CHELUVANAIKA Vs. PARVEEZ AHMED AND OTHERS

JUDGEMENT

(1.) Appellant is the claimant. Being not satisfied with the quantum of compensation awarded in the judgment and award dated 5th July, 2010 passed in MVC No. 104/2007 by the Addl. Motor Accident Claims Tribunal, Mysore (for short 'Tribunal') he has filed this appeal seeking for enhancement of compensation.

(2.) The appellant filed a claim petition contending that on 15-10-2006 at about 3.00 p.m., while he was walking towards Santhe Maidan in Yalandur Town to go to BCM Hostel near the office of Yelandur Town Panchayat, a tractor-trailer bearing Registration Nos. KA-10/T-4275 and 4276 came from Yelandur bus stand in a rash and negligent manner and dashed against the claimant. Due to that, he fell down and sustained grievous injuries all over the body. Immediately after the accident, he was shifted to Government Hospital, Yelandur. After first aid, he was shifted to K. R. Hospital, Mysore. He had spent huge money for treatment. He took treatment as an inpatient for a period of 49 days. Due to rash and negligent driving of tractor-trailer, the accident occurred. The said vehicle was insured with the 3rd respondent. Hence, the respondents are liable to compensate the claimant to an extent of Rs. 8,90,000.00 with interest at 9% p.a.

(3.) The respondents defended the case by filing written statements.