Karnataka High Court
Smt Thayamma W/O Gundaiah vs The New India Assurance Co Ltd, on 21 November, 2011
Author: N.K.Patil
Bench: N.K.Patil
TOF KARNATAKA HIGH COt "y a BEER Eby ty Jevanoger ore Blocks, . Bangelers li "\We.128, £ =] tNATAKA AT BANGALORE IN THE HIGH COURT OF DATED THIS THE 2187 DAY OF NOVEMBER 2011. BEFORE THE HON'BLE MR. JUSTICE NK, PATIL MEA No.173 /2008 (MV) W/o. Gundaiah accel 27 yee Sangada Post, / ES. Pendekel, Dore Tah Kurnool istrict' 0 OO . Appellant. (By Sri. Girk alla, é Ad.) The Rew Trin Aaaturat coe Co, Lie.. No. 246, I Fleor : : neds Court, O75 Croes, % Tie Manage ; Bangalore «= BGO O76. .. Resporsier . (Sy Sri8 Rajagopalan, , Adv. for Ei, et, % Ra ~ served) MEP GUE WIP ROKER Pier Lei Gr RAR MALAI AiGh? CURT OF RANRMATAISA NIGH COURT OF RARMATAKA HGH COURT OF KARBMATAKA HIGH Cc Thee MPA iw Sled under Sector: 17S | eee, judgment and award d dated 2.6.200 7 padaed ve in MVC No. 5929) 2006 on te foe of Member, Mac, ive Additional Judge, Dangalore, SOC, par thy abow lig the claw petition 'or compensation : and secking. on tor" hearing this. dey, the *
impugned judgicent axl a award dated 2.6.2¢ passed im M vo Bio.S929) 2006 onthe Gle of Member, MACT, iv 'Adal. » ud Sangaiore. The Tribunal by ite gre <¢ has awarded « sum of
8. Be gg 2 63 009} with interest @ 6% p.a. from the date of io petition oh we date of payment, on accourt of the Sg. ¢ He, ey * . st ge |. ss pom 2 is wen Beam & accelent. "Tneseiore, the app elert fall necesaiiate] to | "present thi appeal on the groursl that the quantum of Ps £24 # = & $e t = 2 si tare ey sae St 5 a 4s oe Pe 24 2's Bre Shee 2 Sree bor er aeroewmer: COMMA NOT. ey iuate® Fae «af +e meee % e twee Phy ee peed oS eeeres Las
2. Erief facts of the case are that the accident hee fond Po rs Peper # ee os ate gi "ig at beg geno of the oral and decurerniary evkience and other SAT MR ME RANT TE GU Gr PARA LATA ih GOUT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COUE w Room due te rash a fed ing Rog.No.RA-O5-BH/S97,, "3 hee euch a8 Fracture t af both bones coe ioe leg. She wae eaintely ; amitied tg St.Jlohre Moe pitel for : Bret eit treatment mei ther alnified to Sanjay € Gandhi H Hospi iad 4 furthe er treatment. ape wee aged | abbot a8 'years, Be wee working a8 "bootie atid canning & 3,000/- p.m. at the éiene of aseident. She e was hale and healthy
3. On account 'of the injuries sustained, the appeliant harem Sled a@ claim petition under Section 166 réaponderiia claiming 206.20). The Claire Triana! afer carelal evaliation © oe . es si ee "a a os a relevent wmueferia: on peoord hae elowel the Cre ESS > e "3 ee BP gi Poe ig ey Sk eee sat £508 Beh ges Bt Pip ots ath i, ig penton Wl Perl GFx, GWerake oS em q gh Phe ecu aE ct, 32 onsets cent Ee bam eeeieis € @ 63 OOO/- under diferent peace wiih ¢ the date of petition til the date of payment. 4, Be Hue cresenbed thes instant appeal claiming enhancement of compensatier. on the grourse that the compensation awarded 'by the Claime Tribunal is Inadequate and the same requires ar aricetern'.
% appellant and leerned coutwel appearing for the reeporxient No.L:.
3 6 Aller perusal oe -- "é. at ae sp tb me & Soe 2% Bee wet the judgement of the Ciaime oe pe Tribunal, what emerges ie that the Doctor has assessed y to left lower Limb and 20.5% disability to the whole bodv:.Siewe bes femern bec reset brr 3 cdaye % FERS essey. colin: a ape tes A Pugea set eter ers S segybe tel pom dgy sane OLiriie oes ae 8 feo Se FREES GULP Le PAELLE mee. 'egoery ari also lost the micome durmg treatrnent permd. eH ites, PE math Eoomen ham aman tt suc Glen sites cn bethdees Euw lees ae zx The ape lant EMRE 3 pul ay. TEE cna WLty coy Cry peer gy Eee bel tee epee satiate a Baty, Eee ae ee Se 2 bo cena, boa we bh bbs , Her Wis. Thereiore, taking onfe comauieration a. tese talt LUE AP RUMINAL ARLE LeU? Ur ARM ALAA Mitr UU) OF RAMMALAKA Miah COURT OF KANNATAIA HIGH COURT GF KARNATAKA HIGM COUs a La & amenities' @8 ageinet { 25,000/-, @ 3,000/- x 3 months) towards "Loca of inconae during *s treatment oered'. The compensation aie ar rded under the beade "Medical experses' . and 7 Conveyance; nourishing food and Attends att ohiarges' does riot call tor oS @° erm of
7. tee the ight oo facts and circumstances of the gee ES oase, as stated a als ove the instan wb appeal fled by the appeller 2 alk wed "ir g ss emi award dated. 26.2007 agsed in BIVC , ee paprreiees, _-- a et a Pe ae ee No .S920/ 2006 ox. the 2 file of Member, MACT, TV ADDL. age, Bai ngalore, ia hereby modified as iolliows :
| ishary Pain and Sufferinges © 30,000-00 foo @. Medical expenses © 3000-00 , Cornvevence & oourishing @ 10,000-00 4 Chega ~~ ¢ | Bf sens sts ; Se Pad ~
-iae | Lawes GT Ureoorree = EPR OO ar ee eS ae S. Leese of armernities © 40 OOOO TESTER Seeeet ot BS E et E EASES ESA WISER, ET ERITH Sort ll WEE BROILER Re IR TM UP RAR LA Ri COURT OF ARM ATAI A MIGH COURT GF KARNATAKA MiGH ¢ # oe iE The appellant @ entitled to compensation. of © 92,000/- ee agaimmet 7 63,000/- (total enhartoener ne"
being % 29,000/-} alo vac @ 6% Dia. from the date of petition till the date of pair Resporsient Me.i ~ insures. te directed ae the enhanced con exit tion with intere set within three weeles from the Cate aly vivt of a copy © pf the amd recover the' anne fom m the owner 0 f the yerucls. The enhersed. amount along with accrued tberest shell be released oy favour of the appellant, imunediately sit of i the sare by. 'the wewrer.
Otfive is directed to draw the award accordi