K VINODH BABU Vs. ABDUL GANI

JUDGEMENT

(1.) AGGRIEVED by the award dated 09.09.2005 passed in MVOP No.235 of 1999 by the Motor Accidents Claims Tribunal -cum -I Additional District Judge, Chittoor, whereby and whereunder the Tribunal granted compensation of Rs.50,000/ - out of the claim of Rs.4,00,000/ -, the claimant filed the present appeal seeking enhancement of compensation.

(2.) THE parties hereinafter will be referred to as they are arrayed before the Tribunal for the sake of convenience.

(3.) THE brief facts of the case are as follows. That on 06.03.1999 at about 7.30 PM the claimant was proceeding on a cycle. At that time the offending lorry bearing No.AP 21V 0319 being driven by its driver in a rash and negligent manner came at high speed and dashed against the cycle near K.G. Sathram village on Chittoor -Bangarupalem road. The claimant fell down and sustained injuries including head injury. He was shifted to Government Hospital, Chittoor and subsequently he had taken treatment in a private nursing home. The case of the claimant is that he was aged about 22 years at the time of accident and working as sales representative and earning Rs.2500/ - per month. The further case of the claimant is that after the accident he was removed from the job and he is not doing any job. It is also his case that there is loss of memory and therefore he is unable to continue his education. He was studying B.Sc and had discontinued his education. It is also his case that he is unable to walk properly and getting swelling in his right knee if he walks for a short distance. It is also his case that he had incurred Rs.30,000/ - towards medical expenses.