Chandrashekar N vs Krishnappa on 25 May, 2010

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Karnataka High Court

Chandrashekar N vs Krishnappa on 25 May, 2010

Bench: B.Sreenivase Gowda

IN THE HIGH COURT OF KARNATAKA AT 

Dated this the 25""c1ay of May, 2o"i.Q   H

BEFORE

THE HON'BLE MR.JUST1CE B. SREENIVAS-E fsbufpixe

MISCELLANEOUS FIRST  N0. 31023.61? 2bQ'é"(Mvc) V

BETWEEN:

Chandrashekar N

S / 0 M Narayanappa
Aged about 24;*'yea.1js' _
R/at N0.1O6€ ' 5; A_  ~

Behind.KEB _ _ 
Atubelaa T0wnA;'Aa'1eka.I  _ *

Bangaiere "D'isV[ri_e'i:.  ._ .. . Appellant

    V. Shastri, Advocate}

»1V ' ~ 2 E{ris.1-121;ippa

 V 'S_/"0._«(}ba:i_a_h Reddy
' '-.ee'1nd11;1'b_e1.'eR0ad
 Atfgibele Road

" Ai1ek.a1Ta1uk
Baﬁgaiore District.

 _ ' "'_"I'he Divisional Manager

" New India Assurance Co. Ltd.._
D.O. VII, V Floor. Vakkaligara
Sanga Building
Hudson Circle
Bangalore W560 027' ...Resp0ndents



0  'TribLir1a2l.'A

'3

[By Sri O Mahesh. Advocate for R2:
Notice to R1 dispensed with)

This MFA filed under section 173 [1] of MV riot-hjagaiiist
the judgment and award dated 16»10w200'7 pa"s"seciV'~i1'1'«'i._'_../I\2'C

No.5824/2006 on the file of Member. MACT,--jV'iiIv.Additio_halr'_
Judge, Court of Small Causes. Bangal0re_.,--..S_CCl*l.:5,._ partly "
allowing the claim petition for <?omperrsat.1ona1jdi .s_eeki_ng'i.

enhancement of Compensation.

This "MFA coming on for healri1_1lg- thisgV.»el';.a}./'V; thel'jCo1,1rt.r'

made the following:  , M
.1 'U I)  .
This is elairnantlsl  -0 enhancement of
compensation as-vaifded  2 , 

3. Fol1ﬁtheVpi,zrpo':se oi"---.._eo'i'i\lre1iienee. the parties are referred

to as they a1"eAreifer1'e'd to in the claim petition before the

4, "-.i'Brief_"fae[ts of the  are as under:

 08:04.2006 when the claimant was travelling as a

 V' ipiliioii rider in a motor Cycle bearing registration No.KAw05wEWw

  from Attibele towards lnehangur on NJWIW7, Hosurw

"Bangalore Main Road. near Guestline Cirlee, a Luggage

Minidoor bearing registration 'i\Io.KA--5l~985 driven in a. rash

ﬁts



Lu

and negligent manner by its driver dashed a§9,Va'i.tis1"'.,'t,he

claimant, as a result of which he sustained injuries, he

filed a claim petition before MAACT, 

compensation of R55 lakhs. The Tribtingti"alter--eonsiderlatio1i:of

the oral and documentary evidence o1'1A"'re(_:o;"d,1

judgment and award, aurarded...a*.gu'n}A oi 'RsV2A,O8E500--00 as
compensation with i1'1lve'i*e:st--_alE ;l4)ﬂ.l2it',V:l"r»oi:1_the date of claim
petition 1111 the_*date ea" liisesatisfied with the
quantum of.  the Tribunal, the
claimant is liige     nt of compensation.

5.  ,_ .'d_1'_spute regarding i.i1juri.es sustained
by the c'1ali.'n:1ant'  accident and the liability of

the égliisurancei ., _Con1pa11y, the only point that arises for

'AC011Hside'i'ai;io1"i._i11 this appeal is:

-.a

V jW'."iet'her the Compensation. awarded by the
vTribuaa£ isjusi and reasonable or does it call for

,. it enhancement" ?"

  Sri. Sripaci V. Shastry, the learned Counsel

 é:.ppeari11g for the claimant submits that the Compensation

zgeg'_"i/



awarded by the Tribunal. oh var.io'us heads is on the loin'/'"ee1' side

and unreasonable having regard to the natuije...oﬂinjjuries

sustained and the duration of the t.reai'.rneri':.,V  l'l'ur"thle«rV'

submits that though. the doctor  delposedrthat  g_1%ai'ma:1r T

has suffered 55% disability to the l{1'1_ee'.and 1.:8?/Q'.d1savb.ilityl'toL

the whole body, the 'l'ribt1hal i's,in*o1 just1i--lfie(l.oi_h notllawarding
any compensation under;£he.*theadl:of"el.oss ofVVi'u'Eu1*e income.

