Karnataka High Court
Smt Thimmamma W/O Late K Ningaiah vs The New India Assurance Co Ltd on 25 November, 2010
Bench: N.K.Patil, H.S.Kempanna
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 25"!" DAY or NOVEMBER. 2Q'i,_('_i,
:PRESENT: '
THE HoN'BLE MRJUSTICE N.K,P_A §T-1L
AN»
THE HoN'BLE MR.JUS_TICl;3'H:.S..KEMfPAfiNA "
M.F.A. No. of 1'
Between: V' V' 'A V'
1. Srnt.Thimmamn1a_, V
W/0. Late K.N_ingaiah",'-~. _ V
Aged ab0L1_t.€-Syearég. _
2. N.Mudd'ukr i'sh':'12i7, _ _ _
S/0. Late..K..N1'.1f1gaiah.. .. " V
Ageni' Vab0AL:1"f;- 36' R _
3. N.Sl1iv:1.'I<un1v:ei'1Q'* _
S/0. L-EglteVK.Ni.11g--aia1f1';-.___ "
Aged ab«')].l'L.3O years. ~ .
4. "N:.SLl§f'€Sh, A'
D.Naga1'aj,
¢ " 8/ o3--.'Laf<3.
" » Agegii 27 years.
~. 'An a'rc'.iP./a1..'No.299/300,
' ._RE:MVc0" Lciy0u1,.
Vifayanagar,
B.2inVgé1101'e--56O 040.
v ....Appe}.la:r1is
j;'H..___ .......... .A_.
J
9/
And 2
1. The New India ASS1,i1'E1II1C€3
C0,, Lid..
M.C.Roacl,
1\/landya.
Rep. by its Manager.
2. Muddegowda
S/o. Ningegowda,
R/at. Mavinakere,
Devalapura Hobli,
Nagamangala Taluk.
Mandya District ~ ~
....Respo11der1ts
[By Sri. Rflajagopalan, Advocate for 1 ..
Sri. M.AshokKun1ar, Adxroeaoh:-.4£bA1fVi'R2} - "
This __.1v11«*_4>i i-s...;3_1e':c1_;I_J'/'s, 2."7'3{;:) of MV Act against the
J udgment anci::A\;var(:i dafefci-: 2OA,"08'/2005 passed in MVC No.
2630/ onhltlieyfile--.oi7.the X}_Acldl. Judge Court of Small
Causes andi'AVMen1b:er MACT, .Banga10re{SCCH~12], partly
allowing the .eIa'i'faA lpetitioori-. for compensation and seeking
enh aneement of _COI'Ij1'p'61'i~S"rCll;l on.
_Thisl4l"~VMV.F';A;V'-- i3'OIl1'll1g on for Hearing this day.
N.I{I.._; PATIL J I delivered the following:
:J U D G M E N T:
Tllii;sybv_a1;A$l';'3<5al by the appellants is directed against the in1]fmgn._ed j.1:l'dg111e.111 and award dated 20 / O8 / 2005 passed in MS/C No." 2530/2002 by the X1 Additional Judge, Court of Causes and 1\/Iember, Motor Aeeiclemis Claims "ribunal. Bangaiore (SCCH~12}. [hereinaf1e1' referred lo.--as ' T1"ibL1na.1' for short).
2. The '['1'ibu.11a1 by its judgment ancl awarcied a sum 0f?2,27,-4100/~ L:nde1=A~dfi,ITere1-ifi'2}ieéids.V"*.\fiiVh interest" at 6% per annum from the of pew/.1i'ofi' ti§i»:0'0j{;h.é§'?1./.0 date of deposit. as against 0"f'thV:e jfof a sum of ?'"10,00,000/~, Q11 accQ;%fi't:__(;f"_»_V the the deceased Sri. K.Ningaiah;"~i..rii' accident.
3. In brief. the facts_0f~ 1 "
The isitldde Nos.2 to
4 are major and they have filed a cletinld under section 166 of M.V. c0lai11.1_.ii;gA~.bc:c'a€f5efisai.i0n of ?'10,00,000/-, on account .. of tide dz' deceased in the road traffic
0. eccidedt,i..,e0n"tendingVfhéif, on 2.1.2002 at about 2.30 p.m.. 'v...rh'en Vt'n.e:"'d_ec:eased was coming in at M0101' Cycle bearing N0.QKA:11§A§4$,3::9 on Devalapu1'a~Nagamanga1a road and when he _cé:n1e near Devalapura Handposiz. at that time, the the lorry bearing Reg.N0.CJ.1.X.3871. came I'1'01n ..._'"'1.I1e% opposite direction in 21 rash and Ilegligenl, :11a11ne1w~m~«~»m--~ and dashed against the motorcycle of the deceased;"d'ue'Vto which. he fell down and sustained izijuriesfla11d._Ci'.i-ed .in V' Viswabharwclii I-lospiwii. It is tl1(~:«~..Vxo<f:_f_t}*ie it appellants that, the deceased was a'oou:t.r6A5.years;"haie. and healthy, he was the Karighza ofrthe doing'-it agricultural work and due to ~d_eat_l1. ap}'3ell_antJ§Nos. 2 to 4 have lost the gL:idanc:'e.V:"gt' appellant No.1 has lost her hL1sbandA.Vva--r:d:'V suffered both socially petition had Come up for The Tribunal after appreC.;hiatin,'gAzAA' and"'..d_oeujnen_tary evidence and other material a\}a.11ab1e allowed the claim petition in part arid awarded" the Compensation of ?2,27.400/- heads with interest at 6% pa, from the t.ill the date of deposit. Not being s21t'isfie.d"-with the compeiasation awarded by the J"1Triti'L111é':l:the appellants have presented this appeal, for _' 'erthanctemeilt of eornpensation.
4. We have gone through the grounds urged by the appeiiants in the memorandum. of appjea'I"~.a'1JAd heard the learned counsel appearing Ir1surer'."' dd H
5. After careful perusa} of the matedrialydé on record at threadbare, including and award passed by the theh occurrence of the aoeidelit,ra'rrd_:'the rest11t'21'r1t..aeath of the deceased are not not in dispute that deceaseidwtfas The Tribunal taking inzto and occupation of the of the accident, has at ?'2,700/- per month. after deducting L1",/31"? rto'vwa1%ds'~~*his personal and Ewing expenses ML'1x1"Vl.1'p1--:'-.--e1" of '9' as he was aged about 65 years of ?'1,94,400/-- towards loss of dep'e1fider;oj_' and awarded a sum of $18,000/~ towards ',_medioa1":exper1ses, which is just and reasonabie and ,.:t:».dO:€dé,:r1Ot Cal} for ir1t.e1'ieZ1ce by this Court. ._ / y ,,.-r--"'''"
2 .,.a.»»-J""
N0.2830/2002 is hereby modified, awarding the compensation of 32,52,400/-- instead of awarded by the Tribunal. The enhanced con3;}f5'eriSat:io13 Comes to $25,000/~ with interest at 6% «.t1ne;"
date of petition tfil its rea1isatio:n_. The Insurer is enhanced compensation with iipegriod of four weeks from Copy of this judgment r h V V of €25,000/-- with "released in favour of the appe1;1an_t N 5'; 1V..i;m::ed1até1y, on deposit by the Insurer. to draw the award. accordingly. gd;_ JUDGE Sd/« FUQGE tsn*