JAIPRAKASH Vs. THE DIRECTOR M/S. INFANT TRAVELS PVT. LTD. NO. 5. SUBEDAR GARDEN KRISHNA TEMPLE ROAD, INDIRANAGAR, BANGALORE-38 AND ICICI LOMBARD GENERAL INSURANCE COMPANY LTD. NO. 89. S V R COMPLEX, HOSUR MAIN ROAD, MADIVALA, BANGALORE-68 REP BY

JUDGEMENT

(1.) THIS appeal is by the claimant seeking enhancement of compensation as against the award passed by the Addl. Small Causes Judge and MACT, Bangalore in M.V.C.No. 8005/2008.

(2.) THE claimant has sustained accidental injuries on 17.9.2008 due to the negligence of the driver of the tempo bearing No KA 03 D 4008 near Jayamahal road, Bangalore. The Tribunal, after enquiry, has awarded a total compensation of Rs. 1,80.500/ - on the following heads: <FRM>JUDGEMENT_2331_TLKAR0_2011.html</FRM>

(3.) CLAIMANT is said to have sustained fracture of both the bones of left leg and suffered disability of 16% to the whole body. He is said to be a Proprietor, running a shop and earning Rs. 15,000/ - per month.