MANJUNATHA Vs. P SHANKAR MAJOR

JUDGEMENT

(1.) THIS is a claimant's appeal seeking enhancement of compensation for the injury sustained in a motor accident. When the claimant was standing in Kunigal bus-stand, a bus bearing Regn. No. KA-06-8114 driven in a rash and negligent manner by its driver dashed against him on account of which he sustained fracture of left ankle joint and other minor injuries. Immediately he was shifted to Kunigal Primary Health Centre. It is his case that he took further treatment in a private hospital and has spent Rs. 30,000-00 towards medical expenses and other incidental charges. He is aged 35 years and working as a driver. He was earning Rs. 3,000-00 per month. After the accident, he could not do his job and even he was not able to move. As such, he has become destitute in life. Therefore, he sought for compensation in a sum of Rs. 2 lakhs for the injury sustained in the said accident.

(2.) TO the said claim petition he has made the owner of the lorry and the insurance company which had insured the lorry as party-respondents. The owner of the lorry did not contest the matter. Therefore, the insurance company filed written statement contesting the claim on all grounds. However, they did not dispute the insurance coverage to the vehicle. On the aforesaid pleads, the Tribunal framed the following issues:

(3.) TO what decree or order?