K.S. PRADEEP Vs. JAHIR AHMED

JUDGEMENT

(1.) MATTER is admitted and the appeal is taken up for final disposal with the consent of learned counsel appearing for the parties.

(2.) PRESENT appeal is filed challenging the quantum of compensation awarded by the Tribunal. This appeal is filed by the claimant in a case bearing MVC No. 435/2003, which was pending on the file of the MACT, Shivamogga.

(3.) A sum of Rs. 75,000/ - is awarded under the head 'Pain and Sufferings' and the same does not require any interference. A sum of Rs. 50,000/ - is awarded under the head 'Medical and Future medical expenses' and the same is borne out of valid records marked as Exs.P -7 to P -93. This also does not require any interference. A sum of Rs. 43,000/ - is awarded under the head 'loss of income' assessing his probable income at Rs. 3,000/ - p.m. This also does not require any interference. A sum of Rs. 10,000/ - is awarded under the head 'Miscellaneous and incidental expenses'. Considering that the claimant was inpatient in Hospital for a period of 22 days, the amount awarded under the head 'incidental expenses' is on the lower side. Awarding a sum of Rs. 20,000/ - would be a reasonable amount under this head. Further, a sum of Rs. 18,081/ - has been awarded under the head 'conveyance', as per the bills produced by the claimant at Exs.P -138 to P -141. The same does not require any interference.