L Srinivas vs The United India Insurance Co Ltd on 19 September, 2008

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Karnataka High Court

L Srinivas vs The United India Insurance Co Ltd on 19 September, 2008

Bench: B.V.Nagarathna

- 'IF' ,.... -. ..,1.......,.....- -nun uuun! Ln" :smmA'IAKA HIGH COURT OF KARNAEAKA Him;

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m Tim man comm' or Kamaarmm AT BAEGELQRE--V:j. 
mma ﬁrms THE 19% BAY OE,SEjFTE£J!BjE_;E'?C!iQV$  " k

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..,.............. n.u.- LUUKI Ur mmnrnxn HIGH COURT or KARNATAKA HIGH count OF t<AaNATAI'<}=I"'--_

HIGH

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maswmaean,
BANG:-mar-:-10 .

{By 51:11: : NPLLINI; P£DV.; FOR

531: 1-1.3. snzsmz-1, ADV.,.g"'FGR 9.1    

nus Hrs. IS FILED.»'U._.'S i?_3':1)   

AGAINST THE JUDGMENT AI%'Q""~~.A91hRD..D.1?4TRD g5}"'9/06
PASSED 1:»: ram: No.97/04  Erma"-1.ﬁIi.E for 1::
P».DDL.JUDGE;, mmzn,  cqnmr 'or-' 51-m.:L
causzs. IIETROPOLITAH z=.'_nz;:;~..,.f «.rs.u~'zt-,AL.onE (scan-
12:, puny IEILAII-i»._PETITIOI~I FOR
cczupznsnrxon 'mm .s'EEHI1~rG " "'1z1~1ms1~:t:1;1~rsra'z' or
COMPENSATION'-.--   '  %  % 

THIS Vma;  am pm FINAL HEARING,
THIS DAY.,V'¥..'E11E'_«--COURT }DB-LNERED THE

  by the owner of Tampa

 Mania) bearing No.KA-01-B-9437,

 ajcjudgment and acwardpaswd in

 date-d:5.9.06 passed by MACT,
'    _  

2.Ther¢leva.ntfactnofthccanca1etha1on

:26.9.D3 at about 3.10 a.m., the which of the

%

.

.... ...--m...m-m.--- mun uuuit! vr KARNATAKA HIGH COUR'! OF KARNAIAKA a»m;;-e . ~ 3 w apwilant was prccaeﬁng on a Natianal Kudzu game, when it mat with an amimnt egg of wﬁiséan betwcm a good " 'V E2863 and the nms n~ave§x,r app-eileant. contending damaged. an amcount 9.1' sa.iri------§.k§g:iti4:nt,.'tf1e-..a;:a§2c11ant has ﬂied ciaim petiﬁolﬁi by way casfdamms. W 1 .V

3. {Jf the tribunal, the respa*a:&$z2.L~Iii€$'u.::a®2;:"§.a§§:npe1i1y herein appeamcl and ﬁled its: denying the averments cf _ 'rm csentmdcd that the same to be on the said pleadings, the tnibuzlal issuw :-

.. the peﬁtionar proves that on 263,26-G3 at abaw: 3.10 5,131. what: he was driving tnmpo traveler bearing rwktraiion Na.KA~G1-B-9637, near Kudlu Gate, at thm time, 3. Goods carrier bearing rqistraﬁon

-. 4 ~ Ea:-. §<.A£3----2-B--28£}3 drivan by its in en. rash and ngligem mdmr human life and can:;3g<1Lj[ imo his vehicle V waged?

2. Whethezr the that due to the apai£3§ef1#i;;_ got sustained

3. _ cnﬁthd for so, haw much and

4.

'V ., afhjs case, tm appcllmt examined got x 1?: and Pa and Em-P10-P12. While . did mt let in any evidence. Based on

- mm - g..-.3un- us axnnn-auxnnu niuﬂ LUUKI Ur KAI-(NAIAKA HEGM COURT OF KARNAVAKA HIGH COUR? Oi' KARNATAKh HIGH * ééjﬁiave ﬁnding, the tribunal awarded caompcnsarion % A %'%%';.%%.;§%§'J1%.*25,{:t::3;- at the ram: 61' 5% 13.3. mm the date or sr1uv-

petﬁiantiﬁmalisationwitrxtagm-din-thedamage % ...--..--rsunuuw IIl\.'l'rI \,,,\.,l|,,li'{[ gr g\Ax§\;A;A§{A HfGH '

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cmzseﬁ to the vehicle. N04: being satisﬁed awaxﬁ, the appellant has ﬁled this enhancement cf compensation.

5. Ilmw heard Sm cmznacl far the appellant caunaeﬂ %aring -am' :3. I: is that althomgh by him so as ta tea: the: vehicle and him, the tribunal ﬁadled ta and has awarzicd 9.

C ..... align' which Itquircs to be the attic: hand, it is submitted by the V 4' emmst.-.1 far the ixmuranoa company in support 'V V' judmmt and ward that the tribunal was in wt accepting the said cvidasncc and *i'/ \.-H" i\i*\KI'€I*§3l"\l'\}'l $"li'|uJi'5 MKJNJKI VJ!' RRKEVRIHRP I'lI\:V|"" \ %AA&{;:25%;::::3c:;- 1:-owartis aamms. !"l\JT' \.\J|\Jﬁl \J|' l'\.N|I\I"lI"\Il~\I\I'* I"'!I\Jl'| L_.'«{\JKl NJ!" RHKIVHIRRH l"IIL?l"l Wu'-J'\.3K' \J|' RHKIVHEHKM 7'WK73'"' L\JUN§ 1-. -

thereﬁare the award of global coxrqaensaxinn sail far any itxnerfercm.

8. The anly paint wusidaeraﬁon in this appgal' is 'a.§ Vto "

app-cﬁlant 31$ entitled ta H '.3. It is not in Jfesult of the amidant, there was ﬁ w-Pm to m t;r3%u_f1ié'v§appcHant in czrdexr ta grave he of Rs.1,27,3s5;- for While ccmsidering Ex-

'§?s.3;V':}1«:%jm-§:%una1&' that the bills caould. not be thaugh the evidence of PW-3 was let. in; not crarroboraxive of k-P10 and tribunal has granted the oompcnaatian at % '-"-WW -wt-M vr nnnwnmnn mun MJURT OF KARNATAKA HEGH (

- 7 ~ 3.3. 1 mm perused the bunch of bins, w2zi<:1a%% prc:-duccd mllcctiwﬂy at M-F10. The dawn of var}; mm 5.11.03 to 1a..9.2m-4. "

credit. hilis while same are same I:I~th€I"$. axe ﬁt}-ed a5 that crertain cntrias in agiathcr bﬁl. A perusai 0-1' the alongwith Ex-Pm cieartyj damage to me vetxicle. it was the duty as the cmdibﬂity of than said béigagiid the conapensaﬁon. In the Sf éﬁmmmt, awarding of sum compcnsatnm is wxth' nut any 2; 1~~. 1Hc:V3.::e this mattczr is xmnaxzsied back to the r whiz a dimcﬁon to go into the paxﬁculam of h "'--".'§§1;f;*£.i'ies in the vaaxieus him and 'thereafter to cama to a lgancmsim as to whether the appenam £5 cznﬁﬂnd to % f, lwasu (us.-vv.pw.-- 7- --- .... .. -3- any Lzszmgansemion for the damages caused whim. It is ncemcsa to observe thm Qﬁiiﬂﬁﬁi. an berth sides wnuld mngigt Z > ta me mbunal while s::r":.J.tinisiI1:g.4 bﬁls gm-ziuced at Ex-P1{§."V__VV'£.heV" . apporﬁwnment and Zia in M.F.A.§Ir::.*%658;' 0? direction WWW delmté vi "W '=3' me tmmn.ar: is asamed in the %%%*g§;a?f§é2.9.a»3;25.9. HKSH COUR? OF KARNATAKA i-HGH COURT OF KARNAIAKA Hlbﬁ Luuvu ur E\Hn%V&MIHI\n «.

32. With the appeal is Es:!«V.if.1!Io<,;9§7f{}'*%&A_v'ia: aggasiae. Tha matter is remanded taking furthe:r steps in terms abnve.

Sd/-I Judge

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