MANJUNATH M R Vs. M R RAVISHANKAR

JUDGEMENT

(1.) THIS appeal by the claimant is directed against the judgment and award dated 23rd April 2007 passed in MVC No. 5457/2005 by the XVIII Additional Judge, Court of Small Causes, Member, Motor Accident Claims Tribunal-4 Bangalore (SCCH-4), (for short, 'Tribunal' ) for enhancement of compensation on the ground that, the compensation of Rs.1,86,600/- with interest @ 6% p.a. awarded in favour of the claimant as against his claim for Rs.10,00,000/-, is inadequate.

(2.) THE appellant claims to be aged about 20 years, working as Manager in Surabhi Engineering Works, earning a sum of Rs.10,000/- per month and was hale and healthy prior to the date of accident. That the occurrence of accident at about 7:00 A.M, on 18-07- 2005, near B.M. Road, Sakaleshpur, on account of rash and negligent driving by the driver of the KSRTC bus bearing No.KA-02/MA-2160 is not in dispute. It is also not in dispute that the appellant has sustained fracture of left humerus and dislocation of right hip joint and he was treated as in-patient in two hospitals for a total period of 11 days with surgery. Due to the injuries sustained in the accident, he was shifted to Government Hospital, Hassan and thereafter to Mallige Hospital, Bangalore, where he was admitted as in- patient from 19-07-2005 to 28-07-2005. Thereafter, he was again admitted to Gayathri Hospital, where he took treatment from 20-04-2006 to 22-04-2006.

(3.) I have gone through the grounds urged in the memorandum of appeal and the impugned judgment and award passed by Tribunal and heard the learned counsel appearing for the appellant and the Insurer.