G Siddalingaiah vs V S Bhadrachalam on 7 February, 2011

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Karnataka High Court

G Siddalingaiah vs V S Bhadrachalam on 7 February, 2011

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3. In EVEVC §\lo.338/Z2006 c121é:"né.i1M1 t'4 S1;;§fﬁ5:jec§.' i;§.j'iiri<:§£; 11213161}; c.@mp()m1d fmcture 0}? V 1,.~1 v'¥::"i'je§3§'a. f';;C;i:1'i '~i11}uiu'6;,€§.*, 1a(:<:rai,ed wourlci over right: 'E3.1»ti:<;,t. §1'2jL13-"yV "E9 _"b<)i.'i'v1 egfes. He V was hcyspitahpied and I[)1f.T..R.Nagéi:*aj "iielti._ trt3a{éti*hifm. Docior has assessed disability 0f'i:h_é rji-ea.i:'r1:Va=;:1__'L'"ai:._32.% to the whole body, Ciaimant bﬁzﬁgy-.;1g{e§:i 2ibd;.z1 21 re£,.i.reci person. Considering ',Y'V'.1'Z:1i:'t;'i'f'§'Z_VOvf'-f3'£jﬁ'€f.1]C*é'3 'a_r1d_inju1':'<':s;, c01I1p€n5aii.0n is 211ruarded"':is 'a:I;E1é:'1*;«':fi-1 " & 'i'oW2;rds' p.ai§'1v su%£:'¢'r';=1.ng-Rs.50,000/--, t:0w'21r(.is medical expenses Rs.,2E.,0O(').,/--';~ t4:;_x$€'2>.;9cié§ conveyance and 110L:r'ishn1ent. Rs.I3,0.G{)!«. .tV.<3w3;rdS '!<)s.s of income during t:;:e=:at';11e11t. t0xva.1.;c}s'v~--§z3«ss of 2m"1er11'€:ies Rs.25,000/«. f"i()\3'.7'(fV€3I', t£::}:1§;s'I'§¥{:1'i:i;g§' «%.I1é: 'f12;i.11re of i;1ju1'i&8, C.e:'"'L:1in1y ii: 'I1'1us3i ham: (mused iof. ._Of ;::»:;i}€;:*{€lit.':.r§é"ft; the czimmam. 11owaI."{t1$ i1"ar1s5p()1'ta'té0r1. and evttzx i1i7._t.I?1e_:'€ iVs3f~«';':{) loss 01" inc:)me, but. éakirtgg' into c0ns1'c£eratE<)n K "~.__£1';»ré age é:;1_r'§ the m_"§'i11"}-*._ it. 1'1':a}--' z'<3:qui3"c3 fs;:1"£.he3" §.I°€éi{.f11E%I1'11i, I fimi :"iE;:;i:i?:1;:.1?{E. ::é:*:?;.it§£:«:§ f:>'r §?.::a.I{}gG{3O;V {€31-V2-"i1'"€iS a{1diE:i<31".1aI ""£"':'22:i;5;§'><>:"E2323.591': {.::'E.');.2-§..Ehﬁ-<?;{f:'-égg §3..1;"¥:'.h:=:z" Rs;,iZ5,C30{}/» §{}'=3.-'EE.I'€§f§s »:¥£..i'~;é§bi}i1.:;

