Karnataka High Court
LEGAL SUBJECT
Transport, Maritime, and Aviation Law
Judgment analyses where this is the main or secondary subject.Latest analyses
30 ARTICLES
Karnataka High Court
Karnataka HC Raises Farmer’s Family’s Compensation To ₹25 Lakh After Bullock-Cart Crash, Citing His Work On 11 Acres of Land
The deceased, an agricultural landowner, died when a mini goods vehicle struck his bullock cart while he was travelling to carry out agricultural work.2 MIN READ↗
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
Passenger Hurt In NWKRTC Bus Crash Keeps ₹1.01 Lakh Award; Karnataka HC Cuts Interest From 8% To 6%
On 22 November 2017, the respondent was travelling in an NWKRTC bus when it collided with a tractor-trailer. He sustained injuries and received treatment, including an eight-day admission; he claimed compensation for...2 MIN READ↗
Karnataka High Court
Karnataka HC Adds ₹5,000 Each To Awards For Four Passengers Hurt In KSRTC-Lorry Crash
On 14 April 2016, the appellants were travelling as passengers in a KSRTC bus when it collided with a lorry near Havambhavi check post, Ballari.1 MIN READ↗
Karnataka High Court
Karnataka HC Raises Compensation To ₹4.29 Lakh For Widow Of 75-Year-Old Killed In KSRTC Bus Crash
On 10 February 2018, a KSRTC bus allegedly driven rashly and negligently collided with a motorcycle, causing the death of 75-year-old V. Koteshwara Rao.2 MIN READ↗
Karnataka High Court
Karnataka HC Raises Compensation To ₹43.05 Lakh For Driver Who Lost Both Legs Below The Knees In Crash
On 1 September 2020, the appellant was driving a Tata Ace when it collided with a JCB near Talur Railway Gate.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
Karnataka HC Upholds ₹55,940 Accident Compensation Award, Rejecting Car Owner’s Bid Over Unproved Repair Bills
The appellant’s car was damaged in a collision with the respondents’ car on 12 February 2015. He claimed ₹1,60,876 towards repairs, while ₹80,000 had already been paid by Oriental Insurance Company.1 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
Amputee Farmer’s Accident Compensation Raised To ₹51.67 Lakh As Karnataka HC Upholds Crane Owner’s Liability For Unlicensed Driver
On 29 December 2022, Prakash sustained injuries, including an above-knee amputation of his right leg, in an accident involving a crane owned by Khilari Infrastructure Pvt. Ltd.2 MIN READ↗
Karnataka High Court
Parents’ Appeal For Higher Compensation After Son’s Death Dismissed Over Unexplained 2,776-Day Delay: Karnataka HC
The appellants challenged the MACT award dated 2 January 2017 in MVC No. 417/2015, which awarded ₹1,38,000 for the death of appellant No. 1’s son in a road accident.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
Karnataka HC Raises 56-Year-Old Woman’s Compensation To ₹4.85 Lakh After KSRTC Bus Accident, Citing 10% Neurological Disability
The claimant sustained head injuries in a road traffic accident on 7 January 2024 involving a KSRTC bus.2 MIN READ↗
Karnataka High Court
Karnataka HC Raises Motorcycle-Hit Pedestrian’s Compensation To Rs 3.95 Lakh, Including 3 Months’ Lost Earnings
The appellant-claimant was injured when a motorcycle struck him while he was walking beside National Highway No. 66 on 21 February 2023.2 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 Raises Injured Contractor’s Compensation To ₹19.66 Lakh, Citing Persistent Brain-Fluid Leak Through Nose
The claimant, a contractor, sustained serious head injuries in a 9 October 2009 motorcycle accident.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
Motorcyclist’s Heirs Win ₹8.26 Lakh More As Gujarat HC Pins Crash Solely On Activa Rider, Citing Road Scratches Showing Both Vehicles Moving
On 24 May 2015, a collision between a motorcycle and a Honda Activa resulted in the motorcycle rider’s death. His legal heirs brought a claim petition. The Tribunal found both riders negligent, apportioning negligence...2 MIN READ↗
Gujarat High Court
After 76-Day Hospitalisation And 53% Disability, Gujarat HC Adds Rs 2.04 Lakh To Injured Pillion Rider’s Compensation
On 30 July 2009, the appellant was injured while riding as a pillion passenger in a motorcycle–truck collision. She sustained multiple fractures and suffered 53% permanent disability; the Tribunal assessed compensatio...1 MIN READ↗
Rajasthan High Court
Rajasthan HC Quashes ₹165.67-Crore Demands Against Hero MotoCorp, Says Valid Trade Certificates Mean No Temporary Registration Fee On Dealer Shipments
Hero Motocorp, a motor-vehicle manufacturer with a plant in Rajasthan, challenged demands for temporary-registration fees relating to vehicles sent from its factory to dealers for resale.3 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↗
Karnataka High Court
Karnataka HC Raises Crash-Death Compensation For Widow And Two Adult Sons From ₹9.9 Lakh To ₹22.65 Lakh, Applying 25% For Future Prospects
The appellants, the deceased Puttalingaiah’s wife and two sons, sought compensation for his death in a road accident involving an Eicher Canter on 24 February 2021.1 MIN READ↗
Rajasthan High Court
Rajasthan HC Quashes Hero MotoCorp’s ₹165-Crore Fee Demands, Says Valid Trade Certificates Remove Need For Temporary Registration On Dealer Shipments
Hero Motocorp, a motor-vehicle manufacturer with a plant in Rajasthan, challenged demands for temporary-registration fees relating to vehicles sent to dealers for resale.3 MIN READ↗
Odisha High Court
Orissa HC Raises Injured TV Scriptwriter’s Compensation To ₹21.09 Lakh, Assessing 25% Functional Disability Against 60% Locomotor Impairment
The claimant appealed under Section 173(1) of the Motor Vehicles Act, 1988, against the Tribunal’s award of ₹7,30,000 with interest for injuries sustained in a motor accident.2 MIN READ↗
Karnataka High Court
Karnataka HC Rejects Parents’ Claim That Claimant Was Not Deceased’s Husband, Raises Fatal-Crash Award To ₹23.77 Lakh
On 21 December 2017, Sushmitha K.N. was killed when a lorry struck her scooter and ran over her shoulder.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↗
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
Married Daughter Living Separately Found Partly Dependent, Delhi HC Raises Crash Compensation For Father And Sister’s Deaths
Savita claimed compensation for the deaths of her unmarried sister, Meenu, and father, Chamanlal, who died in the same motor-vehicle accident on 31 August 2015.3 MIN READ↗No articles match these filters.