K S Mohan Chandra vs T. L. Kiran on 21 October, 2011

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Karnataka High Court

K S Mohan Chandra vs T. L. Kiran on 21 October, 2011

Bench: N.K.Patil

IN THE HIGH COURT OF KARNATAKA AT BANGALORE

m:rF;13 THIS T}-£15: 2 :1 5'? DAY 01:' OC'I'OB}?3R, 201  

: BEFORE :

Tm: ﬂON'BLi<."; MR. JUSTICE I\'-'.K. 1%A'£1i:;f, '

M.F.A.NO. £0380 <31?    "

Besiweenz

K.S.Moham. Chandra,
Aged abaut 45 years,
S;/0. Siddaramaiah, V _  f
R/0. K'L1:'uba:'a Palya. Kfiiézagcs;  '
C.N'Ha]1yTa§uk, " _ .
New R/at. Vishwzmna I,aya'i,1i';* 

Shanthinagara,     »
Tumkur 'I.'0wn._. . 

[By Shri. 
An d :

3. '"£'.L. m~a1?1; "

Ageé. 34 yea} V '-
S / :0  T, C; Lakshm }:f§)€-i.$1f§:s/Z

" V'  R,!'aé§ Q§a.1'd's':n Road; "" "

. '21)...rfz;};I,1r'7E'cx>V?:a _

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E2;€;ésp{}'r:§:e:;§;$ "{-E35? Shri. §i's'!§'§\§El§E£}-'&1E1&1f)§}€i.. £'g<:§k«'<}<?z>:£'.e ibg' R22; 'rNOE.i.ce to R} digsggezzsed Wiih V/On ciaied G8;/12;/2C) KG} Appellani.

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fx.) This MFA is filed U/S 173(1) of MR? Aci, agatinst "the Judgment: and Award daftfdf 233/O8;'20§0 passed in 1'z>"[&?TC I\§o.1543/2008 on the file ef the Prizzcipal. Senior Civi1_4J1{1'k§gTe~._ and MACT. 'I'uII1k'L1r, partly allowing the Claim 13:ij1:E_iQn."f.%jr <::c)r11pensat.i0'n and seeking er1ha,'ncemeI1t of <:<>mpe::sa1.i€;V::;;'*-. 5' This MFA c:om.ing on for Admissi.on, this it:hek.",:0:.:rt _ u (i€tIi.\»-'€1'€d the following:

J U D G M This appeal by the cé1ain:£21'-a._£ is diréctfed :1.§t t.'§"1e common ju_dg.1n.ent and award 255*-.;5§,1gi1sij:E2O.1O, passed in M.V.C.N0.1.5%§3..[2OG8';' fife.._}?rir1<fip'ai"Senior Civil J udge and M0t4d1'Vj;€i'."<i'c:j6i»€:iA1t =C§.2;i'n1s 'I_'1*i'buna}, Tumkur, (for Sh£}.1't. 'Tribvuf1'a1"'- _)'=__f{>1." _ ¢h'hanc:eme13t of c:0II1pe11§321tidr'1 ¥.f§'f§ g_§r0::1 1':d Tihéi, the czompc-znsaiiion of ?2,01,44?'g'~ 'with «:':3% pa, awardé-zd in f'c1§'{)1};};' of the c1.aimaf1T_3.s.agge1i:1sf his Claim for ?10*O0,000/~, is ¢,. "«».fI'%":%€3~.;§ppe.§1am, {tiaims is be: gagged zzlboui 4:3 jma:'s-;~..__ &1i1_€I$:"i3§'¢§;1F§S hzaié and §1<3aié;h§r pm}? :19 "£318 date of 2§;<?ié%i€§@;1*£j; _. " 'E":121£: E.Z"m {><:{s13§'§'§?z2{:e af 21{:<:§<§s:zm 2:1: abmzé, §fE:§»{}. §5.?v§.g :32': 25--{}8«»2{>{}E§ §}{'f&11° Cﬁél E'§.?3.,§§"'E§'{Zi.§;§'E?.E' §%<}:5zz:§§ "::%:.,:--é 11> rash arid ':'1egiiger1'i: :§:"%Vi:'2g; by 'the: ériver cf Lorry " bearing E\£'0.KAwO1/3046 is 101: in dispute' It is aiso net DJ in d1'sput'.<~3 t.hz1'£; the app<:11:«;mi'. has sustairaeci grié-3v<i:u_s3 injuries. 1:361' EZXP4, the wcmnd (:ert.if'ic21t<:, the eqapezllant. has sus€,21in<_>.d CLW ave}: mcrdical alspeci right". {high 21%. "(he junci:i<)n Qf 1';/1:ic1d1e: with digsfiﬁi' f1":«_1ctﬁure of right femur at }u:{}_(:t:i()n of m:idd1c---»w*'ii:h"distal "

"t':.hi1*d bone, 'zatezni politi-zal rxrsrva péa.._isy1-3:*i§?1t3}e'g_é;1*aCi"VCV-LEV:T .' over frant: of 1'iggir1f; elbow. 'I~"(IV1e:<«--_._v}i)<>c:{o_r'has i.1"1ju:'ies 1 to 3 are grievous in 11é1*;,'L11*<:_ and'i;nju1"y No.4 is simple in nat,ur<:é. Due "€1.07 the iI.i1jIvj1i"i€VS xs'u_st.21ined in the accident. he was;*-shi.ﬁ:exi" 1:0 ::I31'1§ELiIf:23f€.7i"1i }'1'(5'S}f)'ifa7i, '1"um1<;ur, and thVeféé1.i't§:'fi, t.0'AS-id<fI.ié1:*'i1i21 Hospital, '1"umkur§ where lie was. irﬁp-311};ivs:ii'§,,4gind took treatiment as in» pati<:1f11':, in 511, ':i3:>1j "fa p'<;:ri0Jti of 53 ciays,

- his"ftirtVk1€:r 921::-Tse: ihzlii, mi a::<t<>'um. Qf tbs:

L::bii(.*Ai.{i€3i"iv¥i"; *:Sii.S"E".21.ii1Cd i:1w§Lz:.°§.{--::s 51.2-'z'1@€:': 8.§3{Ir'¥£'€'3 and the I'}<_:¥<:-1:10;" 1*;.a6~a_ n«fj:g_> mé:§i E'.E:_a'i the appeiéani: has ;<3usf.21.i1:&<§ 1Z§% "iii; E.é%'?é»,_.;fiis;2€§;i§i:}r '::<:w21_r{§s 'r'ég_;h1i'. frag} j<}i3:§'E1 a..§:"sc§ E89/é:-i '£19 _ <i%:=s;1E;=.%.'i§.'i;.j; i'<:awz:r:"{E§; 2'§g§1': Eiizzéte §{::i_:'§:; z%;':<.§ 2{§*i%'/is " = ..d-iseabﬁiﬁiji fer §~:;1:{>:*%.<3:':i§:g;; é?z}I"£C§ 2'?% to 30% di.3ab§2§.E:.jg 3:} the': whoit": 'S063? and he has; 5.-3per1"*;": r€21s0:';21':31e amozmt tToweu"ds (tonveyzincte, ncaxxrishing, food ﬁnd attendant (:harges ir1c:11,zdi:1g; medical expenses and other ineidenta': exgcxenses and t.i'1<ar€:»'f0re, he has t:0 'be compensated reaS01'1ab}y.

4. On account: of the injurieg s:1stfe1ir}}s';~--d 'tjhez accidcém, the appellant filed the :p e:iifiAQr--;.:

Section 186 of the Motor 'vT¢hict1€s ;'XCt, Tribunai, seeking cc>mpenséitwé§>'1z_V 0:f"-- sum of ?'10,00.000/- against' tiiéi'~reSj)0{:d'é'm'.S.'"The said claim petition had Celine up...~f0_r=. (:o:1.sidé';'a'ITiQ;'j_" 'before the '1"ribu1123'I" %i$1'1'>.gj5u-1 Q,O.iVU;" The 'I'ribu.nal, after Consiciefingg;fhe'r%§1-e§*an't»,:fi:1t.c3ri::1': available an file and aﬁer app'r€<:ie1t.i0ri'*ofiha5:21} and doC11me11$ary" exridence. a1i0\w:d" the ciairh' " eﬁ".§'iic>r; in art, awardimf 21 esum of "?-£259' ;;z1cie1'V'd§ffe1"{3:';t, h€a.d§§ with irzferézat at. 6%

