ARVIND S/O MADHAVRAO Vs. SHAIKH SALEEM

JUDGEMENT

(1.) With the consent of learned counsel for both the parties the matter is taken up for final disposal. This appeal is directed against the judgment and award passed by the Senior Civil Judge and Addl. MACT, Bhalki in MVC No.36/2009 dated 10.09.2012.

(2.) Claimant Arvind has preferred this appeal through his guardian, his mother Punneratha W/o Madhavrao under Section 173 (1) of Motor Vehicles Act being dissatisfied with the compensation awarded by the Tribunal.

(3.) The brief facts of the case are that, on 16.02.2009 the claimant and his friends Sawan, Lakha, Dilip were proceeding to bring Mango leaves for a religious function. When they were near Kalasdal cross on Bidar-Udgir road, when they were standing talking with each other, a lorry bearing Reg.No.MH-13/R-0343 was driven in a rash and negligent manner and dashed against the claimant because of which he sustained serious injuries and his right leg below knee was amputed. He sought for compensation of Rs.23,00,000/-. However, the Tribunal granted an amount of Rs.3,02,700/- under the following heads: