NAGANNA Vs. HENJARAPPA

JUDGEMENT

(1.) THIS appeal is by the claimant, seeking enhancement of compensation as against the award passed by the II Addl. District & Sessions Judge and MACT, Tumkur in MVC No.797/2010.

(2.) ACCORDING to the claimant, he has sustained injuries in the accident occurred on 25.4.2010 near Badenahalli gate while going on the left side of the road, wherein a rider of the motor cycle bearing No.KA06 Y 2163 dashed against him, due to which he sustained compound fracture of both the bones of left leg and also injuries all over the body. He was treated at Sira government hospital and thereafter at Sarvodaya Hospital, Bangalore where he was inpatient for 9 days. He has spent nearly Rs.1,50,000/- towards medical expenses. He was an agricultural coolie and earning Rs.6,000/- per month. The Tribunal has awarded a total compensation of Rs.1,49,300/- on the following heads:

(3.) APPEAL is allowed in part.