Therefore he prays for the   enhancing the

compensation. , w

7.  _Pe'r9'._-rtontzfa.'«i'h6.4\1ea1j:1ed Counsel appearing for the
insurance Cornlaatiysi.stivhn':i1s,~t:l1at. the compensation awarded
by the T1*iblt1-1_1Valv.is jtisﬁahdJreasonable and there is no scope for

e11h.ar1eerr1en1."ﬁe i'ujri.her submits that according to the

V'Clairi1an'£.lhelvJas working as a TV mechanic and the disability of

'a..,1.l8'%  riots-afi'ee't his future earning capacity. Therefore

the"-Tribur1al}'has rightly not awarded any compensation under

_*.,this headi, But on the other hand. the Tribunal has awarded
:f.Rs';6Q,O0O--O() towards loss of anienities. which is Ce1'tiainIy' on

l  l_he"h'ighe1' side. The1'efore he subn'1it.s that the compensatiori



awarded by the Tribunal on Various heads 

reasenabie and does not call for interlerence. 1--:1:en(;e::h.e'

for dismissal of the appeal.   -

8. The Ciaimam has susiai.r1ed_"fraeeture'-offighis..fer;1eur,

multiple abrasions over right 1'{ri'e.e and'-ab1'asis=ri doigerj _f;he_§ chhestjd I

The same is evident from the  eertifieate EX.P~5, the
discharge summary   12 and supported
by the oral evidence of _T,:'1.l.",:.'Ci'§E1iV£T.1;a:Ih1t"'éiI1(i'"i:[1€. doctor who were

examined  r9espeeiiiIeIyEni'Lia.11y the claimant

was tre,aie_d* °P'.r'iyai and subsequently was shifted to

Sparsha E-=I0spi.tai*, Bgin--g,géi*1r)re. The doctor who treated the

c1ai.r;:1ar1ieA.1ias depesed that he has sui'"E'e1'ed di.sabihi:y of 55% to

:Ai,hVe_ﬁk:iee :«a:_1j(i,..,1VE%0/E} to the whole body. Considering the nature

 Rs.25.000~OO awarded towards pain and

sufI'ering is. on the lower side and it deserves to be enhanced.

'  :°Aee0rdi'n§iy, I award another sum of Rs.10,000--OO under this

'i 



9. The claimant in support of his medical expenses
has produced bills to the extent of Rs.92.l55/~fia;nd ihe

Tribunal has awarded Rs.98.000«00 towardse..«..:n'edi.c-aiVllarid

incidental expenses. Out of the same, 

deducted towards medical experisesWon'l'y ._Rls.5-;845:(){)_re'n1a'ins id.

for incidental expenses. Considering.__th'e_ Iiaiure; ol"vir3jur'ieseand

the duration of treatment. the  is   side
and 1 award an   I{s.llEi;U'OO'4E)O towards
incidental expenses and  Rs.1.03.000-O0
towards I1l€di'C;€i.l:%}.i1d   l

10.  __  support'. of his contention that he
was ea'1'n._irigi Rs..4;'5l0O:{}fjll'l.per nionih by working as TV

Mecl;1a11i£:, }1as neii.h'er produced any document. nor he

 hlisﬁeniployer. The Tribunal taking into consideration

Ab'--his" ageand £116'? year of accident has assessed his income at

Rs;-3_.5O_C1--'OQ:".v'ar1d awarded a sum of Rs. l0.500»OO towards loss

of income during laid up period. which is just and reasonable

" ._a'nd_{:1oes noi call for imterfereiice.

 



13. Rs.l0.000/-- 2;-iwarded by the Tr.1'bu1'1alJ'"i.0wards
future medical expenses is on the lower sid€_.a_i'1ciVV'ii.I§5Vv.3.rd

another sum 01' Rs.5000/ -- under this head.

14. Accordirigly. the céle1in1g;11i.t €'l"'i"*i'-ff:f'_7'l','«CV'l"'w for 

following compensation:

Pain and suffering   l

Medical and incidsrjtal

Expenses     

L0_s_sVof'iiit:0::;3_c_ctgifiziig ll 
lsgid 'L1'pAp€i'i0d';_ _ H" -- . Rs. lO.500--()O

1.038' of 5.rnéh£:;,?k».$'    ' Rs. 15000-00

V Loss  l'1V.ii.u inAt_;:_()i'i'ié Rs. 75500-00

.':'F¥1-f.AL1;"'3 1nedi£::3ii"" 'V

 a  Fgxpgnsjes W Rs. 15000-00

   : Accordingly the appeal is allowed in part. The

'' 0. ' J'1idgHiei1i' and award of the 'I"r.ibunal is .m0dil'iecl 1,0 the eX'{'.(-3111

 ..i.ndicai.ed elbove. "Elm 012111112-mi. is eriiiiled for a 't:0i,al

V C0m.pensai'io1.1 0f R5-s.2.53.600--OO as E1g&1iI'ES{. Rs.2.03,500-O0

 .

awarded by the Tribunal with interesl at. 6% p.21. fI'£)lI'i--.'_f'.1"'1F,' date of claim petition till the date of" realisation with iiit.-sé;'~¢gf' V:;1i._"(§?'/0 13.21. on the enhanced COI11p€I"1Sal.iO1'l of RS.5VO,'V.1.OO]':;':"f1;AQi}'£ date of the claim petiiiorl Iii} the degie of ife.-;11i's2;11,EQ17.,_.: " V _ A

16. The Insurance Comparigr iS_'(iii*eeie--dv"t0V de}:;-d3.i_.t"'ihe Compensation amoum with Vi.T}14"C=}f't*3St 'Wi'ihin_ p*ei'iGd "jof two' weeks from the date of"VreceiptV_0I'V:a..eepy Oi-'1:'I'1-iS.'AOiTi€tI'. Out of the compensation awarded? .509/o fWit'h"~dfjrep0r1.i()na1ee interest is ordered to be dep0sit'ed"'i1'1--fixed._d_epOsi1"iii the name of the claimant inieany' 'a.'~IatV'ii;"t:'1".au1i'se,cE'ii.Qi'V"'E3C1"i'edu}ed Bank for a period of 7 years. 'i'he"'i7_e1Mi11z3¢ii1V'i1_1g";150%_;~with pr0p0i'tior1a1.e interest is Ordered, .1_ip be released. in his iiwotti'. N0 order as [.0 Costs. Sdf»-S JUDQE

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