Md. Ameenuddin S/O Md. Moinuddin vs The Divisional Manager on 3 August, 2010

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Karnataka High Court

Md. Ameenuddin S/O Md. Moinuddin vs The Divisional Manager on 3 August, 2010

Bench: A.N.Venugopala Gowda

 , t 'I'q._~&; Dist: BIdarI %%%%% \' . ..._ .APPELLAN'1'S

 [BY BASAIIARAJ RMATH, ADV FOR APPELLANT]

   The? Divisiona.1 Manager I
 igTE1e-.United India Insurance
'- T "Company Limited
  Divisional Office
  ..S.I;Iper Market, Gulbarga

IN '1'l--I}33HiG}-1 COURT OF KARNATAKA H 
CIRCUIT BEZNCI--I AT CULBARGA  I  

DATED THIS "ME 3% DAY 0;? AUGUs'I:5:_:2G1A0: 5  --  H
IESEFOREE'   1' V' V
THE HUMBLE MR. JUSTICE: AN)"vIiI\IUCCPAm.,C0'v§fDA'~ 

MFA  20I§"9.{w*c;T'   

BETWEEN

1. 1VId.Ameenu(:1din

S/0 Md.M0inu_d'd._in  _ _  
Age: 49      
OCC: C001if3       '

2. Smt; Shahi:I0o'f?-:Be"g'IIfn
W/0  ' -'
Age: 43Vyears,- V     --~
OCC: Hou'$CfIoV1d" _ 4' . _ 
Both R/ 0: An:;.a1apLIr'- Village,





 ._ I*"OI.,1i',.OV»'1NG:" ~   _ ,

p

[Q

2. Sri.Abdu1 Ahmed Khan

S/O Md.Raja Khan.

Age: Major.

Occ: Business,

Owner of Vehicle

N0.AP-15/U~4858 

R/o: H.NO.5--4~476, 

Zaheerabad   'T   _  
Medak District, AP  _ . . .='--RESPON--DEN;TS=-.  "

(BY SRI.R.V.NADAGOUDA, Al§'§V'..._V'f'"O_VR R! L)  

THIS MEA 1S F1L,E:D I;/;V5.'3Q'{.1]'~OF WORKMENS
COMPENSATION ACT,  25xQu~'~'=:I?.\IST1"'~  JUDGMENT'
AND AWARD=~ DATED ;- O8'fO_6.2_OQ'9"' PASSED IN
WCA/EC/CR;'NO;15;/2007 "01'\Ii_"--TItfIE3 FILE OF THE
LABOUR _:_AND--.:' TCOMMISSIONER FOR
WORKMEN.iS ~iCQMPEN'TS;Af1'i0N"v»AR BIDAR, ALLOWING
THE O1,.A1M "1:RE'rm.O:\;-_T.SAND SEEKING FOR
ENHANCEM'E'NTV_ OF PENSATION.

'1'}~I 1.'3  APPEAL  ON FOR ADMISSION
TH1S__ DAY. '  *~'COUR'I' DELIVERED THE

9
JUDGMENT

Ayub, du.1'ir1g)the course of his emp1ey1De.nt.. met with 21 motor vehicle accident. Sustained '%A_ 'iK1_}'VL1'1'~i€S and died. His Legal Representatives filed claim . dpp1i<:21tic)D befO1'e The Commissioner. )3'

2. The Cciminissioner. on evaluation of the evidence adduced by the parties, allowed l*9_v1.aim petition and awarded cornpensation of entitling the appellants to receive the--"s'a1i.§i.,>s*.V.:n1y wfii,h interest, 12% p.a. after 30 days award.

3. The only grievance --.gppel"lant:s that the Commissioner erred only after 30 days from the*'d:3jLe'of V

4. both sides and perused Tile' of law, which arises for CVonsiderue1tioi1'li11this appeal. is the one raised and .l"Lieeidled"l'din Tithe Shri Aleemuddin and Others V5. 1 V Manager M/s. New India Assurance Coiiepaifiy ﬁinzited, Gulbarga reported in ILR 2009 KAR "5. xxxx Where an employee 1*e.(:e,ives personal i1'ijuries in a motor E1{'I(2l(iCl']l. K 9',/"' enuI1ciat.ed in the ease of P1'at21p Narain Singh Deo (supra) and in not awarding the 3 interest after expiry of 30 days from the date of the aeeident.. Hence, the eomienticms of the learned Counsel for respondent. are unacceptable. Substantial T _ _V qtlestion of law stands answere'd "---"'* "

aeeorclirlgly". « .. =

7. Foliowing the ratio laicﬁbdewn 1'1j1u"

the jtldgnleut. [supra] and therein. the appeal stands award" V stands rnodifieci; entofjing"veippeilztrit t.o receive the interest. on --with:3e'ffeet from 30 days after the date"of-.au§fe:ide:"ot-- i.'e%,'>.'----frem~o.4*fo2.2006 till the date of deposittﬂ' ' h h H The hi?'->*'.. respone1--eI1't:--5insu1*er shall deposit the award ' V' «a1noiLii1t;_-xzvith aeefu'eu*inte1'est. before Commissioner within st }y;2_I'ioc:1"~r_>¢V.t't' {Wot izjollths from today. sea/3 moses = -~v--R

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Karnataka High Court