HUSSAINAPPA Vs. NABICHAND AND ORS.

JUDGEMENT

(1.) THE appellant dissatisfied with the amount of compensation awarded for the injuries sustained in the motor vehicle accident has filed this appeal, seeking enhancement.

(2.) THE facts reveal that on 03.12.2009 at about 10.00 a.m., while the appellant was proceeding in the autorickshaw bearing reg. No. KA -33/4363, an accident occurred due to the rash and negligent driving by its driver and the appellant suffered the fracture of left pubic bone, fracture of 8th and 9th ribs of right side and fracture of 8th to 11th ribs of left side. He is said to have suffered disability of 10% of the whole body, as held by the Tribunal. The Tribunal assessed his income at Rs. 3,000 -00 p.m. and granted a sum of Rs. 2,12,000 -00 as compensation for the said injuries on all the heads. Dissatisfied with the said sum, the present appeal is filed.

(3.) THE points that arise for my consideration are;