RAMAPPA Vs. SAMEER

JUDGEMENT

(1.) Not being satisfied with the quantum of compensation, claimant is before this Court in this appeal under Sec. 173(1) of Motor Vehicles Act (hereinafter referred to as 'the Act' for short) seeking enhancement of compensation.

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

(3.) It is the case of the petitioner that on 8/7/2014 at about 11.00 a.m. near Amar Super Market, Indi, he was standing by the side of Indi- Agarkhed Road. At that time, a Lorry bearing registration No.KA-28/B-1051, driven by its driver in a rash or negligent manner came and dashed against him. As a result of the accident, the petitioner sustained grievous injuries. Inspite of prolonged treatment, he is not completely cured. The injuries have resulted in permanent partial disability.