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Karnataka High Court

Indra Reddy @ Indrappa S/O ... vs K S Seethapathi S/O Siddappa on 20 July, 2009

Author: N.K.Patil

Bench: N.K.Patil

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2 'E"%~§E'; SEFGERRL §u'%§NA{3ER Eéfii i{}%'~éfi:.L fN8URfid'%C£{ Ci) LN} EJEREEC? é. £33.?'-3"§" $R?:§\§CH EQQ9, §..3N§ARfi.JL¥ $Ofv'£§'3'LEX '{3«fi§§'€DF~%€£'3R2RR, 8ASA\:'AN?v;'3U{}§, B.-'?x¥'€f.§AL{}'RE~58§%-1 s2EsF«;2:§;'L>Ek~€é%?::. V' 2 2 {R-I S§~.~ZR'w'E;£3;

f3r$:P?3R';'%J%.S,ASVG{1ATE FQR R2} . _ _ ms F-f,F.A. :3 FELEB war» 1:?3;:;"{>:>rm;*..ac3< }5.{3AiNS"? T%€E¢ J%.J¥;3Gf'u'EE§'~i'€' ma AWARD DATES amzas smssgza {N wvc._~o.5'?V44;:c3 me FELE es" xv: A£}DL..JUDGE, MAST, '€2OLiR"3" oz: 'SMALL 'causes, METRGPQLETSW AREA E$fi«NGRL€Z}RE {sCCH#1...-4},'--%?':'%.i'~2"¥'é_'{,.';f%§.i.G§'VIr-i{'3 ':'"H£'=, cmsm PETWQN FOR c;:oMPE:-:sAr.:{>r¢..._Ar40 SfiEKi{'~£G E%§Ha§¢S,£rg1E_E4T GF._ » CGf'v'§§-9£E§'~§ESz¢'J'iC§"2 '§"u"§3H Ni §¥V'TERES'§ r"-'A. V '$1343 M.F.A. coming on .i:e:%"Aci1n:ssie:i' -t11;s.--Eia;.-r, Nit. PATIL J,de1iven=:d the _frfl]nur?ng;_ V ~-- _ pdgted today for Admissisn, with fhé'Qéétwséfif.Ab*§ ie:éi%§éd'. ccunsei appearing fer bath the" ;;§é¥"'§igs, i;§"iéE..Ef;I_'fié;i'?f3i€ is taken up far finai dispcsai.

21.T7§'£§é'--a-gzpeiiarutsj being aggrieveé by the juégmarrt 3'35: August 200"? passed in MVC No' the XV! Adéiféorzai Judge and Mfifflf "V~I%jfig:::;'i»:tie:'eV5Es siliaims fiibunai, Bangaiare, $3CC'ri-'E :3, (in §f?'¥G$'? 'Chime Trsbunaim have présenieé this appe.-3%, seeking enfianmment af ${3f'§'3ff}€F?$3'{fii3f"t, an ithe gmunczi that the amrnunt éwarcfiefi by tfie iiiaims Trivbt§.¥ffi*&§_V is inzacjequaie.

3. The appeiEants--1 and 232:3 ih_e"c:r§V t§<3::j=2"" 2 fieceased Sri. Shanécara Red&y;"A:4sttjffie}:t s2g_f;e<fI years. Gr: 'i1.9.2i303 at }a_ i'V:1_.uT'i§it§é:._;d'eaeé:sed"V Sri. Shamkara Reddygas gsa:;£e;san%g%%:n éh'va.L:i:;rickshaw hearing him. u Agata to Bahusa::>arap é§y§ §::§:r:v;§$r*%.}:g§_ 'gaid 3 utorickshaw drove fins negiigenf manner whfie cmssing raiiway track fi;ifi':g§:3tVsée.§'hA§A'Afié§%fi:éVi*'€663 of the raiiway track 'tried to @3533 ifié cfifasséng and at that fime Sathya Sa§'5a§ é.AA'f?r;7i:3v came fmm Czhannasafidra is Yeiahanka 1'3rjE§'--..ci9éiréé1::f._sééfiwst the autarickshaw and as 3 resuit, the V --V daééasézj Sfr§M Sfianicar Raddy died an the spat Sn "..jj~y3n¢b0.;;fit " cf the fieafh $3' fiie fieceased Sri. Shafikara ifte appfiants wim are the parents have flied a r:£a§m peféiian, cmémimg mmpensatien of Rs,15,25,{i0Gi-. The méé ciaém petifien F236 came L33 far' wnsédaratéon before 'the Ciaims "fribunai on 3153 January C3aims:. Tribunai, has afiawécti the said part and awarded 3 sum R51 .-,'§zs.i3"':'.:'fi;.':l"t_"gi;:: é'E':1$:::;i:':c3:rv""2" 2 under different 'rzéacis with CE"J*Si'S skid :féi:3*iV;"2ié'.ir1"£:e*+.{i*e>$'t:é!i_8*%2§ pa- frcm ihe daze of pet;té§3;§'%L2-3;: thé fiate"é'f.é3%é@étia:-'3.' ' Being aggrieved by t§1e..V.saidV.j::.V§g_:mé:1t.' 21.56 i:_=n4;a:*A:§6 passed by the Ciasms fiave presented this appeai, e§__§d;hpensat§on in so far as it ioss of expeciancy, imre ebsequées.

