SYED MAHBOOB ALI Vs. NARENDRA

JUDGEMENT

(1.) Not being satisfied with the quantum of compensation, petitioner has come up with this appeal under Sec. 173(1) of M.V.Act, seeking enhancement.

(2.) For the sake of convenience the parties are referred to by their rank before the Tribunal.

(3.) FACTS: It is the case of the petitioner that on 23/10/2010, he was proceeding on his motor cycle bearing registration No.KA-39/H-6805 towards his land at Mogdal Village. At about 7.30 a.m., near ice cream factory of one Meeraj, lorry bearing registration No.MH-25/U-2298 (hereinafter referred to as offending vehicle) came from his back side in a high speed, in rash or negligent manner and dashed against the petitioner. Due to impact, petitioner sustained severe injuries. Initially he was shifted to Mannaekhelli Hospital. The concerned police recorded his statement and based on it registered a case in Cr.No.173/2010. Later on he was shifted to Yashoda Hospital, Secunderabad. He was treated as in-patient and has undergone prolonged treatment including surgery. Despite treatment, he is not completely cured. He has lost his memory and as such not able to work. He has suffered 100% disability. As the owner and insurer, respondents are jointly and severally liable to pay the compensation.