LAXMAN JANNA BHANDARI, S/O JANNA GANESH BHANDARI Vs. PUBLIC WORKS DEPARTMENT, ASST ENGINEER, SUB DIV III, WORKS DIVISION X, GOVT OF GOA, TONCA, CARANZALEM, TISWADI, GOA

JUDGEMENT

(1.) By this appeal, the appellant, who is the original claimant, is seeking enhancement of the compensation granted by the Motor Accident Claims Tribunal at Panaji (Tribunal, for short) in Claims Petition No. 11/2008.

(2.) The brief facts are that, the appellant suffered a vehicular accident on 04.03.2007, when he had gone for evening walk at Kenkre Estate at about 19:15 hours. The Tanker involved in the accident belongs to the respondent no. 1 and bears registration No. GA-01/G-7614. The driver of the tanker in an attempt to overtake another vehicle, dashed the appellant, resulting into grievous injuries to the appellant.

(3.) At the time of the accident, the appellant was 59 years of age. The appellant was earlier working in the Police Department and had since retired. At the time of the accident, the appellant was working as a Security Officer at Bangalore and was earning a salary of Rs.5,350/- per month. The appellant filed the claims petition, seeking compensation of Rs.6 lakhs under various heads.