B N MADHU Vs. ABDUL BASHIR, ABDUL WAJID

JUDGEMENT

(1.) This appeal by the claimant is directed against the judgment and award in MVC No. 1178/2009 dated 30.10.2010 on the file of the Presiding Officer, Fast Track Court-III and MACT, Mysore, whereby the Tribunal has awarded total compensation of Rs. 5,10,200/- with interest at 6% p.a. from the date of the petition till the date of deposit. I have heard the learned counsel for the parties.

(2.) Learned counsel for the appellant/claimant would contend that on account of the accident the claimant had sustained grievous injuries. His right leg was amputated below the knee. The doctor in his evidence has stated that he had sustained 80% permanent disability to the whole body. The claimant is a student studying in JSS Polytechnic, Nanjangud and also assisting a goldsmith. The Tribunal has taken the income at Rs. 3,000/- per month. It is argued that the Tribunal has not awarded any compensation towards loss of future medical expenses. The compensation awarded under other heads is inadequate.

(3.) On the other hand, learned advocate appearing for the respondent-insurance company has sought to justify the impugned judgment and award.