Karnataka High Court
United India Insurance Co.Ltd,. vs Robert on 28 March, 2011
Author: S.N.Satyanarayana
Bench: S.N.Satyanarayana
, 2%.:
. 1 ..
IN T}"'§P: HIGH. COURT OF ?§AI§'{N5X'§'A.KA XI' BANG-ALC)R§i I)A".£"IE-:13 Tms '.1"i~II'i 28"?" 13M or :v1ARc-H 291 £31<:.r><>ma ' 'V THE HON'E3L{£ MR.JUS'I'1<:I3 S.N_SA'r&';§rs:A-;&{x3*g$;}\€;ga% " ' M.1r.A.N0.4r?28 £5009' 'y9.:C*3_ -: ' .BE'FWE3EN: " A' V' UNITED INDIA INSURANCE c{3v;._1jm..
BRANCH OFFECE, MASCARENHAS E3UIL£')}E'§G, ':;..:«":';oc__H2_. "-» 1\/E.G.ROAD, PANJIM. GOA} ; , .
NOW REP, ETS IJEVISEONAL rv:ANAC;11:z?;;-._ . UNITED INDIA INVSURANCE co' 1:109. " ' 1, -
DIVISIQNAJ; KR::3m\:A'_'(;'c;'1$2I;>LE:,x. G.B.PANTEj{ -E\£[Ai*%i{:=, _i:;r>m1éI>:...5 F6. 2 <2 1 . st» APPELLANT [By Sri; gm§.'r;%R1SHN;£":3V§7;A ADV3 Aim ' " 'V ' ' " 2 .S;'Q;L.{3U3'S _ BE2RA'I'TO NGW..gxa'3.E§I}":'&I~3C)'U"i' 39 ':'EjARS . '=~;:i2.,/oi._}«§'{:::;;>:z.g _ K{§'N'f}A;?3U'RA '::¢s.I,.'i;_r_s;
z{k3»:.?}m, A2?.',E§;',. S,fG.£3A§*3A sag ' *- ._£3HAvA A§«~rM:x«-IE1}, V * . _ _ NOW AGE-E} 1'-EEEGUT 34 YEARS R,' O' }*'E,NO.4$. E3'£%.'E'.E'AVi='2XI}Q. NEQRUL REES 1E!'E.z%Q§S;
§:3A§~?:§}E£Z? {}€§}:'3;~ 483 E EEEZSE-}G?'s£TI§}Iii'§'§S {R} 5%: R2 ;?§§i§kZ'=£§§§i}% 2/€__,»/% u -3- Tmg IRJIFA ES m.1:«:::> U/s 30(1) 0%' was, ACT AGA1N'S';[' Tffllfl 323139-rv:E::\r1' AND AWAR13 I3A'1'EiD: 12.5.2909 PASSED EN"
WCAXCR 02/NR/2908 ow 'm}: §«*:1,:2 OF Tr--1'I~:,.'TL._,m.3ouR OFFECETJR ANI) CGMMESSIONER FOR H_'*.V(3R1s:g\21'£€',1~:
C0_:\4_I9ENs;moN, UEDUPI DISTREC'I', U;DUp_I--_{ ;x*vx2;a3§13-::$JGV COMPENSATION OF' RS.1,?'7,2OE/V, THIS APFQTZAL Comm; ON E?O§:'Ami.4:s$1c5:$I":;:'.£i:S?DAY, ' T THE COURT 1>1;:.:v:«:RE:I:- mg: F<:>Li,o\2s:mf3:
JUL>:g;i_:::N'f*' V '1" his r11at'ter has QQIIIC' z,;;'3--------f"r3.fv-.a€i~m.issié'Ii'vmday. '1"hoL:gh rcsp0n.dem;s 1 and s¢1fiM;éj ".1f.h.f:}?". have. remained u11rep:'v_e$em_eé'1'.5 _~V £ién%:ta;._ :'s.€__ t.h.<:': time of adnt:i.sss3i0n its<:=~.1f Me appeai }1s7:a} <_:»:A1"1. :29 i e.I9'--1{i:_1"a;§__ iii;é_;30s;a11.
