Karnataka High Court
Murugesh C vs B V Umesh on 23 October, 2009
Bench: K.Sreedhar Rao, B.Sreenivase Gowda
I IN THE HIGH COURT OF KARNATAKA. BANGALQRE; DATED THIS THE 23RD DAY OF oc*r0B_ER;' 4;éQQ_9_V5 _ PRESENT THE HONBLE MR. JUSTICE A 1'
g,_~'\_N1"_) A THE HONBLE MR. JUsTi€:F;£>,.sREENfVAs1:"{30wDA M.F.A[Na;3.993'QF__2§@.4 (MW MURUGESB' AGE: 39 = s/Q;"c1r41ANr-;IA:A1+*g1j" O' NO. "53/_9-, 8'IH".:\.1.AEN, ' « ~ . _ NAGENDRA BLOCK," V. BANGALORE --'--560 050; ' _ " _ APPELLANT {By SR1 SHREPAD V. -SHASTRI. ADVOCATE] _ E»;
S / oi BFLT VENAKTEGOWDA.
.;%x§(;;»;/3, 1 MAIN, K.G. NAGAR. .. BANGALORE A 560 019.
NATIONAL INSURANCE CO. LTD., DIRECT AGENT BRANCH, NO 9, LINGARAJU COMPLEX.
GANDHI BAZAR, BANGALORE ~» 4.
REP. BY MANAGER.
RESPONDFZNTS (BY SR1 O. MAHESH. ADVOCATE FOR R2] 'F 'J THIS MFA IS FILED U /S. 173(1) OF Mv ACT AGAINST THE JUDGMENT AND AWARD DATED: 2.1.04 PASSED IN MVC NO.4096/00 ON THE FILE OF THE XVI ADDL.;JUDGE. MEMBER, MACT. COURT OF SMALL CAUSES. BANGALORE (SCCH-I4} PARTLY ALLOWING THE CLAIM PEfr1TION};EOR COMPENSATION AND SEEKING COMPENSATION.
This appeal is Coming fora bearinOt_.V'-_this't'Vday, T SREEDI-IAR RAO, J .. delivered the fO_1:iowirIg:_ _ _ J U D N T' A it The appellantv/jioetiticrilerQ: isns-.tained fracture of ieft frontal ten115ora].__bone«.,resVulti1fig in heamatorna, haemorrhage and hemispheretedernaa:ddiviedical evidence discloses that the pet;i'I.ioner su.stai1"'1edV'dysphasia. TIIGHIOYY disturbances and ,VIf"€f9iki'i'5€éSSVt; A~.Lfi1ppervVrnotor neuron facial palsy and blurring of :'t'.f):'Tf'.8.1 body disability is assessed at RS200/o. The pf3'1Zi1;i(j_).X1'E'1'n:i'SA aged about 35 years and working as a mason. A The "Ineome of the petitioner is assessed at Rs.3000/-- p.m. income loss proportionate to disability is RS600/-- p.In. A/, Lo) The occurrence of the accident. negligence of thlejdrixrer of the offending Vehicle and coverage of ii1suran.ee»ai'e°jno'i 3 in dispute.
On rewappreciation of the1__f'a'cts Aeviderice;.Allti1e petitioner is entitled to Rs.5OQlO{)/-- 'towards agony. Rs.5000O/-- is awarded ldioss of""arrienities and discomfort. Medical llblilis Q' for Rs.23319/--. Rs/10000/-to rnedical and incidental expenses'; pe}dltioln'eVr'wouldhave been out of employment for aliiotii. 5 -- is awarded towards loss of income during. la-idAt_1pV'p"eriod. Rs.600(income}X12(months}X 1':L€lim>tiltip1ier]¥l'1»1--f3«2OO/« is granted towards loss of future V .'~V'1'lIit'{~'(A)I"1v'1.4(:3"'f:)'1'".:l2tCCOL1I'll of disability. In all, the petitioner is .'.entitieti'.v*t:e total compensation of Rs.27O2OO/A as against
- awarded by the tribunal. On the enhanced it eoifnpensation. the interest payable is at 5% pa. from the date of the petition till payment. The enhanced compensation shall be pay_afEo'ie petitioner without any provision for deposit. Accordingly, the appeal is fihe _ indicated above. * _ V ;s3UDGE { isd#