BENSON GEORGE Vs. RELIANCE GENERAL INS. CO. LTD

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order dtd. 28/9/2020 passed by the High Court of Karnataka at Bengaluru in M.F.A. No.3183 of 2018 (MV), the original claimant has preferred the present appeal with the prayer to enhance the amount of compensation.

(2.) In a vehicular accident which occurred on 1/1/2013 the claimant sustained grievous brain injuries. He underwent brain surgery. Though he was discharged from the Hospital, he remained in coma even till the claim petition was filed. At the relevant time the claimant was working as a Process Supervisor in Deutsche Bank and earning Rs.4,59,425.00 per annum. That at the time of accident he was aged 29 years. That the claimant through his next friend i.e. his mother filed a claim petition before the Motor Accident Claims Tribunal. That the Learned Tribunal awarded Rs.94,37,300.00 on the different heads as under: <FRM>JUDGEMENT_132_LAWS(SC)2_2022_1.html</FRM> The learned Tribunal awarded interest at the rate of 9% per annum from the date of petition till realization.

(3.) Learned counsel appearing on behalf of the claimant has vehemently submitted that in the facts and circumstances of the case the High Court has committed a grave error in awarding Rs.2,00,000.00 only under the head pain and suffering and Rs.1,00,000.00 only under the head of loss of future amenities and happiness.