Karnataka High Court
The Oriental Insurance Co Ltd vs Akkayamma on 5 September, 2008
Equivalent citations: AIR 2009 KARNATAKA 37, 2009 (2) ALJ (NOC) 362 (KAR.), 2009 (1) AIR KANT HCR 312, 2009 A I H C 893, (2009) ILR (KANT) 24, (2009) 1 KANT LJ 484, (2009) 2 TAC 918, (2009) 4 ACJ 2635, (2009) 3 CIVLJ 772
~ uvuns we a\r-\nIu-uruv- WIUW 'k..V..JUN' U?' i\I~\KIVHU-\l\H |"HL7I'| LUUNI UP IERKNRIHKR HID" LUUKi UI" KRNNRIAKR HIQIH LOU' lII\Jr' \--\J'|-J'r'_.' \.J" '\I"\¥"I""""\'\I" -5- '- IN Tfi EEK CQURI GF EARKJKTAKAAT BA1'3GALO% mm}; mm In stir my <31? sxzmremm 200§%% % A BEF'(}% Tfi HOH'fiI£E KR. JUETICE V. & m nmmmm am. JUSTICE EN. _ BEFWEEE : THE cmmmaz mmmmsrcs co; 13.3.5, smwam mmmn NC).36*%}'1, mm B am swag, ..1aYa.zia_£2-A353" . ' RE~5§fi'fl11"*.V THRDUGH % LEO SEfiPPm'v.'3 G_Om'I.;EX " " 44-45, REsmExc:%ram:w§tcsé$»%%%%j:' % BAE€}&LC¥RE---5610 (:25 = 3 ,1 BY H8ADmfm V CBVFFIQER anvocarsz wgomm: -1 .4 ;fi~'~3i*-; A46YE.AV_Fi-1 k 21[' AG-E: aovmxs V % 3; 14:3: Tamsmw ' X as YEARS AGE 2*: YEARS W APPELLANT GGPAMNEK' " A V 5. HANJUIA AGE: ISYEARB 5. uummmm AGE: TOYEARB wfo LATE HUNIBWAIIAPPA RESPONDENT' H082 TO 5
ARE CHILDREN OF Lh'1'E EACHEGOWIIA RESPONDENT No.5 ISA IIENQR A REP mm}: rummm. GUARDMIE % AND IIOTEER JLICECAYAHIHA REs1=1mE1rrNo.1 ALLARE RM No,'ac7P§< _ _ NE&R3UMANGfi.1J'BEf_VA .
3.3312511, R;..'r.--1m;mR Ir2::as'1"-, Enn:1aLonE--5_w!Q3g'«V.V .
7. uunlaacmz A FATHER'-53 mum' Ii'-OT MAJOR, 1:51.13, ' % CHOmFA1 -LI & samrwam saw. j POST 559,032 aun- . . . REBPOHDENTB .3i £Eg,RLR.CH.' a?n%"1:~ms_' ADVOCATE non nun. mwmns mart. ma 11:1 To an is filed umm motion 173:1) of ma Motor Vehicle:
2 the judgznmt and award dmzod 24.11.04 pruned in k awn: .1;¢»'.639e.;o3 on ma filo ofthn nmm. Judas, Manna, mar-
u'~V._L'f,_ 3Cburt of Small Causes, Btngnlare, BCCH No.7. awarding ha-mpunsatimt of Rs.7,50,DOOf- with imam: at fi%p.a. 'I'hisappenlcamin3nnfnradmiuianthi:day,K.l'I. KE8HAVAH11RAY.FsHPsJ.,ddivn'odthafol1owtng:
%-V f1 \..\.J'l.ll\I \.II' t\r\l\IVlI'\Il'-!!\I"| FHNJI" \..'§.a*\.JV\'_.' \Jl" "\J"\fl"HVi"'iII"\l\a€""" l"'II\3'i"" %.\JU¥" KJI" F\I'iKi'il-\II'\I'\Fi 71".'?! LLIIJKI LII" RHKFVHIHRH Y'II\JF"' LLIUNI LII" l\Nl!\IV1"\iF\l\I"" F"|I'&.9l"' \»..'»J'\J*' 4.2% "
&?m.g $1:-.-wed by the jndgrnmat and H , 24.13%: pmscé fin we 2'ia.6396/O3 an the file % A Jame, Mamba, me?-7, court cf' * {sec}; 339%, the immeer of V( Na-.KA@v® Xi}? hm ptmeznted filis that the emmpensuaiian eawa:-vd;e' is and emmimt and rlmefina, it is 2 5: G11 aaexvksgt 6? Nos.1 in 6, wh@ w%z*a:: have appeared mm tke#Vi¢arnee1v¢$£:uz1aze1L:'j"~ :" _ % 3, Wa 'i;<:$=t11A§iti:é§.
