Karnataka High Court
M/S United India Insurance Company Ltd vs Smt Kaveri W/O Murigeppa Bali on 31 October, 2008
Author: Subhash B.Adi
Bench: Subhash B.Adi
- 1 _
EN THE HIGH COSRT OF KARNATAKA
(XRCUIT BENCH AT DHARWAI)
DATED Tms THE 328'? my OF OCTOBER 2QQ8: '=,
PRESENT
THE HOWBLE MRJUSTICE av.sHYLE:p{13§éA_K¥;;I»i;A;?T' V
AND
Ti-{E !-iON'BLE MR.J:,L<3_TIcS"s{§BHAsH."_B{A13I '
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BETWEEN:
M] s,i.}3;1jtéd. Tlxidia Eizaufance L125
Ragional O.fii¢t:5: _ _'
No. 25, Buiiding
M.G.Roac1_ ' _
BANGALoR.g--:35o Qt}: "
Rep.;13»y_its Dtputylwanager. .. A?PELL§'£NT
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'fer A1 fvi._V'a;1katesh, Aaiv.)
1.
W/' oV__.P:'+-Iufigeppa Baii, Major MZHig€}3{3a Baii S/0 Murgeppa Bali.
Aged about 2'? years
3. Rajeshwari I}/0 Muxigapga Baii Ageé about 20 yaars -3- All am residents of Munavaiii Taluk: Saundatti.
4. Panchapgaa Rudrappa Gokak Major, Occz Driver R / 0 Munavalli, Taluk; Saundatti.
5. Jauardhz-m Panduraag Rencke Majer, O00; B11SiI1€SS A. R/0 Munavalli, Taiuk: Salzndattig
6. The Manager > New {ndia Assurance Co.Ltd. L' _ Belgaum.
'7. Shivaji Mafleshappa Major, (Dec: Bu$i1:tessH_ V ' R/0 Munavafii' ' _ - ' Saundatti RE--S?ONDEN'¥'S (By Sri.V.Ev'i..S11g';%é5§;x;é.aj9§"t Aafis. for R-- 1,. Arlyn for? R4- Appeal aba1::d agaig.st as 7). L V ~ iV1i:~'V§.%:..I5.'A {Cr;£Jb.No,224l2G03 BE"i'WEEN:
V. ._ 1. \K;/'€>"'Ewwi:i1igeppa Bali .2~.)' V ' V. _Ag:-=2: Dfiegioi ~._ A Sio Mfiiigfippa Bah R.---ged._'ab0i1: 2'? years eppa Bali
3. , Rajesiiwari, D/0 Murigeppa Bali VV Aged about 26 years " residents 0:5 Munavalli ..._'Fa1uk: Saundatti, {)ist.Be1ga1::m. ., CROSS $JEC'§'()RS {By Sri.V.M.Shee1vanth 35 Sri.L.Ra§a, Adm.) _ 9 -
30. It is also submitted that, the compeneation under oiher heads paxtieulariy towards of Consortium, 1055 of have and affection funeral and other incidental charges, '§'x'ibuz1aI is en the very meegeI:'_'_' '¥i'er commensurate enhancemetlfi 1}. We have perusedV._f}'je:_'1*eeoVI;ds leensidereci the submissions n1a§1e..V::§.i'tAie1e looking into the material piaeed. by:.""ii;1.e1':: the form of parmersfxjp ' income-tax return, 110 clear te what exactly is the income of the c§eE':ea}sedVVVVby ' 'partner in these frame.
I}: ie eie-e__.I*ight1y pointed out by Srifireeshaiia, ' fer the Insurance Company that the éieeeased' 'xwaés _ net a partner in one of the frms viz, M/e.M :P,BVa1i and Bree, as only the son of the deceased 5L. ":¥iaee"'«a partner in this free. and not the deceased. Hence, K it is oniy six firms, in which the deceased was a partner. Sefar as ag'ieu1tm'*a1 i.1'".£{)0fli6 is eeeeemee, when the lancie remain with the surviving heirs of the deceased '.33.
via, wife, sen and daughéar, they can dafirgiieiy csntinue :9 get the incorfla from the agicuiturai operation, at afi me loss is 0f supfirvision arid the 3033 sf CQfl1_pg3I13§§"~.;{§'§Vth€ deceased to guide tha claimantg in these op.géi*ati§§1i§s".'-A *
33. in this state: of affairs, .€V€1'14 izaozifii ' 1. applied by €116 Tribunal for Eat income as 236,900/~ gt ;":.__:fi*{x:1i; aaciif' fizrm, the imzome V 2 aéficuiturm operaiicms cannot 13¢ _§§OSSib}€ lass can be suitabiy getfipensifitsé jg-:>2ti§€if' fiaads viz, loss of <:ar:1$a3z_'ti1;1'r;,VVV' §?:.ts;'§»"h§iJ~:%__ arid afiection, which $3 V313:
much p3--3.f_i: ('if 'iZ":1é"}V;'0£;s "1;3f company and guidazics of me decégégsed to 1:V'ha }::>ver3e§;'it 01" tile claimants. a overaii axazniflatian, we era 9f the View th-:§___£,.. tEéé_~v.,a vé;i*3ge nzsxmthéy income of the deceased even arifia. s«¢:«3« 'iiberal arid gexiereus viaw cannot has put at V. .hi;gherV"'i§3an RSw6,€}U§fM par maxim inciusiva cf 1033 af "'§.I'1%f:(f>?i3:;.€ fmm agficufitufaé eperationfi. ..3'>,$ A4 amowzfii of Rs.3,QQQ/-» éesezves {G be erzhanceé is Rs.1£},0O0/--. To this extent, {ha qrmsg appea}; suagfiieaéés. 1?. Actterdizzgijy-*, We requantify the unéar {ha ciifferem hsiafia as under: " V' " --
1. '?0vi£ards 103$ 31' deyeadency j;
- 23 Tawardfi £633 of iave 53 afl'€y::ti0_Ii chfidren and 103$ of Cor1Vs:2;*i:~2§.z;I11 ti; ._ Wife at Es.5C3,GOO/- is eachgéi' éijhézzii -- "
for 3 §3\'f3I'SOI15} "RS; 1*.,.,5(§);{}€}{3/ ~
4. "'7£'<>Wards fimeral &' iIi{:§dé£:f{;'~fi§' 2 -.
expenses 10,000/-~ % AT€y1*;A§ x ;:as.8,32,e39Q/~ {hr 2 the 'r€_:S1.iit.V"'12_x{e'« ";":0mp':.1te total compensatian pa}»*;3;b}¢ t0 11h:€" as against {E16 claim before the % {<::__?:>€ 3€wéS.8,32,G8{)f*u M.RA.Na.5245/2903 :52:-3A«T'z_3§%;{§:2;%Isa:2%.?224>/2993 stand aiéavgasi :2"; part as ms extan{.,__" ' -.
Sd/-
Judge Sd/-3 Tudgé mm}-