Sri V Munindra S/O Sonnappa vs B N Nagaraj @ B N Basavaraj S/O ... on 29 June, 2011

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Karnataka High Court

Sri V Munindra S/O Sonnappa vs B N Nagaraj @ B N Basavaraj S/O ... on 29 June, 2011

Bench: K.L.Manjunath, H.S.Kempanna

IN mg HEGH CGURT SF KARNATAKA AT BANGA:j,}{:s--§E
DATED THIS mg 29%! DAY QF JUNE,  " 

PRESENT    v 

THE HQNBLE MR JUsT:s::£:*:'R1:;;:'ys3g;x::.;{;:g:§:§§:*z+:VV:_'  
AND _ Z A , »  
mg HONBLE1    
M.F.A;;:§:o.825:; 2@d6_gv:'§  E
BETWEEN .. ., . _, ._ . .

E. sR1V'MU3aNDRA."  _  
As/0 SONNAP-PA  é   _ 
AGE:I_)«AB§)E{'15';?;8   .
R/A VEER.z§;.KAP{JTH.RA "VILLAGE
 :::AL:z :i:3§,AR" D.£_Sj;'}§.ICT

 ._ - V   _   * -- ...ApPE;,LANT
(BY SR; c¢.M,'vEN«KAfmE§§:Q:.>Y W ADV. FOR
SR1. M E§w..PURUS--HG'I£%Af~€{A mo .~ ABEL}

 'A .2, V" 3%: %\:}:x;.'3ARAJ'é§ B N BASAVARAJ

' " .. V sv;{:>%:&:ANJUNDA1Aﬁ
  MJ¢;;§,o'§s;'.T~R;A BELLAVE VILLAGE
 IvEA.L~E3fR f:"ALI1§K.g KQLAR EDISTRICT

2:»->

 gyrgas :~'~:i::w INSET; ASSURANCE CO. zgmq
Kt€3:s@ERI BRANCH, E,\E€Z).§'.7'iS?}G2, NQ4} gm

A' 4_ 28% EST FLQQR, NETHYANANDA NAGAR

_:.'M;'%Y;%?w'§AHALLi§ MYSGRE RQE-EB
BA'§'€GAL{3REZ~29  EEESP€%§'€3EE\§TS

V'  {BY SR5. C R Rﬁ;.§?'§5$§"§ANEii%?é€ »~ AIEEI', FGR R2,

§§<Z3'TiC§i T13 R'E f}£SPEE\ES£EZ§} ¥fv'§'F§'i 'xxgfffi §§}%.*'E'E,Zi§}:3{I3' E€};G§}



9%)")

Eewer limb to an extent of 1.5 ems 

permanent funetionai disability of the left. i};Qi1?i§ '~ 'V

and upper limb to an extent of   

whole badly to an extent <1)? 25%. ifhe Tri%}:Li::::11.,_VV:VVa}::i11:g 

these aspects inte eeI;eiderat_i§eif;'.. €;1*'\x@1i"Ad_:€ :¢'ZAi  sum of
325,000/~ towards  a sum of
€30,000/~ tewamie   of 39,000/»
towards    and attendant
eharge$V...e_ag  léoxvards loss sf future
inc0Ine':._an:::i « towards future medical

expenses  153300/« towarde 1033 of income

 du:i:§g' 1'e;i(i~u;$ Apegjqdy and a further sum ef ?'5,0{)O/~

 iof§vardee_v'eXpVei:see incurred during treatment period.

'I.'1":1;.£s;i1"; Tribune} awarded a sum of ?2,38,QGO/~

U_w:i'£:h wages: at 8% p.a. frem the date ef the petition til}

» Eeafisatien.

53 The agpeﬁarztjelaimant being aggrieved by the

 quarzéium of eempeneatien is in apeeaé befere "ibis

Ceigrt

@. Elie ieameé étezizéeeé {er Ehe zippeiianéfiééziizeagef;

eezbmiéj/i.e::§ zhali, :%e:== T:'§%.>e:.e::":a§ h§i,Ei% eezﬁed Er; E':{}§ ;:;:2a;2::°<i%1*;_g§

§:::f%;%;///"'



 _ suffeﬁjihgi

reveals that the eiaimam: had sustained fracture oﬁhis

femur bone bath bones of left arm and the 
been set right under a surgery. He  5317

left lower iimb :0 an extent of

disability to an extent eff -é',~eO%a' tee th4e"§ee*er  
to the upper limb and 25%   
these materials on   axaafaed only
a sum of ?25§€)OAO/« tQvs.?.afcEs  suffering.
Having ]7€gE.U:_T€:3:   of the injuries
sustaineqqere'::-iaeeai   a further sum of
?25,0():Qj~._  --?'25,{)OO/» that has been
awarded  =  towards injury, pain and