2. T'"...:'s-:."app--ea1:--._i:%=;*~"fiEc:»d by 21'"? '1'€3Sf)OI'1d€EE£, insurance in,,_ Cf{ 'F€i:>;---3-;:'2008 can {he file of Cc)r:1rz1i:~3s§ia:mer far "¥3§,?7{}i'};E:'1tLfvI'"{'&E; CQ:€';§3e:2$2ii.i<)§:, Udupi Cha§1e3:1gi:1g the pes:*<:«3m.ag;:% af 155:5:-ss"':;«E" e2:r::¥§i;1;g,'5' capa<:it::; £i--558€'$8€3€i Iajy thezé C<;r::.:1:is:;s3i:3:2{zr in {Em f said ;}:j<}{:€::ec§§:n§,§& .. 3 -
3. E'3rie1.'.fati:t's; 1e%e1di1:g hi} this appeal ar::::
CIa.i.mam'. Robert. $3,/0 I,-mwis }3eri.0 s1.a1,<'=.c.E in bvefi £:;_1:pI0yee if if?' r<3s3p0I1de:1"£. bef<;s're C<3:13r11is5i:::s1'1€1: His £1386?£3'"ih€i'i,__]I'i;E:;._\?<i'L1S workirlg as driver of I<:31'1'y bea1"ing No.K;'-\O1 _/"V to 1" 1'a:3Spor1ci€m and insured \;=git.}*1_2"*?? "f'_VE7§5;:;:')€}I._1_£:l'f£?]'1.[:_"Vb§i:fl}'F€ Commzlssioner. On 1 §.10.2OQj§ wheijlic was t he '::e1Vid iorry :1": the c{>L1:"$e sf his e1npI.0jf'::}é1<1i'. on NI-i_.1£'A?.iE1e se1id Vesiaiczie E1161, with an a::tcid.en£. re'"s*:..1_1ti.:1;g'i':'2 'E'}:;§q;:tV£i::'e of pa1{'[é1:i 01" right. leg and other bodily injuries. for the injuries sL1f;fer<~:;3 J{(I!H1"1.'iI¥ f1 S1.1I;f§§f:'}'j5 tx';§S c:{)I1dfi<:t:eci on the right. patela anti i',11e1'eaiT.}:--f. I19 £11-r:*.d"<t':1:a.V1'_.i"1': .. ;:5'€».£l§1..:or1. seeking (:on'.1_pens;1'i,ic>:1 far H19 injurirss sL:fI"s;'~%.1'<3t:i byhim Virjf the (TDLJFSE of his c31':'1pEeymeI1t wi'iT11 15*" ._"f€:sp(;i1a:'1pni,. W17: .... ..§}'1€ said pi"or::eedings he get, examirxed '1";..Vir:1;::c:11'"~v.afs§<f3'J'§':'}.._e1:3ci pr'<t;dL1.(éed in all ':3 cia:3«::1:1Iz1€.n'{,s which EH6? %;t12é;i'1~;i~3£i""a?:éé_*-§E?;x:§.'§3 2 {.0 P9. in sL1p;">c>r?;, cf his (321-SE be also goi, €EX£1'§Li{1§3'{§ '{L'fI?§:.Sa:1cE¢r€ép Nzmrzzai as PWJZ. '31:: diszabifify {:::*z':'i_fE<t21i.£>. és:~;sm;%e;i by ssaiéé §.}€>c'i,m', PW.f3 is; §)I"{}£fI.§.C<?€§ zmci 1'}:1arR».:~{i 21:3' "§?',i--;"2:fflPE§. 'a%;I':m*5%i1'1 ii 1.53 S3,:-:'i'.<::%d i..§":2-.211 <3Ez1§§:':22.r1€. hz2i$ :€»:.2.§'£'€1'e{§ .V _,§'_}"§:§,<:%i,:;.::'€ is'; {Ema E<;w:::::" p<:s§€& :3? r§g;E1€. p;r1'ié?:.Ea :31': E2" E.{l2{;%f_}5 zmzi V "%;E.'::;a:i .%:2'::':1<:;*§§§.2-E:eiy ;:§":"iit:' 121:: z'f;{'i:_*-;?=:£¢:%:m. E16: °%?'Jé.':5§ 2:'i£§I'§':§E*£.€.*{§ is %<,;é..§z':2?:.§2i:
5./E'.
.4- I-imspitai ai. Ar1.k{)I:3., wh:3'r*r:% he Vv'E*ii§ é1"e:2«1:,e(:1 by pL1f;I.ir1g POP céasi (0 "the righé: and t;E1e1'ea.ft.e1f diss<é.ha1:'ged on ihff' I}€:',}s§TZ§ on 1.3..£O.20G§, SL1bs;eq11<3z':£1y he has t.a.ke'r1__;'(fi*i:;321f.V:12.sf§:Ai!T:_.v__f«:>;"
£'£3IT{1OV8,1 of the atassé, and as xxitzii as for ;}hy$§:}i,,hér21§}§?. . Ilivéiae u said ciis:abiiiI":y ctertifigraie Ex..P6 fhéiiDO§)_iQ'E':.}'i'é3:$ihéfl. ' Ciaimzxzai. has suffered 41% !fé;:Ij1}3 di:433.bi'}--§iy {.0. {5i2§{IigE15i;, I.€mr€9i' Iémb. In the evidence ef Doc:id'r._A}ic does" ~z1c3i'.T5s:ay wl1e11; is the fun.ci:i0na.I disability €:12z_:i:"11.2_{1A'1Li h.gV1"5s..&sL1f'feréAciVA due ':0 the injur'y suffered to him 1.171 'i',h'€'.VaR:}'1'$E§8..§C}'.§ét.C;vffiCf§3'f.1JE, and what is the ex'teni (jf Eés;=_>{:¥£' e;§1:ffii.n'g».§i3pacit'jfb<::c23.use of aforesaid in} ury. In the zihsenzté of .1'1§'}'.:€i;'~V(5}3i.Ifi'C'i4I1V.~~{)fD()CZ3i;0I" as Colziezmpkateci under Section =-fL{ ;i;'}i(0'E(ii3_';.0f'--._ '\}'\r£{%V1'}{F11CI§'S C0'mpensai;i0n Act; the C0:.hi':ai$_si<33:er E12iS'v'E:-:33-;a311 up tilt: 1'{3sp0I1sibi1it.y of asssesgsmg the s.a. :1'1::. {by ?:if11§é}--f:' and :m.iE21te1*a11y taken the I033 :31" ea.rn:i;r1g of :§E;1ifnia1':2; 2i{_:':'5£A31:.;{5€> €rqL2ivz1Ee11t': to 'i.}T1{-3 limb ciisabiiit.y mi" <i°iaimam and a::c'{;rz:'i§2f1gg1}-2 azwaraieci <::}mp<ér§.s:;a{".§<2I"1 21%.'. Rs.E.'?"Z?,201,i'~. 21'"? Q»:*€s§;:;Q:;de:f1.E'. i§'i;'E3LI§°EH}{,"E'. £I(3I1'1§)E-}Z"i};' b€%iI3g aggf1"ie1re..<i by the: §1'.nding;; {:fs'{ C{§EE"1.E1iiSS§{}I'1€f§' %;h.2"2.i, <::;§21i::<1.:«::"3£: haés -.suf§%:*7x"i~:*& L:;».5:;s+: sf €%21m':i:':g,:§ .m{f2i§}&Ti{?i§f§:' 3%: <1} 5%.: :;;..::':{?§ <:<):':$:7:;L.§e:':iEy* am,-'a.r<éiz'2§,§ {EEK}?§,}{%E1$EE§i_(}I'Z. "Am
-5"
>:,ak.i1i1.g thai 21$ E055; of ea..r'ning Ctaxpasitly has come up in thig appeal «;:}121.1.Ie:r1g§i11gg the szime, _ V 4». 01': going throxlgil the g.3;1'{}u11:is {If zippgsz-x}.§'.}1i_$i §Z_:i4u1't finci the foiiowixig subSi.ant'.ia1 que:.:s1I'i{m _{V)'f'_ E':1W*~.'.VEiI"iS€i "f'5>;f Cortsideratioal in thifi; appeai:
Whether the Commissi,9;r_;cr isV'j_us*;ifi.edgiV:-1raking;
the loss of czarning (:a;3aQiaiy. at c'£'E---'fxéfi '~=.:~,T<jmr'3bryWi'.c:2 Section é1[i](«::)(ii) pf the AW0i1fK;I'1'e--x3's C(§r1'ip¢nASEz1ii0r1 Y; _ » 3, IW~E:;;,1£i«:i fi.":'i:>., {ié:;2:1.x*1:;€1"'~f<>:* appeiiant. On 1'<:.appreciati<>n of the gronzmis bf 2iVp;g;>éa L= fi 1";»ding of C01"i"m1iss3io:1er in the rjrrder iH1pVz:;:g1i:vc.§ {'.hiSV'Cr_3;_::r:: zmgwar the aforcsmid sL1b5§{'.ar1.ti.ai q'1,1<:s1;ion s:3i'7l_aw iii §.ii;:%: i':_;.§:g;fa1i:..iv<:* for the: fk>1.10w"iI"1§;:
REASONS
