The Divl Manager United India Insurance ... vs Nagamma W/O Bhemappa on 15 September, 2010

[Cites 0, Cited by 4]

Karnataka High Court

The Divl Manager United India Insurance ... vs Nagamma W/O Bhemappa on 15 September, 2010

Bench: Aravind Kumar

 

2

TIIIS MFA IE FILED WE 30(2) 01:' w.c. ACT AGAINST
THE ORDER AND AWARD EAIEI3 31.3.04 PASSED IN
'I'\IO.WCA. 2023399 ON TIIE FILE OF THE LABOUR OEEICEE
AND COMMISSIONER FOR WGRKMIE2-N COMPENSATION}
SIIE IL':£VISION~2_, BELLARY, AWAEEIIICI COMPENSATION
OF $48,805/~ WITH INTEREST AT 5% PA. 85 I:>II»'<E_c.fIfII~IG
THE APPELLANT HEREIN I0 PAY THE SAIVIEI »   

MFA NO.5613 OF 2004

BETWEEN   "

'§'HE DIVISIONAL MANAGER IIIxIIIfEI;:"II'IDIA*._  

INSURANCE CO LTD _    _ "

BELLARY, REP BY ITS BE}3U'1'Y F»'IA1\}'AGIf§C-R ' ._

UNITED INEIAINSURANCE C-0"I';rD  '

REGIONAL OFFICE,  

}33ANGALORE3~O1. '  * " 

   ...AP;PFjLLANT

(BY SRI. II.T.JA<IADEEsII'E<I-I2'   
SR1 .A.M.AVENKA.TE.S}{.. ADVSQ)   » " '

lb I3:3D--E)ABASAPPF\*~.$'fO~"YEI\EKAPPA
AGE; 29 YEARS ~ _ 
_ _ R/O 'IIIAIIA, I'~}'AP€D1"'KO'E"E'AM
'E.ELLAII¥E{.__V

 '  I5:Iiw.IIiIIIE,EI\IpITII Sfﬁ} SUNKANNA

 _ 'QWNEE OF' THE TRACTOR END TEII..II,.EE_
. 'EE;IEI.ISI'<I"I\I<>. ASQ I286 ENE 128?",
E;<:t,';_IIIE_I,;IcI;:=II:>IIIIII,I' 'VELLACEEL
 g,;I.;II;'I::""II;A_IIIII<
.. EIIIEEA EEAEEEII.  EESECIIIEEEES

  I:'"E;I_sEI~I, 'ITEI-z'%§{S%§§i:ﬁi«Z£E'€'E'%~I EEEIEI' Iami EITIE Q1}

§2~;'E":'#ElR'E'ED fin E§I'°"~iRE?R§$E§*§TEﬁ}



 

'3
3

THIS MFA IS FILED U/SEC 30 {1} OF THE:
WORI<I1\éEE\E"'S COMPENSATION ACT A{}AINST TIIE: ORDER
SA'E'ED:3§.3.'2G{)4, PASSEB [N WCA.N{).EO1?§1999, ON
THE FELE 0}? THE LABOUR OFFICER AND COMMISSIGNER
$03 WORKEVIENS COMPENSATION, SUBAE)1VIS*I'QN 2,
BELLARY, AWARDING CO1'\/E?EZ?~ESATEC2N OF ,%39.,43:25;-
WITII INTEREST AT 6%. 4  

MFA N0.5614 OF 2004-

BETWEEN

THE DIVISIONAI, MANAGER',  _
UNITED INDIA INSURANCEICI') LTD;-,_ '
BELLARY,   '
REP BY ITS DEPUTY MANAGER 
UNITED INDIA IN'SURA.NCE33U -.I,T::» 

REGIONAL OFFICE;---._ --_  

BANGALOREO}.     ...APPE:LI,A:\IT

(By  
 SRI_.A;.VFe1..VfEE\§KA'§'ES%?,_ ADVS.)

