Karnataka High Court
Gopal vs Shivasharanappa on 29 June, 2010
Bench: K.Sreedhar Rao, K.Govindarajulu
IN THE HIGH COURT OF KARNATAKA
CIRCUIT BENCH AT GULBARGA
DATED THIS THE 2913 DAY OF JUNE, 20.56 ' ;»-.j: r.-
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wuwxNoa1036/2004g1037r;004,1038/2004,
1039/2004,1040/2004,1041/2304;1042/2004,
1043/2004;1044/2004;1045/2004;1046/2004,
1047/2094.1049/20G4f8076/2003»8077/2003,
8078/2003,8Qz9/2003,8080/2003,8081/2003,
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IN MFA v'N6';'3a??;5_/ ' ~ »
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._ g5GE;49YEARs ..... ~
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SAVEFA D/O GOPAL
"*AGE:11YEARs
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2
APPELLANTS No.2 & 3 ARE MINORS
REPRESENTED BY THEIR FATHI-ER~GOPAL
~APPE3LLANT NO. 1
ALL ARE R/O GUNDALLI TANDA
TQ. SHAHAPUR
DISTRICT GULBARGA APPELLANTS
{By Sm'. BABU H METAGOUDA, ADV,.}.L*'
AND
.1. SHWASHARANAPPA _
S/O RAMACHANDRAPPA 1i'LBv?;ALE'I- _
AGE: 44}IYEA.RS " I '
OCC:Ij)RIVE-R 1 _ -
R/O HASAIRGLIIIDAGI
TQ SHmLxP_U§.,._~;'. ' 4.; .
DISTRICT GULBAR»GAI..'j;. 7'
NAIGAPPA .,SH§£TTY' I ' .
AGE: Ix.-IALIOR. "'OCuG:"BU'S_INE:SS
R/O .1 I,+'22,-- SECTOR
VASHITEELANA, BO1\«'IBA.Y [l\/IAHARASTRA}
ix.)
3. I;IATIDNAL"'INS RANGE OO.LTD..
.....
I . _, BY1 DIIJISIONAI, MANAGER ~ _BELA§}UNDI"COMPLEX.
._ 'x_CIULB1-\.RGA»" RESPONDENTS 'TI~IIS"MfrA FILED U/S 173m OF MV ACT AGAINST . THE".;IUD'GI»IE:NT AND AWARD DATED:29.8.03 PASSED IN 'Mvc: NO.:'~;9/1999 ON THE FILE OF IV ADDLDISTRIGT "JUDGE AND MACT--5, GULBARGA. PARTLY ALLOWING ' CLAIM PETITION FOR COMPENSATION AND SEEKING \ 3 ENHANCEMENT OF COMPENSATION AND TO HOLD 3RD RESPONDENT INSURANCE COMPANY L§ABLE '1'O'.P--AY THE COMPENSATION. ._' j_ IN MEAIo36g200A :
BETWEEN KUMAR S/ O TIPPANNA RATHOD AGED ABOUT 25 YEARS OCC: COOLIE R/AT GUNDALLI TANDA «_ TQSHAHAPUR, ~ I _ DIST. GULBARGA ",...;_APPELLANT {By§S1"i'gB_ABU:__H METAC§L?DDA,V:';ADv.,) I. NAGAPPAS AGE: M.AJOR,«.._OCC:.BL1sI.NEss R/AT 1 1/12, c:fOsMOs.. SECTOR VASI 1THATNA,'=MU1\'/I}3A1_ '
2. '§'H'E.NA'l'IONAL INSURANCE CO. LTD, UDUPI,_THROUG}{ 'ITS DIVISIONAL , A/IAI~»IAGER, BILAOUND1 COMPLEX ' . OUvLBARGA.._ RESPONDENTS . {By1'--'s;i'A'9J:ANvENDRA REDDY, ADV., FOR R2] IVEFA IS FILED 'G/S I73 [1] OF MV ACT I988.
»AOAuN::~T*';rI~1E JUDGMENT AND AWARD DA'1'ED:6.fE1.2003 ._PA=:sED"' IN MvC.NO.I22/99 ON THE FILE OF IV "~,ADDL:_DIsTRICT JUDGE AND MACT V, GULBARGA, PARTLY ALLOWING THE LAIM PETITION FOR COMPENSATION 4 AND SEEKING ENHANCEMENT OF COMPENSATTON AND TO HOLD THE 2ND RESPONDENT-INSURANCE COME?ANY ALSO LIABLE TO PAY THE COMPENSATION. ._' _ IN MFA 1037/2004 :
CHAVALIBA1 W/O DEVAJI RATHOD AGED ABOUT 55 YEARS OCC: COOL1E R/AT CHATNALL1 TANDA' TQSHAHAUR, _ ._ D1ST; GULBARGA (By :Sr~:: H §vtj3;TAG'UDDA, "ADV. ,) AND _ I . _ . . .
1.. A' AGLE3 MAJO_R...VOCC;«.BAUvHS1NES R/AT 1 1/ '12,V'C OSMOS__SECTOR VASI; THANA.,MuMBA1 ya.) THE NA'I'1ONAL' INSURANCE CO. LTD.
; 'EEDUPI, THRGL§G_P{ TTS DIVISIONAL A D "C'MANAGE'.R, BILAGUND1 COMPLEX " ~ GU.LBARG'A__ RESPONDENTS 1' ~. (B3}'.'Sr:":s?IANvENDRA REDDY, ADV.. FOR R2) _ firms -MFA FILED U/S 1'73 (1) OF MV ACT AGAINST Tm-D'GMENT AND AWARD DA'l'ED:6.11.2003, PASSED :v:vc.'NO.123/99, ON' THE FILE OF IV ADDLDISTRTCT ._ "'JODG'E AND MACT V, GULBARGA, PARTLY ALLOWING THE
- CLATM PETmON FOR COMPENSATION AND SEEKENG S ENHANCEMENT OF COMPENSATION AND TO HOLD THE 2"?) RESPONDENT--INSURANCE COMPANY ALSO TO PAY THE COMPENSATION. _ IN MFA1038(2004 :
B_1:3_T;W__EE_N TEJRAJ S /O RACHU JADHAV AGED ABOUT 25 YEARS OCC: COOLIE R/O GUNDALLI TANDA.
TQ SHAHPUR _ ._ . A v DIST GULBARGA (By :Sriq13I'\BU[:H IIIETAGIIDDA, "ADV. ,1 I. NAGAPPA';i'f-3 AGE: MAJOF.,_..OCC;..BIISINES R/O 1 1/12, COSNIOSIAASECTOR, VASI. MUMBAIU
