Karnataka High Court
Smt. Hemalata @ Mallamma W/O Ningappa ... vs Smt. Mallamma W/O Gurupad Harangpure ... on 29 August, 2011
Bench: N.K.Patil, C.R.Kumaraswamy
EX THE HIGH CGFERT GE' KARN,é.TAI£$
EIRCUIT BENCH AI' GULBEQRGEE
§z'¥§E§ "SEES "?HE zsimi BAY QB' AUGUS? u
PRESENT
THE HQEVBLE MRaJUSTiC"EZ--N.'E{_;APz§fii;'._
AND
THE HOBFBLE E\2IR.JUSTI'£i-'ffv--€2;Ri<SI§?E;'£RAéEfQfi5;?Krf;:'
MFA No..:3'Q9éG"éF .§;di1. {MV
BETWEEN:
Eismaiata @ R/§a.§V%:e1::;.rnaj's7*«'/99' Ngngagipa. ?u;j::~u*L
Aged abeut é?.§;€éT:*s.: Qitc: §?%§€§'us€E:::1(i;¥;--~:s.ti§.
R/<3 Ja1ana.;-gzii 'Bijéapixr-;':38ls3;_1'Q.1. '
V _ --f_ " ~ ' Appéliant
{By Sri S.S%AIi;'i¢'i*jif;12_1:&% 1'3t.":1":;'z§gdsr9eéi£é}
AND: A J V
E fiiialiamzzrgéz 5%} hvfiuiiufiéd Haranggara
w.:":§§:e: ififi y€a:*s;..Qc<:: '§B'iiSifi€8S,
"R/G3»~§:§"38§1...3i{}'8g :\§gg'a:;
' ~»1§3~§}8.§'éif~'5'8§ E G L
M 'A
g "She ":'v"£:é"}Q_a;_fz;§::9 Lega;
A ._§4CEC§VE.,«s:3fn:b?a:'£% 86:26:13} Ensurancfi {la E;:s:i.,
ii E'Ei:a;@r,"§€Ead $1 C9' Buiifiing;
C:eE;;:_:£1~RQas§, Eiubéih
= R€S§;18Ii@€f}?;S
'Sfi RE. fiafiageaéa Aévggaie far E2
" _ fsiiaiige ifi R3. éispgnsgé with ¥;'§ §ié.Q5.§8.§§: 1}
2
This ;'v::>,a :3 §i}€::'i '§/irifigf' S$C:é;i{>n 1:23 :1; aivgvixfigcx
againsi {he Judgméni agd Award daieé ®?.S3.2€3.},_i»j;§'£g'§¢V:§;x
is: MVC f§~le.}.62{}/26339 an Ehe file as me: ;:z:a4ié;rgx1§::L':"dc:}£_:--T "
{aims Tribunal N<:».V1 at Bijapur. payily C'i;{.}."§L'{:fiV~i'«'E;;r:')éfi£.':::§,:'VVi;i(i.:'ik\.E' Céaim
petifiea aaé aeieking fer enhanceméam GE{é£}:,{fi@€fE_S€:?;i{}Z1'.~._h A'
This MFA Coming <m _§Q:r {£5121} h:€a:T??'::g}f:h:3 fiagz, , *
N.K.Pati1 J, deiivered the {01E0x?f11.§':' _
This appeajby against: the
impugnsdj. 6103,2011
pa$se;3;__i:; file 0f the Mater
A€cid<§.:1i:§3d,V£§ Bijapur {"Tri%:>una§' far
Shfifi}. '« iis Jadgmemé and Awarci
aw9§§j£EV€!£§ 8; sL§:::.. gf ?3],{}O,§GGG;'- with ifit;ei'e$i aé 5% per
'2é,:§:é1;1§f: '~§f<}V§;.v ___'i§}:$ dais Sf pstéiéan fiié ihs dgie sf
f€.8§§%§i8:3i§{,;i;§ : agamgé {is aiaim Qf {E38 appefiané ai:
0:: accsum 9% a§€a'{.h 95 'she d€C»€8.S€@.
A fiiishaaé GE a§§«3}§a1":': SEE, §'£i::ga§§a Fagjgfll is: '£315 mafi
{zaffic asciéeni 'they: escurrsé Qt: f}5.Gf':Zu2GQ9,
,1 W, »4>*'"2y
5 yNWw,,W
2. T E13 appa:'a11a:':i; has fikid this app§:<1;.3 '
graund that 'she qasanium of (13:13pérzsatien'?';:{w;::fiVé;5A
the Tribufiai is inaéequaie and :éEq{:'§:"es_ :2'nhahf;ém€zii;
3. Tbs Claimant is :1{:35§é'----.§}th€--f'ff}.3;:: tf1e-- '
deceased late Sn: Ningappa &x;}:Q' §~,;@s iifzaiae ané
hcialihy priar ':0 at abaui
22: E5 hsura tljgs Baléur PIC»:
to Mudhol can ifrzcfioricj;?éIé"1g§}<§':i:'i3%1§f'Reg.Ne:>.KA-48/H~
2391 3:1 siéwly anti Caufiousiy
and Mudhol, 31 that 'time;
ihe d:;iVc3f% _0f R€g.N3°CN§;2~?'?O? had
parkgsd; 3:: the micidie 8:? 813 read,
wifi:fi?:>u:'i_; 3:1}; pféca:.:.2ii0§:ar}! meaeures 9;" pfiépfii' gignai.
-whiie hes: Cams nsazhy ihs Eruck, applied
Eizfiiijeg iifiiértgnaieiy $36 meéor Cycéfi éazgchéd '$16
has? ..sié:3:_€ a:m:£ C8i:S€§ Size acéiéant Sue ta iha impact
%i:::':'~...'§€€§ased sasstairaefi grievozig injzgzrées afifé @3552' '£336
anfi S5§iCC{EE};";§3$fi :9 {ha ir:j:::::€3§; GE} £218 sgaé' ii is
Iihe ease ef the apgeilant {he}: the (ieeeased
abeu': $5 to 58 years as 3:: {he date 95 the "
was wexrking as 3; Senior V€t€If'E8;£;'i.Yf'f E3¢:}C§6IZ~:' Ewe' 2:} VV
untimely éeath Of {he deeeasedzfiihnee~fi;ti:2fe"
appeilant has been §80pEfi'_é_IiiZf¢d§ /V;:"he_ t}i§._>
deeeaeeé has soeiallyfifaand eC.r9;§emiegi1§;3ffeete.?i the fife
ef the appeflant. death 0f the
deceased? sh? a ..e:fig%ief".Section 366 sf
Meter '~fe}}ic:';'e;§ against the
Gamer?'__e:iri:fef::".;:}1:«j the affending Vehicle;
The eieim; appefiant haci C01T}€ up
for e0nSi§eerea:i07r: Teibunait The Tribune} in
turn?' after e.sVses'eE:1g"€E:e era} 331$ doeumeniary €fVi§€fiC€
afid et§9ie.e"i3f;a§e1*:a1 an {flee aiéowed the same in p35': 'by
1 .éf;y'af{i§:f1g g§s?:}eE €{)B}§€}'€1S8iiOE1 ea? a 8111?} {sf ?L®§§@QQ§~
wE'é;~}: 8§;'?:; ':72:vL33ieArT'es?: fmm §h€ daie of peiééiien {:13 ihe eéaie ef
2jeaéizeL~§i§}:i., er: the greund {hex {he appefiafii has;
" .'Aefee1:§:ee% ax: e.p§0§::i:z:":e:::f{ en: eomgsaseéersazie gzeug/"ad an
.'V'$E{:§::{}§%i/1§« ef flee dfififf} :3? {he eieeeased and she ie :10:
€n§i§1€d :0 SQQK C0:':1pe:1sa1Eia:: éewaréa _E{:$s:.<_T'~V.§f
dspendsricy and Convefiiienal héafis.
gatisfied with "gigs quantum Qf C0::1pensafi§Q":i ';::'é_2*_€.afe:*?,é'sj by '
the Tribunal, {ha appellant £61': :':3€C.,éSE$;it8Cif3{i' fab
this appeal Seéking enhancéfiisni @§"'v:t91:r;p€T':?}:sQ:{:i:::_::Vf
4, The iearfied fo:;'%:§i€'AVéppeliant
at the autssi subnfiiiiéé'":§V§3 '_'_.'{'rib:1na1 has
Committed g}'fV8..":/'E? gicsiivéi cempensation
zvitimui tcswardgs £083 of
d=3pent:}e:1:v:fj,%uA:"5Té.;ié§, «'{:'€;*;*:v'.3i§r1:§0:1a1 heads: To
Substgzgtigte' he has taken ms threugh
the saiarfk by ths Céaémani at E:§;?7s
Ti':$§lad?§C3ase§§"'aé2;§___'§:arr:§;3g ?18,335g'»~. Sui Of whisk,
a:;§*:.e: ?E2§;'- iewards ?r§f€gs§,:3:1a% '3 {ha
"ii-":3fa;i;'i§:1"2;'3x".i{;:--r;_:ig"TE'i*{ '£9 have deéucieé $S% "sewarfis perssnai
€x;:§%:r:Séj$ ths ésateagfid, afié appiéefi ap;::r<3p:"ia':€
V, :*;:;*:1.i§Ei1§ §i'e§ 3? havigzg regaffl 15$ €236 age {sf 332$ &€C€'aS€d
Aéésiéég :"I2§ 3:26: éeterminsfi 'abs semgezigatiaa iawaifis 3333
%?,M
5;! '""'"'WM
(2
0f depeixdericy 311$ 3150 awaréed €<>mpe:2§ai£§M:éiéaséztsrés
senvesntimzai haada, as it is 1038 sf 9/0r:sG:"'::f_1"3.:1f:'.;..§ti;":§S;5%
i::)Vs and 8;ff€€iUi3IL $0235 05 €SfZ3[E€-'I:1H{;:.~.§I'E1'§:1S§Qf'iEi':ii:i1'i.:Ei1i£fI,
funeral €Xp€:1$e$. In the instaffzi é':~_1S"<é th€_Tz'ibuf;:;éiE_.é;:2é_
Cornmitteci errer in 3101: avg?&§ding" :__h:3 £:~<:>::*:g::é1::s;i:t:0:1"'
zmdér {ha said headsfi. In "Ju.dg.E1E1€nt and
A.Ward,§ gisbal ~ has been
awarded an grcggiriti has got
app0intm€;:?:§"'~ As she is
dischag*gi.n_g:' ii§g.pe:i'missib1e to dsciuci: her
8a1a13§":. ai-. ths Compensatien
texxfardé' #3? T0 substamtiate his
su§2:ii's§:i0n§ "1":<§f 'p»1ai%€d ralianae §:: the decisian sf
'V:':§%V§%§'sfi0:§ f:3:§§:Qh Qf ibis £10131: 3:: the Case: :3? Rsuslha Qfié
a»&:§;3rs».. '§?'§!; f':.§f§?:ze Divisienai Manager; '£'?:e Qriegziai
Egsgrgaseiéempafiy Limiteé mid 35195323? éaieé
"'..,28.§8';2{i%E§ §8;SS€§ in Efvifié §"~E@=1S33§/'2{)§5 C;/W' EVEFE3;
§=§.G.§'%§45fZ§G5, Viaégsygéiz ihig Cauré Ezag Eééiiii '$33? {E122}?
