R.K. HAMSA Vs. P.M. SAMEER

JUDGEMENT

(1.) THE appellant, a 50 year old bakeman while waiting for bus in a bus stop on 05/02/04 was hit down by an auto rickshaw driven by the second respondent. Against the claim of Rs. 4 lakhs, the learned Tribunal awarded a sum of Rs. 37,962/ - as compensation attributing negligence against the second respondent. As the third respondent admitted the policy of the offending vehicle, they were fastened with the liability of paying the compensation. In this appeal the appellant is challenging the adequacy of the compensation awarded.

(2.) WE have heard the learned counsel for the appellant and the learned counsel for the third respondent Insurance Company. The impugned award was also perused.

(3.) UNDOUBTEDLY the appellant might have been bedridden for a good number of days on account of the injuries sustained by him in the accident. Hence, he has to be adequately compensated for the loss of amenities in life during the period of treatment and convalescence. We award to the appellant a sum of Rs. 10,000/ - on that count.