2. T}I--E NATIONALINSURANCE CO. LTD.
IIDUPI, THROuG_I_eI.ITS DIVISIONAL MANAGER A A "BII;AGU'NDI COMPLEX * --» GU.LBAi?~1GA _ RESPONDENTS " ~. (I33}".;SrI'I:}IANvENDRA REDDY, ADV., FOR R2) I 'THIS MFA FILED U/S 173 [1] OF MV ACT AGAINST 'TI-IE JUDGMENT AND AWARD DATED: 6.11.2003, PASSED
- _ JINvMv.C.NO.124/1999 ON THE FILE OF IV ADDL.DIS'I'RICT " ,J=IID--GE AND MACT V, GULBARGA, PARTLY ALLOWING THE CLAIM PETITION FOR COMPENSATION AND SEEKING 10 IN MFA 1043/2004 :
BETWEEN GENU S/O TOPU RATHOD AGED ABOUT 25 YEARS OCC: COOLIE R/AT CUNDALLI TANDA DIST: GULBARGA _ APPELLANT (By Sri 13AEU:H~ADv..) H N I. AGE: MAJO,R;..QCC. .13_U'S.INE'SSv R/AT 11/ 1.2;' ,COS.MOS'j SECTOR:
VASL._f1'I~II°11$I;.:\~.«:_;1y1LI1.I_15s.1>II'I " % THE N_ATIONA1,:'I11SUI§ANCE CO. LTD., UDUPI,rrI~IE.OUOIfI'ITSDIVISIONAL MANAGER, BHA"GU--ND.I COMPLEX CLILEAR-CA RESPONDENTS Ix) " {By S11 MAJ\TPE1q'DRA REDDY, ADV., FOR R2] _ 'V _ "TI1--IS1MEA"-PILED U/S 173 (1) OF MV ACT AGAINST '1HE...,;UDG_MEN*I-"AND AWARD DATED: 6.1.1.2003, PASSED . IN A/_IvC.NO'.011--.:;A9/99, ON THE FILE OF' Iv ADDLDISTRICT
-V JUDGE AND 'MACT v, GULBARGA, PARTLY ALLOWING THE '-CLAIM" PE'II'I'ION FOR COMPENSATION AND SEEKING ' ..fENH:'§,NCEMENT OF COMPENSATION AND TO HOLD THE _ _ 'ENP-.P.ESPONDENT--INSUR,ANCE COMPANY ALSO LIABLE TO PAY THE COMPENSATION.
11
IN MFA 1044/2004:
BETWEEN BI-{EEMU S/O THAKRU RATHOD AGE; 32 YEARS, OCC: COOLIE R/AT GUNDALLI TANDA TQSHAHAPUR DIST: GULBARGA APPEELAAII' u (By Sri BABU H METAG.Ij"DDA,
1. NAOAPPASSVHET'Tyj_V_v" I AGE: MAJOR,'QCC:6BUSI1§§ESS"~--_ R/AT 11 / 1'2, 'EOSMOSASECTOR---." A VASI. 'I'__HANA 'M.IJMBAI_ .
Ex.) THENATIONAI,._INSIJ'PANCE,Q01 LTD, UDUPI, '*I*HROU?:.H ITS DIVISIONAL MANAGER, II'NDI-~COIvIPLEX GULBARGA V _ V' _;f' (By Sri MANVENIJRA REDDY, ADv., FOR R2} 'V IVIEA FILED U/S 173 (1) OF MV ACT AGAINST <.,f1'H,E"IIUDG~IvI'EN1i_AND AWARD DATED;6.II.2003, PASSED ... RESPOND ENTS IN IvII.rC;vNjCn_13f(I-/99, ON THE FILE OF' N ADDLDISTRICT JUDGE ANDMAICT' V, OULBARGA, PARTLY ALLOWING THE _ CLAIM Fi'E'I"ITION FOR COMPENSATION AND SEEKING '.ENI~IANC_EMENT OP COMPENSATION AND TO HOLD THE "RESPONDENT«INSuRANCE COMPANY ALSO LIABLE PAYTHE COMPENSATION.
12IN MFA 1045/2004 :
BETWEEN ANITABAI W/O.GANESH CHAVAN AGED ABOUT 25 YEARS -
OCC: COOLIE, R/O.CUNDm.LI TANEA fl 1' TQSHAI-IAPUR v DIST: GULBARGA -
.........
Ex.) 3 (By Sri. BAEU H METAGIIDDA, NACAPPASSHETI*YH_V_ 1\»1AIIOR,OCC;B_USINESSg _ _ R/0.11/ 12, CO-SMO_S SECTOR' = VASI, T:HAI*JA,i'l.MLINIEAI" . LTD., UDUPI, TH;ROU:3I: ITS DIVISIONAL MANAGER, B.ILACU1\?D'II'--C0MPLEX GULBARGA _ 3 _ RESPONDENTS _ [By SN NIANVENDPA REDDY, ADV., EOR R2} MFA 1#*I'L-ED" U/S 173(1) OF MV ACT AGAINST JUDGNIENT_AND AWARD DATED:6.11.2OO3 PASSED IN I';/'_l_'_\Z.CLi\1:'(}:.,:13AViv'#99 ON THE FILE OF Iv ADDLDISTRICT JUDGE AND?/iACT--V, GULBARGA, PARTLY ALLOWING THE PETITION FOR COMPENSATION AND SEEKING "'V.vAENPIANCVEMENT OF COMPENSATION AND HOLD THE 2ND _ ARES-P(E3NDENT-INSURANCE COMPANY ALSO LIABLE TO V' PAY THE COMPENSATION. JL/ 15 IN MFA 1049/2004 :
BETWEEN SEETABAI W/O GENU RATHOD AGED ABOUT 34» YEARS OCC: COOLIE R/O GUNDALLI TANDA "DQ. SHAHAPUR DIST: GULBARGA API>ELI'.AN"I; {By Sri BABU: ADV. J
1.
MAJOR,4'O'C4Ci:._E;IS:NESS . R/O 11;/_12.;I 'COS2vIO4S»SAECTOR;.;vASI THANA_M»UIVIE:A_I;_ ., 'V - *
2. THE N:'x'I'10'I'§L%1, ID~ISURPxNCE CO. 1111)., UDUPI, .'rHI:2.O'tIG.IsID'I1.jS«-DIVISONAL MANAGER BILAGUNDI CO}\?IPL.EX., GULBARGA ._ "
(§:3y Sri MAI\:"v--*7ENDRA REDDY, ADV., FOR R2) RESPONDENTS '1"H'IS_ MFA FILED U/S 173 (1) OF MV ACT AGAINST ;ILIDGI»IENfI'~..AND AWARD DATED:6.11.2003, PASSED IN.MVC.N'O_;'_v1_3i};/1999, ON THE FILE OF Iv AD1:)L.DIST:R1CT JUDGE AND' _1y:AC'I' V. GULBARGA. PARTLY ALLOWING THE 'VCLA13/I.' PE'I'1TION FOR COMPENSATION AND SEEKING
1. 'ENIs1ANCEMEN'I" OE COMPENSATION AND TO HOLD THE ..f2ND'"=.RESPONDENT~INSURANCE COMPANY ALSO LIABLE A. TO' PAY THE COMPENSATION. %._ 17 R/O GUNDALLI TANDA TQ. SHAHAPUR DIST. GULBARGA APPELLANTS {By Sri BABU H METAGOUDA, ADV.,) AND
1. 7 M.
3. V? QULBARGA-.
SHIVASHARANAPPA S /O RAMACHANDRAPPA ABZALE AGE: 44 YEARS, OCC: DRIV--I3.R"--. " -._ R/O IIASAROUNDAC'I~,.. T<_;i.SHAlIAI:iUI2 DIST. GULBARGA ' ' I * 2 NAGAPPA S4._'SHETI"YW' _ _ .
AGE: MAJIOICQCCEABEISINESS' I R/O 1 1_/A22 CIQS.MAS_SEZCT0fi' I . VASHI BOMBAY "
IMAHARASTRA4 NA;IfIO--NAL II&fSIJRANCEv---CO.- LTD, UDUPI . A BY ITS IDIVISIONAL. MANAGER BILAGUNDI COMPLEX RESPONDENTS SrI..MANVENDRA REDDY, ADv., FOR R3} THIS"~.VME'tAV"P"ILED U/S 173(1) OF MV ACT AGAINST TPif:2__JUD(3Ivi}'EBsiT AND AWARD DATED:29.8.03 PASSED IN V . MVC"'-N055'/'I999 ON THE FILE OF IV ADDLDISTRICT '-I,IUDOIS:_A;-ND MEMBER, MACT-5, GULSARGA, PARTLY "j;.ALLOIArIN'O THE CLAIM PETITION FOR COMPENSATION T SEEKING ENHANCEMENT OF COMPENSATION AND 18 TO HOLD THE 3RD RESPONDENT-INSURANCE COMPANY LIABLE TO PAY THE COMPENSATION. ' IN MFA 8077/2003 :
BETWEEN I. HEMLA S/O LAXMAN AGE: 45 YEARS OCC: COOLIE go RAMIBAI w/0 HEMLA AGE: 44 YEARS __ ;
OCC:COOLIE_ '
3. GERIS/O3..HE:MLA."--A "
AGE: A ~ occ:c'QVo:,11§;_ " _ '_ R/Q G.IJ_NDALi;1,__ TMIDA' Tg. SHAHAPUR3.' .
DIST. (}U£.BARGA ' ' ...APPELLAN'IS my sr:"3A}:§u EiI:""_;?s/EAETAGUDDA, ADV.,)
1. ' v ., SHIVASHARANAPPA V _S/Qv4I«2AvLo;C:;1ANDRAP1>A ABZALE ._ " .A(}E:;« Y}}:ARs ' occ; 'DRIVER 'R/0' HASARGUNDAGI.
TQ,SIr1A1-'LAPUR .. , _DIs*i".cxULBARGA NAGAPPA S. SHETTY MAJOR. OCC ESS 20 OCC: COOLIE R/O GUNDALLI TAN DA TQ. SHAHPUR DISTRICT: GULBARGA [By Sm' BABU H METAGUDDA, ADVN} ffg., SHIVASILARANAPPA S/O RAMACHANDRIAj3PAAB219ߤ,E "
AGE: 44 YEARS ' OCC: DRIVER R/O PIASARGUNDA__GI»_ Tg. SHAHAPUR ,' DISTRICT: GIILBARG_A" T NAGAPPAS'.
MAJOR,«~O'CC§Ij_BUSINESS _ R/O I1;/$2;'COSIVIAS-SVECTOR'=_ VAS_H_£_'I'H.ANPi.;;,BOMB.A'1' [MAHA£RAS'I'RA] NAT1NO--AI§ LTD. , UDUPI, «BY ITSDmSIO.NAL MANAGER BILAGUNDI COM.PLEX;, GULBARGA . _ RESPONDENTS SP1 MANv--EN"DRA REDDY, ADV., FOR R3} ' ' U/S 173(1) OP' MV ACT AGAINST TIIE--.,rODC;A/_rEI~;T' AND AWARD DATED:29.o8.2oo3 PASSED IN MVC ,NO',jS1/1999 ON THE FILE OF Iv ADDL. DIST. ; JUDGE "Ea MACT-V, GULBARGA, PARTLY ALLOWING THE A 'CLAIM PE"I'I'I'1ON FOR COMPENSATION AND SEEKING . 4' ..f'ENPIA§\TCEMENT OF' COMPENSATION AND TO HOLD THE " . 'SimEESPONDENTINSIIRANCE COMPANY LIABLE TO PAY THE COMPENSATION.
APPEL1.;ANTsV:-..f: J _ 21 IN MFA 8079/2003 :
BETWEEN
1.
AND HEMLA S/O A AGE: 49 YEARS OCC: COOLIE R/O GUNDALLI TANDA .
TQ. SHAHAPUR DIST. GULBARGA RAMIBAI _ V j » W/O HEMLA. AGE: 44 YAE2:._1:;S_V SOCC: COOLEE R/O GUNDALL_I_ TANDA' ii';
TQ. SHAHAPUR' DIST. QU§;;3AiR,(;;;_A'~ 1; QWAPPELLANTS [_B'3r.V%S1~i'V«1Sj+{x_fSLJj'i1::1\;iE',£t2§§g(:y_Lii)DA, ADV.) SHIVASiiARA1*\IA:§h4\':"'*---- ' ' J S /Q RAfv4ACHA--ND~RAPPA ;{\GE:. 44 YEARS, OCC: DRIVER _I~L4\.SARGUN--DAG1 é . 3 'rQ.'SHA'i1.APUR S "DIST_."GU1f'BARGA A ""1\%AGA;§1%AA;'S1S SHEITY "««.MA.«jOR;--"'OCC: BUSINESS F{/ O' 31 1/ 22. COSMAS SECTOR A' VAS-H1 THANA, BOMBAY EMAHARASTRA] " LQATIONAL INSURANCE co. LTD.. UDUPE.
22BY ITS DIVISIONAL MANAGER BILAGUNDI COMPLEX, GULBARGA RESPONDEN_TS ' -- '. 2 V {By Sri MANVENDRA REDDY, ADV.,] . '7 THIS MFA FILED U/S I73{1)=..1OE_-Mix ACT. AGA'1NSTg THE JUDGMENT AND AWARD DATED: '2.9.8.03 _PASS'ED:.' 'IN "
MVC NO.62/I999 ON THE PILE_ OFVIV ADD_L.D'ISfIfR¥CT JUDGE AND MACT-5, GULBARGA,'PARTLY.ALLOwiNG THE CLAIM PETITION FOR COMPE.NSATION AND SEEKING ENHANCEMENT OF COMPENSAT1ON._AN~D TO HOLD THE 3?"? RESPONDENT--INSURANCEI_C§OMPA:$1('LIABLE TO PAY THE COMPENSATION. " V ' IN MFA S080/2i)O:{;:I:_I?"*' BETWEEN 3 4' GOPAL SIOVPOORYAQV' . AGE: 49':YE-ARS, OC-CICOAOLIE' -
R/O GUNDALLI ~ TQ: SHAHAPDR., _ E GULEARGA DIST APPELLANT
[By SITBABU H METAGUDDA, ADV.,) I. I ,SHr\f_ASI%IARANAPPA "S/O._'RAh/IACHANDRAPPA ABZALE AGE:-44 YEARS, OCC: DRIVER ' .. VCR/OI-'HASARGUNDAGI I 'SHAIIAPURTQ ' GULEARGA DISTRICT 24
3. VIJAYA S / O HIRASING AGE: 10 YEARS
61. PRASHANT S / O I-IIRASING AGE: 8 YEARS
5. LALITA D / O HIRASING AGE: 6 YEARS
6. SUSHILA D / C) HIRASING AGE: 4 YEARS
7. YASHODA D /0 HIRASINQ AGE: 2 APPElLIJu\IT'S2'_1'O_'? ARE"MfI.NORS UNDR GUARL'§A1"'IS_HIP OF APPELLANT NO.1~ IjF'EMLIB.A;{ "
ALL ARE" R/ Q GLINDALL1. _TANDA SHAHAPURTQ " _ ' GULBARGA }3.IS'1'RICT7-. APPELLANTS {By s£i"Bm3U H ME'1'AGUDDA,ADV.,} 1.1 'SHNASM-:RANAppA /QVRAMACHANDRAPPA ABZALE AGE; 44 YEARS, occ: DRIVER 'A T R/OHASARGUNDAGI V. "SHAHAPURTQ * GULBARGA DISTRICT
- '.
