Karnataka High Court
Basavaraj S/O. Shekappa @ ... vs The Divisional Controller on 4 April, 2022
Bench: N.S.Sanjay Gowda
IN THE HIGH COURT OF KARNATAKA
DHARWAD BENCH
DATED THIS THE 04TH DAY OF APRIL, 2022
BEFORE
THE HON'BLE MR JUSTICE N.S.SANJAY GOWDA
M.F.A. NO.104025 OF 2018 (MV-I)
C/w. M.F.A. NO.104026/2018, M.F.A. NO.104027/2018,
M.F.A. NO.104028/2018 & M.F.A. NO.104029/2018
IN MFA NO.104025/2018:
BETWEEN:
BASAVARAJ S/O. SHEKAPPA @ TIPPESHAPPA,
AGE 27 YEARS, OCC: COOLIE & AGRICULTURE,
R/O.: KAMADOD, TQ: RANEBENNUR, DIST: HAVERI.
... APPELLANT
(BY SRI. C.M. HOSAMANI, ADVOCATE)
AND:
1. THE DIVISIONAL CONTROLLER,
NEKSRTC, HOSPET DIVISION,
HOSAPETE-583201.
2. DEPOT MANAGER,
NWKSRTC MAGOD ROAD,
RANEBENNUR-581110, DIST:HAVERI.
... RESPONDENTS
(BY SRI. S.C. BHUTHI, ADVOCATE FOR R1 & R2)
Digitally
signed by J THIS MFA IS FILED UNDER SECTION 173(1) OF
MAMATHA
J Location: M.V. ACT, AGAINST THE JUDGMENT AND AWARD
MAMATHA Dharwad
Date: DATED 04.08.2018, PASSED IN MVC NO.353/2017 ON
2022.04.05
10:37:25
+0530
THE FILE OF THE III-ADDL. SENIOR C IVIL JUDGE AND
MEMBER ADDL. MACT, RANEBENNUR, PARTLY
ALLOWING THE CLAIM PETITION FOR COMPENSATION
AND SEEKING ENHANCEMENT OF COMPENSATION.
-2-
MFA No. 104025 of 2018
C/W MFA No. 104026 of 2018
MFA No. 104027 of 2018
MFA No. 104028 of 2018
MFA No. 104029 of 2018
IN MFA NO.104026/2018:
BETWEEN:
SHRI PARAMESH S/O. REVANASIDDAPPA HADIMANI,
AGE 27 YEARS, OCC: AGRICULTURE,
R/O.: KAMADOD, TQ: RANEBENNUR, DIST: HAVERI.
... APPELLANT
(BY SRI. C.M. HOSAMANI, ADVOCATE)
AND:
1. THE DIVISIONAL CONTROLLER,
NEKSRTC, HOSPET DIVISION,
HOSAPETE-583201.
2. DEPOT MANAGER,
NWKSRTC MAGOD ROAD,
RANEBENNUR-581110, DIST:HAVERI.
... RESPONDENTS
(BY SRI. S.C. BHUTHI, ADVOCATE FOR R1 & R2)
THIS MFA IS FILED UNDER SECTION 173(1) OF
M.V. ACT, AGAINST THE JUDGMENT AND AWARD
DATED 04.08.2018, PASSED IN MVC NO.354/2017 ON
THE FILE OF THE III-ADDL. SENIOR C IVIL JUDGE AND
MEMBER ADDL. MACT, RANEBENNUR, PARTLY
ALLOWING THE CLAIM PETITION FOR COMPENSATION
AND SEEKING ENHANCEMENT OF COMPENSATION.
IN MFA NO.104027/2018:
BETWEEN:
SHRI MAHESHAPPA S/O.SIDDAPPA MAJJAGI,
AGE 39 YEARS, OCC: AGRICULTURE,
R/O.: KAMADOD, TQ: RANEBENNUR, DIST: HAVERI.
... APPELLANT
(BY SRI. C.M. HOSAMANI, ADVOCATE)
-3-
MFA No. 104025 of 2018
C/W MFA No. 104026 of 2018
MFA No. 104027 of 2018
MFA No. 104028 of 2018
MFA No. 104029 of 2018
AND:
1. THE DIVISIONAL CONTROLLER,
NEKSRTC, HOSPET DIVISION,
HOSAPETE-583201.
2. DEPOT MANAGER,
NWKSRTC MAGOD ROAD,
RANEBENNUR-581110, DIST:HAVERI.
... RESPONDENTS
(BY SRI. S.C. BHUTHI, ADVOCATE FOR R1 & R2)
THIS MFA IS FILED UNDER SECTION 173(1) OF
M.V. ACT, AGAINST THE JUDGMENT AND AWARD
DATED 04.08.2018, PASSED IN MVC NO.355/2017 ON
THE FILE OF THE III-ADDL. SENIOR C IVIL JUDGE AND
MEMBER ADDL. MACT, RANEBENNUR, PARTLY
ALLOWING THE CLAIM PETITION FOR COMPENSATION
AND SEEKING ENHANCEMENT OF COMPENSATION.
IN MFA NO.104028/2018:
BETWEEN:
SHRI NAGARAJ S/O. PAMPAPATHI MARIVEERAPPANAVAR,
AGE 21 YEARS, OCC: COOLIE,
R/O.: HYADLA, TQ: HOVINAHADAGLI, DIST: BALLARI.
... APPELLANT
(BY SRI. C.M. HOSAMANI, ADVOCATE)
AND:
1. THE DIVISIONAL CONTROLLER,
NEKSRTC, HOSPET DIVISION,
HOSAPETE-583201.
2. DEPOT MANAGER,
NWKSRTC MAGOD ROAD,
RANEBENNUR-581110, DIST:HAVERI.
... RESPONDENTS
(BY SRI. S.C. BHUTHI, ADVOCATE FOR R1 & R2)
-4-
MFA No. 104025 of 2018
C/W MFA No. 104026 of 2018
MFA No. 104027 of 2018
MFA No. 104028 of 2018
MFA No. 104029 of 2018
THIS MFA IS FILED UNDER SECTION 173(1) OF
M.V. ACT, AGAINST THE JUDGMENT AND AWARD
DATED 04.08.2018, PASSED IN MVC NO.356/2017 ON
THE FILE OF THE III-ADDL. SENIOR C IVIL JUDGE AND
MEMBER ADDL. MACT, RANEBENNUR, PARTLY
ALLOWING THE CLAIM PETITION FOR COMPENSATION
AND SEEKING ENHANCEMENT OF COMPENSATION.
IN MFA NO.104029/2018:
BETWEEN:
SMT. M.NIRMAL W/O. PAMPAPATHI,
AGE 44 YEARS, OCC: COOLIE,
R/O.: HYADLA, TQ.: HOVINHADAGLI, DIST.: BALLARI.
... APPELLANT
(BY SRI. C.M. HOSAMANI, ADVOCATE)
AND:
1. THE DIVISIONAL CONTROLLER,
NEKSRTC, HOSPET DIVISION,
HOSAPETE-583201.
2. DEPOT MANAGER,
NWKSRTC MAGOD ROAD,
RANEBENNUR-581110, DIST:HAVERI.
... RESPONDENTS
(BY SRI. S.C. BHUTHI, ADVOCATE FOR R1 & R2)
THIS MFA IS FILED UNDER SECTION 173(1) OF
M.V. ACT, AGAINST THE JUDGMENT AND AWARD
DATED 04.08.2018, PASSED IN MVC NO.357/2017 ON
THE FILE OF THE III-ADDL. SENIOR C IVIL JUDGE AND
MEMBER ADDL. MACT, RANEBENNUR, PARTLY
ALLOWING THE CLAIM PETITION FOR COMPENSATION
AND SEEKING ENHANCEMENT OF COMPENSATION.
THESE APPEALS COMING ON FOR ADMISSION, THIS DAY,
THE COURT DELIVERED THE FOLLOWING:
-5-
MFA No. 104025 of 2018
C/W MFA No. 104026 of 2018
MFA No. 104027 of 2018
MFA No. 104028 of 2018
MFA No. 104029 of 2018
JUDGMENT
1. In these five appeals, the accident is not in
dispute. The nature of injuries suffered and the
disab ility assessed by the Tribunal is also not in
dispute.
2. The Tribunal has awarded the following sums
as compensation in all these appeals:
I n MF A No .1 040 25 /2 01 8 (M VC N o.3 5 3 /2 0 17 ) :
1. F or pa i n a nd s uf fe ring R s .20 .0 00 / -
2. M ed ic a l e xp ens es R s .16 ,1 50 / -
3. At t enda nt c ha rg es Rs .6 .0 0 0 / -
4. Conv e ya nc e c ha rg es Rs .5 ,0 0 0 / -
5. Fo od , d i et & no uris h me nt c ha r g es Rs .5 ,0 0 0 / -
6. Los s of inc om e d u ring la id up Rs .8 ,0 0 0 / -
pe rio d
7. Los s of f ut ur e ea rn ing c a p a c it y o n R s .1 ,63 ,2 00 / -
ac c ou nt p erm a ne nt p hy s ica l
dis a b ilit y
8. Los s of a m e nit ies a nd e nj oy m e nt in Rs .5 ,0 0 0 / -
lif e
T OT AL R s .2 ,28 ,3 50 / -
I n MF A No .1 040 26 /2 01 8 (M VC N o.3 5 4 /2 0 17 ) :
1. Fo r pa in a nd s uf f er ing R s .20 .0 00 / -
2. M ed ic a l e xp ens es R s .15 ,6 50 / -
3. At t enda nt c ha rg es Rs .6 .0 0 0 / -
4. Con v e ya nc e c ha rg es Rs .5 ,0 0 0 / -
5. Fo od , d i et & no uris hm ent c ha r g es Rs .5 ,0 0 0 / -
6. Los s of i nc om e d u ring la id up Rs .8 ,0 0 0 / -
pe rio d
7. Los s of f ut ur e ea rn ing c a p a c it y o n R s .1 ,72 ,8 00 / -
ac c ou nt p erm a ne nt p hy s ica l
dis a b ilit y
8. Los s of a m e nit ies a nd e nj oy m ent in Rs .5 ,0 0 0 / -
lif e
T OT AL R s .2 ,37 ,4 50 / -
MFA No. 104025 of 2018
C/W MFA No. 104026 of 2018
MFA No. 104027 of 2018
MFA No. 104028 of 2018
MFA No. 104029 of 2018
I n MF A No .1 040 27 /2 01 8 (M VC N o.3 5 5 /2 0 17 ) :
1. Fo r pa in a nd s uf f eri ng R s .20 .0 00 / -
2. M ed ic a l e xp ens es R s .15 ,6 50 / -
3. At t enda nt c ha rg es Rs .6 .0 0 0 / -
4. Conv e ya nc e c ha rg es Rs .5 ,0 0 0 / -
5. Fo od , d i et & no uris h me nt c ha r g es Rs .5 ,0 0 0 / -
6. Los s of inc om e d u ring la id up Rs .8 ,0 0 0 / -
pe rio d
7. Los s of f ut ur e ea rn ing c a p a c it y o n R s .1 ,44 ,0 00 / -
ac c ou nt p erm a ne nt p hy s ica l
dis a b ilit y
8. Los s of a m e nit ies a nd e nj oy m e nt in Rs .5 ,0 0 0 / -
lif e
T OT AL R s .2 ,08 ,6 50 / -
I n MF A No .1 040 28 /2 01 8 (M VC N o.3 5 6 /2 0 17 ) :
1. Fo r pa in a nd s uf f er ing Rs .20 .0 0 0 /-
2. M ed ic a l e xp ens es Rs .16 ,1 5 0 /-
3. At t enda nt c ha rg es Rs .6 .0 0 0 /-
4. Con v e ya nc e c ha rg es Rs .5 ,0 0 0 /-
5. Fo od , d i et & no uris hm ent c ha r g es Rs .5 ,0 0 0 /-
6. Los s of inc om e d u ring la id up p e riod Rs .8 ,0 0 0 /-
7. L os s of f ut u re e a r ning c ap a c it y on Rs .1 ,72 ,8 0 0 /-
a c co unt p e rm a n ent phy s ic a l
d is ab i lity
8. L os s of a m en it i es a nd enj o ym e nt in Rs .5 ,0 0 0 /-
lif e
T OT AL Rs .2 ,37 ,9 5 0 /-
I n MF A No .1 040 29 /2 01 8 (M VC N o.3 5 7 /2 0 17 ) :
1. F or p a in a nd s u ff er ing Rs .20 .0 00 /-
2. M ed ic a l ex p e ns es Rs .15 ,1 50 /-
3. At t e nda nt c ha r g es Rs .6 .0 0 0 /-
4. Co nv e ya nc e c h a rg es Rs .5 ,0 0 0 /-
5. F ood , d iet & n our is hm en t c ha rg es Rs .5 ,0 0 0 /-
6. L os s of inc om e d ur ing la id up p er iod Rs .8 ,0 0 0 /-
7. L os s of fut u re e a r ning ca p a c it y on Rs .1 ,34 ,4 00 /-
a cc o unt p e rm a ne nt phy s ic a l d is ab i lity
8. L os s of a m en it ies a nd enj o ym ent in Rs .5 ,0 0 0 /-
lif e
T OT A L Rs .1 ,98 ,5 50 /-
3. Learned counsel for the appellant contends
that the compensation of Rs.20,000/- awarded towards
MFA No. 104025 of 2018
C/W MFA No. 104026 of 2018
MFA No. 104027 of 2018
MFA No. 104028 of 2018
MFA No. 104029 of 2018
pain and suffering is on the lower side in all these
cases. Having regard to the fact that the claimant in
all the cases have suffered 10% disab ility, it would be
appropriate to enhance the same to Rs.40,000/- in all
these case.
4. Further, the sum of Rs.5,000/- awarded by
the Trib unal towards loss of amenities and enjoy ment
in life is also enhanced to Rs.30,000/- in all these
case.
5. The Tribunal has awarded one month income
i.e., Rs.8,000/- as compensation towards loss of
income during laid up period . In my view, it would be
appropriate award two months income i.e.,
Rs.16,000/- (Rs.8,000/- x 2) as compensation towards
Loss of income d uring laid up period.
6. In all other respects, the sums awarded by
the Tribunal is just and proper and the same do not
call for any interference.
MFA No. 104025 of 2018
C/W MFA No. 104026 of 2018
MFA No. 104027 of 2018
MFA No. 104028 of 2018
MFA No. 104029 of 2018
7. Thus, the claimants in all these appeals are
entitled to the following compensation:
I n MF A No .1 040 25 /2 01 8 (M VC N o.3 5 3 /2 0 17 ) :
1. Fo r pa in a nd s uf f er ing Rs .40 .0 00 /-
2. M ed ic a l e xp ens es Rs .16 ,1 50 /-
3. At t enda nt c ha rg es Rs .6 .0 0 0 /-
4. Con v e ya nc e c ha rg es Rs .5 ,0 0 0 /-
5. Fo od , d i et & no ur is hm ent c ha r g es Rs .5 ,0 0 0 /-
6. Los s of i nc om e d u ring la id up p eri od Rs .16 ,0 00 /-
7. Los s of f ut ur e ea rn ing c a p a c it y o n Rs .1 ,63 ,2 00 /-
ac c ou nt p erm a ne nt p hy s ica l d is a b ilit y
8. Los s of a m e nit ies a nd e nj oy m ent in lif e Rs .30 ,0 00 /-
T OT AL Rs .2 ,81 ,3 50 /-
I n MF A No .1 040 26 /2 01 8 (M VC N o.3 5 4 /2 0 17 ) :
1. F or p a in a nd s u ff e ring Rs .4 0 .0 00 /-
2. M ed ic a l ex p e ns es Rs .1 5 ,6 50 /-
3. At t e nd a nt c ha r g es Rs .6 .00 0 /-
4. Co nv e y a nc e ch a rg es Rs .5 ,00 0 /-
5. F ood , d iet & n ou ris hm en t c ha rg es Rs .5 ,00 0 /-
6. L os s of inc om e d ur ing la id up p er iod Rs .1 6 ,0 00 /-
7. L os s of fut u re e a r ning c ap a c it y on Rs .1 ,7 2 ,8 00 /-
a cc o unt p e rm a n ent phy s ic a l d is ab i lity
8. L os s of a m en it i es a nd enj o ym ent in li fe Rs .3 0 ,0 00 /-
T OT AL Rs .2 ,9 0 ,4 50 /-
I n MF A No .1 040 27 /2 01 8 (M VC N o.3 5 5 /2 0 17 ) :
1. Fo r pa in a nd s uf f er ing Rs .40 .0 0 0 /-
2. M ed ic a l e x p ens es Rs .15 ,6 5 0 /-
3. At t enda nt c ha rg es Rs .6 .00 0 /-
4. Con v e ya nc e c h a rg es Rs .5 ,00 0 /-
5. Fo od , d iet & no ur is hm en t c ha rg es Rs .5 ,00 0 /-
6. L os s of inc om e d uring la id up p er iod Rs .16 ,0 0 0 /-
7. L os s of fut ur e e a rn ing c a p a c it y o n Rs .1 ,44 ,0 0 0 /-
ac c o unt p erm a ne nt p hy s ic a l d is a b ili ty
8. L os s of a m enit ies a nd e nj oy m ent in lif e Rs .30 ,0 0 0 /-
T OT AL Rs .2 ,61 ,6 5 0 /-
I n MF A No .1 040 28 /2 01 8 (M VC N o.3 5 6 /2 0 17 ) :
1. Fo r pa in a nd s uf f er ing Rs .40 .0 0 0 /-
2. M ed ic a l e x p ens es Rs .16 ,1 5 0 /-
3. At t enda nt c ha rg es R s .6 .00 0 /-
4. Con v e ya nc e c h a rg es R s .5 ,00 0 /-
5. Fo od , d iet & no ur is hm en t c ha rg es R s .5 ,00 0 /-
6. L os s of inc om e d uring la id up p er iod Rs .16 ,0 0 0 /-
MFA No. 104025 of 2018
C/W MFA No. 104026 of 2018
MFA No. 104027 of 2018
MFA No. 104028 of 2018
MFA No. 104029 of 2018
7. L os s of f ut ur e e a rn ing c a p a c it y o n Rs .1 ,72 ,8 0 0 /-
ac c o unt p erm a ne nt p hy s ic a l d is a b ili ty
8. L os s of a m enit ies a nd e nj oy m ent in lif e Rs .30 ,0 0 0 /-
T OT AL Rs .2 ,90 ,9 5 0 /-
I n MF A No .1 040 29 /2 01 8 (M VC N o.3 5 7 /2 0 17 ) :
1 . F o r pa in a nd s uf fe ring Rs .40 .0 0 0 /-
2 . M ed ic a l e xp e ns es Rs .15 ,1 5 0 /-
3 . At t end a n t c ha rg es R s .6 .00 0 /-
4 . Co nv ey a nc e c ha rg es R s .5 ,00 0 /-
5 . F o od , d iet & no uris h me nt c ha rg es R s .5 ,00 0 /-
6 . L os s of inc om e d u ring l a id up p e riod Rs .16 ,0 0 0 /-
7 . L os s of f ut ure ea rning c ap ac it y o n Rs .1 ,34 ,4 0 0 /-
a c c ount p e rm a n ent ph ys ic a l d is ab ilit y
8 . L os s of a m e nit ies a nd enj oy m e nt in lif e Rs .30 ,0 0 0 /-
T OT AL Rs .2 ,51 ,5 5 0 /-
8. Accordingly, the appeals filed by the
claimants are allowed in part. The judgment and award
passed by the Tribunal is modified.
9. The claimants would be entitled to total
compensation of Rs. 2,81,350/- as agai nst Rs.2 ,28,350/-
in MFA No.104025/2018 (MVC No.353/2 017);
Rs.2,90,420/- as agai nst Rs.2,37,450/- in MFA
No.104026/2018 (MVC No.354/2017); Rs.2,61, 650/- as
agai nst Rs .2,08,650/- in MFA No.104027/2018 (MVC
No.355/2017); Rs.2, 90,950/- as agai nst R s.2,37,95 0/- in
MFA No.104028/2018 (MVC No.356/2017); and
Rs.2,51,550/- as agai nst Rs.1,98,550/- in MFA
No.104029/2018 (MVC No.357/2017) as awarded by the
- 10 -
MFA No. 104025 of 2018
C/W MFA No. 104026 of 2018
MFA No. 104027 of 2018
MFA No. 104028 of 2018
MFA No. 104029 of 2018
Tribunal along with interest at the rate of 6% p.a.
from the date of petition till their realization.
10. The Insurance Company is directed to
deposit the entire compensation amount along with
interest, before the Tribunal within six weeks from the
date of receipt of a certified copy of this judgment for
disbursement to the claimants.
Sd/-
JUDGE
Vnp*
