The New India Insurance Co Ltd vs Smt.Narasamma on 14 June, 2011

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Karnataka High Court

The New India Insurance Co Ltd vs Smt.Narasamma on 14 June, 2011

Bench: A.N.Venugopala Gowda

 '(BY _SRi§C»';'R..§p.y1S1iég§:'i{AR - ADV.,}

IN THE HIGH coma? <3? :eaexiRNzx'1:',A£iA_._:§'sf.  '  :'

IT)A'':'ED mxg THE 141% émxy   f "' 2
I3{£FOié'Eg: ". ' " " A'   4
THE HQNBLE; MR, a1;s':'§<1'~;E: C%OPA'IQ§€j0\VDA


BEZTWEZEN 
THE NEW 1N:3iAi  '
NO. 19/4, sARzxNC1:;AL ;XRCADE3__157' E'LC)OR$
DENNUR ~i\ﬂA'i1'%,ROAD'§-:-- R.fI'.--NA<:;AR'," '  '

BANGALORE .~_--  .932,    - .«
REPRESE2NT1€?,DBY :§'fifIS.IC§'E5I;XL OFFICE1 2,
4% FLOOR,--.fFGWER B'LAi3(:K,b_UNI']'Y' BUILDING,
J.C.ROAD. BANGALO_RE; 550 002

BY ITSBVULY CO-N"S"FITU'FED ATTORNEY

... APPELLANT

' - :. é'mT;"NAR2§sAMMA

 AGE:.1:; 125 YEARS,
V'  aw/O LATE NARASIMHAPPA
' V.  ",\?ARAS£MHA

   CHLCHANDRA

' AGED 8 YEARS,
S/C} LATE: §\EARASIMHé'aPPA @
NARASIEVIHA

3. KUM . SWAPNA
AGREE E3 YBZARS.,
D/'0 LATE N;'if{é¥.SE?*«'£E§APE3z% @
N§§f{5%S§E%»i E {A

"E'i';~§§.<Z '§€iiiS§}§}NI3E}?~ETS Q2 53: CE !:RE%Z
Fxi§'§i3§%iS, §¥,§Z1§3§%%§S%3N'§E£i'} §3":' T§*§E%§§}'€?€

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 {*3-maimed-.""~»aisserﬁ ziiid was piaceﬁ exparte in the

'  'had said v5I1§c1€. The insura:1<:<:% ctamzpany
u  sfiaisment a_1:1::¥. Ccsniested the Ciaim. ISStl€S
  azfzé 'ihff nizitiéér was iiéqtliféii inée by the?
V' JC»{}E£1§i1iSSi{Z:.E'3€§". "E'he  E,Ti§}pii€?83'}€, d:3p£>s;é3s:?; as EDWE

"i:§":1f£;z:;;;E1 '€'5§"i{}£':"} E;XE~;:.i?i {:3 '? vw3::"e:: §}}'9.%§'kt';fCi. F92" 2&3

JUDGMENT

With the <::ons<:ént <1!" Iearrzeci C{)UY1SEI cm V. ihﬁ appeals are heard for firm} disposed. A h

2. Resp<3nder:i:s~1 to appiicitatkm against the 5%"

appellant, alleging that, V Narasimhappa Nara*fsi.:ph:af ' :4 "'iV§$wards Hyderabad, as a cI€ar'1--é%f-." bearing registration 8;» ._:___§§5€::'ft1ic1e dashed against a N<:>.PY.O1~R~6 129 and he ;.é§L1siﬁéiiz:fé§i fz{:ta}._if;§Ai1ries. eihd died an the Way is the h0spi':a1.'-- =D_;é'sL{t:i%"!é'--~s§T:é':*x?ic<3 of notice 0f the claim app1i<:2},tf,0n, °{h:é"-$m§:1:}f;}%:r/respondeﬁt N053 hereir:

"i3€§£'r;if'~€ thé C()I11fI1iSSii3H€E1 The appéllani 2"':

f7' 9' :*€:sp:mdé3n{:s in the claim} .':1p}3§iC2ifi{)f1, no €\s'id€ff1{2r3 was ad<:iL2«:%ed. Aﬁer zzppréciation of the evic::ien£é€, that deceased Nararﬁmhappa Narasimffia ' Ciﬁaflﬁf' in fhs afczresaid V€E1iCI6:.whi;;éh .'IT1€f 7:°';&§if1;1v._€;I} accident on 24/25.5% an{:i'~ Narasimha Sustained fatal that the accidxant had of the employment and drawing wages at ?'3,9QQ 2$ years and aiso .afe the dependants of the "ﬁrelevant factor, the compen§a_:i€>§j at 34,12,991/~, Since the €fahi'cie ghzxd V¥:'he insurance Coverage, the difected ta depasit the compensation *;xri_t'h..4£n,f€:fj€si at 12% after' 30 days from the datﬁ

-- sf a"::::::'i':;%%if_::i:i.. Feeling aggr:'€ved§ the Insurance ..'4_'{><3::1paI:y__ 1f::as filed this appésal, V' 3}; Sri C.R.Rs1vi$hani{a:', §€Ei.i'ﬂ€C§ €3€)'£3£'3S(ff far a,}:s';3£;%EE2:z::*:, <:<}r:f;s:3:3:i€:d iihzlé £:h»:?: C<3m:::£Ssi<>:1e3: hag ..;%:T<:*<ff: E12 E"€?{Tk{}i'Ei§'}g" *£h:;% v:a;;€~:s of tgsgaaé r:§<~:<v3.:«2s;eC% 3:': i.

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3.. . ..

\\\\\\\ the AC: :;u'1d henca no eXc:ep{:i0n (ran be t.::?:1<.<3n "f<?):* awarding if interest after 30 days if the accide:3.t-. '_»

5. In view of the rival _;:Q.:1_te:1t::§fié"=é1a&" vfhé V record csf the ctaaa which I have t'i3§:""r}ji;1eé§"::}'3:1é»1;_' 0f law which arise for Considetzitian are: ' . I. "W'I'1e2:}1er the' C§Q}'r:;7i£s_si0r1£é:*« _ was jusigfzied in recltziziérzg of the deceased at @.900/ 2 ' '

2. 'i/Yz'hé;>iFL€;:f- "the'C3om1"héés£:;jr'2§é:*v -1:515 jus tgfiéci in aw=i€:ir'ci_i?:g'"' " ih,f?e:*eg..;§ the -150 mpensaiion a;;':e;<3<j the age-iden.f_?';'

6. ..f_1'i1e irehiailé: :_ii:«.. <i1u}éstion having met with an accidegm: Qn and Narasimhappa @ N'a:aéimf::i 3. cleanelt, sugtained fatal injures and the hospital as Well esiablighaci frem the d0___c:ug11é:n_fés piaceé on resmrd. Even 0therxazi$<3, there {:0 Chgilienge to the finding xviiih ragard to the _£:%::f1§;»--}r:::._§Y.?:'11€::1€,, Eiiéiiidﬁiﬁl 21363 as W631} 213 the injuzées T ' '~s3::,2--:$i.aE§3x?:d zizxrimg §.§";.%;% {Tf{3U;I'E'§f3 <3? emp2<>ymer:t.. £2 % 3» yr"

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Karnataka High Court