Karnataka High Court
Sri Paramesha vs Sri Habeebulla on 1 April, 2011
Author: H.S.Kempanna
Bench: H.S.Kempanna
IN THE HEGH COEERT OF' KARNA'I'AKA, BAE\EGALORE
E)z'%fTEI{) THIS THE: 15?" DAY OF APRIL, 20} 1
BEFORE
THE HONBLE MR. JU'S'I_""ICE; Hgs.KEMp;xN--N;s_:%j%'é«._:h
M.F.A.N{).5805/2009 {MW
BETWEEN: "
sRI.pm«zAMF;s§«1A
AGEJD :27 YEARS
S/O CHANNAIAH,
MADH1:~»1A1,L: VILLAS 1:2,
ALUR TALUK, ii
E-iASSANDISTR£C'1.'. -. ...z:W1«:LLANT
{BY SRI.SUMAI'€'1"'H B1»»1fxr°éA:3x:vAM;.§'I4 :A::>:7V-.'I%_ :%r::>}w:.
M/s.;£§£«:-D1LA¥Aggssocmfriss) V ' --.
AND:
E. SR}.::=:A:3E:1~:£3U:.;1;A
S /0 WAZEEZR .A}{-.£Xi\fI 11:1), " 2
MAJOR; } ._4T~*é <::~:osS; I&{I.E'RZA MOH,ALLi--1e
m:SSAN " '
{.s5;:1:AR~r::'1Y §~.«1<;fsir0R_e:YcI,£+; BEARING
V' . REG 1.,'-N0; Em: 13» §2>;!79?2}
'2.;. ': ~.::>1\2:sIC>NAL MANAGER
. '="f§'§~{1?:"L§E€.1fl1'iSI}.i'N{3I;X ENSURANCEE co. L'§'Ef},,
' .J}7£':':EE}EI'$'}:'¥:.i30MPLEiIXg
i=::4'.:--£i£~:><3;sE3', "i'UE\rIi§iUR.
g:N:;:.J§':<:_§«::fa QF 'rm: S'.I'§xI% CETY M<.}*.r{>H {;';":"(:LE3
AA E3E§A_§%Z.§f~§{T;= §§§.'::{3. N{}:K,?x-- 1. :1 E-%~?'§}"?2 '3---:.g::$
ESE? §}E.§§.f{ §1'=§f:§§w,§E'%§§§f} E§':" "':"{,",'i§.§'§% EC'-»E43_z'13£'{? if?'-E
V' ~€?_?9§'E€E§g SR5'VEZ?'éEi:17§"££§E'*§'é.?zE§€E§ E'§§_§§§,ET}E§'§{§?
E-?B.?'~J{}. éiifiéi §fi?¥E.R{}1§E.'}. E"§fi£S8£X1'§
'ir'¥Ei}i%Z Céfifififii-'€ E'~E€}"E"E?Z- §\3€2%.5546{}.
"v"§§§;§§'} E'-"'§{.€:}E'¥§ 25. E $925365 Ti} 24%, E{}.20€}'?}
. ' ,.§'7%§%Z;'?:§§3{3?~§§i') §'§£"*»i'§"-5%
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{BY SRI.G5-XNCEK-XI}HéXR SAIVGOLLI # ADV. f3'C)R RAE,
N€3T1CEL TO R» 1 I)ISPE}I\§SE-.D W'1'.I'H V/O IL15YE'Ei1{D:9.3. 1 I]
I'v'IF';'& I9"i}LJ:{';E,3 UNIDEZR SEC'i.'ION 1'73{.i] OF 3/IV ACT
AGAINST 'TI*EIE JUI{3C}?ViEN'I' AND AWIXEQED EJ2'Y.1T'£*-33:0} . 12.08
P:'\SSEE3 EN I'v'i\-'C NO.E534/"BOO"? ON" '"E"I"'I'F3 FILE} OF AIDEEL.
CIV£l.. JUDGE {SR.DN.} ADi3L. MAC'? AT H'ASSAN', F2'§¥\'»',l"'LY
AI,LO\?ViNG Ti--iii CLAIM" }.3E~ZTET£ON FOR COMPENS£XT_IO;'~E
ANS SBEKENG EENHANCPZMENT OF COMf3EZNSAT.I<T9.N'; v. L' , A'
T1~»£:S AP§>£~:;-xx, COMENG ON FOR ADMi';::S:Q:\$ L'f1'}-§'1:":{
:3mc Tm; COURT DEL.I"v'ERE1D "mg; Ef.Q:,L0W:'N'a«.T -
JUDGMEfigg3
Though this matter 'i--i.usi4ed"'i"0Vf .5uvii,f1
c:t0r1sem't. of learned Ccmnsels__£b:r'~vr¢spect.i\e*e_jparf£ies, it is
taken up fiiar finai disfiesfiéll, iv '4
hiS:f' by '"'t':"11'<§V ciaimant -seeking for
e11he1r1{i'en*1r:I:t. of '<:'V:3«r13"p¢i*£:s;i1.i0z1 in respect of the injuries
su:--3f,ai:1_eci by hirt1'V--i:i;:1 iiibitor 'c1CCEid€I1t that tcaok piace an
gt. v2 '2;bt)'u'f 12.30 pm. near Biomas; Shop
__E<'3{:g:¥jec:i"v«._a21£vEiogsakappzillxx ir:v::>Ivi:1g" E:h<-3 mam}? C:yCI€
b;éée:__..;'9i31.g;§V. R~'?9'"?2 0"w:r:<:~:i by the firs;-E:
-».i"§'$§3{}fz{f1__€;?f}?. amd §§1$U.,Z"(;3{i with the :<_;€::«:}:f;_d E'€'t:'r§f{}Q§1€Zi€E"ii at
.§.§':§:: :§=;%'§:'&"%:2f::'%:_§ §32:':;:Z:':'§': 5}? §l§§§'E{'f.. E3: ihezi i:':2§::':%:g;;i:m?%{:§ %:'%.{i{.';§{§€5,'f§1§ 32:?
_H_€i5'>F:E:':'s§L?¢'3;?:E"§.é"f{i gg.ri€;':sT-*{>1,:§; §:'*§uri:%$ w%§.i<:E1 €:{}m;3:'E5€:§; sf §?21€§E,i1ffi'
{<32 izis right. Eétgj Eli}? :x:E:i<:%§': ha? %'.<f;<;:k. §.:*a5a§::*::::%mf. in 'é:E'::;é
E"§.i}§§§T§.§ E1;-xi Eh? E? s'£2":.yss 2:2;:':{i; £i§:*'€%€_'§ E4§§}{§€:EE"17%'E¥§'3§, {_'2'E.'§{.*. <';p€:~:*2:.i.:;:z:':
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ciurizig the amid periijci, He spent', huge m(>ney for the
t.reat.m<»3I1t of his i.r3;'1,:ri<és, desapitt-3 thcza seams, he is {mt
c£>.mpIetz3iy Cilféfd 0f the s~3ai(i izijury Such, i3
unable: 1;:0 Carry on his avocat.1':;m 21$ 21 1022«:ié:»2::"~a_f:§i
unloadfir which has :*:'2ssI.:Et.e6 in $033 of i:1c(;3'ri--1e lb '
Accordirigiy, he sought fer grant',:33"..C4om.pe'n$21f1'§1i vf_r:e:>1i';v..
the resp0nd<:3m1s.
After natice of notice, {€55-:p0ndVCr1_t:; ggppéaiféd 'and 'V
coma-zsted the i:1a1'm,. 0f :. '_c.1:§£im2111t.:'W. first
r<~:spox1denti~owner cont.ef3_d'efi..1:.h.jat '_{.'}'1!3A'>.§.C'CiC§@I1t has not
taken pL飀':e. rider' of the meter
cycie. is due to the znegligemre 0f
the C12;ima;fii V_1*1i¥:11.:'5eI 1'l further centenéeé that the
'=rid<':r t_imeV""{3f accident did possess; valid and
.z::fE:<tt:vci: "e:i:'is?i;1g}.E;:{ti:.r1{%6: to ride the meter (:y<:Ee zmii as
his§»..4'_vehT§e?ié4j'..~ 'had been irasmred wiéh the Second
" '§€'§'S§GI"l.{3Eff1'i it}-,ss':::*e.1%*, if fer aay r::a$£)1'2 has is; haid iiabiiz ta
_ ';:g:;;':é_g2._ ;«':§:§'%:y {E€.}£"§T§.§}{?E'E§:§é§{Z;§{§%'E., €:h{3 E§E§_.§3'§€? Efzéf §;a;:'«;"é'.&::'2s;%:§ {"332 éjiziit
