PRASHANTHA Vs. UNITED INDIA INSURANCE CO. LTD.,

JUDGEMENT

(1.) This appeal is filed by the claimant/appellant challenging the judgment and award dated 07.10.2009 passed in M.V.C.No.5235/2008, on the file of Motor Accident Claims Tribunal, Bengaluru (SCCH No.6), questioning the quantum of compensation.

(2.) The parties are referred to as per their original ranking before the Tribunal in order to avoid the confusion and for the convenience of the Court.

(3.) The factual matrix of the case is that on 17.05.2008 at about 12:30 p.m, when the claimant was proceeding on his two wheeler, at that time, the offending vehicle came in a rash and negligent manner and dashed against him. As a result, he fell down and sustained grievous injuries. After the accident, he took treatment in Chinmaya Mission Hospital and he had spent an amount of Rs.50,000/- towards medication and he was drawing a salary of Rs.22,000/- per month as a Meter Reader in the KEB. Hence, he claims compensation of Rs.15 Lakhs.