V:V1~Es;n;;$$e=r£i"*-Nps.1 to 6 harsh: being the wife, children @d m§§z=2;}g.z--.sa:*'La@e Gowda, med claim pefitinn hefine the at ms.3o,£x2,ao9/- for the death in the mom vehirzie axauirient ma: occtumd ,, 15.11.2964. Assam 1:: the claimants, on the at the me of me a¢c:ida:1t, the deceased while ax: matar cycle hearing HOKA 0*? EF 4177 an Hosahste --- Chintamani mad anorthm mmxar cycle haying Najihfi-S X312 came from the: oppasixae fiecizion and dashed W vu-sown' 5401- |\r"\l\!*°r1ll"'\f*¢,j0-'Q l'!IV'fifl'7 g'\}L;fii 'gr gains-ix the smhicle ef the decanted. as 8. result, the cheaaaagd sustafnzeé injuries to which he Imr succumb§A;.3§ --V V 3 ae,m:mg* tr: me claimam the atmident was solely names: ac: cm the pm cxfthe may of axaaircycig x 112" Axnwrding to the claimants, thg Jamar Measmzgaf in BEL on cf he was iths amy earner a-f fl:-gfamiijf the un*5ma1y dnaéz, the claim' mm loss and msntaé amny.
5.. {Egon the awner and time: ixmurax wgnemed befiare the trihunai and The instant admitmd kaufmm a}'f.;§Jc;a1§g:y ogthe meter vehicle in question. am of midant. axmem-, it A V is subject to the terms and mndsmm Vt};-é;~. Ajnho contended that than is m ncflmm A % e:;£"t£xe ride, at' the motor vehicle md flu: mm: at' the wliynm of the flecaaaed 1151113433'. Afhar : lad ewidmoe, an asaesama-at of the widens: on the stzmnnalby tha ju@e1::tut1der appeal mama-zed the sagas m neghgamae in the amzmatiua holding that thus awlsdsenat Wm due in the mfimee ofthe ridcr ofthe ofiernmg ® l'"Il"cJ¥" 5- \J\l "
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meta: vahinls beming No.35. 04 X 112 am that there wasano negwemze an the part cf' the ficeaned. On documentary widenaa, the trfiaunal cxzmputeci dwdaacy at m.*z,e9,acm;- and by L 17aa,.50,.ma,z- under aanvumfinnal mmmfi eacampmaawnn cf 'aauc1' eampematiaia ts be paid by ' mam fautasrast at the rain of 696 petinon' & l\l'\I\1YP'|U"'\I\I"' TIIKJI" \.\.f$.JW-'_.3 \ul|" 3\.l"N\I'I'\IJ"=4!\.W5 l'"H\.'W"' L\J'LJl'\' KJT I\I"\fi|"II'\1.F\l'\l'| "lI\Jf"| LKIIJHI KIT l\J'\l\IVI"\Ei*\l\I"| |"'H\Jl" \u.\JlaH\l NIT !\l1l\IVr1IPll\I"
the dam efmafiafioxy e. Bemg kmd mm, the inss=.1rer has the finding of the '£'r'1'b11na§; both"tm:' the quantum af' wmpexmgtism g§§aréed.".V 11%' by the learned counsel for an applicatzian unmr Sacflm m::g as ;g.~£ allowed on 20.9.2004, by tha 'rnb[u;Tn,a%%%k%%1 ., ' '._'_'f the jucbemmt under e4>p¢a1.. The era! e1.n'a&nce cm record cieuly estahibhu that the z':a&n-:i1'.t:gmamrcyt:h came on In the wmag side and gaifist 3115 water which xidclen by the dpmcaaed. Afimitmtily awmai case wm mghmred gains': the rider of the :1 W"-" V' -v'v'ww--r"-awn rwurr uuueu vr AAKNAJAIKA HIGH CUUR ofiéndmg lfizlar cf ofiemding which '3 not migied. He is the baud: pezmon m speak as to the manner in V. mr.dm" i occurred. The 112131' of cthcr dammed new mt wnfiiable he give examimed m age wimm as P-w.2. ms is ahallengsdw man-mmmauon cf of entitlw drawing of an the mpunaenm. 'Ike copy afthe and the crral w-Qdenae Q1' on the par! cf' rider: cf' O4 X112. In these c.:mumma.m;,'m4e by mg court below in amswerinsg ggghwa in the afirmattiue and hgiding mag age m the nagngnce of the rider quantum sf cmmpensaizion, thouw T nrxmglaaa fibmea was. the saw; certificate mp-3 indicates V & M deceased at m.9,91a,r- p.m.., fine trauma:
net salary of Ra.4,3oo,z. as. the basis for , V Rays 9% dependmcy. Tn this net aalary the: Tribunal ';§.d&§ a sum af Fa.:,7oo;-- cm the ycmnd ma tmre an lag mzmbaer af eiapmdanm and there.fie'r frmn out of mm: of 1%.fi,€2®;'~, the trribtmal hm dcdxzcrtad list-'9 taowarcb personal _T' \-\I\JI\l \Jl' l\l'\l\I'%'P§ll"'\I\I* II¥\JTl' &|M'$v""_,I« Kl' 9\!'1I\i'P"<'>IW'|¥\.P9 l"¥I\3'r' E.'-IlJI'\' \J|' I\l'\!\I'P1II1!\.P' TIIEJIW \-\JlJN| Ell l\l'\l\lVfl«I'\Il"'\l'\I'9 I'lI\Jl' \.u\J\JI\| lull I\I"'Il\l'E£"Ill"'II\fi"'* filial!" \..\.l\.rk' exmasw sf ta: éaeaaased and after hnlcflg that the appmprigtc mumuer appucabra an the age art' :5»: demand H mbumii has quantified me has of dependnncY.' :: <:«::mpu&1g the fatal amount of {ass of mphrg 'mg split mufiplmr. at the fiat mntn'1a-man at Pa.4,oao/-, and 'Aim m,.4a,we;-, muhipiisd 1:11: and campumii the haw at mmmn fit dcaucma R$,2fl,l'.J£:Ifl/:~,-- balance: was taken m m4~,a::a,er3t3dv,r--.f* me tr-ibunal by ihe gnasecgumt alumna: period at 50% of %%ms.3,oeo/- and by decluctring 1,:3:A towards pa}-saixat af damaged mcktmed annual lmsrs-"'~e3_§" %%a:~:!a-.24.om;. and agam applkd 1:) ns.2,4o,.ooo;~. 'Thus, the 'I&'ihunal 1A %Vagmpu:aa%?fa§e of dependency m; 1aa.7,ee,ooo;.. Tbs V by the tribunal is not correct. Hazing V thaa the deceased Wm érawing a gas: galaxy Z pm. just before his (bah, md since he had % was arm-aim heme his retimment and in ma um:
Law Laifi damn by the Apex Ciourtin several decisions, the trfinrunafiaugxatahamtaiseathegnassalaxy afthe deceased:
9% .. vuwurhrltr urn Iw-w\I'I£*9.1r~u\a-n rnggrr \_,\;-'Jug 'Jr i\RK[""5'nA mflnctm-:1 'm &.P~8 Ear 61¢ gmrpose of mmputing the bs:3...9f dependency As the &<:em3d had 12 mare years of .4 V sin-ce tha ap§avo§natte' multipfier applicablc was 12, caught he ham tafim at least the gzvoaafailfatgr Ex..P-8 if not men: a the hmia dependmey, an- tbs whole :31' a cane ta which split this cam in mmam mums 3309 tn ha mum. E as try taking the grass salary am would mainly' there Tm no urged by the appellant in appemng' fiat the muponciant fioml :_m «a in the mun below mntumchd that 2%.. have not mad any c-mas cbjectiona or gpfeax, simtzae we trfiiunal has coma-:m' ct sericua and pmcedure, while wmpufizag the has of by mt taking the mm mm as mflectcd m the " wrfiffizrabe at Ex.P-8, and has e.-zrmnecusly applied split nfiump]jerme*£hnd,th.'n Oaurtinemerckeufmpowurunxier oréer 4: E1313 :33 CFC should grant tfie relief which ought to Q ham mm mmfiecl by the ixibunal, m in a «Mm arising ufiéer hfntnr Efahiclrm Act. the 'hrfiiunal is mqnired ta "
rceaonahks mmpmafin.
