VENKATARAMA SHETTY, S/O LATE KEMPAIAH Vs. THE MANAGING DIRECTOR, KSRTC KENGAL HANUMANTHAIAH ROAD, BANGALORE -560027 AND UNITED INDIA INSURANCE COMPANY LIMITED NO. 19-19/1, SOUTH END ROAD, II FLOOR, BASAVANAGUDI, BANGALORE REPRESENTED BY ITS MANA

JUDGEMENT

(1.) THIS appeal is by the appellant - claimant against the judgment and award dated 31.12.2010 passed in MVC No. 248/2009 on the file of the Additional MACT and Additional Civil Judge (Sr.Dn.) at Ramanagara. The appellant - claimant sustained injuries in the accident that occurred on 5.11.2008 at 10 a.m., while he was going on TVS Moped bearing registration No. KAO2 HA 6682, a BMTC bus bearing registration No KAO1 F 2083 driven by its driver dashed against the moped of the appellant. Due to which, the appellant - claimant sustained grievous injuries to his left leg. The disability is assessed at 77% to his limb and at 26% to his whole body. Surgery is conducted and internal fixation is done.

(2.) ON the claim petition filed, the Tribunal having held that the accident was on account of the negligence by the driver of the bus in question, awarded a total compensation of Rs. 2,64,400/ - under the following heads: <FRM>JUDGEMENT_2903_TLKAR0_2012.htm</FRM> Being not satisfied with the compensation awarded, the appellant is before this Court seeking enhancement of compensation.