B. SHIVARAM Vs. N.B. RAMEGOWDA

JUDGEMENT

(1.) THIS appeal by the claimant is directed against the impugned judgment and award dated 2nd August 2011, passed in MVC No. 62/2010, by the Senior Civil Judge and Motor Accident Claims Tribunal, Nanjanagudu, (for short, 'Tribunal') for enhancement of compensation on the ground that, the compensation of Rs. 4,99,120/ -, awarded in his favour as against his claim for Rs. 46,00,000/ -, is inadequate. The appellant claims to be aged about 48 years and an RTO Agent. He was hale and healthy prior to the date of accident. That at about 3:30 P.M., on 14 -03 -2010, when the appellant was traveling in his Swift Car bearing Registration No. KA -09/P -9122, from Melukote to Pandavapura Taluk, Mandya District, Mysore, on left side, with due care and caution, near Nemmanahalli village, Jakkanahalli turning, the driver of Tata Sumo bearing Registration No. KA -11/M -2486 came at a high speed, in a rash and negligent manner and dashed against the Car and caused the accident. Due to the impact, the appellant sustained grievous injuries. Immediately, he was shifted to the Hospital.

(2.) IT is the case of the appellant that he has spent considerable amount towards conveyance, nourishing food and attendant charges including medical expenses and other incidental expenses and therefore, he has to be compensated adequately.

(3.) WE have heard learned counsel for appellant and learned counsel for third respondent/Insurance Company for considerable length of time.