SIDRAM Vs. SIDDU MAHADEV BHOSALE AND OTHERS

JUDGEMENT

(1.) The claimant is in appeal seeking enhancement of compensation, being dissatisfied with the compensation granted in M.V.C.No.1786 of 2012 by the I Addl.Senior Civil Judge and MACT, Belagavi (for short, 'the Tribunal').

(2.) Brief facts of the case are that, the claimant suffered grievous injury in a road accident occurred on 18.07.2012, when he was on walk on the left side of Kulgod-Gokak road. When the claimant was near Laxmeshwar cross, a goods vehicle bearing No. KA-23/9426 came in a rash and negligent manner dashed the claimant. Due to the said accident, the claimant suffered grievous injuries. He took treatment as inpatient from 18.07.2012 to 06.08.201 It is the claim that he spent more than Rs. 2,00,000/- towards medical expenses and requires more than Rs. 50,000/- for future medical expenses. He states that from his business, he was earning Rs. 9,000/- per month. Further he states that due to the injury suffered, he has become permanently physically disabled. Therefore, the claimant filed claim petition claiming compensation of Rs. 25,00,000/-.

(3.) The respondents filed their objection for the claim petition denying the petition averments and stated that claim is exorbitant. They also denied the medical expenses and future medical expenses claimed. After enquiry, the Tribunal awarded a sum of Rs. 6,13,000/- along with interest at the rate of 6% per annum.