Karnataka High Court
The Divisional Manager vs Devendrappa S/O Basavarajappa ... on 25 March, 2022
Bench: N.S.Sanjay Gowda
IN THE HIGH COURT OF KARNATAKA
DHARWAD BENCH
DATED THIS THE 25 T H DAY OF MARCH, 2022
BEFORE
THE HON'BLE MR.JUSTICE N.S. SANJAY GOWDA
MFA No.102348/2020 (MV)
C/w. MFA Nos.102340/2020, 102341/2020,
102342/2020, 102343/2020, 102344/2020,
102345/2020, 102346/2020, 102347/2020,
100831/2021, 100832/2021, 100870/2021,
100895/2021, 100982/2021, 100983/2021,
100984/2021 101169/2021 & 100846/2022
In MFA No.102348/2020:
Between:
The Divisional Manager,
New India Assurance Company Limited,
A.M. Arcade, Near Vidyarthi Bhavan,
C.G. Hospital Road, Davanagere-577 001,
(Insurer of the Motorcycle bearing
Reg. No.KA-20/EG-4342, policy
Digitally
signed by J No.68020031170200005476, valid
MAMATHA From 23.08.2017 to 22.08.2018,
J Location:
MAMATHA Dharwad Rep. by its Authorized Signatory.
Date:
2022.03.31 ... Appellant
10:00:57 (By Shri G.N. Raichur, Advocate)
+0530
And:
1. Smt. Parvathamma @ Parwathamma
W/o. Parameshwarappa, Age 33 years,
Occ: Tailoring work,
R/o.: Kenchigondanakoppa, Vittal Nagar,
Shikaripura-577427, Dist.: Shimogga.
-2-
MFA No.102348/2020 (MV)
C/w. MFA Nos.102340/2020, 102341/2020,
102342/2020, 102343/2020, 102344/2020,
102345/2020, 102346/2020, 102347/2020,
100831/2021, 100832/2021, 100870/2021,
100895/2021, 100982/2021, 100983/2021,
100984/2021, 101169/2021 & 100846/2022
2. The Divisional Controller, NEKRTC,
Koppal, Division Koppal, Dist.: Koppal-583 231,
Owner and Self Insure of KSRTC Bus bearing
Reg. No.KA-37/F-0753.
3. The Depot Manager, NWKRTC,
Ranebennur Depot, Ranebennur-582 115,
Dist.: Haveri.
4. Habib Ulla S/o. Dadapeer Saunshi,
Age major, Occ: Business, R/o.: F Block,
386, S.M. Krishna Nagar, Old Hubballi-580 024,
Dist.: Dharwad, owner of the motorcycle
Bearing Registration No.KA-20/EG-4342.
... Respondents
(By Shri Hanumanthreddy Sahukar, Advocate for R1;
Shri S.C. Bhuti, Advocate for R2 & R3;
Notice to R4 dispensed with)
This MFA is filed under Section 173(1) of M.V. Act, against
the Judgment and Award dated 18.05.2020, passed in MVC
No.348/2018 on the file of the II-Addl. Senior Civil Judge and Addl.
MACT, Ranebennur, awarding compensation of Rs.2,48,400/- with
interest at 9% p.a. from the date of petition till the realization.
In MFA No.102340/2020:
Between:
The Divisional Manager,
New India Assurance Company Limited,
A.M. Arcade Near Vidyarthi Bhavan,
C.G. Hospital Road, Davanagere,
(Insurer of the Motorcycle bearing
Reg. No.KA-20/EG-4342, policy
No.68020031170200005476, valid
From 23.08.2017 to 22.08.2018,
Rep. by its Authorized Signatory.
... Appellant
(By Shri G.N. Raichur, Advocate)
-3-
MFA No.102348/2020 (MV)
C/w. MFA Nos.102340/2020, 102341/2020,
102342/2020, 102343/2020, 102344/2020,
102345/2020, 102346/2020, 102347/2020,
100831/2021, 100832/2021, 100870/2021,
100895/2021, 100982/2021, 100983/2021,
100984/2021, 101169/2021 & 100846/2022
And:
1. Devendrappa S/o. Basavarajappa Shiragambi,
Age 37 years, Occ: Agriculture,
R/o.: Hireyadachi village,
Tq.: Hirekerur, Dist.: Haveri.
2. The Divisional Controller, NEKRTC, Koppal,
Division Koppal, Dist.: Koppal-583 231,
Owner and Self Insurer of KSRTC Bus bearing
Reg. No.KA-37/F-0753.
3. The Depot Manager, NWKRTC,
Ranebennur, Depot Ranebennur,
Dist.: Haveri.
4. Habib Ulla S/o. Dadapeer Saunshi,
Age major, Occ: Business, R/o.: F Block,
386, S.M. Krishna Nagar, Old Hubballi,
Dist.: Dharwad, owner of the motorcycle
Bearing Registration No.KA-20/EG-4342.
... Respondents
(By Shri Hanumanthreddy Sahukar, Advocate for R1;
Shri S.C. Bhuti, Advocate for R2 & R3;
Notice to R4 held sufficient)
This MFA is filed under Section 173(1) of M.V. Act, against
the Judgment and Award dated 18.05.2020, passed in MVC
No.302/2018 on the file of the II-Addl. Senior Civil Judge and Addl.
MACT, Ranebennur, awarding compensation of Rs.2,26,800/- with
interest at 9% p.a. from the date of petition till the realization.
In MFA No.102341/2020:
Between:
The Divisional Manager,
New India Assurance Company Limited,
A.M. Arcade, Near Vidyarthi Bhavan,
C.G. Hospital Road, Davanagere-577 001,
(Insurer of the Motorcycle bearing
-4-
MFA No.102348/2020 (MV)
C/w. MFA Nos.102340/2020, 102341/2020,
102342/2020, 102343/2020, 102344/2020,
102345/2020, 102346/2020, 102347/2020,
100831/2021, 100832/2021, 100870/2021,
100895/2021, 100982/2021, 100983/2021,
100984/2021, 101169/2021 & 100846/2022
Reg. No.KA-20/EG-4342, policy
No.68020031170200005476, valid
From 23.08.2017 to 22.08.2018,
Rep. by its Authorized Signatory,
... Appellant
(By Shri G.N. Raichur, Advocate)
And:
1. Sureshgouda S/o.Theerthappagouda Karegoudra,
Age 23 years, Occ: Agriculture,
R/o.: Hireyadachi village,
Tq.: Hirekeuru, Dist.: Haveri-581 111.
2. The Divisional Controller, NEKRTC,
Koppal, Division Koppal, Dist.: Koppal-583 231,
Owner and Self Insure of KSRTC Bus bearing
Reg. No.KA-37/F-0753.
3. The Depot Manager, NWKRTC,
Ranebennur Depot, Ranebennur-583 115,
Dist.: Haveri.
