Karnataka High Court
United India Insurance Co Ltd vs Sri Puttappa Lokappa Madiwalr on 17 March, 2008
Author: Mohan Shantanagoudar
Bench: Mohan Shantanagoudar
IN THE COURT osxanmmcn
THE HON'BLE Ma.Jusޢe.
Nc'2f.i0z>;ff§?2*610j;? mvc')
BETWEEN: '
United India iinauraziéé * . V_ V .
" _
N0-2. F.3FI3'»E*Y 34.9'-T;V'~!3'1°3.'{_ " '
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-1-: c---uni an-.3':-n H,1'~3.x_h.i11e&ar.«.,__"<V% % .. APPELLANT (By mac, Adv. ,;
Amp:
Madiwalar A".-....I I'-1"! ..-......
nu ywcuw .45; "'iiEu&'sa:"a;u'saaa:*nzna * -- §*_a]_é».Putta.ppa--I;okappa~~MMadiwalar _'..__ J _-__.__ ' ag3r:cI %yuu.ri pv .
both Wiidiilfi Eli.
Vinayakanagar 'Rania-cnnur .. 'REsrui\u'TJEI1i' (By Neel" 'alum' th i"€.iUi... i\(iv..i
--.--.....-.=v.-on-mw 'i'1L1i: tun. Mun I2I l'I"\I.i._ I3\A J... I'.'.l....l ..-_..-I...-9 l3.....J-3...... 'I'7'.ll'I| .-J' an-nu:-gal III!' ['11 ID IIICIJ LIIILIUI TIJBIUII Il'\3\.l] KR IEIV, {$5-vflfi IBI. the judgment and award -dated §n__. No.233/2004 on the file. of Civil Judge {Sr.fl[i.] aV1ndL' Additicziaal MALT. Ranahennur. awarding a_L »(¥.?I_I'|'[EI'lf-§I.'.Vlfi(v')i'I"
with interest 13.51. from the{5:iatq.9f ;;'afi1idz1'tiii4i'-aaiiaaigiotn. This MFA coming on -{pr I'i:iéd_ tiie deiivered the foliowing:-- " "
M 'ea of the claimnntg.
thc accident occurred on a:bd§ 1t&"~1'2#()(b'V leavingbchind them as her '."_ 'E. u 1...... ............| ..-
ll »'5;,ooinp¢nahfion.: W "
V' * "'!'h-§§_',appr.al is filed by the Insurance Company prayhng for cfingg nf than xt_I_gr|ng_|__n;1n_;_tirs .,.
....... ......,.: ..... .... ..... r... ......- ..... .. .. ...._, ......- ................ The 'h-ibunal while quantifying the compensation the head of loss dependency, has applied the M» .3.
multiplier oi"18', having regani to the age of The said procedure adopted by the 'rnbr;:;a1 mas' much as the age of the yeumgeel R' t l have been taken into "
multiplier.
Though the " it . discloses that the youngest same cannot be moulds, I-'W1 in his that his age is 56 years as on whieh means he was about 52 §,ré...=- .'. is: Q..,.- 3,-'M-...'..'r_21' V53. l... _,g' the 'mg ¢:_u_-
' 1...'. '' ... ;. """"....... 4.-.... ......... .. ' 'Clix: [lI3i.'h'I'.'itlI1 that % €a:nuunn.:""""""t ~ i.r::., of the cieceaaeti is two years the first claimant, which means that the deceased was 49 to 50 yeam old at the tnnc' of 'l'h'e1efon-.. this Court pmpouea to hold that the it * x:iiJtheroi'tliedeoeaeed was ahout.49to50yea1=-aatthetime of accident. If it is so, the proper multiplier to be adopted would be 'I2'. The Tribunal has annealed the income _D\/2"
II':
of the deceased at Rs.3.600['- per month. am' ' amount, 50% has to be deducted towards ofthe deceased as she was j are entitled to Ra.2,59,000/-3.Au1i§le1a:9 fhfi of» '4 dependency. In additiu;¥V1_ is.)z saiiiel entitled to Rs.30,0(K)]- heads. 'r.m_-s.-i in 34.1, to Rs.2,89,000]-- as '-"-'*"-'*'*'**'..-'xi. At...'--L :-;'$}...".fi.'.=:L'=.":Lg ezder L9. 1.!-......--ie:--
oompenuatinn of nine thousand only), n..,I'-'m,.'____in.,fi by the Tribunal below, fl '"'"' at f.".'-31'-.. t!-.9 date ..f 5:-;.t.1lt.L..-rt.-.1 til! til... .._...t.--
-... 4]....
~ Qof jnaymcnh :T_i1e«apporiior1ii1a1it s')i'c0:"npernfiaiiisii i:ii"I'i'L'aisg um » __and the deposit of amount in the be in the same penmntagc as ordered by the with liberty to the claimants to withdraw the * 4_ inntx-meat periodically. Award shall be drawn V" ' aooo1tiing'|y.
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