Karnataka High Court
Mohammed Ibrahim vs The Oriental Insurance Co Ltd on 17 June, 2010
Author: B.Sreenivase Gowda
Bench: B.Sreenivase Gowda
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 17TH DAY OF JUNE, 2;;
BEFORE
THE HON'BLE MR. JUSTICE I3>,S>REE?€IVB§$EV"§}OWI?}X E V
1VI.F.A. No. 6713 of 2ogagM;My;EEE 5
BETWEEN: ' '
Mohammad Ibrahim, V E'
8/0. 1\/Iohalmmed Iqbal,»-~
Aged a.boui. 39 yg:.£1~1's, V V -. .
R/at. 14. 1-at Mam ; ~ V
Kempaia}'1 B1ock,__J_ (3., N_a1gar"."'y V; ..
3anga_]Qm:A;.__6_ . . .,
(
By'*31:i%j."j;s:1'iii;pa 'sh;1's:~:Ai'f Adv.)
A N D: ' '
The O.rienta.l Ir_1s ui'ance ($0., Ltd.,
{}i*'.J'iS1'()I'i'Et-!.__Of'fi(?E=% -- No.22.
,C Plaza '1::;>1E-4.' D .v. G. Road.
« , a 1.\/:?r1'1a1g1:('.1 i .
V _ " E.E3'211j1g;;iA]o;'L~.. W 04.
" . By 1'\«'L'é1i1e;1g__§;(:r1*.
. mt. P. Kuruvilla,
S./Q0. Punnose, Major,
" R/at. 942,...2nd Stage. E
2"" Phase, 161" Main,
8"' Cross, BTM La.y0u14,
E3211'1gga1c)1"e --r 378.
... REsp(':)n(1e11ts
7
{By Sri. P()()Flizlbll{)dE1l'E10. Adv for R. 3,
R2 W iioiiee dispensectl with]
This MFA filed l,11'1dCl' Section 173(1) of 1i'lfie"'iVEV Act
against the judgrnerit: and award dated 29.0l.20vO8-«passed
in MVC No. 8359/2005 on the file of IX lAdill,'pl'judg;e,
Member. M_AC'l"'w7, Court of Small Causes, AB-a'fiiga'i--019ep
(SCCH.N0.7), partly allowing Claimm A''l?e1iAtfi0n ' 'for
compensation and seeking €1'1l'1'&1f_]*3£',T.11€1'1'(_'O[i e'(mffi»pe'11.sati'e_n. '
This appeal coming on fol; Admisséioli.,_f,l1isu'dayw.,:1'l1e '
C0uri.. cieliverecl the foilowinggz _
:1 U 1) N'T,__ V
This appeal is by the,iel;1.ii'n2ii1; for eiihaiicement of
Compensation awarded Edy 'tine T1fib"i;iI1'cll'.'
2. i?iIea_rd.Al'Tl1e__9;ppeal"-1,5 21c.imii:i:ed and with the consent.
of learnedLCoui'i'sel'"2i'ppe21I'ii1g for the parties, it is taken up
for lfigii £11}. ciis;)(i':ss-1_ll.l V I
I¥f<3;7.i,%:ie'*~.9a1l<e of c()1avenienee p'dI."U€S are i"eferi'ed to as
lthegr,' aleu."_'*iiel'ei*i"ed to in the claim petition before the
-- V Trileuugaéil', .'
41!; Brief facts of the case are:
@"
L. J
'l'h21{, on 07.09.2005 when the Clainiani" was riding
the Honda Aetiva bearing registrat.ion Nc).KAv04--VEJ-3328
on HM'? road, i\/Isxtliikere, Yeshwaniihpura. E3»2_1i1-{;;;z1.Vc'5ite .21
motor Cycle bearing i'egisirat1'(>n No. KAWOSWEF '_
from opposite direction in 221 l'E1S}.1._'c_1Hd _--negi'i-ge..n'f"' ifnari-energy "
dashed against his Honda Ac.ttiv:é,.A'. 21.3%-1A :'l.€€*L1Et.,' "heie-1,1 dggwn
and sustained gi'i€.VOLES i1'ijVuries.".He1j_1ee fileci 21; «'c:3ain.1
petition before MACT. Baiigzibre. seek'i~r.1_g"eompensatiori of
Rs.1,5O,0OO/W. The TribunVa}----i:)y=€Iie_ impugned: judgment
has awarded a. Rs.29,000/-- with
interegéi. at"E%%_V Agg;ri<3ve.c1 by the same the claimant.
preferred' i"i1jie» ":1___fj'peai seeliing en1'1anc:ement. of
com p«e.1'*isa1'io1'1,. ' V V
there is iii)' dispute 1'eg21rcling injuries sustained
1 e-..by;-iiiiie...e}.ai'1"11a.11_t in 21 motor road accident and liability of
the'-..__Ins§i1r.21n'Ce Company. the only point remains for my
'.. WcfonSi'der'i1i:ion in fifie. ' appeal" is:
@.
W!_1ei.hc-tr the C{E,l.£1I1i'.L.1U'1 of (:0mpe1'1sai;i0_11
awarded by the 'I'ribuna1 is just, and pr0pe1<o'1"--_
does ii call for ei'1l1ai1ceme1'1i:'?
6. After l1eai*i11g the le211'm'-:ci Cuuiisel for fhie 13211-1;-i"éE;far1AC1. a
pei'uSi1'ig {.116-: award 0i"t'.l1c-? T1"i1)l]-}i'21'];'~I' am of iiiii; \?ie.\X;' 'that' j
i;h.e COl"I1pCI'1S8.UOI] awarded by 'i.10!.iV
proper. it is on the iower Vdf-.,:S€3I'V€.V(V3.
to be eznilanced.