i*33§}:eA§Li.'Aé*§§:§;é-jifi'ééarrmeci czzunssei appearing far hotifg 'Ei't8 paftéesg " "

§; '_i.:é 1'a?ir§sr3' cczzmgei appearing for the appeiiants siihtfiiita%iv_v..fi%ét;V..the Ciaéms; Tribune? has cnmmitiefi an
--V erféjf .§;§*V:;a;\s}é;r<§éhQ 3 sum fif Rs_1,5{},G{3{)i-~ fawards icxss af igfar-.;.'&afvV§§apenfiency, by taking the rmtienai incame sf thé ::§ec':é3$é€:i Sré. Sirssrzkara Refidy am it mzght to have sdeptefi fvizziiipiier af '%8' mgteaci' sf '15' whiie cficuiafing the imss mf éeparxciency. i-fie aisa submifierfi that the -5- amaunt awardeci by the Ciaims Tribufiai *tarwar;j'$_"§é§§;ré*;§.f2efiV affecticn and other imidentai expenses is:-._:§naj§§éé:;i.é2te V' and it needs it: be enharxcad.
6. Per cantra, ieareigd :§c:~1,ir2$€ei avgépééféfigg 7f¢r g sectcfid respGr':<:fent~= iz1sut"'§*::.i;?¢ . ;in%ef-aiia, contended that 'i:i"1aV'";'%Tf4.i:I:;rL_.1'r:'%.%:Li cozfiirfieratiafi of the materiai :::'r*a. v§ecQrci';v:..f§'gssV'~ just and reatsonabig.--<_*;';,ir1f:3;i{é_§fjs#i:§g%:- tf;?v":vz'="..=;:'f-';'e:1';6iV"e, it was mt ca}? for ir:tg.:far__é:r::.*:;'é.:V':*1 submitted that the 3ppe§i:£a¥jtS tawarfis 3053 sf §epet§s'er§::3g; 'v§r:;v&:_ Aazsiéi...-"L'af§ect§on arid Qther irzciderfial < %x.?3€}fl5§$. 2 _____ .. e V }"v;..b_"%.«'.+"\*fi*§i"*-..r:.$:*e§ui can-ceideratien cf the submissicms fiéaéie b§,r i a §:§':aé mange? appearing fer bath the parties:
éiiciudisfzg the gufigmefit and award passgd by the Ciaims f§':%é%)§é:1ai, the aniy questicm firm? arims fer aur ....a:,:}:2n$§derai§m': is:
\:"xfir:éiher 1:-he arrmunt award by fim Giaims Tr§b2ma§ i3 guat and gxaper?
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I status sf 'Em appeiiafits and aime they have icgfi' have fairiy submitted 3313:, 3 iump sum ""'a:r1"2€s}V:2i"%Lt ' Rs.2,5{),GGfii- may ha awarded instgad sf R$.§,85,i3G{3i-- as:-.4_ afiiarfiefi A' Tfibufiai
11. ha fne iearned cmursgei appesrizjg fof..~~--fi§9;t?;j 1v,.E'3éving regard to the f3:::t$ as states' abuve, and invVvx:i.ev~;v§;"':3f;::" fine Apex Ccmrt in the case finéther Vs. Masafar Paswan and ansfhézff m§c:r%¢er3s:iL%L%"%k2ac5 Acid 99, we seem it fit to av.;:$"§é<§s;:,;rn nufV"iRva:;.2;5G,GGG1~ as fuii arid fine! seiftiemartf it"V:§t'&at%».:_:V'c>f""§*s,3,85,Gmi- as awaréed by the Ciaims fréfifinaih. ' Having regardf.-:)£%1e facts and circumsaficeg £3?

' ,.1V:§:e: ¥;;aea as stated abcve, the instarsi appeai fiiec by ihe VA ....;{p;)ei§an£s is aiiswed in part.

The impugned judgmant and aware? daied 3%" January 23% passefif by the Ciasmg ?:":§s..:nai in MVC Ne. 5?«$4i2683 is Am 2' hereby fizodified, granting a mmpefisaiien cf Rs.2,:'3(};§§3G;'- insiead af R3,': ,85,8G0i- as awarded by the Ci3ii'!}$x with izkiemgt at 8% per arznum from the date of§§a'§itir::s;:»:{ii'§"ti3§§ Q date 3? reaaizaiiefi.

The secs-mi resacncient-- it2s5Li:*anc:e T €1};:fn2§ai13; =§S"--. ciireszted ta de-pmii fine e::hanc1é&é:C£:n1peiiaaéticii-= ai4t;;;;§%3t with 'V inierest 3?: 6% pa. wstagre:gr:i%§yes::sk%A%%fram we date cf the feceépt 3? 'me ceriifietfi mpy award.

The Cis§irié§:;= T:'%¥:;§;%:1ai1_ disiéurse the said amsurfiiffi aj§§;:ié2iié:*zi§$-, izziiiiediéteiy 0:3 depczsii by the gscofiév"zeéyxahdéfiééifisur§':1%,§é..~C§3:ripany. ffhe L:":f§vz*ua_é:;':%:;;*;--. by the Ciairfis Triburfi regarding V' . re:i:3éke;f::..afv%.i;he a:%é:::u:':iV paéci by {he insuiancue Cempafiy fmm 1:322 :§.'f"£3SBi3T3é$i'?t remaifis urafiisturberi. ihe award, acxzsrdingiy. Sd /V"

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