MALLAPPA Vs. YAMANAYYA

JUDGEMENT

(1.) THE claimantappellant being aggrieved by the inadequacy of compensation granted to him in m. V. C. No. 174 of 1997 by the Motor accidents Claims Tribunal No. VII, Bijapur, has preferred this appeal.

(2.) THE appellant was travelling in a maxicab on 12. 9. 1996. Due to the rash and negligent driving of the driver of the vehicle insured with the respondent No. 2 the appellant-claimant suffered serious injuries. The appellant was shifted to the government Hospital, Kustagi and thereafter shifted to K. M. C. Hospital, Hubli for better treatment. The appellant was an patient for 21/2 months and had undergone treatment. The appellant claimed to be a driver earning about Rs. 2,500 per month and sought for compensation under different heads to the extent of Rs. 2,20,000.

(3.) THE Tribunal awarded Rs. 15,000 for pain and suffering, Rs. 5,000 was awarded towards medical expenses, loss of amenities was determined at Rs. 10,000 and rs. 5,000 was awarded towards loss of earnings during the period when the appellant was confined to bed; in all a total compensation of Rs. 35,000 was awarded.