SHANMUGAM Vs. ASHOK S. MAJOR AND THE BRANCH MANAGER, BRANCH OFFICE, RELIANCE GENERAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) THIS appeal by the claimant 13 directed against the judgment and award dated 29th May 2013, passed in MVC No. 138/2012, by the Senior Civil Judge, Member, Additional Motor Accident Claims Tribunal, Hiriyur, (for short, 'Tribunal') for enhancement of compensation on the ground that, the compensation of Rs. 41,337/ - with interest @ 6% p.a. awarded in favour of the claimant as against his claim for Rs. 4,30,000/ -, is inadequate. The appellant claims to be aged about 27 years and hale and healthy prior to the date of accident. That the occurrence of accident at about 2:15 A.M., on 03 -10 -2011, when the appellant was travelling in the Motor Cycle bearing Registration No. KA -16/R -5151, as a pillion rider on NH -4 bypass, to his house in front of Surya Hotel on Main Road, Hiriyur Town, due to rash and negligent driving by the driver of the said Motor cycle, is not in dispute. It is also not in dispute that the appellant has sustained bleeding injuries. Due to the injuries sustained in the accident, he was shifted to Hiriyur Government Hospital, where he took first aid and on the advise of the Doctor, he was shifted to District Hospital, Chitradurga, where he took treatment both as in -patient and also out -patient.

(2.) IT is his further case that, on account of the accident, he sustained injuries stated above for the treatment of the said injuries, he has spent reasonable amount towards conveyance, nourishing food and attendant charges including medical expenses and other incidental expenses and therefore, he has to be compensated reasonably.

(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.