POOVADI Vs. IFFCO-TOKIA GENERAL INSU. CO. LTD.

JUDGEMENT

(1.) The appellant is the claimant in M.V.C. No.7175/2008 and he has preferred this appeal, seeking enhancement of compensation awarded by the Tribunal for the injuries sustained by him in a road transport accident that occurred on 11.03.2008. The Tribunal awarded a total compensation of Rs.1,49,960/- with interest at 6% p.a. from the date of the petition till the date of deposit.

(2.) I have heard the learned counsel for the appellant and the learned counsel for respondent No.1/insurer.

(3.) It is the case of the claimant that on 11.03.2008 at about 7.30 p.m., while he was proceeding on his motorcycle bearing reg. No.KA-51/J-1396 near 7th main road, B.T.M. Layout, at that time, the driver of the autorickshaw bearing reg. No.KA-03/A-9257 came in a high speed and in a rash and negligent manner and dashed against his motorcycle, as a result of which he sustained injuries. It is the further case of the claimant that he was aged about 29 years and he was earning a sum of Rs.30,000/- p.m. and on account of the injuries sustained by him, he has suffered permanent disability. The claim petition was filed seeking total compensation of Rs.15,00,000/-. Before the Tribunal, the claimant got himself examined as P.W.1 and the doctor was examined as P.W.2. On behalf of respondent No.1, R.W.1 was examined.