Karnataka High Court
S Jagadeesh S/O Sanna Basappa vs B Rajappa S/O Sanna Basappa on 18 November, 2008
Author: Huluvadi G.Ramesh
Bench: Huluvadi G.Ramesh
IN TEE; I~iIGi~i COURT ()1? KARNA'1"AKA AT BANGAL{)RE Dated this the 18"' day of Navember , 2098 H . Befere mg Hc::N*.aLE MR JLESIICE Razz:-w:4,9I« Gf "
Betmwn:
812' S Jagadeesh S50 Sauna Basapp 39 }'2'S, Agieuiturist ..
Rio Kmivehalig Holakere Ti; ' 4_ ' _ Vv ~ _ Chitraéurga ' 'A I = gigapwllant {By Sri H N Rudrakm1;a£,'$dv.):"V"V' V 'V " % And' 1 B R;'jappa"sm;'.smmi; Basappé, 46 Siddarflra iIi_:z,h"f:\:i1(3<i1, R.?"=0_Ha_la}kere C?Wner.0f Motor K;'§_ I6 5732 2 DiVisi0nal"MaiaagerV_ .
xssgesxz Iadia Assznfafiée cc Ltd M Neé3""éi£13*anhi Bham A « _ C G IFEg)s§}ita!_.R0ad, Davangere Respcnciants Rae, Adv. for R2) "4f"E:i.s1'v3ig°s*£§;ppeal is fled under S.}'f3( 1) of {he Motor Vehicles Act :0 'm:}dify the award dated 1.9.2306 in MVC 3'?2.,«"20~€l5 by the ' Eelfikere.
This First' Appeal csming an far Hearing this day, the Calm; delivered A " 'fhe foilowing: «#3-W Miscailaneaus Fxrstsippeat 4731:4311 JL="DCr'M'ENT Tiiis appeal is by the claimant seeking'enhancem'efit" 'C-Cilffipfiilfiatiilnll " . against the award passed by the MAUI', E§ole:ll:er€§' .3l7l2;2{1es;,.l__ = T 7 On 2}.4.2Gi)5 when the claimant was ttmgeiling asjapilliefi' ridef.enléi'V.e hero hands motor cycle bearing '=16 5'?3.'.Z_l the 15' V respendent who haci insured Vwit_i_1 the/S£'"A' dlielfo "the negligen:
driving, he met with an aeciéeenf 2:33;? sustained gievous injuries. Claim was of R32 lacs. The matter wag: fihunellvbjklhe owner and the insurer. The Tribunal 1g;«;'w*uig,_m1seé "1;:;.;- consideration, having me that the accident was 350 the negligeneefon the par: of the rider of the motor cycle V. in que'§t30n; netedvthe. nature of the injuries sustained, awarded a total ..li3.1,_fJ4,6{}9f-- Being not satisfied with the same, appeal is Heag§;_ the counsel representing the paxiies. 3" x is fire submission ef the appellant's counsel that the claimant has
--..lfi1':<)£§hveen suitably awarded under the head loss of earning due to disability W. suffered in that, {he alaimant ha sustaineé 26-24% disability as per the disability certificate issued.
Per contra, counsel representing the rcspondféiit V campensatiun awarded anti submitted .that.__it L. interference.
From a perusal of the: arder it §e§n,--.:;~.e cliiiinaitii hasiibeen suitably awardeé on all other filial loss of future eaming capacity. The clairnant is aged .al>_tjut agricuimrist. In ths at li§Q3;¥.Zi0{}:'~ per month, having noted the disa{3i1it3i}'a£if'$«.£oi'i'?fE:i be awarded another Rs.2S,00Gi-- tewards loss of to disability; since the claimant having * _ 'fi*a<.>=tar..re of both bones of right leg. . appeal is allowed in part, The claimant is entitled fur enhaiiarggtiigrfiéiint of Rs.25,0£)G?- together with 6% interest from the date nf " ., f>¢'£i$i_9n iitilidcposit. The insurer shall deposit the criitaiiced amount within An Sd/""' Judge