Am) 

1. , .,sRI.K'RIsI:Av:m§:YA' S/O DANAPPA
 AGE:31""£Fe;ARS.
' :"a;§AJIIiC§';«;'I%JmIII NAGAR
uBI~?;IIIIA«I2Y

 ._  "I{I£";;I::e':§E{;%NAT§I 5;/<> SZENKANNA

£37; SF THE '§RACT{}R ANS TRAELEZR
E§EEIRIN{,'i N0. ADQ E285} A?*EB 7:287,

" CL §'»*EAi,~A{}:'%.PI%LLI '*I!§LL§:€}E
ELSE '?f§LiEK

 f%E\§E}R& ?§_ﬁ:BEE'~;»H_  REE§P{}§°'~§§§';;§'%z3TE§

 {B},-" 8:1, Y.LAKSE~§?sI'§EKANTE% mam; A§if.F<}R RE

R2 SERVEE & UE'°~lREPRESE§N'FE§}



 

THIS MFA IS FELED U/SEC 30 (2') OF THE
WORKMEWS COMPENSATION AC'? AGAENST THE ORDER
DATED:31.3.;20{)4, PASSES  wCA.NO,IO:9;:999, ON
THE FILE OF THE LABOUR OFFICER AND COMMIS-SEONER
FOR WORKMENIS COMPENSATION, SUB»DI'giESIQ 1'~E._ 2,
BELLARY, AWARDING COMPENSATION O&E?.__"?3'E',I.J'?:?5VQg'-
W£TH1NTE3RESTA'1'6%P.A.    

MFA NO.5615 OF 2004

BETWEEN

THE DIVISIONAI. NIANAOSN' O._N:TEO,_INDIA:" "  
INSURANCE CO LTD,    . '  
BIEILLARY, REP BY ITS DEPUTY'v~NLANAOI:NI,C
UNITED INDIA ENSURANCE  -I,.jI*I3  '
REGIONAL OFFICE,'    , , I». A 

'.{3ANGALORE«O1.   

(By Sri. II.TSA.OADEI3'SII 'SOI2   
SNI A.{M.'§?:ENI§ATE$§{,AS\r7_S';'}' " 

%:_I:>AMI-5A:>A'IfiI-I§'S/O*SAI\z1ANI\IA
AOIC; 30 YS'ARS__  SIDHARTEA NAGAR
B':?:}:A;;AR&I;.V_ '    
2. RA.V1_NE).RAE*£A"I"1E§33%} SUNSANNA
. .,OaA'NSS, OE? THE: TRACTOR ANS TRSEEJER
 S*I;:ASINO----NO. Am; 1286 ANS 128?,
' ;'O':-- .fNIALAO'APA:,:,I vILIA:;S
 I .AAIII2f§aA_LOI<
 ;$;'2§_E}'§?.};._?§EADE8HI  RE-S§¥7'{}?=3'QEI"'~%'§'S

" gjSl'j;;S;~Ij '%ii;IA;?I<_SNIAAS:AN'§:§ 'E3E:DE":" IAOAA 'SOS SI

 AND iJf'€REP}€;%§8EZNTE$}



 

3

THIS MFA IS FILED U;'S 30(3) OF W.C. ACT AGAINST
TEE ORDER AND AWARD DATE'.-D 31.3.04 PASSED IN
NOWCA. 1018j99 ON THE FILE; OF' THE LASOOR OFFICER
AND COMMISSIONER NON WORKMEN COMPENSATION,
SUB DIVISIONS, BELLARY, AWARDING COMPENS.A'FION
OF TI-38,986/» WITH INTEREST AT 6% P.A. 85 DINECTINO
TIII3: APPELLANT HEREIN TO PAY TIII3 SAME.  2   

MFA 130.5616 OF 2004

BETWEEN

THE DIVISIONAL MANAGER, I ._

UNITED INDIA INSURANCET<C£__) I;'I'D'¥._ .   
BEZLLARY, Now ¥€EP'1'D.BY 1"F_S"{)EPU'1"{. NIAN'AG~--;'§:Ia" 
UNITED INDIA INSURANCE CO-._I:TD., '  " 
REGIONAL OFFICE, BANGALOR' If  AI2vI?1T,.LLANT

{BY SR1. A.M.VENKA'I'I3SH, Apiiﬁjiiv

AND

3.  SIO RAMDAS
AGEL31 'YEARS. R-;{_O'.E'J1AHANDHE§{OTTAM
SS-LI,,AI2.,y'_ A I' 

 1' SINRAIIIIAIOSANATH
'  OvvI.SUNI<AN'NA
Cﬁ2v'E.\1'§;§ OF' THE TRACTOR AND TS_AI_L.SN

_. I.)

