TENALI RAMAKRISHNAPPA Vs. UNITED INDIA INSURANCE CO LTD

JUDGEMENT

(1.) THIS appeal is by the claimant, seeking enhancement of compensation, as against the award passed by the XI Addl. Judge & MACT, Bangalore in MVC No.1860/2010.

(2.) THE claimant has sustained injuries in the accident occurred on 28.2.2010 around 10.15 p.m. while he was driving his autorickshaw bearing No.KA05 C 3352 near 4th Block, Jayanagar, wherein a BMTC bus bearing No.KA01 FA 1637 came in a rash and negligent manner and dashed to the claimant, due to which, the autorickshaw turned turtle and claimant sustained grievous injuries. He was treated at Sanjay Gandhi Hospital. The Tribunal, after enquiry, having held that accident was due to the negligence of the driver of the BMTC bus in question, has awarded a total compensation of Rs.1,02,520/- with 6% interest. Being not satisfied, this appeal is filed.

(3.) HAVING regard to the age of the claimant, he would be entitled for another Rs.20,000/- towards loss of future earning due to disability and another Rs.5,000/- towards loss of earning during the period of treatment and rest. Thus, he would be entitled for Rs.25,000/-, 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. Appeal is allowed in part.