(1.) THIS appeal by the appellant is directed against the judgment and award dated 19th December 2009, passed in MVC No. 3426/2007, by the IX Additional Judge, Member, Motor Accident Claims Tribunal -7, Court of Small Causes, Bangalore (SCCH -7), (for short, Tribunal') for enhancement of compensation on the ground that, the compensation of Rs. 5,74,000/ - awarded in his favour as against his claim for Rs. 20,00,000, is inadequate.
(2.) THE appellant was the minor boy aged about 16 years at the time of accident. Represented by his father and natural guardian, he filed the claim petition under Section 166 of the Motor Vehicles Act, contending that at about 8:30 A.M., on 24 -06 -2006, when he was travelling in the motor cycle bearing Registration No. KA -05/EX -186, as pillion rider, on Anekal -Chandapura road to attend his SSLC examination, near Igalur village, he met with an accident on account of rash and negligent driving by the driver of goods auto rickshaw bearing Registration No. KA -05/C -4046. Due to the impact, the appellant sustained grievous injuries and was shifted to Hospital for treatment.
(3.) LEARNED counsel appearing for the appellant submits that during the pendency of this appeal, the appellant has taken treatment, spending huge sums of money towards medical expenses and other incidental expenses as per the prescription of the Doctor and the bills. Therefore, he has filed I.A. No. 1/2014, for adducing additional evidence and I.A. No. 2/2014 for additional facts. Since the said two applications are allowed by a separate order by this Court, this matter may be remanded back to the Tribunal, for appreciation of the additional oral and documentary evidence in support of their case.