B PRAKASH Vs. MANAGER, KSRTC

JUDGEMENT

(1.) These two appeals by the claimant and the Corporation are arising out of the same judgment and award dated 23/02/2010 passed in MVC No.8055/2007 by the XII Additional Small Causes Judge an d Member, Motor Accident Claims Tribunal, Bangalore, (hereinafter referred to as ' Tribunal' for short).

(2.) The Tribunal by its judgment and award, has awarded a sum of Rs. 4,98,000/- as compensation under different heads, with interest at 6% p.a., from the date of petition till its deposit as against the claim of the claimant for a sum of Rs. 30,00,000/-, on account of the injuries sustained by him in the road traffic accident.

(3.) In brief, the facts of the case are: The claimant was aged about 34 years and he was hale and healthy prior to the accident. That at about 10.50 a.m., on 9.11.2007, the appellant travelled in a KSRTC bus bearing Reg.No.KA.01.F.8284 as a passenger from Maddur to Kollegal Town and when he was proceeding towards Ganesh Temple by walk on the left side of the road, after getting down from the bus at Kollegal bus stop, at that time, the driver of the KSRTC bus bearing Reg.No.KA.01.F.8284 came in a rash and negligent manner and left front wheel of the bus ran over his right foot. Due to which, his right foot was crushed. Immediately, he has been shifted to Victoria hospital, where, he took treatment as inpatient for 34 days, underwent two surgeries, his right leg was amputated below knee and thereafter, on the advice of the Doctor he has taken bed rest and follow up treatment.