3  I. "SEA.N'I.NO,REO.NO,ADO I285 S 128?

. "Ixag'<,:I,_II::I§;'I;AOAI>AI,IA VIIILAOS
AIIONEIIIIALSN, ANDSSA PSIADNSII  SSSPONDSNTS

(By §$%3{;;.'{.Lg'--'IKSH?v'1IKA?s§TH REED'? AEEVI FGR RE

 .. _:R2~«E%§:ER'%x''?ED 55 éEE'€§E?RE;.':§EZ"§TEI;D}

'?§:£Ei§ §'IIE%"I5I ES FELEB Z553 3C*{§_I AZ}? 'VVCI ACT A{};%_.E.§*€$"Z'

 }"§'HE {}R§ER AND AE¥ﬁRD DATE§ 31.3.04 PASSED 
" E\!O.WCI%_E€}2Gf99 ON THE FEE OF' '§'§~i'E LABOUR OF'§<°ECER



 

6

AND COMMISSIONER FOR WCBRKNIEN C()§\J§PEN$z5;TION,
SE38 DEVISION--2, BELLARY, AW:'--"~.R3ING COMPENEEATION
OF 358,125/-- WITH INTEREST AT 6% ?.A. 823 DERECTING
THE APPELLANT HEREIN TO PAY THE SAME.

THESE APPEALS COMING ON FOR ADM1s_s'1.r§%«3_T'rH1S
BAY, THE COURT QELEVERED THE F'(}LLC)WIN.(?s:"  ~  ' " 

JUDGMENT

Though these maiters aref>1is§g_ci fof'taaﬂégné-s§i*o1n.L_iﬁériajz} by consent 0f Iearrzed advocaiies ap'pca'2--"ir:g 50193 fesipe-§:"LiV:i-:' parties, they are taken up §0rHfi:}.é;§ dispc§sa_1'."

2. These ap41:S'€:--a1s5_ "f§i'eVd"«.Aby the Insurance Company questicming iegality of Grder and WCA No.101€>;'1999 to WCA N0. 10i2'Qf'199'3 v:.1'at;=;;-1 §3T"1..=:;f3;;2"{>o4. " 3. Pa.1"t§éS' are ':7ef<::z"red tc} as per thﬁfii' rank before {ha 'V " . 'C'Gmr%1'iV::s§A:;~:~.1;er for W:>ri<.mer1's CO§'I'1p€I1S8.'£i{}f1, ' %<%,--.'."€3Eé¢:éi"::a2.::iS E'§3f»-'f3 C:3::t€:":d§3<:3 1:§::a_t they w<':z°€ wazréqirzg ':,2::{c§.€:"~AEE«:":'." Razzindranazh 22$ hamaiisrs, {.56 <2-u,»=r2.er of iracim"

"ir;;":;£§€:~r"' ":}é:t:«;§:"§::1§ N<;.£DQjé2?.§E>--E28? Sgézéci ﬁe gréceeding 'zine said arshiaitz on 13,10. 393%? in iﬁhéi marge 9? 7 their E31'1'ipiO:_J§1'1f3I'lt. It was eezztezeded that due to disconnecting of cennecting rod between tractor and trailer both got separated and as such the Vehicies got eapsizted and eZai.ma.nts sustained injuries restziting in disability. Hence, they seught for payment of it