--gg3é:.~r7";:u'f;:r;v:.;:':*2: 'ffzféign 'she {}£.3.§1<E <35 p€?1i,}§§Z§{}EE Eﬁé. éhe dam: Sf r€23}i:2:€:t:§:>:';{fj---- Eﬁériizgg; disss321*?{'.%5;f§52d %="§."{,?l {he {§§§.EiE'ﬁ.'£2EE1 {if _ {','€}§'§E:3%":'f§"i.§;§&3iiiiﬁﬁ an-'2>::°<is:*-.{E by Elias: ".§'3"§.E§'u:1:e:§, §}1f;? 21g;;3<-:*.EEa»'s;:':?2' £5 i'ra fc1p£3€f3€3.~§. bef{}1*€t ﬁziss C<}m"£'.., ss<«:a«:§«:.i:";g €;i1§1€¥.E"i{',€EI1"§€3§'"1'i'. €33"

' ' '{§O'§71p_€'flSE1f,iOI1.

5. I have g<31'1e thmugh the gmunds u1"ged___in the memorandum of appeal and the impugned and award passed. by Trib'Lma1 and hee1rgi:*--t.he counsel appearing for the appe1Eam?.,21nd_ t.he 'i;f1;¢:Ltre.;f',. 6' Aft:e1' hearing the let.-1m "e:d eeitixlsei ftpzf the appellant and the II1.Stt_t*e.~::M and aftjetj:geii1v§"th't*0ug1ti' the impugned comma}? by Tribunal, E am of ribunal, after assessing tettrg.-:e1f~21I available on file, hiaé. of ?93,747/~ interferencte in the

-8 am e: 2 .. --

_ 7. Hotitzexéer, 5:-_0 fer as the compe:t'1se:ti0n. awarded t(;§,52*é'1r&ss pain 2zft€i"'eL:fferings, futttre medical expenses, 'EQ;sus: «ﬁVf'§i2,1:it:i£:=§: "3;:1e<}me, lose of amenitiee, dieC:emft>1'*ts and 3;§£T;h.ap,§3iI_2€i:5S, 20533 of €é1i'§1iiEf.;j ziztring 'i'}T'€E:i,EY}€".§?zi perieci atzé e0_::iw'e;;22z:ee: m>urts1::i:':;.j;§ §<>r:>{E §iE't{,§ ;2t,?;.e:1::ia.n§. eh_a.2"ge$ '' %;$:;._<:;;}:':<:et:"'r3:?£%;. the eame is 0:': the Savages" siéie 2i1'3;{§ zteede te _%:3~e ezzhzzzteaeé. Aﬁmitteéiy, (me ie the. iztgtzries eztstamed in the aectidentt, the appeiiant, wag inpatient in the 6 Haspital, for 2': pt-zériad of 53 days; During this perfiodg he would have spent (:c3n5id<~2:"ab1e 'c1E1"1()L{H{'.~ tfﬁ!§ii3Td.S COI"£V(3y£¥.I3C€; nourishing food and a'tf.€'£3dan}L7chafgé£4;.,.""A"; sum of $5,000/-- awarded 11nder»'th€:' s3.§_d h¢a::.}%ssk era. the lower side and has; to be <3nha1i'::ec32.,T'The":;pp.e1ia'11:t'~I%ias_ sustained irguries as si:ated.._§ii3ov-'6 aind (it.,;rivngj":tfié' period of treatment, he wQ,:1}ci I'1.«z:':x'-*'<'; ::igtﬁiicgjgoxié"iot.~"£;f unsaici pain and agony. 'Qpined that the appellant -- ' (iisabi1.ity towards right hip to the right knee joint g1':i:sf3;bijIi'?V:j,f"f0;rA§§}ib:;£e11ing. and 27% to 30% dise1b ﬁ§t}} .'.t0V But the Tribunal, after eva'n_.1atio1i"~c>i' .i:.he--3 i'2"1até:ri21I avaziiable-2 on file, has rem EiS:f*3éSfa,€~jé tbs ivhbi'é"E§0dy disabiiit}; at 180/*E>§ The same is je,V:T::§*t' g:%é'*<:zp§_<';:r 21:15: I érléiifﬁpi tixe $213116, '§h<-3 appeliemt betizzg 2i:=;g.§§ei§.j'..~{:s§'sij~,r zabem: 43 yezzm at éihe €'._iﬁ':e =35 2::t€:idem;, E32523 t.E>V_,<§3:1€E?;:.:'é_é $136 pé:%1°:na.:2€m: d€:'~s22;'E.>iEii:}? £1::s:* E.§*z{;*% Fﬁﬁil sf A' -_:f;é.;3+.f?%_E'i§:f;1 §{{>i%;€::»*@:: %:_he: z3.{3€.§:>z':z:a'§ '§§"§€f,i{i:sZ"{}é'? sf %;:;§/2&3 ap§§e§%a.z':§; ._.:5:s-ssesisﬁii by Eihé-3 'E':°§bL:n2«:1 at %"3,G#GGf'¥ per _m€}n€:%1 ES an the Eower side. it is stated that the appeliam was doing bricks and chicken bus-isiraess, earmng a sum of €15,000/w per' month. The said i.r1c0m<5 exaggeratian. The aCci.d.ent has occurred d£z1'ing' Therefore, having regard to the: 21€foc21t.ic§r; ei11d,t.f:--e year of actcidtmt. I re~ass<::ss thé' nH>ri't111y"i:ic:oIn<:?' appelizinti at ?4,OO0/2 "flu: 'eI1j¢i7_€5"'j'1iV$tice. ' Hmvever, the .n1t:1i:ip1iF:{ 3;t '14' is as per the decision of in the Case of Sax-Ia Vern1za:..?s--::;;;gse and 1 adopt the same, for" of future income.

