M.B. KANTHARAJU Vs. RAVIKUMAR H

JUDGEMENT

(1.) APPEAL is by the claimant for enhancing compensation against the award passed by the Fast Track Court, Channarayapatna in MVC 164/2011 on 8.6.2011. Claimant sustained injuries in the accident on 15.2.2009 around 7.15 p.m when he was going in an autorickshaw beairng No. KA 16 A 146 near Hiresavi Nuggehalli Road near Narasimharajapura gate due to the negligence of the driver of the Tata Indica Car bearing No. KA 43 0537 who dashed against the autorickshaw. In that, claimant sustained grievous injuries. In the claim petition filed, Tribunal having held that the accident was due to negligence of the driver of the car in question, awarded compensation of Rs. 18,000/ - on the following heads: <FRM>JUDGEMENT_2034_TLKAR0_2012.html</FRM>

(2.) NOT satisfied with the quantum of compensation, this appeal.

(3.) CLAIMANT has sustained fracture of the 3, 4 and 5th ribs on the left side of the chest and other two simple injuries. The disability is assessed at 6% to the chest portion. Claimant is an agricultural coolie earning Rs. 6,000/ - per month.