ADARSHA T. S. Vs. SHIVANANJAIAH

JUDGEMENT

(1.) This appeal is filed by the claimant against the judgment and award dtd. 7/5/2014, passed by the IX Additional Small Causes Judge and XXXIV ACMM, Court of Small Causes, Member MACT-7, Bangalore, (for short "Tribunal'), in MVC No.1871/2011, seeking enhancement of compensation.

(2.) For the sake of convenience, the parties are referred to as per their ranking before the Tribunal.

(3.) The brief facts of the case are that, on 23/6/2010, at around 02.00 p.m., the claimant was going on a motorcycle bearing registration No.KA-01-EL-9648 on K. R. Road. At that time, the driver of the Autorickshaw bearing registration No.KA-03-B-8241 drove his vehicle in a rash and negligent manner and hit the motorcycle of the claimant. As a result, the claimant sustained injuries for which he took treatment as an inpatient in Apollo Hospital, Bannerghatta Main Road, Bangalore. Due to injuries sustained in the accident, he has suffered permanent disability. With these reasons, he prayed to award compensation of Rs.8,00,000.00.