Karnataka High Court
The New India Assurance Co Ltd vs Sri Narayanaswamy on 29 July, 2010
Author: L.Narayana Swamy
Bench: L.Narayana Swamy
IN THE HIGH COURT OF KARNATAKA AT BANOA}_;O.RE
DATED THIS THE 29?" DAY OF JULY
BEFORE
THE HON'BLE MR.3OsT1cE_L,.z\;ARA-3/ANA:'$.\AiAM\(
MISCELLANEOUS FIRSTAPPEAL 'NO.901T?::OF*2'OO7(M\/T-V.T
BETWEEN:
The New -.In'd.éaT_AsSuraO't€ECO. Ltigj.,
D;v;.s:o'r;a: jOfficég:.;cod--e 6719'OO,--
52,313" _FlOO'fi\£§_nay 'C_Om_p!e>_'<,
Vanévitas ROat%~,.V"BasavTa.n"agudé,
Banga%.Ot?e City -'=5'6Q"'QO«:¥,
By its Div,isé'Onai__O'fifice.;'
4?" 'floor, Tewer Btotk,
._U°z~'2it3yf B!4_ilciéng';'J.._.C..ROad,
" E3anga:o;e._.-- 560002
"ReAp'r.eSe rzte{%--_by its
'«.ODiy:'-gmai .'Manager. ...APPELLANT
(«By Sr': -¥A3«:}"BA.Ra}u, Advocate)
.. , AND:--- "
'f
V Sri Narayanaswamy
S/0 Sonnappa
Hindu, Major,
Imarecidyhatti Viltage,
Kasaba Hobié,
Chéntamam Taluk.
"K
2. Sri G.V.Venl<ataramana
S/0 Sri G.Venl<atasubbanna
Hindu, Major,
Owner of the Vehicle
No KA--O7~4117, »~w--
Korlaparthy Village and Post,
Chilakalanerpu Hobli, . ' _
ChwmhmnaniTmuk. V:_ *_'~mREsPoNDENTsl'v
(By SriA.C.BalaraL Advocatérbrtzl R2--Served) -
itns MFA ffled Under secfidn"100'CPC aganun the Judgment _[and_ Decr*ee_ '=..f2V_1.12;20O6 passed in l\/tVC.No.52?_'/20103Von'-the file 0f._ti'ié"Ci~vil Judge (Sr.Dn.) and Addi.MACT,"'«...Chvin_th'am.ahi,V"awarding a compensation of Rs.21,00Q/+ii._with"ir'zteirvest 6% pa. form the date of petitmnv til "T_h4i's, for hearing this day, the court delivered,th'e fot.Eoviring,.:*¥ "*-.,v ..... JUDGMENT is filed chailengihg the Judgment & "nawararfiaséed in swvc: No.52/2003 by the learned tnvn Jddge; (Senior Division) & Additional M.A.C.T., VlC"hinthamani.
2. It is the case of the claimant before the WW' Tribunal that while he was " 7 the vehicle bearing No.KA--O7--4171 because of the rash and negEig'eVnt««..d'r.iVving of driver he met with an accident and sustaine'd--linjur-fies.» Aiong with him, two other pers_.ons__also.s'u"sta;inVedminim-réets'_ and both the persons approached ttre~Tribun'a_l:"VunVVd:é.--=.'Motor 2 Vehicles Act and the Triounai byiits Judig_m«:e'rit~...&: award dated 21--12~2006 awarded..c.o:rn.pensatE.on'.--_
3. The Insuran;c'epreferred Writ Petition No.1 1 1 .thei"_JuVdVgr:ient & award passed by the Trib'L:na.Ew_.h7.Trie"W._tit. Petition came to be disposed of on 2055 the ground that since the ccgrriipensation"awarded is onty a meagre amount of to Rs.6,000/-- reserving Eiberty to the appeiiant to V' v.;;-(hatter:-igvge case higher amount is awarded. As on that d'«ate..__"its.e'E'f this appeal was pending. Accordingty, he .. V.purs'u-'ed the matter.
4. The contentions of the appeiEant's counsel is it that in view of breach of conditions of permit and as the Insurance coverage is onlX< for transportation of goods E vehicie and except the driver no other person' the compensation in case he met with an"acc:i~dge'n:t.~_In_:the, instant case, all the three p=erso-nus?w'er'e..'it-raveil_in'g:Vr_ras ' passengers for which the,/__ are7.,_n"o+V e::itii't'i,ed.._Htoil ciainfi compensation. It is SUb!7'}it1.C:vt%_i:C:-V"Vt'i"iEiF wheniavfivehiicie' is used other than the purpoge is issued and in Case of any contravgein-tidn stipulated in the be fastened with iiability. 1 counsei appearing for the respondV'e"nts" sVui;j_n1Ai~t_tei:""iVthat aii these contentions of the a':p'ipei_i_aret.p_ have 'be-e«n' considered, and therefore this appeai ' t'»;:>i:_be"c!i:s:i*:fiissed with costs. I have heard the iearned counsel appearing for A. both the parties.
7. As stated by the appellant's counsel that in the very Writ Petition referred to above which came to be dismissed on the ground that the compensation awarded is i «_ c'iairrtant'.
-55..
only a meagre sum of Rs.5,000 to Rs.6,ooo/-,..hbje«t_ty_was reserved to chaiienge the order if higher awarded. According to the appe!.t_ants"'"co4u'ns»eE."'avvard}pig. compensation of Rs.21,000/-- in:"1the1'_'_'in"sVtaht ' amount. In view of three persons were trave;lE.i.ng s'us.ta;n§ed injuries, the ciaimants havehe'e_h?--"eiiizeueti to withdraw the compensatiuo:_';:'a_rhouhVt"and be deprived in the by this Court in the above reftertrre§d.eV_Writ'«E§e'tit'io.h_'that the amount in the present appea3..._is.me'agr'e"t:h"o--uV§'h$ the appellant Iiteralty succeeds he mhay be" entitied to recover the same from the _':r7{sithét View of the matter, the appeal is dismissed. ~ 'g_The amount in--deposit be transmitted to the iiribuhai.
Sd/-3 JUDGE Rsk/--