SHIVAKUMAR Vs. AKRAM BAIG

JUDGEMENT

(1.) THIS appeal by the claimant is directed against the impugned judgment and award dated 16th August 2014, passed in MVC No. 3717/2013, by the II Additional Small Causes Judge & XXVIII ACMM, Motor Accident Claims Tribunal, Bengaluru (SCCH -13), (for short, 'Tribunal'), seeking enhancement of compensation, on the ground that the compensation of Rs. 4,39,392/ -awarded on account of the injuries sustained by appellant is on the lower side and liable to be enhanced, by modifying the impugned judgment and award passed by Tribunal.

(2.) THE appellant claims to be aged about 22 years and hale and healthy prior to the date of accident. He contended that he met with an accident at about 6:30 P.M. on 11 -06 -2013, when the appellant was travelling as a pillion rider on motor cycle bearing Registration No. KA -02/HG -8964, near Shreyas Choultry, Seegehalli Gate, Magadi Road, within the limits of Tavarekere Police Station, on account of rash and negligent driving by the driver of Tata Sumo bearing Registration No. KA -13/M -2288 and sustained grievous injuries. Immediately, he was shifted to the Hospital for treatment of the said injuries.

(3.) ON account of the injuries sustained in the accident, the appellant filed the claim petition under Section 166 of the Motor Vehicles Act, before the Tribunal, seeking compensation of a sum of Rs. 20,00,000/ - against the respondents.