Thimmanna vs K B Ramaiah on 3 June, 2010

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Karnataka High Court

Thimmanna vs K B Ramaiah on 3 June, 2010

Bench: S.Abdul Nazeer

3N THE HIGH COURT OF KARNATAKA AT BANGALORE.

DATED Tms THE 3"' DAY OF JUNE 2010
BEFORE

THE HON 'BLE MR.JUS'1'ICE 5. A_BDUL NA'ZEI;:1{ A  "

MISCELLANEOUS FIRST APPEA L 2v0.3.'73v)/2()ra.sv4 1/) .' 7» " '

Between:

Th'in*1.m.anna, ,
Aged aboui 47 years.
S/0 Kaxfethimznaiah,

Malienahalli. Go11arah;1tti,

Dodderi Hobii, Ma.clh-ugiri "ra;1'uk,_  

Now r/0 C/0 Ra1nzin11a;LCQulje--.E  V
Anthras21nui1a11.ig; 'Tu1_'9_kt1':'.'i'_V__  

(By Sri Pats] D.'1<;1rég:§wdu,Adm. ' -

And':

To

 E ELByiiiss'.Manage1'.

 xR:1m.:1iah'._'=  _____ M _
E V '1'»/Eztjiaf', r/"(;.l&<Zcnke:'e. Huiiyar I-Iobli,
' , '"C.Hv._H:1iiiTa1ui<, Tumkur Dist.

" . 'Oi"ie11ta'i-V'Insigirance Co. Ltd.,
"'B.H¢__'R().:;t£. Tiptur,
Tumkur Districx,
 R<--:sp()ndcnts.

   Heggdc Mtllkimnci, Adv. for R2

;;\'0ti<:s: :0 R1 dispensed wizhj)



This Miscellaneous First Appeal is filed under See.173(l) of
the Motor Vehicles Act, .l988, against the judgment and ztW;u'--t'_}_

dated 2.1 L2004 in MVC No.576/1998 on the file of the Add}. 

Judge (Sr. Dn.) and MACT, Ttiinkur. etc.

This MisC.ellé1I"1c0US First Appeal coming on "'«l'or.Fi.n€1lii

Hearing this day, the Court delivered the folloyviatg: 3 *

JUDGMENT

This aft)peal is directed aga:in'st't.he judgment MVC No.576/1998 on the file of __t_he-..:Ad.d_itic)n.aé~Civil judge (Sr.Dn.') and MACT, Tutnkur;--d{1ted'--.2.lfjl appellant was the claimant and the re';apondeii'ts"wa§re l'll.(,'V"{)W1'lVL'i1'i,£1Vl1f.'l insurer of the offeiiding :g:ehic1c'.srfrf3gere nzii 'ate with regard to the occurrence of the z1t:eielent" 2-ind' the ..ijVli:tb'i*l.ity'oi" the respondents to pay the eoinpensrtion. The 'Ci€'tlI11£l'Ill:h£tS filed this appeal seeking enhane'e.meii't'tofeonipensation. Therefore, the only question to be cAonsidtere'd-.in.,Vtizis'-tnppezil is whether the appeilarit/elaiinant is

- '.7 V entitled«._for V.e'ni1ant:e1nent of compensation'? * have heard the learned C()ii]1SCl for the parties.

3. it is clear from the wound certificate at Ex.P3;"'t}i'at..'th.e " ;. claiirnzmt has suft'ei*ed the foilowing seven injuries:

(1) Right foreleg injured. Some irioveineiits7ifound'--.;i't'=t'he middle.

(ii) Deformity in right grain seeﬁ

(iii) Deformity in left grain seenw '

(iv) Abrztsion on right (;«i1.€Lst_.A 7 (V) Coritusion wound ori_r_ivgh;

(vi) Abrasion rt-:-)se oz!' si_:,7.r:...'i X.2'.'Cf:1"iSVV.

(vii) Abi';isiE::i1 ()I}":§')?l'iI1"'(j}~i.,' Size' E 'ems.

It is 'aEs()" CIC£1:T_[:E'té'.i;[xilijilfﬁ/"N()S.L 2 and 3 are grievous in I]dtl,1E'C and the re'St..of"tihe i:ij'uries are simple injuriesr The eiaimant \2"VétE'-' ;iri" iii the hospital for :1 period of 1 month 19 days. Tiiough t};eiei..:;iV:n:i;ivthas stated that his income per day is Rs.60/--, the 'I'ri«buii;;i 'hair: taken it as R3270/-- per day. The Tribunal has . "'--«2tiii»:ir(:1ed are-ompeiiszitic)ii for 21 period of 4 months in 2} totai sum of ' eR.s';8,%l{i){)/-- towards 'loss of earniiigﬂuriiig the tre:-itment period'. 1 it "am of the View that the coinpensation awarded under the head 'injury, pain and suE'E'ering'", 'medical expenses". 'loss; of future 1 earning capacity' do not require enhancement. Hzixriiig regard to 'the; nature of injury sustained by the elzzirnant, I am of the vie\_».j"ti1e..t;tE1.;e 5 ;_. ' T1'i'nuna! ought to have awarded :1 sum of Rs.i5,000/_--. ~tet2\1_::ii'£l.§:"'*.]:t)s«s of future amenities in life'. The Tribunai a'w2ii%ded O:1iy--.zi;\:un1 f of Rs.5,00()/- under this head. Thercfdre_,_Vtheieinitnant an additionai sum of Rs.10,U0'0/-- this head. Since the claimant wus of 1 month 19 days, 'loss of earning should have been awziited'--fOi=6'inbnthr;» aist.eAag--ai.'r:St 4 months awarded by the Tribunal. Tht3'ftfIfOl'C,. uiicier'tiiis.iiezid, the claimant is entitled for an * v.adtiitiQn~i.;.l cdi'i1pensat'i"o:i.QjtT_Rs.é$~,2()()/--. The c1t=1imanE is also entitled for ,.un---en.hin1eeinc:n_t of compensation towards 'conveyance, u0u.r'i.sh'ine.nt antfihthei' attendant charges' in a sum of 'Rs.5,0(){}/--. E ¢.. ! {his order. The appeiiani is pcrmiued E0 wiihdraw the amoum MQ1V1.._ ;_ such deposit No costs.

BMM/36201.0

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