- (1.) This is a claimant's appeal seeking for enhancement of compensation on account of the injuries sustained in a motor accident.
(2.) For the sake of convenience, the parties in this appeal would be referred to by their rankings as they are arrayed in the claim petition before the Tribunal.
(3.) It is the case of the claimant that he was aged 38 years, an artist by occupation earning more than Rs.60,000/- per month. On 20.7.2009 at about 11.15 a.m. when he was proceeding on his scooter bearing Regn.No.KA-05-V-1947 from west to east on 30th Cross, 5th Main Road, Jayanagar, a Hero Honda Motor Cycle bearing Regn. No.KA-05-W-5307 ridden by its driver at a high speed in a rash and negligence manner came and dashed against the scooter of the claimant. On account of the impact, the claimant sustained severe injuries on his head for which he took treatment at Manipal Hospital and further on reference at NIMHANS Hospital also by spending huge amount. Despite the same he is not completely cured due to which he is unable to carry on his avocation, which has resulted in loss of income to him. The respondents are the insurer and owner of the offending motor cycle. Hence, he filed claim petition claiming compensation in a sum of Rs.10,00,000/- from the respondents.;