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Karnataka High Court

Sri Ratnakar S/O Nagappa Naik vs Raviraj S/O Shantappa Padmaji on 12 March, 2009

Author: A.S.Bopanna

Bench: A.S.Bopanna

IN was HIGH 001121' or KARNATA§{;a' ;V-Q:   .

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» ~ _ V ;-%«A\2'£§€E§J'S_/ 0 SHA£'€"I'AP§3A PA§MA&_% .. {Lg £€'L{:§f£.I.:}>V: BéiA.5QR
-A *«'RfCt--T§f§';E1i§3AP{§RA, '?ALL.-W21; agxwma 3is"r1s2::::?; HAVERE méi D§V£S§{}?§Ai M1%N2%GE§E = 4' §m*§*:c;s~;AL ms3:_:RANe::E <30, ::m., j::2:Vr$:0mL GFFICE, ;»§:§EL1 RESP€.}§$$E}NTS ' "gay Mfg. S :4 ASSQGIATES, ADv<>cATE, ma R1: .32»: S. SRESHAILA, ADVOCATE FGR RN22] $ '1 'fr MFA FELEI} U/S 113(1) 09* MV ACT AGA1NfS'§_"T¢:HE JUEGMEZNT Arm AWARE DA'f'E:1D:16]O6{2(}06 _...:é;;s,é;::ip"::§:
MVC NO.153/2003 QN THE FILE 0?' JUDGE (SRJSN) 8?; MEMBER i ADDL. ;»e;A{:'~:', ':§'m§vJAE2,._« PARTLY ALLOWING THE _;;;A1M' .'PEf1fI*:*--§,0N' ._=F<::~R COMPENSATION 35 SEEKING ¥§}E{§{}§NCAEME*N'T_ ;Q'§? COMPENSATION. ' '- --.
THIS APPEAL coM1NG";'%'Faéi~5 Fo1é~..Ai3r¢iIs;é-210m THIS DAY, THE COURT £)EL{VEREfg{5--T§~I.B'FQLI,(T}WIE§¥G;F %[J+.wwi'k1'><3!*.3;:£;1:I_*£:%%T % Thar. this Court seeking enha3:ce:Ht€1i:'._ggf _ 'i:it1c:'«._€fo:;:1;7e;1sati0I1 as against the: sum awa1t£éd.._iI ;. we 'N.%iiVE$3'g':QS.b3I 2; HeaV r{i-V :i}:}§__1earImd Ccxunse}. fer the parties and ~ V:V;>€t;fu3§3E« 'appéal papers.
riisspect sf {he injuzies suffered by the elaimant, the "'Tf:iiZ3una} has awarded '£136 tetal cempensatian <31' .R=$;}':E'5,09€§f ~ unéer five éifiemnt heads. 4, On hearing the Zearnad $0113.36} fez' ihr: partifis, the oniy asgect fif the maths? which mquirag 'V, cansideration is as '59 ¥Vht1'?,h€i" tbs Tribunal was jusfified in Qcwaxiiirzg this said campezisaiian 91' a3 is whfiihsr the enhailcemsrit is r€:qf:.1i:'€€i J "E ands: any 91" {ha heads. Thgugh the ieamed C;;2fg£?£.1r:$€*;'£' ciaimant/apiyeliant contencis that the rffiITi§3'ii'I:i:-é3.'iV u0;;:2:}t'* 2 appropriately coasidsmd {he disaE:§«'i§.if§'; _4St;;"1ik:d to both the Iippéfr Iimbs, i;;1ssfaf««A;§'sv-- awazfiing this compensatisn. 12n:'(1z.é%'t}1e héad ':€%§'.ios;§f§of' future Eafflifig 03939513': I 'if ,_ {he ';!5fi!;13naL} was gustificé in as much as as a Viliage Accauntant the accident.
Haxvaver, £115 V compensation couid not Itzavgz .be:e;§' head, some amauni is m£;_":1i:°a§i':_:9 be £116 discomfart arid disability due ta :h%:'-- i_;:;j*¢r.r£éés_ and digabiiiijz stated by me d49ctQr:; 'V "FE1craf5:*@.,;;'1;a3.sr this said haad a sum {sf Rs, ' ;' -- }&i§éx"~.'d€d.
even thmzgh claimaxzt had iraniénzzed to ' ézsark gsama pssitien 311$ had :20: 10st much fiuzéztag {ha Further, unziier other heads to make goed thfi sh:gg':jffi- .:;§E7_{iv2.€. campensatiem awazfieci, a sum of Rs.1G§0(3(),f-- §ii€'s':':é.\'s?{::i;.*7tf£{"iw"§:'; _ 5, Therefore, the ciaimanif a}§J13a£};_a':1:.v $3 the enhanced compe11sati:)I1 girf i'~7$$}§{},5€!€3f -- sa?'1.'i1§1 5% pa from the date 91' ;§£:«t§_ian The V enhanceci amcaunt aEo:3'g..}vit31" iiitm§é}::t:"'$1{1a}1 3:)'E§ {i6f)OS§'§:€d by the insurance CL0mpany'x%?i§}1ii:=éi1 weeks frem {he dam Of Ieezraipff (_:::3py[A()f ftiis a Gig deposit, {ha same shall 13:3' eiisfiiirsééi ii $:§a:'mar:.tj~ égppeiéamz §fi'§§if}1§kS'£3§f'§,x'5§E.é§{;-{}%f'€3,"'.'£i1€ appéai Siéfiififi éésgasésd aéi N0 Qmifia" :33 £fi'.£fi$t$K ..... S§/__§ Judge