Karnataka High Court
Sri.Devegowda S/O Kalegowda, vs P.Ganeshan on 27 January, 2011
Author: N.Ananda
Bench: N.Ananda
IN my: HIGH COURT or KARNATAKA AT E3z\E\EC}ALOREi',
EDATED mas mi; 2?'r'rIr1>AY 01+' JANUARY
ESEFORE '
THE} E-EON}-3LE MR.JUS"['1CE N.AISéVAVN"DVA V
M.£«'.A.Na.5367/.2009 'ziyixw -I'
I3E£'E"WI:1EN: ..
S1i.E)e\-'eg_gow-'(£21, S/0 Kaleggioxvciz-3 V
Aged a':)ou£ 49 Years
Rjat Gomr1a..'m1.1.1i *
C11211'1r";amy21pat,.na "'E'21.1'a.1.k
I31'ese.I1L1y R/at MEG M 2 8:_A
40> Cross, 2% St::ag§ea A *
KL1vena;3L:nag,>;z11' . _ AV
Piassan Towrl. : _' Appeiiant
(By Sri.G.V.Narasir1':l'1a1mz;<ti1'1y',uAiixfoijextm. * '
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Sf' 0VVI?_;.:¥;C'}";§VI1"1gfE:V1V_ V _ _
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[ow-'1';er of {}'1eI,V::§"iic#1<%" 'b_eéit;c%.V1'1g .'
N0 ;1_'N434--'A.-_85~:3';3. .'1'*vséM;1xf. 1 00 Sum: 1:1)
'1E1'1:C}:;igo11d:1;._'}'a'mi! }\'}a§ii.I1'."
2. 'V§".':'1_Ve Royéii S_511n£i:1.1*£a§31 1-'--\.I'§ia.i'19: }I'1SLil'81"lCE Co. Ltd.
V, . N0. 456. 'Whiis R0'c}<:i, ihe/1T11'1a.i
- ___ Rep _by»_t,11e Ma%1.::1gv:;+r
, Royal S_u."r;..r,_1ara111 Alliaraz E.1'1su.rance Co. Ltd.
" =.'2Vm-i'vF1'{;0Vf".;w Ma1'1ga.13y3 P1,ma1'bhava.1'1
EVE :'f3VV1'ig.:--1V€Es;:Rcazaci, Bé1I}§;§€l]0I"€.
an: '
I K;'isV1:;:'13p_-pa'H
/ 0 H31 {L11z1a11':L1'12.-1 ppa
Agec.ii.:11agjo1~, R/ai No.44 I 3
, E3a§:z:1a:' St.1'eei., N.R.M0ha1Ea. Mysazfs?
V V ' {'C)\Ex'I'l€1' of the vehicle b€E11'§I)g
' ' -- .§'<£<).E{A--()E3«EC--'?76 Hero I~Im3<."12;1}
4. T116 Mz:1'12'1ge1'
():r%e1'1i.:;11 Ens:,.11'a1'1c:e C0. I.,t.(§..
C:it.y l3raI1::1'1 ()ffic€'
81.8, C1'1z;'ztn.z1.1'aj E)0ubI<':é Road
Myaare, Rep. by the Mar1age1'
Or:ie.i'1'ta§ i11s51.2r:m(te C0' Lid.
Di\fTiS§C)I"1 Office I-3.M.Roz»1«:i
GE1.I'1C.H1.i E3azz1ar _ » ._ _ .. «A
S.\i'.NiIaya, E-Eassem. ' L,.Resspé:2i1de:'1t.s; &
{By S:"i.O.M2.1}1esI'1, Atlvacrate for R2. HE ~~3EQ1j.<?e' -Tiss'r1Ai$p(:i1':..¢E.r;a(Ai wifiz.
R3110 R4 -- Serveii} * ' _ ~
This appea.} is fileci L2r1(3€f§f .é:'e§:£io:'1 AI-'.?3(1.) o§'."i\...r.:VtH 2-1g:;:1it1s*Lr.L'
the J-<,1dg111ez1t zmd award (E;1té:--e§ "E,4.{)9.200?"'. p:.1$s"e:d in MVC
N0.1?34/2006 on the file of t.I'1sj [x§3ciit'io:1a} District. Judge.
1\/I€IT1b<':§i', A{id1'{'iOIia} MACT, E*f2:Sse;r1','- péirfly eailcwixzg the c1ai.m
petition for co1n;>e:1;~:~g;t:ic-ra f2.111r§. " sVe.<~%1<;'i}«".-.g enhancement. of
COE'£1p€'.TkSa'{§.OI'1. " ' A " V
'I'111is appe=.:-:11 comix1"g"b1.1 fk)1*' a£§n1i:-ssigzi F8113 day, t.hr.=: Court.
de1ivere(1the f'f0}E%;:xvi11g: " * " " I
Ltamperrsation.' .
'VI haven' "h.t:3a11"d V Sn'. G.V.Narasimhamurthy, learned
L:.r.;u1;s€%:'.'Ib.;V'L:Eain1a111. and Sri O.Mah<-38h, learmzd counsel far
._Iri;Ss_ L:.re*:11ri'e , Ceiji fiany.
$3.3' resuii, of a(:c:id:%n'i,, c:1aima.r1t: had suE}f'e:1'ed
.Ac1is}0c:21ia ()r1 of Eefl. shoulder joint. and he wens tmaaied in
' l'vI»21:?;'g22.121 E**1'o:«3pi1a1..
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gig:
5, 5x
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_ {",§/'%_ 'L 5, 2. a,
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A1, Ehéc time c)§~;ac:Ci0ier1I?. c1ai111z:1111, \VZ1&3 aged about 46
years and he was wo;:l<:ing as 21 driver of K.S.R."If.C_.. "E-?'\»'v'.'Z-
Ei)r.Abciu1 I'3a=.sshee1- has assessed peérI:z1a11€;fi£--«.. 'p.hy¥s§_ée:I
di.s21bi1it.y' of iefi. upper Iimb at 20% as t.h.<:_£'1z1_iiz.1.z1é'1é, E3as n(;f; '
pmdtlced any civ:,>(:un1er1t'. to pr::Jvé? désa?)i1«ii..y_ i'1'é'i:3' V1_féd3..:..<;éd_ _1:}1f":3
E1"1corr1€ anti "it: would c?<)11'1e. in 1.}f'1s;>: v;21y (if.."_gpL1'rsi:iIi.g"hisé
avocafion ciziver.
4. T1516 'I'ribm1ai, gas co&riiVp'e1Vifléai.ic>n of
Rs.62,Q0O/~ under 1"c>IE(;\irjIig M
1.Pain E11ViC1_...*.",-.«s'»iAf:.f§\'_'3T1';'i§_3,i?A V. Rs.20,000/*
2. Medical' 6?»; iI%{€id~Cn,t,é'eE Exp<;~.1'_1.s:{§s.f Rs. 12,000/-
3. Loss -V:')'f "§1_E3j1(§"i'}i:'i.fif3S4'-.{i1'}Cf'~_(3i1j(§fJ}'1'}Cf11, in RS.5,()OO/« fife: ' '< 7 79*"
().f."i"1":l',j(i'7DII1(;.":. 'C.1LlJf;.i.I'i'g. laid -up peI'é()d.: Rs.2¥E.608/-
5. Loss Of zuiiCfi'~i.3;,i€r::~v4&=Ts;*Vfijg§yi1'1ez1t' of Eife:
Rd-L1 r§d_:td~* Off (:0:
A "1"h(e_1"e2;z'nec1 cozmsel for t:Ia.imz--1n1'. would submii: than .Cd.E}1p€?E"E§i!fi:i(;fi'v€i;Wfl}"dCd by 'I'ribu11211 ur1d.e1' the heads "p21iz'} <3: " _'é.}1r: .I0w<::i" side.
s1i'i7f"e.z'it_j1g"'-emd "loss of 21me1'1i1.ies 8: enjoyment of life," is on 8' I see from the impugfied judgment, the Tribunal has awardad cggmapensation of Rs.24,6Q8/- under the hfiéggffloss of earnings during laid up _peI*i@<:i". Admitiedly, working as a driver in KSRTC, if he had avaiiéd'_jieai:é:wiiti1o'u:x salary after the accident, he s1*1L§J2\11cE _ 1f:z;';v'é.Tj dacument. "Hm Claimant has, not 1§i'Qt§u.€:ed £éa.;<é In the absence of decumentafyL:.g%i2iden;:e;"§ugh1'; not to have awarcied yéampergsétihfiitg 'EVv,Vi"If:I;_i'€:£' *£'1;1'§I'-.3/1<%~:%;§'q 4055 0f earnings during laid the Insurance Ccmpany fiI<:§: (i ®E1*1not reopen this matter. ' ' AV 7?. Vfiempensation awarded by 'I'ribu1*;a1 » 'j"1..:>ss of earnings during laid up period" fake. V(§-'.;:vi1'8 ;_'}f Vcther deficiencies if any found in the a1=i§15i=ci;b_r1£1a\:ie by 1§,ht;~"i'£'ibuna1. In the circumstances, I do not ' EiV1''idaI';§,z: Agiéxfiids to interfere with the impugned judgment. Aéc';§ifjdi:ifig3y_ the appeal is diamisseé, 5 % 35;;-v EE?$§§ .3 :2: