North West Karnataka Road Transport ... vs Sri D Kenchappa S/O Sri Dasappa on 20 February, 2009

[Cites 4, Cited by 4]

Karnataka High Court

North West Karnataka Road Transport ... vs Sri D Kenchappa S/O Sri Dasappa on 20 February, 2009

Equivalent citations: AIR 2009 KARNATAKA 186, 2009 (4) AIR KANT HCR 284, 2009 AIHC 2981, (2010) 3 TAC 220, (2010) 2 ACJ 1165, (2010) 2 CIVLJ 24, (2010) 4 ACC 262, (2010) 3 KANT LJ 293, 2009 (3) KCCR SN 107 (KAR)

Bench: V.Jagannathan

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3 ' V,R.§.§"s.:mEa ﬁﬂ@§ Sf 5 Sri § Agﬁsé gbeigt 42 ysara, %nm* 9? 5:13 ﬁag KA-2!f:wI««3*$§5§ Ric E §awew:'a'm5w_, ﬁg' <3 'E29! 22, Biz" iiaimxyg Gadag, .§ &§%%:&. 3 ./M__:: :_ £2»: 11$ Iﬁﬁfi C3533' £2? E§é§%§§s,'§'ﬁEﬁ.. 2%? §ﬁHGﬁ1..f§EEf_= A Siatezé '@3395 day 23;? §¥$E::§'m§'f; Eﬁfﬁ .g».w.\

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Cbwmr sfliawasaiﬁ Bajaj .. . I M Black isiiomr Eyck ;

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Rear Bus Stzaztudg ( By Sri M.T,Ja§ﬁ for R-1. Sri M.._S.Sr§;*amg. R43. 3 §"R'm"pI5ar.ﬁwts tinder Swtinn 173m ::~f-vth;;'el'.t_h<% guamm arﬁ award éamd i?,1é.12.:2=(}"€2§.. Mm He. assxmm an the:

' ..n.n. ur 1-unxwainltn HIGH COURT $5 %€ﬁaRWﬁTAKA HIGH COUR1' OF KARNATAKA HiGH COURT OF KARNATAKA HIGH I ﬁle sf rm: Yaaégk (Sr.Bn.} as am. mar, Cﬂadmw,'""a§aV.rﬂ%m;*. ézitimyematicrz sf Rs.2'?,G0$f. at 5%g.~...a§ from me am af peﬁiizzzn :51: V f 2&7':

v ._§,'3isé;i$,il¢ha} Gﬁw, Sham1ur Buﬁdﬁm, repxmesnmd by im V éanallaianam azmam, " M5313: Cemlm, M333 Main Road, Peenya, Banmra-566 G58, . . .A.§peZIa:1t;

I B}? Sri ﬁﬁiﬁhat, Adwcafm } ..m....n..m...-. ....-.-... uvulu ur nu-ummnnp. mu-H noun or KARNATAKA HIGH cwwzr" £23? §(AﬁNATAKA mm»; (,- AHE3:

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2. T.RI.G-mwmhan, A Majrar $7 sags, SE 9 Mﬁzﬁgan, " ' Mia 'ﬁfgayahmhmi '§%'&'?3¥»'#"fL ' "1".ﬁ.€a%:':y, .&di'&, Taluk,' ' E

3. Mahaéevamzah, ﬁaci 3'? 3-*:;=Vars,

4. J$.§rgz1I_.i%1s I * Agedﬁﬁ ﬁggadf 32 V;4ié*::*.;fs'a2:$,% Eam €Eh:sr1r:ai%h. E*"$'"'CI.'.'3% V. %% % %§xa11:.a@% E-ZEr&haE1iPk:mt§ . '83. 5.

.' 'rm"*:'a1uk an §§atri{2t. ..... .. waﬁﬁw ta % -5 $5 $ié:;"xi. '_ié7$hwaEha arm, Mmam rs: R-1. ' f'.{ S::i Sufsziw Raj, ﬁdwmam far R»-2. '¥3_E.;Siddm , Adwie far Rwa tn 5. j x Fm: ﬁweai gm ﬁnéar S@::;:&z1 % i*?:3{£} at' am Euéﬁaffmt agm: arm juaﬁgmem am am;-a am zaagm? gamd in 34% 5:3. 12%; 2% am the % at' the E»: can: Juﬁgas {8r.§n.} & gag}. Mam:

'Ii, awazﬂizxg a wmparmﬁam at" R5.*%,§§,GﬁO{- wiﬂtl inteamt at S% 13.3.. §-HGH COURT WXWATAKA HIGH COURT OF KARNATAKA HIGH COURI' OF KARNATAKA HIGH C §.w%%;£<:%%.§z:Lr,%Lc%%k. ; Tlme apwls wmém an far hemﬂ thia éagg tha mun dﬁlivﬁfﬁd the foléawim : --. «.H}DG2s{EIHT As. {gamma qumtﬁan ~:' mmideraaism ha thwﬁ twgsix VV diaptnsad afhy tfﬁﬁ mmmn 2, In both the ifs-as» rmnm a positive éumticzn Wm caused 91; mm ﬁriven undtar In bath the: mess. bebng m the swzmmd awnm, thaw am are ﬁnder ax':

by {Era liaability bmhg put an it ts saﬁafy the award amunt and fa: Er.e'L§'.A_. E233 i14%{3j2®G?'§ the aabiiizy was pm: $3 am n V _ Wit}: wham The r?' mzﬁed awmr fwd irmuzﬁ

- -----~ -~ -n--W"-H-vn nlvri kw-gnu ur IIMKNATAKA iim bush 'F213 aantantéan ef 3% R9a& Tramparﬁ Carmratianizzwtiztﬁmcamistizatihebzzseaim E2-.<--

mm uvunl wr nnnnnlnnﬂ nlun uuwu Ur KARNATAKA I-HGH my KAQNATAKA mg-,3 C qzzestlwn wcm awmé by {ha rggatarﬁ awmm, Emured them with the Ermuraﬁ ﬁwfzam, the ELS.RZEZC. 3 rm: §iabIa::':.'_....',f3E£ii?_13§_¢::§§%xI-I:é}:sL',E mntmﬁsn sf 3% Erma:-aw V. amuam: in Is€.E1A.I*Io. 1%2;«<.:+=;~@:;éec *2* iﬁ imgf, relew pomt csf 5&3, rim mxmol cf the K.S.R.fi'J3. VA gntcred ins: batsmen the K.s,P;.!mj:, " tereé mum and, thm-af:>:%é:. z.E%.$_;RigT;'ﬁV.:g"'&Iﬁch as Iiabla ts mzwy ~ V

4. :fa::£ are that mm" far as M.F.5.j€¢. y%a:42g2m5'%%L%§ mnccrxm, tha claimant mdwraﬂ ttha cﬁﬁra: mtziiﬁhzn;

far '£33 injnriw auxminersi W }:::'m V in qmmtian arﬁ awarding as hm' , wkn

-. um-tuna ver1nr'vm\a"'l I was a an his mofnrgca, {ha bus hem'-irag Ne. A :{é;{:2&;5?am3455 in ﬁx E{uS.RJF.ﬁ. mm ﬁ-am strzd. dashed ta am mscstamycﬁe an aamamrii nf' 'Em '§'rib'é.1@ awarsiﬁ Rs.2?,£?€$}'-> as .. mki put the iiabiiity an the §{.S§;'§1C. mﬁ ha égmizﬁ mg the maﬁa' mm af' \€W'QW--Il -----wraps':

feﬁawim 210.5 mm ef 'aha X % Eabha .. nmnnlvnlnnﬂ mun &f §,l¥Q_:l€l ur MKRNATAKA HIGH COUW' WRNATAKA HIGH COURT OF KARNATAKA HIGH COUR3' OF KARN,A"fAKA HIGH C the deeimn mm in 2&5 am 333 to ma s1;;.g:_.% 0:; the date af tim awféant, the K.S.R.T.€§. he the awnm af the bus and fa was the ,V :

had fuﬁ csnuni and zztmtaﬁy rmen, it 'im the K.S.R.T.Ci.: mmpemaﬁmn.

S. Inaanfar as $ﬁ , tbs claim pf:'&:i§,i§:; unmj»:.::~4 gem ef ciaamam C amh sumufhhéﬁ by him in the baa:-irzg Ra. FLA-1:5] €31» 252:5 s§.ga..:'izat *§1iﬁ whim: ha was. gairag alcrg uh' .3 the wad by mm' his b3x:3at:le' . H T1":,s§ Rs.4~,{19,ﬁC3f3i - as mmemama ta . and put the liability :32: 'km laauraxrcne ;_'I'_i== -'iv..".'f;s.t:,:a'-a. 'E %@$l'..".»1l V' w1z1J& is the ham' , azzﬁ ﬁw 2&3 fﬁfﬁd

-wwrmré ' , thee: tlm izmurazxm Qemwm will Em JV uni """"""' KARNNAKA HEW-i (SOUR? OF KAWKATAKA HIGH COUK? OF KAKQATAKA HIGH C V: an-u\11.r'\Ir'I¥\l'I H119?! 'Jr' aperatiun of €315: baa axﬁ ﬁrm: the }{.S.R.'E';C§. be iiabia Ear any chm ant of the 1.1% 9?. maiudﬁg tbs ciaim made: in ?hej m31Jne" ' ' 5 at has sf ﬁe szmmingﬁé f}1g-I'; Referring tn title: mid clams: Ciommny, which will mt tha magma % [J "° §. 'The 1" it ta the ziiﬁtxn af 2:303 ef tlm Mam Act'; in mﬁnﬂ that the Pa-2:1; carzly a:.%é*ii?i::.ta§§§Zat:$- regsmrm awmr ea? aha: vehicle in the me on ixanﬁg it is fwkmaﬁ swam, which §m ta» bc 1 _ 'rim Ixauranm ﬁampanjgg. aa tk ﬁﬁw sf mm m amghymmt mt' rm swwmd ' and mi uﬂgr tiim §{aS;.RI§':Q$ ﬁm gumtinzy. af fg atéa K.SRJ}'.€':. hmmm am am: sfzhs vahizria cams:

»"'ar7mmﬁmsrmvm*§iiés%r§Ewr%§mu&mv§nJa=m mainmm ﬁx xmifiiele as per tw {arm ami mgzﬁiriizimxs of :3: :33. éagﬁw-§&¥ Ea$i$§ ﬁr ".%§RT OF KARNATAKA I-'HG!-I (31 1%,. E': E3 than canmncivﬁ ?sy 'Chg Izmﬁ awn item & gemwl Qf ﬁre grmzfmians 9:' thé crlwr ﬁtztm. Sumﬁmrz 14?' vi' tirm Fsaﬁff-itfhaﬁ. it A V' b j 2 am km Qezmmw ﬁgs mum in guwmzm' 11$}$f'§és.::§i::ﬁ.i¥¥j'?'*a:§"::§%VV>ﬁ§:itgV:,it submiami tlxaa Qﬁﬁﬁj in game, it is the mumr mmnssy the perarjn air of the yetrkiaji $9, rasyest uf purmfm in wvar in tha as: tfidsvc czaasam crzf pawns. IL aka mfar% $5 .s;ar::Iau.:s3,.d«ai:issiam$é" wrlmmtian am my me tha

-nun wvunl vr nnnlvnlnnﬂ ruurn uwum WI' KAKNATAKA Hlﬁw 1§?? gm 3&3, 1997 am 1343, M :99'? Am 3143, An: 19% SC:

¥"w¢'€8W'hI V.l"'IlU'I.l\l'l i§:9 9.Lam 223:, 19% gm 2:3, 20045; Am 3:3, % aim: 3322 axﬁ ER ms Kamataim 3:333, am w 'lU'IW'l|fDI'QI! morn 1&1: ﬁaafmiam af tﬁim mutt remrtad. in ER 2% uauwn ﬁﬁgg Tisg mgmezzi af the in tha aéght 9:' cm afgmaza ﬁaemm mfg:-mt '$23 by hm 33 'cm: that: K.i$9RlTi€'a§ thaugh is '£13 hiya? afthe Exam in 32 qu&.¥:;i¢m., yet, it mm: he dmmmi as ﬁx uwn«gT§§i'[.ﬂm bus. The half mammal alga xwasfeﬁ m % the Apwz Caurt in fhe mac cf --« Tiwtspsrt Carparmian Vs:

m 199? ACJ 114$, to subamﬁ;-..!:;1"J.at;%z§I c:;":3 in the mm mm me am Cnurt did mi: that ﬁlms Izmmaﬂ Cﬁmyaiiy in the mt' the msw, ths will not arise.

1284 my % by mm mama} Shri V'7+.§%F%353~kL :13' ac: narxwhars mntamphm '"hez:g ' §::1 3-wag: am the sama vehicle mreﬁm the 11aba'1i:y put an thxz 1{.¢3.A§e";-*..,__V'i',.E,_: ;~ the mm smafar as 1%§.F$.1€o. is mnmnﬁg requm ts be $612 aside and & {30mpa' ngrwill ham in E3 maﬁa ﬁabla m 'gs-;a:z'E§;:s1'y 131:: award mania. ._.. ---..... V. .u-mum-nun nmrrs \.A'lA..l-Ii?! Ur KAKNATAKA HIGH cam-.'a" €§$ i{ﬁARNA'i"AKA HIGH COURT Of' KARNATAKA HIGH COURT OF KARNATAKA HE$§'i C 13,; ﬁn the: atkmr hanci learmaaunml Shri A.K.Bhat ' :3. that the haw in &rﬁmkmmi % 'hula Vuuawu-wan:

.;p.

qumtion were fully unziar thus mzstxaﬁy aw matte} gs-;f'.._fthe K.S.R."§;£. arid the $73 sf the husea were V. ﬁn matte} sf 1:113 K,S~.R.'§2Q. and as the _ &d the aciaasisae right ta ply 'r?;:v-$53 thﬁ irzsumd mum mt haw: 1::;l33;'€>v:i9i' 1% &a1d' mum, mntrary Ea sf V the imurarmc pmliaya am.

ctcnrliﬁam 9% the the K.S.R.T.£3. am; the. mm mumei V aEn; tm mxﬂritimns woum atzﬁre mum} mm!' {In arm was andg m§ *3 is the ,2;.ss.m$;1;::.,%u.~:aic§ggzu age mm maraeuggv Maya and aa get i%& awn irzssuraacvs fuzﬁ, the j §asa1{tg%p:;£'k'nn Erxaurazwe £:uma% ﬁg by the Tribuna} _ £3, t}1¢£9éf;:f£, éffammug and against the Eaw iaid dawn by % CW » _4:':év.x§ Eeferrim me tbs ﬁpm Sear: dmissizszx ix: Rarﬂ gm Ema "I§* rt -.

Q" MKNHIHRR TIIWUTI \u\JEJl\l \ll I\R1l\I1l"IIrII'u"'I Inn #131: E?» K §"%V£Iﬁ'§'£ mama} Shri &..K.EEmt mguad Kaﬁam? supra, -- --

ihat tim {am 3% sf tim case Eﬁbm the

-13.

insurance policy stood in the name of tho owner as on the date of the accident.

15. Yet another contention V the Insurance Company is .tl3at""Sv§é¢tion makes it clear that the to cover any «tljzercforcv, in the irastant case, obliged to covcr the out of the a@'ecmcntﬁ and the registered 0WI}$I'.i__ .9130, the Tribuna} could not have 'tho Insurance Company.

A. co1:1"ns'ci"VShri A.N.KI'is}:ma Swaany, who éssidtéii A.K.Bhat, also pointed out that a _ carcftd }:of Section 149(2)(a)(i){a) would make it uwn~wvwwMaww"W°uW armww mwwam wr mmmﬁtmﬁm WW5" EIWWM" Q? Kﬁﬁﬂﬁﬂllfﬂ HIGH CQEERT QF mmmmm H%@§"§ $4 " tt1é.tV__éik1e Insurance Company can defend its action wwwvwvgwmm wmra VA the gonad that the vehicle, on the date: of 'contract of insurance, was not covered by the permit hc also referred to sub-clause (b) of Section 149(2) to contend that the policy would become void on the % relcvazai. mm sf t}:1¢ agmwt, which § at e I?-»1 E: fwpamt {sf the mag whiah ma Mﬁlﬁeﬁe. Sﬁéﬁi 2%, which am varg' .. _ purﬁaaﬁ? arethefrtalbwirxgz *7; "I'he: beam mus aaa Siam Carrfimag' csﬁisiéﬁ mum in 35% ;a.r1zi'"a;2ah am i- tam} arid mnagégta ageratém

-av ii;-'J"§--°_ ijfvfmmea Wald be 133 'mm mm 8:. Each sf mrrmr shaﬁ have each shift (sf """ mclugive wywm sf stamaxy gaymmta

- I\l'l.lI ébﬁgaﬁvtsns in the: $ of the _ by the am shali he an gr tfriae $wz1m' sf gm pzismm F% :2 shall be the rmpmnsibiiitjr af mfﬂm mm m mmply mi»; £3 the Q? the maxim, mm Rm shaﬁ mm m liaﬁie far 335:}? ahammw g":/5 ..m.1...m..-. nnarn sf5;;:n: war" arwmwﬂlnltﬂ I1EGi'i COURT OF XARNATAKA HIGH COURT OF KARNATAKA HIGH COLER?' OF KARNATAKA HIS?-W; «ﬁg:

9. in name the cawrxar sf the grzivata &e&ul1:s in arm ditsahama af my ataaxary Iiahiiity, mm }¥¥KE"E'C 1% right. tar: deans: ﬁnch armﬁiwzfs mnouxﬁ prayahk tn the wwlief 7 m discharge the mmge? fhg j % in more than tfm mm m amsxpmn m ' B the En wank f ¢ _ aahry and sueh rﬁther ﬁmxriazzrze twig 313%.}: cf 'ljfiﬁ ﬁﬁfiiﬁ _ a1c:2,a;"""7€ﬁ:s:.:c4::zi$3;1:éisr ahail $3 ysmvidaé with §é'ay?:?~;?; and athm Gen§uctr3:z*"3 .' as daecl ﬁt by .

em gm m adopt my £31!' msthoé ﬁr mllaaﬁxsn aef «.,g<7@ﬁmutera am by tha baa am hired, In mag 'bf any emmwwy, whm requuwmd Easy thc ,ﬂm9mmafﬁmp*mmmbm shauié. aim wzplare as and pmvide mndmztors rm mm amd eexﬁitiatxa at' WKRTC Err the Qmgraaaafargr 'me in naval wwvn: vr z\Mni1HIH!\H HIUH LUUWE QM': KARNATAKA C

- repxa her

11. Every draw wavﬁecl by tfze 31131} pseaaﬁs. a valid H..'£1V, Driving . éxid P..S.'~.«'. Baeﬁga Tim Errim $11a£€1,r:9i'_f:,§_ . 1~§.'1':<:., Emma and @,sWv3%j3agag%Awm2g émﬂi' ami tém ﬁrivar shall . ;e"

af at has': 3 12,. The érivw as 'such unifbrm aa am an i L%'-v ﬁnds ﬁeﬁniéafxsey avézizkk @mvid¢é by the awrmrﬁ at ciiseharg at' rc§;:_;.t,1'm. sspgnknatgabgx tha mm, ﬁn 'wry by in such evensm, whm ta mpxam ﬁnch sf hismar nnrsltl 'lI"'III"'Il\l'I I at the and inf wa-an days of has pmvidad can hire by the éiﬁx mt driszm" aimﬁ be Bahia ta be ammma withnutany mm mtim. .u.--.-z ---urwqiiwu 'vs V 15. "I"'hs :3W'&I' shall ﬁajxiaéi ﬂaw R86-Biﬂﬁﬁk mldﬁnelrssazramyalizcyafthebuswiththa .-"' &u3y aixibitiim $& tmyy af the .m..--...-..u-. mun \.:IL,!I,J_;It! Mr" mImNA¥AKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA Hiﬁﬁ ﬂ 3.23%}: in am bus umim' me mfe msze::;:%i% jT% eat' the warm. 'E133 dnmm proviéeé k awrm 51133 be the mxawﬁgian mi' ﬂflg V' » bemnmwga and the 7 Bahia fur any cIa%m maﬁa .18.. The cs-warm '$31511 Iwep 'ah hired 33115 Mater vemm Falicy izaoaam shaﬂ Ea "the bus.

25.; pririmfee him airanz shall Se'-»s§:ié1y"Eiahie far my claim mm . « V-':}.. }31;2i; 1, damga or lass or hurt the apmzam ofthas tm. The mt ha Eabh for any exam arﬁgixgezzt. 9f the use aef" the 'huaw, inciudém X mad: in mm-mfm with the ' u _ I231" less af Eifé: sustairmé by gas 32* aw athw maﬁ mm' ﬁr m any § all fartumzs Eabﬂitjr, if" arryg shaﬁ ha Barrie Qrﬁmawmmﬁmimurerofﬁhewhicie themsehm. P the amidents s&uId be I"Ewr1:&& 32:: th& .. 'f Ciﬁwfﬁﬁiiiat. ....- ..-..v..- -.-:7'-puns. v. -u--mm.uu-nu-1:-u-n snuwnu wwwnu MN' nnnmnannn I"ll\3'f¥ k.u%o'?%J?EVi§ W? "MKNAIAKA HIGH C :2?» 22 '.{''he canémw ef the bus autfmﬁmad empbgrae af H " H b: mzititlad ta mlmt aﬁ _ $Jrm.1*g-w mﬁ fmiﬁiw {ha m§%1ar;j:1:;*r§;* the} T $21313; have any claim 12:: 3 chargea «or my accmaa in " Vie?

KBII1&E%a " " '   

 

2%.,    V'  .. . .
  éikﬁummg $3?'

,;*iff"sf;.~h{¢ is: mguizad he; a mndmcmzg the mr be Eabﬁaa w my '0? {Fae tr: $9 the: _§r3b :3? a , Q an mrﬂunmr less service ﬁrs iasuea ihe tﬁckem, in such ex' thc has 3133)} make tn:

the ticket ':9 the pawmxgera, the pmmeés ixwiuding aha 1 € V' V. tehagsr;-:5; sic, aﬁ rsmtj waits cram the rmﬁre §$'9ﬂ%é3 E 'Ehﬁ ' %P3¥'. :z;.:4_§- an tfm mmgiyamn $15 the ﬁutgr, In mic}: a .{na.$et}m:':me3t*@i1 Ewanﬁiaé $3' an aﬁéiiismi pagmgnt mi' SQ nnivﬁ ft::rt}1ai&a3rwhan€§xeéri%%isawc§i J/i' ..... ....-mm-unnn rnuri I.1u=I.4;:u| Ur iW.KNA1*AK.A H!Cw7vH COi.}R"i' @? W3aW*éWTAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH K erztrzzstcsﬁ. wit}: thva &d&;§,$n.,aE Wmrk af %§sL1§@;'*-_ the tickets fer the fuﬂ éafg far a "? haum duty'.

30, The: hum him washer will be apaerateszi &iﬁ'-erent mm§bi1:m%rzi, :n1f faggtaés . sczhedtzﬁms Fer any hr '£L«i-:j mm cf the :'hmpg~a:a;nja£ the bxia is» Ema. pa' day mg owmr 153$ 333$} kilamebﬁxis baa am gm $33: at " éngpléaahle far thﬁ Kihmm %w*E';£c:h} thc whiwle £3 éllmeg 'fj§1~? $3,} gs the vekicie is §.a51y duty gr 4% ms ; &.§iy-.; U 1:11iien. ' the Eﬁra shaman will he rate .appIica%}ﬁ am tha gm 40% Ems». ﬁmé ahali he ﬁr tﬁa operawﬁ s,g.. if ﬁrm vahicle is apaﬁaiéd far 139 ms, imtwd gr mt: gm, amuni pajgabize QM R (appmximte x (18% mm; - §3%.l3§&84 paim Th: ciuty Em, Mean the mtai iﬁhmaimﬁ aiintrta mmehman2hat&ayby {éay xﬁm 24 hnurs ﬁvm 2&3 af iiuty} a Kg i 3% 4-3. The awrzsz aim} Ca1"I'§'€'}'i;Ef such mmiifmaﬁﬁn in ﬁazﬂ $13 mien: and V. aﬁmzikatisns as 3 ﬁ by $8 «+5. 'r:m:-. primpzm Am shad? be &pp§£cafi%§af:§"~.ta 63¢ mnam by by the awnxarv 'i§'z:§§{__t11*2¢ .:'ETL:3-ea; maxi fiirtﬁ tirnair ihilure "

afrrtilm arlé suck ahafi atncast mntraat and _.th& _A§°%:as}§éfi:E1;;re %poait, amggm -- arid ~=¢§.' '§f %y the 'mus ' . §'z*-_ ériﬁ any Z any Eabﬂity an has tha right to A sithar iron; {R bills «::§z? §f,?<w swzzgrfgr éﬁmait. mﬁ 2% 233$ .% 135 mm m the = Wvmv-'NM=\-H WWW §g#a;m,fa<: ur KAICNAIAKA i-HGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF mmmmm MESH E

-muar-nww-I nnuvunvil Ian!-c!Iao°i'\l VII" !\aP'li'KiWF%I£?"'?63.3'{%\2§5'¥ §"?:3'bu¥3'1 C $39, _ 23;. As far ag the a:, wﬁﬁzh is at Ex.F£f'3, in rmﬁt cf the gage that bag 3% igwgzm? gig m § the mnditiam for um pww are '-- j "3; c} The gaﬁtzt Kama ammmmm A..~:»£* :"%m;1m sf paimz, $.13 mvnar ms gat the bus ﬁays af mike, erwzmr.