4. Habib Ulla S/o. Dadapeer Saunshi,
Age major, Occ: Business, R/o.: F Block,
386, S.M. Krishna Nagar, Old Hubballi-580 024,
Dist.: Dharwad, owner of the motorcycle
Bearing Registration No.KA-20/EG-4342.
... Respondents
(By Shri Hanumanthreddy Sahukar, Advocate for R1;
Shri S.C. Bhuti, Advocate for R2 & R3;
Notice to R4 held sufficient)
This MFA is filed under Section 173(1) of M.V. Act, against
the Judgment and Award dated 18.05.2020, passed in MVC
No.303/2018 on the file fo the II-Addl. Senior Civil Judge and Addl.
MACT, Ranebennur, awarding compensation of Rs.2,48,400/- with
interest at 9% p.a. from the date of petition till the realization.
-5-
MFA No.102348/2020 (MV)
C/w. MFA Nos.102340/2020, 102341/2020,
102342/2020, 102343/2020, 102344/2020,
102345/2020, 102346/2020, 102347/2020,
100831/2021, 100832/2021, 100870/2021,
100895/2021, 100982/2021, 100983/2021,
100984/2021, 101169/2021 & 100846/2022
In MFA No.102342/2020:
Between:
The Divisional Manager,
New India Assurance Company Limited,
A.M. Arcade, Near Vidyarthi Bhavan,
C.G. Hospital Road, Davanagere-577 001,
(Insurer of the Motorcycle bearing
Reg. No.KA-20/EG-4342, policy
No.68020031170200005476, valid
From 23.08.2017 to 22.08.2018,
Rep. by its Authorized Signatory,
... Appellant
(By Shri G.N. Raichur, Advocate)
And:
1. Shambulingappa S/o. Irappa Madapur,
Age 32 years, Occ: Agriculture,
R/o.: Hireyadachi village,
Tq.: Hirekeuru, Dist.: Haveri-581 111.
2. The Divisional Controller, NEKRTC,
Koppal, Division Koppal, Dist.: Koppal-583 231,
Owner and Self Insure of KSRTC Bus bearing
Reg. No.KA-37/F-0753.
3. The Depot Manager, NWKRTC,
Ranebennur Depot, Ranebennur-582 115,
Dist.: Haveri.
4. Habib Ulla S/o. Dadapeer Saunshi,
Age major, Occ: Business, R/o.: F Block,
386, S.M. Krishna Nagar, Old Hubballi-580 024,
Dist.: Dharwad, owner of the motorcycle
Bearing Registration No.KA-20/EG-4342.
... Respondents
(By Shri Hanumanthreddy Sahukar, Advocate for R1;
Shri S.C. Bhuti, Advocate for R2 & R3;
Notice to R4 - held sufficient)
-6-
MFA No.102348/2020 (MV)
C/w. MFA Nos.102340/2020, 102341/2020,
102342/2020, 102343/2020, 102344/2020,
102345/2020, 102346/2020, 102347/2020,
100831/2021, 100832/2021, 100870/2021,
100895/2021, 100982/2021, 100983/2021,
100984/2021, 101169/2021 & 100846/2022
This MFA is filed under Section 173(1) of M.V. Act, against
the Judgment and Award dated 18.05.2020, passed in MVC
No.304/2018 on the file of the II-Addl. Senior Civil Judge and Addl.
MACT, Ranebennur, awarding compensation of Rs.2,00,880/- with
interest at 9% p.a. from the date of petition till the realization.
In MFA No.102343/2020:
Between:
The Divisional Manager,
New India Assurance Company Limited,
A.M. Arcade Near Vidyarthi Bhavan,
C.G. Hospital Road, Davanagere-577 001,
(Insurer of the Motorcycle bearing
Reg. No.KA-20/EG-4342, policy
No.68020031170200005476, valid
From 23.08.2017 to 22.08.2018,
Rep. by its Authorized Signatory,
... Appellant
(By Shri G.N. Raichur, Advocate)
And:
1. Hanumanthappa S/o.Ramappa Madivalar,
Age 29 years, Occ: Agriculture,
R/o.: Hireyadachi village,
Tq.: Hirekeuru, Dist.: Haveri-581 111.
2. The Divisional Controller, NEKRTC,
Koppal, Division Koppal, Dist.: Koppal-583 231,
Owner and Self Insure of KSRTC Bus bearing
Reg. No.KA-37/F-0753.
3. The Depot Manager, NWKRTC,
Ranebennur Depot, Ranebennur-582 115,
Dist.: Haveri.
4. Habib Ulla S/o. Dadapeer Saunshi,
Age major, Occ: Business, R/o.: F Block,
386, S.M. Krishna Nagar, Old Hubballi-580 024,
-7-
MFA No.102348/2020 (MV)
C/w. MFA Nos.102340/2020, 102341/2020,
102342/2020, 102343/2020, 102344/2020,
102345/2020, 102346/2020, 102347/2020,
100831/2021, 100832/2021, 100870/2021,
100895/2021, 100982/2021, 100983/2021,
100984/2021, 101169/2021 & 100846/2022
Dist.: Dharwad, owner of the motorcycle
Bearing Registration No.KA-20/EG-4342.
... Respondents
(By Shri Hanumanthreddy Sahukar, Advocate for R1;
Shri S.C. Bhuti, Advocate for R2 & R3;
Notice to R4 - held sufficient)
This MFA is filed under Section 173(1) of M.V. Act, against
the Judgment and Award dated 18.05.2020, passed in MVC
No.305/2018 on the file of the II-Addl. Senior Civil Judge and Addl.
MACT, Ranebennur, awarding compensation of Rs.2,37,600/- with
interest at 9% p.a. from the date of petition till the realization.
In MFA No.102344/2020:
Between:
The Divisional Manager,
New India Assurance Company Limited,
A.M. Arcade Near Vidyarthi Bhavan,
C.G. Hospital Road, Davanagere-577 001,
(Insurer of the Motorcycle bearing
Reg. No.KA-20/EG-4342, policy
No.68020031170200005476, valid
From 23.08.2017 to 22.08.2018,
Rep. by its Authorized Signatory,
... Appellant
(By Shri G.N. Raichur, Advocate)
And:
1. Shanmukhappa S/o.Danasiddappa Madapur,
Age 31 years, Occ: Agriculture,
R/o.: Chikkayadachi, Hireyadachi village,
Tq.: Hirekeuru, Dist.: Haveri-581 111.
2. The Divisional Controller, NEKRTC,
Koppal, Division Koppal, Dist.: Koppal-583 231,
Owner and Self Insure of KSRTC Bus bearing
Reg. No.KA-37/F-0753.
-8-
MFA No.102348/2020 (MV)
C/w. MFA Nos.102340/2020, 102341/2020,
102342/2020, 102343/2020, 102344/2020,
102345/2020, 102346/2020, 102347/2020,
100831/2021, 100832/2021, 100870/2021,
100895/2021, 100982/2021, 100983/2021,
100984/2021, 101169/2021 & 100846/2022
3. The Depot Manager, NWKRTC,
Ranebennur Depot, Ranebennur-582 115,
Dist.: Haveri.
4. Habib Ulla S/o. Dadapeer Saunshi,
Age major, Occ: Business, R/o.: F Block,
386, S.M. Krishna Nagar, Old Hubballi-580 024,
Dist.: Dharwad, owner of the motorcycle
Bearing Registration No.KA-20/EG-4342.
... Respondents
(By Shri Hanumanthreddy Sahukar, Advocate for R1;
Shri S.C. Bhuti, Advocate for R2 & R3;
Notice to R4 - held sufficient)
This MFA is filed under Section 173(1) of M.V. Act, against
the Judgment and Award dated 18.05.2020, passed in MVC
No.306/2018 on the file of the II-Addl. Senior Civil Judge and Addl.
MACT, Ranebennur, awarding compensation of Rs.2,37,600/- with
interest at 9% p.a. from the date of petition till the realization.
In MFA No.102345/2020:
Between:
The Divisional Manager,
New India Assurance Company Limited,
A.M. Arcade Near Vidyarthi Bhavan,
C.G. Hospital Road, Davanagere-577 001,
(Insurer of the Motorcycle bearing
Reg. No.KA-20/EG-4342, policy
No.68020031170200005476, valid
From 23.08.2017 to 22.08.2018,
Rep. by its Authorized Signatory,
... Appellant
(By Shri G.N. Raichur, Advocate)
And:
1. Mantesh S/o. Neelappa Harijan,
Age 29 years, Occ: Agriculture,
R/o.: Chikkayadachi, Hireyadachi village,
-9-
MFA No.102348/2020 (MV)
C/w. MFA Nos.102340/2020, 102341/2020,
102342/2020, 102343/2020, 102344/2020,
102345/2020, 102346/2020, 102347/2020,
100831/2021, 100832/2021, 100870/2021,
100895/2021, 100982/2021, 100983/2021,
100984/2021, 101169/2021 & 100846/2022
Tq.: Hirekeuru, Dist.: Haveri-581 111.
2. The Divisional Controller, NEKRTC,
Koppal, Division Koppal, Dist.: Koppal-583 231,
Owner and Self Insure of KSRTC Bus bearing
Reg. No.KA-37/F-0753.
3. The Depot Manager, NWKRTC,
Ranebennur Depot, Ranebennur-582 115,
Dist.: Haveri.
4. Habib Ulla S/o. Dadapeer Saunshi,
Age major, Occ: Business, R/o.: F Block,
386, S.M. Krishna Nagar, Old Hubballi-580 024,
Dist.: Dharwad, owner of the motorcycle
Bearing Registration No.KA-20/EG-4342.
... Respondents
(By Shri Hanumanthreddy Sahukar, Advocate for R1;
Shri S.C. Bhuti, Advocate for R2 & R3;
Notice to R4 - held sufficient)
This MFA is filed under Section 173(1) of M.V. Act, against
the Judgment and Award dated 18.05.2020, passed in MVC
No.307/2018 on the file of the II-Addl. Senior Civil Judge and Addl.
MACT, Ranebennur, awarding compensation of Rs.2,37,600/- with
interest at 9% p.a. from the date of petition till the realization.
In MFA No.102346/2020:
Between:
The Divisional Manager,
New India Assurance Company Limited,
A.M. Arcade Near Vidyarthi Bhavan, C.G. Hospital Road,
Davanagere-577 001, (Insurer of the Motorcycle bearing
Reg. No.KA-20/EG-4342, policy No.68020031170200005476,
valid From 23.08.2017 to 22.08.2018,
Rep. by its Authorized Signatory,
... Appellant
(By Shri G.N. Raichur, Advocate)
- 10 -
MFA No.102348/2020 (MV)
C/w. MFA Nos.102340/2020, 102341/2020,
102342/2020, 102343/2020, 102344/2020,
102345/2020, 102346/2020, 102347/2020,
100831/2021, 100832/2021, 100870/2021,
100895/2021, 100982/2021, 100983/2021,
100984/2021, 101169/2021 & 100846/2022
And:
1. Gurddanagowda N.G. S/o.Chandragowda,
Age 30 years, Occ: Private Business,
R/o.: Holesirigere-577 605.
Tq.: Harihar, Dist.: Davanagere.
2. The Divisional Controller, NEKRTC,
Koppal, Division Koppal, Dist.: Koppal-583 231,
Owner and Self Insure of KSRTC Bus bearing
Reg. No.KA-37/F-0753.
3. The Depot Manager, NWKRTC,
Ranebennur Depot, Ranebennur-582 115,
Dist.: Haveri.
4. Habib Ulla S/o. Dadapeer Saunshi,
Age major, Occ: Business, R/o.: F Block,
386, S.M. Krishna Nagar, Old Hubballi-580 024,
Dist.: Dharwad, owner of the motorcycle
Bearing Registration No.KA-20/EG-4342.
... Respondents
(By Shri Hanumanthreddy Sahukar, Advocate for R1;
Shri S.C. Bhuti, Advocate for R2 & R3;
Notice to R4 - held sufficient)
This MFA is filed under Section 173(1) of M.V. Act, against
the Judgment and Award dated 18.05.2020, passed in MVC
No.346/2018 on the file of the II-Addl. Senior Civil Judge and Addl.
MACT, Ranebennur, awarding compensation of Rs.2,37,600/- with
interest at 9% p.a. from the date of petition till the realization.
In MFA No.102347/2020:
Between:
The Divisional Manager,
New India Assurance Company Limited,
A.M. Arcade Near Vidyarthi Bhavan,
C.G. Hospital Road, Davanagere-577 001,
- 11 -
MFA No.102348/2020 (MV)
C/w. MFA Nos.102340/2020, 102341/2020,
102342/2020, 102343/2020, 102344/2020,
102345/2020, 102346/2020, 102347/2020,
100831/2021, 100832/2021, 100870/2021,
100895/2021, 100982/2021, 100983/2021,
100984/2021, 101169/2021 & 100846/2022
(Insurer of the Motorcycle bearing
Reg. No.KA-20/EG-4342, policy
No.68020031170200005476, valid
From 23.08.2017 to 22.08.2018,
Rep. by its Authorized Signatory,
... Appellant
(By Shri G.N. Raichur, Advocate)
And:
1. N.G. Halanagowda S/o.Hanumagowda N.G.
Age 27 years, Occ: Business,
R/o.: Holesirigere-577 605.
Tq.: Harihar, Dist.: Davanagere.
