CHANNAKESHAVA Vs. SRINIVASA AND ORS.

JUDGEMENT

(1.) THIS appeal by the injured claimant is directed against the impugned judgment and award dated 17th August 2012, passed in MVC No. 589/2011, by the Presiding Officer, Fast Track Court -I, Additional Motor Accident Claims Tribunal, Hassan, (for short, 'Tribunal') for enhancement of compensation on the ground that, the compensation of Rs. 4,25,000/ -, awarded in his favour as against his claim for Rs. 25,00,000/ -, is inadequate.

(2.) THE appellant claims to be aged about 18 years and earning a sum of Rs. 8,000/ - per month from agricultural operation. He was hale and healthy prior to the date of accident. That at about 6:00 P.M., on 11 -01 -2011, when the appellant was walking on the left side of the road in front of the house of Rajanna, near Maggehalli, at that time, the driver of Tractor bearing Registration No. KA -13/TA -575/576, came from the hind side i.e. Singapura side and dashed against him. As a result, he fell down and the wheel of the Tractor ran over his left leg and immediately, the appellant was shifted to the Government Hospital, Hassan and thereafter he took treatment at Sanjay Gandhi Hospital and St. John. Hospital, Bangalore.

(3.) ON account of the injuries sustained in the accident, the appellant filed the claim petition under Section 166 of the Motor Vehicles Act, before the Tribunal, seeking compensation of a sum of Rs. 25.00 lakhs against the respondents. The said claim petition had come up for consideration before the Tribunal on 17th August, 2012. The Tribunal, after considering the relevant material available on file and after appreciation of the oral and documentary evidence, allowed the claim petition in part, awarding a sum of Rs. 4,25,000/ - with interest at 6% per annum from the date of petition till the date of deposit. Being dissatisfied with the quantum of compensation awarded by the Tribunal, the appellant is in appeal before this Court, seeking enhancement of compensation.