CHANDRU Vs. JAYACHANDRA HEGDE AND ORS

JUDGEMENT

(1.) This appeal by the appellant-claimant for enhancement of compensation is directed against the impugned judgment and award dated 08/08/2006 passed in MVC No.534/2004 by the Principal Civil Judge(Sr.Dn) and Additional Motor Accident Claims Tribunal, Udupi.

(2.) By its judgment and award, the Tribunal has awarded a sum of Rs. 2,09,000.00 with interest at 6% p.a., from the date of petition till realization as against the claim made by the claimant for a sum of Rs. 8,00,000.00, on account of the injuries sustained by him in the road traffic accident.

(3.) The brief facts of the case are, the appellant has met with an accident at about 8.45 a.m. on 19.1.2004 when he was going on his bicycle towards Udupi infront of Syndicate Towers on account of the rash and negligent driving by the driver of bus bearing No.KA.20.C.4917. In the said accident, he sustained grievous injuries and immediately, he has been shifted to Hospital, where he has taken treatment as inpatient. It is the further case of the claimant that he has spent considerable amount towards medical expenses, conveyance, nourishing food and attendant charges. He was aged about 27 years at the time of accident and earning Rs. 6,000.00 per month by doing centering work and as a result of injury sustained by him, he sustained loss. Therefore, he has filed a claim petition before the Tribunal under section 166 of M.V. Act, claiming compensation against the respondents.