5. ()3: registering the c:1airii,'«rA;<}tic::'s. V§t'4e_rei'i'ssuied and second respon-dent/i;"1sure'1i__iagpearedt "befd1'ei'~~.A€h~e Cemmissioner for wo:"kmer1's_.eQmper1.3ati3n";a%:§;*§l iebntested the claim petition. by-.denyitr:'g iiayermeﬁttsi made in the eiaim petition. It wa.s4i'eoi1te'n_die§. 1:)'y-V:i_thVe"'i.nsurer that there was and empioyee between e§aini'i_a.r1t and it was 33:50 contended that aeeideiit 4iitsei§§<_ ieeeurted, since there was no intirnat.iefi"gi€Ie~3.ta» t§3e'"i3c>§é<:e authorities and ciaimant was £1'G':E. tgfeated a"{K":}Q.i?€i*IEfﬂ€fEi Haspitai and Claimants haé net "p§Gt§&vlC€f{i".'véE}'§}=* wtiuzici <:.erté:'":eate$ ta': egtabiish they had "'._:'~;%,_::;ta§:nie~ﬁ_ i.r:it:ries. It is aisse ttzintendeti that disaieiiity e'ert.iiE_§:,§:ite§;" pz<:~t§U;.s:teti tériem <:an:."a;e*é: "be £<E{f.{.'i<2'§Z}'{.€{": the d{§et't>r_%Jh<3 it-2e:~:t3er;i them t:e..«:i net. treateci {me am these it gfatznds they seught for désmisaai of eiaim petitiene. «"T§z"'

6. ES' responderztfempiayer appeared before the Commissioner and admitted that no police compiaint was iodged. Hmtrever, he admitted the relatienship ofV.e'r_r:i§:1_Qyer and employee. It was aiso admitted that tt*aef;'{§1"~»'t;f<1%§e5t separated on account ef connecting rod get?i.n_ug"'VdiS:.b£1:1ectedd' and as such claimants had suffered'igtjédries'.V._1t'.;;.za.'S'_2:t1s{:

stated that ciaimants were shifted Aderﬁ.':Ho'SpitetI'tfdt*wt tteatment and later on, were""s§'t.ii'ted to VBe§§'az".j; Qigspital and later treated at M.C.'}E.{. theredftef they were treated by a private d0c}t€)1' E3fi.Laxtft-ﬁﬁavfayana. It was also withvlvvrespoztdeiat-~.NO;.§?aI:tisti1*ance Company and the Ciaim has to b'e._'if:dVert§:n_i§ied' them. On these grotmds, etnpioyer s0§1§gt1t~t"0:° die11m'sVsa1 of the C18.iﬂ'3 petitions *=C§2'.j2i¥.TEaF13[ get himself examined as 13.11531} and 'disc e};att;:'Qs_:'ed the doeter Sm; Laaxttzinzttayztzza as P.'\}«f.:2, and marézzedi. documents E:sa;.Pt1 to P15.

E0 medical records produced wouid clsari}-I go to Show that it is fudged. H3 wsuici 6:§ab{3rate his submissions by comenéing that claimants haé not pmduced wound certéf1catE§s'--._r;:r an}-* other records {O Show that on the date of acciderifiéﬁéﬁ-fgahad Obtained treatment and {he disability <:e;'j;i:E<:at§g?."

20.06.2003, which have been»A'pr04;11;c*_§ﬁi '§j§;{ " r:.VIé;:i4i_i:.a1iv:s, reﬁects 'aha: claimants abtainecliﬁ%;ré§i'£x'r:<:ri{. §r<f}'r1; doctor on 20.10.1999 sexfen (:§21_3,-*T'sb;..V data?' accident which Casts _a do12b_?;___éib.ouf'_V_i.he gEin.1;i:;e:§ess of the said certificate, its Cm.1ate1'1"Ls,i.ba;s 'its authenticity. H€ would c0r:tend.athat (f§'a'iffJ £i3"1'{S.}}£;Ci..f1O]L i:1'f';JC':"L1C€d any other medical r eCé:1f_-risé *£"hat they had suffered injuries 313:; the ai~§ege:*'d_.é§VciCiV<~:nf'.'~.Or: izhese grounds he seeks fog"

