Bheemanna vs M Rajanna on 9 August, 2010

[Cites 0, Cited by 0]

Karnataka High Court

Bheemanna vs M Rajanna on 9 August, 2010

Bench: S.Abdul Nazeer

152 THE HIGH COURT OF §<s\RNATAKA AT l3AN(j}Al,QR L"~.._ ?._ DATED THIS THE 9" DAY 0:: ALEGUST 2()§1(;¥'_ "' ' " *-

8EiFORE£ THE HON 'BLE M1e._1Us :r1c15 A7!3I):;V/i MISCELLAN1;'0US P'1RSTAl'f'E'_A';l{ NO.'9v;3§§5.<2or};é;'mvg. Between:

Bheelnzmnzi, S/0 fate limnnal, Aged about 45 years, V 1 No.43, BztilnelghziiiaiIcioggd, Bzu.1g21I()re. » ~ (By sri K. N;1geVshW';i1€:pp21;";¢&dyI) ._ V And :

Iv M. R'z!_j21i:1}::,V .

S/0 Ez1te=.Ma~l121i21'E%. " ,\ ---

Ka1n2=1ksI1EpL1ra. VB_\_'»'._a£1i*;,1 Peﬁt.

B;1n'gz.11()1'c: N(>::,th; V ' ..( R2C,Q\mc1' 0!' B'aj--:1}--«S'c(>()tc1* 'V " ~._b;.:1=~1';;gN;s.«1§Amo4 swzws}.

. "'T}1.c '(M611la?'iv:1'éur2mct: Co. Ltd, ' A DO. I 2,' 3[*é:i.f;"2f{V:fLlksilllli Mansions, VI'? Fiotif. :1 Save Bank of Baroda.

l(){}l/5.6, Dr. Rajkumar Road, .. _E3z1n§f__'zrJ(.)1*c W 10. (1.P.No.4232{)()/3E/2()(')8/21.I V' Valid i'1'<1)m 4.éi.'2(}()7 to 3.4.2()()8).

.... Ru-3.sponLEems.

CR. Rz1visl1z:1z1ka1*, Adv. for R2: R1 sc1'vccE)

-- .e()1iipen:-;?= This Mi:scell2meot:s Fii'st Appeal is filed unclei' See. l V' the Mtitoi' Vehicles Act. 1988. iigziitist the jucfg_:_tne1it tinsel £it>'e>£1'ijel.. -1- dztied l3.(3.2(.)(.)8 in lV§VC Nn.78l9/2()()7 on the file 0%" the. ll'/l't";«l:l3i't" Accident Clziiins Ti'ihtmal._ Bzmgztlore. etc. 5 = -. = This Miseellaiieous First Appeal ",e<'iiii.i'1ag' oh. l'ut'"' fiieﬁl... Hearing this day. the Court clelivered the E'<.)l}(*n_:\~'ii'i.g: UDGMIEJVYT .

'~:

This appeal is (l1.t'CCECvL'l"it.§.{2-Ill}?-ill the ;§itdg'iiie1it ziiiclVl':1v€l;ti"(i in Mvc l\E<>.78l9/2()()7 dzlititl 13.(5.-i2()(':s'<j"'{§ii' 11.-.r.:_.:"":5i;.'i;¢,hi' the Mott-»t~ Aeeident Claims T 1?iEs;1i11i£il. *Bai:g2:l'oi'e'.t A;"lﬁll't"~._{l}},:§'3Cll£1ElE was the claimant l3e'1'(>1'elthe.:T1f.ihtiii'z:l» ;1t'i'el.'jnthe*--rsirspigiicleiiis were the owner and the in ref ml' the _V()l'i'e1ntli:1'§g' wieltii e [CK