u 'S?§;a§i3§O1"§f amézzrgii éewarés if€iC8Eii€ {ax aid §:r'ef€3si$:1aE
7
'E32; are. is 'as d;€dU.€{€C1, ii: is aisé xazslé séiftiacé iaw that thfi
family p€f1SiO§} mcfiived éy {he sgouse anfi/or Ehg
drawn by gay 0f the dependeni _
compassiefiate grounds, Cannot bfid€duCi€'d-- ::'}::i'%?I€X,V {)5
the judgment of the Apex C0113: éf f.?s;ai*E;{
Verma and also fir: View Qf the--.§v€B setiled i53.x:»;V.jE';:i'._;iVV<i3<>xVr: -. *
in Catana sf d€CiSi01'1S;__f<3I' 0% the
1083 of d€pendenCy., 'ah_¢ deceased has
ta be taken _i:::€:__<') $2113; statutory
amoun: ";:;§%:e§f{§'ss1ona§ tax are to
be judgment and
awa:d *--;§" _{§s:ide by awarding just and
reas<:anabi é:~--. fCO§E'}§€_E1:Sf§f:£}§€3.,':"L
5?';.%:AE*:$ 'a:ga:n$i éhis, the ieamed 9035135} appearing
fQ35___V:*esn0n£i»=é;::'§ N92 -« §:"1S'i1§'€§ CO§.TE€?{Ed€€§) '£25123: tide
§if1'§§?§g§i:€.C§f'j.%1égfE},€E1§ and awarfl gagged by ihe Trébuzzai
i':§Ij§;$:Vé.fi§ prsggar 3:36 @963 rag}: {:33} {gr §EE§€i'f€§'€i1C€. €22
":§%,1§{§'{a::*:ia_*;5 hig S%ib§}:§§SS§§1'}., 13$ suéméééed éhaig if; facé
3
g M
W,,«»
MM
§}'i€E'€ is a $s::trib;::@2*y ::eg1igens::€ 0;: 'aha p 3;f'j§.fGf%:4':h'€V
d€cea$€d alga. it is a sgsciféé: siemd taker: hjirzi" V'
1:116 appeliani has bean a;;3p$i::.té§"-c::; ". c93:§1 pVfz§:;s_sV§0ré;a!:V:€~:--»«
ground 3:}: 3CC€}LE1'1,t of ihé vé:1eatE§«.__0»f-ffille <3'¢.¢e~a$€d~Et:::€:§'._
whatever csalary she is getti:§§';'V-Mthai. s;ha1§_E}eVVAV";iéd:1s{':t€d 'V
éewarés grass Salary' V. th€'.A<i7{3c.§§';s§éé _ ' '<_iei'érr11in£ng
thé compensation anfi :__1(>i eniitleé 'fie
any cempen§aii§3§_ "fiépendency. T9
substantiagié rdiancfi an ihe
C3186 of Bhakra Beets
5-§I(lflélfi«F_,*'I'fli?'f1'if' __I(.;a"nta Aggarwal (Stat) and
Others r'ép«;'_>rié:vdVVin SCC 3663 wherein the Apex
CG{.1§fii'Vh3S §§.é;<:€é Vre1::anc€ on the juégment in '£316 sass
.§?i*«.,#§crb:l@é£.e:._VA';?i-zfvaior Service iii if; R,E£;K; Veluswami
at Page §38 am} Exfiid {hai The gsnerai
:";:Ee._ :a§§*:§£:}§~" is aéways §E'f3'i?3;fi€5i in rsggrdi $0 1:233
' ".. '?;SS€8$i1f§éE1i Gf dwnagss zznéer '€316 Faéal fiissidfinéa Asis
_ ' =w<:é1E Sfijiiiéfia iE8,i"3'i€§}? $13: gay b€§E€§§1: gecrairzg is 3
..._d:€p€§§e§;i by wages of tbs reiavas/:35 éaaih mug: E33
£3 MW»
,1' ,..»w~*"""'""
;/Www.
\.Cf;
taken mic} ae::<::9ur:1:. Under these siittg
1953 ané gain :0 a depegdamé by thé:
aséertained, {he pasition af
::or1$idered separateiy". Thezjefaré;-_ su"§i§::'§gif:¢é
tbs: '1' ribunai has rightly afte§"Vdi1eu€0%:S':iié:éti§n of the
material available V r«j§;$f>1'ri, "awarded giobai
compensation Qf ?1,{}Q.,C2'(_}€3;' 2_V 2%nd"'vi£:E:é1;*fér€n€e by this
Csurt is not
V'E~'Qf2isC§§iL; c3§:%z:fuf£"-.c§::sé:fie:<*::::i£Q:: sf {ha submission
made 7by'--the §€'é{2',:iE:d4 '-:';€§i:IiS'€} appearing for both the
pa:'ii€s§ $33.: €>f:13f';_}<>Ii:11;' :F1_;at arise fer Consideration is:
,«§f'§?€fE:e2!thez;' C{T;'T3'ip€'FlSC7;ii{}T?; awarded by {he
'' ~ 'E'r§:'§;;t:é:§.._ésj;:s: and réasaszabie?"
'?:{"»--,;T§;§{€._ %)CCi.i§'I"€EE€E€ 0f 31% aacidané 323$ the
1.'€§éiEia:.:':."V»é'§?a1ih sf ihe deseasefi ars met if: é}:S§E§E€. Furifzsafiéi is me: if} fiigpuie {hat the fiaceassfi was ":?;«fG19§'s;i§g as 3 363130? V€':€:"§::ary I}Gti'iiZ}EZ érgwifig 8. Saégry if a gum ef ?i§,33S,:'w ga" morzthe T316 Ciaimani is 116126 {fiber '@131: the wife of the C§€{f€8;S€CL 33 }3€Hr §e§fi:{i:<§4r:é':::: b repari E.::<:.P5§ '§}i1<3 ags of thé d;€:§é21$ §§é «§é;«__5€§ accept: the same and 0ut §f ?fe'3A,385;'~,T if.:?'1iZ$;T§"vééV'*».L deducted towards Professiéziél T §*§1&ié.§ning amsunt cames to ?1(%3';2:V_1" 5/ .:¥hi$I"i;V"5€':3% has $0 be dedut:t€d towards the deceaséfi as the depe:;€:§-9.gni_ is fihe wife of the tie:-ceased. V:1'éjt 1'_::<:_~3:ne of ihs d€:C€aS€d C(3:f1'i€S ?8,I€*2§:._fv~» per' ':{'h€ decéased was aged aboutigfifi _;7§=,*1:;1Vi?':';', E6 ?a~;§}i2rQpriate multiplier applicable is 'Q' 2):" Apex Court in the casé of Sa.rZ{a" _Ver}na_ "c'e:ncl Gthers Vs. Beihi Transport ""A{)'g:'Eg:-is:-E:ft§ci"n.«_a::d éfiotherg reporteé in 2099 Ac; 1298 1é§:e%,_:;s:aV§%'«Aa;noum Cemss :3 %'8j?§,,66=--:i/- {?8,1@8,f~ X X '§}?1 f::§:;i%ards 1933 Sf éependencya Accardizzgiy ii is
-- V awafdéda. ' " " 8. E335:/"irzg refgaré is: fasis 331$ {Z§E"{Ti}§'§3.S§aE:C€S sf €513 .,_(:§;s€§ are $8633; 32% fit ggvard 2:: Sam Sf %'3;5.,f3GG,:'~ zfli? WW»;
if ,»»''""'V( 'iewasrds cenvfinéisnai hsacis as it E033 sf C}:§'f'i€:-i')f:'-§{__§:1J£§:3,"« lass cf 1OV€ anfi affesiiozéf Eosés ::;§_7s:~:~.:.:a1:}}e~ 42531:} éranapertatifin and fuasral e:§{p€:*:ses.7; «.;_;1§'"?:hé'. appeéiant is enijflsd ':0 ?9,2Q,68«§;f'__~»1::a{i.th per annum frsm the date 'iii? sf.' realization, as against €L9€,~.G €'{}}{j a'v€a:'d.€«;§ by 836 Tribunal,
9. So iearnéd counsel appearing £3: Insurer wirih regard to cQ::*::9i'b1:%f<;:fyAV':ifigéegiggégzcé Concarned, the said submiéaiézfi and is liable to be regfected éi-«..'V&1r€;sE;0AEd: {E16 reassn ihat Er: fasi the riiéhngai hgas Cfirisirfgsred ibis asgscf, Q? 326 maiier and
----EVa;h;:ai:i3::: of era} argd d@C%;iI1'1€:"i'{aI}' €§':ri§':::1€é 'ééifaiiabie an 1'€€€3§'C1 ii hag Syecificalé ? $333356:
'V :"€E3.i}é§;1§é.';3§:4 §:>:s;P~uL R2 and R5 {Sp}? 0? FER, <:0:n§§a.§:1§ 9;::<§_n§:}'1V.é£'g€ shag, whicii Cieariy gsss {G ::;é':<>w 'ézigii Q16 "é;c{: :ii§€:":*§ Er: gufiséiezé figs ':aE<:€§ gigs/e aims is get giving fir' s g% ' wwr £2 WM signaé Gr indication "ii? warn the road ugérs . in dispute ihat 'Shes truck: wasmp;:rk€:§i"'E,s};,_ité' ér§Va:; withgui: felloxving the iraffiz: rulés ireigsgia/tAVi'e::f:~:Q"LL..__f,['i;::
evidezzce cf PW»2 is in C«:)r:"50%3Qra{§'C1j:'"with;pe;V:1€:ha11'a:§:a_ and sketch producsd in in" figspite of giving sufficierrii opppi:;i:xnif--ja }:A'ii'«3«._V_r~:=::S";:r(3:":<:1€r1f; N02 has not sxamined eithfir t1'1€;_§r'.:Ve.:¥v:_:' {gr Corraborate U16 evidence; P6. When the insurer dfiver and the LG. not pI'OdL1(3:¢_d_ §i§§?Cument to prove that there: on the part of the éecease'C£;.. i:»iS thai the FIR has beejrg :*§giSi€T§s::iV_V2';g é.ifi':3t the rider ef the racist cycie also, ":a:}fi'Ci%.1 ::;Gi'_;suff:§§§é:A:t :9 haid 'shat there is csniribuisxy '--~:1egEig:3%:$.€:" éfin? {he gar': of {ha décsased Wiéheui §29r::»,¢i5fuc_:'_.:;;;§_;€;fé§ib§€ svédiencs and 1*': establighss bsysmé :'easei1vaf§€ dsubé éhai dug is 'ih€ zségéigsnacfi 93:: ihés: §ari yids? §§ She 5:29:92" cycée G36 i:iC€§:dE§'}'£ haé __Q5.i:€:3:r:**€d. E: :3 {at if} dzispuizs ihai figs Qharga shfisét has E3663': fiieé aggfaéngt 1326 driver if the irzmk, _};i;%E':«i-é:i:.__ivé'¢3/s'*A mgured by éhe: inauread. Furthey ihe T§'EbL§.?3,é;}"vv§,§V;§~AQ¥S%£i§ié§V 9 in placing' reiiance an ;ud.gm€n'€ A}?
2302 {3} KCCR SN 238 mmizhe '«::<a,é;'e of Kai-m';ir£ J;-piizi _ and others Vs. Mohd. Usm§i'iVz..:}'i!i_ aI'iV&.V.¢?:'}".:V':£3¥'§';§"?E2'i'V1€1'€i¥1 with F€f€§€I1C€ 51:0 S€C%: c~r1s«VAV"§'2?, :, ' an«d "'}5S of the Motor Vehicées fxci Crashed inte unattanded IQ??? er indication 1:9 warn death 0f the m0t0r¢3rr;Ii$f'~.é'{nEE:;;;pi11§.{§'1:; :;ii:iéfi§V3».»}Order of the '§':'ibur:a1 apporfign-:ir';§VV'fi1;:f*-.fiegI§g§:'1ce wag set: aside by the High Court ifi "ag_'3_'peVa}x," 1;: View cf this provisien of Se:%ffi§§;{3%:LA~E22 éf Asst nfig/1ig€nc€ aauld be aitribuieé "dgivez cf fine iarrjyn Therefore, {he Tribuzzai §33a<§¥:{i_ 1'ué:'§é:ifiC€ 9:: time said gudgmezzzé azzé riiscarééd f§n{§1;%.::g..__"Q§.% "'fé€i9 heédifig 'ihat the': Ierry was pafiéefi _ 2:;é3iha::'?i:~' 'Sig:/2 ané §§EC§§C&'{iOi"§ $0 zzszazn 'ihs rfiaé users. "i'{_;'}§<::*%§@:*€, afiéy {§"§l§ is aséiafiabia :é€gE£g€::6: aéfi: Gf ihe
-~.§§:"iV€r sf $36 lsrzfjga {E16 aéaiéeai E31 quegiéaz} iesk giaga 5 -»«*"'""Vy/ ,»,¢w éhemby. the deg:/€::1$5d disc? C1213 EC: €216 gri€:«*@;§3.'_§,§§;:fi§Sw, Sustained if} the mad tyaffic accidam. "E§i:.€:Ifg5éE'aér€;.T.:*£rwss aft ' of the Considered View éhai ths '§i9£E$:if;a§ 1333 'a f'£e:'.
critical evaluation Of era} and d0é:,:§:':_entar§k_--v6:vi»de:ic_é file, recoréed a; finding of Vfav:j:fC~~._h0idi:2g <3i~:@éé"té: the' negligani ac': 0f {he (vifiji/'EiI' 1:h}é'a::::.;«£ien1: has occurred' Therefore?!" _made by the?
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1C'.. The f:;f'§}?§cf"s1j[b311ission of the Eearnefi 001111361 appfiarirégfgf=reépo§;.d&1i§i N992 -- Insurer that whén $16 a§§;'€§Ea}fi'£ gs 8;pp€r.§__I1?£~:<.~:d 9:1 campassianate gmund, flee '§$§§'{if§? ._g€iiing" shauid b€ dsducted from grass 'S'é§E:a:'yu§'§u7.i;E§;é;=.éfieegsefi 3%: tbs {Ems GE fisteymigimg 'ihs Q qua§§é;zi':1§ sf cgmpefisatien i:$wa:ds isss 9? dep€né€%:1cj,a 'Z'E:::3._.A:sa:§i Submisgéoa zzamzoi: 'Q3 as/cegiad fer ihe §'€&§QZ%'; a'{:3.:'i§{" iihefe is 3 de::§$i{:»n sf €§;iv1?,siz;sn Bans}: of 'ahig Ceuri vahe:'e::: *5/his aspeei of 'me nzzafnier has; been§ee:'::§.§de§"e<i"' . in Mm E\§e.}§:33§;2OG5 efw §x«EE1§No.5:;a;:s.;Xj:{eeeL5~§:1<:,§; ':33? Rfiudha and eihers V3. The Orienéal Insurance Co. 'E3}5""-its 1.<:}é""d.er"
26.08.2018, wherein ibis has §"l_('i_'1'(V3A':.3;;'I1V.:}'E£%.;«EVi~5 sf V the judgment placing: '§.elia:'iee judgvfnee: of ihe Age}: Cent': :1: the case 82. Others 'Vs. Deihi VVe;'§§§3£her reporteé in 2009 ACJ §::%'iai9._::e:s now Wei} settled by C8.t€I13g '0fev;ieeiSiei*:.§::'--t1*::;;i:;. fer' 'the' purpose of determining the 10%;; ef x:?_eVp"e;::1e13_ey"e;_:iE1.e'grass eaiary ef the deceased has tie Eeeeétakeii'»--ee;1eiZderat§or:., and eniy etatutery &E1:Q_§.i:;1"C.'EG'%Va§5:_'§SVifiC®},'i"i€ tax a/ad pzrefeseiena} tax are re E: is aiee Wei} eeiiéeé; éaw éihaé, family L"§§_e':'fl_s§e:: :'§"e,eei%§e"é by ihe speuee arsdfer {he eeiarj; §i€'8fiA?'Fi by"-«:3,::}<__v'efv.%:he depefiflem eezgieyredi en gtempeeeieeaée V"g§:e;;:§.<:é%?§' eezzneé 'be Céesfiueieéfi If ihe reiie of law éaézi if: {Eye gadgmenés 9? {he éévieeiee Beeeh ef fies __€§e*:1:c'€ and Agex Ceufi 3.3 refeeeeé eybeve is éaken iifiifi /yw"
Cerrsideratian, 'W6 gré of the aziéw SE13: the j:Ir.C1g§I1: €;i3§;'§f {he Apex Caurr refied by rhea Esarrzsd caunsééii a§§.:§~é.r:r;§ _ V' fer regpendsnt N02 as gtateédi"éiipra,?.:s.griéégf '7ar1§21 assistance :0 him to the case er1.__ha_1j1d. 'i':jré:'€i%3re_, 'wVé~.VV decline :0 accspi the subrni:::[email protected] of Vthe '1e:a:fr1é§i"'t:01i'r1sei appearing for responciént NAG-;-ifivingrgrerr ""FvQ11r2';&ring the ratio cf law laid d0vrri* 0f thé fiivismn Bench of this 4{";'<3:;r1: 335:" and others Vs. The i'hVe 'éf£e'i:tal Insurance Co, Ltci, we iS entitled is just and reaso1:}é1rrV}L§§_A £953 of dependency and cenvera @2013 31».
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