23 bus amil cf Ksm: ta:

mm M mm 5 iécxf' §'§%§*aB% 3 1 "F arid as me: ﬁmnmg E} by the: wmm §hali_ H,T:"'s?; Driving" Lmmﬁ as Badge, with Kammim mm .___ in mm issued by the ::ther jggzémim. 'Tina mam shall may E255 xgmg am my Badge whik an ﬁuty Drfmr 311$ ham an wzparﬁazzma af at kaﬁt 3 yeam af éitivm a ﬁaaszg aazmycriﬁ §a$a¢:&ga:* 'Em $2.13 swzzgr Ea &§ shczuéﬁ prmdﬁrs ﬂaw; aﬁérwsas ami mm éamik mi' the mm ta he «aap:¢;¢::i%V%%%%kTL%% %A cm; smzh héred busw by him is} Xwﬁagar af tim &mt in ﬁegﬁyﬁ. ﬁlm 51-mag almheémzimsga m&&eﬁm, % 1 % L Such. mm man be gm xsxrm eacm by driver fguzad di1"£1rz%.§: ac 29 ibis clﬁwmd as gm ::}£::§;i'j&.§3j£?z}éieéV"»§$§é:'r mam fer e:3Wn¢r with all such drﬁver nmy havnéA'£:'§:_' 'mm mm-

am gaszzm' ﬁmzmah in the 35 ghaﬁ wmr pramribeé by the Kwrc ﬁmaa, 191$ shaﬁ smuptlhusly "§§::.}b§9"-imgﬁuatiwrw imam by 'éha Ksms ifamé mm the mam ﬁnﬁs A »z:§aeE2ﬁ§::i:mcy ma the mm cpxevms gr 'ma ., .4:fsWrz¢;':r} £3 hﬁhaviamzr mar' maxim: 02' ﬁiacmge ....n.mm. aimwgfma ur MIAKNAIAIEA HIC-iii COURT OF KARNATAKA HIGH COURT OF KARNATAKA HEGH CZQURT OF HIGH ( af duﬁm, upan rasaégim by the: KSm'C, ﬁza 43%? aimli reylam himfhw m@ by & auhsﬁtuig ﬁirfm in stash mmztzmi wkmn the 3%/.

snuwriu wvuna I\.PQIKI'ﬂ.F"%ui1':3'*'§si"f".a§°*§'53. C awrzer fak ta fepiam auch cf }'1:ﬁfhﬁ:fV ".T amployaa mm: at the and of fﬁem .. mntﬁwg, ﬁse him Fmviﬁed an hirﬂ ~ mm with am mm agmzgae Hai>;'w:.:%§g:?b§é ajmminma withzzui any ' all mmmuﬁnt aﬁmt 3:' mt n ' hath: KSFEC. _ _ _ _ V 12, The ahaii erzsum always mnraxm pmmzaaa as P*%r' =Rm?W-m ﬁn farm gimll. aﬁ stem Ex:

£i§13E3}.*"§ ﬁt:-ﬁt. E-Ea Shmﬁd E31223 '(Em emmfwn '.';f¢ ._'v%%3'a;;:§ti" by tim Qamyatmt of the prm" te bus shﬁ keep 'i1i:E¢d has $1133! imm-ea untiar a mess:

imuram gaiaiicy ané aﬁ web awm shall he awna $5 the prémte hm. in ' in iww a miid mm ive miigya me am wiii mt he mm fa'? E{%'I"C-'a agssmaizisans mﬁ it 9923} be éeemﬁ timtﬁmbxm §m&::'3at%1mﬁaa1va;iiaB&§2a 43>.

u 1r"Iar\|»'nr'I uuwwr VB'-W§l¥\I MP!" i\-b"'li'§ﬁ'm?*'3.§»E;3-'"s;i'{=;¢:"F"§ I'M'-391 Q90"! C 332 fault Hahiﬁty' ax' mg athmr mm mm law for atmh aecidm: s.»-mm. In KSRTC 55 m3m?31% in mice smith .' ~ an b-8% 9f '9;& mm shaﬁ be d ﬁtam the owner by KSR"£'C_ at ' ﬁtzm Imuregnazé: €c2mipz:;i_:;_%»e3r '£31532'. ate. in mass «sf r:;a:*1-§ay®*.1';*'zs_g sf gush 37.5 days 'mtcmt. at 15% alga: $3 rwezrvmabléi-jg. F%é:{ I iii} days. i%«uge%%im 51.2.3 :31:

Pazmhlek"


3.5. m] Ea'. ahaii   cf the
£Js"S§"£'.'Lﬂ7 :3? ﬂag    at his
 Vdmﬁ,    the anus': {if

Law ; %£m.?a%{:+e%%%% gssaiim warm-iuim csf acxsiémt ar am mmtiiagaarigcélzaﬁrzzr an erciar er éarmm' ' 'arm A 'J';:c1ieiét§i...<%r Emcuﬁw autharifim. ﬁe % shaﬂ be gmyahéﬁ by Ksm Em ~ ' KSRTQ 3&3 wt 'ms Eiaabla far aw gzagnagg ﬁr ms mwsad is {Em bug him, at any yairzt mf time - ---: --

now a any-nnswr\u»*"sa¥PM:~':>. wwwn n..:n,ru.:Ka U!' KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNA"€'.ﬁ§€A HIGH COUR? Q?" %é;$éx§?aN?&YﬂKA HEGH E crf agitaﬁiszaa, sﬁikm, awiéeats, mlamitim etc.

13. The awnm" mf' tha yrisaate iiabie far and shall} alarm: :32' L. « arésirg out sf vi5iaﬁz:iﬁ;"*=:gf M RQ-L13at:ions; Statu%es,V'VL4L"'!§}¢t5f§ Rwilaticans em: 1. gf omgsiﬁzzna er mmxnisaicns hislhaer drimsra mt a:ut}1o:i%'%;a=&A;I1;%:§'__._£.*§i:i.a¢;.€ §:>;vv;i*1§*.:::{*' ar' the private bus :::.=.*jma+i_E';.; ﬁé:ii*§§i:i_:?2 : }s}é1a}i met and Qﬁnmpcmaﬁmn 91' T mm.

1?. V_':l"h:3. }a§i*;1éf éf tha prkam bus aimll avaiiabiﬁ buafbuaas as 'A £3 KSRTC an ali ﬁaya af ﬁmse as pa' file achﬁuie tam ma aim 33 as «:3 mm the e3'.§tifi.re scsziﬁuie Km dlgty. ' ﬁg} Ta pay Him ﬁfmmas $3 tim Wm at the ratm indiaated ﬁrs, ilk ram sham at &§i-$2 suhiﬁt in tha Rulmg 'Farm ané Canéiﬁnm af tﬁe Cmztrasct, 'ﬁ2e ram ayyiimahle aixalﬁ he R nun-anti uruuirwmrm §l'il\-"WI! Iuhlilﬂi W-IF k\d"%WaTi"§"¥£.3~'-'$..."2.:-"~"'~§'«?s"-'$,,:?'\ VEIKFI1 Q!

--' aim giw rim m the 'new T drawn. Exwpt ﬁr' the fact that tﬁe has was base-ci an 133% aaiméuﬁi Em cf the 3."<:s*a_:;V.*:s:2§T "»T. allattsti m Elm hirw him, Excspt as H 22* From the 'raw and A1:f1'm.L*en actraemé above, it ia char was him by the Kama %"TA:gsRm%w2§gh was running arm was mg IEs'i$E"iC ma.

been the mmmmnt authariga éﬁﬁdiﬁam aim mks: it 31¢:-zar the wﬁam af tha 1::2,:s !aa;. *'w:a31' 'ward af ma Kﬁmﬁ gut am. ﬁat? it aisu pxumiﬁa ﬁr the j£4-'§.="..._t11¢ Ea mﬂwt me farm fram thy:

af gag B:SR"m ané was i: wasatlie 2 . was in. ﬁll} mzitml af mg @113 hixw by it ' . The tstiier mnﬁitimna af the iﬁferwma A. nwnaﬁ hythe ;' 3é wwzlagg far aiisﬁfmr puxwsaa, the yxasswaigzz wag with $3335 xsﬁm am the 5,9?"

MI __: om. .. ...-......n..mu-a nuzrn mvuﬂu wt" lU&E€NﬁlAKR HIGH COURT OF KARNA'l"ﬁK& HIGH €65.32"? 0? KAKRNATAKA HEGH C 32 "owner" means a person in whose name. motor vehicie stands registered, and Mixer; ;_. A4 such person is a minor, the gumﬁian' of i' such minor, and in 3'8l83,,i0E1. Qtof' a_..i:i1'c.~i.o:* vehicle which is the subjeeit for '*3 7-if purchase, agreement,' or V lease or an agreementiésfhypotheeeﬁoia, person in posses-;sioné..iof 'fheVV"vehic1e' 'i;.u'1der that a@'eement.''*"~i' ' 'M gzq. The Ito consider the meaning iii :;he case of National Ii"1sL1I'ar1eei' Devi and others decided:V"'.oz:1._ 1i1.i;é.ii2oo?.ieiAi:;1[ ..CiviI Appeal 939.5795/2007 and Vspeaiiingi for bbthiedieourt, his lordship I-Ion'ble .~ . I J,x'obSe1v"Ved thus: either under the 1939 Act or A Act did not take into consideration __ a" géituatjon of this natme. No doubt, " ";;*.esp0z1dent 1103.3 and 4 continued to M the fegstemd owner of the vehicle despite the fact that the same was requisitioned by the Diswict Magistrate in exercise of its power conferred upon it under the Representation of People Act. A vehicle is reqziisitioned by a statutory authority, pursuant to the k i%mRWATAKA HIGH I .. .mmm.WW nawrl gags: w mmnmm men coumr or KARNATAKA HIGH COURT 0? KARNATAKA men comm §ro*sri$i¢::;s ::2cntain&& in .3; statute. ewnx surf the vehkzb satmut ramse m a§r£§e".. By the arﬁa nf mquimmm 9f the ~ tiw Easputy mnmmgam. V _ mmm" unﬁer nmuisitiwn; [email protected]%% % 'A mt mteruise any cnnmyi 2 eﬁrivcr may 9511 has gm' cf oftiw vehicic but has the ﬁirtwticn of'€ﬁ'§~--' oﬂfiae.§VrA ¢£k:2:¢«%smm, wha is pm: in-nhargc fyr ml swn~*%%hipa.f%% #31 %8i1d wrpcrt. the {Rf Qiéhicie imam entziz-sf :13 may as in he dﬁw at a E-Ia caruzot ask the which em a had mad.

__§5Heue;':r imuld mt ;::om3siE*aIy say that jmiiﬁgze wgm rm; ha iiriven £1': rm night. V " cf requmtizmi. is 1% use tha {Em gmiod the vahicﬁe rmaim .V animal ef the Sutahe azzdfar is n ikm srwnaasr is may mam :g V' cf wmgmmaatinn the:-eio$r in tmﬁ In Q sitzmﬁsn cf this namm, this must ﬁmw an the pimumptizr-n but he camzzmt exmwcise any mﬁul that {Em Pmﬁsemerzt W§'}ﬁE msaciim ﬁx iﬁﬁ ﬁe: did net mxssiaaga saith a aﬁtimﬁam if in 3%/.

Am wee:

. -_.,,.... ... .........mm.m nmvﬂ were or KARNATAKA mm»: mm? ea: mmxrnm mew mew oi? mm»;

095. Vs vikram Sinh Gambhir S5iI3jVvi:A"'{2ti{)_f> (1)"'F...A.C:€ 566) a Division Bench of _ Gujarat also considered the_:"d._eﬁniﬁon::V;of germ contained in section 2(159) "1_9;39VVa11d under the 1988

3. given situation, the statutory deﬁnitio:1.S,: "e.. contained in the 1988 Act; cannot be ~ effect to in letter and spirit, the same 7' be understood ﬁmtn the common of view."

In the case of Morbi 'faiuiga Panei1eayén_:AA23§'h'~noﬂ1er " L' Act and the V " AithGugh,._ c1eﬁnition'of 'owner' u/s mg) of the nao:grvemc1es"Act, 1939 is not Clear, "3'«ho_V_$%e1{er, 'V"po=.<A.i.tien is clear on facts~ A _ p4)S:3.(3$?»§':§i€}I_1 and eontivol of the vehicle being V' esee3:d;iaAVIVv'vto determine iiability. What was gdeﬁnition of 'owner' under Section f2~~{}:€-3.) of the M.V.Aet, 1939 has been made AA good in the new deﬁnition of 'owner' 11/ S "'.2(30) of the M.V.Act, 1988. As per Section 2(3) of the M.V.Aet, 1988, 'owner' means a person in whose name a motor vehicle stands regstered and Where such person is a miner, the guardian of such minor, and in relation to a motor vehicle which is the % WWW érzaeﬁwrasz e»...aN1Gv...|<arm n. 1 mum m..u..mruu ur RMWEV%;W?.$~k$Rf% mmrh! L:fC9"Ui':RT OF KARNATAKA HiGH COURT OF KARNATAKA HIGH COURT' 0F KARNATAKA HIGH CGUW" $29': §€.%RNATAKA HIGH C subjem-t cf a fzire-péxmimsue L er agmmmt sf §w$e 5:' an agmmcrgg. "

hymtheamtinn, the yawn in ~ amehicxe uzﬁer that cu, The Apca: Cesar: in the Rmd 'Trans-wrt (3axwra*&§u§xa :"*s§5 £19???' ACJ R43) degaié. wz?t1f1.V-'*ifﬁ;'5 .j'!%'3§§;*ws£ ;:r1:2--..<.%»$*;?§§¢r" and made 'bk faihwﬁg absez%"4'" VA -- "The '?a€.n§:¢rf:_ §§§3;ﬁ£i:'§:ich1de, in a the actual §V*s'e'é:3?r;a:3%i;aaﬁé;r1:§.'":."2:§.i:tré3'_"éf"ﬂm vcahicﬁa and and me 'av ' ;';pﬁ'a13e the bus. Ta 5 9:' 'awzmmg ':22: the cnijg wnuldg in a saw wiwre is En the astuai yassumsinn and iﬁar, net be pmpm far the c-f fastming sf' in ms: of an 1 T éaéidmt. ma ziamiity 9:' ma "owrm=1" is . L fez gm tart by ita Wam.p1cy& stuﬁm 'aim mums af' his amplaymeat ané it wmxﬁ be a qumﬁnrs. sf factimwchcaseasmanwhammn vi::::a2*ieus Ziabiiity ha fasmwﬁ in the: saga sf ar°ias::§e11t.Iz1'EIzissa5et1'mm~e¢"m:2f't}1e Er avr.w"vMnnliIn-I"'a!1a"v~lll"'I Innis! wwvnl %w'ix" %"'=;,=f'=<'-'!*"'§N'1ﬂ.W&u3-9Ql'\.P'\ I"IiL'9?1 QUUKI C . Ag: mnmt baa Ems maﬁa mi: ply gm bus cm the ream far which Em had; rm gmmit and ht?"

fact Waﬁ nat the 39113 at; ' 'I"he 5ﬂ'V:)'.'2I>€3E {if the ériver ?_ azmg with mmprm unaizer whase dirmt.§3 r13§ VV oramaxxd the drixaar ﬁéa§*?;;§ 222* the izwam has an tgzgfanafln é:i&y.__ Tha paaaerxgcrs am ' rmciving fare was, gen" mute an ﬂrrixaer inf the of tha amm, wives' at gime ;_ his éutité-a.'_Vi1;3,:iér__ and mms:n& at' £213 " Qckcﬁdizcziésr far Qparaﬁaxi $§' the £2 1 £711' ﬂare aéaar ﬁwm the a@w ﬁrzterpretaﬁen ' 'amwr' gismz by the Agmi Cemrt aim: E' in 9. A amxaw 335:: the ataﬁitﬁzjf éefirziiéarz wﬁmimw in V undemtﬁ ﬂaw 2123 mmmn wrzaa pairszt efviw mgméi 'Eff? tha farms af tssrach mm, 9?:

1 aﬁeéi. ta; 'aha saw ahmzld he '*3?' 513- Lwrnﬁ anther Sarita: in his an M..V.$c'£ mm gsrﬁ minim Qmz;

cieﬁnitian at' 'ewmf rm ammw. £21123 T & 6' mg saw mum be dsgmnt 3' the V A A enmuamd to an irhﬁepeﬁent DV samzz: t azzﬁ it im in aszfzﬁiétg aéimfei cf that inﬁegaendent pﬂmogm gxaséé' .' exam E' thc regswahlon "af same czne: elsa, ha': mm:

any mmpwsa f prcvimimza z'@Et&:'ad f1:§h_J'5 aheﬂi be demﬁ "93 be the Wiﬁck.

'I"ht.~.re is in this came that lziga mhzggewas by fha appeum e§m£aat mm was any £32: appeﬁant md azmriti Véiae wﬁczk kxdapemaxzﬂy. k%*TT%4*r'1m Be§ig rm 'ta be had cm: the mgﬁ the QWTIET wise 'which at the ma £1: amzrwt he zirgﬂ am as the mum $13; bmmzae the A campmy mi imuwd the stvshiclc isamcboﬁy ¢}a¢'§ mm.

. wwmmaws nsuﬂ I-ikllgfﬂi U!' KAKWAIAKA HES?! COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COUW' aw WRNAYAKA HIGH I .% Ii vw-Iwurnn \'au..-em xsz-..¢<~"«;%l¥%!"'|l.F\E\.i"'l TIER'?! \a'JUKl U?' C *3?' Seﬁrzition af 'swﬁa-222*' wider Swnsitzarz gm) cf" ms MaV.ﬁ¢i:, 2939 im mt mm; paaaam £5 am an ptnaaeaaian mﬁ mnﬁwi sf "+.%hF:z:"§-:~2-- _ waemiai :9 &m fﬁéfhaé' Mi in §:ef'1r1ifmn a5 2% £19; mg' mg 1»::.v.Ac::, gwé Em 'Elm xmf Samtian 2 (:39; affﬁsgs as per swam ma; af 'awmr' mwm a memr ct? gush " a. mum? vahicle af 3. E12';-'[email protected]?

ag¢féan:_V{§sj3§g a;:§'35:§-Cééggasemiz rszf base at an hfmthamiimni fix: gamer: in V p$§$¢§ai9n ef tbs: '»'€:§}5.t3i& uwssr that % % %*r.m, Lmﬁnr mg M.V.£s¢$, the aeﬁmsixea '6f5i'i}f'f;i§Aﬂ" iaj than that sf tbs 'awncr' V' 53:2, tha ? mama Qf

- W ,__. perwn whiz is» in pnsaaaaisn wé getrkm tha Eerxaeﬁa a? the whiwie £3 §1%5w :3? kﬁzmr 'iahiclea &a§ thug affix vehicie, *?'}1.& mm' %~ '/7 Cu w-war wvmzlmnas mum ywﬁxl Ur ISAKNAIAKA E-HG!-i COURT OF KARNATAKA I-HGH COURT OF KARNATAKA HIGH C®Ez,.%*§i;"5s° $3? KARNATAKA HEGH C *3?' ané t& 'awner' mrzmt be aquateé far purposm efthe Meter '~.?'e}*&c$w Aw 61?! Two ather cam ac-alm with 'A 'owmr' w}5mh have mm rdm" By autmr Sri. S,P.Sbankar mhsmi rm§%% 2%.: (1 35%;: 2863) 333:1: wk" in this: ward and at bask tiw leanmd authar given 20 this m:pr«as$én2;;a7--..,v'a§g%:i:&-'..t'Tht;}:«:'VV ;. __ Ifgh Caurt af Rajasthan in mm §Ra}.§2aat%mr1} Fvt. mi, V. & Q-timm held as z;::ndsr:«~ A ............. .. We are in X"% . wag am «am afﬁm mar of mg Ehlirai High Caurt that ~~ @&D t xzrf the ﬁrarmﬁm" £221 the ' mfg as the Rgismrm Aiztliority is ' %ﬂt tn mansfer mar daaw it: éml with the: igalizy as? af' thus aaasmfm' which must be §¢ W aim pmviﬁiaem at' the iaw. B&s2' ; amt; ﬁt; "

snag E2513, M2: the 2'/E/"

_....... W .W....,......... ......w.m mmmmnlnnn nmm wax: or KARNATAKA HIGH COURT or KARNATAKA HIGH 5

-24» Emmfwar and the izramfame are far rm clam ef éamgw caused V with the simge Bexfgfxh ae.:ss4a.¢:n ﬁcirthern Izﬁéa (1373 am 1k:§a3LL%%%k%wmm§n it cahaenﬁel fbe Ema far' by his ﬂrivvsr gm {:j;§g;$_'..u3a& rm-

Wm:

he gamma ~ cvwzzem af the rwzmm in his " 3 W392: ﬂzmugh =$_;%4giia%!¢:zéﬁ._a¥s...':§'£§'a&r may at may 1191: be .3, am}. far ﬁrm purwse sf ' afsimz it is tha 2%} ff_ arm amma 'w fmmd nut by an _' . ' an tﬁa facts mi' ma}; mam"

' M 16: (Mmaﬁ La} vs Gamaté 35*'? _ V T '1 1' V:

* High ﬂour: af Raﬁasfharz baa hekﬁ *' 1%. En wmmm: gmiance, the ward ﬁgs E d§ mzé is m§a2%%Imé 531 E; dﬁerant way: ﬁx vs 0? KARNAVAKA HIGH C 41;; ,.

§'§$*§£"¥.'3'§a'Gi', far the: gurwac: cf £55 tbs said. defuﬁaém wash *3 anti teczhuiimig wiii 'E éeﬁrﬁﬁnn $33 mmﬁ 'V5.3: '- unéamtaﬁ in: mmmign _ "V pammn wk is pés_j$-iﬁaginn ' tmiéciﬁzs and ﬁharggv-fgf wﬁxickt and m"hm___%f. war}; jhc vehi-eke fer _;;.a¢«;:m»m~ ef it, 5:3 mm %%:g;g3;.~:~¢3 af as-11¢ E?I_,Ké';§€5t. 5;; % gm mac of FIVE.

:9f?? Am 150 1-wig as under:

~ V' pzzxaari though may GI' may :35': he . .. . arﬂ far tim guys-3 sf % VV'V:9.§'¥'§;*;*1t;'5:x;i€;.$§1:3 aiwzzﬁ be fauna amt by the

--._'¥::x?m§*tnn timfacsts af' aach mm".

%3é§«¢%% gsmm mm tha zaw 23% am 2? am am » -zsmmmtxm nmrn 9.:%;J'l.g_F:K£ Ur Iu9\KNAiAKA HIGH COURT OF KARNATAKA H36}! COURT 9!: KARNATAKA HIGH m bymaamm itiacﬁaz-§&tt'tmughape2'm my be 3 gwmz", ffét far {Ea ﬁzrma sf' if"

-.w-mmus-nsr-unrn natural wwwams fmﬂwiﬁﬂlﬁﬂﬂ !'!I'Jl'§ Q yet Em ~49:

awazdm mmpeztmtﬁars, the cmmta wiﬁ mam is ﬁ1:3}::'c,sut from the fam af ﬂank mm aa be W119 tha Apgxlyim 3:213 ahezw ta the "

alga in mm" of mg mancluﬁﬁmn m=u:m5. qumuiea was: uméar {ha axc;,E11;3iveAt:2:§£1&*e1 2:335 L, in the ﬁght aftlm mm and awm gm entmud mm by it, in K$RT£Z.'i wmh hm 125 be the bus "m quﬁtéam fmf ﬁn lighi of the 1323:: mi' tag ﬁat mad the mmrpx%+e:a::¢%::Tg§:,m ~?s§ théz apm Cienrz, fm" thﬁ KSRTC '3I- ;:r%:.»w%:a§%v_S5r%+£; Vijay him $.21 qumtian was Lméer mate.-gﬁaﬁ that ﬁx mew" Ag" t gamed irzta hetwem 111:3 . anﬁ tfw KSRTC and in view sf' am af j .z.1'x,sz}s in the want sf' 33:13; amiﬁent arr 5:i'3j'i.2f§' beim aaumd " any gmmsaxzg ﬁi E5 the awrxm W133 WEE haw w shauidm thg ﬁahiliw {Ea is okay mm mmiﬁmn zmaﬁﬁ 63$ 2,112 agwmmxt ané - % .?I:'i..%§W 0? KARNATAKA I-HG!-I C

-yuan muwmawtnii nmrn $.:\,.}'|.,_i-iltl vr KAIKNATAKA HIGH COURT OF KARNIUAKA HIGH COURT OF KARNATAKA E-ii€"§§*3~&' 'I 'him: the: K8??? is the awmr at the reﬁaxaarzi, sf 95%;, yet in 'aim of the term ané agwent, it is tbg rmfamed ewmr Wm; _ 5313 game mi glam:-a aw an ta ﬁg KSRTC.

3:1. Thia mntamiinngagxt V' am queshkzarﬁ, as m af 31% bus.

can be ma    impaci cf tha
 it 315 mcmsargr 'En
mm  mm W to tag
 sf

I ;:'-14'?:V£:si'A'til'1;t$'2f'§¢'£, mm mm:

of mam ma amms at A is mmgly witéi the :'aq m .. 'g:,:,«_§ this Chapmrg a mi' ﬁzmmraﬂ Hm'§.§5§', ha a gnﬁﬁ Whiﬂhi éaj ia&T§s'L:1.aéby&ﬁma§3w&§5aﬂ axztharisad imumr; aw {bi insmm this gr eiasaﬁ sf 3}» .1 I!4ﬂ"Wﬂ'Ii'l"IIPIﬂ$l"I- QIIV-WI'! 'Gw*0u~'F%»1=;'e'%a'yf "MSW" RPWKWHERRR C $21 31?,-2+» £1'; agamt any Eéabﬁty whiab. ﬁw éﬁtk sf at any .:

_ ﬂw gzcmés ﬁr'! mmmenwﬁw 'smiﬁciaa V WWEF éf T%€W$ w1 $3: af ﬁm mum Sn? er ma {sf fa ifyukfﬁxz. whisk mum by 'A cs";;§£":af ﬁx zzase 9f the V -- gubiiuzz piamg, A " .....

«:3 ﬁaB£iitg" 9:' the éigagﬁi, fa 1%:

Qf hk%'"am§1b3*§1mt, af tha _ ﬁf La ﬁmﬁscnn injured by mm: €15? baéﬁy by ssilciz an an.----u -an-urvapvunn -was-I g_m§;2a;@a_§m*;;g aw: mf ma ﬁn ctimf than a Iiahﬁﬁity arisﬁg nnéar the Wsr1-wR'a 1%» 3 Ca ﬁmn amt, £§€23 £8 af' 1923;, in mpw: af rim daath a£,«%%% {vs} ifit ia a \as§E1i¢1u'é .{:_:;§3g'-- cm the "

€93 ifk%§' i*A%a MW 0!' ﬁ??=° Exphnatian ----- Fﬁ: V ' aauazg, it in tisath 1);? er g. gem};


ax    

may  Eeam

maﬁa; gr 9%  ef, rm

 &_    public plam

   'shag pagan who
 -né:~: ' at the zzrwmrzgy
,'   was nut in 3. public

..m W smm».snawr\:r'1i\l§ mun ufvlgxi Ur IEAKNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA Hiﬁwé azmsm OF KARNNIAKA HIGH C gt 3? the amidaxtg § the a¢§t~._£:§r;r* éz':a*&ainz1 wkiﬁ % tn the aacideiﬁ amsurmd in a puhiiz: glam, Er as éf W RHKHHIRRA I-nun wax: or amxmmaucn HIGH count? or KARNATAKA HSGM c 123 swim to am prsvisﬁ as snub-a&r:~»t§1¢21 (13k,%j %jT

8. §e1icy rizf" imuranaa fﬁfﬁifﬂd ts in maxim (13% shaéi mm W §§ghﬂi%§a ij"' irx:ur1*&& in Impmt us? amic§x¥r:t;:2'}§iE§ "

rim ﬁlbwfw Iimits, ' {a} save 3% F."-'1""'-'*"-'3;A:'4"@§;"'.;_i%;; n :33 {bi in _3='%?¢¢§...:5§f.__f3%m|i%"A.t?A grcgaéfty 53$' a M:

ef mum with %5ags§;g in form, of be aﬁiatzﬁve fer a V zmnﬁm aﬁer such §.a:':.".~"t:'§1 arm am.» sf wcpiry or " émrsh 'ﬁg ézaxﬁar, '[33 A 2 'v4"¥:3:;:;. {:;,f m cﬁmt fer the I'ul'WI\I'!'\l.l".'\"' '1 IQ'? Van! =.y1;rm3§5:2=g__:df 1.1i'1}¢'E3 anﬁ anti} _ ?s ia41é;nzeiiAVb'y:t}2;e swam in fawur sf bywzmm the ya-sﬁcy is agacma 3? Enamarm in the aura: iﬂinljylhk Hr! nu» nu-an us-

mn tlma 'glam :35' my mmitﬁn farm "x s';1§Q§&:*fs ta mm}: éiha §eE§c§? ﬁg iasasaeﬁ ma ééf aéiéaer §r@m"§md. maxim; and k ,1,-_,7 -

éjﬁarent farm, mrticuism anﬁ may be prmcribw; in éﬁarmt mam. b' {4} Wham s. mwramte isszwé by % under tim prmrfmiavns $f"7é§I*'1:i's« j A the miaa male by a sf 2 prestzrihed um, smrml days. mi" cf ﬁm validity aige the 'fact Wham:

rctggiiﬁié ﬁkﬁrsié 'Elm Wm- aimiig » mt" to as the Stazte =ﬁ* é§?r%%m'%b%« £5) 3 'mg mu-razmé in '»ar13"41e:2§rifVz'}$r being in ﬁerce, an a Pﬁiilcﬁi' Bf iﬁﬁﬁmﬂ 'v:,;§z'2§tt2}:"'9}:7m smazn am he iiabie m h ' the gwerasn at tziamas af mmm swam in the may £21 mm:

x T " 9;?' am; ﬁahiiity' WEGE aha: pelicy purmrts $6 mum" in Eﬁw saw sf '£113: $3?' thmaa ckssaaa sf pmmizsf' VT A :3? 13:3 abmre grmeisimzs 3? Emma U 14'? mkm it ﬂea? that thﬁ pelicy a§ iérmurarm Wilt have W" W ...m..a.-...-mm rman \jwl.{KI Ur KAKNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA P€§€§&"=~§ QOURT-' OF KARNATAKA HIGH ( I!' r

-2. =3": 3.113;' 'LE' ts mum tha pcraem gm: $wz1$r§ llI"'Qﬂ'B( W .m....m.nM ruurt wax: Ur MRNATAKA HIGH COURT or KARNATAKA I-mu c V * mg ﬁat whim}:

A. aftar aa " 3E$t,:;a& undsr gab-aacﬁsn £33 9? 3333:3133 Jfg.

which may be izicurfmi Tﬁy him iawrieri, Tmﬁfﬁreg unlms them is a Eabilitg ﬁﬁ an the K awm wiii rm': mime, In glmtimn aé' ms irxsurarzm -- prmupwﬁ timt hezfam ;«:=~¢ae3§:'..t3gA'**3,:2._§::1:°: . mznpaxzy to satisfy the it is 3. prmnaitsgn zhat hem cast an flue = $353123?

the quwu?as1ffV1?_.}§;%fj"A bcim sgadicilad with W aw swamm and a£varﬂ;.._ér::§m -- ' 34- 2: as as 111% pmssisim mama ma in mgm ag "€'31&é pm,» risk - te mf igwurarm ﬁaa . 5 :='=' 14'? in fawm sf {Em prewar}. whom a gnlicy hm Basia g ﬁudgmni $1" awmﬁ in rwpéct £3113? S-iiﬁﬁ 3§$J:3§.1i'l;_§" as is rwuiraci ta be aawrsxi @ a wliw um§~m' ﬁlauaae {bi sf' mzb-awtimk (1: aéf Smtissra. 1%?' gheim a k iiabiiity castrated by ﬁrm tam ef the policy under ﬂfhﬁ prsviaizzrzs af aeatﬁoﬁ 165$} abtaﬁ agairmsé: mgr perwn iz1sure& ' ~ timn, irmm-er may be entitkﬁ ta . T may Emma maoiéﬁ mr:

ihﬁ irmura shall, aubjeaéft--Q: ﬁﬁ Smtioﬁ, §afy' in aim bemﬁt Cﬁf €§':;£;'.*é :s'§sﬂ€»€--t;%jV- sum not ﬁxamdm Eh: 1 1 gayaﬁle "'-3m"@"'--1f1E'i3>5?:7's 8&3 &e'bw:x'§ :hai%.&abu&y, 'azigether with af mam :21' Exutezreat Gﬁ.' f;§'!;&t mi' any reiaﬁzag ta ﬁﬁguégamczxts," 3 "35 - aiwr ﬁmm thza wax-'d.i@ 3.351% 6:-af awtiwzg 14»? that it is orﬁy Wham 9.

.a'9m_1*ﬁ is a the pelicy, miy ﬁwﬁ. tmt the ﬁmxrw is m mama; tiw --

1 mid award mﬁ mt j _§§§w-wake}, 39 In ﬁlm mm mam cm hawk tha $13 in quﬁﬁan ......".n..muu nuwn EH35! ur AAKNAIAISA HiGI*I COURT OF XARNATAKA HIGH COURT OF !(ARNATAK% £W§§éZ§§°¥ QOURY CF KRRNATAKA HIGH 1 was under ﬁw maﬁa} 5? the E<Z$R'm' mﬁ it was the }' 'K uv vnwu amr~mnI1r'Il!'I.!\I"| niun §.f§;«§§nt U!' IKAKNAFAICA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATKKK %'%§€'.L%§~i COURT' OF KARNATAKA HIGH 4 Carporaiizzn far tbs purmae 6f runﬁ an {be $§a}$?c:r§fi<-ad mute anzi was wing ueeé fer carxyﬁ me by the {ﬁery-araﬁcn and fizrm "

mrryaut ;i3::mtr1.2c=ti:3Im§ azdm coxperaxgm, the Apex <:a:;:_:-7: h§1?a%% z%m , canwact af tbs paaaseng-era cf the Cergraacézn to Wham in the:

wk' of tiw saigi want an in Wm law and the that an pa:-am-1 tube has the fim 11% ampinyeaa, is __ig;3.2*1m.*aJl3% xgapmaibia vzmmusiy far the am': {ha mnmrrmd amhyae " mama af' his smpiaymmt mid cope if 32% auﬁmzigr, is an pazwizmptimza if ﬁle = - -- .. :3 ahia ta amgtahﬁah Qhat when {Em iészmani wag 15% the eﬁasﬁsm maﬁa} mm hémwag aka §*az3&~§arﬁtati'1eh5K'er§tl'1e ._ swarm? $131'! awié his iiabﬁiiisy aﬁ the 'iamperargs gmlaggsﬁ $2' ﬁx hﬁﬁer, 3,3 ER mat: may ha , mug: be heiﬁ ﬁcmébxwiy Iiabia far 'aka mar: mmmfﬁaé by ﬁx emmzai

2.'?

"'ilI:E§7 WWW W mmmmm mun coma or KARNATAKA HIGH COURT or mrmnmm _.;:-53;-

amplayaa in tba marge af M &mimymni£;'*-_ whilc unclar tiw mrmarzé am warm} :3? :Ii§e-- .

hirer tha {act 'ﬁat .' ~ weuﬁ mnﬁme in 'ma an ﬁw '4 arigizz-gal sswrzmzﬁ

33. ﬂmrt fmm apex Gama': gigs {sum that @a:;§:z5g;§% £1': ma saﬁ 033% akso mam gig RSRTC did mt wmpletaﬁy tsmm 9f the bus baaaujajcﬁ 219 it in case:

'a has :a gm afar: aamiémfm 33: a simiﬁar mzﬁ;:';§%3r: is ftzzuncl _VVL7vA_v"tﬁ;%&"" nt ifnai is muﬁumd in IWA twﬂditicsn ﬁaaiéiaj and 1653} wads as ' ' m:1der:..

&?*15§a; ma mm $2' 23: has alarm ahall Ea saleiy Eiabls far any gleam migirg 923;: sf any acmiﬁexgt, ﬁamﬁa $2' lass er Eluﬁ. ﬂamed ﬁuﬁﬁ tbs Qpafmtixan ﬁf gm Ens. Tim KS??? shaﬁ must be ﬁabis far am' skim ms: 9? the use af {ha §2..zﬁ€$} imﬁudirxg ﬁiﬁﬂ COURT OF KARNATﬂKA HIGH .. nu-wt' 1 ..w.. yyynu ur uuumnmisa PHGH COURT OF KARNATAKA HEGW COUR1" OF KARNl3{W§§§:£'»§\ maﬁa in mmzwtian Wéih ﬁx irzgigrw $2' ins?-.T saf E13 sus.ta11?hw by gsmaazzgmg, kus .. Bawides, aﬁ Eability 3" any: aimﬂ he swab,"

0:: tin $3733-arm' {ff %m_"

Eiﬂwﬁﬁﬁf the am%&@z1té._§E":§ul&"i2¢g any ethm* mad ma er gmpertyjpmmon.

am 33912 Qﬁ@§,".I'I3e§§:f*:t".' ..


lééb} KSRTQ my 
mxicumi    wesrzt af

at3C3td_:E!*+¥I.i£'. :§;E;z.i :w ev'i"'VV'Vi--:Jr:;s¢=.$ whfle an the KSR"TC¥'s be mm a the awnw cf suck p:~:vg;ghu§eg%%¢x Sacuriiy mpaai: gm", '§3":3.r:tI'1ﬁ,"'th§& ew"::':m§ cf' ﬁiiﬂh mi' such privata

- _ {7h>i3§:a pznmwt paymmt ﬁf ":10 % - j %k£aui:* $3: arzgs mm ﬁlaim umw the "*fi;;:V.'T1'é=z:ch awidmt viaﬁm. in was _ K$R."Iﬁ.;3m wmpeiﬁ m mke aucb. gaymnt A _ af tk awm ﬁg yriwiéa bag, it * % %{ 5% rmvewé ﬁwm my N£..;é&.§ by KSKFC 3? §b 13:: E131 éampany 91* @t.;%r ﬁabisrs' mam {xi mar:-§aym1t $9 ggssnmmmmrvﬁ wauch mm by Kgma am: :5 days éntezwt at 35% gm: amum mm 3336 be ....-p nnnuau . w_§m~§a'nu V1' Iumnwﬂiﬂmﬁt wrww 'LUUi(i Ur KAKNAIIAKA HSGH COURT OF KARMATAKA HIGH CQUPW Q? KARNATAKM Miﬁﬁﬁ 54 recoverable. For days beyond 30 dza1}.2.e_t KSRTC may detain and use the _._ A' payment of the amount or acijt1stL§::1ezf1ft~. Vt" % thereof towards hire charges epayabie. " _ ~ SI '4 AI. In the ageement that ; No.8042/12006, condition No.K49:reaVds " 49. If beeause'4efe_ the bus owner 03" by'/" any of comes on the right to recovezft-time': from the bills ptayatblew "deposit and to take the balance from the :.p1'i§r;:1te"t3whneI' lawful means"

on the lines of the View taken by the mse referred to above, in the V --V two uiider consideration also, the KSRTC cannot;

" the iiabﬂity to gay cempensaticm both on facts 'its. law.

«Q3 In the ease of National Insurance Co. Limited Vs Deepa Devi and others the Apex Gem": was seized with a case Where the facts revealed that a private ear (Marathi ?/":' mma KA I-HG!-i ..... ...w». ur AAKNAIAKA HIGH COURT OF KARNATAKA HEGH COURT OF KARNé%¥i&%i¥§9% WGH COUW? OF KARNATA

- mug-g V . _;3§§§wd raahky arm} " :'VVc1a&' rat wag ixgfurwg Gypsy} was rmuésitimmd by tha Stats fer the §";§:'*p~cse af the aama far ekﬁﬁaza duty and raquisitﬁenﬁ by {ha 8ub~Dis:?1sés$na§ thzuugh tbs ﬁeputjr Esmmﬁ :fS!i'_§771'>ﬁ]'V"§,§ ' veﬁclc was in §csamén=:3,;s."¢§ t%xaé2_s§faié ;5:¥1"§. ";

17.: m§93 the maid #s""'i'E:.%'a; :

When the: quaatiasn pay than mmpermatian, the Eaw hid dawn ma man; the Stabs simﬁ érmymmtiwn tn the awmra afim xasiriissla.

5%" Vs Wwm Ski}:

whining was ﬁrm an hire aiﬁ the 3 was in mama} arxi was &1z§' used by '-the 'ibr asxpgly sf wamr in warm acsarciiy arm and < xaehﬂ ;; em amunt af haizzg eirmg :1 $3 mmwive cxzﬁyg tur%m& mm mud the wha ms is gay aim mmgémaﬁéeng ea D§*&ia§§ Bﬁﬁéiih af §L1§ara:. E-ﬁg}: ﬁiaurt imié ﬂag: whm a amﬁw 32% k « V'

-« rtII'lr5FI Inns" nnnmmamw» Mme! m.,M.ﬁm' C)!" KARNATAKA HEGH CQURT 0? MARNMMKA W6?-i cream' we QQARNMMKA mg"

owner. Other cases referred were not the cases where the vehicle in question was hired from the owner and hirer being in full control of Therefore, all those decisions w§il'""no«.t K the cases before us. Howexrer, ., by him will have to be dear: Tnqlrlavsts "the l Case of APSRTC vs. f2oo7(5) ALT 527), and a learrred of the Andhra Pradesh that where the bus in the corporation, the owner:§lrio and so long as there "'eoveI'i11g Certain risks and 3r1ot\AIith--standfi11g'the .'-possession of the vehicle, the tloes not cease to the extent of its third parties. This decision referred _ to relied upon by the learned Counsel W for the KSRTC does not in my View laid correct proposition of law as the Apex Court in RSl?l'C's ease as well as in the latest decision in the A. case of National insurance Co. Ltd. Vs. Deepa Devi has clearly laid down the law that it is the hirer who is C"

EGH COUW' 0F §€ARNA?&KA:«"

--« ova'lI'sI'I.l""lﬁl"1W'Vﬂ°'W TEIKJIT &n'J§JKk H For the foregoing reasons, the foilowing passed: --

The appeal 1\r1.i3'.A.}'~l'o.11-<}*~€¥{§/"(}7A' Insurance Company is allowed ﬁudgpneiat tribunal fastening the _t11e Company is set aside tiée' new will have to be paid by the quantum of compensation; ie» V. I the ciaimants will be entitied eio%».§5;we1,6':l;,;':t»£ie,ig. % M:';I§'.A.I\'n;8G%4é}'{)'6'ﬂied by the KSRTC (NWKRTC) is di$misséd,_' " _ a ' ﬂ ' an1o1nitE~ tiepgczsited by the New India Assurance to it. In the event, the amount has Vjnivsburseci to the claimants, then the ' 'Rational Assurance Co., Ltd., is entitled to recover ﬁom the KSRTC.

As far as the NWKRTC and KSRTC are concerned, " A' as they have been made liable to pay the compensation, the NWKEEQTC or KSRTC as the case may be, is at liberty 35/.

mmam mm' mm Du .. *'-"MUD WWW mmmmm mm»?! Wm: ms mmmmm mm mm? as mmmmm §m3HM§cf:Weme%lmflééﬁémawmm 5-WE 6?

to take necessary a<:tior1 as is available to it in 1aw»'_i_1_1 the light of the bilaterai agreezeent entered i11t(> and the regstered owner.

This Court also places onizeireeefeijv its for the abie assistance rendered > Sri.A.N .Kris11naswamy, Rae, Sri.0.Mahesh and SI'i.A{§;§i?l1:g§dI"?;9.1f' Ckc:

Dvr:

Srl:

MWMW mmm: mmam-mm».m.M.... MMOA ..

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