2. Tlie"'t._eIiiiVi1i;ii:t iil,l€-.{l "_f'.ll€ ai"()1'es2-iitl petitimi seeking ttieii' tor the "l"}'.jL1H1'lCS.S2lld to hzive. been siistziined by him in l"z1Vn':1elCi:lVetit. _(')lt:.tf:t'1<.*.Tt'l€?'"ei __0n l0.7.2()()7. It is his case that an about. 7.00 p.mi'0ll"=l(}.7;?;l}l'}7V._iWl1ll€ he \7v"dS in(ivin;__1 116-Ell' Gollzihzillt Reiilw-'2.1_V (latte. (in Ne'lt2;1iiVziiig'e'1l:: I)0dclz;ihz1llaptii' 1'0ElCl eau*el'ully ()E:)ser'Viiig the 4/ 1~.i":i'£it'fi'l':tL'.;i§I1t)V€1T]CIl1S, the Bujzij scooter hezirirtg N<).KA--(.)«:t S««2095 it a' SCL"0I'1d rcspoiiciciit lias 2'i.icd its WI'i1l'i;'1] SIEIICIUC-I11 cic.1iyii'1g.._1h;:_i?.

petition avcrinents.

4. On the basis of the picadinggs. the TI.'iE')EEI1Z.'L] has fi'zi..[11e.?;i'_i111é ilﬁiiiwiiig i.<;.~;ucs for coiisicicmtion: V "1. Whether the pciiIioi"ic1' proves ix';.}_1_z::t--._ith'§: iiij'Lti.'.ic~s susl.z'1i:1<-zci in i'0z"1d t1'2':i'fiL" i1CCiQ€'i1L [f]iii."(')CCl;IffL:§'ﬁ.§ i0.7.2(.)07 at 21boLit 7.00 ;).i1Vi14i>."V«. i)12_u Nci:i'1:1;i:ig:a1lz1--Vfg I)0ddaba1E£a1pui'a R()£'Jd.; *~iif;1i.l.\a_?éi$'mGui .E.§:i}3V'iK1\'}'i;.i Gate,» due to rush and ncg!igc.n1.i_i'idi:2gi" (iii 4: "Bf;1j..a_j" 'S{.'C')0[CI' be:-ifiiig §\Ii).K.-tX--(.1{l"S¢2.'('}93-by its rider and as 21 result pCli[i()'i'1_L'.E'"SLIS[ili}}Cd:' \*'Lii*i':.)_LiS'.i"i1.jLIi'iCf~$ as siuiccl in the won ncl cci"iif'ic'e:1c.'." ._ ,« Tu} ;'u'VV'i1C.l}'.QI' the fTcti..1.i_r..m'c:' is cntiliccl For c()mpcii,s:.1li0ii'? ' *1Efsu._ my wuliiat ainouiit and from whom'?

i 2 ''3-.._'»'\/ ha: "_("':I~'_dC'i§ ('3 r £1w'z'11'd'?"

J

5. The claimant g(:>t examined himxeh' as P.WE. He has:

examined the [)0etm'. who had treated him 215 P.W2--.-- , A' th)eL1ments Ex.Pl to Eix.PE5 have been marked in his exz_i,de'1=1ee;ff1'he re.~;ponde.11ts have not Eet in tiny CV-'idCék11t,'C-.b__TEj€"'.Tt"iAb'Li--1}£i'i','Qft 21pp1'eL'i£1[mt3 of the 1mte.t'ittEs en reem's_I_ htls Vim--§lL'E" that £.he- taeeitien';

lzati eeettrred due to the negligence ()l"*t.he rider of the "0l'l'L1ndi11g scooter. The Tfiblttlaii has V17-'..,E1'."i'hC1""_hCE3{f. tE'1~:V;{g_l.h'c"1'C is no nexus hetween the 2'teeitieni_;:nd the.-.i.nj_u':fies..su.§sta'ihed'"hy-- the ehtimant. T}1e:'ef0re. the T:"iVE)3r,t11;t§3'E'i;t:; cjistiniﬂseti tl41 e<'tké1ith'petition.

6. elztiitt§tn_t}':ap15e..Ejtint' has fiied an a1:)pheati0n I.A.No.1/2(.)()8V"i:1_' this zippexatl {)t~de1~ an Ru tc -271: ; of the Code moi' C.i\-vii5;P1'(')e'edure see-1<..iV1} gg p..:r1nissien 0'4.' this C ()tI1'[ to ;3r.'(.)cEttee an V.'-21cIditVi't:11;1t..;lecume'ht_--a certificate dated 31.8.'2.()()7 isstxecl by the

i)()et:)t'¥vVz1idyéhjGgihgz-iizih, em Ayurvedie P2-mdit. tn the a'E"1'idavit 'filed in st.1[§'p.0rt of the 2-1pplieati0n._ the clztimzmt has started that in I :aeC':£«1ent. he was hit by the Bz1_}a'} scooter KA~():'i S~2(}9i§ ma ___""E().'V?;.2()()7 on zieeottnt ()§'vv'11ie%E1e had satstztitied grievous injt11'ie:s. As he ways' Ll ieisickent of Yentag,zmahz=il1i villztge. he was shifted to iiezsihy A;vti1'\=etEie h0SpiE£li run by \r":'3.id_\/21 G'd§1gili:31h and was t1jeat_ed_' in the :~§2,-lid h0.s'pit.:,-ti. Since he did not find any iinpi'<.weme:'3t i4ri'hjiIs-- '7' health. the Aytiwedie Doctor advised him l(';),._£f_(I)'LhC etE'iei""D.i(_:vs;tt<i51'Vat.' Ba.ngai0i'e. He. Vv"c1.\' disehzirged t'rum the ht'3'.f'>']3'1[2,;'1'i't'~}'Ei' theA~y_ti'rvec!,i'e._ Doctor on 3 1 .8.2()(..}7. The. A}-'t11"V€diCi [)'0e.t<)r iizifw issued ';a_ eeVijti17i..eV;-itei in this i'ega1'c1. Therez.1i'te1'. was .sh_it:'te.d_ "it"; Viet(;r:'i;_:_ Hehgaitzil wherein he was t1'e2,-med diﬁé'Em,'i.1']f3:E}1i§§1t1{ '2i'l11vC:i..>l..h'L?1"{3'cif'1C1' as an outpatient. He e.oLiE.d_'hU_t t)i'0diiie'e i~1;i'.f:ii.*;«:.t'id_ Ce-i'ti,t'ir5ate before the i'1i.i:sp1Et-eedufhyif him. Since he was not Tribtmal as the, 'S;,it"."3e. 5:.'//_K'~-'~.1'V.5:\' complete}yweuieti. he iciiiittliii1,1()i{'--§e1ii1i"Ci': "the :~;z.tid certificate and hand over the S€11]1CV"i«£i)iEi§vS /'\£.1\'(;*;21't£'Tii}:i01' its p1'0dueti()n hei'o1'e the triz-ii "'.(;t)l£1'1.v"'r'Ti"1tv1'A.1'r3Sp()U(.i'C'i115,__1};i.'»'C not filed any objections to the 7£tp'p£ie'2:itit)1'iv ii ~_ --'.Z'_.~E ihziiie..hez1:i'dithe Eeamed Cotinsel for the p;11'tie.s. R u H Hospital and there;.iE"t.er took treaitment as an out patient. He eotiitd i~. not p1'o<_'itiee the certifieztte issued by \fziitly'zi (izlligzlitlil ;.i41_ it"v~.' mi!s'pi};lt'.'CLi in his house. Since he was not eoinpietei_\; Cttt"C'c¥..:'_h(: i\"w".E1.'~"-'_ not in 21 position to sezirch the sziine and iiziiid {")i':i-"C3'1'A. to his ;=\.cliv<'ic£;t."c-..' Ell the time of' trial before the '['i'ihumii _ ' . . _

