SRI B.Y.R. NAGESH AND OTHERS Vs. THE REGIONAL MANAGER, M/S. THE UNITED INDIA INSURANCE CO. LTD. AND OTHERS

JUDGEMENT

(1.) The present appeals have been filed by the Claimants seeking enhancement of the compensation awarded in MVC No. 2494/03 and MVC No. 2495/03.

(2.) The facts of the case relating to the present claim petitions is that the claimants while travelling in Maxi Cab bearing Registration No. KA-05 5859 which was driven in a rash and negligent manner, dashed against the lorry parked at road side. The petitioners-claimants have suffered several injuries in the said accident.

(3.) In so far as MVC No. 2494/2003 is concerned, the claimant averred that he was getting income of Rs. 100/- per day from his self employment and that he incurred medical expenses and suffered loss of future earning capacity and sought for enhancement of compensation.