5.», V.""§i1-aha? §:"1si,21:1i. {$8.862 re13.E.ions.'t2i;3 0f ctiairzlmfai, with E5"
".;%3S§,%<mr:§+:3:ii as €:n':§3h:)y%:?€;% 2111.5} «:T*;:1":§:Ea:>}-7:-:-}~:° and §}f3°'i."W€'£iE} ' :r*:%s§3<}:':{is::£,s:; E amig 2 im_~31.1.:'€/5% zmad §ZE:'3:*§E,2§'€3E.' 3.5 228%: in {§iSpU'€.£L1 ., _,é%:" §s.% 2123:} :'":<2'§'. in di.5ss;7n,:.§'€:: '::h;2_:: Eizrry b€2?:.:fi:";§; §*£<}.{E-z%w{}.§f"£--?§%€} §3:%§:fs:'1§:%.:'1g;.§ ?;,<;; 21"' r<5:§;;:s<:m<"§4;:;:T:*:, §Ei1.S£~:~'§,§E"€§f{,'§ zariéiz. 2"" .:°s;':5;;m3:{fi:{%2':'£. Efifii. &~_f«.mg Z, -3- with an E1CCi.d€I"1i .1"e,s::,1i..i'n§§ in 1'njL1ries to CIai17c:afam:.. mare pa.rti(:1.si21r1y, the {rar:i*.%,L1:"<:=: {If E118 lowesr pom of r'ig1§_'i'I'-;§é;1.é}a of c1:5:,imzmE': in the ssaid €i{?C§.dE3§11',. A£:(:.c3rcIi*z1g i{)."[.3I<%2:dirig;s a:1c§ févidérice of clmmzini, he E1215; S3.3ff§',1".€..F§_'iTF€lC"f:§'f;€§" U/,1'. Itfwveérf 1'ighi1 z p:-attela which has resulted in C{)I'lCI:'L':.E{?'i.i:}"'ig=E§i1f§§€f"'f;"' 'C1? ihrs Eight, Ieg and ptming his leg i11"F3_(}I_? <?a.s':.. for }:1i:-{a:f£y'v«-811;;.we:e:ks ' Thereafter', fraciiurciz is not u:1ite€:'i'-.p1"c).perEy.and as?suc:h he is hzwizzg diffictL1Ety in rn0\?i«n§; .f;1:1':1 c§;(ni11'gv--_é1v§I'othezr work. Whereas c<):ni€:11'ts of di<5abi_1iiy cte:tifi£:zii.ee'i. ;E'.x}P6 ES-'S_L.;éCi by PW2 Clearly C3€I31G{I§§Vt.:'€ziEi"'Aif£:}a1i §§'ie'e;dit:.gS atud Vévidence of czlaimani. is faise. inasmuct-h as said"fjagitoxj 21d;mi{ti:1.g that C1aiII1z1:m. was treated by 21pp1ying"'--39Q§'.._i71'z1cE1ui":5 xxzaa 'u.nitex::E conservziiiveiy wii.h0L1t " " _ s'L1L.'g_ié;3a1_..ir1.t.e:rvm"1fi0n--;--~The opinion of {)0c'{.r:rr ciezxriy proves that é:§aér'e is-29:1»A€::.;7u:?'fe1'23.i§%d claim bv €112.-':.iII}'c1E1E r:1sa1<:i:15 fais-as:
staTi:é3'm.<:13i'i:§j_ E.E'1.e pIea<i31:1g.s~3 and as, Wei} as in 11.1.5.-9, evi.c;ien(7e. On §€}i§'}§§ :.§2 r.r._mgf1. E.h<~: <:iisabiI;i't.;_.r :>£3:"§.ific:;z':e, EJXPG it is; Cieariy seézn {V£',E:"1:§:'ii'~.fra::4;u2*e is zzxiiteti ::011:;:s1£;%*e,£:§3r and it hm; 210% Raft. any :i'.'g5:=sa§'3§§E£,y ii) ciam'mn%; :'1m<:h. ieséess at 4 2% £0 iihe Eimita as 5aaiat€;*<;E by 'D<><:E.<}:', E1': :%;:,2.{%h Ea;.im.§ 3%' 3<::?i<:i:':*:*;.E d€~:§i.:1.i.1c:1j: i'.§2<:r:'<:: w<::uE«:E bi': ii} EYE (3 E"; {ii} I"1'5€'.i'} E E ff' {*,';':''i 131 :'_S€?{i iii? (7% 1&3 K} E}: iii '13} {T E} '§sf{}'i3; E1 2:317 L»,,&« §
-7.
téllixlg sift'-:(?'£. i.<:x. ab.i1ii.y to p€§I"f{3i"IE1 21:-3 drive.1' in same 11121111161' as he was cioirlg earlier; Thelfefere, ciefici:%I1c?§,-* in h.i.;ss L;2L;)aQit.§-% W111 have is be taken in to CC}}:'£Sid€1.'8.t.i€3I1 Whiie (:.=<%_r1$id.é:f£_tjIg.-V__::h;:: c<>13s(:*.qL1emi21I loss c>fea1'ningg Capacity.