£116 nature of injuries susta {13cﬁi;. ..af1d the nature and duration of t1featm<éisf.,_ I Vawafd :su.m sf €10,000/-- towards pain, s%1'é%f€fki.--."?'?i'r'i:<i« ?1§"§i<31*i3}""'Vas ag21insf. €*3?;00O/W; €10,000/w 'éI:i}23§-*aTr§.isa--.V_ £'L3%:::.1'§:. mediceﬁs expe-3133655 as aigainsi ?5§00G;'»; ?}»59GQ;€3«;;"_9j..{Gw.arc§s; laéas gt}? éiffiﬁiiiiiiéfﬁ. dis<::)mf0r'"5L and §1§ﬁ"121.§;3»§~§E"E€E-SS as; z1g;§ai.:":s:%€. ?'§§{}Qg'~: ?E5,{}$Q;'~ i:<}wa:'<is {Tf'i}§('E.'.x.A"E?}x'EH"§€_'f€f?,_ :':<>z::_:'é:<sE3i§:§; fzﬁmzi. zznzi 2:s;i:'é.<:%:";<§2:::1'i ::§1_gn"g;€=-3 2&3 V. .._.:a:ga§:':S%: ?5,S0G/W»; ?12.3{}{'}G/-- i<>w23r€£$-3 §{>.3;s sf €~arr:i:1g dur'i:1g the period of treatment; at tbs rate sf ?4~9UOO/M V' . i.Ir;1fiedié1te},y.

9 J udge and _§\/later Accident Claims '1'ribuna_i, Tumkur, is hereby" modified, awarding c:0mper1satio'r1 of a sum of ?2.52,947/W, with interest at 6% per annum, as against ?2.0£,447'/-, awarded by 'riburzal. There w<3ui<:?: be an enhaneemenf of eempensaiion of ?S1,E3OC_>;/'"~'-:\;=g*i.f_h.17 interest: per aznmam.

The second _resp0nde1'1t IrjssL1f1j7eigi'ss.., 'd?reefe<:ia; £10 deposit the enhanced ecxnfgexisaiion,e.'t£'i1*h_in1;eresf: * thereon. at 6% per annum, the :51' petition till the date of reaiizationﬁvjitiiin;_i3;i:"eeﬁﬁfeekg from the date of 1'ec'e'£f)'?t 'ef.:e:op397jef udgrflerit and award. @171 «such 'c'1ejpeSit.' A"'e:}r~"the Insurer, the entire sum shailu gfelezised. ha favour" of the appellant V' * ;C3ff§<i:€§ 'é:»rj;_ie:i:;'21w award; ElC(?{}E'{iii1g*i:V., BMV*

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