Karnataka High Court
Sri Nanjundegowda @ Nanjundappa vs Sri Somegowda S/O Thirumalegowda on 22 July, 2011
Author: Subhash B.Adi
Bench: Subhash B.Adi
IN THE HIGH COURT OF KARNATAKA AT BANCé;gx:f;§)*;:};5VJ:,,
DATED THIS THE 22% DAY GE' JULY 2.5}! $1 V
BEFORE: M .. = '
THE HQNBLE MR,gJUs'I'1<:E:'SU1é'HAS« E%.Af5£~.
MISCELLANEOUS FIRST APPEAL,:m;952 W
BETWEEN:
Sri.Nanjundeg<>w<ia @
Nanjundappa
S/0 Sannananjegewda V V_ .
Kaie gowda, aged about 59'4-y€a1fs'._ ; V "
R/0 Ibbedu Village '
Madihafii Hobli 8 "
Be1urTa1uk. _ _, ' .. APPELLANT
{By $ri.A.Ha:rish
AND: ' ' " x
1. Sri; Somég0'f.Vda'?.4 < _
8;' 03.Th'§Vfu:naie--{gQW:3.a"'
Driver of Larry 'M.f1a:G"--~E;99.G'
R/0 Kd'ra1'n3nga_ia'. " _
Vfl1_age, ssan Tafuk
' J 2. _ " H';.Sathj;3.fiaféyana
, ' 2 _,S<:t:y,v'QWi3.er 0f Larry
" T_ME$€3«s_5¥9.§'€I§_, Society Road
'fiasvsaf;-.__
V 3. 'é§:.'::'£1.§:~:'fi Ezrdia Ensuragzce
Cs... Hassan Branch
n T Gandhi Bazaar
Vfiassan. .. RESPQNDENES
V. -..[[.V§:{}"f:?i%if'§iPfifezsksiapaiéiyz Faciv. far R-3;
.§'«E_§:;'7=::e '£0 Rs': iéa sjispérzsefi WEEEE}
$3?
5
ix)
2
This M.F.A. is filed under Section 173(1) of MV:vA--e§'
the judgment and award dated 27.12.2005 paesed 'if: *
N02894/95 on the file of The I Adeii. cm: Judge "ge:>';--._je Adeii; J
MACT, Hassan, diemissing the Claim peti.iiQ_r: for ee1E:€1ipenset:e:1.'e-_
This Appeai earning on for Qr<f§-.ere;"'tE*:is "d.a§?~,_'ihe
delivered the following: _
J U D G T
Meme is filed fer dispensatieiyb of n0t:i'ce te respondent
No.1 Hence, notice 1:0 resV;§__9:f1.,jeI:i Ne} ":.3'»r:7iispenseci with.
2. There is a delay of 48€.e.daye7in' i1}_:figVAALhe';_1ppea1. Theugh the cause shown i.,s~:«*.<1&«<3%';-_st,1I";:fic:ie_.r1_i; n1e§tie1t_is' heard on merit.
3. This is..eIéiif:';ant;s' "qt3_es'i;;ioning the judgment and award in daieei 27.12.2005 on the file of Ac1d1.M.A.<:i~..':.; euam1.e;%ee% _ "
4e.A.--The hes {ejected the claim petition en the the e1aihiéif1iV has faiied 1:3 emve that the injury Suestéineefi bj,:¢Vhiff;.yé'e§s in the road accident. ~. ;Ex._'Leaf:_;ee£~;;€§0unsei fer the eiai::1ar;.i: hee produces? the V <:harge'."e%1ee€i.a§:i§'ng with an appiieatien for aéditjexlai documents Hapeeek and submitted that 3 eeee was registereej for an 'géuzzéehabie under Seetéone 2?§ 311$ :33'? 0f {PC agaizieé; 1153391' vehieie béi'2E§'i[§1g Ncf;'v'iE;G--5§§€§. I '*2.
gee ' z 1:.) 1
6. €31ain1ant;'s case is that he was travelling in _.:»_1_ Iorry hearing Ne.§\/IEG-599O with 208 kgs. of ragi, On aec0?a11ei"<Qf'V:vhe rash and negligent driving by the ériver sf it toppled en the right side and eiaimant get ingufecii = hhgixratve "the "
accident, he had produced Ex.P1 P_e=h:ee eutpafieni slip, EZXPB W 0u1:pat:e1:£;_ eeriiiieeiie, CQpy sf FER, EXSPES and P8 - certgfiehei eepyaef ihjiixryvveertifieate, E;<.:.P'? - X~ray and Ex.P8 4 A<ji.is--abii--:_h;§?eertifieeiée. ?G The Tribunal on pe:usa3_Véi-f5"'P5 and P6 found that the elaimani of the Police to the hospital, --A§v'fgx(f5V'refer$ the history 0f the injury Another wound certificate shows hieiery ._ case of the Ciaimant is that, he took iF€éIffi.€'fli ii: 1993 and thereafter he was trea.ted§h1,Chik:::agéiurv'fi:0m 23.4.1993 £0 ?'.9.1993 a3 per it Eie{A&het«._etated as to whai happened between 18.4.1993 H :;:s.. :7 99 on 18%. E993, he was treaied as euipatient. W» «[315 d£3CuE1f3;e2:fie~V' feferred show: {me as vieiemee and anether as 3 ~ J ffsgiii Furiizee, neihing is preéueed te Shaw that he was i;ra\feHi11g ' ,a*,g<::_:e'de vehieie as the evsmer. it is enéy after 23,»i1.§8§3§ he M .g§ei,sJa:%mi'zEe§; :0 {he heepiéej &fid ciaims e:>:1:pe:r1ea:i:::::. eye a,
8. Csnsidering these dacumentse it ciearly shsws that Peiicee whe taken the clairnam; to the Police Siation in eenrxeetien with Violence, registered a case for r0a§iVe»._U's5ffie aeeiciem and tshereafiser, they have filed 21 Charge_ e<3r3:esp0nCiing entry made in the hospital reesrd. tiWa€.-, ' injuries due is violence and fall. He,veas..alsd'fi;fa3fe1.1i:1g-..in .};h{:
lefty as a gratuiteus passe11ger.V.eT§_1e Tribuna} h:«3::£--ngV:":<§ti<ie::{'a11*e these circumstances has dismiss'eet;t13e eléfiim in my opinion, the Tribunal peiiiion. Doctors also Casually This is Very unfortunate, I g§Qu::& si with the judgment and award of {he _.Tm;biii:.a1.""{f'.'- V' V. ' Aee_ord_ing1y;--".Vih»eV. 3p.;jea.§ --fai1s and same is dismissed. Consequeniiy,' the filed for condonatisn of delay is also reggeééed.
'Q-wwé m m "ms §§fi W
-»__E:NM;'~ " _