GANGADHARAIAH Vs. UMESH AND ORS.

JUDGEMENT

(1.) This appeal by the injured claimant is directed against the impugned judgment and award dated 2nd April 2013, passed in MVC No. 1491/2011, by the Presiding Officer, Fast Track -I and Additional Motor Accident Claims Tribunal, Tumkur, (for short, 'Tribunal') for enhancement of compensation on the ground that, the compensation of Rs. 3,40,000/ -, awarded in his favour as against his claim for Rs. 20,00,000/ -, is inadequate.

(2.) The appellant claims to be aged about 37 years, working as a Secretary at KMF Dairy at Alilaghatta in Gubbi Taluk, earning a sum of Rs. 5,000/ - per month and also earning a sum of Rs. 10,000/ - per month from agricultural work. He was hale and healthy prior to the date of accident. That at about 5:00 P.M., on 17 -05 -2011, when the appellant was going in a motor cycle bearing Registration No. KA -06/EF -8858 as a pillion rider, ridden by his brother Karegowda, from Nittur towards Chelur side on Chelur -Nittur road, near Kodnagenhalli gate, another motor cycle bearing Registration No. KA -06/K -2259, ridden by its rider, at a high speed, in a rash and negligent manner, came from opposite direction, and without giving any indication, turned his vehicle and dashed against the motor cycle in which the injured claimant was proceeding as a pillion rider. Due to the impact, the claimant sustained grievous injuries.

(3.) It is the case of the appellant that he has spent considerable amount towards conveyance, nourishing food and attendant charges including medical expenses and other incidental expenses and therefore, he has to be compensated adequately.