B M SURESH KUMAR Vs. OM PRAKASH

JUDGEMENT

(1.) THIS is a claimant's appeal seeking enhancement of compensation for the injuries sustained in a motor vehicle accident as well as challenging the finding of the Tribunal in so far as absolving the insurance company to pay the compensation awarded.

(2.) FOR the purpose of convenience, parties are referred to as they are referred to in the clam petition.

(3.) CASE of the claimant is that he was working as cleaner-cum-conductor in bus bearing No. KA-16-2936; on 3- 6-2000 at about 7. 00 p. m. near Gedlahally bus stop while the claimant was bringing down passengers luggage from top of the bus, driver of the bus all of a sudden, moved the bus without waiting for any signal. On account of the same, he fell down and sustained injuries. He was immediately admitted to Bapuji hospital, davanagere. On account of the accident, he sustained injuries. He claims that he was getting a salary of Rs. 1,600/- and Rs. 40/- per day as batta. He therefore filed a claim petition claiming compensation of Rs. 5 lakhs.