Karnataka High Court
LEGAL SUBJECT
Insurance Law
Judgment analyses where this is the main or secondary subject.Latest analyses
30 ARTICLES
Karnataka High Court
Pillion Rider’s Family Gets ₹5 Lakh As Karnataka HC Applies MV Act Death Benefit To Their Claim
The appellants, the deceased pillion rider’s widow and minor son, sought enhancement of compensation awarded by the Motor Accident Claims Tribunal, Belagavi, in a claim under Section 163-A of the Motor Vehicles Act, 1...2 MIN READ↗
Karnataka High Court
Karnataka HC Cuts Injured Worker’s Award To ₹3.25 Lakh, Citing Same Job And No Proof Of Lost Earnings
The claimant sought compensation under Section 166 of the Motor Vehicles Act, 1988, for injuries sustained in a motor-vehicle accident; the accident and injuries were undisputed2 MIN READ↗
Karnataka High Court
Six Adult Children Retain ₹14.93 Lakh Accident Award As Karnataka HC Rejects Insurer’s Dependency Challenge, Removes 9% Default Interest Condition
The claimants, four daughters and two sons of the deceased, sought compensation after their father died in a collision between his motorcycle and a tractor insured by the appellant.2 MIN READ↗
Karnataka High Court
Despite Bus’s Expired Permit, Insurer Must Pay Compensation to Pedestrian’s Family, Then Recover From Owner: Karnataka HC
On 22 August 2015, Ramanji @ Ramanjappa was struck by a bus while walking beside the Kolar–Bangarpet road. He died the following day from his injuries.2 MIN READ↗
Karnataka High Court
Contractor’s Crash Compensation Cut To ₹2.76 Lakh As Karnataka HC Finds Backbone-Fracture Link And Neuro-Disability Unproven
The claimant sought compensation under Section 166 of the Motor Vehicles Act, 1988, alleging that a car hit him while he was standing beside his motorcycle on 20 October 2013.2 MIN READ↗
Karnataka High Court
Truck Owner Admitted Dead Son Rode As Loader; Karnataka HC Upholds Insurer’s Liability For ₹3.52 Lakh Compensation Award
Manjunath @ Madhu died from injuries sustained in a road accident while travelling in lorry No. KA-46-450.2 MIN READ↗
Karnataka High Court
Karnataka HC Dismisses Coolie’s Injury Claim After Unexplained Clash Between His Trailer-Collision Account And “Fall From Tractor” Records
The claimant sought compensation under Section 166 of the Motor Vehicles Act, 1988, alleging that a tractor-trailer reversed into him while he was standing behind it after travelling with the vehicle to unload areca nut.2 MIN READ↗
Karnataka High Court
Widow’s Life-Insurance Claim Stands After Insurer’s Own Pre-Policy HIV Test Was Negative: Karnataka HC
The complainant’s husband applied for life insurance in February 2006 and underwent medical examinations arranged by the insurer.2 MIN READ↗
Karnataka High Court
Karnataka HC Raises Compensation To ₹51.67 Lakh For Farmer With Above-Knee Amputation; Crane Owner Liable After Driver Had No Licence
Prakash was injured in a road accident on 29 December 2022 involving a crane owned by Khilari Infrastructure Pvt. Ltd. He sustained an above-knee amputation of his right leg.2 MIN READ↗
Karnataka High Court
Karnataka HC Upholds ₹10.73 Lakh Award To Lorry Cleaner Despite Alcohol Finding, As Insurer Couldn’t Prove He Was Driving
B. Suresh claimed compensation under Section 166 of the Motor Vehicles Act, 1988, for injuries sustained when a lorry in which he was travelling as a cleaner toppled on 12 December 2012.2 MIN READ↗
Karnataka High Court
Karnataka HC Cuts Injured Contractor’s Award to Rs 2.76 Lakh, Finding the Spine-Injury Link and Psychoneurological Disability Unproved
On 20 October 2013, Jagadeesha was injured when a Maruti car allegedly struck him while he was standing beside his motorcycle.2 MIN READ↗
Gujarat High Court
Family Of Graphic Artist Killed In Crash Wins Rs 17.43 Lakh More As Gujarat HC Counts His Allowances As Income
On 23 November 2013, a collision between a motorcycle and a truck killed the motorcycle rider, aged 26, who worked as a graphic artist.2 MIN READ↗
Gauhati High Court
Two Forest Workers Killed Trying to Stop Truck: Gauhati HC Upholds Compensation, Rejecting Insurer’s Unsupported Contributory-Negligence Claim
The two appeals challenged a common Motor Accident Claims Tribunal judgment and award in claims arising from the deaths of two Forest Department employees, Jahedul Islam and Jyotish Das.2 MIN READ↗
Gauhati High Court
Gauhati HC Raises Widow And Children’s Crash-Death Award Interest To 9% From Filing, Rejects DA-Based Income Increase
The appellants, the widow and children of Ranjit Kumar Chanda, sought enhancement of compensation awarded by the Motor Accident Claims Tribunal, Kamrup (M), for his death in a road accident on 22 November 2010.2 MIN READ↗
Gujarat High Court
