PARVEEZ AHAMED ALIAS ZAHIR Vs. BRANCH MANAGER

JUDGEMENT

(1.) THIS appeal is by the Claimant for enhancement of compensation awarded by the Tribunal.

(2.) ON 11-2-2010 when the Appellant-claimant and his friends were proceeding on road, the motorcycle bearing No.KA 13 R 7438 came in a rash and negligent manner and dashed against the appellant., on account of which appellant sustained injuries, for which he took treatment. In the claim petition filed by him, the Tribunal awarded compensation of Rs.1,35,000/- under various heads. Being not satisfied with the same, the present appeal is filed for enhancement.

(3.) TAKING into consideration the nature of injuries sustained by the claimant,; his avocation and treatment taken, the claimant is awarded another Rs.18,000/- under the head pain and suffering, Rs.10,000/- towards medical expenses, Rs.10,000/- towards diet,; conveyance and attendant charges, Rs.12,000/- towards loss of amenities, Rs.15,000/0 towards loss of earning during laid-up period and a sum of Rs.80,000/- towards future loss of earning. Thus, in all the claimant is entitled to Rs.1,45,000/- with 6% interest in addition to the compensation awarded by the Tribunal.