DHRUVA RAO Vs. VIJAI N R

JUDGEMENT

(1.) THIS appeal by the claimant/appellant/party -in -person is directed against the impugned judgment and award dated 9th September 2014, passed in MVC No.5206/2011, by the XIX Additional Small Cause Judge, Motor Accident Claims Tribunal, Bangalore (SCCH -17), (for short, 'Tribunal' ) for enhancement of compensation on the ground that, the compensation of Rs. 3,89,255/ -, awarded in his favour as against his claim for Rs. 25,00,000/ -, is inadequate.

(2.) THE appellant/party -in -person claims to be aged about 51/53 years and working as H.R. Manager at Bharath Fashion and Apparels at Bommasandra, Bangalore, drawing salary of Rs. 25,000/ - per month and hale and healthy prior to the date of accident. That at about 5:00 P.M., on 17 -04 -2010, when the appellant was waiting to cross the Marigowda Road at Wilson garden, the rider of the motor cycle bearing Registration No.KA - 50/H -6629, came at a high speed, in a rash and negligent manner and dashed against the appellant. Due to the impact, the appellant fell down and sustained grievous injuries and was immediately shifted to Sanjay Gandhi Accident Hospital and Research Institute at Byrasandra, Bangalore. After first aid, he was referred to Mallya Hospital, Bangalore, where he took treatment as in -patient from 17/04/2010 to 22/05/2010 and also follow up treatment.

(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.