Karnataka High Court
Santhosh S/O Ganapathi Bhagodi vs Maharastra State Road Transport ... on 18 August, 2008
Bench: K.Sreedhar Rao, B Sreenivase Gowda
IN THE HIGH COURT OF KARNATAKA CIRCUIT BENCH AT GULBARGA DATED THIS THE 13TH DAY 0? AUGIJS1' f2i>'c§85 »' PRESENT THE HON'BLE MR. JUSPICE .K;'-~SREi£I)f§AR_ R}}§oQ{Mv'%--% AND H % . A N THE Momma MR. Jus'r:cf. B.'%m,s.n:vgs,n: GOWDA M.I5'.A_. ~ BETWEEN:
Santhosh Major, Ooc::VMclaWa3}:;, H , R/o Bheemathi; V % Gulibarga Tq. 'cg Dist.' * . APPELLANT V. K (BY SR I' U... §--~zAi«2AY'AN, ADVOCATE) s taa; Road . B<"3mbay~B, By its 'Director.
L 2. ' 1:951:19 shanks: Jadhav V - Age: Maisr; Occ: Driver, =E'éo.38785/91, _M.s.z=2.fr.c. Depot, "'«DI1a111r, Dist. Bced, VA -(Manamsua State). RESPONBENTS ~ gs? sm ANGADI ASSOCIATES, ADV. FOR R-1, xwrxcra TO R~2 IS IIHSPENSED WITH) aE/ THIS M.F.A. FILED U18. 1730) OF PRAYING TO ALLOW' THIS APPEAL; SET ASIDE TH-E; JUDGMENT AND AWARD OF THE PRINCIPAL mmr<:tjc;~'r JUDGE AND M.A.C.T., GULBARGA IN Mgvp. No.24a;'2ot32'_'_..V DATED 8.8.2003.
This M.F.A. coming on for cams giay, RAG. J, delivered the followingr Sri. U. Naxayan, power for the appellant V V The to be working as a cook in the Hotel. % proof, no income proof is produced, In thc"'3€.?n§§enm di'. income proof, the income of at Rs.2,1()0/~ pan.
2. saiistained fiacturc of right leg in a momr {rehiche ' véritiésulting in amputation of ugh' t lower limb hip. 'séneciuxe 1 of w.(:. Schedule indicates that the of disability is 30%. The income loss "T%p';epo.%aonam to the disability 30% of Rs.2,100/- is 'Rs;V1,680/~.
CV
3. On n=:--~assc-ssmcnt of facts and cvidcnce, the is entitled to compensation of Rs.1.00 laid: for agony, Rs.l.£)() kakh towards loss of»AA9v9,menifies;*- : »»T}ie*_ petitioner was in hospital for one yczia-;' :1.i}oz4:«:i1;1.s..' compensation of Rs.3S,O0O[ - "and u expenses is awarded. Thc is for Rs.3I,500/~ (2,100 x 15) for uéafigzcnt period, Rs.50,000/- to: including repiacement of v....(€i§zcomc) x 12 (Months) x 13 = fi§j»;..'V3",'c*;é,r3é::)1'4-V towards loss of futum incozgmc on In :31! the petitioner is entitled to 4E'§.s.6,79,380/- wiminamst @. 6% p."a_i'fium ofipetition till payment as agamst by the Tribunal.
X ' appeal is auowed in part. sdI-
'Judge Sdfé}, Tudqe '§