V. .S€:::{>:":{§ 1?"{?S§}€}i?;§i€f§"£§Z-i§1SL£E"E?§'.
'E'§f:a": s;@<_:<}:"1_{§ re5%;;::<>»z2.{E.<:::1:;. £:'1:%;*a.:.:":;-3°' 2:§i;<.é:«-{#1 €3§}i'E'§2€iEZ'§£'§E.:'f{§
ifzzzé: €§'::% .:»;a€:{":i{§§:%3':E, Eagzg sass. i:2.:};::i=2'§ pizssjre iiiéfif ?;ii: i,%:.&: fmgii. if
M
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the mizier czsf" that II10t:.<>r (:yc:E£:< and furizher COI'£II.€;'11d(3*Ci izhat.
the .ride:r did xmt p<}s§s3es:-3 vaiid and eff£3.Ci'.iv:3 driving
1iC€3i"1{?€, as stacil t.I":.e1"e. is breach of éternas and c»:>nditi0n$
cf the gjscaiicrjyz They Cifffiiffd all Other avermem;=s n1Vé1d<-}I};>y
thcé C1aim.a11ts in 'thszir claim pet,it._i011 a):?1d (f{)}T1f:{31*£(i{§i:i'~..t_I5"1E%,f.x' _
as the acrcident, has not taken p1e;§:<~: d11e"tt;>=-aE:§";§:"'i*a12-1At. of
the ricier of the motor cyciez, tzhéey z3_;"'c::..
any CO1'I'1}_3€E1SEiTiO11 e1cC0rdi:i.Tg£f,2j, sought; f0IT' _divS1:3i.$Sé11 of -. L
the same.
On the hams of '::.h§3,.g1"aaoVi§3 the 'I"r1bL1::1aI
framed' all i:-;S'm§S'
ciaizfnanii<i>n«.$u--pp0rt ef his case got himself
eXa.min<-;-id 21$ PW1' '"d0c'{.0r who had tI'€:at.€d him
as PW2. prc)CI'u<:e.d. ix}-72,1}i "3' documents which came to
be {t_3:£1if'}§€?d 21$v"é;:>-s'_11ibit:;= P1 {:0 P7,
'£33'; b":-:h.a~i§' <::f"'iiI'1e r<:*3p011d<¢n.t,§;;§ E13163; did not <':hcs0s::~:
{.9 :;;1'*1§; 'i€:«;f:1'E. £9;--*;';den<:<=: arr' p':'Gr:§u€e 21§'Tijj_J &0c::um<"::1'::§.
"E'§':2;?'."[--. '§=:%§§}:,;:3;.2:2_§ <'.%a}.:':s+;§{f§§2:"%:'é§,;; {E29 m":;2E; 21:26
£§:§éé'?z-:r:':e:'j§:E.a:s:'j;,.-* €'f'§£'E{§€ET}{Tf€3f 0:": :'&:{::i3;:':?§ heizii i:§":£:.i: '£:§.1{: a<::;:i{i{::"z':
i.:§.k;:§':': ;:£.:;§.a:::%t s;:::»E§3§3; 9:2 &ii£3{E{}2.'§3'1§Z {sf 3&2? ikmit: {sf Elba?
