HANUMANTHAPPA Vs. NAGA NAIK N.

JUDGEMENT

(1.) APPELLANT was the lone petitioner in a case bearing MVC No. 154/2007 which was pending on the file of MACT, Davanagere presided over by the learned I Additional Senior Civil Judge. He was injured in a road accident that took place on 07.12.2006 involving auto rickshaw bearing registration No. KA -17 -A -4022. In the said accident he had sustained lacerated wounds over the forehead, over the left dorsum of hand and over the right shoulder. Apart from this he had sustained comminuted fracture of middle third of right clavicle and fracture of second left metatarsal bone and collies left. Following is the amount of compensation awarded under different heads by the tribunal as found in page 13 of its judgment.

(2.) ACCORDING to the learned counsel for the appellant the amount so awarded is quite inadequate as the injuries sustained by him are during 2006. In view of awarding a sum of Rs. 35,000/ - under the head of pain and sufferings, no interference is required.

(3.) NO interference is required in regard to the medical expenses incurred.