2%. Grder 41 R133: 33 orcpcraam ii" X' "flxém mm mm. 33. Peru: dféqrwt qsnpp-'rs! 'ma Appellate (butt aha1i'=ha2:e pow'm_~'t¢.'.pa£;s my ciermea and main: my oz1ier_wi1E::hV.9ught'tq, been gamed or made in gr'-.m.a1m fiufih further or other decree "arr? ;sw""4:1:¢'%aaae may raquim, and this power may be the mun rmtaeiflmtaztéiag £§'paa1'_it3 &3 in part @911; mi' thfi may; be' favour of afi or my u%f&ti1¢ orif;z>m'tim, althoush such res-;x:m:de:1_Q_ar'pm1:igg may n:_Jt='h..ave fled my appeal :a:n&raay, 'whmifiww hm hm deczrewiin mt-as ;sufiiy'm_"'*azhe:t 61' men: decrees we pamgd am;é.m;it,_b'e[Ve:aarciaed in respect of all or any an appeal may nut have haw filgci suck: «homes:
_;§F'.§"..€'.'$'.ia"mE"1'4'i~..'4_:Vha.t. flm Appallata Cmzrt shall mt "msakes.., Maser 355, in pumuanee of any«u%e_§-actfia-1; cm whixzh the ocmrt fim wlmaae decree app-ea; .pr"e§Eaned has mined cu' refused m ;auV¢'a"_::rr3;§r;V 3 tan what. in the power cf Appellate f.'.>rd¢r 41 Ru}: 33 at' CPC: and aa ta under what f\.\JUKI KJV l'\I-\NFVH'-\IF\l\.I-I l"HKf»|I"'1 \'\.}\..lll|,_. l\fi\KE'*M"\¥I'\|\J~' l""I§L'N"9 KUUKI L)?' i\I"\NI\H*\lF-\l\I"\ !"'II\.7I'| LXJUKI IJI" I\l-\RI'¢l-\|l-\i\I-i l'!l\#l"'| \.\lUE£i LIV I\.l'-%I'\IVl£1lr'\I\IH !'"IH..7l- \.'h..J'¥..l"""< gimme, mg Appellate Caurl: ahouiri em:t1::ue" this passer hare came up fiat eanaiderafim both bafam tfie Apmcmufi: anfibmvm this Courtinsevmal mm.
Ev '«.t1l'lll'\I\l"' Iil\3¥'T \..\J\Jfl' Lll" I\..fl\KF'IIAi.FU\:" WIQH LQUK-I In the wage ef G-taxi Rm: 7:. Eurasia! ruported in ac. 1144, {ha Suprmé Court while explmhg the:
expumaémzz °'a:}::.ic:h ought to have 9Q§sed§" "
Dram' 43 mm .33 of czar: has held rm mam "what mug: 2:: law to have ' abs-ernratixmg, agfi the Apex Quart aye VI:
Srnt.%§c::.b::mir¢pcrte-ad in.AIR 6 and ? has ubserved thus: V % ' ~ *5». In jI.,-ai (1969) 3 3012
$4»!!! === {AIR $51111 maid that in 0.
41. R. 33 t}1:a'Ve:J%;v:$'eV_;Ig3i:n'--"a#?::éi€'I7_. c:u@1t in have been paas3d"vV'mLBaI1§i:' éught. to hard: been pass-ad'"v:.anz3 if *3 of the view that my fiesaari-as: to bare been passed was in far::i:. mt pause-d by Court below, it may pass arr mal<:e.sw.:h us: other deems or order & ¢f"*.':1;§' i3$$ may zequire.
" was hold that even if an an my appeal am the deem of tha ma rm bar to the 11% Chart.
pasaziifiga damage in fmaaur afthe respo:nden!:tbm' the ' _enfmi.*meei1':: .421-ftlw chug."
' $infie Juthc of this Court 'm the one of Z A' ' 99:. Nnnjuudu mmm mpnrmd in an 199: mm 'V %%wet§ the pxrincipha laid down by the Apex Court in aafcrwaié. mam. A flriaion 'bench afthk Gourtinthe case of .Pz:ta.!.'C 9'tH 1'epormdin 1991'} (31314! 3W' m..-..\.- wturv wum U!" mxmmm men count or KARNATAKA HiGH cm;
11264 has. gamma relm to oertm parties when have not ¢oraia--,up in appeai ag&st the ju@e:1t ofthse Trial Gourt. Emch im this mparted cimsim has obscured Q to the pmmzaiem eansmed am Rule 33 of -9. the duty mi' the mm m grmt religf m emzitlea 15:: ea ahaare in the suit V :4. Afikl the Hedblev 'swat Elaccrie suppxy yum-mm 2000 no 43 km mnsidemd under Gniar 4-1 Rule 33 vi cm. found in para 18 and 19 which ' L. ""§8.' pmm-an~%%wm explaimsd by thfi éfiauri in gwant I3:1a11g'.:"~.--"J. Medan lllahan, 1937 Supp 1933 SC 543 imtherafiowing %%%wm*5L&~ifi%%P-58 of ' :32' the power under 1121113 33 3 vje2'*;ic:.['_-::"g:am§h;_ any qumtion not only betszveéyi fjflifmfiallt md zesymadent, but also ,._'reer§b::1dent and no-Iwpondenta. 'Brae ' 'Vagpeliate fifsougrt oould pass any decree or order, " might 1:: have been pasted h: the of the cats. 'Ike %Bate court " .:m.:.'id also pass such other éeczreae or arder we the may require. The words "as the case may ; =zs.:c;&" usafi in Rule 33 ofcrcbr 41 lame been put wiée tcrxm an enema the appellate Cami: in pass " '*"my order or acres in meat we enth ofjustine. ma ahen shnulszlbe tm omzmraint? We do mt find mama We are nut gi-V2113 any h'be:ra.1 Emmrpmtaaion. The min keg is liberal eznnugh. The {$13}? mnsirraint that we could ma-se, may be §/ Wfl" av:-Ivr-1'a\-r"' . nu. . ..vu-3- v\» up-\r\uI.H9r\I\.I-I ruuru uuunr ur zwutwntnnn Hiurl LUUKI Ur KAKNAIAKA HIGH COURT OF KARNATAKJ5 HIGH COL"
v 1/3*' af this wmmxntfi dedumd tr.»wa1% his personal axpegiazga, the bazmm 2:3» mm out to Rs..79,304}-. The muifilwliw Béfifificabge to this am of the dsaeaaed is total 1938 cf %@-cimcy worlm ant tsgi 11'ihruna%augla1: as me awarded baa. fig depe.-maeacy. ax addifion %:mk am entitled for mmpenoafian Linger hi:-;;a.&a'.' The uxhunai hm awarded ns.5o,d'oQ;1- hands. We wwrm the saici
16. éayable would be I¥s.1G,{}'1,64%}%__~ gr to Rs.10,¥32.006{-. The claimanm am mmpansation gthnr i:1te:*g:;g§"a!i of petiticn till the dam of . is fhwevar, in «exercise of powers tmchr _ #53 CPO we order mhanaement of compensatkm Z as what as.7,5a,ooo/. wan-dad by the ma enhmmed mmpemmm of m.2,52.oao;. shall Emaereafii at aha rate efafifipcr mnum from the date ofthe pefitizm tifi fine dam of paymnnt. 'The wpefimt - itmumr shall W