Karnataka High Court
Minor Sudhir vs Smt Rathnavathi S Shetty W/O S Sunder ... on 18 November, 2008
Author: Huluvadi G.Ramesh
Bench: Huluvadi G.Ramesh
IN ':'1Ȥ:: HIGH coma"? or: KARNA'I'AI<A AT HANGAI;c;:Rg:.' ~ _
Dated this the 18"' day of Nevember , ' " 5'
Before
'IHl:' HON-'_BI.E MR JHSTYCE Htktg. o*z:4_9§3' ::; .'m%4.3z£s;;%.___ ; T 7
Between:
Sudlfir (minor), 14 yrs .
Rep. Eay father Saqfeeva Devaciiga! _ '_
Rfo Patelmaznane, Ampmu Viliagfi A
Kundapura Tq, Udupiflistxict _ V
(By Sri Pavan Chg;§cir$;;1sh§::y;:'--.A&.;.}
Ami'
I Stfit yfrs-- V
W350 S ~-
Rfo I'a1e13ra:I;-£16', flfiilage
Kundéptgra Tq, Udupi Disifict
_ 2 ,, ._;:i£;.m3 India Insiiafincé Co Ltd
~ Bysfits Branch
V g 3 Kunaia;31;ra,._I{unciapura Tq
- T "1}d11pf{?ist;fic:.
(33: gm Adv.)
Misceilanemss FirgAp;ré::£_ 114%)' 2a:96T.(2i4?}:5;_, .
Appeliant
Respondents
Tizis. §<"irst Appeal is filed under S.i73(1) of the Mater Vehicles Act to set aside fllfi: judgment and award datad i3.9.2%6 in MVC j 3.83-!.20{¥44 by the Addt MACE Kundapura. This First Appeai coming on. fear Hearing this day, the Court " hééfivered the foilowing:
J {§DG:'5{l:'NT T}1is appeal is by the claimant being net satisfied with_ V. passeé by the Addl. MACT, Kandapur in we 3s5:'2o04 on "*£*i.¢'"_f H shim petition is fiieti seeking cmnyansation of -RS' éi,~22,SQfif- 2 ' :7 On 21.1.2994 arcund 9.15 3.111. near Gaizdizi :::::.:3.;5_, Kundagiu ;%13.i:~;_:
claimant was standing en the westcm sidé;--..§)f thé 'naiitmai hi§g}i&§v'a§; ,3 * trax bearing No. KA 20 M 3713 .p"du;§i' 'tsixiafds Kundapur, daahed :0 the claimant in a :.«;gi_i'j%«1mdf_}~;eg;agei2iz_':;i§nn¢r due to which he sustained gievous énjmfies. Thq piaim jvvtczi' be filed seeking compensaticwii statiiég'i§;at_;hi:. ixisgsred with the 2" respondent. The petition W3S"'2"§>SlSf§'«€i.' having faised fear issues for conside:ra§i.rm, haV*ifigViieid.ihat .£l1eié.<.;ciden£ was éue to the negligence en the xfzart sf {él(i;EifiV€f c~:§t}1c awaréed 3 sum sf Rs.28,05{)z'~. Being not satiisficii " with ..;é31j1e, ciaimant is before this Caurt seeking for enhanwriiént.
Hearxiihe counsei representing the parties.
A " claiinzmt is said to have sufiisred injury and as per the wound them is as fraeture of the right hummus and blunt injury an the ...iéV£0mach. The dado: who treated the injured PW 3 has also been examined. 4%"
of petition {iii deposit. The responders: insurer shali deposit the_sém§:+.'u titres: months. App-e:a§ is aflewed én part accordingly.