Karnataka High Court
M Gangadhara S/O Munikrishnappa vs Krishnamurthy on 21 January, 2011
Author: K.Govindarajulu
Bench: K.Govindarajulu
IN 'mE HIGH COURT OF KARNA'I'.AKA AT BANGALORE IDATED THIS THE) 218'!' DAY OF JANUARY 20 _§ BEFORE THE HO'N'BLE MR JUSTICE K C}QV1N[):A:RA;ij:5I§ti _ u
MFA N0.543O OF 2693 1' h ' 4' Bl"§'1'\?VEIr3N:
MGANGADI--IARA, s/0 E\/IUNIKRISHNAPPA, .
AGED ABDUT2} YEARS; _ --«
occ: N11,{BEmRE 1>A1N'r1":R)R.--A '-- _
RES: E3AN.AWARA. NEAR Y1E§$If'IWz\f,\I'FI"~IPU.RA.,'i ._ BANGALORE. " -- ' 7'...APPELLAN'1' [BY Sm' .,z;\.1>3»*.3ij'~ . ' AND:
1 . KRIS}-INAM.Ejf{fI"£;iY.;:1~ ~ .
AGE: MAJ0R,_ <:H1K;<A£3ARA'~;xrARA, BANGALORE 'mL'u2<_AND_ D'iS'I'R.lCT.
_ £0WN;«;_;R "<;">R:=:«' 'r:--1Ia'A:3*1*0 KfX--04--I3-500). 'NA<r:oNAL.,,4:Rs3L:RANcE co. L'I'l)., 1 FLOOR. .1;-§%'£'GARAJU c0MRL1{«:X, (::AN.13IE3AzARRi:_vIAIN ROAD.
A_£30\>*-1: from!) ..WORL1), ' 13;'-KN GAE :€) E'=1VE. ,. .RESPOND I':',N'I8 " 'R3? SE2: B.€3.S1'<3E'I'I'~iARAMA RAD. ADV. FOR R2) z7%.PI'31iL;'~&I', IE3 FILISELD U£\E£')£}ZR SI.§C'E'ION §.73(1} OI?' .':j£{:7x§;xc:'£' A£3A1N$'E' TIER JL:I;>{3»m:N'if Ami) AWARE) Ii)A'E'EI) w_:§.<:}2.2o08 PAS-SI?Z§i31 IN MXFC NONEEBQXZGO8 {)N @113 FILE:
,/ 2'2,~/ IKJ OE?" TH E SVE AD I) E;-. J U DG E. M EM 8 ER, MACT, METROPOLITAN ARE-A. BANG2'-'s.LORE (SCCI"1~ 14}, FARE'-'{_X AE,,LO\?\F'It\éG "mp; CLAIM £>£«::.'m'1o:\I FOR <:0M:?>E:Nszy:"{._O;N_ 5-am) SEEKING ENE--iANCI$i'v'Ib1E'é'I' or? COM'PENSA'I'ION. »' "THIS 5\1}'PIBA1., COMING OR? FOR I~-1:«:;xRI:.\IG- r;f£=1:s. "
'I'E--IE COURT' E)1;?,1,IVEé".iRE-E) T}-":1 Ii F'OE,-LOWENG: JUI')GME}_\E"l' The Claimant. in MVC 51253'/-:z_ 0"06 <)z3.»""§'I"£i '_i"1«.1<3'};:)f ' MACT, I:3a:nga1o1"e City E-gs {He fiipfierlllégnt in this appeal.
2. It is the case of the 'pm;:iifi<;$'r1(:%1f"*t}?1~af.'gm 6.8.2006 at 'WaVs'V§pr0ceedi11g to work from 'rfivzar Banavara Tank, an auta bearihg H0500 drix-»'en by its driver rashly,_.r1egIigén_§1y,..idaéshéa against the petfiioner. It ';'(;ésL1!t;"téL?3. iE.r__1 §nv_j1:11"i£:-E3*t<>...£:«'z1e pet1't1'or1er. Fen}? the pain and _sa.1,fi"erer;1A;'*.{.116 p€3tti'{'.i()I1E',1" (I()H1p£;'.}"1SE1.fZ.i.QI1 of ?1:E3.'1é:{1:}:1S;' «"'f}Tf1<;: }'i'i.'é3'1.s.rer .ha§3 fihzecl r.)b'jeci.i<;)11-5;. Call upon '£'}'a_c=: p<:'«f,§iti.Qr.1.t:r.:'~i() p1'{}VC the acicriaiir-3,1'1t.. Cieny the célfaixn of
-. f{h~<:2 ;}e,t1'i4iv<T_>i=:<::' 2131:}. c:.<):1.i:e1'1ci that t'.1":<;% e:.:c";.1n§;::e1.'1s-s21ti<m s/"
'..aJ s3m.1ghi. is ex::1g,g_;'€1':21€.eci. F'L1rth<3r c?<')11Ee1.1c1, if the court:
xxrercé come 11:) the c<:sm:1u:'3io11 tfhai the pet,ii:i(>n<3i:_ e3m::ii;1ed far c01:_3.pe'r1s21£:i0I1, iI1t.e1_*e:=si: at 63% pa ;_. award ed .
3. PWss.1 8: 2 are eX.a:m'i11£:_ci. a_.}ire.VM marked. The learned has believed the CEISE of the' {:--1..%i;.1112§Vr1t .21 painter and there being d'isa'bi1it,y'* am.pui'atI0r1 of the left lgfjg at €*3,39,9c;(5/!%._, ¢ _ 1
4. for the petitioner ssubrnits thféit.._vifli.1erxé._i;éV.a'2:1:;§§'L1tat1c3;1 of the left leg beiow Vac":ctc51"'--dit}_;;_m the W03*k:men's Compezasation '--At:t '"i923,'V't1f1s: "ci.i_sabilit;y would be: 50% to 70%, N0 n1afi.<e1*ié..I iés '{"o_j.1.§1d for asst-zssmem: of disz~3.bi1.it:y 211; 30%.
-So. ilhég', f1.SS€SS.IT11€E'T1'£, Of c<)r11pe'r:s321i',i:>z'1 t.:«;11«;ing; 'iihté ._ "(iE:%Eii3ii~§.E.y at, 3(}'3=:i:= recmires; %11'i:s31'ferc:»::"1ce;%, The pr::f,it.i<}11€1' being 21 p21i'z'1t.ez' in 21'mc:21t.ic)zL on a(:c:<>um of a_mpui:at.i()n of left: leg beéew knee, he czammi. do the 2:-;ir:1.'i_1é':.»:r' ;~wc}<:2u':.i0z'1. So pray for t.akit1g the dis21bi1i'i:y at 1f_'3€)% ;..__I1i 1'eg§211*d to the other heads 21130 learned e.():mtf_-:<_::"r,fL:):::'the ciaimami seeks for er1h.a:n.cemem'. ofag:c)In.§1ei1sa1;..iQfi;.
6. Learned Counsei for the Ens'uréx--r1(:e CG:;1pa.1:y"
the other hand submit that f1*a1e;'£1,11'e \.7~.-:".=T1..<3' '::1sE_3eé;sed" by the doctor, who is eh0se:n...Vby t}1'e'1:etiti"G:}er. I)0o::*i0r has assessed disabiiity at va_h'0.n1e '}:_:_0d3,f, so the assessment. é:1:r}_Vax>vf%:;1'di'r:gg 'ef ihe" e0}:nper1sai:i01'1 by the learned Ii'1eI1"xber' Qf' :{'i'bu'nz11 at best requires only intierferenee if": ._reg'ai'd {:0 'spam and agony £~:.u.ffered and 1910i. VLV.1VI}C1€5EI:'£?.Ii'}?'Ofhfif fieezds. S0, pray for dismissal of the aizspeai - ~ . ' ''~ ' Ma't§e':f_ieé1 faciis n:em*ai'.ed Supra wouid Eead to an 'i';::ieren<Er:?:v tthai; .:e1eeic£e'm: is a.<:1m_i€'.ted, aietiiexzable .:':r:gIigéI;1c:e is; a{iz11i.£':1ie<1, the ve11_i£r'Ie in q2.1.e$*£:.i<m Irzalvixig 2;.