37'. En the instant case céozlsidérizig' '$..h.e'«..na'i.u.e:fé'{}f_i:§ju1°;f?o§' 5 Ciairnant and con5eqL1<2n'i.ia1 hea1i:1g.Qf "the sa1f1:e"as'~s1'.:;&:v{i'in EXP6 by PWI2 this Court. re~é1séE--ss 1'.h.e3'~.{;<j:'ng:{c::3S21t::i<5h taking loss of earning capac:ityr'sjL1f'£b:*:3d'b;:_:'cieiimazrit afi";'ZG'~2/0 insstead of 41% t'.:,iker1'b:1j C01iV'1fi1§sSi:)t1:31*. . If less of ee1.r'r1i11g Capaciiiy of ctiaimani. iS'-iiE1I%;€}:1 fiI._2f}§f5';'»i{}'}€ <:1a1imar1i. wmfid be ez1tit}ed :0 revised c:o;11_ff;er:s.2n_;"on as iifadea":
A V-'[ *~3;3Lc:§c:.xe§sof;/o%¥J2:>:z;;<::x2o%=456x139.5es»--:<534639.3a. 5%, ;'§<?at<.q;'ciir1gIy, iihcs. appcai ff}:-iii by 21" res;§0r1de:1i. ":::z:¥1;'2z_1f.:'sri:t<s '_~v..cz>:z§.;}Va1:1y is 2;2,.1i0wr:,d in part. 'Th::é <3z*r:i€:r' {iaied 12«5é;20£}§ 'EE'"7é; CR.E\§<>,2f20{)8 an the ffiff' <3? Cmmrsigsicmer far "z£fg::*_k:1:{%::'s Cc3:11;3en:~:;22Eim1., Udupi .:1'§<:a:iif§<:%::§. "FY19 <:rEa.:E.ma;1i: is é;%:é'i:'.i':4§A<5%<.i 21:} rs:?'a!'§s;s3{§ czjiem;.::m:<:;a?.,£.<?;:': £2": 2?: $2.2m. <3? §¥?i$.%S3,8i3§:§36 -3- pazyable waéh imc;=sre;*;sE. at 12% pua., from 80"" day of Qrdsr 'till ciafa of dep{::siiT Qf e:1£.i;r"e 23am0u1'1i; _. V
9. In Vi§?fVV of {he appcza}. being 21HG'W€;'d in pa.:i,_;.{_1j*:}ii1':. <'i.:,:i of ihe am0L1nt in deposit: 21 532,111: of R$.53.839.36 :wit.h:ij:1t:k§1":=riéé.--«$;1; b I2% p.a., from 30"} flay of orcier Oi' c:I:e;:>¢j_'s:£-!:.V .c_)Vf"éntVi':*e amount shalf be semi". to VC0:11mi__sSi.Q;ner '1V.'_<:_n'j" *\?\;'0rI3:r1*:v:%Ii':"'~x.
Compensation, Udupi to be c§isb {1";*3ed to----(:1Ve3;ivr:i.£1mfi;1nVd excess amo=.z1f1.t. in deposit .213 {>«.z":':'i"é;"~:-ti' be '"'r"efu11ded tie alppellaht X iI)'.St.¥.'1V'.'»:'¢_1vI'1(§f§; 'Cum 'p;1'1'1yv Iii', " ' §«'::'e:>_1;r3f '''Af.>.1.1'T£:_ 6:1' " sfghs a.23;1o2_2r1.t. 'i:h.:1t is sent to C0mmissi.<§fi<:;;A he: ;é.haii._vé1*d'éz' for d{'3pOSit of Rss.5G.,GO0/« in the namcigai' 5131.3121:29:"~iI1___a.;1y gxaiticmaiiised bank fer a period of five years wi.VtF;.V::.VAV1*i§hi. {.0 ciaimarzi its :"{-.'s<:;€i*.»"e i§;£,ere$%'. perisdiztzziiy F.é,}'}(;1§.'§.i7§€'3é§%§'.}..E'i'7(1C'§Z;VVé§£1"IOi£IE'§L <3? 2&5" "£3,639.39 witia §.r1i;€r{::-st sshafi be . paid 3:) t.E2,€ br£é1:r:1.;1:z%,. by axiimecgue <:§rz-iwiz in his §'av<3L1r. M/~