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claimemt has (:¥S3'i.€1b}iSh€3d a<:i::i_<)nab1e: rxegiigence. Furt.her,
t::h::=r'i"riE0L1r1a1 E0«:;ski11g to 1,115? é:.>'vic£<:n(:<:: of the (3}E1iI'1"i£;'iI"1'ii, the
nmciical <:)ffi¢:te:%r PW2 and Iihf', dC:<:::1m€::1t,s piaccd an
rtzcord awarded 3. t.0€.ai c:(3r11peI1$ati<3n of ?'93,8C)_(}».,z"_}'~.fg.¥*i~1",I*1
i:1"1te.I-eat at 6% 13.21» frcma the ciatr: of the__--;;§_etiiii'<i:f1-- ~
réiaiisseztien and fumhszz' éaadciieci :}3.fi1iabi_£ii':§*" 'c.«,:,f"'_f §):§iy:i:.¢r1-t:_
of compensatmn on the second rL:*':s3pc;,¥i1<i'é11f>~iaé:§..ti1'(:f{ "--~_{"1TA
The app€11e1n_t»CIaima.fi.'§"=}gei1'1g" the "
quamium of (3()II:p€}}S&i'.i01'1A,i.E~:_ 'iI1'"--~;3.pp£Eé13'-.bt:fi§1"f: this
Court.
3; """ 'vhééiffléd':;'3(§OLi'I1.$€§ 2q;§1§éei.1'ing for the elppeilanfr
Ciaimafzt S;zbmiti":§3d..%t:£1éit._.i:E:_¢: 'I'ribu.r1ai has; crred in not
21wardingu._L z:<)11';;:rr1ér1':a1115%.-3f£<':* COI1'1p€E"iSEiT;iO§'1 to the
élppfifl£111?/C1;E1iv3"}1€£'1'i3£ ilfld€E' ail heads despite the c:Eaimant'.
'«.pIe1'c.ifiga_'-<::£.i.ng:h.i:1g;'Véfiiderzcre ssupp0':*t:::d_ with doézumemx-;.
'Zw{s§;':<:V@,..;;€:a:sé"fax' fifihéliléfeméfiif, is zmiijie out
&i§»;.. '?;?Ve:%:.' .{;i,{}§1i.E";1, Le21:°:'1.€:{;i C{)UI'}$E3§ a.ppear11ng far iihe
--§:§E§'%,'£ET§i?§° §e;:,:g;:§.7::A>':€$:§ $113251? §:;:'*;;}%,.:;_€,_;;'2:;?:;'i j1.:<£;;2:j:'a::::§_"2§:
./ w
fiangi z::s:%:;§é*1g;i §}2§$S{'E{i Eizsjg ':E"3;;': 'E".ri§:22.m;':Ex
ax ,/"
2 , ',,
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5. 'l'e.-1king.9>; the rivai s3ub}::1i.sSir:3ns:; 111:9 c::2nsiderati<t:'r1
Eifld tide pzzpcrs that: am made a\;'ai1aI:>Ie:, the point that
zirisers far my C":(}11E5iCi€fI'21'{7££}1"i :i§;:
'\rVhe3t,h<:;=,r the e1.ppe11am;--(:1aimant: has n121d<--:Tc:;i'é_V_a
{',E1S€ for eI1E1an(:en1<ant', of the (t<m1p<~>nsa£:ion"?" "
6. Facts are xmt. in disput.<2.M'1'he (:.Eai131aint"1<x21'vfir1g
ma; with actcidenii, irguriess St:-st21in<-sci';Ttteaézrierit: tI2::&t*:&_F1??3'
has taken and the amauné 's.pe11£;"are 1'10'{: _ ir: 'r:£.iSput€. 2 }
According to thtrz (:1aim_.ant i31V__t._fi:;_i1'npugr:ed_a€:<:;f?der1t he
sustaintzd fracture to}1§§g f€§i'--.whi<::7r1 he iiook
f,re;1t.m£:iif' 'iiliifthe"7jh'{=S'pij£a1 'fa it*""'.17 dayg, e:11,1rin_g which
p€I'iOd he Ta;11icierW£?§fifI'0fi;r:%_c;per21ii(>r1. His testimony iS
f{'}:rt.ified ffrofn Vi'Ei%5viEcéivin§E§ny of PW5Z~medi(:a1 officer Whe
V"=.has.L..é:x:ami11¢d aI}d""tr'ea.t€d him Coupled with the wgunci
_<;":éé.g"t.,i1"i.:2fa;'fss;_A piaceci on reczzrd. A perusal of
evigzfiganate. :>f§E?"s?'%;'*2: re -*=:-zaig that, the c£a.iman'{. has sugtairied
~'~__ '~§:*21<:tL:;E's3:V__«é§" sshaft; Of 1-ig}'2E: fe?:mmt" which is e<;:1€im"1cd {mm
" :":»:2§; :;2,a"s,»:t§_ a::.'%.}:*:-2,;s;é::3§': {'33: iiiaas: 2"§g.;»;%;£:; Eizézzéé ;:'1§'§{§ Eyaié";
.V _f;',E_°;€§ £1§'}§€ié?$i H6: E1213; §§§$abiEi:';:§.;' £1.23 an €>:':;{5:/'xi. ::§:f 3{}% 13:3 EH53
2*é.,§;§;h"E: §ma»"<*::' §§:";::'::x '§"2j-2k._in;_,§ €E:€:=*;s*: §:"fi;{2
e::r{3§:-s%§{:§e%:*2:':"§.::2z";k éihégt ';i':r°:?.§3:.::'1:»:'§ Eggs; E-§iE3£E§E'{§{i'{§ 2;: 532m": 05
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5 ,
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7
3:25.000/~ f,<)Wa1*ds i1'1}'u1*y. pain anci S'L1fff3i"i"I1g. Hzwing
regard {:0 E,}1e zmtxxre and de2g.gree of the frac:E:1,1re: ihaf. the
c.121.i.m2=mt. has i'~_"§11SfZE1ZiI1€(Zi, I dnsem it fit. :0 award 2: furihei'
sum of €5,000,/~ towards i'n_}ury, pain and s1:.ff€<r_i':.1_g~.Vi:1
additticrl £0 ?25.{)()O/ -- awarcied by the 'l'1*i}:)t11f_}.:r»::}A..." ' ""
7°'. Fufihéer, the 't'ribun2z1 ha..:~f.<;_a\>varii"Ié(i-. a. 5511:}; of
"€15,000/-- towards loss of ;:1.r11ei1i'{.i;if':s.~ Fhavté éi}i*c=ra§Ei§z:
described the r1ature of
sustained Coupled vgzith thc~:_VVv:A'di_s'abiiit.;h§?"€.hat_ §h€ has
S1,1ff€1'f:}d on acetoum; ' of E,h'é:__i§'§1f§.:,14i9i{é$5..»«}si;::3t.air1ed to the
pe1rtic7;11'2ii' "pe}'~.fhe eiéitiéfzce 0f PW2 and taking
the s3§i'I1e'--ini0 {iC{f;»sit16:fat__icri., iii; naturaliy foilowss 'aha? he
has to bzirge with and unhappin€:SS in fixture.
The1fe:fC»1"e, té11§i_;ig§'a_1EV?',he3se aspects into cc:)ns3'.dera.t.i0:1g I
:itv.fi1f_. bi) Vzafléird 21 f1,:rth<3r $2,131 of ?5.000/~ in
*2"gds;€i§:1i<:21f1"€,{::' ..?iv5_.,QO® ,/ -- a.ward::3d by the Tribu.n2:E t{>waré$
E:;_:S§%3_ ;;i"'2:§*:';sr:::1i5t;i€3%s.
