M Srikanth vs Syed Ahmed on 15 February, 2011

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Karnataka High Court

M Srikanth vs Syed Ahmed on 15 February, 2011

Bench: Subhash B.Adi

}N THE E"iIGI"'i COURT OF' KAR.NATE~\KA EYE' BANGALORE'.

II):";'E'E3£) TE--IIS "ff"'IE 15'?" DAY OF' F'¥3BRU:'»SR'r'. 201 E

'E'3EFORE}

*m1=: HIOEVBLE MR JUSTECE SUBE--IASE;-I £3.  *  ~

M.F.,A. 1\IO.I2I24 01? 2007 

BETX "£CI£}N : ~

M. S1'ikaI1'{:h,

S/0. late M21dai.ah,

Aged about 23 years.
R/0. Garibi Hatao House,
K1'rL1g2;aVa}u village,

Tq: Malavalii,

Dist Mandya.

(By Sri V. N. Jagaci cash.   . V_

Sri HM. I)11a,'1*E_§§oiS§1,V;'ﬁdikoczjticj

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1.

Syed'A1in1ed,_ V .

V /0. .E'a.kb211*._'~.

. "£\/ismdya E\/i3.i1«1. Ro.g=..cE.

'v . K:irV:-1g3.xra1L1 Vi}'i2igé.

« , Tq: E\:'£e11aVa1li.

_E§iS_t:: §Viu__1'1£!ya.

2; V V "1'he'Oiﬁie3i1ta11 I11sL11Tanc:e Co'. Ltd. £3..;_"é1§1';rCE§ Offices, Opp. }.<:.1>.*r.<:,1,.§ _ MC. Roaci, V "--._M:»;znc13;a.

.. I "{£3'§. ; s€::"v€:C§} ._{?I;3e}«' Sr: SSKV. .E"I€g:<"i<: E.¥s.'§L1E}<;§":;2:;':cL Aciv<>£::211.ér E231" R2} Appellant.

R<?,s;3cJ11der1t:s '7 This E'v'E.l<".A. is filed U/s.173{1} of ME'. AC1. zzgainsi, the Judgrnem: and Ax.-*a1"d claied O8.06.2€){)7" passed in MVC "No.3,./QCJOES on izhrs. file 5;? the Civil Jm:ige: [Sr.1T)u.} 211151 JMFC and MACE 'M.:ailava1li. partly allowing the Clai..m ;3etit'i0I1 for c0m'pe'r1sam'cm 2:'r1d S€€l{iI'1§.g er1.hanc<e11'aenE of <:,cm1;3es11sati(__)n. This appeal <r0:11ing for ord<~:.1"s 0111 this day", 'C_ou.ri'. rnacie the f'0ll0wi11g: ' JU§)GMENT There is delay of 19 days irilfiliijg Q_1'.h«e The cause shown is accepted. The clél.a§?'*is ::0ndQ:n€:d.. 2

2.'l'his "is clzlimantfs appéallsa:_eki1ig-.<:lr1li21n(::§1net1t of compensation for the i_1ijuri<.%ls sL1é€2:;iné'd in a road traffic accident. that ()C.CL11'1'€dW Tribunal has axvardlevd ._ thcv '7,c%Qfrapé:'1a§§é.i.§(3:1f cf Rs.1,l2.OO0/M. Being L1r1sa1iisfi<:g:1"witl1=._£l1'§'*c§3in_p'eﬁlsaiior1 awarded, the claimant has 1-ia1_ed the :;;5p.:a;,a;*-.._ bevfore" this Court. L:n€1lis'<>--*.-raed f'act;s are that the claimant has ' :?--st1's--iz1i1w._e}dl Vni."m:_ grievous i1':juries. is fract.ure of both 'irh%;--.ji:)()r:eés"_'~r3f "13{j't4l1 leg. '.I.'11.r-:1*«;=ri'()rc3. he was i11pat.ie;:1i'. for some iirziss. v:E';1€i'\3f'¢iS z.1d.rniﬂecl to the hC)SpiE'£;ll. on ll11'€€ occasions.

" }1~1;:1vir1g;'..--feg§;2:1*c§ E10 ¥.,1"'€"?&'{'.I';*;3€i'lE. c3§.'%;l1e. im;'2.:'1fies, the Doctor has ' %~3i.;i.fi'.é{l Lhz-2:. 1£T[}€}V€IE'1f;?I1l, :3?' l&§"i'. liflﬁfff 1"e€l1.1{te»:i by 5% ciegreé-3* 21$ s_/Q e1g§2zi1'1si'. 140 ciegree, I'1'1()K="f:'.II1€fI"ll. 01' left ankle 17€3.("11,l.C€Cl by 25 cisgree as ag21E1'1si: 45 clegme. 11'msc:le of left leg wasted by 25/6 and tii3e:'::'. is 5.-3l.1()};'l(-31"ii'{1g of 0'n<: and half imahtzs 21,r1ci"'E.h€re is nnovemzerii of right K116-(3 reduced {:0 30 degree 21$:

140 deggme $111.:-SC.'.l(;' wasie of E5% azmd m<)xremé11i,-nl"i-riglﬁi' ankle mduczed is 15% clegree asv~a'g;aiIasi. 3:5 Vsclégijeel. -_:"'§'l'llt3.

Sector has assessed disability of bofh 65%. l'"lO'W€',V€I'. the fl'FllV)L£.IxliIi~lV' hé£:3.__ 'a\;Qzi,:'dle;cl"gglebal "

compensatiori €31' Rs.40,{)OO i,o\y.e1rcls--i.he same;

«fl. Hoxvever, fm1'}:1l'E.1'1e--.1.1ﬂft.Li;-:96 0lf"iiV:t:.v§1;E3?i§3s and period 0f treatnient taken" _a11(Zl.;'V*f)lf)I'£§ll:(l€'1'i1lg§ i'.'r1.a1'i;he claimant has sustaiined gi*i'ei;3Lis'lii1ju1'ie.s to imtli the legs, ii CEl1"1I10l', be saié that then: is noVdis;'ab£;:.:-;y*-a_:L.---a1}. 11" it is not 65% disability, '{.lf1e3 Trib11:'l1al_V slloulsrl l£¥_21"x:r:_-~i:z1ke'm r(-zasariable disabilﬂy as per i.he_{el\fid.r:nce lG£.'__§:l1V<: Doctor. Coiisidering the same. atxleast i2,O}9£:z disabilliily should have been taken. The income of the c?.l«;_;-irrai'-(mi;«is i.;':}sV:V€:~1"1 ai Rsl3000 pm. The claixttizmi is ez11;iil.ed falj lRs.vjP,2i9__6lOO/V t.(>w211"ds loss (if iliture ﬁg}-.€:QII1€d The c:§21Er11.ai1{',. <~:1'1'Li'£}.ed far acldiii.or12il sum of Rs.89,E300/s Lmcler més hr3:é:i{l, To :-'Zi§'€lS loss <}fl':1£:,1i'<: §3El§1".'z and si.i§iE%1*i:';gg;. i,h()ug%i y""7* {he 'i'r'ibu11a.1 112%; 1'10'r.1'Cec} {E12211 t,h.e c1a3'.m2mi. was Lmdczéz' the t.:*€:aT:m€--:m fbr !11<m*:.i3s. still g'1'2mi',e€1 only Rs. 10,000,' ~. The clzximzmi. graI1t'<3.{1 addiikmal ssum of Rs;.30.000. Tc:€\,¢2a01*cis c()nveye1I1(:e._ 110m'§Sh111e1'1£. €IC.. Elm (tiaimzzuiai "'§__2;I"€'"l;i3V,1'€;'!Ci..' Rs. 10.000. £11 all {he trizxinlant is €.1'1é;ii'1eci for c0v0e';=: _ V0 and above the c;:on1peI1s2~1£:§011 a\va1':€ie{1 Edy iht'. fir-i.1_3i:--1f121VIVWif;'.hT i'nteres1.. The appeal 1:3 allowedjn pa:-:L._ '

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Karnataka High Court