allowing, 1£heV_Vappé1~alS".b3}'"fermulating subsiantia} qu€st%c)1'1S of V' A 1'e3.v}' prayéé f»d1§*éf:é' ihe appeal memerandum emeti prays far azé;*;Txx£€2j§:2g§;VA':;?;1e'*.sar::e in {ax-rear of the appellant, .§Ei2_, f..' Per €e;:»n:ra, Sri Ravi Ba .H0$maz::é§ appearing an bﬁhézif 1 C2? S3:%.'§.La.§<:s§3mikanE Rs::e:§.éj;, fer r:rf§::é;i3e:2ée:2f;s§c§21§:1r1ar:t$ wzazﬁé supgsrz 332:: mzjzzr 8.}.",§{§ awarés passed by ihg Camméssiozaer £23: W@rkmen's Compengazion $1 and contends that disabiiity ceréjﬁeaieea produced by the claimants wouid yeﬂeez that claimahis had suffereé fractures and they were put on plaster of pE':.1"IT'i€3S (P.C}.P) 'for the ﬁraeture suffered by them and claimants beirag-.._'hra1stéc villagers are unable to seeuze records from the Adeni, Andhra Pradesh and as sueh, it that.

accident itself had met occurred. He z%;v0L;ld...'eei13;e';<:,;i "1.'£'£1A5{t Commissioner was justiﬁed=1::___ac:eeVp.ti:€g :hee.:§_3L1.tfc::j:rth the Claimant regarding aecitiueﬁxt', since'-hehtijeulhel not have disbelieved the truth;__e;'s_ sp_eke_r:z 'LQV_ employer and as such he requested the the appeals and confirm t1*:{e7IQ.rd&e1% a:1d}:=v:arde passed by the Commissioner for We rkmeh "S _Cc:f12§)e':*:.;sétt.i :32}. ' v :3' 'V hearihg zhe ieameﬁ Aeivecaies apgearémg & f'<3':".§étr':ies,: thiswifeugt is of the Considered View that ".1e':"_::511<e>1>'.'~«:f§:'*":g' SeEbS§8.I'1E§a1 quesiéerzs ef iaw wimlé arise fez' A{;£}I1SiC§+:3?"E{§f3:QA1'1Z '§. Wheiheg ﬁwe Cemméeséeeer wee gaseﬁfieé ﬁe aeeeeiieg me eiee that aeeéeeei hag eeeurzee? er: 'E3f§§)§9§§, in the abgeeee ef any reeegés in ibis regaré'?

2. Whether the claimants haé eufferee injuries in the accident in question as contended by them in respective claim petitions and if so, had tr':'e\§»e. proved same'?

3. Whether the order ané award paeeiée' 3 Commissioner is cont:ery»Ate»_evide:i:'e" Gb 'r.eVéC}rd, and thus it is a perverse ':

RE. QUESTION No. 1:

24. The contention ciaihaeﬁte is} that {hey sustained injuries 'e_;i'~..ac<§o11r:tL" ~Qf. <l:i.sc0eeectie.g of rod betweexd tracteetrailer wéﬁle ané on account of which eoppled and ihis fact has else been Jagadieh Peril, learned counsel appearirige' fer' eépellaztzz weuid contend the": éhe %."v,":§$1:35:1?':"-:e§:S:3.i_O1'1€1'"£5$a?:S--"i':Ot justified in accepting the piea of ' e'1ai::1e.f1*?'e'<v?;E?ia.: accident had eeeuryeé, such. piea requifes :0 r "b.eVe'exe§ii'i:1e:'}fi&'it§1 circumspect-iezzi 'ﬁle emgsﬁejgrer has ﬁieé ei'j'a2eree::2€"'e£ -:3'eje{:t§:>r:e and fmae eaémééted iéze mede ezzé mae.mf_.-'.::" in :.a:E'1ieh eke aeciﬁent Z2235? iéceurresi The aseeééezzi in V qéieeiéen has me': ezrcurreci 'eeiween "iwe vehieiee. Eadmiiéeiiiyg 13 acciclént occurreé clufs to canneciing rod between. the tractor and trailer getting discozmected resulting in these twc:» vehicles turning turtle. The emplayer has also admittgd that he has 1710?: filed any police complaéat. ()bviouSl3:%,"-l§e:.V'l3as stated the truth since there was no neC€ssit}*.<':f:€1t 'td'» locige police cemplaént for the.re" --:10V e5th§:rx v*»{e§'1i'cVl©' involvecl. However, nozlfiling Gf'14c0fﬁpié1inlf'-§:jJ--.ii3el'f_3'w{s'ijld not be sufficient to held thaftr alas1no"';§<;VC»i(I'ént 1't1 questierz. On {$16 Other ha.r1d;a_cla_irr:aﬁts-hav¢§ produced statements recorded "by: .pGlicé_';a1i'tlj'o§i'Li:3s as peg" Ex,P~2, which is a stat,e.mer;tV.re;cor:<:leC£-- ,':'E'1'ﬁ}'Ll'1.'f3'_ pVc..>L'i:;'vé<?l,= outpost, Bellary Govevjmmeflritlvff_-lH_Q§p§l1:aZl7..$yfy'h_ic_l1 statemeni was given by Claimérgt Sré Pa;ﬁ"p">;1:l1'i--~(f\l}§s"C§& N0.1G38/ £999}, whemunder he has stateEiu.aS' tg :heA*-1j1a"t{3;re of accident ané as to how it had G<:ci}},1:*r€(l. 'I'hi's--..p§eacl.ing am? evidance has been anal}-rs€& by "SE16 C<}mn<1iAS«s3l<>ne:" while arzswering issue l\l<:}.l formulaiéd far a.::ij;i:'f:%.¢':2§:§<:::{'~aésd has ac<:<>rd§.ngljg helsi ahai: accident had é:;g:c::rrV<:*€§l{s.:.l'l l3ll{},l€~E99. This ﬁzéding sf fad; is based an Saund :--%p'L§:"@€§ez%::§::}:: sf €v%<:§€z"1<:;€ an rr:;=::c<>:""<§ and a.<:{?a"2r::':§:'2glj;, 5f':

