Karnataka High Court
M Ramesh S/O Pothu Raja Reddy vs P Bala Kistayya S/O Balaiah on 22 June, 2010
Bench: K.Sreedhar Rao, K.Govindarajulu
I
IN THE HIGH COURT OF KARNATAKA
CIRCUIT BENCH AT GULBARGA
DATED THIS THE 22ND DAY OF JUNE, 2Q'ID;'.L:I.%
PRESENT
THE HON'BLE MRJUSTICE**K;sREAEDIIARNAG
AND
THE HON'BLE MR.JUsTI.c;E K}GOI.IINI:AEAI_IIIL3U I
MFA No. 1256501? 2.QO7.(l»'{VjV'_'A
BETWEEN I I
53/0 POTHU_RAJA RE_DDY..' A
AGED 35 ~. .
occ:sALEs E}{ECUTIV*E~A, :
INDIA LTD.;»_ Vk 'L
R/O.RAIIC'H£}R_V APPELLANT
[BY SI:€VI'.--SI"IIVAI(:vIJI[1V'j.~\I3Z"~I$:'{AIILOOR, ADV.)
* I. BALAAKISTAYTA.
A : A.I3;
A IS/AOIBALAIAH»
" AGED 5-9I~¥.EARS,
. '-DRIVER OF MINI BUS,
I .._4R/O~.N_Q.; 1- I--sAII3ABA COLONY,
SHADNAGAR.
_DT_I\_/1'-EHABOOBNAGAR.
'"G'.T.N. TEXTILES LTD
I GUDNLAPOTLAPALY VILLAGE.
BALANGAR MANDLAM DISTRICT.
MAHABOOBNAGAR.
REPBY P.V.RAMASI-IARAM,
MAJORC/O.NO.1--1,
SAIBABA COLONY.
MAJOR,C/O.NO.1~1,
SAIBABA COLONY.
SHADNAGAR,
DT.I\/IEHABOOBNAGAR,
AP.
3. THE BRANCH MANAGER
NEW INDIA ASSURANCE CO.LTD.,
MEHABOOBNAGAR,
AP. A
(BY SRLSHIVANAND PATIL EORRI Ri,~'_3} 3 A
THIS MFA FILED"RV__U~,/S ACT}
AGAINST THE JUDGEMENT: AND DATED
28.05.2007 PASSE];):1'N. MVCR:.No.,_35,*.2006 DNR THE FILE
OF MEMBER, MAC'? "F{I%;E';'SI1.3:_I1'«i(.:3I,'R'_OFFICER, FAST
TRACK COURfI"-«III, IIAIZCI«:i_Ugg]IéArITLfALLOWING THE
CLAIM b'~ojI§1L3.oMPE;Ns.ATiON AND SEEKINC
ENHANC APTQFELC'-QIx€[PENSATION.
TH'IeS_VAPi5EAI..-_v ON FOR HEARING THIS
DAT} SREEDHAR: RAO J., DELIVERED THE
. ..... _.
JUDGMENT
pt '1"Vlra1e.'4'éVIppe11aiTt / petitioner sustained fracture of spine injury 01 to C~7, thorax region in a inotor vehicle accident. The petitioner is operated thrice. V.m;I'he Doctor has assessed total body disability @ 25%. The petitioner is a Sales Executive. The petitioner on account of disability Cannot undertake journey. The + 3 petitioner is in employment with no-security of service of tenure. The Income of the appellant is Rs.12";8pOO/-- per month. Therefore, the petitioner compensation under the head loss of future incoirie"
account of disability. Incomeifffioss disability is 20% i.e., Rs.2,E36_0/--."---prV--
2. The occurrence of---ace-ident, negligence of the driver of the offendingVehic]e:':'»and:coverage of insurance is not in dispute_ The tfhefollovving sums:
Towards"1os's on : Rs.4,6o,8o0/-- account of disability ,. R (2560_ X 12' x '1 5;;-aulutipiier) pain and"agony : Rs. 50,000/~-- 'T future amenities : Rs. 15,000/-- and incidental : Rs.2,00,000/-- exp"'enses'"
To*Jaras loss of income towards : Rs. 20,000/~ " _iai_cl_jup period Total : Rs. 7,-45,800/--
% In all, the petitioner is entitled for a Rs.7,45,800/-- as against Rs.2,24,ooo/-. . compensation shall carry 6% p.a_._ ..i.n,terest.Vfrdnii;Vttié it of petition till the date of payment.' ' Jqg "