HEMANT KUMAR Vs. KAMAL SETHIA AND ORS.

JUDGEMENT

(1.) This appeal filed by claimant arises out of the award dated 4.11.2011 passed by the Motor Accidents Claims Tribunal, Jagdalpur (hereinafter referred to as 'the Tribunal') in Claim Case No. 291 of 2009 awarding compensation of Rs. 1,67,642 in favour of the injured-claimant with interest at the rate of 6 per cent per annum from the date of claim petition. Facts of the case, in brief, are that on 19.8.2009 when the appellant-claimant was riding his bicycle, he was dashed by Tata Sumo bearing registration No. CG 17-D 0754 resulting in grievous injuries to the claimant, including fracture of both his legs.

(2.) A claim case filed by the injured-claimant before the Tribunal for compensation of Rs. 9,90,000, inter alia, pleading that at the time of accident he was 17 years of age; was a State level athlete; remained in hospital for about 50 days and incurred heavy medical expenses apart from loss of income; suffered 45 per cent permanent disability in his right leg and 50 per cent permanent disability in his left leg and his bright future as athlete has been ruined.

(3.) However, the Claims Tribunal after appreciation of the evidence on record by the impugned award granted a total compensation of Rs. 1,67,642 in favour of the claimant along with interest at the rate of 6 per cent per annum from the date of application till realization on the following heads: