Karnataka High Court
Shantha W/O Lt Prakash vs The New India Insurance Co Ltd on 16 February, 2012
Author: B.Sreenivase Gowda
Bench: B.Sreenivase Gowda
IN THE HIGH COURT OF KARNATAKA AT BANC GALORE, ; DATED THIS THE 16! DAY OF FEBRUARY, 212°. JUSTICE B.S REENIVASE | GOWDA BAL MO. 8305/2009 (MC) 1.
SHANTHA, S/O.LATE PRY f GED ABOUT T 8/O.LATE PRAKASH, \ AG ED Ae oo yr Z T4 YEA &) RS. KEMEA J VEE ERAIAH, a AGE ED ABOUT 72 YEARS. iT NO.2 AND 3 BEING MINOR ENTE D BY HER MOTHER SH: NTEIA THE NATU GUARDIAN. A ASE R/ AT.NO.58/ 1, 167TH CROSS, TH ak, B PE aE VYA, TI R ROAD, BANG .. APPEI LAN rs ~ 41, ADVOCA ATE) ee Re T NO? 70;
SODEEY i.
NAGAR, RESPONDE T-VEEWA.O.MAHESH. ADVOCATE FOR R.1) ONDENT NO.2 DISPENSED WITH) (By s "
ha E (woTICE 7 a) RES _MOTOR~ ACCIDENT CLAIMS TRIBUNAL, "ADDITIONAL JUDGE, COURT OF SMALL CAUSES BANGALORE., PARTLY ALLOWING THE a te CLAIM PETITION FOR COMPENSATION AND SEEKING °. ICE MENT OF COMPENSATION. | THIS APPEAL CO DAY, THE COURT DELIVERE ) the appeal ia ad ansel appeasing for the conse
3. . For the sake of convenience, the parties are a
- deceased -Sri.H. _ LL Pe 2% EIR du . ' a:
on 05.06.2007 due © resh re, Se a a ee C9 ob trait; tema Clon CBP 4% OLA pong 'driving of lorry bearing Registration No .RJ-19-2G-2977 e S re et :
ssn a a nal spain eX, syne a GOR , om = - gg ry 'vest bat sey" igo se went Sy a thas gol agesovsl as wpe abu 28 iol VAGINAS SO LOS Be YW NN dO INNO HOI VYWWIVNNYS 49 DNAS BON WwW ew 4 DNA Lew weri rn GA GAN Liga The judgment and award passed mnndified to the extent stated herein above. The c & Totally a sum of €.55,000/- is awarded under the.
OO
8. A eum of %.26,000/- awarded by the Tribunal g. Thus, te ie compensa tion:-.
- « &.5,04,000 b} Medical exrperises SO 26,000/-
a) Loss of death of dex 3 ao hme mo a PE LLL 8
c) Conve ntional Heads ~~ = © 55,000/ « ik, Wie 1s LEY Ds RE Why Wp, Whe CDs Cs BOB RAR & Oe 000/ of 52 alt yl of * Se the ete ih ts en i Mas Rs es oe, % 4 Pe, 24 with Ee Pee & oe 2 Reg OSE GER Se | alba wrest oh wesgad i.
re "ey oy =e swith a nght of option . ge ons copes deseasie or O years in car Linen #% -- . bleniw Amnenam idem & Sone ae for them to Pere? Woe C@poe se eo ¢ OPlS nt No.l me permitted to withdraw interest from her deposita as weil ae from the ceposite of minor childre::. Remaining amount with proportionate interest. ia ordéred to be So fee feemesee al wlelnimestes Be 4 Bo eed © ed in favour of clairients No.1, 4 ari 5 proportion.
13. No order a8 to costs. _