Karnataka High Court
Sri Shankarappa vs M/S The New India Assurance Co Ltd on 22 October, 2009
Author: N.Ananda
Bench: N.Ananda
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THIS APPEAL m»¢z;g;;¢~ .a;mzss%zas~a ms BAY, THE ccuzzy DEiI£?EE}.':fD'T§£,E_'FiZ?L;;:1'*%%*I!§G:
fer aémissien, Lcwer Ceurt Re§;o_,rds gm ¥'%':ai:?'sac15;""'OV wag: tha i:¢§':$$rs{ ef fiaamad Qéézinséi fag' 35 aka': :5; far firsaé fiisgmaé, is ciaimarat' 5 apnea? far anhangzamarzt af ' ¢am§9g_§$at¥$§2K 3' E hava haaré gm Sreavfiflyag %:*r:ad mxsnmé '' 'Ofar agpefiarzt 3326 Sri i-LS, aizagarajasg mrnaé gmenseé far SOUR'? OF KARNAYAKA HIGH KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HfGl-I COUR1 the §:1$:.§;"arsm Cemgafiy.
3 4* Fmm the median? rwarés a;1.'.1;-.1,j':'*V:';?9;::=:+§d§.<:ai evidence, it is agtabtisi-red that concusséve head £njur'y with scai-p"'§3::arafiiianv.."Vtiaiémant' j was tregteé in Sagar Amiie Hasgsitg " J 5, Eves aflagr v;:3r3*§f%§!:é"'-»L._trBaf:?:a2nt;§ ciaimamt suffers from resifiuaivififizry, The ciaimant was agefi await .3? the acciufierst. He was eater?-§m'g""_é.;j §i_:fi駧:I_§:§i:2..»_ _ Th§éf_:T;ffi3:sna¥ has assesged the
-«mun: ur nflflwflififlfl um:-1 COI.lRT_ 0!? KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNAVAKA HIGH COUR1 incarm sf ,a!.av%r2fi§§a-gvi fit, mmzth and has awartiefi undar feftcwfisg mags: .V 'V é sf.§§étE'r;§._ _____ : R§.2Q,Qfi$;'~= ' V§¥c5§§t§a;;££s$"é§*r:._:har§$s . agfzé'm§fi§§:a£fa;:~~§ensss : Rs.33,2fi$,!~ Ce-:§v$y§~3}§:§,A Tfwfi, f1é$u£'f?$§'%r¥"§:':t aria athar nigicidézviai eswges : Rs. S,C$fi;'-- :15? énmm fiusfing "£123 yarirod er? amtmantz Rs.3.2;£Zwfi.f- sf amagfities : Rs.1&§€$$£* mmmmmmmmmm an '¥'$§§ R$,$5,2§fi!~ m...,;,..«w.........,...»z.:_~.» 4
6. 0:: hearing teamed taunwf far ;=jaT:r§ii;;s;:"'a_'nd after gazing through media} evidence, E am.--_4'}cif 4_ fisat campensatimz awaréad b':§f<"i'J:I'id::e_:ii' heaa " has 53' an-varsitiaas' £5 infi'sa2qti§Ihév.
sufferefi corzcusasiva hand -.i;ri§.:,;ry hwitlw .§:i:a¥;;3'fV'§a€~a¥'atiofi'.'I Tharafora, ha stiffen. fr:-.:::3':&V.r*~:£.'d_«.i;:a5%«~..:a_f'1'a.::I:1:"sf*af héad injury. In the ::ircumstan<§£*e%__'- _ af R$.20,fl£36f- awarded b§f'4.:t;:'hg I head 'iass 9?
araen %t¥e$.'* I * I fietaesci Erzizzrias, the ciaimant is fikefy compifcatizmfik "£313 '§'{Eb;.:naI sV%2':ia§.:§§" Ejavé " semfi previshri far futesre msdicaé ';é':s,ps2nIsesg..i«""V ._'¥'herafm*°a, I awaré campefisatian $5 fixture mfiicai axpaensea 'fine SOKIRT GI' KARNATAKA §'I|GH COMET. KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COUR1 c§$'ia§fiv;1t'?:s".Vent&t!aé an arms szarnpergsafiaen of Rss}.,3.5,2§i3i-. 85 In 31% mmit, E gags tfia §»;::¥iew%§§§ Gréerp- we zsppeai is accepteé in part 'fire imsugswafi awaré is ¥'t2$&§fE$é& fiafiwensatiraa af R$.$5{2$3['** awaréafi by fine uuuxi OF KAKNATAKA H1631 COURI 0!? KARNATAXA HIGH COURT OF KARNATAKA HIGH COURT OF KARNAYAKA HIGH COURT OF KARNATMCA HIGH COURW §;sma V" ' 5 4.
Trifismai fis snhanead tn Rs.1,1$,2Cfl,!-- with Enae-,W$§f"§§"*§% per annum mm the date 22:?' patiticn 4_ reaiizatien. The payment: and ig-;.*.ze$¥:£tfmr?:4't "'s: I*i'a§.%'i"15$33°? t'5.';c:é ; ratia evnived in we impugrzeé a;'£*aVas*5_'.T "
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