AJAY KUMAR Y G, Vs. RAMESH

JUDGEMENT

(1.) THOUGH this appeal is posted for Admission, the same 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 against the impugned judgment and award dated 19th November 2012, passed in MVC No.589/2012, by the Presiding Officer, Fast Track Court, Motor Accident Claims Tribunal, Srirangapatna, (for short, 'Tribunal') for enhancement of compensation on the ground that, the compensation of Rs. 3,76,040/ -, awarded in his favour as against his claim for Rs. 21,00,000/ -, is inadequate.

(3.) THE appellant claims to be aged about 25 years and earning a sum of Rs. 10,000/ - per month, by doing tailoring business. He was hale and healthy prior to the date of accident. That at about 8:30 P.M., on 05 - 12 -2010, when the appellant along with another was going towards main road of Mysore Bangalore Road, at Srirangapatna by engaging an Auto bearing Registration No.KL -10/E -4295, from Ganjam, slowly on the left side of the main road near Stadium, he met with an accident, on account of rash and negligent driving by the driver of another Auto bearing Registration No.KL - 10/Q -4157, which came from Srirangapatna in the opposite direction. Due to the impact, he sustained grievous injuries. Immediately, he was shifted to Srirangapatna General Hospital. After first aid, he was shifted to Apollo Hospital, Mysore.