THEO PARSONS Vs. YANKAPPA AND OTHERS

JUDGEMENT

(1.) THIS appeal is disposed of with consent of both parties.

(2.) THE appellant -claimant is aggrieved by the quantum of compensation granted in MVC No. 1175 of 1988 by the MACT, Dharwad, in respect of the injuries he sustained in the accident when he was travelling in the KSRTC bus bearing No. CAF 3544 plying from Bangalore to Kolhapur. The bus dashed against a truck bearing No. MTQ 4761 resulting in the injuries.

(3.) THE injuries sustained by him is evidenced by Ex.P4. It shows that he has sustained a fracture of humerous of shaft (left). Ex.P4 also shows that close manipulation was done and 'V' slab was applied. It is further disclosed that he has been discharged at his own request. He was hospitalised from 19.11.1988 to 8.12.1988 as per Ex.P 9. The Court below granted Rs. 15,000.00 for injuries and Rs. 30,000.00 for medical expenses and for treatment of the injuries, finding that there is no proof of loss of income, Rs. 1,500.00 as taxi charges, Rs. 1,500.00 to examine the Doctor on commission and in total Rs. 48,000.00.