SATISH Vs. C G RAMANJINAPPA AND ANOTHER

JUDGEMENT

(1.) This appeal is filed by the injured-claimant as against the judgment and award dated 19.1.2015 passed in MVC No. 1395/2012 on the file of the Senior Civil Judge, 14th MACT, Tiptur, seeking enhancement of compensation. The Tribunal has awarded compensation of Rs. 1,77,900/- at 6% interest. Accident is of the year 2011.

(2.) The appellant/claimant has suffered road accident injury on 24.02011 at about 10.30 p.m. The claimant was travelling in a motor bike bearing No. KA-4A-J-4211 as a pillion rider. The said motor bike was riding by one Lohith slowly and carefully on the left side of NH 206 road, when they came near Srinidhi Daba, at that time a lorry bearing Reg. No. KA-41-1484 came from opposite direction i.e., Tiptur side in a rash and negligent manner dashed against the said bike. Due to the said accident, the petitioner fell down and sustained grievous injuries.

(3.) The learned counsel for the appellant submitted that the compensation awarded by the tribunal is on the lower side and the loss of future income is assessed on the basis of monthly income of Rs. 4,500/- which is on the lower side and submitted that the income with reference to the year of accident has to be assessed at Rs. 6,500/- and the same requires to be considered for awarding compensation towards loss of future income.