OBAIAH S/O AJJAIAH Vs. KGID

JUDGEMENT

(1.) This appeal by the claimant is directed against the impugned judgment and award dated 14.10.2009 passed in MVC No.155/2007 on the file of the Civil Judge (Sr.Dn.), Challakere, (hereinafter referred to as 'Tribunal' for short).

(2.) By its judgment and award, the Tribunal has awarded a sum of Rs.1,02,200/- with interest at 6% p.a., from the date of petition till realization as against the claim made by the appellant, on account of the injuries sustained by him in the road traffic accident.

(3.) It is case of the appellant that, he was aged about 25 years as on the date of accident, hale and healthy prior to the accident and was doing agricultural work and also sheep business. He met with an accident on 26.05.2007 and sustained severe head injury and also wound on his face, both the legs and left hand. On account of that, he undergone treatment in the hospital as inpatient for about 58 days and also undergone two surgeries. Doctor has opined that, there is 51% disability to the limb and its 1/3rd comes to 17%, which is whole body disability.