2. The Divisional Controller, NEKRTC,
Koppal, Division Koppal, Dist.: Koppal-583 231,
Owner and Self Insure of KSRTC Bus bearing
Reg. No.KA-37/F-0753.
3. The Depot Manager, NWKRTC,
Ranebennur Depot, Ranebennur-582 115,
Dist.: Haveri.
4. Habib Ulla S/o. Dadapeer Saunshi,
Age major, Occ: Business,
R/o.: F Block, 386, S.M. Krishna Nagar,
Old Hubballi-580 024,
Dist.: Dharwad, owner of the motorcycle
Bearing Registration No.KA-20/EG-4342.
... Respondents
(By Shri Hanumanthreddy Sahukar, Advocate for R1;
Shri S.C. Bhuti, Advocate for R2 & R3;
Notice to R4 - held sufficient)
This MFA is filed under Section 173(1) of M.V. Act, against
the Judgment and Award dated 18.05.2020, passed in MVC
No.347/2018 on the file of the II-Addl. Senior Civil Judge and Addl.
- 12 -
MFA No.102348/2020 (MV)
C/w. MFA Nos.102340/2020, 102341/2020,
102342/2020, 102343/2020, 102344/2020,
102345/2020, 102346/2020, 102347/2020,
100831/2021, 100832/2021, 100870/2021,
100895/2021, 100982/2021, 100983/2021,
100984/2021, 101169/2021 & 100846/2022
MACT, Ranebennur, awarding compensation of Rs.2,37,600/- with
interest at 9% p.a. from the date of petition till the realization.
In MFA No.100831/2021:
Between:
Devendrappa S/o. Basavarajappa Shiragambi,
Age 37 years, Occ: Agriculture,
R/o.: Hireyadachi village,
Tq.: Hirekerur, Dist.: Haveri.
... Appellant
(By Shri Hanumanthreddy Sahukar, Advocate)
And:
1. The Divisional Controller,
NEKRTC, Koppal Division,
Koppal-583 231,
2. The Depot Manager, NWKRTC,
Ranebennur Depot, Ranebennur,
Dist.: Haveri-581 115.
3. Habib Ulla S/o. Dadapeer Saunshi,
Age major, Occ: Business, R/o.: F Block,
386, S.M. Krishna Nagar, Old Hubballi,
Dist.: Dharwad-580 024.
4. The Divisional Manager,
New India Assurance Co. Ltd.,
A.M. Arcade, Near Vidyarthi Bhavan,
C.C. Hospital Road, Davanagere-577 003.
... Respondents
(By Shri S.C. Bhuti, Advocate for R1 & R2;
Shri G.N.Raichur, Advocate for R4
Notice to R3 dispensed with)
This MFA is filed under Section 173(1) of M.V. Act, against
the Judgment and Award dated 18.05.2020, passed in MVC
No.302/2018 on the file of the II-Addl. Senior Civil Judge and Addl.
- 13 -
MFA No.102348/2020 (MV)
C/w. MFA Nos.102340/2020, 102341/2020,
102342/2020, 102343/2020, 102344/2020,
102345/2020, 102346/2020, 102347/2020,
100831/2021, 100832/2021, 100870/2021,
100895/2021, 100982/2021, 100983/2021,
100984/2021, 101169/2021 & 100846/2022
MACT, Ranebennur, partly allowing the claim petition for
compensation and seeking enhancement of compensation.
In MFA No.100832/2021:
Between:
Sureshgouda S/o.Theerthappagouda Karegoudra,
Age 23 years, Occ: Agriculture & Business,
R/o.: Hireyadachi village,
Tq.: Hirekeuru, Dist.: Haveri-581 111.
... Appellant
(By Shri Hanumanthreddy Sahukar, Advocate)
And:
1. The Divisional Controller,
NEKRTC, Koppal Division, Koppal-583 231,
2. The Depot Manager, NWKRTC,
Ranebennur Depot, Ranebennur,
Dist.: Haveri-581 115.
3. Habib Ulla S/o. Dadapeer Saunshi,
Age major, Occ: Business,
R/o.: F Block, 386, S.M. Krishna Nagar,
Old Hubballi,
Dist.: Dharwad-580 024.
4. The Divisional Manager,
New India Assurance Co. Ltd.,
A.M. Arcade, Near Vidyarthi Bhavan,
C.C. Hospital Road, Davanagere-577 003.
... Respondents
(By Shri S.C. Bhuti, Advocate for R1 & R2;
Shri G.N.Raichur, Advocate for R4
Notice to R3 dispensed with)
This MFA is filed under Section 173(1) of M.V. Act, against
the Judgment and Award dated 18.05.2020, passed in MVC
No.303/2018 on the file of the II-Addl. Senior Civil Judge and Addl.
- 14 -
MFA No.102348/2020 (MV)
C/w. MFA Nos.102340/2020, 102341/2020,
102342/2020, 102343/2020, 102344/2020,
102345/2020, 102346/2020, 102347/2020,
100831/2021, 100832/2021, 100870/2021,
100895/2021, 100982/2021, 100983/2021,
100984/2021, 101169/2021 & 100846/2022
MACT, Ranebennur, partly allowing the claim petition for
compensation and seeking enhancement of compensation.
In MFA No.100870/2021:
Between:
Shambulingappa S/o. Irappa Madapur,
Age 32 years, Occ: Agriculture,
R/o.: Hireyadachi village,
Tq.: Hirekeuru, Dist.: Haveri-581 111.
... Appellant
(By Shri Hanumanthreddy Sahukar, Advocate)
And:
1. The Divisional Controller,
NEKRTC, Koppal Division, Koppal-583 231,
2. The Depot Manager, NWKRTC,
Ranebennur Depot, Ranebennur,
Dist.: Haveri-581 115.
3. Habib Ulla S/o. Dadapeer Saunshi,
Age major, Occ: Business,
R/o.: F Block, 386, S.M. Krishna Nagar,
Old Hubballi, Dist.: Dharwad-580 024.
4. The Divisional Manager,
New India Assurance Co. Ltd.,
A.M. Arcade, Near Vidyarthi Bhavan,
C.C. Hospital Road, Davanagere-577 003.
... Respondents
(By Shri S.C. Bhuti, Advocate for R1 & R2;
Shri G.N.Raichur, Advocate for R4
Notice to R3 dispensed with)
This MFA is filed under Section 173(1) of M.V. Act, against
the Judgment and Award dated 18.05.2020, passed in MVC
No.304/2018 on the file of the II-Addl. Senior Civil Judge and Addl.
- 15 -
MFA No.102348/2020 (MV)
C/w. MFA Nos.102340/2020, 102341/2020,
102342/2020, 102343/2020, 102344/2020,
102345/2020, 102346/2020, 102347/2020,
100831/2021, 100832/2021, 100870/2021,
100895/2021, 100982/2021, 100983/2021,
100984/2021, 101169/2021 & 100846/2022
MACT, Ranebennur, partly allowing the claim petition for
compensation and seeking enhancement of compensation.
