(1.) This is an appeal by the North East Karnataka Road Transport Corporation directed against the Judgment and Award dated 30.04.2010 on the file of the Court of Addl. Motor Accidents Claims Tribunal at Yadgir passed in MVC No.545/2009 questioning the same on the premise that the quantum of compensation awarded in favour of the respondent - the 13 years old student, who had suffered serious head injury in an accident involving the vehicle of the Corporation.
(2.) In the accident, resultant injury and the consequences are not in dispute and the Tribunal had quantified the total compensation to the injured claimant to be Rs. 2,46,000.00 comprised of as under:
(3.) It is questioning this quantification, particularly the quantification under the heads Disability, Pain and sufferings and loss of future happiness and amenities etc. are on the higher side, the present appeal.