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Smt Kaduramma vs Hanumantharayappa
2025 Latest Caselaw 1481 Kant

Citation : 2025 Latest Caselaw 1481 Kant
Judgement Date : 21 July, 2025

Karnataka High Court

Smt Kaduramma vs Hanumantharayappa on 21 July, 2025

                                                -1-
                                                               NC: 2025:KHC:27207
                                                          MFA No. 3193 of 2017


                    HC-KAR




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 21ST DAY OF JULY, 2025

                                             BEFORE
                             THE HON'BLE MR. JUSTICE C.M. POONACHA
                   MISCELLANEOUS FIRST APPEAL NO. 3193 OF 2017 (MV-D)
                   BETWEEN:

                   SMT KADURAMMA
                   W/O LATE THIPPESWAMY
                   AGED ABOUT 42 YEARS
                   R/A HALAGALADDI POST
                   HIRIYUR HOBLI
                   CHITRADURGA DISTRICT - 577546.
                   NOW R/A C/O THIPPESWAMY SRIDEVI KRUPA,
                   5TH MAIN, 2ND CROSS,
                   NRUPATHUGNA EXTENSION,
                   JAYANAGAR WEST EXTENSION,
                   TUMKUR.
                                                                       APPELLANT
                   (BY SRI. JAYKUMAR J.,ADVOCATE)

                   AND:

                   1.    HANUMANTHARAYAPPA
Digitally signed         S/O GOWDA HANUMAPPA
by NIRMALA               AGED ABOUT 54 YEARS
DEVI                     R/A HALAGALADDI POST
Location:                HIRIYUR TALUK
HIGH COURT               CHITRADURGA DISTRICT - 577546.
OF
KARNATAKA          2.    UNITED INDIA INSURANCE CO LTD
                         DIVISIONAL OFFICE, JAYADEVA COMPLEX
                         BH ROAD, TUMKUR,
                         POLICY ISSUED AT DIVISIONAL OFFICE
                         NO.34/3, MMK COMPLEX
                         AKKAMAHADEVI ROAD
                         PJ EXTENSION
                         DAVANAGERE-577002.
                                                                    RESPONDENTS
                   (BY SRI. SV HEGDE MULKHAND.,ADVOCATE FOR R2;
                                              -2-
                                                         NC: 2025:KHC:27207
                                                       MFA No. 3193 of 2017


    HC-KAR



        R1 IS SERVED)

     THIS MFA IS FILED U/S 173(1) OF MV ACT AGAINST THE
JUDGMENT AND AWARD DATED 26.03.2013 PASSED IN MVC
NO.106/2012 ON THE FILE OF THE PRINCIPAL SENIOR CIVIL JUDGE
AND MACT-10 AT TUMKUR, PARTLY ALLOWING THE CLAIM PETITION
FOR   COMPENSATION      AND   SEEKING    ENHANCEMENT     OF
COMPENSATION AND ETC,.

      THIS APPEAL, COMING ON FOR FINAL SUBMISSION, THIS
DAY, JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM:           HON'BLE MR. JUSTICE C.M. POONACHA


                                   ORAL JUDGMENT

The present appeal is filed by the claimant under Section

173(1) of the Motor Vehicles Act, 19881 challenging the

judgment and award dated 26.03.2013 passed in

MVC.No.106/2012 by the Principal Senior Civil Judge and

MACT-10, Tumkur2 seeking for enhancement of the quantum of

compensation.

2. The Tribunal vide its judgment and award dated

26.03.2013 partly allowed the claim petition and awarded a

total compensation of `3,00,000/- together with interest at 6%

per annum from the date of petition till the date of payment.

Hereinafter referred as to 'Act'

Hereinafter referred as to 'Tribunal'

NC: 2025:KHC:27207

HC-KAR

3. The findings of the Tribunal on negligence and

liability are not under challenge and have attained finality.

Hence, the only aspect adjudicated upon in the present appeal

is with regard to adequacy of the quantum of compensation

awarded by the Tribunal.