In MFA No.100895/2021:
Between:
Smt. Parvathamma @ Parwathamma
W/o. Parameshwarappa, Age 33 years,
Occ: Tailoring work & Home maker,
R/o.: Kenchigondanakoppa, Vittal Nagar,
Shikaripura-577427, Dist.: Shimogga.
... Appellant
(By Shri Hanumanthreddy Sahukar, Advocate)
And:
1. The Divisional Controller,
NEKRTC, Koppal Division, Koppal-583 231,
2. The Depot Manager, NWKRTC,
Ranebennur Depot, Ranebennur,
Dist.: Haveri-581 115.
3. Habib Ulla S/o. Dadapeer Saunshi,
Age major, Occ: Business, R/o.: F Block,
386, S.M. Krishna Nagar, Old Hubballi,
Dist.: Dharwad-580 024.
4. The Divisional Manager,
New India Assurance Co. Ltd.,
A.M. Arcade, Near Vidyarthi Bhavan,
C.C. Hospital Road, Davanagere-577 003.
... Respondents
(By Shri S.C. Bhuti, Advocate for R1 & R2;
Shri G.N.Raichur, Advocate for R4
Notice to R3 dispensed with)
This MFA is filed under Section 173(1) of M.V. Act, against
the Judgment and Award dated 18.05.2020, passed in MVC
No.348/2018 on the file of the II-Addl. Senior Civil Judge and Addl.
- 16 -
MFA No.102348/2020 (MV)
C/w. MFA Nos.102340/2020, 102341/2020,
102342/2020, 102343/2020, 102344/2020,
102345/2020, 102346/2020, 102347/2020,
100831/2021, 100832/2021, 100870/2021,
100895/2021, 100982/2021, 100983/2021,
100984/2021, 101169/2021 & 100846/2022
MACT, Ranebennur, partly allowing the claim petition for
compensation and seeking enhancement of compensation.
In MFA No.100982/2021:
Between:
Mantesh S/o. Neelappa Harijan,
Age 29 years, Occ: Agriculture,
R/o.: Chikkayadachi, Hireyadachi village,
Tq.: Hirekeuru, Dist.: Haveri-581 111.
... Appellant
(By Shri Hanumanthreddy Sahukar, Advocate)
And:
1. The Divisional Controller,
NEKRTC, Koppal Division,
Koppal-583 231,
2. The Depot Manager, NWKRTC,
Ranebennur Depot, Ranebennur,
Dist.: Haveri-581 115.
3. Habib Ulla S/o. Dadapeer Saunshi,
Age major, Occ: Business,
R/o.: F Block, 386, S.M. Krishna Nagar,
Old Hubballi,
Dist.: Dharwad-580 024.
4. The Divisional Manager,
New India Assurance Co. Ltd.,
A.M. Arcade, Near Vidyarthi Bhavan,
C.C. Hospital Road, Davanagere-577 003.
... Respondents
(By Shri S.C. Bhuti, Advocate for R1 & R2;
Shri G.N.Raichur, Advocate for R4
Notice to R3 dispensed with)
This MFA is filed under Section 173(1) of M.V. Act, against
the Judgment and Award dated 18.05.2020, passed in MVC
- 17 -
MFA No.102348/2020 (MV)
C/w. MFA Nos.102340/2020, 102341/2020,
102342/2020, 102343/2020, 102344/2020,
102345/2020, 102346/2020, 102347/2020,
100831/2021, 100832/2021, 100870/2021,
100895/2021, 100982/2021, 100983/2021,
100984/2021, 101169/2021 & 100846/2022
No.307/2018 on the file of the II-Addl. Senior Civil Judge and Addl.
MACT, Ranebennur, partly allowing the claim petition for
compensation and seeking enhancement of compensation.
In MFA No.100983/2021:
Between:
Shri Guddanagowda N.G. S/o.Chandragowda,
Age 30 years, Occ: Private Business,
R/o.: Holesirigere, Tq.: Harihar,
Dist.: Davanagere-581 111.
... Appellant
(By Shri Hanumanthreddy Sahukar, Advocate)
And:
1. The Divisional Controller,
NEKRTC, Koppal Division, Koppal-583 231,
2. The Depot Manager, NWKRTC,
Ranebennur Depot, Ranebennur,
Dist.: Haveri-581 115.
3. Habib Ulla S/o. Dadapeer Saunshi,
Age major, Occ: Business,
R/o.: F Block, 386, S.M. Krishna Nagar,
Old Hubballi,
Dist.: Dharwad-580 024.
4. The Divisional Manager,
New India Assurance Co. Ltd.,
A.M. Arcade, Near Vidyarthi Bhavan,
C.C. Hospital Road, Davanagere-577 003.
... Respondents
(By Shri S.C. Bhuti, Advocate for R1 & R2;
Shri G.N.Raichur, Advocate for R4
Notice to R3 dispensed with)
This MFA is filed under Section 173(1) of M.V. Act, against
the Judgment and Award dated 18.05.2020, passed in MVC
- 18 -
MFA No.102348/2020 (MV)
C/w. MFA Nos.102340/2020, 102341/2020,
102342/2020, 102343/2020, 102344/2020,
102345/2020, 102346/2020, 102347/2020,
100831/2021, 100832/2021, 100870/2021,
100895/2021, 100982/2021, 100983/2021,
100984/2021, 101169/2021 & 100846/2022
No.346/2018 on the file of the II-Addl. Senior Civil Judge and Addl.
MACT, Ranebennur, partly allowing the claim petition for
compensation and seeking enhancement of compensation.
In MFA No.100984/2021:
Between:
Hanumanthappa S/o.Ramappa Madivalar,
Age 29 years, Occ: Agriculture & Coolie
& Business, R/o.: Hireyadachi village,
Tq.: Hirekeuru, Dist.: Haveri-581 111.
... Appellant
(By Shri Hanumanthreddy Sahukar, Advocate)
And:
1. The Divisional Controller,
NEKRTC, Koppal Division,
Koppal-583 231,
2. The Depot Manager, NWKRTC,
Ranebennur Depot, Ranebennur,
Dist.: Haveri-581 115.
3. Habib Ulla S/o. Dadapeer Saunshi,
Age major, Occ: Business, R/o.: F Block,
386, S.M. Krishna Nagar, Old Hubballi,
Dist.: Dharwad-580 024.
4. The Divisional Manager,
New India Assurance Co. Ltd.,
A.M. Arcade, Near Vidyarthi Bhavan,
C.C. Hospital Road, Davanagere-577 003.