14

Question. No.2 is answeared in "tbs affirmative, i.e., in favour of claimants ans against respondents.

RE. QUESTION N02:

15. Claimants have contended that on of tractor and trailer turning turtle, the g00ds_--A4't}arr§éd:"i.1?sflue'g said vehicle fell on them, f€SUl1L§~fl.§§' if1jur'€§:s sustained by them and they were :;:£:2é*;ial§3f_ géyénV5Li'§i»,;:g:id treatmsnt at Adoni and thTef'e.after,A'v-t}1e3% theiﬁ' native place at Bellary and tQ_t;§{..tr€.g1tm€§it'--.at Hospital and as they were ns:j_jrQ\s'i(i€:afi' vvvéit}L1v»t ixqper treatment and Csre, they tools: tI'€&¥.i1~'«1~":€.1'.1?;'~fvI'GA1'I"~1..% Daf.vLéi§§r§'1'i.naraya.13a, Said D2'.L1aX§I1i.nTéi195:ayaVriaV ha4s'"b_¢en 5-3Xam§;r1ed as witness on behalf of claimants.' 'hé§s..___iss'{1ed disability certificates as p61"

EX_P:,~«4, 11 »s§nd '-13 t0 Claimants. it is admitted by said {:'i~:2€f't<:s.r=tv.i:';:A.the céiﬁss sxaminatisn that sii the claimants appe;§;:<§:d~v::1_rig<;§. pmssnted thsmssiares bsfere 33:11 an CI?r_;§ii39¢_?_§<3'>'5§;%'infer trsaiment and hi: has gévsn tz°«3s.t:mst1't ts these slaimeams. '§hs éisezbéiity C?€1?°Eif§C%tf3S tsfsrred ts supra _r€:*i:€:aE éghaé s§.s§m:":a.r:ts has} szgfésrserf; af3£L%§"Z€E§€}"%.M'i€§ frzzattzzsss (>21 ;th<3 date sf the acciésnt L5,, E3°E€}.E:@99. E§sx..vz3*»:;et', s»'hs.t E FJI transpired betweer: 13.10. E999 and 20.20.1999 is not forthcoming from the evidence available on record. There are he recorés to Show that claimants had euffered these injuries on the date of accident. Though it is CO§'i€fjfi4'{L3.~§'%C'ivv_'b;if claimants that they had taken first aid treattffxienit.T;2iL:';i5iL'§:§3'1":i;'2 no material of whatsoever nature; has:_be<€h }:$1éiC-e*d ESE?" :t}1€I_fz1.V' Even to establish that claimahig ':ta11<'eri"

