MAHADEVAPPA S/O. SRI R. BASAPPA Vs. THE DIVISIONAL MANAGER UNITED INDIA INSURANCE COMPANY LTD., D.O. NO. 11. NO. 198, MANJUNATHA COMPLEX, 2ND FLOOR, CMH ROAD, INDIRANAGAR, BANGALORE - 560038 AND SRI. MURALI MOHAN C

JUDGEMENT

(1.) THE claimant in MVC No. 7719/2005 on the file of the III Additional Judge, Court of Small Causes, Member, MACT, Bangalore, has come up in this appeal for enhancement of compensation.

(2.) BRIEF facts leading to this appeal are as under: The claimant met with an accident on 20.10.2005 at about 3.30 p.m. at Varthur Main Road, near Airport Police Station Cross Road, Bangalore, due to rash and negligent driving of the rider of the motorcycle bearing No. KA -03 -ER -8810 while claimant was travelling on scooter bearing No. KA -03 -EE -4685 and sustained fracture of right clavicle, diffuse axonal injury, right multiple rib fracture.

(3.) IN the claim petition, claimant adduced oral and documentary evidence in support of his claim. On appreciation of pleadings and evidence on record, the Tribunal accepted the accident and injury suffered by the claimant. Accordingly, compensation was awarded in a sum of Rs. 10,000/ - towards pain and agony, Rs. 20,000/ - towards medical expenses, conveyance, nourishment and other charges, Rs. 10,000/ - towards loss of amenities and enjoyment of life and Rs. 15,000/ towards future treatment and loss of income during the treatment period. Being aggrieved by the quantum of compensation awarded the claimant has come up in this appeal seeking enhancement of the same.