R.G.SIDDARAMAIAH Vs. P.S.SEETARAMU

JUDGEMENT

(1.) This is a Claimant's appeal. The appellant being not satisfied with the award passed by the MACT, Tumkur, in MVC No. 557/2003 date 17.1.2008 has preferred this appeal.

(2.) In a road traffic accident occurred on 1.6.2003 at about 7.30 p.m. on N.H. No. 206, near kondli cross between Gubbi and Tiptur on account of the headon collission between the claimant's motor cycle bearing Regn. No. KA.06.C.9780 and the bus bearing Regn. No. KA-6-C-6789, the appellant/claimant sustained grievous injuries. As a result of which he lost three teeth and sustained other major injuries. He was shifted to Sanjay Gandhi Hospital, Bangalore and then to St. John's Medical College Hospital, Bangalore. He was there as an inpatient from 3.6.2003 to 19.6.2003 and again from 24.6.2003 to 4.7.2003. Again he was admitted to Sridevi Nursing Home, Tumkur on 30.7.2003 and he was discharged on 7.8.2003. According to the claimant, he is an agriculturist and he was also doing business in purchasing and selling the coconuts. On account of the injury sustained in the accident, he is suffering from Paraplegia. The Tribunal has awarded a sum of Rs. 25,000 under the head, pain and suffering, Rs. 8,64,000 towards future loss of income, Rs. 64,000 towards medical expenses and Rs. 10,000 towards conveyance. Thus in all Rs. 9,63,000 has been awarded. Being not satisfied with the same, the present appeal is filed for enhancement.

(3.) The appellant has filed application by producing the documents to show that even after the disposal of the appeal he is under treatment and the Tribunal has not considered the future medical expenditure and has also not considered the loss of amenities in life and the compensation awarded under the head, pain and suffering and other heads are on lower side. Therefore, the parents appeal is filed.