MCH Hospiial, Bellary, r1{)T__feVczoréSA"~:--1:1"e.p3fe;iﬁ:ee'ci'... '31:" the claimants had really suffereg1VVV"fr_ac§_ureé' 'EES_COvIv';§t61'1d€d by them and as 0pix";.ed"--.'rJy_Athe %.j_€1v{3€5't<V3::z,AA"":>_r seven days i.e., between 13.iOw_i999 .'e<>..'_2f£>.1-{};1_999V_ could. not have rema_ined_1'Li?,1a1;teVnde.d"'~«,to _ pariicularly when there are fractui<es.<- T'§1iS'i§~ 3-'e"t--.aih»ather factor which does not éhspire c<)nﬁdem:"e, in V'Eh1"_SA~CC}Vi.;7'.i"Vt ta accept the plea of ciaimants a,§:;§;§1;§:'E:aving"s%.'1.ffered fractures. Even if it were {Q be '~ﬁC€l€'._'Q'L€;§C§. .'€7§1v&'L Claimants are rustic tzéiiagem and were .:;:':8;'a::.gé;1tr:: xx-*<:r§,é1§; affairs and; as: Such, ihey' maid nevi 'gihaihzaih records ahé preciuce them, heihing prevehteé 'é':':€Ei": i~§'g,'iI'§?aE'.'ﬁ{§:1 'éheiae §G€3"z.Eﬂ'1€3}'}E8 befefe Ehe C(}§H§'§'ﬁSS§i£}§3ffE' 16 for Wor§~:m€n's Compensation since they had the assistance of an advocate to conduct the case on theég' behalf.

16. One another aspect which also cast a do1;§3t_about the genuineness of the claim made by c1a.imants"§§"t§taf'¢hc:

owner and employer of offending vehicle is a ~.r',4"'€."S§("v1'3,1V'VV§'VLV*-"C)"i' Talk, Andhra Pradosh and c1aima..nt~:;.are .?esio é'1--:3;a . and their Chances of going to t33'f*adle~s§'i' is %ooV'}_}':*::j§13:ote and this conclusion is fortii'ied~~.by virtue of adm'§$'svioo;by one ' of the claimants 1.62,. Pa:npa};§a:§f11'v.j:hat he_doef§ {got §<:now about the name of "«hViLs_A5-'mp;1'o§:éi*--.. v7IfZ*1ojuzgh, this material evitlrence aozi"vVVvVré§cord, Commissioner has Con\}é_,nie:1t]jf into those aspects and has given aVcLoInp§ei€:V the claimants are residents of Beﬂary wirzharz ciairr: that t§*1<3j; Eﬁavo obtained i.if__<§atr§1¢r;L at EX/§C}~i~~-§«.§ospita1, §e1§ar};, I"1{)ihifig p:*<:w:ent.ed them ' é}ihe'rVto:'$1i:n.mon the documents from the said hospéiiai or '- s§u.::1r:i<::i_"--€t§2%:: doctors Whcé trtsateoi thﬁm to tizrééoz" €f'.='id€'3f1{:€ fog"

E§'a::J§:3_§ iiéoatoti theme in the absoncs of {E1933 a$ps:3<:E':3~:. ans: oz; accouzét of Ciaimantg mot prooluoing any cogenz maissfniaé to x gsiabéish that they had suffered injuries and aiso on account E?' of n0n--exam%natéer: of doctors wee tseateci them and also on account of the nomprcduetiort of material evidence ta show that they had suffereé fractures as on the date __ar1d er:

account of the r1or1~expIanati0r1 for the delay of se;*efi'-d.ta§-'3 in approaching the docter would support insurer about reasons sufficient not to aCcept.::t'h.eV"c1a-itra .pL1t. forward by claimants. In View {if t}1etsiame,' 'the ccsfztteligtizjn put fonvard by the 1earr:eci;.e'eQur1se1._fc'3é" the acceptance and it is accordifigiy' acceptedttt "I'11uVs, Question No.2 formulated hez'ei§}._ab«_5ve;Vis--.._ar1s'<s£erec§ in the negative i.e., in favour of the insufe: ahtéd :age;i.r§si.::_'t}1e claimants. RE. Veeesirzérsims.3Q'»_""

1'7..._ who is said to have examined eJe:ir'i1a:1ts hss=s§a*:eci in the e:x:aminati0::--m--chie§ that ail the 'V.c1s.£:t3::aﬁ7;ts'vA.i,>ve:"e present befere him 0:': ;[email protected]<3 ané on " ._Vt?1e«irV"e?i_e§_ea§"exami1';e.at§e:: he ctazlzns :0 have feuztci that 2,1} the v~e};a;%::tiants had stiffered disability Let fractures. V . ﬁeceftiingégt he 322:3 asseeseé the éésabiiityt EELS sheen-teti 'g 1*f;<:=?eie; ab{}'§-Y3, ii :§€i'§"S{)E'E "ﬁfhﬁ is said ta"; §'z2:*e:e sttffereé a ttftracture er: 3320.399? wcuid not have femained u:1- I') be objected to by the insurer on the gmurgd that they are photostat copies, has been rejected by the Commissioner and accepted by them, giving 3. cemglete go by ta tide' zneée and method of marking of the documents. As not-i_éer§"ab':>f5fe, aesuming that technical ﬂaws} if any, is beVV':égI16{fc'*d;'v, tampering of disability C€3:"§Zif_1CaY;€S:i.%.f€)1,11(3. ciisefi'tit'§e e'1:2i_ir;1a'I1tsVV ' to rely upon those documents' H'ez1ce"t:;t1 the ab_7s'er1xc.e'»r;f 1'! evidence tendered by claééﬁe;--:j;ts t0*..estab1[i'e'bA{LE@at the]' accident that occurred on 13. , 19--9_9 they sizzffered any injuries much less fra_et;tre'e age by them} it cannot be held that e1taimar1ts..ﬁI_ould_ be '50: compensation under theTA;?3s§é:';'t QIt.VaC':jOUif3¥'; of their loss of earning capacity due iofutbe ii7j.t1:"ieeVét1e'tai.ned. Hence, Question No.3 is answereduir1._Vthe7'affi:rm.e1tive by holding that the ordez" agrté . 3;wé.1':i"3 passed bV3}"'t§*te Cemmissioner is eentzary ta eviéenee egiereveefii b}r:eef;;tlting in a gjemreree findings being eeeoedeei, ta;fhiChV.<:e::r::{1et be sustained 0:: any grenade i£;%1g{.ESO€1f€f9 En tﬁee; of the abet-Ye eiéeeueeéim, feiiewing isréez ﬁe ' " giegsésee :

(F) (ii ) Nos.'iG1'6f99 20 ORDER The appeais MFA N9s.5612, 55%! 5615 and 5618 of 2004 a;e.£'}}erei:y«e._f'* aélowed by answering Questions of law §.ej;"'§\i'o«e1 Er','..fa\gc=:Lir~c§E"the-:3 I ciaimants and 27-_amj"e.'3" iri*..fa~';§5'uru insurer' The order awards" egeieésecffi by Comv:i§Ee.$éon(ér j_fQr"~--_ W<jIkmen's Compe'ﬁ%s_aiie n,V Be§farjy.,. -. in WCA '*_1c)";;2::3'/ég dafed 4 };Z? 1.03:i--2G£>é"' é'r'e. "--ﬁereb:y set aside.

' petitions ﬂied in e :;;s_(§;g;A..p}ao_e'.e1025199 its 1020/99 are hereby ""<...m' "

>% ' _AVdé:s;mssé'd,'_ . ' "--AzF1':.<:jL:.r1it."'~ier§ Vffeposit before this court is 'eo3;"cie.i'ed 3:0 be paid to the appeflanifinsurey herein': on proper éderziificatiozw.

N0 0:63; as to casts Sénee me appeaﬁs ibemseiaxes afe EA §°*~éQ.3f§é in &ﬁFﬁa,Fée,5§?2EG43 $.45', N§3;4Eﬁé. Er: Evﬁiﬁ ?~éee.55?3i§4; Sﬁééﬂﬁ-é;, 5§§§f$4, 5&6/'Q4 :33 mt survive for seresééeratéﬁn § ééspased of, am

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Karnataka High Court