Iffco Tokio General Insurance Co Ltd vs G Paramesh on 2 February, 2011

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Karnataka High Court

Iffco Tokio General Insurance Co Ltd vs G Paramesh on 2 February, 2011

Bench: B.Sreenivase Gowda

IN THE IHGH COURT OF KARNATAKA Afi' BANGALORE

DATED THIS THE 1!"? may 0:? FEBRUARY," 291 1
BEFORE   

 

BETWEEN

IFFCO Tokio Gen. Ins. co'."'vI,£d.,
No.41, If F1001' Cristu C0mp_1éX_, 
Near Mandovi Motors, Lave1Ié~RfQad.,é
Be1'1gaIuru - 560 001  -   "  n " 
New represented by its _

Zena} Managerv,  " -   3  '
IFFCO TOK;iC}:._C.}'eI1.::.In:5. "C0'."LVtVd-,' 
Bangalore 'Zongl-:'_Offjc¢ ;'S0utIu»;  .
KSCMF5Buj;;EL£1ng;"~1II'F1je0r;__r .5 
III Biock, "v(§t;t1u:3:,i_ngh_aI:§1 V 'Rtmgi V
13a::ge:i"ore.. V-1:. 566 A052; 

_ ' é  Appeilam,
(By Sri. A   Adv.)

         

1.  Péu=az 1»s3s13.,§  "
N ow'-{3.ged"v :§ib,Qu~%, '  years,
.  S/0} A;'Gand3ai_,.T'%
 V R/at }\10.E~._4, Shakambarinagara,
 'IP11 Cross, §;.'I*1 Phase J. P. Nagara,
' * % 'B,anga10ré"'-- 580 078.

v_ ._ARa3'viskP1ankar,
  VS/oi H. Haridas,
 '«,M'a'jor,

 ' ~  0.41, Nagavarapaiya,
Bangalore » 93.

THE HONBLE MR. JUSTICE B.sREEN1ifAs12i  

Miscellaneous First Appeal 1\?r>"f309§}".9f   '



 Respondents

(By Sri. Girimallaiah, Adv. for R.l, . R2 »~ acknowledgement not yet reee1_$='€_§i') __ "

This MFA is ﬁled U/S 173(1) of Aet 'agai_r1st'the judgment and award dated: 2} .1 2.2009 passed .11}. ~ "

No.9775/2008 on the ﬁle ofgthe_l4ﬁ?'AAd'd'itio:ialL Judge and Court of Small Causes-3 19:; " ,B.e1";ga}i1m, awarding a compensation of rs.';3,l5, 160/4 with ii;1tere_s't. @ 8% pa from the date'~of petition' till date or deposit in eourﬁfuture medical expenses "of Rs. 10,000/~ does not carry interest).

This appeal this day, the Court, delivered the_fol>lowing;:_L " ---

-- is'«.l3éy'tlie_"'i"r1s4urer of offending Vehicle challe_r1g'ing of compensation awarded by the_Tribiirial'. A J this appeal is listed in the orders list, of learned Counsel appearing for the paértiesi it is taken up for final disposal. For the sake of convenience parties are referred to 2 they are referred to in the claim petition. &

4. Brief facts of the ease as pleaded in the claim petition are:

That on 03.1 1.2008 when the proceeding as a piliiori rider on rnowtoriég/e}e:" beeﬁng registration No.KA--03--U~47{34 -w * Krishnagiri road near ,,!anata'rn_edu, iirishinagiri lithe; rider of the motorcycle a; rash and negligent manner as result the claimant sustained iilence, he filed a dajm befores seeking and the Tribunal has awarded a E 5, 160/-- with interest at 8% pa.

is. no dispuie regarding occurrence of aceide%rn'.',V liability of the insurer, the only point for my consideration in the appeal '72.'. V. ~ .-

_ _' "'._V'"Whethe1* the compensation awarded éihe Tribunal is just and reasonable or

--. "does it call for redu.etior1'?

6. After hearing the Eearned Counsei for the parties and perusing the award of the Tribunal, I am. of the View that the Compensation awarded by the Tribunal not just and reasonable and it is reduced. t 2 V

7. Learned Counsel appearir1g" 'foitj submits that the compensatiorli'-.. awartled Tribunal is on the higher andV"th'ee-éorripensation awarded towards of of life is not proper. He forther suhmitetttha;t-Vthejyviﬁiterest awarded by the 'at_:89/cf 'aleoﬂprr the higher side and he prayysttyioi-» this appeal.

8. Learriedd appearing for the claimant that"~th.ev compensation awarded by the ' vtlfribuvaal:,'1'e::j'eret and reasonable and it does not call for interfere:1i::e';

9* ~. Tghe claimant has sustained the following injuries:

1') Fracture of right tibia;

ii) Fracture shaft of humerous Upper I /3*" Eeft side.

$5?

injuries sustained by him are evident from discharge summary E}-X. P 3, Case sheet Ex. 17' 6;ojX:rays Ex. P 7 and supported by oral evidence of the.' and the doctor examined as i3Ws 1 PW 2 Dr. Prakashappa mi. hagil i's::gre:i 'r1ata.£i.@5;; 7.11.2008 he eXar3:;ir1ed.**the efairriant hospital with a history trafﬁe:v.ae'efident and found fracture shaitbf 123%! left side. Immediate1y, }'--QP arid fracture shaft left hurr1§erIas_' and screws, then diseh.a.rf§§$~~f:hOiVi1;,;_ He has assessed the perrr;ar1e"nt "f:.r_:r"iet'ior1a1 disability to the extent of 17% todxieft E""'iCorrsideririéAthe nature of injuries Rs/30,000/- _ "award:e:1V_ Tribunal towards pain and suffering is just arid reasonabie and there is no scope for reduction it .u.r1de'rsthis head.

11. As Rs.10,000/- awarded by the Tribunal towards medicai expenses is based on the medieai bills

20. The appeiiantdnsurance company is directad to deposit the entire compensation with interesi';,___ after deducting the amount, if any aiready deptasitexi two months from the date of receipt of j'u.dgmem,.

21. The amount in depositis orderéd to.béut1§gnsf§:19rAed"' , to the Tribunal for CiiSbUfS§:Hi"x%i1'€~ fof {he award of the Tribunal.

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