SUBRAMANI Vs. SRI. DHARANI S/O. SAMPATHACHAHY

JUDGEMENT

(1.) THIS appeal in by the claimant seeking enhancement of compensation as against the award passed by the XXII Additional Small Causes Judge and Member MACT, Bangalore in MVC NO. 7065/2009 dated 26.11.2010.

(2.) CLAIMANT has sustained injuries in the accident occurred on 28.11.2008 at about 07.30 a.m., near By (sic) village due to the rash and negligent driving of the driver of the Autorickshaw bearing No. KA 08 -2224. The Tribunal has awarded a compensation of Rs. , 1,93,000/ - on the following heads: <FRM>JUDGEMENT_2699_TLKAR0_2011.htm</FRM>

(3.) CLAIMANT has sustained grievous injuries i.e. fracture of right lemur and also fracture of third finger, and the claimant was treated with ORIF with plates and screws The claiment would be entitled for another sum of Rs. 15,000/ -towards the head 'loss of amenities and enjoyment in life', another sum of Rs. 10,000/ - towards 'incidental expenses' another sum of Rs. 5,000/ - towards 'pain and suffering'.