12. The t.'espont§'ents have not éiketi any o"h_j_et§tio-ns to the appiicattion. The rezisons aissi.gne1F_ i't)1'ji[i1t"eiﬂitfiy,iii'~.pl'0(.i£lCIit}liAOi" the tioctiment is sa'itisf}'ietory. The l11"&li,_E21'iE.iiV on pt-'otiid ele.ai'iy disclose that the L'3.lii'¢1i]"i*',::'.:1_|.»'i1' liati st€1E'E'e1'eti" $e1'i--i'itl.s....i.iijLilies. There is merit. in the-Ae<3i1§;e1itionit-if V'Li7!>C'V'Cl:'ElVVi'fTiiil'l.[ that on account of his iil-- 11C}.-iith. he. C(.)L1i'(3'-.<t1'(tE, .'~'-C'.iit.t.'L"-ii.[ii'1i~'i.':*_'.ii&iiL'1 eertii'icate and hand over the

--sgiine Vtitaﬂhisi'Advoeettei.w_h_ei: the trial was going on before the "--.!fi"ihi.,in;-1.3, i--%1_e"~l7i:'ts_ irociticed at xerox copy of the said certificate ziltiiig. with the ~iip[f)ii"iCEl[i()1'1. Leziiuieti C'.ot1i'isei for the t}Df3Cii£1l1l' hats ' prodtieetl .the..oi'igiiial til" the certii'ie.ate issued by Vaiciyi.-i Gzlllgiiiilii _ Eiiii:(';11f_-_1Vi\'L't='..i'lh I-1 memo dated 27.7.I.',()i[). in 1113' opinion, the said V.__"Ce1'ti§'ic:itc is l'L'(]Llil'ti£i to enable this Court to pronounce the it £ 12 judgment. The z-1pplic:sii(:)n is 2"tc.'c(_>rdingly zsllowcci. Point ;\2'c).('i)V_:i':~s.._' £1l]S\'v'C-ICC] Ll}; Z}b()\"€.

13. As has been stutccﬁ above. the Trihun'z:.1_ has hem h:.~11;1t«.z1i1,_"'~ accidcm had occuned on 1(}.7,'2()()7"a{~.?.{.){) p'.-mi nc:t1'*'§'f}i.i..1:i;:;Ja_;1Iii} Raiiway (hie at NClztmamgul:1.--[)0cIdab£§ilgaﬁmr road;-.Thc' ':'I":'iV%':u12z:I [1115 held that the mid z'1<:c.'ic1je;"1'.~_h.:1L1,a)'L'C£::f1'Cs1 "cg; ucc()Lhi1 (if the zlctionzible xlcgligezlcc of the I'i'£iC.i" 0f'?_lhC%{_(.>l'l:Cv:1V(Ei1}g_B:ija_§ scoolelz Or: £1pp:'c<:i;-tticsn 01" the IT]£iE'.CE:i'£VI_]." DE}vV£'CL§V()1'(*'E.;'~.if'iE%..:TVf'ihU1"11l1 has rcs:0rded as :'k%A13dt'.1":

"T}1c.i'c.£fo1"c:.V .1". 12011-d that the zuscsidelil is due 10 the 1}cG.()E" 1hCHf'iC'}'C'i" 'Of the Bzljaj &c0(>1e1'."

VI','_[€)VVJQvV{;.".aI"'._ >:.I1L>_'.T'1f.ébLt:1aa] has E"L:1'1'hcr held that there is no nexus b<3Ewe<én__ the 21c.'<:iL'ic;.n'E and the injury s;us;la%I1cd by {he clzmnzim. The u ~'4rfcm;()11 for C01_1i~ingj 10 such 21 conclusmn is that that cI:'ti1Taah{ has moi '~p1;(3r_Iu»:;:_L1"fully tI1:.-m:1'i;;1I in schow that he was; admiilcd $0 an 'an 14

14. Hmiiig reg;;m.I to {he L1I1SWC1' 10 point 2\%>.{'ii:} in f":}A.:i)iii".§)'ii- the claziihzini, he is ehlilied for eo1hpe.i1s;1lim'i tin'"the~,i1ijLi_i'ies sL1si21ii'iecl hy him in the ;iL'CiL§€I1t. vvhich iizisjiaa he Ci"L;'-{('3'1'1_11i':IFiC'd__litiiviflgiV 'V into ztceoum {he evidence on i'eeord. ?h_e eE;iim;iii1~w=:'1:s (,',.5,<.vi'v1'.i']"1Ai.I'it'C1 21$:

P.WI. In his e\=idenee._ he has slaieci iVif"'iz?,5,1l"'iI} the heeiEIe1'i1., had sutTe1'e<§ the following iIljLIl'iC}%I1_' ..

