(1.) Appellant is the claimant, being not satisfied with the quantum of compensation awarded in the judgment and award dated 9-11-2011 made in MVC No.2691/2010 passed by the Motor Accident Claims Tribunal, Bengaluru (hereinafter referred to as 'the tribunal' for short), he has filed this appeal seeking for enhancement of compensation.
(2.) The appellant filed the claim petition contending that on 14-2-2010, while he was waiting for his wife in the bus stop, sitting on his motor cycle, near 24th main road, J.P.Nagar, Bengaluru, at that time, the rider of the motor cycle bearing registration No.KA-03-Y-752, ridden in a rash and negligent manner came and dashed against the motor cycle of the claimant. Due to the impact, he fell down and sustained grievous injuries. Immediately after the accident, he was shifted to Bengaluru hospital, Bengaluru, wherein, he took treatment as an inpatient for a period of two days and POP casting was also done. In the accident, he has sustained fracture of both bones of left leg. Prior to the accident, he was working as a tailor and earning a sum of Rs.6,000/- per month. Due to the injuries he sustained in the accident, he became permanently disabled to do the work as he was doing earlier. Hence, he sought for a compensation of Rs.5,00,000/-.
(3.) Insurance company defended the case by filing written statement.