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Karnataka High Court
Alwin Monohar vs Ashok on 31 January, 2026
-1-
NC: 2026:KHC:5551
MFA No. 1022 of 2016
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 31ST DAY OF JANUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE C.M. POONACHA
MISCELLANEOUS FIRST APPEAL NO. 1022 OF 2016 (MV-DM)
BETWEEN:
ALWIN MONOHAR
S/O HARSHA MABEN,
AGED ABOUT 41 YEARS,
EMPLOYEE IN WARE HOUSING,
R/AT PRABHAVATHI COMPOUND,
AGRAHARA, NEAR PANCHAYATH,
GAJANOOR AT POST,
SHIVAMOGGA TQ/DT. PIN-577201.
...APPELLANT
(BY SRI. PURANDRA RAMA NAIK, ADVOCATE FOR
SRI. RAVINDRANATH M, ADVOCATE)
AND:
Digitally
signed by 1. ASHOK
NIRMALA
DEVI S/O GIKA KOTA D COSTA,
Location: AGED ABOUT 41 YEARS,
HIGH COURT R/O NEAR KANNADA SCHOOL,
OF MURUDESHWARA,
KARNATAKA BHATKAL TALUK, KARWAR-DT-581350
(DRIVER OF SEA BIRD BUS BEARING
REG.NO.KA-01-AA-1374)
2. NAGARAJAIAH H C
S/O NOT KNOWN,
AGE:MAJOR, SEA BIRD TOURIST CENTRE,
R/AT NO.12, 2ND CROSS,
NEAR SRI RAMA TEMPLE,
GANDHINAGARA,
-2-
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MFA No. 1022 of 2016
HC-KAR
BANGALORE-560009.
(OWNER OF SEA BIRD BUS
BEARING REG.NO.KA-01-AA-1374)
3. THE AUTHORIZED SIGNATORY
RELIANCE GENERAL INSURANCE CO.LTD.,
NO.28, EAST WING, 5TH FLOOR,
CENTENARY BUILDING,
M.G.ROAD, BANGALORE-560001.
(POLICY NO.1405702340000997)
4. THE AUTHORIZED SIGNATORY
ROYAL SUNDARAM ALLIANCE
INSURANCE CO.LTD.,
"SUNDARAM TOWERS, NO.45 & 46,
WHITE ROAD, CHENNAI-600014.
...RESPONDENTS
(BY SRI. H C BETSUR, ADVOCATE FOR R3
SRI. RAVI S SAMPRATHI, ADVOCATE FOR R4
R1 & R2 ARE SERVED AND UNREPRESENTED)
THIS MFA IS FILED U/S 173(1) OF MV ACT AGAINST THE
JUDGMENT AND AWARD DATED 10.09.2015 PASSED IN MVC
NO.734/2012 ON THE FILE OF THE II ADDITIONAL SENIOR
CIVIL JUDGE, & ADDITIONAL MACT-8, SHIVAMOGGA,
DISMISSING THE CLAIM PETITION FOR COMPENSATION.
THIS APPEAL, COMING ON FOR ADMISSION, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE C.M. POONACHA
-3-
NC: 2026:KHC:5551
MFA No. 1022 of 2016
HC-KAR
ORAL JUDGMENT
1. The present appeal is filed by the claimant being
aggrieved by the judgment and award dated 10.09.2015
passed in MVC NO.734/2012 on the file of the II Additional
Senior Civil Judge & Additional MACT-8, Shivamogga,
whereunder the claim petition filed by the appellant claiming
the vehicle damage has been dismissed by the Tribunal.
2. Heard the submissions of learned counsel Sri Purandra
Rama Naik for Sri Ravindranath M, for the claimant and learned
counsel Sri Ravi S.Samprathi, for respondent No.4.
3. It is forthcoming that the claim petition was filed by the
owner of the car bearing No.KA-19/MD-4156 alleging that when
they were returning on 05.11.2011 to Shivamogga from
Mysuru, a bus bearing No.KA-01/AA-1374 being driven in a
rash and negligent manner came and hit the car, as a result of
which, the car was damaged. The claimant got the car repaired
and incurred a total sum of `84,930/-. The claim made by the
claimant with his insurer (respondent No.3) was partly
accepted and the said insurer paid a sum of `27,000/-.
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HC-KAR
4. The Tribunal, considering issue No.1 recorded a finding
that the driver of the bus was wholly negligent in causing the
accident in question. However, while considering the quantum
of compensation, the Tribunal noticed that the claimant had
received a reimbursement of `27,000/- from his insurer and on
the said ground dismissed the claim petition. The said finding
of the Tribunal is ex facie erroneous and liable to be interfered
with.
5. The Tribunal having recorded a finding that the driver of
the bus was negligent in causing the accident in question, the
claimant being the owner of the car is entitled to claim the
difference of the amount incurred by him towards the repair of
the car, after deducting the amount reimbursed by his insurer.
6. It is noticed that the claimant has incurred a sum of
`84,930/- . The representative of respondent No.3 - insurer
has been examined as PW.3. He has deposed that the said
insurer has paid a sum of `27,000/- towards the claim made by
the claimant. Hence, the claimant is entitled to the difference
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HC-KAR
amount of (i.e., `84,930/- - `27,000/-) `57,930/- together with
interest at 6% p.a.
7. Hence, the following:
ORDER
i. The above appeal is partly allowed;
ii. The judgment and award dated 10.09.2015 passed
in MVC No.734/2012 on the file of the II Additional Senior
Civil Judge & Additional MACT-8, Shivamogga, is set
aside;
iii. The petition in MVC No.734/2012 on the file of the
II Additional Senior Civil Judge & Additional MACT-8,
Shivamogga, is partly allowed and respondent Nos.3 and
4 are jointly and severally liable to pay the
appellant/claimant a sum of `59,930/- together with
interest at 6% p.a., from the date of petition till date of
payment;
iv. Having regard to the policy of insurance,
respondent No.4 shall deposit the compensation awarded
along with accrued interest within six weeks;
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HC-KAR
v. After deposit of the aforesaid amount, the entire
amount may be released in favour of the claimant
digitally upon proper identification;
vi. The records be transmitted to the Tribunal
forthwith;
vii. The registry to draw the modified award
accordingly;
viii. No costs.
Sd/-
(C.M. POONACHA)
JUDGE
ND
List No.: 1 Sl No.: 8
