SRINIVAS Vs. R. BABU AND ORS.

JUDGEMENT

(1.) Appellant is the claimant. Being not satisfied with the quantum of compensation awarded by the Motor Accident Claims Tribunal, Court of Small Causes, Bengaluru in MVC. No. 35/2008 dated 20.02.2010, he has filed this appeal seeking for enhancement of compensation.

(2.) The case of the claimant is that on 31.10.2007 at about 10:30 p.m., within the limits of Hosakote Police Station, while he was driving a tempo, a lorry bearing registration No. TN -04 -Q -1958 driven by its driver in a rash and negligent manner with a high speed dashed against the said tempo. Due to the impact, the claimant has sustained multiple fracture and grievous injuries. He was shifted to the hospital wherein he had taken first aid treatment. Thereafter, he was shifted to R.L. Jalappa Hospital, Kolar, for further treatment. Prior to the accident, he was working as a driver and also doing milk vending business and earning more than Rs. 15,000/ - per month. Due to the injuries sustained in the accident, he cannot work as a driver and milk vending business. Hence, he sought for compensation of Rs. 10,00,000/ -.

(3.) On the basis of the pleadings of the parties, the tribunal has framed following issues: