ASLAM SHARIFF Vs. ASLAM AND ANOTHER

JUDGEMENT

(1.) This appeal is directed against the judgment and award passed in MVC No. 654/2014 dated 5-12-2015 by the learned Addl. Senior Civil Judge and Addl. MACT Hassan. The appellant who is the petitioner-claimant before the Tribunal seeks enhancement of compensation of Rs. 2,96,000/- granted by the Tribunal. Originally, the petitioner-claimant had claimed compensation of Rs. 10 lacs together with interest at the rate of 18% p.a. because of the disability suffered due to the injuries sustained by him in the road traffic accident.

(2.) To avoid overlappings and confusions, the parties are hereafter referred with reference to their status before the Tribunal.

(3.) That on 18-1-2014 at about 11.30 a.m. when the petitioner was proceeding as a pillion rider on a motorcycle bearing registration No. Ka.13-S.1993, which was ridden by his relative towards chicken shop at Amir Mohalla besides Muslims burial ground, Hassan, another motorcycle bearing registration No. Ka.13-EB-1171 was approaching from the opposite direction being driven in a rash and negligent manner and dashed against the motorcycle, on which the claimant was a pillion rider. As a result, the petitioner-claimant sustained injuries and was admitted to Janapriya Hospital, Hassan, wherein he underwent medical treatment as in-patient for a period of two months and even on the date of filing of the petition he was said to be under medical treatment. He also claims that he has spent more than Rs. 2,00,000/- towards medical treatment and attendant charges.