Karnataka High Court
Anjum @ Mohamad Anjum vs The New India Assurance Co Ltd on 3 December, 2008
Author: Huluvadi G.Ramesh
Bench: Huluvadi G.Ramesh
THI3} HIGH COURT OF I{ARNA'I'AKA AT BA;'€GAL()R§§l "
flA'l'EB THIS THE oskfimy 01? 2:333 '::m; H():\E'BLE MR. JUS'I'I £"E:}fl?'l;C.S;A'§)1'§GV.I:R%§'?1ii:iSf?'~. V M1sc:«;LLAM;0US ;xi>;>1«:;;L fs;&(;z.%.?:516 (R % 2{3§}S{?i'gj"
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Sri.A:1}:;m Ma}1aii§ad.}f£n}u;§':,_ A 350 Mchrszfiiizgd Inia1n:IZ'§'dén ' V. Agcé aijrszzf ' R50 £151 Sai*1V*fia§3;5a. Ga} flea, _ . _' B;mga§0rc-4':3. - % ...APPELI...AZ\i'T {By Sifi.S.S.i<:€}f§?'V.'g5§£i%L.') " A 3. "flew India Assurance Ce- Ltd', T. 'v4Bfy'».it:;T_Nf§nagcI, 5%FI(3§3r; Vokkaligara Bhavana, V3.*I1_1é*:s(>:2 Circic, Bangajcre-Q7.
AA i. "$ri,Mahammed Su!aiman.P.R., SE0 Ghouse Basha, Aged Majmj, REG Ne.I6Z4§1 , Rashad Nagar, Arabic College, Kadugimdaizahalli, Bangaloreégy ,,..R3ESP()?'€DEN'I'S {By Sri,B,C.Seet'narama Rae, Adv. for R-1) 1153* This MFA. is flied imder swim Act against the judgment and awvagtjciatsd "E'<:I%\'Vf'{3L No.981z"O2 an the £126 91-' the EV 1k?&d{iE. §1;dg§$; 'Céti1--rf"'«;éi(:"S:ne:€§§ V Causes & "Member, 1\+:;és;z.'3ff, B:énéa}9ré';.: ( §§_C€H .919}. ';§;:rtiy- aflmving the ztiainfz pct§€:i-ea}."V-thin_c0mp€:I:Sa'€i.e:'é;: and sacking enhancextxgnffiafc{:1£jpe:"zS§3giic::1§"~..L" .._ ' ' """ féofiiéng '.§9§ié""fE1r hsaring this day, the Court d<:§Vv§'vz:fc:£i ":"-« .' w"vJUDGMENT A Tiézé' appeal is by the ciaimazzi seeking enhancernent of ccwvjipensafian being net: Satisfiad wiih the award passed by the v.:»L'.4}§§dd§. MAC"? and Sinai} Causes Eudgc, Bazzgakwrtz in MVC N0.981f02 by order dated 2i'.4.05.
AV éfléuin and fracture ofsacrum. On perusa} nf the awafidit is s.ee-.23 that Rs.45,Q{}{):'«~ has been awarded on tilt L:4_§q§ii:.'3z1d sufferings and Rs.8:,OO0;'- towards cetzvegzance etc, 01} the grrauiné th3tjj.2ie) %: §3ge1it .. 'e_3:id§I11;':e is. 'j pmdueed tn Show that the»TC§a;£ma:2'iA.}§as wL:1'i{é:;rg_a5; a_:§SaVics_fi'1La:1 and earning Rs.3;O0Of- per .'i";r1.'ti) fi'11a1vfs:iid net award 3113; Sam can Athe heagi A.}c'n*L$'SV fiz~1.;1viI:{éV._'§:;z§--%ni21g capacity due to "inflame during thé iaid up ccagent evidence §!'C}d1l€C€§,_ ifiasfing that the aacidant is ofthe year 2003., by t':a3<i_1j:g £115 fhe deceased at Rs.3,G00;'- per Iliflfifh di:§abiV1Vi _t§{__af:. 1313/atii the wheic body as is deposed by the ..£)§;;t;w§;cIaimant vmuid be entitied ff)?' Rs.9{I,440f- towarcig "E<:sssA fr;f.:'j_fi*:;fuT€ izaming capacity due to disabfiitjy and anethcr RS.'Ei;0€}'O.?- {awards 1033 raf income dzzriizg the periecl Bf "Treatment and mst. Thus, the claimant is gratified fear it feta} cernpensaijcfi of Rs.96,44{)f- ever and above what has a§r€:ad§z been awaréed by the Tribzma} which éaes; not carry any ifiteregt, However? the c¥ai:z:a:;i: is entitied for intercsi {win this day iii} the data a.fpaymc;z4:.
5. Aecardingbg appeal is afifqywed i§:";3ari§r £n$a_%a§i$é"* cmnpazzy ska}! deposit the enI3éi:;ce<i"a%h~*:$i¢§fx§f r:{§§§§;21ef1¥5;;3.iis3:z."'*A "
within three n1Gz3£}1s fram i§1.¢"'dat.e ofréceipf ;}f/"§hc:--»a:.::;iy of 'ihifi order. _ Juaqé