'§'2"3Z':;,%:.:§':2»;§ §E§§'§§TE.€?§" 21:22:-*;;::.*{.'§::3{§ 23. sesaam *{}'§
?.i-§JZ}5'fiGf-- ":.{::wv2:r<,§&; 2"z1£::cii<:2i§ €%:>:§}€:'::;-:~:«e::e; 233:? 2*: :1:az.:r§": {sf
'€::";*:_%3{:§g'7=~ i:<}war<§:%~; <:<<:2:':.w;%y2::'1<'r€%, :.":<:;:.::=§.:s~;E:i§3;j;§ §:3<><§ zmzi
" _aé:€'.;::%:j%'<E2;§":E: {3E§.£%_E"§§éiE%. '.'§'§'i:€r 'E.§'i§TEE.E§'1::?£§ §'1::::s~;:: ;=;::v2:__:"{§£?{§
8
::(>mp€=:nsat:ic;m. ur1{ir::* i',E'ae:~;r: two heads despite t;I:1::a
claimamt. haxsmg net)': piarseci any me<:£i<::aE bills on record
taking i1"1ta:2 €:3.{',C,*()1.I1}t £111.62 i:1_;'12.ris:2ss E:'«L1E3f,£1iI'1f;',d 21nd
appreciatir1g iihat 116 would havs spezmi sonar: 311(.é.;r1?:3~_y"..€<>r
t.reat:neni. The .21CCi(ient has 't;21ke11 place _
2007. 'I'heref'ore, the amount sf $3,000/--«"
.;.::~1w'e1rded by the Tribunai i.O\>V3£d£?3_I1'1:;3("1i.€i;E"1l'f:jXpf§I3${:é§---§1f'i?.f}'
towards conveyance, nou;r"3.s'h1ng {mod V2;m _d »jaf«;i:,e;;}dar3t --. L
Charges is just amd proper _a_fid,_ ciggss n13t_pa11_7 for any
modification.
S32)'Then%T1exi7*:;§L1és~i"§taI1 €fii:1'i"ct::11Es:. for im.€rf<3rer1C(--: is
deter'r1*1ir1at:i0I1"tiff-i.:f§t,Qfi1s:Ahfthe Ciaimam, COfI1}J€l1S£E'tiOf}
'CG be a1W.2_119€i«3d '$.0W--§i1'd§€§'---kiss cf income during 1aid~up
pt'3I'i€_?»;'i» Lanai i'}.1i'urb Z':-335;. of income. The Ciaiznarat has;
.jé,h21fi£; hat .iS"'ag;;éd 2'? years, 21 I0a_d€_I' and u.:1.i0e1der
'by"'§}r<:Ef:%sV§§:::f;'--._€~a1.z'z1ir1g 3. :~3um 9? ?6.0G0/~ gang, "£'h<:
"E';"i'f;-'~u:":éiEA éziig '::._;5pre<:iz1€.§_:':g Em': ma.t.6:z'i2:1s piacted befcjm-* ii
§:"::'1{'}§':'1z':% 2:2 :1. ?2§Z."_é%;'f%{}f ~» '?"§":ésss is': 532.3»; véaéaxg
"*i:;; §,<}<:: £'=Z}_°.'~!§f' E:.2»2v§_ng r=:-":;;;2~::'d E10 i.E";.:;=": :¥'?€'2.<:é;<s eméi {?ii'"{3Ei§7§}E§iZ&i§T§€".f€S
{;aZf_ §E:i"§?T s:;:2;1§s€z "§'hs-5% a:?E:»:.im2m1:. E12155; ::::E.a§m€:~{i Em. is; 2:§{§%{§ :3?
' 3fé%:2:..r.s+; §:>22::§§:':* §z§'2{§ 2.:.;'§.§m::<i:r:'r E3,--" ;j;:'z'w§"ét*se;s§;E{>:':. §"£2r<%~:'§ é,;2's§«:_£_":f:g
10
"i'here~fm'e:>. ii; f()H(}VVS i:i1a.i: the rm11'i:ip1;ier iheit b¥3C(}I}"lf:S
