HANUMANTHA RAO Vs. ROYAL SUNDARAM ALLIANCE

JUDGEMENT

(1.) The learned counsel for the appellant-injured claimant and the learned counsel for the first respondent- insurer are heard, and the appeal is taken up for final disposal with the consent of the learned counsel.

(2.) The appellant's claim petition in MVC No.1895/2012 on the file of the Motor Accident Claims Tribunal, XX Additional Small Causes Judge, Bengaluru, (for short, 'the Tribunal') is partly allowed by the impugned Judgment and Award dated 19.09.2013 awarding total sum of Rs.2,36,200/- under the following heads:

(3.) The learned counsel for the parties submit that there is no dispute about the road accident or the injuries to the appellant-claimant in such road accident or the insurer's liability to pay just and reasonable compensation. But the learned counsel for the appellant argues that the Tribunal should have awarded a higher compensation towards 'loss of future income due to disability', 'pain and suffering' and 'future medical expenses' and canvasses as follows: