Karnataka High Court
Sri P V Ramachandra vs Sri A Ramalingam on 15 June, 2011
Author: Subhash B.Adi
Bench: Subhash B.Adi
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'V1§..§o1e2O".G§ 352.2005.
M2"
This MFA is filed under section 173M} of;'V~}X{I'e:e~:
Vehicles Act against the judgment and axvardé'
3.2.2007passed in MVC 310.1780/2005 on the i'i___Z--e. of 'tfh§ e'----IE1"v.e ~ Additional Judge 8: Member, MACT, BangaIore"-sceéje-_1'3;' _ partly ailowirfg the Ciaim pefitien fQr_C0mpeiis'ai§o_1i"'and V' seeking enhancement Of compensatigjn. . V This appeal coming on for Court delivered the f0IIowi:r1g:~ '._ This is a elaimanifs of compensation. 3 Compensation of 36 Iakh b the Tribunal on apprec:at1gnb:» igivagéeed %1,30,0oo/A with interest claimant is before this Court. %% ' A " ' had suffered eomminuted fracture of lower 1/Sm. He was inpatient from The doctor has assessed the 38% to the left lower limb and as such has s'_i_E;1£e&;i 'i:fi:aat there is difficult in doing the hard Iabeur. §{{evi?e'*§7er, the Tribunal has awarded Cempensatien :31' « {awards pair: arm' suffering, 310,000/~ towards medieai and ineicienfiai expenses, ??f3§Q{}€}{;'? tewaeds Eaves of
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amenities and future discomfart and €5,903/~ £035 of income during Eaid up period. 3* The fracture of both bones of f.l'1€'£«:=:.ft in dispute and it is also not in dis;5'uté--.'that 'c.}aiI1919:i'1t was inpatient for about 19 v'}2Q.épifé£}M. a businessman. The fra¢i.1{re his business, but it has ~. due physical disabiiity. Hav1'ng;_ : ':*§:.gar(fTté ' V; I1 reasonabie compensation:.sfi%w4}fi;iy:: towards loss of amenities -- awarded by the Tribunal additional €25,000/~ is granted. :charges, the claimant is e:1titIe(i_féi* L?5,OO'f),f..:- , In: all, the claimant is entitled to $80,000/~ over and abave the by the Tribunal' with interest. the appeal is allowed in part.
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