M. NAGESH Vs. MANDEEP SINGH SANDHU & ANR.

JUDGEMENT

(1.) The appellant is the claimant being not satisfied with the quantum of compensation awarded by the XI Additional Judge, MACT, Bangalore (herein after referred to as "the Tribunal" for short), in MVC No. 2107/2009 on 19-8-2011 has filed this appeal seeking for enhancement of compensation.

(2.) The appellant filed the claim petition contending that on 20-1-2009 at about 11.30 a.m. while he was crossing the road near Hoodi junction, white field road, a car bearing No. KA-03-MH-6586 came in a rash and negligent manner and dashed against the Appellant-claimant. Due to which, he fell down and sustained grievous injuries. Immediately he was shifted to Vydehi hospital, Bengaluru, wherein he was treated as inpatient.

(3.) In the claim petition it was contended that prior to the accident, he was doing the transport business and earning Rs. 10,000/- per month. In view of the injuries sustained in the accident, he is not in a position to do the work as he was working earlier. Hence, he sought for the compensation of Rs. 6,00,000/-.