Gujarat HC Raises Compensation For Tanker-Killed Pedestrian’s Family To Rs 18 Lakh, Disregarding Tax Return Filed After His Death
The deceased, a 47-year-old pedestrian engaged in the transport business, died after being run over by a tanker on 24 April 2008.2 MIN READ↗
Madhya Pradesh High Court
MP HC Raises Injured Halwai’s Compensation To ₹1.57 Lakh, Assessing 14% Earning-Capacity Loss From 28% Disability
The appellant sought enhancement of compensation awarded by the 2nd AMACT, Mandla, for injuries sustained in a road accident on 6 January 2007.2 MIN READ↗
Gujarat High Court
Gujarat HC Raises Moped Rider’s Widow’s Death Compensation By ₹6.58 Lakh, Injury Award To ₹1.5 Lakh, Holds Jeep Driver Solely At Fault
On 19 July 2009, a collision between a moped and a jeep killed the moped rider, a 26-year-old Railway employee, and seriously injured his wife, who was riding pillion.2 MIN READ↗
Gujarat High Court
Bank Employee’s Parents’ Award Rises To ₹70 Lakh As Gujarat HC Says Employer-Paid Policy Proceeds Can’t Cut Compensation Without Employee Contribution
A 27-year-old bank employee died after a collision between the two-wheeler he was riding and a car on 20 November 2021.2 MIN READ↗
Delhi High Court
Delhi HC Raises Injured Stage Artist’s Compensation To Rs 22.66 Lakh, Assessing 25% Functional Disability For 16% Right-Leg Impairment
On 15 December 2011, Natraj Hasrat was injured while travelling as a pillion rider on a scooty that was struck by the offending vehicle near T-point, Rithala.2 MIN READ↗
Karnataka High Court
Injured Woman’s ₹1.94 Lakh Award Stands As Karnataka HC Rejects Insurer’s Challenge Over 4½-Year Claim Delay
The claimant sustained injuries in a road accident on 25 September 2006. She lodged a police complaint on 7 March 2007, following which an FIR was registered. She filed a claim petition on 18 March 2011, and the Tribu...2 MIN READ↗
Delhi High Court
Comatose Accident Victim’s Compensation Raised To ₹4.26 Crore As Delhi HC Accounts For Lifelong Medical, Nursing And Attendant Care
Bharat Ghai, aged 39, suffered grievous injuries in a road accident on 11 February 2022 and remained in a comatose state, with 100% permanent physical impairment and no likelihood of improvement.3 MIN READ↗
Delhi High Court
Delhi HC Cuts Compensation To Rs 21.71 Lakh For Homemaker Killed As Bus Moved While She Alighted
On 2 September 2012, Rajani died after falling from an RTV bus when its driver moved the vehicle as she was alighting.2 MIN READ↗
Karnataka High Court
Sugarcane Loader Killed Between Trailers: Karnataka HC Keeps Insurer Liable, Revises Family’s Compensation To ₹19.53 Lakh
On 27 February 2014, Halappa Sannalaxman Naikwadi was fatally injured after being caught between two trailers attached to a tractor while proceeding near Kankanwadi-Katakbhavi Road.2 MIN READ↗
Delhi High Court
Delhi HC Raises Compensation To Rs 4.05 Crore For 21-Year-Old Left In Vegetative State, Including Lifetime Care Costs
On 30 January 2024, Parth Sareen, then aged 21, was injured in a collision between the Honda City in which he was travelling and an insured Mahindra Bolero.3 MIN READ↗
Delhi High Court
Cyclist Hit By Mini-Bus Gets ₹10.28 Lakh As Delhi HC Holds Insurer Liable Despite Pre-Crash Cancellation After Cheque Bounced, Allows Recovery From Owner And Driver
Sanjay was injured when a mini-bus struck his bicycle on 10 October 2014. The insurer had issued an insurance policy for the vehicle, effective from 19 January 2014, but the cheque for the premium was dishonoured on 1...3 MIN READ↗
Odisha High Court
Accident Claimant Gets 6% Interest From Claim Filing Date After Award Was Paid Without Interest: Orissa HC
The Motor Accident Claims Tribunal awarded the claimant ₹1,88,266, directing the insurer to pay within two months and providing for 7% default interest from the date of judgment if payment was delayed.2 MIN READ↗
Jharkhand High Court
Insurer Fails To Prove Deceased Was Gratuitous Passenger; Jharkhand HC Raises Dependent Brother’s Compensation To ₹4.98 Lakh
On 24 September 2002, the deceased was struck and fatally injured by a tractor and trailer while walking along the road.2 MIN READ↗
Punjab and Haryana High Court
Auto Parts Maker Loses ₹28.33 Lakh Fire Claim After Stock Moved To Undeclared Warehouse Without Insurer Notice; P&H HC Upholds Denial
Gabriel India Ltd. held a Fire Floater Policy covering finished-goods stock at locations specified in the policy schedule.3 MIN READ↗
Gujarat High Court
Gujarat HC Raises Compensation For 17-Year-Old Killed In 2015 Crash To Rs 13.02 Lakh, Using Rs 7,644 Monthly Minimum Wage
The claimants appealed under Section 173 of the Motor Vehicles Act, 1988 against the Tribunal’s award in a fatal motor-accident claim.2 MIN READ↗No articles match these filters.