K. KRISHNA Vs. C. PREMKUMAR AND ORS.

JUDGEMENT

(1.) This appeal by the injured claimant is directed against the impugned judgment and award dated 23rd June 2012, passed in MVC No. 9471/2009, by the XI Additional Judge & 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. 7,62,359/ -, awarded in his favour as against his claim for Rs. 25,00,000/ -, is inadequate.

(2.) The appellant claims to be aged about 35 years and a Mason by profession, earning a sum of Rs. 7,000/ - per month and hale and healthy prior to the date of accident. That at about 2:00 P.M., on 01 -09 -2009, when the appellant was riding his motor cycle bearing Registration No. TN -24/V -5846 at Kaleshwaram village on Bagalu -Hosur Road, Hosur Taluk, Krishnagiri District, at that time, a Lorry bearing Registration No. KA -05/AE -5799 came at a high speed, in a rash and negligent manner and dashed against him. Due to the impact, the appellant sustained grievous injuries. Immediately, he was shifted to the Government Hospital, Hosur and after first aid, he was referred to Sparsha Hospital, Bangalore, 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.