Mr Annayya Pathri vs Shree Dev Transports on 5 January, 2011

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Karnataka High Court

Mr Annayya Pathri vs Shree Dev Transports on 5 January, 2011

Bench: Subhash B.Adi

 

4. The Oriental insurance Company Ltd,
K.V.A.Co1nplex. 90--A, Thuraiyur Road.
Namakkal. Tamilnadu.
Rep: by the Nearest Diwsional Office
2"" Floor. Vishnu Prakash Building.   
Court Road, Uclupi Taluk and District. .. RE:;'5~P()l\.i__[_')i¥ZI\i'l'S

{By sn:s.v.Hegde Mulkhand. Adv. for R~2 & R--4H__ 
Notice to R~1 &. R~3 dispensed with)   _ 7 V'

This Miscellaneous First Appeal 
173(1) of MV Act against the judgngient ar1d_yawa'rd'zldatedu

30.05.2008

passed in MVC N0.8?3.'5'/2OO7'on. the fileA..Qi7.Add_iti0nal' MAC"? & Principal Civil Judge [Sr.'Dn'}},b Udupi, partly all0*Living the claim petition for compensation and seeking. lenhanﬁcernent of compensation. = This Appeal coming day. the Court delivered the following: _ * ' ' = H "'is- -- seeking enhancement of Compensation ._ in. judgment and award in M.V.C.N0.853l/200'? dated May 2008 on the file of M.A.C.T.. it lllll 2.0_Cilainian:t"suffered an injury in a road accident that oeeuiered on at about 06:15 hours. it is alleged that he hgwgis t1'aV€Tlll1?gliI'1 a bus bearing registration N0.i{A«O9/M9469 _ from Udupi towards Yerrnal. When the bus reached near Pangala on 1'.\l.H.1'? of Uligargoli village. on account. of the rash and driwhg of the bus by its driver. it collided with the '._gQ a.n0f:her bus; be211'1'1'1g No.Ki\~19/B--6"15E5. 21$ 21 resuli; of Which. Ehta (él2«1ima111. suffered §§1"i€VOLlS §z1_§u1"y ami a{i11:ii;1'.e>,d {.0 the hos'-3pi'£.aL 3* The Claim ;'3et.'i4...i0n. \a=-as .!:essi:e3'{r:~.d by %,1r.1.é: i.1"{.S't1.£"f;'.I". v}f§€;v.'*'f'«-'$2.7';-'L'"'I'. the '1'r1'b'uI1.2:.1 on {he basis; of {.112 evici<:I1C<?. ibamd 1'.ha1f:§Et',Eié"é'i;:i1i';:2,_:ii4_ has establisfreci the amcidexlt. and has 21130 ESST.EibHSEEI-€f?d '~UT12U. = a<:1i()nab1e 11&gEig€11cé€ on the part'. of ﬁ}V::A_c: 1'<3:-s;:;d11d(;%iii. 4%'-d'z'=1"w:::' ='3;1:Li further held that The Lélamtami. is €?.f1T'ﬂl1€td fer E.omp€j;:};:%;tf.ig)r:..

4. Insofar £153 quarlmniz of {§.'mf11pc_t1sa1i..iL;«n_ is (}0n(:erned. Claimarzi; has pr0c§uC:ed e\r:'d_cE1Ce'._t();_$h<§:af<i,1"1'a§, he was aged 30 years at the éime oif._a(r::idc:r:--t:..a.1":4:1 V1'1as sLii7I'e:i"c{fi' '121Ce1*z1t.ed wound over forehead, l2'%_Ce1'é;i:€_d. _\:V0u:';_1'VcV1 contiusiort r'ig.§ht elbow. i'1'ay§3Vt.:,:'rTé'L:a11ii.cr z1E%;§'c:[;t."Q§E'1'o11t2:i?b0:1<: and medical c:011ateml Iigametlt inj-tlryto E'igh~¥'.':"é?Vl§§0.}gé"I' ». C,7(}§}S1'.d€1'i'1}g 'Lht3Se 'i1'1jL1ries and in the é133S€'.I_I(T€ 0f"L~;}1e:é' em";-i<::%1--;:eV":5f the doctor. Triburzal has gr2mi,ed _ §£);';1-'2:'zI'{§é §i'i'%1i.Iv1. emd $12f{e;'iz2g; R:+;,1,5£)Q/~ *i..<}w21:'ds; Cf'ff§}';1'i?'L".:QnE'Ifi:EC5}>§{E§';2§O{:30,f' towards ;'~1n:<3:':<:iz1:'1i4 21:15} ns;>1.1r;'shi11g feed:

_ E'{s--:s.2,";70°€'}/~ '%.'c)<,xv'.%i:,z~r_§1<; z'1'1<«3<,ii(:;;~:§ expc?.1T1s5s.r;ee:s, E%:s.€3.0G{}/-- ?L<>wa.'rci.s: 1:25:25; sis? 'i 1":',C()II1{:"t :..?i1.1i'§._13g; 'i.re.a1i,r11e}:'1i. anei R5.10,{}O{}/-- tmva:"ds loss of ' €1fﬁi331iV4;'!i't;"i:?§;

52 E:15:~:{)1"e~1r ass {?G§npt3r1s5e1i..i<)11 gre111.*.,e£I E.0war£1.s;s pazin. airzd $:3.'iV1.ff{'3I'iZ"1§§ is; <7<>r:{:e1*11<::ci, in 1113! opinion, is: (3363 tm"£: 0.22.33 fer int.ez*t"e3r*m"1:'::::. As; far as {.':(,}Z"§x';'(ﬁ'§'F£l.E'1(.:'E3Ev :1§.t.em.:1:;::1I' zamzi r:<:>L1:'is;hi11g ma {ooci ct011c7<:1"£'1ed. only Rss.3.?500;' - awz11'c§e::i. Same £8 eilharlceci 1:0 Rss.10.000/- i.e3.. 21x'1<)i.I1£;%1" Rs'6,:'500/- is &?1"W£:lI"df;'d. Te:)waz*ds 11165110211 ﬁxpexlses, Rs».2."?'O{}/W is g._;1.'21I1t€e:i. which is €iI.'lh..€-V1'1"ia.i;'>€'t!§ :9 Rs.5,€)O{);'~ £13.. a.1'10t}.§1er {'€s.2.E;O0/»» is gZ'£ii1ii€C1§V:m1'":fVifé1.f;§521kf§i5:Z'_ di$C01n{01"'i'. and 1.0855 of aII'1er1it.ies. 2111<>i.11e1' RS.5,Q'G'9»;{?"§$3"E1WZ11'd€1d."..

In all. c1a.im2?mt. is emitieci for 4é1§dc>.\jV£§V.:.E.h.93 C0I1'2per1s21£ion awarded by the 'IﬁI"iV1"3L.}'_1'1£-1} xx-?i.1h'im,e1-e:s"{ -ihereorig.

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Karnataka High Court