"(an ¥'3i*aie1Lii.'e. sliafi 01' h£)1.'lJ._.Ej(*,l1C'f4~,Of E.e'f_i§"v:;11V{he.~j'i1ne:L1i'e C of 2" mid E;o\xr::;* V hl1'd1_'dll€] e:the1< g1'ie.v4.)L_1_.$_ 1n_)u11es all uvearg the 'if: V He V_i"Li':'thei' zifier the zieeicieni. he was taikfsn. {Q Ll4i"'Vi1L?.iv1'E"['[):»' .v"i»'-x}A/'.'Lii'iiei.1ie Hospital. The1'euftei*. he was fLeAel"" sjl/f'ie1:{>s'Aiﬁ21 whe.i'eii'i he took ireutmem as an laikeii. wherein the i1i_jL1riex SLI.'$l£liI]Cd by him 'such A2-1';w'4.__vIi1Lz1V__§.vi1";Ei_ei.' friie1L11'e injL11'ie:~; was e01it'i1'1he.ci. Lliie to which open h4"'-.i/ﬁ(§',lCV1iS\I}z\'i2'.i~1'i} iiilemal fixzuioii was' cftme. He has fu1"ihei" staied that ii e13eef.=iu:'-:ef01' the in_}uries 3~}Llf\E'¢1'1I}C(,i\"1k§Il the z1eeiden£. he L32-iiimnt walk, $6 squatlinfgg and climl)iiig the Sléll1'S. Tl}.ci'c* was Llcliirmity of left lc}g§"»i On clinic:-.il €XtlI]1lI']£1[l()I}._ he foiiiicl the following dis;1hili['icx.:'"*----l "zi') Painful limp;

b) \N'a'1.s:[iiig of rniisclcs oi' le.i'i.*lim_je.i' liiiih 'L'l'()']1[Tc'i'!'Ll'lL'i A,l;£2'___ uppmgilc limb by 1 cm;

C) Dcl'0i'inity oi" Ecﬁ. l()\'.?CtfV.lllllhviiuw _ _

d) Rcmcim 0f_§0iIit nl&.s-;:-};m¢:--;i;_v{ﬁat l'lexi<)n :3) lyelil 21i1i<.lc%_'lPlz1'§1;I.ai' f"lC'.Ki0ii 35: , 1') 130:1i"';'iexj':.m 133:

g) Sl"101'tt:n' mg; 'I':-.t,1'l<_.1w"cr_ limb by I cm."

has ()plI]C-Ll_ll1l£1[ Ilia: cE:;1im2.m[ had sul'l'crcil perm;-1nci'i1 7_dis;f¢A1hili_'[y r,)l;'3A'9'7r':A.i'(') lowci' limb 2'lI¥Cl l3'%- p't'I"i']]dI]CI][ Llisaihilily 10 the:"wli{\_ic. l5'(*:djm.,_ln.lV1i§ L']'USS~CXE1I}llE]El1'l(m. he has S12-11CCl that. when the Cl:1ii°i'é:1nE'--.Vcziriié. to [ho liospitzll, ivzzmluoo s1icl<>; were applied to liig lCg.~HTl1C'l"'l'I'ilC[LlI'C has united. .Hc. has not 0ff€t'<3d any ()pll'1l()!1 ._f&c;g._2iifLiiing_illmctiimal clisahilily of the clziimmnl. lo a.

