The Oriental Insurance Co Ltd vs Smt Ramya on 6 January, 2012

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Karnataka High Court

The Oriental Insurance Co Ltd vs Smt Ramya on 6 January, 2012

Bench: N.K.Patil

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BA::§'E}3 732$ 3&2 am SAY 03 J;%i'§{JARY, :»::{:s:2A,.  '*7 
: 53:50:23 :   ~  

THE HQNBLE MR. JUSTICE m:.. £?A:::'::; '  _  -

M.RA.N& E4586 GE' :?si:a;0';»9.'/(évixs B€iW'{i*€ﬁ: » I A The Qrienéai insurance C9,, Li<§.,_.._. ' C803, 3 ' Thmugh its Regienai Qffiée; - ' L , } NG,4é}j'r-'§~5§ L69 S-happing {Z0rf:p§G§<;;V 1 R€Sid€?f1C:\,F Reaﬂi B2-:nga1Q:'?6'~'25:;' Repﬁ by rim Mar:ags%;r' ,'-- _ Sr: E{.Varada:.::j.aa;1';jV%"h . '

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Aged abéujz 13:3 jésarés, " V ' W/,¢:=,_VSrie R'ag'.u, ' V. "

N E}; ¥'a$31:'1:h3,pur.3.§

--. §j§f,3;r2,E:aI;i:§'viain Rééé, . E3gn§a§:;§:f::'e§"E.e_ 2'. ._$?=s;, «as/:';::::_;*:a;:&;§:s.:a, EEg'£>, ﬁii: R; "§}I:,:3;:::a€:ha§1<iEr3. R&G, Eééggoy;-.V Na 34:}, §:::é4: E-B} sqw Mag;

~ §;$:age:a Eiumaraswamgz Layauh " « . V' .Ba*:;j«gfai9r€~'§'8e _ R€S§8f1§€}{:€S (E3? §hr%; {}3'.:ir::a§ai3§3§ Aévecaéﬁ fa: R}; " ssrvgﬁi Kw) Thig E's€FA is 51135 E}/S 1?:§{:} 9:" M17 .z¥§:::'---agaifgsiihﬁ Judgment ané Awaré daieéz 28f¥38,.'2GC5'? p_a;;5:se§} 1:2' §\r'§VC*E.'*\§a.'.

8§69;'2®§§ an ihs file of the XEEE AC§ﬁié:£:3:1;:'§ &:;dge;' C'cﬁ:L:ji"t;§A Sinai}; Causes, E'v'Ee111be1: Meier z5':<:Cid€:Ts,_1: C1ai::a$"TribL:f:a3;'~_ Evietrepahtan Araa, 83,nge.E0z:__€ {S§:C}*§w};'33',"' gfggra:;i:§g _ cempensatiaﬁ sf $903,003!» v;§fi:Vbinteres:'a;:j €39/s":}s.'é;;' from the date af petition '£111 &ep(:as:%;. ' This Appsai CGf.:§>{i%g --'fﬁn§..f"G':V_'.}{'sa:éng, ihis day? the Seurt, de3:v€r€d ﬁle fGiVE§"w:Er:g:3'» 'A "Elms ap;§ea§j,.E)y gigs €E;.::"su::f'e:V 12$ "&--ir€cted against the:

judgment 260?; pasged in awe :§{é""§:i1: Additionai Judga, Court <§f§:na:£ Meter Accident Ciaims Tribugaig ';:3i'ea% Bangaisrc: [S€1CH~«L5}, {fa}:

f_'§fr§?}_u::af"3vg----------§:3 86*: asids ihe émpugnéd award ';;»§$;s»:e_d" %:h«§'"--§':éba:§:a§, on 83,6 gmuzzd '§,1'1&i: {ha riészar sf 5&3: ':?C€h§€7Eé9: j:é.§A%:E :20': §{?SS€SS an séfeciim Sﬁving L§{3€f{}C€ 33 9%: §:§€: @353 sf 365216611:

* '_ 2. 'E.'h€ £3333 E3: brief ars 'shat? éhe injuyed ciaémarsig 'féisﬁ '£136 ersiaim gstitéeg zméar Seaiésa 38$ 95 {he "'§%f:{':Q§{')i' EFQEQCEQS Ac'; sQ§1,:e::1c§i§1§ ﬁat 33: abgzré Ti2:3i§} Rfyig $11 E,§~E2-2Q®§, sits mat with 3?} acciéeizi,;'%;i;?E:§é.:~;--.'..:§i1é'_ was CE'8SSi§i§ éhé Vasarzihapuza Esi3;t:::'v:"-._.VfR:;é.:¢:f§L.4_ 53;! Sharadanagarg 9:: accaunt sf rash argd gzégiifg ma: % gzgyrigg ] by $16 rider sf Bajaj Sceeisr' bearirig'Z€0.KAL>*{s§E§XJA¥225§4. Due t9 the impact; she se:{re;?zf;é'Ti§1j1;§.::jies and was shifted ':0 Sa:1j3f;:;'~..«_ C:s3;;1L*3..'«':'i_1{f£§ :§~i'§Ls§i:ai,-- év?§€re Sh€ underwent an epéraéicsﬁ

3. (Dr: :a:té: Q::néi;'_§f "V§s*;sstaineci £2: the accident, "zhé Cjfzzigzi petitien before the Tribunai,---Vv<;§e%§ir§gi:;5 (sf a sum of 303.09 Eakhs $16 insurer 0f the Offending vehiekz. ""T.fh;':_ sV3i_ci .CEa_i::1 peiitisn had came up far CG§€i%:d:éfEi,i§0H V*?91::%-fV0;§'_€ $26 Tributaai 9:1 2853 EmVg1:s'£, 233?.

'.E"':':e. _':':§.b:;:2.:;f£;~-, after Considering the relaxant maieriai Lé»;s;g;i1;7S§&:."'g_;g;' gnd after a§p§'ec:§a%:;iaz3. Qf me; ma} 331$ d0c¥;:--s:::;e.-ﬂay}? eviésrzca aﬁaweé 'she shim §6:i:i9n in .]j§§§§_, aixzérdiﬁg a sum {:5 €1,Q3§SG§j~ Eiléﬁﬁi' diffareni _' 1r:§a;s;:§:/~:§, writ}: 5% éaisregi 96:' aanmm, fmm the data of ~»§<:}ii:%iien BEE 8:6 date ef dapssié aria} éirectsé {ha §:::3:};?€:* $3 gaiigfy {E162 award. Bang aggrieved by fasterzsd, an ﬂag gmuzad that {ha rider sf '_t§:--§ Gig' no: pagssss a vahld and €ff€:C'£iV€ 3r£_:z§::;g"«L§%:';€:3e$1&-.313"Qg £316 date Gf accident; tha insurer :S'---izi"appealT.7E:ééf<>'re Cazzra seeking to Se: asiﬁe th'é'L«L$:§me, 3;. I E13536 gene ﬁﬁfgéﬁ in {I16 memsraﬁdum 015 appsaé 'and hear& the learned Qou::.s::3£;; as Wei': as céaimani 3:15 §g:jp1.:'gn€d judgment and award " 1 ' appearing for {he first res§0nde:V15:;_4.V a:, tVi1s submiiteﬁ that 'aha subjesi ::13;t.€é{t'Vi::~*§?asiveV"d" appeal is éérsctly Cevenad by me d§C§Si:{}:1_V{;f 'izilééivifaﬂgbie Apsx C9135: in the; 9336 sf Kazsum ::%é*_i'-§;a€§';s "'i?$§ Sgtbér mad gthers {2§E 3 3&3 $26} V _ as;/:§""aE.S:} §:':' 1ih6 C8.S€ sf Jgwafzar Siﬁgiz Vs; Eaéa Jain : €aE2§i a§t?i€;?:'3 {SGEI ziﬂf ZS'??? 'Wh€§€iEE tﬁé §§p€X Qeuﬁ i%§VS¥" éarisésiezgiigg heéé that if iheife is any §:!.Sp:3;€:3 Esgayding éhe aI3§§::%§{§r Q5 Erévérig Licazaceg $36 énguyer is K' 2/ , K' M2 Q; ﬂy / WwWM.~wa /'> ,.~w"'"""\W firs: labia lie saiigfy '£236 awagé and §h'3f€af'£§?.E'.'_ .§'§$:§§;g%;' the game from the: €}E&f:?i€3'E:" of 315 offerzdirzg '

8. Learned csunsai appe27.'§J*i}:g"fr;:"--.é%:h.f:

hewever, d9eS not dispute the Wh€F€V€f T;h€I'€ is a disput€vr€:,ag:E*>:.§<jinh§ 'V Driving Licence, this .»-§?:}3ur§3r'"' firjS'f"--saéiEsfx,z the agwagd and thereafiér the GEVHSY 3f the 9ffen&i:;vg_$§€i;ic1§§§VV'H V' V "

?. for ihe parties, after c3§:,$f;;§""§§%:5£::--3§}_ and award passaﬁ by ﬁat, in the case Gf Kuszmz Lam azzﬁ ﬁnd ethers repcrted in 291.2 A&I_;§2§g :°e1y:A:<igV'up.:3n varicaus j:.1<:igme::t§ including .X';'é:§f§f§7;37$ 9&3; {E16 Apex Cotiri has hshi that if '?g?.i@*§:V'§s-ivéasjgyw.A§§§$§::':€ Wiih fsgard :0 £538 vaééciiiy :3? iha _ §C€fl"{*€ ,=:_;éf ':3;é§;€ §E"i\F€§ 3%" $316 Qffsxzdmg Vehicéa, mes}, {ha ;%::s§:ra:1v<:é Cemparzy may be dirsctaﬁ {G gay 'ihs _ é:.s) :"::g:aé1*1$a.i:§;@:"i 352321;}: is ihs Céaimazzijs ané Eherg 5 /éf I. 5 . aé§s§§:%seé:i'Ar§i';' :'€§::€ﬁ;€:§ 3:316 taams imm {E36 ewrser cf {he gaié 'FEE réievant paragragh jg sxiracteﬁ as b€I@27s:§..§: "

"E3, in resgaecé ef {he dispz/gig {1bQL§'€E£C§:E'3/?.C:V€ ;'. {he Tribunaé has heid and? €3i»:LI'? E)f£'€uL;b _ T that the iFISLiI"QIZC€ Cam, :1n2; ha ;~:V zfcs n V' {hen ma recover it :z3§r:*:. 2fi2.§ ozifher This €OL£I'§ is affirming :Vi:a;f;:£:re:gV:ian' in .§;:'g;§}f§9f the principles Eteieéi 'é?;ree~J::aEge Bench Gf coz;f_:v'T' :5; C-i"e,$é§~».I§;;¢ff'.'3\faii0nai £'nsuran§":e' {;'::..Lté?§ 20§4 AC1} " %' {€?*?£?f3i€é3:.55 * f S

8. '§:'1 *:E1€' <:§f"«-%:i§i¢"'.facts and circumstanses of $16 Cfase, as' si.é:'€d5' a5s::x?é, the appeai filed by insuraa" :3 V' . i%%:§3é§.gr:ed jazdgmﬁni aged award deified 28$'? Agggss passed if: we go, 8§5Q,!2GQ§§ by {he ..XiH ;%{§aj 1§§i;§®::aE Jzzﬁgég Cieurt eff Sinai} Causassﬁ Exﬁismisez, '§<>_:§:_« Acciﬁsizé Ciaims '§:'ibu:':aL Maérepgiiiam Area? B ;mgaE§r€ iSCCE»E5}§ is hereby mociiféeé. 5"

..>:>+' ~ . Q_ B:v:f::%=:, ml '§h€ £::3ura::<:e Csmpany Ea dérecéad §Q"é;a%i§'§§%"'§}:':---1« ~ awaré passeé by 1:326 '§rib:z:1aL w,%_:E:i.::' i%1:s:*éé %;¥:'é'¢'s.§é' f_1'f:3z:':_ ' the date gf rsssipt ef €G§§?' 9f the j§;§dgf§§1s:§1i'a,:35Ci 7 The insurer is rese3:'i}fe'd__1ibe'1:.%:y tQj",rfes;%:,:veV:f ﬁths -. L' cempensatien paid by §f0ffi_.{1:i:%:_'e:a;};3€r..::f gffending vehicie, in ascerdansé it-.{§.':{»€:'zs:$ires. The arneuntv in §i€}§";3:.S}:?£3Z is ﬁérsscted 'ie be _:. jfﬁfgéﬁiétéanal Tribunai f{:»rﬂ'1Wi'ih, V «V V A {}'ifiVéé"i:§:iv5s:Zra\}if 3 $9 aﬁéiéfdirzgly.

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