SHIVANGOUDA BASANGOUDA Vs. MUTTAYYA PANAYYA

JUDGEMENT

(1.) THIS appeal by the claimant injured is directed against (he judgment and award dated 1-2-1980, passed by the Motor Accidenti Claims Tribunal, Dharwad, in M.V.C. No. 196/1978 on its file, awarding compensation of Rs. 11,000 to him. As a result of the accident that occurred on 14-5-1978 in Hanagal, at about 2 p m , the claimant sustained fracture of ihe shoulder bone mandible in addition to other injuries of minor nature. After he was treated in the hospital for a month, his mandible was set right by operating on hint and fix ng the wire to the jaw. Even after the said treatment claimant is now left with disfigurement of face and he complains that he cannot chew hard substance as before. It is also found by the Tribunal that the pinna of his left ear is disfigured being cut off. The Tribunal no doubt has awarded compensation of Rs 10,000 as general damages i e , Rs.5,000 towards pain and suffering and another Rs.5,000 towards injury. But it has not taken into consideration the disability and disfigurement of the face. For that we deem it just and proper to add another Rs 5,000. We affirm Rs. 1,000 awarded by the Tribunal towards special damages. In all, therefore, the claimant is entitled to Rs. 16,000 instead of Rs. 11,000 awarded by the Tribunal. In the result the appeal is partly allowed. The Insurance company shall pay claimant the compensation of Rs. 16,000 together with interest at six per cent per annum from the date of application till payment as also costs before the Tribunal. In the view we have taken the cross-objections filed by the owner of the vehicle are dismissed. No costs in this appeal and cross objections before this Court.