S N SRINIVAS Vs. RAVEESH KUMAR M

JUDGEMENT

(1.) THIS appeal is by the claimant, seeking enhancement of compensation, as against the award passed by the Prl. Senior Civil Judge & CJM, Ramanagaram in MVC No.419/2009.

(2.) CLAIMANT has sustained injuries in the accident occurred on 1.5.2009 while he was proceeding in a maruti car bearing No.KA02 N 7028 on Ramnagar-Magadi road near Gollaradoddi, wherein a private bus bearing No.KA05 AF 6699 driven by its driver came in a rash and negligent manner and dashed against the car. He was first admitted to the hospital at Ramanagaram and thereafter, to B.M.Hospital, Mysore. He has undergone surgery and spent around Rs.2,50,000/- towards medical expenses. He was working as a Supervisor in Ashraya Hotel and was earning Rs.7,500/- per month. Due to the accident, he has lost his job and is unable to work. The tribunal, after enquiry, having held that accident was due to the negligence on the part of the driver of the bus, has awarded a total compensation of Rs.2,86,000/- on the following heads:-

(3.) APPEAL is allowed in part.