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ciaimané; is entitiad for Rsxé-5.0QG,!»« ever and abave the Campensaiian awardéd by {ha tribunal wi§:.h imlerest. «ii», Ciairzzam in MVC F-§e.335,!:2G06 has 5uﬁ"€rv:3;Vf1'-..f3k*;1sh injury to the Left aibow, degioved skin lower tI":§.z?_:éi7__é;;--..:v:§:'*1%_ elbow' He: was inpatient from 33.13.2305 to 23..~v1@..:2.::§i3:.::z<€¢ .. spent; an amcsunt cf Rs-.L2{lO€}0,f- £:A:>v:--re;;i::I«s} r'izT;¢d. 1'.A<.:'a1 éezsépggfrafzsg hewever, tribunal considering that Egilis }:§':f_0{ii1zced .cIé;f;n§an'1::"' , has assessed Rs.?,100,/~ ihougli ":1§ 1é ';3iI}s tune sf Rs.18.150/n. The pet1t1ozL1}3:v..«_has'V.i§:3:L.:§f;s§'igJzged ieasons for r:0n~pr{2dm::i:3'.on for the Griginé} Biiiiéi: ccangideraiion the medicai bills/~,€tﬁbuﬁéii".naé_§wﬁrded P3.s.IG\,O-G0/-- towards 3h'é%ii1ca;Iiiiex1§€:is:eé'.~ Sinc<§u iiﬁ'e' distance is too mag and c0n.siderif1g 'the =.__:T{$«..}2,000/--- is awarded towards canveyance' arid nourishr:i€;~;1_{;' {awards {ass of income during Eaid upjmrried ;*is 'awarded. Towards medical expenses :3A.awa'19déd';"iowards loss of anieniiies IRs.1(),{)O0/-» isaxz}ard€vd"'1;ﬁ:i::E--;_ claimant requires addiiimnai camipensairioin, pa':-ti.E:[uI.a1*vi}7' '€i1._CQ.r:_f1ecti0n with the incideniai charges, medical V V' _charg é':~; and'ar§1en:ties. Tcwards incidentai and Ina-dical charges 'é"" T '=3;ﬁd:i'i;i§:1ai'w--}§s.1G,:3£38;'- is awarded; tewarcis 1035 of amenities é;§§«:i§.i:§:%:3E R$15,£3G{%f ~ £5 awarcieéy {awards disability ciaimam £3 ..__'"é§;':%.§':Ee§. far §%s,2G,G§Q;'«-, *:'s3z=::arﬁ$ dﬁfarmiifg Rs.i5e§§8;'~ is g%é%%'v€ W5"

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Ieft. upper Iimb bmchiai piexzzs (']VV"if*}i1IFE)1}'f"£3'){i§?{].,.vvE0I1E'uSi0I'1. rigm. side chest- lie was i1:1;4'3'~<itE'<€~Lr:."1.L._faf:%'c3«;?r1 9'.L3:V_G..V2GQ5 10 13.10.2005 and claizxzed 1,h21£'_§1"e.__ {.0wards medical t1.'eat.mc2m:. HQ "b.i.§is'.."01;iij_J f'kt:1;mR8. E.3.7¢}0/~--. IDOCEO3' has asses3's§€9£i '(i1:5;iabi1Ai':f'-1}?' <:»f".i.1'ze c>Eeiir:'1.3§3i, at }5% to 1.8% to the wlwlc bo€1y.'§1'1V::()V1'1sIi:;3<:};'21£.i{m"_::f ihjs evicie3r1<:e, E.ribun.a.i has zxxxazircied (3{)1'i1p'i'{1"'1S&1,i,iOE] a:_~f{L'u:1~=fie1':

_"'I';'e>\x.{;_:J*d5_s p21i1A'1""am___cf1__¢ssufiéring Rs.35,000,/~--, tax-v2u'dss rnedical

-31:'1--;iV 'i':1(:ici¢;91iz1§«._ t--éj;s{pe1'1ses Rs.30,000/--, towards loss of income C}1,1fi:'1.g~'i21E<i' --§.'1;p §)t:*1'"iGd R5§«3,{}OO;'~--a 1.{3wa:":i:~3 $0553 of 3.II}€}1ﬁ.if;'--S Rs. 10 ,'t3sf)z<)";.?.:. "

Facti. 1,I;1z-1.1, the £1712-1§:'1'1£mi':. was; i11§f;at,i.e:1i, in 1*1r:>s.;pEiaE aneii "««'{:z1":{1}§{:2*,=;;{<32'm E.r::%22::.r:'1€§'1£. n2:1i;.':--:zr2:%..1§3»' he mz.:s«;;i. f1ax=-":2: iricurrt-éti "".§%:~s;;i:€::'1c§§i;1.12*c, C£::zsid:3i'i.:1.g;" (42:19. E,":"E3..§'"Ei§4:',, ::E.:a..§.:':':e-mi. e1:=n:':iE:§a:'é<§ £70? :§<:§a:"Eii..iv:>:::.:2>gE jE€},{}{}€};3 E'.zm»«"21:"'d::"; ma:é'§d::2:'2£.a:.E zimd :m?<§i{i:2::i e:r%":21:;;_g;es5§ a::iz:iif:é<;>:'::;:§ R:7%.,5sJI}{}{§;'-- £,E)'=.¥'£:£I'CiS E<>s;::s <3? 23i.I"E'§fT3"'§i'§,.i.€S-§ azami 2:::§{iiwi.;i<3':'mi W5"

Rs.25.OOO/'W mwz-ircis diseabiiiiy. In 213., {:1:,1ir1'1z:mi, is; eni.,i'{1&d for Rs.4n{},0OO/'w aver anti :1b<)v:*. %.h<:': <:0r1'1pen:¢,:ai:icn1 awarded by the tribtmai with i:1t<:>.rest..

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