 2  the Tribunal has awarded a sum of

 medieaé expenses reiying upon the
  whieh are at EXPQ series. T he Tribunaé
  the bills predueed by the claimant has
'   ihe said. sum tewards medieai exgaeases. Ne

 geievanee in eeepeet ef the same is mzzae befere ihis

Ceaet. Eéeaee, ihe same is zteafireaeré,

x"
M

 



Further the Tribunal hag-i'éLw--3rdeCE  

€9,088/~ towards wnveyance, 'r101;jrisi*1iri;:g; "~f_e%'udV' .
attendant charges. The evidefxee 0i1~V_reeQrci'Vfe3x'ea§1s ihe
Claimant was in the hospital fof=:;ea.:1y 40 days. 'Having

regard to the nature e1"----..fff3.etI';re;;;:~  has eustainech
he must have taken follow L:,p.vt:;eatﬁ;e:at' for the same.

That would gciﬁig   have spent
considerable'  "  V  nourishing
food  accident has taken
place en ._  these aspects into
Consideretéoine   ""'£;Y"ie.'.xriew that the Tribunal has

awardeé _ just ».ar:d:" reasonable Compensation towards

 "eQnVej?a:*1ee;" .:10urisi*iiﬁg food and aitendant charges and

  not Cali for any modifieatien.

 we find {mm the impugned judgment and

exaygajel  the Tribunal that the Tribune} has not

" , 'a:g?a:{3g'ed any eompeneaiien towarde less Qf amenitiee.

  We have alreacéy adveréeei is ihe namre arid degree ef

 ihe injuriee suetaizzeﬂ 'egg éhe e§a§m2::§*; and tile

;3er:éem?ege ef :%§ea?::i§é}; iizmseé eezzpkeﬁ with Shﬁﬁfiﬁéliﬂg

/'
,.../
.2'

 /«-"

y'



 

of the leg. That wouid go it: Show that the K V' 

te suffer Ciieeemfert and u:1happ::1eseA'i:; i72;H:':';:"e_; 

all these factors into e0nsie.deratio.n;'-._he isV."_eAaix?'a:"de£i"'va7

sum of €25,000/« towards  ahfhefzitieeeﬁ Exes 'V

1101: been Considered and aweréehei-by..§he ri1;1u1i1:}J.

The next aspect .:'e<;n:_1eidered is the
determination  :::'e" '   :'»'af:'1:1e claimant,
eonlperleatxfggri:   ﬂee  tewards loss of
future ineernVe':e.§::e§  

 he is aged 30 years,
a mi1k vef1doi'/ earning mere than

?'5,00_0/~ of his claim he has placed on

  reeeffi Ee:§<ii=i__i:>its'P€'3...fmvP8 is prove his ineome. However,

 eliseiese that he was getting' an income ef

?i">.,.€l£Z150fe  The Tribunak on appreeiatien ef the

 rnat er§e{EA:h..e;e determined his ineeme at ?3,GC¥{}/'~ p.m.

 "..j'jVTf§::Te"«..;:ee'§der1i bee taken pEaee in the year 2603. It ie

'  :1§;"ze'ﬁ§eAepu:ed tea": the eieimani was a milk: V€31C§i}§ft€f3f,€i1

V' '"§:x.?6 ieeaeé Fey the ?:*eeide;';§ ef the Eviiik eeeieéjg Where

the eieiieem wee ezerkézzg 8.3 e eeeéer c§s§::Ees;:ee éheé. he

we/3 gjaid a egg: 0:" ?f§€_"}§;"» pine E":;::*f%1e:', ezéaibééte P? egrié



P8 reveals {ha quantity of mﬂk suppiisgéi 

claimant. Taking the same into €§C*I1S.iCi€'£f23.'VE'i'C3i:=.§%?'€ Ef€ 0? 

the \?'i€VV that his incame as 3. Ex/{ii}: "%\z';'é11.si0fTT »<:fa"r1 bé" ié:-§:é':::;_'

at 3-3500/~ pm. Thus, in»: €4;«:1o"cs/;   *.

regard to the nature of fraCtt,1:%e§;7:'i}f1.f;1t ﬁe  siigstained
having regard to tliﬁ-._..V:i:at';ﬁ1jr€:'_»'A th%.tVA he was
carrying on. wears of not havs
attended {Q    of 5 months for
which   to Compensation
tawarcig  1aid~up periad. Since,
the incﬁimé' sf  is determined at €311,000/~

p.m._; 'hr: is"4'é;'3;§;'it}<§'d  éjsum of 3209000/H (34,000 X 5]

' "i<;:,{r'ardéé"E(3§é3s of inceme during laidup p€Fi{}d :6. an

   of €5,000/~ ever and abovs the

 05 ?i5,000;'~ awarded by the Tribunal

 tawarésizjss of incems ﬁurixzg Eaiévap perieég

 _  "'~«_.The ﬂex: qusstisn that falls far Gut Censideraiion

'  ES; iha csmgemsatigm 'aha? is '£0 ha awarésd tawardg 193$

gf futzzra émitems, '§'E1§% ciaimani hag eﬁaimsﬁ that ha is

ageé 3% }?%a§s-3, E. is :39? diagzzisd {<3 befefs 1:53

'Th€::*s:f@re$ £3523 prepér IE."§'£l:£i§}3§i€§" :;Er::;:f%; 'be{:{;::1a3s a§§i)§i{E8fS§€

~( 2?"/ﬂ__\/"



ta tbs facts of the C386 would 13¢ fj7F'1i2??be':§~=~,.ir:v(i'€::1<:%:5

P933 medical officer reVea1s_tha;t--.A<'§'n accéisfﬁt "of

injuries sustained, the c1aima;§f*~has f§e:'I1':::;f1'€:IiVi:--:vﬁihyéical 'V

disability to an extent pf 2§':22~'g"  fhz:j.2vh'§j£::-A.b£3:§iy. We
accept the same. T factors into
censicieration w<}:9'a_re V-th;%:V"%:iaimant would
be entitied tg:§-la  Lgmoeo x 12 X 17 X
25/100)   ﬁrtuff: iI1CC>1'.'J,€. as against
3' 1 A4 , { '    

 in Claimant is entitled to

an enhancéd <v:(;:31Vpe1;1's»e'£ti§§n of ?'1,15,0{}O/~ with interest

 .__;:t  .__froIfi"'the----«date of the petition tiﬂ realisation.

 'f%}§Cerjcii::fg'1}gf;vA.'t:fEi<é appeal has to succeed in part.

  ﬁvie result for the foregoing reagonsg we

 prc2<§€:s§d"V§s.;:$:3.s$ the feﬂewing:

 ORDER

_,53;1 Appeal is aliowed in part.

2} Tbs §;::3p:,1g':;6§ guﬁgméni 31:6 awaré (2? '§§'1€'j 'E§':"t3:;r:a§. is mcsdiﬁed arid {he agﬁﬁﬁiianéf <%§a::i::5ir:: £3 2113JEifffi€d enéiancsd éeﬁzgéagaiisﬁ GE"

?E,,;5,§E'§§,/- wiéih irztemgt 3.'? §% Q5? 3.:/izrzzsxzz §:'*§;(/"/Jy M} from the date of petition till reaiisatiejtg_e;§er:"h§az::£d~ above the eompehsatien axvarde'€i---- they ' Tribunal.

The seeend :'espe:1der13';~in:5u r§:f"ehaii"depes§I;i;f ?"l,l5,QOO/~ with visfzfezzest .é1*;,_ 80,g§ V-.pe'rTV3:":1i:um " V the entire ehhaneedh 1'eempehe3:iie*n from the date of peiitfen_ 'till reaiiﬁagtiefl before the Tribunal\s§i':{1in'_V_f0;;»rL"weeksAfrom the date <:-f receipt ef the and award.

Gut pf-iﬁhe 3 sum of interest is or:cie:e('3;:"¢;_j:0'V" the name of the V ' nationalised ap1:5e1ivante1aif1:.g_'u1t . in any sehed1i1e'€3,Vba:ri1:<"f;3r a period of five years. He iéentitleci ﬁe wﬁiehdraxv the interest accrued on Lathe e'ai.<_:irde1::2esit periodically. The balance of . E"A"§3V5~5.QGO/g """ "with proportionate interest is ?3fﬁ_ee is}.

1'3 '"*.:;>rdﬁerie7§§. to be reieased in favour of the «afi§e.§'lant / claimant. égifééxf the award aecereiirzgiy egg;

EEEEESEZ M1:

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Karnataka High Court

Sri V Munindra S/O Sonnappa vs B N Nagaraj @ B N Basavaraj S/O ... on 29 June, 2011

Bench: K.L.Manjunath, H.S.Kempanna