RAJAN BANAWALI Vs. DINESH SHIRODKAR AND ORS.

JUDGEMENT

(1.) THE present appeal is preferred by the appellant dissatisfied with the amount of the compensation granted by the judgment and order dated 22.12.2009 passed by the Presiding Officer, Motor Accident Claims Tribunal for the Taluka of Salcete, at Margao("Presiding Officer" for short) in Claim Petition No. 163/2008.

(2.) PARTIES shall hereinafter referred to as per their original status in the claim petition. The brief facts of the case may be stated as follows: -

(3.) IN the accident the claimant sustained grievous injuries, i.e. head injury, liver laceration, cerebral contusion, chest injury and other injuries After the claimant was immediately taken to Goa Medical College Hospital, Bambolim and was discharged on 1.10.2007. He incurred expenditure of about Rs. 50,000/ -for medical treatment still he is not recovered from the injuries. The right side of the claimant has become numb and he is completely immobilized, being unable to use his right hand and right leg and he is also unable to speak properly and he is is completely bedridden and has no limb movements as such. Due to the accident he was taking physiotherapy. He suffered a lot physically, mentally and economically. As a result, the claimant is permanently disabled and practically he is unable even to move.