SUBBAREDDY Vs. NARAYANASWAMY

JUDGEMENT

(1.) THE case of the claimant is that on 13.03.2008, at about 7.30 p.m., when he was waiting for a bus near Nayanahalli Gate, a Hero Honda bike bearing registration No. KA -40 -K -3284, came in a high speed and dashed against him. The claimant sustained severe injuries and he was taken to the Government Hospital, Chintamani and thereafter to Hosmat Hospital, Bangalore. He underwent operation for internal fixation and after discharge, he was under regular follow -up treatment in the hospital. Hence, he filed the instant claim petition under Section -166 of the Motor Vehicles Act, seeking compensation.

(2.) THE Tribunal awarded Rs. 1,48,800/ - along with interest and held the insurer liable to satisfy the award. Seeking enhancement, the claimant has filed this appeal.

(3.) HENCE , the amount awarded by the Tribunal is enhanced by Rs. 3,09,000/ - (Rs. 4,57,800/ - less Rs. 1,48,800/ -) along with interest at 9% per annum from the date of the petition till the date of the realisation and shall be paid within a period of 8 weeks from the date of receipt of a copy of this order.