ABDUL REHEMAN Vs. ASHRAF AND ORS.

JUDGEMENT

(1.) APPELLANT is the claimant, being not satisfied with the quantum of compensation awarded in MVC No. 465/2010 by Additional Motor Accidents Claims Tribunal, Udupi (hereinafter referred to as 'the Tribunal' for short) by its judgment and award dated 14 -8 -2012, has filed this appeal seeking for enhancement of compensation.

(2.) IT is the case of the claimant that, on 7 -5 -2010 while he was proceeding on a motorbike bearing registration No. KA -20/U -7196, as a pillion rider, due to the rash and negligent riding of the motorbike, near Katapadi, the rider lost control over the vehicle, as a result of which, it overturned. In view of that, the claimant fell down and sustained grievous injuries to legs, hands and other parts of the body. Immediately after the accident, he was shifted to Hi -tech Medicare hospital and he was treated there as inpatient from 7 -5 -2010 to 15 -5 -2010. He had undergone surgery for the fracture of tibia and implants were also inserted. He claimed that, prior to the accident he was working as a Plumber and earning Rs. 250/ - per day. In view of the accident, he is unable to do the work of a Plumber and sought for compensation of Rs. 6,00,000/ -.

(3.) ON the basis of the pleadings of the parties, the Tribunal framed necessary issues. The claimant, in order to prove his case examined himself as P.W.1 and got marked the documents as Ex. P1 to Ex. P11. The doctor who treated the claimant was examined as P.W.2 and got marked the documents as Ex. C1 and Ex. C2. On behalf of the respondents, none of the witnesses were examined nor was any document marked.