... Respondents
(By Shri S.C. Bhuti, Advocate for R1 & R2;
Shri G.N.Raichur, Advocate for R4
Notice to R3 dispensed with)
This MFA is filed under Section 173(1) of M.V. Act, against
the Judgment and Award dated 18.05.2020, passed in MVC
- 19 -
MFA No.102348/2020 (MV)
C/w. MFA Nos.102340/2020, 102341/2020,
102342/2020, 102343/2020, 102344/2020,
102345/2020, 102346/2020, 102347/2020,
100831/2021, 100832/2021, 100870/2021,
100895/2021, 100982/2021, 100983/2021,
100984/2021, 101169/2021 & 100846/2022
No.305/2018 on the file of the II-Addl. Senior Civil Judge and Addl.
MACT, Ranebennur, partly allowing the claim petition for
compensation and seeking enhancement of compensation.
In MFA No.101169/2021:
Between:
Shanmukhappa S/o.Danasiddappa Madapur,
Age 31 years, Occ: Agriculture,
R/o.: Chikkayadachi, Hireyadachi village,
Tq.: Hirekeuru, Dist.: Haveri-581 111.
... Appellant
(By Shri Hanumanthreddy Sahukar, Advocate)
And:
1. The Divisional Controller,
NEKRTC, Koppal Division,
Koppal-583 231,
2. The Depot Manager, NWKRTC,
Ranebennur Depot, Ranebennur,
Dist.: Haveri-581 115.
3. Habib Ulla S/o. Dadapeer Saunshi,
Age major, Occ: Business,
R/o.: F Block, 386, S.M. Krishna Nagar,
Old Hubballi,
Dist.: Dharwad-580 024.
4. The Divisional Manager,
New India Assurance Co. Ltd.,
A.M. Arcade, Near Vidyarthi Bhavan,
C.C. Hospital Road, Davanagere-577 003.
... Respondents
(By Shri S.C. Bhuti, Advocate for R1 & R2;
Shri G.N.Raichur, Advocate for R4
Notice to R3 dispensed with)
- 20 -
MFA No.102348/2020 (MV)
C/w. MFA Nos.102340/2020, 102341/2020,
102342/2020, 102343/2020, 102344/2020,
102345/2020, 102346/2020, 102347/2020,
100831/2021, 100832/2021, 100870/2021,
100895/2021, 100982/2021, 100983/2021,
100984/2021, 101169/2021 & 100846/2022
This MFA is filed under Section 173(1) of M.V. Act, against
the Judgment and Award dated 18.05.2020, passed in MVC
No.306/2018 on the file of the II-Addl. Senior Civil Judge and Addl.
MACT, Ranebennur, partly allowing the claim petition for
compensation and seeking enhancement of compensation.
In MFA No.100846/2022
Between:
N.G. Halanagowda S/o.Hanumagowda N.G.
Age 27 years, Occ: Business,
R/o.: Holesirigere, Tq.: Harihar,
Dist.: Davanagere-581 111.
... Appellant
(By Shri Hanumanthreddy Sahukar, Advocate)
And:
1. The Divisional Controller,
NEKRTC, Koppal Division,
Koppal-583 231,
2. The Depot Manager, NWKRTC,
Ranebennur Depot, Ranebennur,
Dist.: Haveri-581 115.
3. Habib Ulla S/o. Dadapeer Saunshi,
Age major, Occ: Business, R/o.: F Block,
386, S.M. Krishna Nagar, Old Hubballi,
Dist.: Dharwad-580 024.
4. The Divisional Manager,
New India Assurance Co. Ltd.,
A.M. Arcade, Near Vidyarthi Bhavan,
C.C. Hospital Road, Davanagere-577 003.
... Respondents
(By Shri S.C. Bhuti, Advocate for R1 & R2;
Shri G.N.Raichur, Advocate for R4
Notice to R3 dispensed with)
- 21 -
MFA No.102348/2020 (MV)
C/w. MFA Nos.102340/2020, 102341/2020,
102342/2020, 102343/2020, 102344/2020,
102345/2020, 102346/2020, 102347/2020,
100831/2021, 100832/2021, 100870/2021,
100895/2021, 100982/2021, 100983/2021,
100984/2021, 101169/2021 & 100846/2022
This MFA is filed under Section 173(1) of M.V. Act, against
the Judgment and Award dated 18.05.2020, passed in MVC
No.347/2018 on the file of the II-Addl. Senior Civil Judge and 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:
JUDGMENT
1. These appeals arising out of an accident,
which occurred on 26.01.2018. The claimants are
the inmates of the KSRTC Bus.
2. The facts as ascertained by the Tribunal is
that the driver of the Bus in order to avoid the
oncoming motorcycle had to suddenly swerve to the
left and as a result, the bus travelled off the road
and landed in a ditch, resulting in grievous injuries
to its inmates.
3. The Tribunal on consideration of the
evidence has come to the conclusion that both the
rider of the motorcycle as well as the driver of the
- 22 -
MFA No.102348/2020 (MV)
C/w. MFA Nos.102340/2020, 102341/2020,
102342/2020, 102343/2020, 102344/2020,
102345/2020, 102346/2020, 102347/2020,
100831/2021, 100832/2021, 100870/2021,
100895/2021, 100982/2021, 100983/2021,
100984/2021, 101169/2021 & 100846/2022
bus were equally responsible for the accident and
has therefore held that the insurer of the
motorcycle and the bus was responsible for the
award in the ratio of 50:50.
4. The claimants are in appeal seeking for
enhancement of compensation mainly on the ground
that the income determined by the Tribunal was on
the lower side and the assessment of the disability
was also on the lower side and the composite sums
awarded towards pain and suffering and loss of
amenities was also on the lower side.
5. Shri G.N. Raichur, learned counsel who
appears for the Insurer of the motorcycle contended
that fixation of 50% responsibility on the rider of
the motorcycle was un called for. It was his
submission that the rider of the motorcycle, who
was not responsible for the accident and even
- 23 -
MFA No.102348/2020 (MV)
C/w. MFA Nos.102340/2020, 102341/2020,
102342/2020, 102343/2020, 102344/2020,
102345/2020, 102346/2020, 102347/2020,
100831/2021, 100832/2021, 100870/2021,
100895/2021, 100982/2021, 100983/2021,
100984/2021, 101169/2021 & 100846/2022
assuming that he had contributed to the accident,
having regard to the fact that it was a smaller
vehicle, the ratio of contribution would have to be
much lower. He highlighted the fact that the driver
of the bus would be sitting in an elevated position
and would have clear vision of the road and
therefore the question of he being surprised by any
sudden move on the part of the rider of the
motorcycle would not arise.
6. Learned counsel Shri S.C. Bhuti for the
KSRTC on the other hand contended that the
accident occurred only due to the erratic manner in
which the rider of the motorcycle had been driven
the motorcycle and therefore the apportionment of
negligence was apt.
7. A perusal of the sketch at Ex.P4(a)
indicates that the Bus did veer of course and landed
- 24 -
MFA No.102348/2020 (MV)
C/w. MFA Nos.102340/2020, 102341/2020,
102342/2020, 102343/2020, 102344/2020,
102345/2020, 102346/2020, 102347/2020,
100831/2021, 100832/2021, 100870/2021,
100895/2021, 100982/2021, 100983/2021,
100984/2021, 101169/2021 & 100846/2022
in a ditch resulting in grievous injuries to its
inmates. Having regard to the fact that the driver of
the bus would have a clear vision of the road, it will
have to be held that the driver of the bus could not
have been suddenly surprised by the movement of a
motorcycle. It is quite possible that in view to avoid
an impending collusion, the driver of the Bus may
have overreacted, which resulted in an accident.
8. Be that as it may, having regard to the
sketch at Ex.P4(a) and the fact that the driver of
the Bus would have had a clearer vision of the road,
which was admittedly a Highway, interest of justice
would be served by holding that the driver of the
Bus was 60% responsible for the accident and the
rider of the motorcycle would be responsible to the
extent of 40%. To this extent, the award of the
Tribunal as regards proportion of the contrary
negligence is modified.
- 25 -
MFA No.102348/2020 (MV)
C/w. MFA Nos.102340/2020, 102341/2020,
102342/2020, 102343/2020, 102344/2020,
102345/2020, 102346/2020, 102347/2020,
100831/2021, 100832/2021, 100870/2021,
100895/2021, 100982/2021, 100983/2021,
100984/2021, 101169/2021 & 100846/2022
9. Learned counsel for the claimants in all
these appeals contends that the accident is of the
year 2018 and the Tribunal has determined the
monthly income of the claimants at Rs.9,000/- in
MVC Nos.302/2018, 303/2018, 304/2018 and
Rs.8,000/- in MVC Nos.305/2018, 306/2018,
307/2018, 346/2018, 347/2018 & 348/2018 in the
absence of any documentary evidence. In such
cases, it would be appropriate to adopt the monthly
income determined by Karnataka State Legal
Services Authority, which for the year 2018 would
be a sum of Rs.11,750/-.
10. Thus, in all these cases, the monthly
income of the claimants for the purpose of
assessing the compensation towards "loss of income
on account of permanent disability" is taken as
Rs.11,750/- per month.
- 26 -
MFA No.102348/2020 (MV)
C/w. MFA Nos.102340/2020, 102341/2020,
102342/2020, 102343/2020, 102344/2020,
102345/2020, 102346/2020, 102347/2020,
100831/2021, 100832/2021, 100870/2021,
100895/2021, 100982/2021, 100983/2021,
100984/2021, 101169/2021 & 100846/2022
11. Further, the Tribunal has assessed the
functional disability of 10% in all the MVC cases
except 8% in MVC No.304/2018 (MFA
No.100870/2021). This assessment of disability to the
whole body cannot be found fault with and the same
is affirmed.
12. Further, the Tribunal has adopted
appropriate multipliers in all these cases and the
same is affirmed.
13. Thus, the respective claimant in all these
cases would be entitled to the compensation
towards "loss of income on account of permanent
disability" as follows:
In MVC No.302/2018 (MFA No.100831/2021):
Rs.11,750/- x 12 x 16 x 10% = Rs.2,25,600/-.
In MVC No.303/2018 (MFA No.100832/2021):
Rs.11,750/- x 12 x 18 x 10% = Rs.2,53,800/-.
- 27 -
MFA No.102348/2020 (MV)
C/w. MFA Nos.102340/2020, 102341/2020,
102342/2020, 102343/2020, 102344/2020,
102345/2020, 102346/2020, 102347/2020,
100831/2021, 100832/2021, 100870/2021,
100895/2021, 100982/2021, 100983/2021,
100984/2021, 101169/2021 & 100846/2022
In MVC No.304/2018 (MFA No.100870/2021):
Rs.11,750/- x 12 x 17 x 8% = Rs.1,91,760/-.
In MVC No.305/2018 (MFA No.100984/2021):
Rs.11,750/- x 12 x 17 x 10% = Rs.2,39,700/-.
In MVC No.306/2018 (MFA No.101169/2021):
Rs.11,750/- x 12 x 17 x 10% = Rs.2,39,700/-.
In MVC No.307/2018 (MFA No.100982/2021):
Rs.11,750/- x 12 x 17 x 10% = Rs.2,39,700/-.
In MVC No.346/2018 (MFA No.100983/2021):
Rs.11,750/- x 12 x 17 x 10% = Rs.2,39,700/-.
In MVC No.347/2018 (MFA No.100846/2021):
Rs.11,750/- x 12 x 18 x 10% = Rs.2,53,800/-
In MVC No.348/2018 (MFA No.100895/2021):
Rs.11,750/- x 12 x 16 x 10% = Rs.2,25,600/-.
14. The compensation of Rs.25,000/- awarded
by the Tribunal towards "pain & sufferings & loss of
- 28 -
MFA No.102348/2020 (MV)
C/w. MFA Nos.102340/2020, 102341/2020,
102342/2020, 102343/2020, 102344/2020,
102345/2020, 102346/2020, 102347/2020,
100831/2021, 100832/2021, 100870/2021,
100895/2021, 100982/2021, 100983/2021,
100984/2021, 101169/2021 & 100846/2022
amenities" uniformly in all these cases are on the
lower side. In my view, having regard to the fact
that the claimants in all these cases have suffered
disability to an extent of 10% except 8% in MVC
No.304/2018 (MFA No.100870/2021), it might be
appropriate to award a sum of Rs.30,000/- towards
"pain & suffering" and a sum of Rs.20,000/- towards
"loss of amenities" in all these cases.
15. The compensation of Rs.20,000/- awarded
by the Tribunal uniformly towards "medical
expenses" is maintained in all these cases.
16. As I have already held that the monthly income
of the claimants in all these case at Rs.11,750/- and the
compensation awarded by the Tribunal towards "loss of
income during laid up period" would accordingly stand
modified.
- 29 -
MFA No.102348/2020 (MV)
C/w. MFA Nos.102340/2020, 102341/2020,
102342/2020, 102343/2020, 102344/2020,
102345/2020, 102346/2020, 102347/2020,
100831/2021, 100832/2021, 100870/2021,
100895/2021, 100982/2021, 100983/2021,
100984/2021, 101169/2021 & 100846/2022
17. Thus, the claimants would be entitled to the
following sums:
In MVC No.302/2018 (MFA No.100831/2021):
1. Towards medical expenses Rs.20,000/-
2. Loss of income during laid up Rs.11,750/-
period
3. Loss of future income on account Rs.2,25,600/-
of permanent disability
4. Pain & suffering Rs.30,000/-
5. Loss of amenities Rs.20,000/-
TOTAL Rs.3,07,350/-
In MVC No.303/2018 (MFA No.100832/2021):
1. Towards medical expenses Rs.20,000/-
2. Loss of income during laid up Rs.11,750/-
period
3. Loss of future income on account Rs.2,53,800/-
of permanent disability
4. Pain & suffering Rs.30,000/-
5. Loss of amenities Rs.20,000/-
TOTAL Rs.3,35,550/-
In MVC No.304/2018 (MFA No.100870/2021):
1. Towards medical expenses Rs.20,000/-
2. Loss of income during laid up Rs.11,750/-
period
3. Loss of future income on account Rs.1,91,760/-
of permanent disability
4. Pain & suffering Rs.30,000/-
5. Loss of amenities Rs.20,000/-
TOTAL Rs.2,73,510/-
- 30 -
MFA No.102348/2020 (MV)
C/w. MFA Nos.102340/2020, 102341/2020,
102342/2020, 102343/2020, 102344/2020,
102345/2020, 102346/2020, 102347/2020,
100831/2021, 100832/2021, 100870/2021,
100895/2021, 100982/2021, 100983/2021,
100984/2021, 101169/2021 & 100846/2022
In MVC No.305/2018 (MFA No.100984/2021):
1. Towards medical expenses Rs.20,000/-
2. Loss of income during laid up Rs.11,750/-
period
3. Loss of future income on account Rs.2,39,700/-
of permanent disability
4. Pain & suffering Rs.30,000/-
5. Loss of amenities Rs.20,000/-
TOTAL Rs.3,21,450/-
In MVC No.306/2018 (MFA No.101169/2021):
1. Towards medical expenses Rs.20,000/-
2. Loss of income during laid up Rs.11,750/-
period
3. Loss of future income on account Rs.2,39,700/-
of permanent disability
4. Pain & suffering Rs.30,000/-
5. Loss of amenities Rs.20,000/-
TOTAL Rs.3,21,450/-
In MVC No.307/2018 (MFA No.100982/2021):
1. Towards medical expenses Rs.20,000/-
2. Loss of income during laid up Rs.11,750/-
period
3. Loss of future income on account Rs.2,39,700/-
of permanent disability
4. Pain & suffering Rs.30,000/-
5. Loss of amenities Rs.20,000/-
TOTAL Rs.3,21,450/-
- 31 -
MFA No.102348/2020 (MV)
C/w. MFA Nos.102340/2020, 102341/2020,
102342/2020, 102343/2020, 102344/2020,
102345/2020, 102346/2020, 102347/2020,
100831/2021, 100832/2021, 100870/2021,
100895/2021, 100982/2021, 100983/2021,
100984/2021, 101169/2021 & 100846/2022
In MVC No.346/2018 (MFA No.100983/2021):
1. Towards medical expenses Rs.20,000/-
2. Loss of income during laid up Rs.11,750/-
period
3. Loss of future income on account Rs.2,39,700/-
of permanent disability
4. Pain & suffering Rs.30,000/-
5. Loss of amenities Rs.20,000/-
TOTAL Rs.3,21,450/-
In MVC No.347/2018 (MFA No.100846/2021):
1. Towards medical expenses Rs.20,000/-
2. Loss of income during laid up Rs.11,750/-
period
3. Loss of future income on account Rs.2,53,800/-
of permanent disability
4. Pain & suffering Rs.30,000/-
5. Loss of amenities Rs.20,000/-
TOTAL Rs.3,35,550/-
In MVC No.348/2018 (MFA No.100895/2021):
1. Towards medical expenses Rs.20,000/-
2. Loss of income during laid up Rs.11,750/-
period
3. Loss of future income on account Rs.2,25,600/-
of permanent disability
4. Pain & suffering Rs.30,000/-
5. Loss of amenities Rs.20,000/-
TOTAL Rs.3,07,350/-
- 32 -
MFA No.102348/2020 (MV)
C/w. MFA Nos.102340/2020, 102341/2020,
102342/2020, 102343/2020, 102344/2020,
102345/2020, 102346/2020, 102347/2020,
100831/2021, 100832/2021, 100870/2021,
100895/2021, 100982/2021, 100983/2021,
100984/2021, 101169/2021 & 100846/2022
18. Accordingly, the appeals filed by the
insurer of the motorcycle and also the appeals filed
by the claimants are allowed in part holding that the
driver of the Bus was 60% responsible for the
accident and the rider of the motorcycle would be
responsible to the extent of 40%.
19. The respective claimant in all these cases
would be entitled to the total compensation of
Rs.3,07,350/- as against Rs.2,26,800/- in
MVC No.302/2018 (MFA No.100831/2021);
Rs.3,35,550/- as against Rs.2,48,400/- in
MVC No.303/2018 (MFA No.100832/2021);
Rs.2,73,510/- as against Rs.2,00,880/- in
MVC No.304/2018 (MFA No.100870/2021);
Rs.3,21,450/- as against Rs.2,37,600/- in
MVC No.305/2018 (MFA No.100984/2021);
Rs.3,21,450/- as against Rs.2,37,600/- in
MVC No.306/2018 (MFA No.101169/2021);
- 33 -
MFA No.102348/2020 (MV)
C/w. MFA Nos.102340/2020, 102341/2020,
102342/2020, 102343/2020, 102344/2020,
102345/2020, 102346/2020, 102347/2020,
100831/2021, 100832/2021, 100870/2021,
100895/2021, 100982/2021, 100983/2021,
100984/2021, 101169/2021 & 100846/2022
Rs.3,21,450/- as against Rs.2,37,600/- in
MVC No.307/2018 (MFA No.100982/2021);
Rs.3,21,450/- as against Rs.2,37,600/- in
MVC No.346/2018 (MFA No.100983/2021);
Rs.3,35,550/- as against Rs.2,37,600/- in
MVC No.347/2018 (MFA No.100846/2021);
Rs.3,07,350/- as against Rs.2,48,400/- in
MVC No.348/2018 (MFA No.100895/2021) as
awarded by the Tribunal along with interest at the
rate of 6% p.a. as against 9% p.a. as awarded by
the Tribunal from the date of petitions till
realization respectively.
20. The appellant-Insurance Company is
directed to deposit the entire compensation amount
along with interest excluding the amount in deposit,
if any, within a period of six weeks from the date of
receipt of a certified copy of this judgment before
the Tribunal for disbursement to the claimant.
- 34 -
MFA No.102348/2020 (MV)
C/w. MFA Nos.102340/2020, 102341/2020,
102342/2020, 102343/2020, 102344/2020,
102345/2020, 102346/2020, 102347/2020,
100831/2021, 100832/2021, 100870/2021,
100895/2021, 100982/2021, 100983/2021,
100984/2021, 101169/2021 & 100846/2022
21. The amount in deposit, if any, before this
Court shall be transmitted to the Tribunal for
disbursement forthwith to the Tribunal.
Sd/-
JUDGE
Vnp*
