SUBBAIAH Vs. THE DEPUTY COMMISSIONER OF POLICE, CAR, BANGALORE AND KGID VISHWESHWARAIAH TOWER, BANGALORE

JUDGEMENT

(1.) THIS appeal is by the claimant against the award dated 02.06.2010 passed in MVC No. 8575/2008 by the XXIV Additional Small Causes Judge, Member MACT Bangalore. According to the claimant - appellant, he was sleeping in a vacant place at Muneshwara Layout on 28.3.2007 at about 2.30 a.m. At that time, a jeep belonging to the respondents 1 and 2 bearing registration No. KAO2 G 259 came in a high speed and ran on the appellant due to which, he sustained injuries. He was shifted to NIMHANS Hospital and later treated at Bowring Hospital. As per the wound certificate issued, claimant has sustained three simple injuries and two grievous injuries i.e., one to the left thigh and other to the thoracic region. He was in -patient for nearly 23 days and underwent operation to the left leg and internal fixation was done. A sum of Rs. 50,000/ - is said to be spent towards medical expenses.

(2.) IN the claim petition filed, the Tribunal having held that the accident was due to the negligence on the part of the driver of the Hoysala vehicle in question, awarded a total compensation of Rs. 1,47,150/ - under the following heads: <FRM>JUDGEMENT_2102_TLKAR0_2012.html</FRM> Being not satisfied with the compensation awarded, the appellant is before this Court seeking enhancement of compensation.