GOVINDARAJU, S/O THIMMAIAH Vs. THE ORIENTAL INSURANCE COMPANY LTD., BRANCH OFFICE 1ST FLOOR, T.G.M.C. BUILDING, J.C. ROAD, TUMKUR TOWN. REP. BY ITS BRANCH MANAGER AND SRI. NAGARAJU N.G., S/O GAVIYAPPA @ GAVIYANNA

JUDGEMENT

(1.) CLAIMANT in MVC No. 94/2009 on the file of MACT, Tumkur, has come up in this appeal seeking enhancement of compensation awarded in the said proceedings by Judgment dated 06.06.2011.

(2.) THE case of the Appellant is that he was standing on the extreme end on the left side of the road, near Naruganahalli -Honnudike Hand Post, Naruganahalli Village, opposite Vijayakumar Farm. At that time the rider of TVS Victor Motor Bike bearing No. KA -06/X -1915 came in a rash and negligent manner and dashed against the claimant and another person standing along with him. In the said accident, Appellant, suffered injuries to his face resulting in bleeding injury and also fracture of left clavicle and contusion head injury with central oedema and other abrasion injuries. It is also his case that at the relevant point of time, he was aged about 18 years, and was working as a mason.

(3.) HEARD the counsel for Appellant Perused the judgment impugned and on going through the finding of the Tribunal, this Court is of the opinion that the compensation awarded by the Tribunal taking the income of the claimant at Rs. 3,000/ - when there is no evidence regarding the employment and as well as the income is just and proper and the compensation, which is awarded under various heads appears to be just and reasonable, which does not call for interference in this appeal.