RAJASHEKHAR S/O BASANAGOUDA HIPPARAGI Vs. G RAVIKUMAR, MAJOR S/O GOVINDRAO; NATIONAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) This is claimant's appeal seeking for enhancement of compensation in respect of the injuries, which he sustained in a motor vehicle accident.

(2.) For the sake of convenience, the parties in this appeal would be referred to by their rankings as they are arrayed in the claim petition before the Tribunal.

(3.) It is the case of the claimant that he was aged about 43 years, a Civi l Engineer by occupation, earning more than Rs.5,000.00 per month. On the date of the accident, the petitioner was waiting to take a bus at Mummigatti in order to proceed to his place Garag after completing his work. At that point of time, the motor vehicle bearing registration No. KA - 25/U-3456 ridden by the first respondent at a high speed in a rash and negl igent manner came and dashed against this petitioner. On account of the impact, the petitioner and the pi ll ion rider of the motor vehicle, who is his co-claimant sustained severe injuries. He sustained fracture of his left femur, tibia, fibula and other all ied injuries. He took treatment for his injuries at Melvanki Fracture and Orthopedic Cl inic. The fractures, which he has sustained in the accident, were set right under a surgery. Despite taking treatment, the fractures which he has sustained have not cured completely, as such, he is unable to discharge his function as a Civi l Engineer where he was working in a private firm by name Sri.Lakshmi Narasimha Disti lleries (P) Ltd. On account of the same, he was discharged from his services, which has resulted in loss of income. The respondents are the owner and insurer of the motor vehicle involved in the accident. Hence, they are l iable to pay the compensation of Rs.12 lakhs as claimed in the petition.