25!\.J NAGAPPA S SHETTY MAJOR, OCC: BUSINESS R/O NO.11/22, COSMAS SECTOR VASHI THANA, BOMBAY {MAHARASTRA}
3. NATIONAL INSURANCE CO. LTE5}, UDUPI, BY ITS DIVISIONAL-MANAGER BILAGUNDI COMPLEX "
GULBARGA ' RESPONDENTS [By Sri MANvEN'D_I%A R3} THIS MFA FILED AI.II,.I_s'_ -.1735.) OI: ACT AGAINST THE JUDGMENT';AND AWARD DA'IE;DV:29';8.03 PASSED IN MVC No.68/41.QV99Ii'§A'*"'ON FILE ,OF"'I'V ADDLDISTRICT JUDGE AND VPARTLY ALLOWING THE CLA1MvPETI"I"IQ_N FOR VCOMEENSATION AND SEEKING EN§~1AN(3EME1'J'T_vOF'7fVCO1VI1?EN'SA'1'ION' AND TO HOLD THE 3RD RIESPONDE'N*I1f:INsURAN--cE- COMPANY LIABLE TO PAY THE cOMIé'ENsAr.IVO1\I;». IN MFA--8o8Gu/2O03':"' 'W/O G'OV'I.NDAI~ , AGED 'ABOIJ3? 34 YEARS OCG; COG1._IE;,- '
-V R /AT' NAYKAL TANDA '7i'Q.SHAH__P;PUR * 'V.'A.DI3T;_.GULBARGA APPELLANT {By Sri BABU I-I METAGUDDA, ADV.,) $£/ 28 SR0 RESPC)NDEN'F--IN'SURANCE COMPANY LIABLE Tojmy THE COMPENSATION.
THESE APFP-3AI.S COMING ON FOR PAYMENT OF PROCESS EEE THIS DAY, J., DELIVERED THE FOLLOWING:
JUDGM_E_N'I' All the appeals peiftain for in respect of the accident at 1.30 am. in the night near L3h0t1' Shahbad~ Gulbarga road.l--..:,!3l No.KA--20/2766 was stones from Wadi to Bornbayvgv 'llie'_Alo'Ij*r_yV .a(:cident resulting in death of 9 persons; .ot1tpof minors. Besides 13 inmates are injured. The injured and deceased were taken to Govt.
. hosp'ita1;.,Gnlbarga. (5neDevaraj, who is an appellant in MFA lodged a complaint before the police to the e_flfect.tlf:}l'2ji;?tAll1ir11Self and other 28 persons boarded the at.v}A?\'§1"adi to go to Gulbarga. The dependants of the "de~:::e_ased and the injured have filed petitions seeking compensation. The Tribunal awarded compensation to the 33
6. In the alternative, it is argued that iri*espectiye'.of the fact whether they were travelling with the goods." the insurer would be liable under Clause 13 V-- View of the decision of this Court repcorted'lnv 3885 [BRANCH MANAGER. M/ CO.LTD.. VS. KALAVATHI reference to Clause B of obserlvations were made in para 6 of the it i l "6. these; on a perusal of the ~recor=d., it.._«i:if:-.eenllthat under a policy of insu:ariie_le;'&_gissluyedilirir terriiisllfolfl Section 147 of the Motorl"\?.ellJicles:'§gulihereinafter referred to as Act' is no obligation to cover the of a goods Vehicle. Before the $1/1bstitution'of* the clause "injury to any person" in l47{'l}v{.h.}.{Ai} with "injury to any person, ¥ir1Qlu.ding'*~.Vowner of the goods or his authorized carried in the vehicle", by Act 54 of '* ,__4l'':99v4,,"@§j_tfi effect from 14.11.1994, it was not possible to that the risk of the charterer or his at representative carried in the vehicle, was covered. situation would explain the insurer seeking to cover the risk to the charterer or his representative carried in the Vehicle, on payment of additional 35 "I00. Carriage of persons in goods vehicle -
(1) Subject to the provisions of this rule, no person shall be carried in a goods vehicle:
Provided that the owner or the hirer or a bona fide em'p15fye:ésaA¢ of the owner or the hirer of the vehicle carried frceof 1 V' or a police officer in uniform travelliiagonl d1;1ty--lI,1nay.l_§3e carried in a goods vehicle, the totallA'«nu7mlber of _person's_l"--3¢,lvvl.: carried, -
(i) in light tran§p:or't. ._ goods'. velhi_cle_ having registei*ed than 990 kgs. 'Not V' 'V 1.
