Karnataka High Court
Sri M Murali vs Sri Sundar Raj on 21 September, 2010
Bench: N.K.Patil, K.Govindarajulu
'A AND '~
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 218'? DAY OF SEPTEMBER
PRESENT
THE HON'BLE MR JUSTICEN I{"I'5A1;;I'L "*~
AND :
THE HONBLE MR JUS'i'--'I_C~E_ K G'OViNDM?I9IJULU
MISCELLANEOUS FIRST APpEA:;;1No-S025' 'OE 2505 (MV]
BETWEEN:
SR1 M.MURAL-L I
S/OKMUNiKRiSI_+fi'sIA.
AGED ABOUT~3'3' I
R/AT NQ.1'8f7',* L4:TH ~
3RD CR()SS,.
BANGALOB'.E.'X A I ~ ...APPELLANT
(BY Sm IVRUDCEVAT-_é.IriASAD ADV.)
A RAJ.
MUNESHWARA
BLOCK; 49 MAIN ROAD.
5?-*1 CRO AVALAHALLI,
BANGALORE M 560026.
i2l"'THI§ ORIENTAL INSURANCE CO. LTD,
N021. MISSION ROAD,
SUBEAIAH CIRCLE,
~ ----BANGALORE.
4/
i'
5
. '_ Cit/y;£.e. "
REP. BY ITS
DIVISIONAL MANAGER. .. .RESPONDENTS
(BY SR1 M.U.POONACHA, ADV. FOR R2, R1 SERVf§§D. AND UNREPRESENTED] THIS MEA IS FILED U/S 173(1) OF MV E-;':C::TvA::(VL}A"1'i'J:,'S"""i?l THE JUDGMENT AND AWARD DATED: 13.0.1...2_(3Q5=PASSED .. V' IN MVC NO2255/Oi ON THE FILE OF 'ifHE4":8%"H"ADDLA_g JUDGE. MEMBER, MACT-4, CoL§RT_Q1«'; s1_v1A_LL_ CAUSIEQS,' BANGALORE, SCCH No.4, PARTLYéALLOw1Nr3'1fHE CLAIM PETITION FOR COMPENSAITO-N ENHANCEMENT OP' COMPENS__ATiON."' V THIS APPEAL CQMENG oNj,'Eo'E_. ffars DAY. N.K.PATIL, J., DELIVER_ED_ THE §*QLI,Qv.r1Ne:
r;mnG1v:5.rarT Q This is judgment and award:,_Ada.tedVVVllzfiyig2Q>O5:Tp--assed in MVC 2255/01 on the file of tli'e.__'MQtt5r_ Claims Tribunal, Bangalore "'i'l1e by its judgment and award of Rs.35,000/-- with interest @ 8% from th"e._date' oftthe petition till realisation on account of the injiiries it sustained by fie claimant in the road traffic 3 ,_N.._,a»--«~ ..__~---« :
accident. Being aggrieved by the quanturn of compensation, the claimant has presented this
3. We have heard the learned counsel .
for the appellant and the learned'eCoupnselV''appealrir1gp.fo': ' it the second respondent / insurer.
4. Learned counsel for loothethe parties after careful perusal and due deliberation §in'::tl'_1e to the age. occupatiori-'_ sustained, fairly submitted ---- with interest @ 6% PA. may to the compensation a\fi7a1TFl.€d "14§Vibui'1al'.*. of the learned counsel for the parties as stated supra is placed on record. ' 76. The appeal filed by the appellant is allowed in ..._part. The judgment afi award of the Tribunal is f J:
I modified awarding a sum of Rs.20,000/-- in addition to the compensation awarded by the tribunal \arith4.i:ri'ter«est @ 6% P..A. from the date of petition till rea1i_sa_ii'orrwV.'i'1a and final settlement of the claim,
7. The second resdpovfident/'insuradinee~._j(:ernpany=.L' shall deposit the Rs..20,0QO--,/x{"'vwi'th irrt'ere.stVA,.:w1th1n a period of two weeks fh.ei:dva're'V:.of»'receipt of copy of the judgment; _aw:ard;' i i frhe by the insurer, the same aha}! be of the appeflant.
Gfficeto dravftyhe award accordingly. sal-
Judge Sd/--
Judge