United India Insurance Co Ltd vs Smt Bhagyamma W/O Padmaraj on 4 November, 2009

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Karnataka High Court

United India Insurance Co Ltd vs Smt Bhagyamma W/O Padmaraj on 4 November, 2009

AVN I):

IN TH E HIC}H C OUR'!" (317 KAR NATAKA. B/\..N(}ALCT).RI$

l)A'I"EI.) THIS THE 45" DAY (JF NCDVEMBER u

ISEFORE

THE HON'BL[S MR_JUs'_1'1§-1213:' I-'LE3II:'_,«I.A§f5;}§._   

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27.02.2006

1')a1sscc1 in MVC N<).4'-58/'2002'~o;:i"E}1e of the Civil JL1dgL% {Sr.Dn) 81. /»\ci,--Ci1. M.A€'I7.. _'*Sii"21.. }')211"{'1y.. :.1.1i()wi11g the claim pet,it:icm for c0n1pe1';--$éi*:.i():'--1 ag-'1r_i":9;-<?:Mki:'1g cnha11(;ten1em of com pens211'.ion.

'F11(-rgse I\/II~'.%;\'«:---;.«« 'a1,l()1'i;§_g :\xfﬁ'I1..4VA"P./i_F'_A' 'EIz*.()b. c:()ming,{ for 2-1dmissio1'}. this (jié_1__v. §;*hL:: C(}:.1r".. dc"I_i..'..*mfc{.l 11.111' f(')lI0wing:~ w£g§gMENT 'E'11c:sc EN-x'..(_4) 2;:.}.:);jé'=;--ifs.a"1z1f.!" the-? (?1*()ss~(>I'3'jo.(~Iion 211'ist;r om. of ﬁhe. j11dg;§;11(I I '1ts 2.-1.1"1t'.i'*;=Lw_;-111.15 (lain! 27--2--2006. passeci by the Ac1c1a:_Vi:m;;1-%%V%'MAi:'1f. Sim. in MVC.E\I().4f59/2002 and a M.V.C1..Nt5.4VS8.V}f2{§(§2.

2. .. "Ely the iiilphlgflfifd jL.3€i§_:__{I1'1(',I1T."5 and a\\.»'21rds. the TF1*il'I3-..1_1V1zii~A. has 2-Lwa=1rdc-;:c_1 2:1 sum of Rs.9.938/~ in He. EE'Tzc*1'€i'(..>1*c. sL1I:.)miH('*(f than £110 i111p1:;.3;1'1cd _j11c.ig{[email protected] 2-mcl a\-va:u*dS in so far as it rc=?Eatcs to I'asE.€'11ing of 1i21bi1i1.y"'--<)11 1'.l'1e apperllam -1:'1s1..1m1'1(:'c.' C0m];)2m_v is (..'.011(.*e1'neci. 'i.i;.__<:eii1;3'gI':VV"be sL:st;.1i1':cci in law. 11'}. s.su}.;>por'i. of his .ss1.:I3n1iss'i"c>.1V1;he'pEé1(:t;Ad' relia-1m;r(:' on the decision of 1.110, .v'H(.)1'i"b1.e "._S'11.1[;)vIf:(':'"fI1€-? C()1¥I.I'{.' 1*epor1.cci in (2004) 8 SCC Page 51'7.

6. As elgdirasl t11.j.§s. 11116:.--1-e2i1's1é'€I_ L'?()LlﬁS'€-3,]. £62' the first resp(')ndc1'11.s subr1'1iI'Ie(.'1 "1'h'e;1t a.p})c*I'i.1.a11"1I". --Ir1su1'a1nce Company (t211'111()t. .£§'Su.2.1};)c§_' 1'11.t~. "}:ie1.bi}it'.;z_ 11'1":_~'5(') far as the third party is c(.)11(.:eri1t§_c1.V E1'2~'1'€1T__ 1.}1'<:;--fI'i'*iI:}i": _z"1'£;:_:i has yightiy fasteneci the Iiabifiiy zuéci fITie:'«:I1.j;:fL°-._ +1'»l:1vcV-%V"~.v'.__rV1""1";)_1agncci 'j1.:(.:Ig1T1'1c1'1t.s and awards do 1'1 01'. (tail i:(.3--:'_V 1.3:}1'c3}*{L?i";:i:1(«*.r§L Ht'? afso s1:E):11it'.ted that the V.~(*u,Ff\4;pc;"1§sa.ii_g151:_aw21fti'c~.g:.1._.13y the '1':.'ib1.n"1zi::I in MV"C.N0.4»58/2002 ié;«,ii'1a.<:I"c::vq ;.1"a.1L'* '«..f1'nxc'i *;.I*2 o1'c1'():*o, 11(tc>ds 'to be m()difi:-'d. *7 I 1"1'a:2'jfx_-I-1; (raL1'<'>£'1.11Iy (.'t.);1sic1c:1'c-r(Tl the .<.:u'r.)missi(')ns made _ {J}/"._.tTl3e. lc.t2.t~1fnc;?(i ('.(.)1.11"}SE'1 for the p2.1ri.ics. The points Elmi. arise for rny (.*or1si(.£crati(.)1'1. are;

L ,,,,,, (U 1»V?'1cl:'i'1cr' (he 'Y'ribm'aa.l. u.!c1s'_ju:;£.;'/ieci fnfasIIeru'ng {he iia!3iliiy on (he czppcallczm ~Insu.r(m(;re Company?