(ii) goods vehicle imt n1oretl3.an__threve; and ._ {iii} goods vehicle not more than seven:
l=,Ij5roVildedllprovisions of subwclauses (ii) ol the above proviso shall not be applicahlewto the vehicles plying on inter-State or the vehicles carrying goods from one ' to another city."
37 {c} where it considers expedient in public interest in respect of vehicles owned or hired by it, and in respect of other vehicles on such inescapahle grounds of urgent nature to be specified.jign.'__lt}ije,l"
order, the State Government may, by"A.lgen.eral'llor:. it special order, permit goods; vehicle_'to"bef_t1sed4_£0r the carriage of persons forathe:.p1;ifploises_laforesaid.rup t f and subject to such conditions. fisgpllniay in specified in the order.
[4] No persons shall be carriedinlany'goodslvehgicle; [a] unless an area;_o~£g_notfless e-than'-0,40 square metre of the floor of open for each Person; and [bl in {1} that.V-suci1.,_pe1*so11' when~carI'ied on goods is '---cizgiiigef of falling from the _ _A it A' _ V [iij._ of . his body, when he is in a it is at a height exceeding three "metres lfrom the surface upon which the Vehic1'e"rests.
provisions of this rule shall not apply ' .__llto irehicles registered under Section 60. 1 (6) No person other than an attendant or llljattendarits required by Rule 226 shall be carried on a 'A trailer which is a goods vehicle."
4/ 43 appears to be just and proper and does not callflfor enhancement.
:5. In respect of MFA No.1038/2004, H has sustained hairline crack fracture' o'n"head.&. "£h_e"'i'1ibt1nal has awarded a global compensationflof t appears to be inadequate. Hencefgithe in MFA No.1038/2004 is ,----granted'"afliglobal corripensation of Rs.30,OO0/~~. 1' if f by if A'
16. the victim has sustvaicned" one tooth is broken. The global compensation of Rs.10,000/'gwitich to be inadequate. Hence. the appel.ij§«antrA.-- clairnarit in: MFA No.1040/2004 is granted a in global eoxingpensation of Rs. 35,000/ -.r_ "*:7.' respect of MFA No.1041/2004. the Victim 'Vrhas slustaiined fracture of right lower 1/ 3"' arm and fracture if .'2l"*<'--l..g 3rd, 4*" Metacarpals, fracture of right femur--pe1vis.
' 'I'f.;e Tribunal has assessed the total body disability at 20%.
48Rs.l,OO0/-- would enure to the benefit of dependants.
Hence, the total loss of dependency would be Rs.;p,_6'9i;Q£jo/e.
[Rs.l,000 X 12 X 14]. The claimants are A' M Rs.25,000/~ towards Loss of expectancy, A towards funerals. In all, the claimants In all, the claimants are entitledvg"t*o_%a stim 0f.$lS?2;~O3;0d0/- A' as compensation as against -- 'a'wa.rcle.r;l by the Tribunal. '
23. In MFA No.8078V/2003, _.~Qvne_jSa_ngeetha is the deceased.eaged..pl2f'}:ears.,_1"Iflyerlparents have filed the appeal seeking'._enl1ancen'lentA g)t"~e;')'1*11pensation. The Tribunal has awarded lcornpensatigcinj. A of Rs.1,08,000/--. In MFA No.8Q79/.2003V;' of the deceased Shanubaj, aged 13 yealjs are eingappeal seeking enhancement of compensation.
the father of the deceased Dexrgaraj, aged. 20" 'years is in appeal seeking enhancement of Tcornpensation. In MFA No.8086/2003 the mother of the spldeeeased Tirupati, aged 8 years is in appeal seeking ..enhancement of compensation and in MFA No.8088/2003, 51 Sri Manvendra Raddy, counsel, is permit.t.ec§_»f§1Vé memo of appearance within three weeks from toéiay. V L" % .a I _ , -. _ 'V ' u 5|! P1*