S SRINIVAS Vs. PALAGANI GANGADHARA RAO

JUDGEMENT

(1.) Being dissatisfied with the quantum of compensation awarded in MVC No. 5233 of 2002, on the file of Judge, Court of Small Causes and Motor Accident Claims Tribunal, Bangalore, in terms of the judgment and award dated 3-2-2005 passed in the said case, the claimant has presented this appeal.

(2.) According to the case of the claimant-appellant he sustained type-III Compound fracture of right humerus with neuro vascular injury, in a motor accident that occurred on 15-7-2002 near New Noor Hotel, Chandragiri Cross, at Tirupathi, Andhrapradesh, involving the bus in which he was travelling and a lorry bearing Regn. No. AP-27 V-1139, which ultimately led to amputation of the right tipper arm above elbow at shoulder joint level. He was treated in different hospital for 65 days, and he underwent surgery at St. Johns Hospital, Bangalore and that he was a carpenter by profession and on account of the amputation he could not continue his avocation.

(3.) The insurer of the lorry involved in the accident contested the claim petition.