RAMESH BABU G Vs. PRAMILA RANI

JUDGEMENT

(1.) THIS appeal by the injured claimant is directed against the impugned judgment and award dated 18th October 2011, passed in MVC No.8987/2009, by the XI Additional Judge and Motor Accident Claims Tribunal, Court of Small Causes, Bangalore (SCCH -12), (for short, 'Tribunal') for enhancement of compensation on the ground that, the compensation of Rs. 4,70,232/ -, awarded in his favour as against his claim for Rs. 25,00,000/ -, is inadequate.

(2.) THE appellant claims to be aged about 32 years, doing cloths business, earning a sum of Rs. 10,000/ - per month. He was hale and healthy prior to the date of accident. That at about 10:00 A.M., on 04 -10 -2009, when the appellant was proceeding in a Car bearing Registration No.KA -03/MG -4190 near Basavaraju Kandriga village of Gangavaram Mandal, Chittoor District on Palamaner -Bangalore NH -4 road, at that time, a TATA Container Lorry bearing Registration No.AP -16/9768, came at a high speed, in a rash and negligent manner and dashed against the Car of the injured appellant. Due to the impact, the appellant sustained grievous injuries. Immediately he was shifted to R.L. Jalappa Hospital, Kolar, where first -aid was given and thereafter shifted to Manipal Hospital, where he was admitted as in -patient.

(3.) IT is the case of the appellant that he has spent considerable amount towards conveyance, nourishing food and attendant charges including medical expenses and other incidental expenses and therefore, he has to be compensated adequately.