B RAM @ SHOBAN RAM Vs. MANJUNATH K

JUDGEMENT

(1.) Not being satisfied with the quantum of compensation awarded by the Motor Accidents Claims Tribunal, (IV Court of Small Causes), Chennai, in and by award dated 19.02.2014, in M.C.O.P. No. 1782 of 2011, the present appeal has been filed by the injured claimant represented by his mother, since he is in a vegetative state, seeking enhancement of the award amount.

(2.) Since the appeal has been filed questioning only the quantum of compensation awarded by the Tribunal, it is not necessary for this Court to traverse into other aspects of the award.

(3.) The claim petition was filed seeking compensation to the tune of Rs.1,50,00,000/- for the injuries sustained by the claimant in the accident that had occurred on 24.11.2007 at about 6a.m. when he was travelling in a Tata Sumo Car bearing Registration No. KA 05 D 9724 from Bangalore to Chennai . It is the specific case of the claimant while he was travelling in the said car, it dashed against a stationed lorry, resulting in the claimant sustaining severe brain stem and multiple injuries and he has gone to deep vegetative state.