SHIVAKUMAR Vs. MANAGING DIRECTOR

JUDGEMENT

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

(2.) ON 8-1-2008 when the appellant was riding on a motorcycle on Magadi main road, the driver of BMTC bus bearing No. KA 01 F 2941 drove the vehicle in a rash and negligent manner and dashed against the motorcycle. Due to the impact, the appellant fell down and sustained injuries, for which he took treatment. In the claim petition filed, the Tribunal awarded compensation of Rs.2,10,080/- under various heads. Being not satisfied with the same, the appellant has filed this appeal for enhancement.

(3.) THE Appellant suffered fracture of both bones of left leg. The doctor has assessed the disability at 30% and 10% to the whole body. The Tribunal has taken the notional income of the appellant at Rs.3,000/-. Taking into consideration all these aspects, the claimant is awarded another sum of Rs.15,000/- towards loss of amenities and enjoyment, Rs.40,000/- towards loss of future earnings, Rs.10,000/- towards medical expenses and Rs.6,000/- towards future medical expenses. Thus, the appellant is entitled to another sum of Rs.71,000/- with 6% interest from the date of petition till payment on Rs.61,000/- only and for the remaining Rs.10,000/- there will be no interest.