Karnataka High Court
Smt Thimmajamma @ R C Thimmamma vs Sri S R Hanumantha Reddy S/O Ramachandra on 25 August, 2009
Bench: K.L.Manjunath, B.V.Nagarathna
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-3 am-*3 H mwmm 3 ~ : jwgo 3. mmm REIEEY . _ £'§fi~E: 52 YEARS " Rm h§A_1¥A1)IfiALLI§ zimyzm ragga cmrmvaan nmmcr. Appmammés V " ._ my 33: B L mam, mmmm ¥V""Rw' W16-V-'2't«k+ +12: wwmmfi §_:_«.¢reg uwmmmwswmmxarw. Maw?" wwwmfi WW mmsfimmltéflwfls WEWW MWMME W? Wflfimflififififl Wmflm €;I¥f§M,E§Q§"§" W? 55* § 4 é ' M ' mgffi The brief facts of the case are that on at e"
abatit'"?.GQ""p.m. Siddmh akmg wifln his were preceding an a Hero V Ho.KA~1'?!K-4526 2-am mm-fig an EH4. When they were a sudden a tippcr lorry bearing by its driver in a rash and negiiggnt side mwards Clxitradurggja cycxe. As a mun, the aft sustained grievnu to the hospital. Hia legal " claim petitian seelmg _ $111'-awqzmt sf his cieath, cf fifitifkfi ficm flzze: Tribtzrxal, rawperfient but aid mt acanntmi the mm. Wlrzfle, 239.2 -- in$z Camgasany mzltwteei the in sugpart {sf iitxeir 33.3% the chimmm Is': in the j&'é:im+1as§ sf Fwsgl and 2 mag. goat markgé Exs.P1 :9 P13. Whifie tlw zmpazflena let in the mriderm sf RW1 arzd gas mwkfi EX.RL 0;'; the basis 9%' £125 said materizal, the 4% "x1'2<.~.u '4wrJ*'\9t1"'>m?'
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cumpemaficn of saifi 'j"z2d'¢mar1t axui award 55 ehallmxged 'V by the legal 2 4, From evidmt that tim Tfibmxai has mime to the eancluaian 5%1r1af!.: apm xmy was mtally _____ ' Hwgwrg 2% afthe daauctmd. due :9 £113 teaser}. that wa;5?~.__a ' nee cm the mm of the % % Wife and cm mm also wavelfirxgsn abng with himand there 99% 3 pat-was on Havm hgié that the: draw 9f the azpw in the aczzfiant, we are of tin wnsiéamw vésfiw that {km Tribunai wag mt justifxefi in ,& sawsvmsn %n«"tassv"¢cwM9'W.Va 'W€I'9i Ewwwnwmmwm iuawfiaw "e¢*'Qxn"Vc¢MM»I ».;%fi%.§E*§.i K435?' §{.§Wg§33C§$'§}§€§x.%'& '§"'§¥W&«$3?"'§' QQMWWQ "§;aa""3f:""'l%§'""9&NflW§'%.W'fl'"%'l'€W% '§"'flEW5"fi"% mwwmm 'MM' ¥£W'*'k!!'H'%W"%'lW"%'a¥I'%W'% mwmvm wawaiiwflmfi was wwwmwwmmwmmww mm .5.
a;3partx'.cn_i11g 20% negliganm an tfm part at' only bacause he was carrying his minor bika. Thmefere, wag reverse: {Jim finr.ii:'%.g Qt' » regard m 20% at' tlw cantzributory on Elm fiweaaeti.
5. As faraa the quantum af thaugh it was mnhended a.
Iérana shop and also having and it was mntarxdw that he manth from the mid job hmmm fmm agrmtfl ltnre, the Tr1bu.na1' I my inmme of 3:15 ax his mmmy sxmme at Rs,;§r5®,-'V-'Q; fact that thc dmseé hm mm' {we 'B'1'3i he WEE gw about 35 firs ,::f ::=.:1}y ef 't1'i§ amimxt argd 'rim: he wmzld; hw V. 'V ' 'tr: mare inaame. But 5m' the 'Vamficm, we are ef the epiraisn that am 3f the :'i ci must be asaasafi at Ra.s,am}- per mnfih. my dafiuzztffig 123w ssf rm ma fir Wm «mo «Aw am :< wow x. ||we.I«"'\s.u<"g 14-wows, rq yw-=g;m__agy«g m mmww m~mww4=m22 mmmw-mmmw §"'i£§*§.&W°"$ m,&.mm;a2 ¥«,m§ww-Mmfim WE%;;%«M ¥,..;ww§<§'¥' mgr» fififlwfiffififi flgfifi flfiggjfi? my gfiggwfiyflgfl gwgggw Qmgwgfi .5.
isrzmma inwards big peraanal expmm and sings of daceased was 35 32%, by applying czrempermitirzn an the head cf loss: §}f'*&.¢?$r;¥i¢ij£%';V§£'.fi3:3i§33'§a; ' . at Rs.7,2o,am1~. In additian, awarded on the. cthm total compfilifiatinrz ef 9 a§ét:1*daci §ir1stead of R3.4~,88,Gmf-. The ahail chatty inttzermt at sf 13:13 claim pvcfiticn, campmxsaticn ahall be and me dizmctinzzts omm T1:;ib1;"n-«gig % ramcrm, tlm apmal £8 afimwdn Sd/-= JUDGE Sfifi.
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