4. The deceased was aged 18 years as on the date of

the accident i.e., on 30.12.2011. The claimant is the mother of

the deceased. The Tribunal, noticing the age of the mother of

the deceased as 38 years has applied the multiplier of '15'. The

multiplier adopted by the Tribunal is erroneous and age of the

deceased ought to be taken into consideration for the purpose

of ascertaining the multiplier. Accordingly, having regard to the

age of the deceased the multiplier to be applied is '18'.

5. It was averred that the claimant was the student

studying Pre-University Course (PUC) and doing coolie work

after college hours, earning `200/- per day. However, no

documents have been produced to demonstrate his income.

Accordingly, the Tribunal has assessed the income of the

deceased at `3,000/- per month. Since the claimant has not

produced any documents to demonstrate the income of the

NC: 2025:KHC:27207

HC-KAR

deceased, having regard to the date of the accident, the

notional income of the deceased is re-assessed as `6,500/- per

month.

6. 40% is required to be added towards future

prospects in terms of the judgment of the Hon'ble Supreme

Court in the case of NATIONAL INSURANCE COMPANY

LTD V/S PRANAY SETHI AND ORS3 and 1/2 is required

to the deducted towards personal expenses since, the deceased

was a bachelor. Accordingly, the loss of dependency is re-

assessed as (6500 + 40% - 1/2 X 12 X 18) =`9,82,800/- as

against `2,70,000/- awarded by the Tribunal.

7. Loss of consortium is required awarded in terms of

the judgment of the Hon'ble Supreme Court in the case of

MAGMA GENERAL INSURANCE COMPANY V/S NANU

RAM ALIAS CHUBRU RAM AND ORS4, to the claimant at

`40,000/- together with escalation at 20%. Accordingly, the

compensation of `48,000/- is awarded towards the same.

"(2017)16 SCC 680"

"(2018)18 SCC 130"

NC: 2025:KHC:27207

HC-KAR

8. Loss of estate and funeral expenses is required to

be awarded at `15,000/- each together with escalation at 20%.

Accordingly, the compensation of `18,000/- each is awarded

towards the same as against `10,000/- each awarded by the

Tribunal.

9. Since the compensation has been awarded towards

loss of consortium, the compensation awarded by the Tribunal

towards loss of love and affection is set aside.

10. In view of the aforementioned, the compensation

re-assessed is as follows:

Sl.No Compensation Head Amount Amount awarded Awarded by the by this Court (`) Tribunal (`)

1 Loss of dependency 270000.00 982800.00

2 Loss of love and 10000.00 00.00 affection

3 Loss of consortium 00.00 48000.00

3 Loss of estate 10000.00 18000.00

4 Transportation and 10000.00 18000.00 funeral expenses

Total 300000.00 1066800.00

NC: 2025:KHC:27207

HC-KAR

11. Accordingly, the claimant is entitled to an enhanced

compensation of (`10,66,800/- - `3,00,000/-) = `7,66,800/-.

12. Having regard to the order dated 03.07.2025

passed in the present appeal, the claimant shall not be entitled

for interest for the delayed period of 1389 days.

13. In view of the aforementioned, the following:

ORDER

i) The appeal is allowed in part;

ii) The judgment and award dated 26.03.2013 passed in MVC.No.106/2012 by the Principal Senior Civil Judge and MACT-10, Tumkur, is hereby modified to the extent ordered herein. In all other respects, the judgment and award of the Tribunal remains unaltered;

iii) The appellant/claimant is entitled to further a compensation of `7,66,800/- together with interest at 6% per annum from the date of petition till its realization, except for the delayed period of 1389 days, in addition to the compensation awarded by the Tribunal;

iv) Insurer (Respondent No.2 before the Tribunal and respondent No.2 herein) shall deposit the enhanced

NC: 2025:KHC:27207

HC-KAR

compensation together with accrued interest within a period of six weeks;

v) Upon such deposit, the entire enhanced compensation together with interest accrued thereupon is to be disbursed to the claimant in terms of the judgment of the Tribunal;

vi) The Registry to draw the modified award accordingly;

vii) Records be transmitted to the Tribunal forthwith.

No costs.

SD/-

(C.M. POONACHA) JUDGE

PNV

 
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