17 I6. 'l'ht1.~.. it is Clifkil' that the claimzint was woi'l<irtg z1..s§i__aic(."rl}i'e.. -6 when the accident took place ie. on l().7.2.()§)7. As ;3'c'i'"'t'li<i'_=.v(i'tind'_ ce.i'tit'ic:;ttc: at i£x..P9._ the. ciztiimiit was aged .45 j{€'£:1';§ 2ti,tli'e tiinef the accident. l{ix~'en in the claim pctitiiiift'."--~*.1.Qis ;1§.ic' years. The Cl€timE11"li has not ;__pr0clt:ceg§_i_i:iihg i!1f:E[€I'iitil" his income. Since the claiiiizml é,it"u,t;ailie and the accident had 0ccurre.;l_:Llu_i'i;ig iincl proper to hold that he was i)e:~ per month).

Since he _w:1.s. applicable fol.

zissessiiicntltil" is l4. Having re.gard to the Doctor's c\«'iclehcc; it isjust. il3}(ii_."})i'0]I)C1' to hold then the claimant ~=l.1i:d svl;ai5iifct'ct}' i3'i7E»i "pvr:1ft'h_f;ii";<;Ii£ disability to me whole body. iiTlieiie'f0.re. -vt_h<:.c'l.;iiin_;i1it is entitlccl for £1 total sum 02' Rs.98,28()/m tiim-i:fds'itlt>ssiei--l'ij----l':.i.E:.ti"c income. lt is zilso just and 1'€£!.S(mdblC to i;-Marci £!,.'i§i1,l]"l of Rs.'2.S.()()()/-- [(_WVLl.I"(lS pain and sL1l'l'ei.'ing;, I i~§iS.?.(.)i.i}{-ii)/e l(.)VW;iI'ClS loss of amenities zmcﬁ Rs.§(),0()()/-- towarcls ___"'com3;e.y:incc, iiuurislimcnt anciﬁgther incidental expcnses. Tlmugh 13* 18 the ciairnant has statecl than he has spa-rm Rs;.5€).(}()(')/~ iowz-11'ds; meeiieai expenses. eon\»=eyz1ncc and nourishmem charges. He 1'a'aS1 not pmdueed any biils. He had iaken treatimem at Victoria :}"'§.'GS[3Vi!'§l__I' . A' free of cost. However. he thus! haw' 13L:1'e1121é.4<2_i1._..'.m?~',?iC'§/W5':

Therefore. it is just and proper to awarci él s_:,A111'1j0"ﬁ'._R$.'lV().0()()[--u«__jA' 1a.>wm'd>; meclical expenses. He Ls;-.=11so R:~;.13.5(")(')/~ Lowe-lrcls £055; of incmne L1ilI"i§'E§.g"l}'!t"3- £:'e:11':-'Jeni peri<¥gd for 21 period of three momhse. T'.1_Uz.'§;. the e1.:1i;Lh':11_11._Mis«.entitled for the enﬂiled f()1j.2'1V5 eSUm. <3'?

compensation as under;

31.N0- V'7',-~.Pé1;*I,iL*'u}_ti1*::;... 4 Amount I T<)w;'-mix 1085; of i'Jt"u1*e nex,.n1g..

98,28(.).(){) 3 T(.)x\-'2i1'c1'.-:e13;1hi11 a-{Hail .§£;f£ Rs. ?,5,(.)()f).(')('} 3 T0_\I_v'a1'ds 1':__m*'(__;z? :.n,nc.:1-;_1ac's;" Rs. 20__00().0o 4 T_%,)wz1I1'1s medical expenses Rs. I(),()()().()() "T{5\>v5£;'rris xloss Vdf""'irie()1"11e dL1ring the Rs, 13,5(:)0.()(:) _; ' .1reL1I;V111.e;1j.;pe2'Vicad ,T<>ew;_'1<»eks»v ' :11_1e;"1L1a1'1I;~; and n0uris;hn1em', T Rs. 10,<)0o.()() '- c<>I1\»'eyi1'1_'i':e' 'Erick other irleidenlzll charges TOTAL RS. I , 76, 780.00

-r T11:1s":tE1e claimant is entitled for e(m1pe.nsa1Li01"1 in a sum of R.<';.'~1._;'7'6."x"'«>%(')/-, which is mumtlur 0:? 10 Rs.1.77.()(.)(}/--.The claimant

Unlock Advanced Research with PRISMAI

Karnataka High Court