CHITAVALI Vs. ARUNKUMAR VADI AND ORS.

JUDGEMENT

(1.) Though the matter is listed today for orders, with the consent of learned Counsel for both the parties, it is taken up for final disposal. The appellant dissatisfied with the amount of compensation awarded by the Tribunal for the injuries sustained by him in a motor vehicle accident, has filed this appeal, seeking enhancement.

(2.) The facts reveal that on 21-8-2007 at about 1.30 p.m. when the appellant was proceeding by walk on the side of the road, the tractor bearing No. KA-33-T-3556-57 driven in a rash and negligent manner hit the appellant. Thereby, the appellant sustained grievous injuries; he was admitted in the hospital and suffered disability. Therefore made a claim before the Tribunal for compensation for pain, suffering, mental agony, medical expenses, loss of income etc.

(3.) During the enquiry, the claimant was examined as P.W. 1 and two doctors were examined as P.Ws. 2 and 3. In their evidence, the documents Exs. P. 1 to P. 12 were marked. No evidence was laid on behalf of the respondents.