ALI IMAM Vs. NEW INDIA ASSURANCE CO. LTD.

JUDGEMENT

(1.) Though this matter is posted for orders, with the consent of the learned counsel appearing for both parties, the matter is taken up for final disposal. This appeal by the claimant is directed against the impugned judgment and award dated 17th June 2011, passed in MVC No. 3174/2009, by the XVIII Additional Judge, Court of Small Causes and Member MACT-4, Bangalore (SCCH-4), (for short, 'Tribunal') for enhancement of compensation on the ground that, the compensation of Rs. 6,48,400/-, awarded in his favour as against his claim for Rs. 40,00,000/-, is inadequate.

(2.) The appellant claims to be aged about 38 years and working as Senior Merchandiser, earning a sum of Rs. 25,000/- per month. He was hale and healthy prior to the date of accident. That at about 1:30 P.M., on 25-07-2008, when the appellant was riding the Motor Cycle bearing Registration No. BR-1/L-1177 from M/s. Seams Fab India Private Limited on the left side of the road at that time, driver of the Maruthi Wagon-R Car bearing Registration No. KA-01/MA-7584 came from Bangalore towards Nelamangala with high speed and in a rash and negligent manner and dashed against the appellant, as a result of which, he sustained grievous injuries and took treatment in the Hospital and spent lot of money for treatment in the Hospital.

(3.) It is the case of the appellant that he has spent considerable amount towards conveyance, nourishing food and attendant charges including medical expenses and other incidental expenses and therefore, he has to be compensated adequately.