applicable: to '£..1.'iE'. f£}.(ffT,S of iiie C2186? is 17. The t';'."v"idf;'.{1€T?€ of
PW2 the rnedi<:a.i 0ffic;:<~3z' who has; €':XE1I}.'1iI1€d and 1:.r*eai£3{i
the e::1aimaI1t iI'"fi'.V'f;'.(:1iE-3 that. the (:ia.iman'L' has; fE;1I1_{V'§E_i"(")Ii_V.':1i
disabiiity to the right. i()V-V8!' limb is an _
Hm-vr:'vei". he has not, stated as '€10 xighait. p€r1iriein,<:i:2i_i
disability when ctimpared to :1'x>ti'i'01€::»._'f3r):Ciy;~~':,fi'ii;:§;'
Tribunal on ap'pr*<:c::iati.on 0'f th_;3- ma;i:eria.I <)'f1'i=ex;:0.1fid.»3has -. L
taken the disability tc} the iagdyihtfg {Extent of
10% at the ratio of c$'13r§--i.1riird§,' } Thfi in my Vi€"3VV
Eipp€E1:'Sb€":;'I'V(T(i'i'f§§C"€ iéiiiidfl in the fa£:i.:<, and
circ:uIiisi.ai1ic:e~s;"':ViG9*c». '};i€::_i*inéi1*1ent, disability determined
and taken by t'i";t_e""}f' 1'i;bi3.:1a1 an account 0f the irijiiries
Sustaiiied bfy._ti1€7'cE::i;in1E1n1: in the z:1c:<:ti<:ie'nt, 1.23 just, and
.,¢.,plf"£;'i§;J.i€:ffI':b_€§4.i'1L"3i. (§£}€SHi'1€i"€."C£1i1 for airi}; iritfzrferencte. 'i'her€f{}r*ei
'i_.:iis;i.1~1g.,@1116"..;j£:it::eiii.2ige- {if giéérmeiméiii £§iS&1bfiif,}?' at 10%
";i._.ii@E._;t,2iE{i'i_i;g 0Eh.€::r i"a€:i;<i§"s €t§'=¢"€I'i;(f(Ii iii a.b(3V€¥ iihe
i:%iz:i:i.ifi'i.2i.ii_':'i;' .*i:i;9*%::sz:i_<i E3:-2: a?:'2i,ii_.i:;':§:i i:<:; :2: $1.232: {Zif ?,"'?i. 943~{}§:¥;'?
{?3,§€§'Q";>~; iii; X E'? :>§iQfi€}é}} iisiwaiiféiég iiiéizii {Bf iiiiiiire
'."'Ti£f:{"): iiiaéf A /~
. " . -i "'
I E
Ii. Further, 331:1? 'I'3"ib1:13aE has zmzarcisd a sum of
$5.000/~ t.<>W21r<:Es future med_Eca.1 eX;pe'r2s~3es re31y'ir;g_2; upon
the f,E:SU}f1'1{}11y Gf PVV2, the medical c>ffZc:ezx W110 has
stated H1211; the said amsurli is reeqxiireci by 'izhe. Cvigiifiriant
for removal of the irnplarzts which are _
same appears to be just and proper and £1 £9?
any moc:i1f1Cat.1o'n,
'12, Thus, in all the 21}3p«€}1afii.;'.C'§2zim2;:i§i]i::.,:;§11;£t1éM(fi
to total Ctampensaiion of -,{_§ wi{i;«-- iifigerafsi, at 6%
p.21. from the date V0f. 1;,he"--_ :f.iEi_ realiezzation as
aga.'inst'?93;Si{}O}:i?f 6% p.21. from the date
of thevivpetiiionv' awarded by the Tribunal.
