Karnataka High Court
Ekanath S/O Namdev Dhage vs Ashok C Karachgoan on 22 June, 2010
Bench: K.Sreedhar Rao, K.Govindarajulu
1. IN THE HIGH COURT OF KARNATAKA CIRCUIT BENCH AT GULBARGA DATED THIS THE 22?") DAY OF JUNE 2010 PRESENT THE HONBLE MR.JUS'1'ICE I" THE HONBLE MR.JUSTICEIK_.éQWND_,2LRA;IU'.§§U""i M.F.A. N0. EEC'?/2OO6_[MV)"V_: BETWEEN E' I EKANATH s/ '. AGE: 34YEARs, "Qc~Cv:'.SERVTCE':.'V" R/O ARERI B~IJPIPUR--»..... T V ..APPELLANT (By Sri SHIVASPLATNKAR*AH_'P./_[AI'§IUR, ADV.) AND 1. ;_v2'-XS:'.sF1OI<§':I_:(i;'~ A_GE: 40 YEARS"-._ occ-.=Q_w1\1E;2 MAIIINDRA COMMANDER R/O MA_iNDARC_}I.fFQ: AKKALKOT ' . ,,___E,pIsT: ASDIAPUR. * MANAGER I I.T:'*(ByE'IS-A H KANTHA RAJA, ADV. FOR R1; , 1'~.','AA';IT1'OE1"-EAL INSURANCE COMPANY LTD BIJAPUR; * RESPONDENTS
"PB RAJU, ADV. FOR R2) U 2 M.F.A. Is FILED U/S 173(1) OF MV ACT AGAINST THE JUDGMENT AND AWARD DATED:2s/O9/2005 PASSED IN MVC No.959/2003 ON THE FILE OETHE PRL. CIVIL JUDGE (SR.DN.) & CJM & MEMBERMACT- VIL BIJAPUR, PAPTLY ALLOWING Ti+iEi'_*..CE;A11'/i PETITION FOR COMPENSATION sEEP:i1\:GILc ENHANCEMENT OP COMPENSATION. ._ This appeal coming onlig fo:rLlhelacTiiIg'----h:
MR.K.SREEDHAR RAO J ., delivere-d "the i"o_llOwing.:_"'~._l' The appellant--petitione'risi;tst'a.inedlfractute of tibia and fibula of left the accident. negligence of Vehicle and insurance dispiite.
2. disability at 15%. The petitioriefi is said to befivorking as marketing officer in a pri\j5:fatet.cOInpaxIV}I. getting a salary of Rs.16,000/-- p.m. » has=been.r_ernOved from service after the accident. H proportionate to disability would be pm. 2 re--appreciation of facts and evidence. 'appellant is entitled to compensation as under:
rs Pain and agony Rs.5(),O0O/-- Loss of amenities and future Discomfort '..& Loss of future income on account of disability (2,4oo/- x 12 x 16] Rs;'%i;:a0;;8oo;/ff _ Medical 8: incidentai expenses' ' 1 Loss of income during 1aid--'ap'V._ period "T . _ icfi$u:._ .l%&7JXi800/"
Thus, the appellant jvvcompensation of
- awarded by the Tribunal; ,Qn V;theV"en.lia.ncedi ccgmpensation, interest is payable at the ratediof.~f3%u:'«p.a=.:l'i'ro_m the date of petition till payment. Tlheentire. be payable to the appellant \y;;tho.ut provi_sion for deposit. The appeal is I allowed'. 1.
Sd/W Jfifxgg Sd/-
TUEKSE