SUDHAKAR Vs. DIVISIONAL CONTROLLER

JUDGEMENT

(1.) THIS appeal by the claimant is directed against the common judgment and award dated 19th December 2012, passed in MVC No. 480/2011, by the III Additional District and Sessions Judge, Member, Motor Accident Claims Tribunal -IV, Mangalore, D.K., (for short, 'Tribunal') for enhancement of compensation on the ground that, the compensation of Rs. 20,000/ - with interest @ 6% p.a. awarded in favour of the claimant as against his claim for Rs. 2,00.000/ -, is inadequate. The appellant claims to be aged about 18 years and hale and healthy prior to the date of accident. That the occurrence of accident at about 3:45 A.M., on 05 -11 -2010, when the appellant along with others was travelling in a KSRTC Bus bearing Registration No. KA -19/F -2293, from Puttur side towards Uppinangady side, near Kodimbady of Kodimbady village, Puttur Taluk, due to rash and negligent driving by the driver of the said Bus, is not in dispute. It is also not in dispute that the appellant has sustained right wrist injury and as per X -ray of right wrist, there was lower end radius fracture and the said injury is grievous in nature. Due to the injuries sustained in the accident, he was shifted to the Hospital.

(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.