KARTHIK, SON OF CHANNAPPA R/BY HIS MOTHER/GUARDIAN AND NEXT FRIEND S. HEMA Vs. K. VIJAYA KUMAR S/O. K. KRISHNA AND THE BRANCH MANAGER NATIONAL INSURANCE COMPANY LTD.

JUDGEMENT

(1.) THOUGH this matter is listed for admission, with consent of learned Counsels for respective parties as records have also been received, it is taken up for final disposal.

(2.) THIS is claimant's appeal seeking for enhancement of compensation in respect of the injuries which he has sustained in a motor accident.

(3.) THE brief facts of the case are: The Petitioner/claimant is aged about 8 years, student by profession. He was hale and healthy as on the date of the accident. On 19.2.2007 at about 10 a.m. the Petitioner was traveling in the bus bearing No. KA20/1519. When the said bus came near Honaganahalli village situated on Mandya -Koppa road, on account of rash and negligent driving by the driver of the bus at a high speed in a rash and negligent manner he lost control and dashed against a goods Auto -rickshaw bearing No. KA11 5386 due to which he sustained injuries. Thereafter, he was taken to the hospital by his parents where he was got treated by spending huge money. Despite the same, he is not completely cured of his injuries, due to which he is unable to prosecutes his studies effectively. Hence, on all these grounds, the Petitioner filed his claim petition Under Section 166 of the M.V. Act claiming compensation in a sum of Rs. 3,10,000/ - against the Respondents.