RANGACHARI LAXMI NARASIMHAM Vs. PRAKASH CHANDRA SAHOO

JUDGEMENT

(1.) CLAIMANT is the appellant under Section 110 -D of the Motor Vehicles Act, 1939 (hereinafter referred to as' the Act') for enhancement of the compensation awarded.

(2.) CLAIMANT was aged six years at the time of accident. While he was travelling on 16 -10 -198O in a bus (ORG 7171) with his father, the bus faced with an accident causing multiple injuries for which he had to be hospitalised where stiches were made on his face. On account of the injuries sustained, the claimant claimed Rs. 75,000/ - as compensation. Both the owner and the insurer contested their liability and the owner contested the amount of compensation claimed.

(3.) INSURER and the owner not having preferred any appeal, negligence in driving and the liability of the owner stands affirmed. The quantum awarded towards medical treatment is also reasonable although Mr. Yusuf vehemently urged that the nature of the injuries is such that a reasonable guess work should be made to bring the compensation to a higher amount.