MADAIAH Vs. LAKSHMAIAH

JUDGEMENT

(1.) THIS appeal is by the claimant seeking enhancement of the compensation being not satisfied with the compensation awarded by the Motor Accidents Claims Tribunal, Bangalore (herein after called "Tribunal" for short) in MVC No. 5131/02.

(2.) THE admitted facts are that on 13.09.2002 while the claimant was travelling in Tata Sumo vehicle, sustained fracture of right clavicle, sutured wound over right eye brow, deep abrasion over right side of chest, multiple abrasion over both legs on account of the Tata Sumo dashing against the road side tree due to rash and negligent driving by its driver. He was aged about 27 years. He was working as a driver getting an income of Rs.5,500/-. THE Tribunal has awarded total compensation of Rs.42,100/-. Being not satisfied with the same, the present appeal is filed.