{if} WI1.eii1ca>r (he Tribmlai i1c:z.<_; a.z.vc'u'dec1 _,r'u_,s'I' and reczsonable ccJmpensa1z'on in MVCLNO. 458/'Z002?

9. It re1€\«'2»1111 10 n(_)E'c, 1.113 z:(.'cid(*.m l'121A$:'-<)<':g:i1::'i'€€ﬁ]"on; 222.2002 and the V€',hi('.1(:? ii1\f(')IV'('.d.:E.'Ii~1'h€' .'_a1(:Lfi'd€¥.1';122iSf'.M'a.xi2 Cab beari1'1g; N(_).KA«34l~/1906. The Sl.1l'F€'E21(l(',1'CCf 1.139 permit" for c'211?x§':'~:!_VIa1.E<ii'1a. order da1;ed 28-1~2UO2.v:*'¥..h€ p&i1'1nff1" xOf..M21xi"'ACab bearing N(j).KA-34/1906 1'12-is i:)c=:é1JI (.;.'21--1'f<'_t:'}:1I{tﬁf'-- »s.3§9i::V_1'1 e1'I"e('_1t' from 23 E"Z0023.ThC1'€r'E''()V:'{r:'.''-1511._€'E1.g§"'''(ie1(cr ()E'aC(tE.cic*1'1I,_ 1he1*e was no valid pcrmitf. 2'i7j'1c.rc11.'<>¢'c?;._ 'ih...r:}2' 'l'1*ibuna1 xvas not justified in V.i*21s_rc%z1i:'1g§.111,9 §i_£ibili{yAve.;'2..Ai'f1(.' appellault V I1':.s'u1'a11'1('.e Company. PG«i1'1E:.»N0.. (1')-gi1*1s'u{€*r<2>(i 21.(':(:()1'dingly. 1£__).V 1:11. S'o_.Eé«1r as Point. No.[ii] is (?()1'1cez'z'1ed. the 'I'ribu_.naI z.1\.v2u"t'i'.;td3~ 21 sum of Rs.I8,000/--_ "l']'1c=;é cIaimam'.s-C1'oss- E/ <3-b_fLmj.1'.£1;f{E1215 sust:ai:1cc'I {:hz*c¢e simple inj1.z1'ies and the Tribunal has aw2.1r<.'icc'i a sum of Rs.18.0()()/-- wlliclx reasonable and t.I.1er("ri'()rc. E1 does 1101 ('oil for i111'<=.=rfv:'c1ice. H. A(%(:(')1*cii:1gIy. ("Tie appcdis in and 8406/2006 EU'E:? ailowcd and the i17'1;J1.1g{1s1é/*d_ _ji.:1:('1g,,{1"I1c?}1E,S and 21warcls passed by the 'l'rib1.::'1eil»AA'i1:i'MVC.-NQ;4--553/'Z002 and MVC No.459/2002. in so fa'-1,2' as if: ;'E§}2111c"s to; I;fa'stf'e11'i.11.go Eiability on 1.11% appellant wlnsu1"a1"i(;':st.f_Co111péi;~1y is-V-t;:(>1:1;:_:er11e:d. it is hereby aside. 'I'he sot':-<_)1'1d_*VArcr_spo;1dé~::u owner shall pay the <;:ompe:'1sation.V is hefeby passed }~'.)..VvV:'v_'-{:]1'r:-:1' TE'£9fVi3i'1_;':ﬁ:é1£.o."fn: "'I'/IVC N0.458/2002 and MVC N(').-459/2U()2 uV1*§s::.i'1es1i1V1V' .1.14V::;§.f'i:s.1:_5;1rbed. 'i'Is1(s* amoum in deposit ¥;9z;:ﬁ)1'L? Cmzri. r1'1'¢1"c1A:"'.._.b.y.'v the appc.=11am ~11'1sLu'e.1nce Company simll 1:9" re .i'o_;'1'<:'1 ' t';o. _ i E: .

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Karnataka High Court

United India Insurance Co Ltd vs Smt Bhagyamma W/O Padmaraj on 4 November, 2009