RAMESHA Vs. DHANANJAYAMURTHY

JUDGEMENT

(1.) THIS appeal is by the claimant seeking enhancement of compensation, as against the award passed by the Senior Civil Judge and Addl. MACT, Belur in MVC No.94/2009.

(2.) THE claimant has sustained injuries in the accident occurred on 8.1.2009 near APMC yard, Belur while standing on the left side of the Hassan road due to the negligence of the rider of the motorcycle bearing No.KA13 L 8445 which came and dashed against him.. He is said to have sustained injuries to the right hand, right leg and also head injury. The Tribunal, having held that accident was due to the negligence of the rider of the motorcycle, has awarded a total compensation of Rs.3,29,082/- on the following heads:

(3.) THE claimant was aged about 40 years at the time of accident. The claimant has been suitably awarded on the head loss of future income. However, having regard to his age and the injuries suffered, claimant could be entitled to another Rs.15,000/- towards future medical expenses; another Rs.10,000/- towards food and nourishment; another Rs.15,000/- towards loss of amenities and enjoyment in life and another Rs.10,000/- towards pain and suffering. Thus, claimant would be entitled for another Rs.50,000/- over and above what has been awarded by the Tribunal with 6% interest from the date of petition till deposit. Insurer to deposit the amount in three months.