7. The ciainiant: ii fi*21(%t1.ii'e of 5*"
n1ei'atarsa1 xvmmci c<~:ri:ifi_cate'
EX. P 5 zificl s'i.1}3j)i--i.i'I <§'c--1L'jb'_V\f?' Qiiaigmridencte of i:h<:>. claimant:
and 1:13;: :(i'<;><':t'.Or'f:y?I'iQ '"w"L%i*-ti examineci as PWS E amt} 2
1*es1)ect;i\ré'1}g.Ai _ lvinii.iz1I1yp._'"..'i'l1e: was U"£?'c1i',Cd in Cliaii;a:1."iya
H0v§sfi*::ii;1_i; and'{.i--i::1fe_afi_ci* shiiicd to KC. Gt-zne-.~.1"al H()SpiT,aI '
'a-1i1'c'i--.;'f(§1ie.m7 up ti*e2-ii.meni: for 3 months. PW 2,, the
di;~(:i;'i)r \vi"j1t5j_ i'.z"eat.eci him has stated that he has suffe1'ed
10% di$21l3iiii.y 10 the limb zmd 5% to the whole body.
8..' C(.)1'1$i(1C1'iI'}§;2 the 1'1z2zt:i.:re oi" in_§ui*icéss Rs.5.000/~
Vi "'2i'w211*cle2(:i by {lie TI"1'i")1_11"lEI1§ imv211'(}:s pain. ::;mcI si2i"i1:1'i1'1g on
%"
-V V. A enl1'ef:'1(:VCh1c11t.. "
the lower sick: and it is dcsewecl to be c11ha1'1gteci by
another sum of Rs.10,000/~ and 1 award
1.11"1c:Ee1" this lleaci.
9. The c~.laimeu'11, in his c>videnc_e,.,h'c_i1s S?::?iV{:'6'3V'L"1~.:1:'.'i'1I:fi'i'141'? is» proprie1:01- of King Boots. E\/Ia;tehi1<;§§?:1'e*V, "i3e13T1_ga1€51.%Ee-._find earning Rs.6,000/- p.m. ai1.r__1 "~1j}e c:(5u1dV1_1o:V c§2§1*1j,r..:511 his' business for about 3 ;_m011t.11Vrs..---- 'Ems ntii.-vpA1'QL:iL1(:ed any clocfuments to establish"tha't,_he3 a<;v:Va1rn_1'ng Rs.ES,OOO/~ pm. HO\W:\fe.1}' c;)11$._iAde1'i1~1g _t'h§:'._r1e1t.t;.r€ of injuries and Rs.6.()V0_O/:~ 'i.c')wa=tfd$"}.o4$s (j;-f '.i.1"1.c:c>mc (11,.11~i11g feud up peried the sa1'11c: i_s jVL.1$1. a1Jj1C.i §31"()}3e1" and it cloess not call for _V T.h€7 Clfiiililélllf even z:1ft.e1* s11st.e1ining injurms in the a'C(:id{73m'f }i"g1s fI=C<>11ti11med his job and there no loss of empl<:yai'1.;e111'. anci qL.:cs1':i0n of 21wa_rcii'ng c::0mpensat:i()n Cf'.;.(;\&§é1--2icis 1088 of '!'1,11[u1"c income does not miss. 'N':::é\»'ert:.1'1eI_css. lhv (;:1z1i1T11z111t. hem 1'0 be2;1.1." will': c.:c1'E,ai'n Q"
ammmt of di.sc(.)mf01'i. and Linhappincss in his Future life and t11ereI"or<--: 1 E-1\V21l"d Rs.15,000/M towarzzis loss of a111e.11it:i(-3:3.
II. 'I'hu.<.s t'hc-: claimatit (;'I11"if'.I(-Ed for thef"f'<2.ifI'<)i%;:j;1g Compensatiioii:
1) Pain and sufferings A 2) Medical and inc'.1'd(-:ntai';_ _ M, «. * expenses " Rs. % 4) Loss of incrome dL1i'ii"ig' u ' } Laid up pcriqd * Rs. 6.000/W 5) Loss of 15.000/- ifroitaii f}3zs.41,ooog~
I 2. 'i*1_i.z.1s- _ V(%£;:i'1:1Té1'r--11.'-is erititlecl for :31 total con1pe1'1sa"iiiaQ1'i;_(ii' agairist Rs.29.O0O/W e1wa.r.éj1e(1i'~!)y t.11€;E ~--.TFAi'i'rm1'12ix1 with i11i1e1'est at 6% p.21. on the cri1't1»21i'1c:.(;:d,c?Qi'i1pc:11sat.ioii of Rs.12,000/- from the date of ciairn'peijit:.i'Qi'ifi,ii1I the date ()f1'eaiissa1.io11.
13. Insui'an(_'e C<)n'1pa1'1y is direci:e(.i to deposit the '~fft':r.)iiipI31'1sa1ion 2:1I1'1{)1}.I}1. with ii'1i.er€:si' wiiiiiin two months %/.
from {.110 date 01' 1'L:('.eipt of a copy of this orcier a__n€1 the SE:1l1']C is ()1'd€'1"€:'C1 to be }'('IC'21S('d in his fa\~'(')1.n".
A(1c<)rdi1'1gIy the appeal is alioxved in_. ;}2z1"{ 'nfici jL1dgr11ent and awa1'd of the 'F1'ibu~n.a1 is 111 4c'jcl--ivfieéE thé' extent stated hereinabove. N0 ()1'de1" :.1S to C(>sAt.--. _ Vb/bs*