Karnataka High Court
United India Insurance Co Ltd vs Sri Dundappa on 24 January, 2011
Author: Aravind Kumar
Bench: Aravind Kumar
J U D G IV! E N T The-ug§n, aepeal is listed far admission, by eeneent of learned advocaies appearing fer both pariies, it is taéien-figgfer final disposal.
2. This appeal is by the -'§'§"1'SL?.}f€I" q1.Z4défiQI1iI1g:',i}'§.,€V correctness and legality of the erder °and._a%¢¢arEé-- passed"
Commissioner for Workn1en'sV.CC;n1pe§1"sati<3n,WBaVga'1E{e;:; [ford Sheri 'Cernmissionerfl in WCA.NE5:.3e§';'.2U'Q6, d.atea%,_A19,E)9.2OO? is questioned. ' V d
3. Sri iearned Advocate for appellant w0§1Id"'cQntve"1:_;d "~pe'reen_tage of disabflity assessed by Comxfiéssdidneef is _'i'1'1._e-onsondance with medical evidence and wouldeonteizd »dd€}e%;04rV.wh0 has been examined has not stated about 1683' of <';arn_in'g"dVeapaeity of claimant and disabiléiy 'V"3.SSe$$e1d him glsne-E---with reference in 3:033 ef earning capacity Vand 'as; TSu.e}'1§_4e'i§i'denee of dector PW33 eannei be accepted and eeniends ah':-;: Queetien $30.3 fertsnaiaéed in the appeal fme:nc3:*and%;nrn axzeuid afise fer eaneideraiien. fie ea-:>'s.:;§d aiee ..em:a:2a éflnai: inaurez' is; :19: Eéabie in indeznnify' inaéireds efanee '-FCGCZEESS are net eevered under tétze §{}}LfiC}"' isssned and ass Such he /3 "*«.VVVVe'e%:§?:ends queetien Neal and ;/4 formulated in apnea} memorandum Wozfid aise arise for eenséderatien and gjzrays Zhai:
same may be fnymuiated and answered in faveur {>5 appeéiani. 4, Per <:a:m.%;1*a., Sri Si£id2.1p§32:: $2'-ijjéiié, wc)L2id support {ha order passed by Commi.e3Si<.>r1<;:r zmd a:<"mt.Cnds {bat an account of injuries sustained by claimam, he has sauffered perrzianent physical disability and it has to be at i{){3'%*Es',-."L:'::§,;9i::e claimant was a CO{)1iIf"3 and £3 unable t<)"..'_perf01f'f1:A' loaciirzgf unlaadéng work, partictukear-1:?' 'h:,wiéj:g _si':fferéCL._f, Hip fractufi: which ever: according to th:€:'.d<5.<:tu;$;r hé1:<_V':'--en;aifi:éd_. 221$ malunited fracmre and as S{l€Z':L1'v,""'~§}YEi}FSv.{QTdiS.f1'1Vi'ifiS.Ei.'§"'L3§ 826* appeal by contending i.hE'g,.II.thfiffi,-~§'E.?.A-i'i~C} 'i¥.1,1bStahf§3.§ §;'iJesti<>n of law which rciqfuires to ':36: f<§'I'mL:1éz1.j.c{§%.}
5. H<3.21:"d:.v'tI*2«(:: '1<:2xréf:t:c§ .r§:'civ'0C:=;€:jc.sV appearéfig for parties, Perused ;i1'1<~:- 0"r{'1+:f_Vanr7'i a&a?éi::§i am? ziisij} dtzpcmitions and exhibits made a.\re[i_1ab1_£: ~1.r:§a;;r":»::{i"'«._2_1<ji;f{>c2:t<;é fer appellant during the cours€ of argq_r§:s::té._ 2 'V LHa.vir1fg=,hé:ard the Eeamard a<%v<:>ca-1:65 appearing far "':
pén<?'.i€és, i';;gi>ur': is; G? 616 -;:<ms;%s:is:1:1"e:c'§ view»,-* iihai faiiawing cf ji'ic.1"'=;--'£ 2%-'<.>L:I<.§'; 2~.':r%s;<--3 for <.";<:>2"1:::i<:§<3:*a§.§c}z7;; ' ' TV {2} Efxfhefiher 'aha Cammissiemr fer ¥'~fer;i<:":":en's i::--<}€'§"s@7€i?ES3i%®§"§ asiaé gervaggeéy aréd ceméraiy éia Eaaas §§'§ making the apgeééani Eéabie is pay the campensatiara in respect of the alieged smoke in the agric:LzEtura§ fracéormésaéier unit whase risk was réeéizhes" cmeresi ijfiiifif 'me Fagrrzefg Package Palicy nor it is contempiated in Saw'?
(éi) Whether the Commissioner V\t'O%'5<fT%8¥TS Compensation parverseiy in ignoring the co'{iténts{'¢tt' ' Em-'>-12, the R..G~B.s:34c;.i< eri Trailer which $=.l}ow3As.é'ati:n,g.' .A as 'nit? _
(iii) Whether _Com'n:;s_é:ctée;/g fa;
\,'<;¥o.z:k:':":e.:1'§ " Cj;t'%é'pensatidh"' 'acted péwezseiyv §'nfasée:S$§f1g at LOEC at 4_ . . fwitVh--r}&u.t " the " isa7me being zétrsseisséd b3a:%h€é'%nedicai practitioner ;eq;gi_fe~dV__uhd'ejr Section é(1)(c){%i) of "" " 31;, tmé VhN'0Vr"K{;.Y"'VeV{:'?!!V$£ Compensation Act? REG. QUESTI{)N' VN'()$i{'1._ --- ' 7', 'FhVi:»4__2'ipp<:xzéx1_ '::»§;' t':tz<:r mssurr-'31' contenéing that it nrjéd ztéfgt irid6m.:'aif§;'V._:h€ i:";:::u.rc. i :;m::t pag,-' the a3'I'1€}U}"1?; enaiaztcied by "v_{3<1r§7:r:r1iss::'{:{2:"3..:%:i "am. the grcmnzé éihgzi. artzaérzaemts Wfifrif <:{>Q§é6$ T§E"€.é1"';'"43f'fi§;I;':;g"'2i:'2 }§1%.._'t:"2'i{.(E%:i}1'--'i§"éif:§{?3i zmaié 2-as &¢;L.§£'.'h <:§2:iz:"tz':r:t ifs §'1(}'{. coiserézé .€,i§}.d€:Z'1"""3i§":€i.=..§t'1$.""t"2:iE'1Cf3 p{'>Eic}: éssmitttt in ;r":;:':sp<:<:t <2? 0§'f€n«;:%,§1";;g: vfihécia. '":%:'1c'§;f:f2"': §.;:":'}L2::::i:ea t:3:~t:;:.::":-:*z* ':3;-::«; Siifiéigfihi, {<33 zzzzzeza-%22"§:t§;; {E36 ~_%":;3;'%:>S?;'a§:ia§ <:;u<fs3ti{>n :3? Eaw in {£1112-fl,'-LE2" sf imzurer aim': against V "a.:'1aimant.
This-3 C-{Kiri mad zartisfméit Em" i3":-i$;E.':'}I"t€3*';'3 sf mtntéce {G resp<}nd€m.s, tzskixag tnt.<> a){>1"1i~_§§{§{E';';1.:t3{}:"z aha"? qumztéan at taw zaéscd the hip and there being 1" shortening of Eefé; mwrzr limb, claimant would mot be able to carry on the avocaticm which was carrying an ear§é<::r to tha data: of acciéam nam¢3,§,r_4'th.éit"V;Q§"33, LO8.d('3I'/U§'}108.d€I". '§'akir1g inte consideration evidence and also censidering the diseit§§1i:'y«cértificafié<.é_g.§i:e'd 1:3}:
doctm" at Ex.P--8, Commissioner for WQrE:men's CO:1*1;;'-ezz':~;é;i*tio:"1, has arzived at loss of earning capgibity to L1<1¢Vc1afi_rr'a.éi.:r1tVVVé1i; 40%. V This cannot be helci ei{h<:r.j;§> b¢..VcC13.fi_fa'r;V3>'»L.:f3 evflfcieracevjen record or medical evidence §.ez1de1:{5d'}.j3«' izch, this court is of the considereé of law jnvoivad f0? being even so when examinedv,V__the_A6:;:1 _é that has to be drawn is {hat the éxs assessed by Commissioner towards lossfif "<3arf§ingA.Cap&é§_g9.ity of claimant is basseéd on sound V appregigatiom of e:{?id.§:r1c€ whic§'; does not 9323 fer interfersnce by €2¢»i.;rt: Accb-:f'{i.ing§y, {allowing ardfir is passedw GREEK We appeai Ea dismissed by answazérzg the $i;bs?ars"£EaE questiaszg G? iaw as Séaéafi bereérz aficzzaza agaégxi aggméaszi am in favem' gf mspsrééeni am Qfdfif ans awaré passed fig Cemmisséafier E": WC;fi;N'Ff3§E2GG5 éaiefi '19.G9(2OG?is hereby affirmed;
{ii} Ammmt in depeséé is $rdes'ed £3 be tgangmittad is the ;'L.s:§sé%<:*:§§na% 'e.!\;'or§<men's Comgensatésa § V Cemmisséaner for being disbursed in accsrdance with the aide? anci award;
(iii) No Gide? as to costs;
(iv) Registry to draw awaici accordingigi'.-._:
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