New India Assurance Co Ltd vs The Tata Motors Limited on 7 July, 2009

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Karnataka High Court

New India Assurance Co Ltd vs The Tata Motors Limited on 7 July, 2009

Bench: N.Ananda

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3 & 4, the minors Represented by their fathas Chandraahakar, R*2 abava.

No. 2 ta 6 are all R/at E.V;K. Nilayam, '; ::l¢ Field Marshal Cariappa.Colomy;, 7th Main, 86 Feet Raaa,=_ An Banaswadi Fast, "' wt Al; '3 Bangalore-$63643. "w,. RESPGNDENTE (By Sri Huniyapga E Réﬁegnuagll Sri L Harish Ku¢nr;A*;3. fc§ ?2 This MFA fileﬁ nix 1?3{1} cf EV Act against the juégman: aha aﬁarﬁ dated: 22.1.2008 passed in xvc_Hﬁc;<,4v¢§(2eo?_"on«_p§¢% fila or the v" Addl. Judge," Céurt; mfx Email Causea, Member, MAST, Met:cpalitan,'A:éagg'Mayahall Unit, aangalare, ($CCH.ﬁa.2$),"l&wa£di3g a ccmpensation cf R3. 5,2S,GGﬁ!~ with ihﬁérest 3 6% P.A frcm the data cf getition till §ﬁ?ment.

7l?ﬁi$ appeal Gaming on far admissicn this ' f*aay¢ft§alccuzt dalivared the fallawihgz- J U E G M E R T Thaugh the; matter is liastacﬁ fax acimissian, if is takan up far final ﬁiwpasal with tha consent of learned Ceunsel far yartiea.

2. ?his appeal is filed by tha Inauranca Smmyaﬁy fer reduetian cf camgenaatien inter_alia TM: 6%,. L." 5.; ;__ x('€,,».

1 contending that assessment af inceme sf deceased by' tha tribunal is nat based an avidgh%é,' The tribunal ahould have adapted_;W-m@i§i§iiar appragriate tn the age cf hu5band_I_§§§i@§ﬁz."'V

3. 3 have hegpﬁ '§riV A.K;ﬁ$#t; £é%§ﬁad Caunsal appaaring f6£ *Insﬁra§ca s§§§§éﬁy éﬁd smt.Harish Kumar;,;éarh§& ¢aﬁn§a1 far réspondent.

4. Thé:leanﬁﬁﬁ'#¢u§§§;_f¢ﬁ in$u:ance ﬁcmpamy submit: §§§1®;ib@a§L &g$ ﬁ§§¥$sed the income of degeasgé ﬁt gg,%{ﬁ§§/-- §,ﬁ. on tha basis af aral avi§enc§ $ff§1aiﬁ§nt5 that daceaseﬁ was umrking as an Intariof*§§cQ#§t§§;;ﬂ§§é claimants have nat praﬁgced §§y'dec#m§n§§1t§ éﬁaw that decaased was w9EKiﬁg«_§S Eh fiaterier ﬁeaeratexk The learnad _ Couns§3: w§§iﬁ a§u§tﬁer submit that the tribunal :*$E¢uld héva aéegﬁéé multiplier aggrapriate ta the "a§§> a£A I "aﬁéimant. ¥ha learnaﬁ Cmunsal for V"g 6iaiﬁ§§t5_:¥cul§ justify the impugned ward by 'x"*.r§l§iﬁgf an a judgment of the Eugreme \C¢urt .V f ' '> L_'"eg§2;'te!.:1 in 2939 AC3 1293. R, (;§..';W_ £,""£ '_ mwwm m~ mmwmmwa mmm a,.;uuxa.uAa- mxNA'zAM mum comm Q? KARNAIAMA I-mm Cowl'! OF §<}§'~.:?=§~=«§mmm HIGH count 05 MRNATAKA mm! €015! iﬁ HEW?! mam" W? i(ARNA'?"M(A HIGH COURT OF KARNATAKA HIGH CQURT' OF KARNATAKA HIGH Cﬁigéa %ﬁ@wRTO¥KAﬁMW%&§ﬁGH€mURT$$ﬁ%mmm&%

6. I have gone through the reccrda. The tribunai has a$$es$ed tha inaama at dagéésgd at as.4,ooo;-- p.m by balding that dacaggm-1;i.;V'.'__'_§é.aa§éi.aes deing househcld wvrk was also_Mw§rkiﬁ§L a$* §ﬁHx Intericr ﬂecaratar. ?hi3{fiﬁ§iagQi3 ﬁ§$§§ ﬁg ﬁhe _E oral evidence adduced ﬂy ﬁiaim§nt5{f?§e'ci#im#ht3 in crdex ta prave th§tV%§:aas§& §&% w$§§ih§ as ﬁn Intaricr Dacaratag Qﬂ§h§ :£¢ ha§é"Apiacad some documentary" avid§ﬁ§§' y§%f €ﬁ§ f§;t remains that ¢€G935ed.W3§»8 ¥5#§%$w§f§ §ﬁd*$ﬁe waa rendering aervicga ﬁg ﬁgaiﬁgﬁtaff Tﬁg ﬁiaimants 2 & 3 are the_ .:;:im9;i; agggmd, ?;'-ThéV*ﬁriEvﬁéi has rightly takan inta §§ﬁ$id$#ati§ﬁ; ﬁne age of deceased to adcyt the '.~,A¢Lg§1§ig§ia;. éccerding to the judgment ef the : ,$§§§§ﬁgu g¢5uxt xegcrteﬁ in 2969 AC3 12§8, A-ﬁﬁlgiﬁiﬁéﬁ apprapriata ta the age af dacaased waﬁpﬂ he 18. The tribunal has adapted 15 "u_$§itiplier. Thia wauld arise: the a$$e33ment mf inccme cf deeaased an the higher side. Tharafoze, I as net fina any graunds te interfere with tha impugned award. Accardin§Ey, apgaal is dismissed. The amauﬁt degasiteﬁ by tha Iasuranca SCCTF Judge' Ccamny shall be tl"3I't5f€£.'I'%d to the 59:61', 2:}, Maya I-fall Cmrt, Bangalere' M3.

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Karnataka High Court