The Managing Director Ksrtc vs E D Venkatesh S/O Dase Gowda on 20 August, 2009

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Karnataka High Court

The Managing Director Ksrtc vs E D Venkatesh S/O Dase Gowda on 20 August, 2009

Bench: S.Abdul Nazeer

IN 'THE HIGH COURT 0:? KARNATAKA AT BAm%@§.i;Q}'~:%E
name was THE 20TH my 012* AuGujfs?'r    *
BEFORE»_A 'm"'° ""

THE HGIWBLE MR. Jus*I'1%::E s;Jp;'B15t1L~z§A:.:EIE;--R.

MISCELLANEOUS Figs?' _?§§3PEA.Lv. rice. 103-23;'v2,0Q5'i (Mia.  i x

BETWEEN :

The Managng DiI'€C'I;(}1"

KSRTCiDe13Qt-  '
shanthmagax,  I   - 
KB. Roa.ci.V   ,   _  " 
Bangalbrﬁ * * "   '

{Rep%,_Vby..ai.§v      APPELLANT

(By Sm't.   ._ Suéamy, Adv.)

AAND : 

 'v'£:1kai§:six****' "

Agéd  123 years

_ '' Cg. 'Dag: Gowda
  VE.éx'.c1"i31e fiailei
._  Post
 Hag's$m'1'Ta1uk 85 Dist.  RESPQNDENT

 n ;  {Rcépandent served)

This MFA is ﬁled under section 1?3(1} Qf MV Act
against the judgmetnt 311:} await! dt.2().6.2€}O5 passed in
MVC N051 1;'9f20G4 an the ﬁle 0f the VI Add}. SQ} 52;
Mem'b&r, MACT, Bangalore.



2
This appeal Gaming on for hearing this day, the court
deﬁvercd the f€31.k)WiI:1g;

J UDGMEHT

This appeal is dimcfttd against the judg11;é§(1_ii'T.;and

award in MVC No.S119/2004 dated 20,06.2o(§3---¢:;.':1:;é 

cf the Motor Aocieient Claims Tribunal,    

"I'n'bu11a}'). The respondent    4'  'V

appella11t--C'»:::Ipo:*ati(211 is £h_e résfgéixzdentj "1'.}:£e ' » Hi 33¢' pgzvtition, the C $ has caiitencied . tV}:e;='1:{t 531 was 'travelling in 2. bus b::10ngi}:1g in bearing rcgistraﬁon N<:;.KA~19 F'~1'}*'45. The A::3.:fViver;€sf ' bus drove ihc bus in 2:1 rash and negligent whﬁﬂ it came: naar Kmligai mad, Neiamangaia ' Eilld dashed againgt 3 10113? parked on the fsetpath on the ieft sidis: 0f the raaci. A3 a resuli {If £216 accident, he Sﬂﬁtaiﬂﬁd injuritzs. The: Cerpmzairioiz has ﬁled %'}bj€('3{i(}ZE}.S danjring thﬁ petition avemients.

MM" . ..

3. On tha basis of the: pleaciiiigsaf '$116.;

Tribunai has ﬂamed the relevant 'V held that the Clxiver of t11e is sthe accident and that the Ij!2..S.:]§l0};1i'I1f,'i'1V'V5;,- «féirir :e1 sum of Rs.4{},0{){)/ «~ towards at 7% per annum thereon ﬁriﬁzggg t11zf."E1i;{t¢:: §:a1f; till the date of deposit.

4} _f£;)r' the Corporation would centexxd ihcé Iés neat Sllffﬁfﬁd 3.11}; injury in the S&;iCi"Q§?Ci(i€Ii£.,E_ﬂZi(1 this Wound Cszrtiﬁcate produced by the 3 CO:{1COC?.f?C?, document. it is f£1I"Ch€I"

-iéﬁnﬁcal (,'ﬁ}TfiﬁC-815$ have: béﬂﬂ issued to oth£:1r..__pa,szsct§'ge}s, who have fﬂttd ciaim peﬁtions, which

- '««___i:zzave béézxfﬁiubﬁﬁé and a cemmim «oréer has bean pasaed. it x ﬁxriffier cozmfinded 'that th& Claimant has not examined K - Eﬂocter.

4 E3. Though theé respondent is sewed, he: has rcmajxged un~represe:1tc::d.

6. Penzsai csf {hit order shows L3:-.at the ciai1ha11t M net examizx-sd the Doctor, who has" issuégzi _t;}:1i:'-V 'ws;iu1:'§1 certiﬁcate. No Cioubt the claimant baits ccrtjﬁcatzz, which simws C1aA3l.1Vf£}€:'1'.I1'£_u}_;V1aS eemm injuries. The yet any medical bills. The e:Xamini11g the C-ontzcmess or the vcolztg-§1*Ls-- "certiﬁcate has awarded <:o:n{:$é}::s.=;_tien.'«.T£'hs: Tribunal has not taken into account {ht §::It;$s4eXém:iLi;:iat;i$51i of the claimant. In my view, the II3;EP£'{P_ TE{13:1iI>f;S§ réccfisixieraticii by the Tzibunai. ._'?,v__1':1:'«i;«I:ait':.__resuii, the appear} succeeds and it is in part. The judgment and awzmi in mg :§§'§51':'§/2994 datad 20.06.2605 on the ﬁle 9:' the x V' Eangalore is hereby get aside. The m,at.te1: is

-- back to the M33567, Bangaiem fbr £18311 disposal in " Eaﬁcardanca with iaw. '§"°he registry is dizmctﬂd 'cc: refungi the {3} 'U 5 statutory deposit made by the appeilant at the M of the apprzal to 'tbs: apjpeﬂant, No cg3S*£;%'.w & ('is

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Karnataka High Court