Munivenkataiah vs M G Narayanaswamy on 18 November, 2010

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Karnataka High Court

Munivenkataiah vs M G Narayanaswamy on 18 November, 2010

Bench: B.Sreenivase Gowda

1

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4
awarded thm a camamsatzian sf Ra.1,45,600/- with ixztermt

at 6% 13.3 and fasmzxzed the  can the crwner of the 

the mum that driver cf the car din} mt pcaaesa  _

driving ljcmxce at the trims ofamidem.

4* As thwe 'm my dispute 

éemascd  h in a mad t1'aﬁ'ie__.aa:ncéicZa:::.ii£  v%

an 1.10.2004 due to rag}: and     Era

ecrﬂl-znxilirg car by its drivmx   _

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driving  Ajax   aif acztident and the
irmurw cgf   pay uwmpazwatisn
and wh¢t.baf%t;iiant§;;r£'gf  tier: awarried is
'just .. rw{a¥G::ia}§1g§. our dew it mil far

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S;-. mums! appearam' fer tha e::}.a1'mm1m A; {If tk uﬂerxdug' car had the Vmlxd' the time at' accident as avidaant from the male in the Xmmc ampy of tbw linexme aw tn: the Emma' in 1:11: crms axaﬁ £13911 and as Ex.F1. The c1a1mam' @313 3.13:: abtainaed a. mrnﬁw' Q» 6 any appeal ahaiierwzg the quantum bemuse the &w agﬁmt the owner of the vehicle 51$ aubmim that the maﬁa" may be rm.z1§e:d ta, fgr» " v 2ﬁnsidm®n both an tlm ground of

7. as per the $1 by the imurer tha dam did at the time of accident. Butt' uf driving Iicmwe Ewcurnﬁ eiﬁmants tn the witnessea of; Vmcamlm tinns and markzecl an car had the valid driving ta Wreiy an Ex.P1 an the $t>131§,*:i.. am. Haw in the appeal a mifﬁw copy sf wctract of an appmmzion under eras:

2m,,w>ay% 5:" additinnal evid.enm arid it has m be A ' previdfng an cppertuniigi to fix: ewner 3f the eﬁ?and.u1g' mar m cross examlw the % wme adaucm acid:it1c:" nal e.vide:3m.\ While daing just ané prepay tn direct {ha Tribmmi 112 recxrnsiéer th e maﬁa' wag am quamtum of eompmsatfmn. Q/..

3'

3. harm wunael a far tha mrtiaa submit that of the Tribunal H accﬁcnt and ncgligmw at' the driver of the " > mt be distazrbead. Marta: may be to iiability amt quaxxtum.

9. Amrrsrdiagly apmz auew¢&.*&%

113. '%judg;ng:r1t. . anly wIt.h' rgarci 'ix: quanmm 93:5 the liability agaiszmt the and the nmttm Tm mm to ma Tr*£!éiii5.a}.,di.**é:ctim'1 tn mmmmer 'elm qt.:uw2:*ion of after ' an the swarm 3f the months from the ﬁat: sf rawipt af 3.

ms: k ' " I L'Iﬁe:<'-z ' ahali be: m scram' as $0 costs. cmman' £3 and the ﬁmufer. aftkm caﬁendmg' ear ta aymar b$re the T§*ihLuw.i on 3*!-f.G1.2511 Eviilwut waiting fm' any netrém fmm tlw Tribunal. $1 Tribunal f<31'thtWiﬂf1 alongwith the applfzcaﬁzinn * czmamm under Order 42. Rule 27 afcPL';. GH

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