DEDA RAM Vs. M N PADMANABHA AND ANOTHER

JUDGEMENT

(1.) The appellant herein is aggrieved by the inadequate compensation awarded by the Court of Small Causes, Bangalore and MACT, Bangalore ("the Tribunal" for brevity), in M.V.C. No. 6485/2005 dated 18-12-2006, on his claim petition filed under Section 166 of the Motor Vehicles Act.

(2.) Succinctly stated, as on 19-8-2005, the appellant was a minor, at 5.45 p.m., he met with a motor vehicle accident involving Tata Indica car bearing registration No. KA-05/AC-2006 due to which, he suffered multiple grievous and simple injuries. He was treated firstly at K. R. Hospital, Bangalore, then at Rajashekar Hospital, then at Mallya Hospital and finally at M.D.M. Hospital at Jodhpur, Rajasthan. At the time of accident, he was working as a Carpenter earning Rs. 200/- per day. For more than one month, he was under coma and now he is disabled to carry on his profession. The claim was contested by the insurer of the vehicle.

(3.) The Tribunal on overall evaluation of the oral and documentary evidence has awarded compensation of Rs. 3,38,000/- with interest 6% per annum.