Karnataka High Court
Smt N Veena vs Sri Hanumantha Reddy on 21 October, 2011
Author: H.G.Ramesh
Bench: H.G.Ramesh
M.F.A.No.8493/2009 A/W
MISC.CVL.NO. 19528 /2010
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 215? DAY OF OCTOBER 2011
BEFORE
THE HON'BLE MR. JUSTICE H.G.R.
M.F.A.No.8493/2009 A/W
MISC.CVL.NO.12528/2610 _
BETWEEN:
SMT. N.VEENA a
W/O B.N.SHIVARAM © SHIVARAME 6 OwDA _
AGED 35 YEARS . -
R/O BOOGENAHALLI VILLAG om
KODIGENAHALL] HOBLI
MADHUGIRI TALUK.-., oe
TUMKUR DISTRICT COME
(BY SRI G.S.VEN KAT s UBBARAG. ADVOCATE)
ANT:
1. SRI HANUMANTHA REDE
S/O ANJANA REDDY.
53 YEARS, KONPI
{GAKKAM HIGH ROAD
"By SR M.SOWRI RAJU, ADVOCATE FOR R2:
a Re | SERVED)
HIS MFA 1S FILEL SEC:
AGAIN RD DATED 26.05.
PASSED IN
MON APPELLANT
Al-600 O84 COMMON RESPONDENTS
"TION 173(1} OF MV ACT
N 2008
ON THE FILE OF THE
Og
ae
Se
Me
AS RES:
M.F-.A.No.8493 /2009 A/W
MISC. CVL.NO.12528/2010
PRINCIPAL CIVIL JUDGE (SR.DN) AND UMPC, AND ADDITION
MAC. MADHUGHR] PARTLY ALLOWING THE CLADM PEOPTTT
POR COMPENSATION AND SEEKING ENHANCEMENT
COMPENSATION.
ne
MISC.CVL.NO.12528/2010 [S FILED UNDER SECS -
OF THE LIMITATION ACT PRAYING TO CONDONE THE be AY
OF 1 DAY IN PILING THE ABOVE APPEAL, IN THE INTER EST. or
JUSTICE AND EQUTPY, 2 2 2
THIS APPEAL A/W MISC.CV
ORDERS, THIS DAY, THE
POLLOWING:
COMING ON FOR ~.
DELIVERED. THE
uDgMERi.
H.G.RAMESH, J. (Oral):
Heard. The de lay of "one dlay-in filing Lhe appeal is condoned. MisesCvl No. 1252 18; f203 O is allowed accordingly.
2. By consent of the learned Counsel for the appellant, the appeal is heard on merits. ca : "the appellant had suffered fracture of left
- clavicle. ani left humerus in the accident that : ~oectirred . on 27.11.2005. Having regard to the medical 'evidence, ii cannot be said that she has auficred any Kind of disability as the doctor has MLE.A.No.8493/2009 A/W MISC. CVL.NO. 12528 /2016 stated that if physiotherapy is done, she will not get any pain in the left hand. On the facts of the case. in. - 3 4 my opinion, the total compensation assessed ley a BY Tre Tribunal at Rs.45,000/- with interest thereon at G%. - p.a. cannot be said to be on the lower side to warrant. any enhancement. The appeal is devoid-of meérit-and | itis accordingly dismissed, Appeal dismissed.
Yn/ata.
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