HARISH S. Vs. MANAGING DIRECTOR, KSRTC

JUDGEMENT

(1.) THIS appeal by the injured claimant is directed against the impugned judgment and award dated 17th January 2015, passed in MVC No. 4190/2013, by the XXII Additional Small Causes Judge & Member, Motor Accident Claims Tribunal, Court of Small Causes, Bengaluru, (for short, 'Tribunal') for enhancement of compensation on the ground that, the compensation of Rs. 2,81,223/ -, awarded in his favour as against his claim for Rs. 20,00,000/ -, is inadequate.

(2.) THE appellant claims to be aged about 41 years, working as Sales Officer at Prathap Snacks Pvt. Ltd. Indore, earning a sum of Rs. 15,000/ - per month. He was hale and healthy prior to the date of accident. That at about 11:45 A.M., on 13 -06 -2013, when the appellant was proceeding in his Motor Cycle bearing Registration No. KA -09/U -915, on Kanakapura Main Road from North to South direction at extreme left side of the road, near Maya Indraprastha Apartment, at that time, a KSRTC Bus bearing Registration No. KA -42/F -144, driven by its driver at a high speed, in a rash and negligent manner, dashed against the hind portion of the appellant's vehicle. Due to the impact, the appellant fell down and the Bus dragged the appellant for a distance and front left wheel of the Bus ran over on the left leg of the appellant and he sustained crush injury.

(3.) WE have heard learned counsel for appellant and learned counsel for respondent/Corporation, for considerable length of time.