KIRANA P Vs. AFZAL FASHA

JUDGEMENT

(1.) This appeal by the claimant-appellant is directed against the impugned judgment and award dated 2-9-2015 passed in MVC No. 510/2014, by the Principal District and Sessions Judge and Motor Accident Claims Tribunal, Chamarajanagar, (for short "Tribunal"), for enhancement of compensation, on the ground that, the compensation of Rs. 20,34,200/- awarded by the Tribunal under different heads as against the claim of Rs. 48,50,000/-, on account of the injuries sustained by the appellant in the road traffic accident, is inadequate.

(2.) It is the case of the appellant that he is aged about 22 years as on the date of the accident, hale and healthy prior to the accident, studying Engineering course and also doing agricultural work and earning Rs. 10,000/- per month. That on 16-2-2013 at about 8.30 p.m. when the appellant was proceeding on his motor bike bearing Reg. No.KA. 10.E.4878 near Somwarpet, Chamarajanagar-Sathya-mangala road and when he came in front of bus stand, at that time, the driver of the crane bearing Reg. No.KA. 13.M.5866 came from opposite direction in a rash and negligent manner and dashed against him. Due to which, he sustained grievous injuries on his right leg, right and left hands and in both shoulders and the motorcycle was also damaged. Immediately, he was shifted to Govt. Hospital Chamarajanagar and after first aid treatment, he was shifted to Mahadeshwara Nursing Home, Mysore, where he took treatment as inpatient, underwent surgery and therefore, on the advise of the Doctor, he has taken bed rest and follow up treatment.

(3.) It is the further case of the appellant that, he has spent considerable amount towards medical expenses and other incidental charges and as his right leg was amputated, he has suffered permanent disability. Therefore, he has filed a claim petition before the Tribunal under Section 166 of M. V. Act, claiming compensation against the respondents.