RAKUDITI VENKATA RAMANACHARYULU Vs. G RAMA

JUDGEMENT

(1.) THIS civil miscellaneous appeal arises out of award dated 18.12.2002 in MVOP No. 1369/1999 on the file of 111 Additional District Judge-Chairman, Motor Accidents Claims Tribunal, Visakhapatnam (for short, "the Tribunal").

(2.) THE claimant in the OP filed this appeal feeling dissatisfied with the quantum of compensation awarded by the Tribunal.

(3.) THE appellant has claimed Rs.3,00,000/- towards compensation under the following heads: For special damages : (Loss of earninss of salary from 2.12.1996 to 22.4.1997) Rs.27,086-00 Transport to hospital Rs.22,644-00 Extra nourishment Rs.20,925-00 Compensation for pain and suffering Rs.10,000-00 Compensation for continuing permanent disability Rs.1,63,345-00 Loss of earning power Rs.5,000-00 Rs.3,00,000-00 (However the total of above amounts comes to Rs.2,49,000/- only)