-; .,%/,4 fkx 2 valid policty as 011 the daie. of the .23.cei(ie1'ii; is 3.dr11it_t.ea:i. Quantum a.}€:sr1e is dispnized.
7'. PW--2 in his evidence has $i:21i.ed that . disabiiity to the whole body at 130%.... _ 'E'h<-fi regard to the ampuiiatiozi in €11l€Si.i:i3.I} the disabiiiiiy W'OI'kS out. in Deetoi' to that extent being (:§)n.i::if21ry"--.i:i3 t:}.5:e'i<'reiAEC;.i§ie1f,i0n under the Workmerfs disability assessed at 300/eiie and it is increased to I
8. lififie Counsel appeariiig for the petiiiioiiieré'is,t.1§a€;ai:he.e.arnings of the painter has to t:23V_k§;2.Ii_2§'i 2;. :riif3'im_ii_m of ?5,000/~, but there being no 7r.;a1*a.;1"0r d.gjC:/_ii2:1er1tary evidence in regard to the actuai eafi1.ii"ig on '2§§c_;c:r.5mnt of the job, the zige of the ctiaiinani; 'b_eir*ig Z2,-D'j;{e211's, the income ziseesseci at ?3,000/~ per ':5fi0i1vi'.1"ri~«_.by the Eeained member of the 'i'ribui'1a.1 do not V.'-.__'":*e<;y:.i.ir<;3 i;"1?;e:'ferezi<:e. 80;, out, of €3,090?-, 50% w<)u£d 6 vmrkss out {:0 ?1,500/- X 12 I: 38,000/-- X 18 n"1u_1i:ip1ie1' M», '<'3,2-4,000/-- U1'1("I{i'.1' the head E0555 ()fe:'.arr1ing and. the Sam:-3 is awardasd in pia<:':e 03"" ?1.,93§;9'€;O.;/_4 awarcied by tlae Court. belmv. F01" 21:I1;p11t;21ti(_>I1';'v1.:.if1£ié'1*.Vt,i1e ' head pain and Sufferizags 3. 311.111 <3??€3C},OOO';'~°¥§a:3,s;'*<:
awarcieci and éthe SEi1'I1f3 is <3'i11':.:~1r1c<:ci-v.tc; ?1;7,_OOj.'I)QQ/3-.
Similarly, t1I1d€'I' the h§:_ad a sum 0f $25,000/W was member of the "1'ibL111.':11,4 VJhiCh' "iS ' I :'»"?"'.1,00,000/~. 'I'()\va:"ds e1rti€t'i«(;i§& 1__ /« is awarded.
In 2111, to the enhanced c01npe;{1ss;%i'i:.iV§§I: 'of 213 against. 33,39,900/~, V\,«iT.}.'1 iaiiitrsxfest 8%' p.."21. '.t."r0m the date of petition iii} ._ "~ I'r3 0f the above fiE'idiI1§_.§S, {ha follczwing V _01'cie'f""is péissctiz ORD ER ifs afimvezi a1.(:c:<)r{ii:1.g}_y. :wg_,.A...
(2) 'I'h_<e claimant: is er1t.ii:1¢3cE fur the cézahaamsed :?<)r;1pe3nsati<)r1 of Rs.2,0»4,1QO/« Rs.3,39,900 ~--= Rs.2,04,IOC1/--~] wiiih int,eresi: ;1;ti"5eéa:_~p§.;~L _ {T0111 the date Qf petitisn i::i}3. deposit. (3) Out 0f the c:c::m.pensai'.i(m. 21.w'e'i:*ci'<:'<i,.A 1.§7Q%_[V"'<éf vtfiide ' arnomm: shaii be i:1v<=:s1:é3ci in 5 Dépgjait tin ne1tiona}ised Bank iI1iiia1'}§:,?"-..3fOf 21'-..;5<::j1'0d (.§i'v.$;cyén years, amihorising the ap;§€:£.1_:a;1i. t'o' df;1vé ifsiterest Periodictailfv'. A ' 'V (4) Rest of the amount.
(5) Parties to beazftheir QVWI ' V " "
131*