Karnataka High Court
Dundappa Shivaputra Khot vs Damodar Earthmovers By Its Authorised ... on 3 April, 2009
Bench: Ajit J Gunjal, Jawad Rahim
IN THE HIGH COURT OF KR
.NATAKA
CIRCUIT BENCH AT 4
tD
URW HAt)
FATED THIS THE 35D DP.LY OF APRIL 2009
THE. HON'BLE MR. JUSTIC
E AJR. J. GIJNJAt
MIT)
THE HON'BLE MP; JUST
ICE JAWAI. RAHIM
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1f nxe.ie:r Section 173(1) of MV Act s..mmesi.
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Dm1 is Member, Addi. MACIT., B igauni, psd
i.iowing: the
eiann petition fOr compensation and seeking
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GUNJAL J, de.iiverecl t.he fOllowing:
JUDGMENT
75j app•eld is by t te elsini. ant.. Tii.e C inns, pera.in.e is tiled seeking niu]lf'ni5 anen icr personat art 'nv We are not req niren to exstmme the q qc .stion of otOiol ..sble n.eeiirzenee is:
as macn as itt has re.aetied flnal..itv and i 15 501' litl:est tin .cc;:rt1nent In the accident, thec: nanicanj aupeliant 'ins sntk:red the fOllowing ;gp 6 a3 e in abrasion over d..orsum of Iei.f elbow.
ii 3 ci' 2 (:iri S aeraston tate:. doss: atri €31 itbi.
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Fir. 512. L 62/ is spent, to isiiieb. We p1515.15.5 11> .1510. 95
€i.X05i..iS.CS.
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iT'iSi1t1.C 0 'pam isif5iriiio' 15116 l.flt ft
0.1110.0 1T.r15 'O
rlu1r1rit:fir(i 111 1.5115.5 (.,)1 (1.5115 But vIest. .s wqmred. 1.0 be
aot.ieed is the nature o.l injuries sufibred. Iii 11,15 case on
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1"e are of th..e th.ai:. lbs
Corilpe S 51111051 Uri{PT these. two heads requhes suhshwlia
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s. V-B. the 6 isab:ifltv seil,i 950 IC
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1F a'ia: i1i'iti . is; 50115± 51
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cnec± .lLrip/ 515611 .mOVCiflellt.S, (hfbCOi.11'y in choibin.gj suuu.lm.g
on si.,tgle leg aed dirt .iarg suns ireesen I over leg.
7 Having regard. to the arthur of injuries, and a..so
the disability factor, we propose to award. an adthhci:i.ai sara of 1 Rs250 ' 00 towards 'Pain and suflennt{' an addifiorial snux of Ps. 25,000/ towards 'Loss of amenities'. Thus the. total enharrce.d. compensation a'ou.ki work out.. to Ps 70,000/
8. Thins., we rnoditl the award pa.ssrd by the Tribunal in the. following terms::
Ps.
ji: Towards l:njurv, Pain seal. Snffeu:ng 45 .oo:.'i .
hj M.e.dical Expenses ..
78,000,01
:ii.ij. boss of Putu:re et:uarn.ig Ca.pach l,62.,00000
IV) boss ot I oCcur no nug tirri rn:c.nr Period 10 ,1JLp5 Or)
vi hss of Anrenities O'Z flfli1 $
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The enhai.wed compensation shah earn' interest of 6% p a. trom tire date of pchti.on till the date of deposit.
The. appeal is portia allowe d with. the mod ifoat. ions as mtheated. atone. the Iri.satrs urice Pompano sh if.1 deposit, the enhanced eounensation wit.h mte rest. at the rate hoed hy t1'ie Tribirn.al within six ireel.ec:
from the date mf reeeio t. of I'll is order.
Sd/ JUDGE sal B MC,J&BVNJ: MPA.No. 6095/04 27.07.2009 ORDER It is noticed from the copy of the judgment that. by mistake name of respondent No3 is not incorporated in the cause titLc The same is conreted, Office to do the needful.
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