1SE3."{§{3IE 2?) Hen<:e:. the E'c)1ic3wing_g; 0'1fci€:r:

{.21} Thrst c:e:>mper1-saticm awa1*dab}<3 to {he 1:1 E.VI.F.A,N0'9059/2004 w0u}.d be ?as,s2;o4?az; . The exzhancecl C:0mpe11sat.1'<>I1 "

('IZ1}"1{'y imerest at the rate bf 8%» {mm d_a1}é"t)f petition {iii} the date of C1€ff1§(}Si:i"--; "T

(b) M . F.A.No. 906-7/2004 % a.C£:<3pi:EdV_ i:1:"p~a. t*{:.VV "The €:0mpensa1';.i0:r1 .iS..e31}1 a1"z<7:é§i ff-(3:31 ?i'.;50§0ijO/» to 32,00,000/~. pcn-szltion shall carry izztgrest aaf':...t1,':1._€:~.jra'§_.VeA :91' the date of petitiqn.' 13141' the}.:1e1:,e.:'.z3f AH i4he1e1V}'3 of '1'h{;t_=. 21:1t:'oL1VriV£:.'d§:posi.t.¢3d~..by'H153 owner as 'gveli as the insurer s3h3ii}._befz,1*émén3ﬁ:i;é_d to the c:<>r1ce1*n€d Triburlal. ? iéiéﬁz' M.F.A. N<)s.75/2905, C/W, 73/2005, 9059/2994, 9303/2004 81 AJGJ:

15.03.20} E CHAMBER ORDER 'I'hc=:se M.F'.Ass. we:'r€3 disposed _<>iT.(>_r_: 0?f'}U however. izzadvertentlji, NOBO67/2004 was M.F'.A.N(>.9OB7 / 2004 be in 'é.'I**ie--s.>_1ir:§;Ax:»zfi*.

%m_°,VVfL -w l§%§§m %; »»R§§@e£ E_$%;

EEEBQE w$ 4V the left o.1_,vii:.,_ "Phi: (§2;tLiS€_4'i':§-i1§?": of u L'

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Karnataka High Court

M/S Oriental Insurance Company Ltd vs Smt Miniariben on 7 February, 2011

Bench: Ajit J Gunjal, K.Govindarajulu