B.S. TIWARI S/O LATE LAKSHMI PRASAD TIWARI Vs. MARUTHI INSURANCE TIE UP WITH NATIONAL INSURANCE CO. LTD. BY ITS DIVISIONAL MANAGER AND SRI CHANDRASHEKAR S/O CHIRAPPA NAIDU

JUDGEMENT

(1.) CLAIMANT in MVC 2078/2005 on the file of MACT, Bangalore (SCCH -16), is the Appellant in this appeal.

(2.) FACTS necessary for consideration of the appeal are as under; It is the case of the claimant that on 26.08.2004 at about 8.30 p.m. he was moving on the bicycle. When he was near Hoodi Farm road, the driver of the Maruthi vehicle bearing registration No. KA -03 -A -8860 has driven the Maruthi van rashly, negligently, dashed against the Petitioner. It resulted in accident, Petitioner was shifted to St, Johns hospital. Before the accident he was working as security guard at M/s. Harsha Wheel Movers Limited and was paid Rs. 3.800/ - p.m. So pray for a compensation of Rs. 20,00,000/ - for the pain, suffering and agony, including the damage to the bicycle.

(3.) AFTER framing of the issues PW -1 to 4 are examined Ex.P1 to P4 are marked. Learned member of the Tribunal has awarded Rs. 7,70,000/ -. The break up of the figures are as follows: Towards pain & agony Rs. 1,00.000.00 Towards medical expenses Nourishment, conveyance & Attendant charges Rs. 1, 10.000.00 Towards loss of income during Treatment period. Towards future Loss of income or future loss of Earning capacity. Towards future Loss of amenities in life. Rs. 5,35,000.00 Towards future medical Expenses Rs. 25.000.00 TotalRs. 7,70,000.00