VIJAY KUMAR @ BABURAO Vs. SECRETARY

JUDGEMENT

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

(2.) The facts reveal that on 4-4-2009, the appellant was the pillion rider on the motorcycle bearing No. KA-39/M2909 and on Bhalki-Hulsoor Road, the jeep bearing No. KA-39/M0398 driven in a rash and negligent manner came and hit the motorcycle and thereby, the appellant sustained grievous and other simple injuries. He was treated in the hospital and suffered disability. Hence, made a claim for compensation for pain, suffering, mental agony, medical expenses, loss of income, loss of amenities etc.

(3.) His claim petition was clubbed with MVC No. 513 of 2009 and common evidence was permitted. On behalf of the claimants-P.Ws. 1 to 3 were examined and in their evidence, the documents-Exs. P. 1 to P. 58 were marked. No evidence was led by the respondents.