N MANJUNATHA REDDY, Vs. M M RATHNAM

JUDGEMENT

(1.) THOUGH this matter is listed in the orders list, it is taken up for final disposal with the consent of the learned counsel appearing for both the parties.

(2.) THIS appeal by the claimant is directed the impugned judgment and award dated 10.01.2005 passed in MVC No.3468/1999 on the file of the XIX Addl. SCJ and MACT, Bangalore (SCCH -17) (hereinafter referred to as 'Tribunal' for short).

(3.) BY its judgment and award, the Tribunal has awarded a sum of Rs.1,25,600/ - with interest at 7% p.a., from the date of petition till its realization as against the claim made by the appellant, on account of the injuries sustained by him in the road traffic accident. It is case of the appellant that, he was aged about 15 years as on the date of accident, hale and healthy prior to the accident and was a student and studying in High School. On 2.11.1998 at about 2 p.m. when the appellant was riding a bicycle on the left side on NH -4 near Mudugeri Village in Kolar District from western side towards eastern side, a bus bearing No.AP -03/U/1424 driven by its driver in a rash and negligent manner, came from western side to eastern side in high speed and dashed against the appellant. Due to the impact, the appellant sustained grievous injuries as follows: