K Sheshappa Gowda vs Lathish on 27 January, 2011

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Karnataka High Court

K Sheshappa Gowda vs Lathish on 27 January, 2011

Bench: N.Ananda

IN *1'1«~:':2=: 1---EECEH c:<>U2:2":' 014:' §{A.I{Né§'I'A.E{A mt' BANc;A1,QR:a
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E3E3I%'O'R.E%3 '

'f'HE 'L-«iozv-;;31,:e: 'a\/IR.JUS'I'}CEr3 1\§.ANAN V  ' 1%
:\q.1$.A.N'e.234/20:.c;°(:\.}m'~ H  T
E3E','§WE3-KEN:  

K.E3i1e5s1'1appa Gowcia

S/0 Late }.{.'E'.Ait.}'1appa Gowda.

Ageci aboui.  Yeays

I:2/an C-22" Police Qua1"te1"s   _    
S1'1a.i<?';,11i Nagar, Ma1'1ga.'s01"e 4~  O16. ._ ,   Appe1'1a1'1i.
('By 8:11-'avana C1"1a;'1dr21 S1T1c2'f,1;J.ET-=§., «-';c1\?QC.c1'%:e*}<  .A 'é 

E. E,-at.}'1i$}'1 H  _. ,   _ 
S/0 'I'11i1I1:1.§ie§113p_a.Pb{>;§;;.ry ;-._€§.§i:;.§fE;-.  '
R/at.'I'I10yp~3}{21i}._i~;?QL1$&é ' _ 'T  
V2m12mj--a<31-,A N£;11'1géi§g317_e "§.aih;1_1«;'. '

2. Eizljag Jixlliaéngc C€Ii&1fét'3..§T1S'1lT'E§}'1{?t§ Co. Ltd.
E3 1fa11c1'1 13.1 _0 .3 07' E (.1_z*ys.i:aJ Argtzitié
:5" Floor. Near ,H0t'e1 Rddpga.
E3aima1',t.a Rdasji. !\;'E:uV}g:ai01"é"-- 575:3 O0]. ...Resp0x1(1er1'Ls

~ , (By E3r§{3()'E\}'i:=1}T1€:*s1'1, }"~.{§v0(?21§c. fog" R2. 'R3  Sen-'(a(i}

'£'i1iAss.appze':2.11 is ﬂied Lmcier sec:.ti0I'1 173(1) {>f1VLV'. 3.301. aga,ir1sL

 Lluia :_j{1:;1;§I1:1énii'gymd award datcrci 80. 11.2009 passe('1 in EVEVC:

NQ.E}?.4.,/2'€§(}'£3V' 01';"L1r:'é ﬁle of £1116 I3rc?si(:1i1'1.g (.)ffic(a;.'. F2a..$'t' 'l.':'21<:k Court:
and $\21Ven1¥3('»~:*;_M.z§C'§". M211'1§;§a1{)1'e. Ef).'£{., c§isI11issi1'1g the }Z}€Li1',.§.()11 £01'
(",()U11"}{}I1S&_1"{,i{3 1';  

'§".§?1.iV;5-1' appeal c(31':'1i11g on for ad1"x'1is:sssi01': tlqisz day. thr: Court

_ dré1i*va*,_1'e('i the f()1}()Wi1'lg.--Zi



JU[)G1'v"£E§\§'_f

'.i.'h:'>. claimam has filed this 21ppeai 21g§21i1:1si..'{.he

judgnlerlt. of diﬁsmissal. <)§c1.21in'1 pei'.it.ion.

2. I have hea'1*C§ Sri }"'§.P21'«:'E1i'.E1 C'm1;1{ir2i. S§'1'é:=1'1'é'j;*,:'aliéénfxled

Counsel for

ciiaimam and Sri O.Mahe§s3h, :1:e21.:?I1ed. {)£)'1;i'I"1S't':§'-!'.?_€)1"I.:17A

Insuratxce Compzmy. I have bv-i:Te;1.._iaké11._ §.§'\1'eu:g1'1' 'VV<:vj;fcien:j::eVA

and the impL1;;gned _§ud.gr11eni.

3. At the time of zictcidensgCiaiz§ia?¢111r7K.._E':hé$happa Gewda

was xxrerking as .a~.Ef1e-ad (:c>n.s't:>g.b§¢ "i~n'--Ma'ngaio1'e East Police

Station at K4€1CiI"iL,_"~. As per the avczrnmnts of

cLain1 p:V§t'it'.'i0iiT;AV.{§x_f1  21._t 9;3O p.m.._ claimant, was
waii.i1:1g z§ear= Nani,h0:0'r:"E3fLis:. 1:3to;3 to go to Sllakthizlagaz'.

