United India Insurance Co Ltd vs Sri N Praveen Kumar on 19 August, 2010

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Karnataka High Court

United India Insurance Co Ltd vs Sri N Praveen Kumar on 19 August, 2010

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-.-«u-nun... 1......-n '§'?2&;e"a'p' V ' thc Imuranw Csmparg? Qhaﬁeggﬁzg awaré éateé Bﬁﬂﬁ .2136'? rz¢s'.a~«;?4;2w4 55» ++'2'5;2§<::«a~ an the me snags, memm; §v!Aﬂ"I"~3§ .. the impuwmi juégmsnt ané awaré, the has graritad mmmmaﬁnn tzf Ra.*?,2Q3%0]--~ 3,§3,QGQ[ - with irztexmt at 5% per anmima *1 B: Tfxe apﬁl in M393 ﬂnﬂ-4?'5[2QG'% the $1a._3';n hm 'mama maria by their was afmr the dmth mm.I'm' Smt. Suman Bﬁaruie aged 59 'if: a.:mt1'm* 5&1 in MW 339.4-i?-4! ésﬂ £3: 2 B.§.Na;'u.I:e aged tﬁ? years.

4. an :m5.2m4 by P.3],g¢a:i%; near Rarﬁhenxmrg I'¥.H.€-, 'thé b-ea.r'ing rm' m'ati:::-21 Hs.,K_&-QI~Z~'5<E'€§ in a rash and asczcident. The c}am2az::' is the ' 'sad pamnts and whcza haw: gyms. in 's:h_e" ..mm-e that they mm msuhng* ' " ____ @* azcazzwibutirg "aha entim gum may. me an ﬁw ma haw last. Eosm anti aﬂacﬁnn at' 4 =.t}3éi1fj azﬁ fﬂﬁﬁs Q21 the basis sf the gﬁtigm mac by am clatmam, the Tribunal rm of tfw mm-km at }'~'r.'s,1?3'?;993 and in czf fathar the sam has ham mkam at " Rs,'?3,%1{-u R as 5, 133% mzmé Sommsl far the aymimt submits that dim C $ are 3% majsm and they are in diﬁaent buaimas. I-ianm, they am zmt 1933 sf éepemtienczy. S11 'him y:2{h:e:i'«. f;Fi V mpamgns, who E the mum: mg party '#33 the mxitrazzt. Hexxmg, eempersaatinn. Amc:rd1mr._iy, I:*s§"£1'2;a,:mV"jj mt iiahle ﬁzar paywt sf mmye' VA has

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Cgam' m:§:?.a»LAarst$"' : Enéepﬁiﬁant mt (i€P€I3dBi'IL aliew them appeaﬁa am gram 2.13: Tribunal.

'T(:_.,aa. r& Ceuxmi far the ciajman m m1bm1i:s' ' has ham. awardeé by the Triburmi is just arzé aaﬁ érxsa mt Pwmm any inbmferetsfm by 'thia u_ f€.':our£ 35% the £i¢ﬁ mack: by the Trihusa} is sﬁictiy in asmmrdazm with tim pawvfmians sf kw. Harm, it éﬁ snzsbmitteﬁ 21$ dﬁmﬁa 23% apmal. 9< € ':2 It is :m--:hm- sumitm by thc % Gamma} tluat tiw parenm were Iaayixag magar ' % momma wwards tkw V ﬁﬁidlzi 1313"; what has baan 1.3 aawfémce 'i¥'it}1 ism.

3. Zhave. heard the: mad Ceuxmesi far the iggxgeiiazitfziigiv for tk . "

9. _ V Véﬁpeﬂant Counsel has refmad _;udgn¢ﬁ:r¢;.¢ﬁ,w *3: :LR zcw EAR 3:268 3 A.K:'isEmmurthy $5 961% mat 23% 9:' the mt ixmama fix: purges; cf caicumtitzg Irma aof _ that the judgwnt reiermd suyra ' H H _.f:ﬁ1i¢*s%ed in tkse irxsztarzt easm,

13. In time light ef the atzbmimsierza sf bath the Qeumels, I ham gsm threugh ﬁzz judmerxt arﬁ awmﬁ mm the mmiwzmaﬁnn awarded by the Triﬁuxml towards laws 91' ﬁemnslawzy ﬁﬁﬁﬁ mi': arias: in tlr3iacaaa,inv*5ew$f§he£acttEmt'é:I*1eciaimanmam "E '?

ma§¢r3 and they are ﬁeim businws imﬁapandezztlg.' it is 3159 net easabaszm by the mzmam am dependﬁg. up-on thm'% pa:-mtg far that Traemz at Rs.1,07.§§3i- 'm ti: Abe m«m saw £5 required 2:: % % am! mt irxecsms wculd baf Rs.1V,V€3§i,f£}t§"" '?7:1teta,;ti;:§ef ﬂu:

juamen: mm sum be mm mraras the ma Rs.25,5m/-. 03:: am m§%a% Lu the nzultipﬁer mug: M». % wsam ha Ra.25,500 x 9 --~= 2,:29,5$c;s. A is amnaas. agaimt the 1933 ﬂag awazﬁﬁ Eas.li};%€3i"

%img§m.3 k3 ﬁwénai Emaﬁs wzmtxezz 33 an iawacr am and V £9 be ﬁ by axzetimr are mtitbd fa?

' VA mwards m$ £21 ghca nf _ =Ra--:I$,§%f-. m tats}; aemysmmm Wsuﬁ be % *m.2,/29,593 + as,sm;-- » gs.2,a4»,sas;u, me gm as mnd% it: ma Ki;-.155%!2%9$'?1 1 8

11. In mm: ez' ma i%,15':.'i?&f2G{3? basig of the judgﬂmexzt rﬁmﬁ supra awaréaé. unéer the hsead 1955 :3?' I-£:s"t:.':.ta,. taken by the Tﬁbxgraal ai Rs.i'?3§$ 1Si: as.8,;a»w-- - Ra*é.So,3}.'?,f-, wcuki be 5. ikre ixaﬁg cf ;%2=s*'£:su:'¥f;Lé»;: 'Rs.£L:§5§32'9 rcxmxdacl ef ta-Rs.1§,33G: ' woulci be X 3 WM tnwards ltzsig sf she: rmssm zmmammaghgaﬁﬁﬁmgggmggmgmﬂymbmﬁ. is % rerfuzidaﬁ tn the sahg"

'Judge . \i's§z§ ..

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Karnataka High Court