REHAMAN, S/O HUSSAIN SAB Vs. SRI CHANNEGOWDA, S/O MALLEGOWDA AND BRANCH MANAGER, UNITED INDIA INSURANCE COMPANY LTD.

JUDGEMENT

(1.) SRI . Hegde Mulkund is directed to take notice for R -2. Notice to R -1 is dispensed with.

(2.) THIS appeal is by the claimant seeking for enhancement of compensation as against the award, passed by the Addl. MACT. Sakleshpur in MVC No.118/2007 on 19.3.2010.

(3.) CLAIMANT is said to have lost three incisors and also sustained incised wound of about 6x1x1 cm. over the left leg and also a cut lacerated wound on the left upper eyelid. The claimant has been awarded compensation on the following heads: 1. Pain and agony Rs. 10,000/ - 2. Reasonable Medical expense Rs. 4,000/ - 3. Future Medical expense Rs. 16,000/ - 4. Loss of income during the Period of treatment Rs. 3,000/ -