Memgalqre. I1 '~€s iht:';.c21&:§3  c1a:i§1'1ani.. ail that 'Liam. 21 mowr

"'cjJC1::t._}:><:;1;"i::g; N0.§{1"~~-----E«€3--\?w7377 ridden by one Surendra

CE1Vi'£1_€"'I;1€ =?; h'fghV"ﬁpﬁtfﬁi aznd d.ashec:1 agga§.11st clamlazit.  a

;*es11.}f hc% ss'Li1.'i.L1-;r.1'.c;:*.(:1 c:0n1mim1t.ecI iI"1iI'a&1.1T1.i().LI.i8.i' I":*21(:t.ure oi'1*i;_;ht

' c1is1.a1 ~re1Ci;i.:,.:ss and muitipie abrz-Lsi01'"1.s all ovarr his body.

*. I§1f1ﬁ'1'C{§iEﬁ'.('.1:\f. "the c}ai1?:"12m*£ was; ad:I1i.i.1.c:%c1 in Ciiﬂy i~i0spita.1

E/\§\,-"4 " 4'...  i"'")".... 5;-EL 3,---.. ;



LI-J

RE'f5€'.E"-§.1'('.h 8/: 1)ia§.3;r3c3s1,i(? Ce1r.1'i.re. Eiadri, Ma11;;a]c>r€: ei:.r1ci he was

an ir1p21t.iemi for 212. pexmci of 9 days. The fm(:1,'L1re  w;;1s

e()r1servz1§.i\?'£%Iy f."reate.d. The: (tiaim pe1.i.t.ior1  fileci fan'. 

of c{)mpe;1'1sat.ion of Rs.4.00,000 / --.

4. The i--re.sp<>nden'1./ owner 01" n1:Q1o1~:...c;yt.:16--_ b<::é117ixigg'~.E\Ic).__T f

KA~19--~V¥78'?'f ihougll re;)1*e.s§:T1'11.;_€d '£351"Cou1'1s5:'f5~.ciVi.C§ 1":};,0i 

c0I1tes'1, the claim pe'tit.i0n. T119'iz.7;s'L11f21r1(:ét'-CE)nipa:';y filed
xvrittien sta'z'e£Tz1er1't and d¢£'1~;'.:=:c1 fé.v¢17:*h.<:_1'1.té' ~-- Qf (:13:'m petition
and <:0n1,e1'1ded that m0i',c31j_"Cyr.j1<:'E9~V--73'77

was not at all in\Ic)§i;-ii?-Li E11"-14116 'c"1{"v,(3i.(".'1'¢:'AI.]Vii-.V- "E'§1§j:c:121i'111e113'tT was not.

injm"ec1 in t1'1§ac::.tit;1,e11if';-- Th'£:~fc1..;iEm2aI1{=.suffered ix1ju1"i(«:S due to

21 fall w11 i_Ie KV211ki.'ii.§.f"§"-T1713?(f'}&?§§§'i'~1'aD§j: t'.a§<.i.r1g7-T: L11'}d'L1€ adVa1'1iaf._._§e of

his posst g;otl'141_pV1"c(:VCrd'$ 'i'.u f6*i.si a faise (:Ia;'.m pt":i.it.i0r1.

  0I7:. '*bf:§}.£1}f of"c}';5;i1i1211'1t.s, claimant'. and G116': Santhosh

"'AS.¢!"u_}'1';1.1 "V.-r¢1r;€ "e,Xéi1'11.i.r16:d  1"\,V.?. 8:1 PW2 and the dcycumerus

as ' pér -?,;><;'.'P1._.P}; 1.0 I£x.P.1ES were I'I1Ei1'k€d. On behalf of

"._'1'ES}')OE}1§1.€'I'i:_1'S [§nsura.r1ce: Company), Dr.S.R.Aciya§1§'.hay::1, the

* t:11r:tVn" '~C21sL1.aIt.y 'i\/K-:ciicr.z:} C)E"fi(::er of Ciiy Hospitai at 3\/Ear:;,;211c>re

5;:
 3- égi-../,§:)'4_§/'Kg-.';-uh E/,;~,3v 'M Mé  ; h

:?'\_ y



'ax-'a:=s exa?m'1ia'1<::ci 21.14; RVV1 mid d()('.L1i"I1€°i":'{ as per 3EZx.i'~Z. E. was

iiiarked.

6. The ieamed J1,1c§g,e. 0i"'1'ibi21'1.:>11 on appreciat.i-r§i_1'1 "[§§:..(:'J"i~7'c__}x1 

amd doeLm'1e11tary evidence has ciisniisseci 'the.'CiIE1'iI1§'w.§3i§"5i'1.i'{)I} 

by I'€C,€)§'diI1g the following findirigsr
I. The e'c'1i'iie51 Vei'si<)11 of m*.(?i'd._e1'1ii am fC'ﬂ.1i"£d1'i'i;1:V'T.]T"i_€ easevi

sheet was that C1ai1"n.:~"u1i. S'L1.Sf3i1'}(3CiVV"'l'UJ'L1}'i€§5 ijiuei to I.'2i';1 while

walking 'r1ea1' Nanihoor  17 1331. 'e.I1~.2'€,.M02.20O8.
II. The e1aiiin:c1rH;_\A~"as \;v?erk_i'13g':14.s..b21 "I9§s:ac1f j{T:"msi,z1.b1e, even.
then no iI1f()I'i'f{f1:§?:U0:i:{I'"'\$JtiS'"'S€f'1_'[.'V J10 jiiifiSc1.i'c;--i.-ierlai police st.at:ior.1

about the a(:eidei:H:;"«_and' i'n3'V£iriie3 Vs'Li'ffeije.e1' by him.

HI. '1"1V';.ere. xxras Vim).-r c§ii1fi21'iendeiayi of 12 h.{31,1I'S in lodging first.

'i]3f(}'i'I132'LU()1'T._ 4_ *

_ EV. V,._§:fi'i1e.elaiziizmiexeelpi. swelling <3i'1'ight, hip joint had not

s%ui7f_ei'ec1'e2nyA'extern211 i.r1j1.1ijv, which would be (33"€.1.S€fd if he

:'§i:}VC'i'..b'¢f,'.f3vVI'1   a":1'1(i'i'.0r cycle.

  in.e,rfeC1ib;§'i:é and £101. E,r'usI.w'(>'1'1.E1y.

V.  "The '??"§'idﬁT11£T€ of eiaimam. and his wiineﬁses is



'2'. The Ie2.1n'1eci (é.c)u1'1:+;e1 for clzxintzant Wc:m1ci submit that'.

di:~3C1'c=:pe:=..11L:ies,'s 'p()i;'1¥i:e<:i (3121. by the "f';"ibL121:e11 are f1'iv()E<in.1ssfaiild

§":11e,rc;é are 1:10 r<:%as.;<;1'1ss £0 sazspevt t.'t1e ('X-"'i(i€z'}.f,'.€? of <>1z1i3.1:;.:1fn'i'.. }2'm1_::§ V' "

d0<>mr1en£.s filed by C1E"1i1"£1£11'1'£.. in {her objeC£.i011 s:;tza1¥;',":-;*.1;1e::i.{i'.V.fﬁczd' 

by the Insu1'z~:a1'1C.<:=. Con'1p2u13;, there  xiii' ':'_i.p€.CTif:¥.(f-- §ic1'_1i;:§"O£' 

aC.C}.dem..

8. The 1<:a:med counsel for 
j1_:S'€ify the Empugnﬁtd j:1d;g_{:;1_cﬁ=n1...'' W . ' .

c). On c.211"efu1 c:(>11siﬂ't-ﬁf2iiV,icQSIV:. <::5£'  in
pa1"t.icu.1a1', Casga.     }:~i'0spit.a1, I find

that. on  ad:11i'it.ed in City Hospital

ai    V llistoxy of injuries is

re~2<:0'rc}eci a§V,."   near Nan1.h0();* around

7 p.m on 2'E§.Q:2.2QOE§;'v_bI{\;'\?nV'IADLS.R.Ady'a1r;af,haya examined

 "Venn. of-.}11s§:}2.i.1*1(':*e'Company has a1'fi1*m.ed that he had
  case Sheet. as per £x.P.13.

10.' _ \'3'1'1§1~.5'- "i'_i'i311'1 iﬂhzé. c()ni'.e1'a¥;,s of Ex.E~".13 and exs'ic1€;1(:e of

  V._RWi, "E fizld £:'11ai. ctlaimam has ggix»-'e11 ezlrliest. v€.r$i0r1 of

X

5.
5
..

L E gm"

i':1juries s;11.£'f':=.;'ed by him was due: to fan V'J'1"1Ti1<.',', xra1ki1'1g 1'1<:-21:1' NaI1'L.ho0r ar0m.'1<;i 7' pm. on 26.02.2808. 1}. Thvaié womad ce.:*ti.fiCaie3 n1a'1"k€c§ as; E::X,.P.2. \xr(J.g;_i'd> than e:1ai11'1a:1i. had su.ffe.red d<:.formiiy ever 1'ig§di._ix-*;"i.s:.i; x\>.?§z;1"

£;e11c§.e1*r1<:93s and comn'1i1mi'e.c§ Ii'21<:tu:1*é"0'i'«1c>v:ca"_.£>r§ci Q'r radius. The claimzmt was first see1§7i1i'-CAii.}: I~~{es;p=ii":a1E. a:j"A.1.0» p.m.. on 26.02.2008. As per ave~:jﬁ':r:I1t:5 Eif _(?1;9.%;n".13é';if.§'t>'r': "anti evidence of clzxizmam, he was Eli? 21"-.:n0t01"'<tvy.C1e:bea11"ing :\§0.KA*E9~V--73'7"7' at zabeiﬂ 9.3O_ §;3. m.;'Lf}_:1V257022008 when he was Wa..1.ki13.g E\1a::§iht>'u~ﬁ }3'u'3:"Sft0;§. if {he clairnemt was ' '--s..»=s &;:',='W"*/'3-.":_..{j' A V hit by a m01__j.:3a'"c'y'ciI.{:....j?1e ?.1aéic- been Ebrciibly thrown on mac! a:1d_hé"V.V\,wG:c:t::E;{,iVV k1aVe_ sL"1f£€:V1f(«:cV1? lzzceratied §nj'u.rie$ and a1:)1"asi<3I2s "due i,0V"'Lhé;i1:1}5:';;.ci. From {he c0nt'.e11ts of wound C.er'é}i4'f;ficéit€. we V1'ir;dV.V apaért frail; deformity, Claimant hag not 'R ..... 3:",-

SiEf_f("31'f%d , €X{AC1fI]E11 i.11juries. '.['h.e C12.1ima.r1'L had suaffemd I near E.\EaI1th00r Bus Snap at 9.30 p.m. on 26'»9_2.2Q.QS§' looks probabie i.h.a1', <::1a1'man1. ilmrlediadeiy "..,z1E"t.<2'r I'a,11iing ciovm had stmiclled. his right: hand for supper?

"--"_e;m_c1'""_«hac§ €s:.zi'fe:'e{§ iI}jiiI."i€'.S 1:3 r1'g{m harkd and z'i§._{1.1i /'~.

' = 5 ;

3/'§&W; _4 :¥":g . §_,.--2.... ' iv' L V"

E * . 5.$;,7§..é«--

g V ';1«::c:id en"i, _ V ,. : V 2,, 5'; ffﬁx . , . g i E «q hip joint. '1'1'1e1*e is.-3 ir1c)1*(i1i1'1e'~1£'.e Cielzxy of 32 .'noL1.;'s7; in Icbdgimgg fi:::.~;1: i1'1fcs1*n3aI.i0r1. 2~xIrea<:iy si,z~1t.eci, crlainxanl. was w()1'ki1'1g "as a Head Constable of jL1ris:.<:iict.i<:1'a:-1} police}. s'tatit>n. 'i1'z1f["i(: Poiice Head Co11s3T2'1bie of Ni;~"u'1.ga§c)1'eH__Ea.sg;t, ' :1-V'f)IVVi(.:f€EVV Staticm. 'I'her<-2: is clelay of 1.2, }'zV<V)u1":V,sVVV';r1 ir1fo1"r1'1ati011. There is no s;a1t.issi'aa:tt.()ry €V:fX§)V:i£1Z3.a{'iQI'1_". Aﬁiftﬁl"

alleged a<::cident.. {he ir1.fom1aE.ioh"uzig"to had 1'a11r3I1 down or I'idC.1,' 'VV(1f~V_"I'1'1£)'?;:C.'V&VIV'VV Incator cycﬁe or sped away from In the ":1';.V7rVV1Vat headiight of motor cycle vx;-"as ﬁ'{}EVVbtifI.li1"1.g:._ V1i:~.isV":_m"t._V rnacie known as to haw (*1zLimar11: eou1tii"5[110tiCV%s: 1'<3gi«$_t'1'aticxn I1.LIf1'1b€'.£" of m0'£:0'r cycle ixwoived in the E}.(3CiVC':€:jV1~)i,VV\E?}§€:1 headlighl. of II'1OL()1' cycle was r1otbL§rr1ingV:,_ " V' V 1.2. V..'_§['here£b:'<:,VVV®:_; rewa;)precia§:ion of eviciencc E find mat, c?,§ai.:.11::11:i:,V wi1.g>"haCi sudfered swelliqgg 01.1. wrist and fra.ct.ur<:;~ of x.'ig"hi.'- 1'é.1diV1:1._c5 V 3_*£:~.§oxx-*€1" (arm: by misusing his pcasitzion. has i'abri'eaE',ec1' d.(_)(§»u:'11e1a{.s.a to makss it appeazf that it is a case of {:3 file 21 ctiaim pe1'.ii.i(>:'1 I01' c0rnpe1'1s3.'{i0:'1. On '1 .

QM :

racarzsideration 0f the maiter, I de moi find any gmunds ta interfere with ﬁne impugned judgment, Accsrdingly, thg appeal is dismiaged.

3aa$E SNN

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