Karnataka High Court
Sri M G Prakash S/O Gangadharaiah vs Sri B Basavaraju S/O Late Bheemanna on 3 September, 2009
Author: N.Ananda
Bench: N.Ananda
"Bs, a . 2D. Attendant io The matter is listed for admission. Lb bower Court records are ceceived. With she "consent of learnes Counsel fer parties, the: matte £ is. taken up =f inal diepesal. .
2. As per the medicel records, ang medical evidence, tha claimunt. hae auffered frac ture of madial mallalous of left "Riba asd fracture af distal ana <¢- radius wi th ae [e88 comminutation. The clainant was tre eaten in Sridevi Hospital. "3. The claisiant was aged about 35 to 46 years at the time of accident. He was running an eluctzical Shop. The permanent obyeical ~ dizabl lity, vis-a-vis 'less of future earnings' is assessed 'ot 108. The tribunal has awarded compensation of Re.i,40,000/~- under the following neada :
£ I. Pain and Agony & fil. Medical % sabes iV. Logs of future earnings "Bis ath.
fea a. Having neera the learned Counsel, the tribunal has not awarded compensation towards the the head 'loss of vintcifte)/iuait ites? "Ae inagequates. Therefore, od evard a BURL Ox as.18,000/- under the head 'lose. of (garnings during laid Up. pariad! .-and enhance the compensation towards "lose of comforta/amenitias' from Re, 20,000/~- to" Re, 228; ana/~. Thus, the claimant is .entitled. to 'otal compensation of oe a Se sags of %. In the repult, 1 pass the followin CRDEER The appeal is accepted in part. The impugned award is @nhanced to Ra.1,70,000/- with interest at 64. from the date of petition fill tha date a Sa bseclion .f interest.) Payment ans Livestment shall be in the : AS g 2 U gg? ad, determined by the 'tribun in termes of the Parties toe pear their costs. oO award.
SBek BPP Wty OWE ERE