AccUrdifig3.3},%% the to SL'1(';CC€d in part. Tfhe
break up of e::<i'>m__;V§)V<~V:11:~3eii:i-[>11 is; as foliows :~
ia;::.1*§;§ pair: and suffering ? 3G,GGQ§~
'§"':"§;w&?ard*§é'j_P{<f€Vdi{:a1 expiirzssess ? 3, 000/"
'£'angar:i:fd;%s €:011vejga11{:e, nozzrishimg ? 5gGQ@_:'~
A E':_}af.::,3... amt? :éi§I§1ff:"f.EE€I§€:E£1§, a;:E§21.2'g;e:;*.$
.5f§«'v.fE'éfi:w22':"<f§s; E<;'>sss £3? Ei%§:E1€I}§§'.E€?fE?,a, ? 2§:§G€.};'~
<:'§is§{:<;mf<}:ri:5~:; 5%: :3.:1§121ppE:1es;<:~:s
V' '§"a3:§.2*9;§*€§:§ §€}$s.~s 2:)?" '§¥1C{'j%I§"£{".* {.i2.:ring Ezziszi up ? }4§§§C?f*
§}:f;"-:t:°§€}{§
E
Z
Toxvetrcis LOSS of fxmz 11:3: fifI}f;.'.()I'I3E3'
? 331,400/--
*-«E
'i_'owarcis~3 {t.1i.1.m3 H1€di{'.8.1 expezases
% 5,000!-
18. In file resmI':. for the f:::s:'eg0ing
Total
2' }4'&$'4400l.t
proceed to pass the i'(>I1<>na>i:1g:
1.} 2} ORDER;
Appeal is allowed in p21rtaV. .__ T116 imp'u.g11ed jtzcigméilt. aiid. 05 the Tribunal is:"m0ciii?i%3d" :aI1Vti--_th€ 'appéiianti is axvarcied a izcfi-:C1ET+::€;z1:j;'1Vb€Vr1§8§1f%.ioi*3.*». of 31,48,460/-- V'wifhijiiI3té§%éSt."'af'6% finilum frarn the date of }3(i"t',}:'Ei}1(V.'.3:"Ii1.:V:"':.ifiE§. »[,v41*é:La3€.i'i:s2it.i@x1 ass agexina. ?§3,8GC:/-- witll ir1't-r:r'é.s:3t.§3% per annum from the dam of _ pe:fi£.iQr:""'ti}§' re:a1isai;i011 awarded by {he "-~.'£":*-ibunzexfg'"""'i'}1e &'.I11"1£}.1'}CE3£i <:0mp<:nse1i,ior1 00:11:33
-- with izltzeressii at 8% per 2:m.n_um 'ff'{;'¥:.§§V"£"7;;'{'.V§.'1f3 date 0? p€i:i'§.i{m {iii ré-:211is:«;1f;§0§1. .~ S€t(}Qi'1d ré::ssp<>:3d€:"1{ h€rei:1--E:"::3:1.rer Sh21§_1 'jstiégégmgii, E:E':s:-: s;-*::'2i;:i§*e €iE'E§'1é£.E'3{'i<;'?{§ {ramp::%::sa'i;E§;:3 <35 %'§z'>'%,i':>i'}{3*;-- wii;§': §:"1%;:<§:"{3:ss§, 2.2:: 62% 335:3" ;'m;:":':,;:':.':a E":":>r:.':
E:E:e% {£22313 (if §}eE'.i'§':§:>n iiifi §'fji'£%.§§S£3.iZ.i{}:"i %}a:=éf<;>r£*: ihe '.E':*§%>z.2:'22;z§ zariéhézz E%:2z.2r 2'-£f;*:€3§°§fé~3 §I'{§E"£1 iE";.:3: :i21§:.:;'~: {fig r&:e:*;<:éi§}%. s:>§" 331:': :::z:;}3; <23" E,E':é:: §2;:{.§;g§§"§:::t:':":i: zmii ;:_w'22.:*{§;. // :' § .
$3
4) O1": €f€fp{).'53i"i', sf £136: €;?31}"1'(LiIIC€fd <:*::3rnp<;é:'asz:1ti<>'11 "J'Jit,1'1 imeregt 50% with prc)p:>ri;i()nat:t:~. interest, is 0rdr;~':red {it} be depcasiteci in iihe Ilélfllfi of {hrs app€31.Ian'{./ciaimzmii in 21.11}: r121'{.i(>r2_:1_1.i§-zed / scheduled bzmk for 3. period of zfenéiwabie far a fu1"i'.}1e:.I" pssriod r:)fi"iw:"'y'€.21j;*.:;3;
is €I3.f.ii'.3€3'd to w'i£5E1d_ra\s.r the i11tercst' " -:3,<:c:'tf:2.€'<i €'n";_ ' the said ciepesii. p€FiOdj(':21H§f.. "1'}';i_.c beiiestjiné wfih p1*0p<>rt:ic)n:31e inté'reséTiS c3r_d'ef€éd u tE3~- ¥§:?'{ re}:-zased in faV<:3u_r' of ihé._éippflE.af1t.';/giairnan'E. immediately on clepovsiifby t.he 'in$'tirér. Office to draw the e1w*21~r.d a1cc:::fL1~ir§§;13V?';L._ F8 1i'H:é~ .