Karnataka High Court
Mallikarjun @ Mallappa vs The Divisional Manager The New India ... on 12 September, 2008
Author: Huluvadi G.Ramesh
Bench: Huluvadi G.Ramesh
=\JU!\E ur Iv-\Iu1HIHI\.H. nlufl LUUKE UE'._!\A!(l\iAlAlU-\ HIGH LUUKI U!' KARNATAKA HIGH COURT OF KARNATAKA FHGH COURT OF KARNATAKA HIGH COURT THE }iIGH COURT OF KARNATAKA CIRCUIT 333:0}: ASE' GULBARGA _ M H ' Dated this tfie 12" Day of sepgggbét; ' 2963 -8 « .1: '- Bef<3re_ THE HONZBLE MR JLFSIYCE z,:fI»:41ji1 G. Rz4Ja;1€S}}:"v J E\:fisce11aneousF§rst Ap;3ea1 '2(v§i}5 mWCV}"' Betwaen:
l\zfa11ikarjun@EvIaE1appa, 35:"j¢;*s _ _ Sfo Anandara1?3I~I0usheff}' Q' _ Ag1'icu1turist, Rio Kinrti su1um, " ' "
A1andTq 1 .3 » 4 New At ShaI1abazar,sX'::¢:£hi1¥_;e.a;i " __ Gulbarga $85183 ~ _ 7'; Q _ Appcilant {By Sri Axneet KGmér.Désh.fi3ra}§a&V _}4tdx%f}' ». . And: LV
1)_iv£si(}na1 A . ..... <4 .
New India' Assurénufi _ 'Ltd Sangamesshwag agar,' Layout S B Tempie_RQad.,:'G1;1ba:ga" 585 193 Respendent Sri S'S~..Asp3!ii', Lam ._ ¢ ' ., Misceiianeous Appeai is filed uncier S.173-(1) of €116 Motor VeE1icles *--.A'c-I prraying to enhance the compensatian to be awarded to the ciaimanfi by '."V.._mmdifyi1w.g tfic judgment and award. datsd 2.3,5,?,{)€)6 in MVC 13252994 by the:
'VE\2'.;A.VC'I' Y5}, Gulbarga.
This First Appeal coming on far Hearing this day, the court deifiered the ' .v.-Mfe£Iowing:~ W
-\JIJl\I vr uxnnnnu-Inn ruur! l..t.|UKiA !.J!"'.::KAKNAIAKA I-HGH COURT OF KARNATAKA HIGH COUR1 OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT As per the Discharge Summary issucd by the Doctor fiuis noticed that there was injury to four teeth and the Doctor..i;t§§Svv.Q§§§;ti€d._tE;.§t' :5?' patient is unabio to chew the food properly. Tkaofe ifi a:41so ; it right and left jaw. The doctor has gven »a .'1_'i":C€:ip4t".¥§'i3.§ for R$;%§€3;€tGOf-Vi:1o1ecii1:gL the extraction of the mobile tooth which'éo§ic.ts thtxt 't1*1a_:i;'é:V.is_§.'.=1oo§.v;iot" "four tooth; '1'§1oug,h the doctor has gven Va ,c;&:rtifi.€tété V 'fii:s3; treztttfiéknt 'fitouid wquire Rs.1,5G,0{)()f- and though the mtg gs as PW 12, when the doctor has stated thatlfjoax eisattéoted, question of going for a root canal £re5:t:*:¥%%_;<2IV V' it ' Lfitirtiaieiy,' téeth into consfidoratton and aiso having regard to the ffai§iT',11f€",€=I;tStVEV§}::E§.€'.;5;A. ofiifgeaizt Wouid be antitied to another Rs.3S,000f- over and; z_{boVa.what fias; avtarded. Thus, the claimant would be entitled for 35, above what is awardoci with interest at 6% p.a, from the date 0fA1j'€:titi€$_;u £11: ';{épo_sit:,"_' V V ' _ Appoaifi aliowed in part.
Sd/-j-T;
Iudge X » _,-41:2