SINGHVI, GOPALA GOWDA,JJ. - (1.) LEAVE granted.
(2.) THIS appeal is one of the several such cases which the victims of accidents are compelled to file because the compensation awarded by the Motor Accidents Claims Tribunal and/or the High Court is abysmally inadequate or tragically disproportionate to his/her suffering. The appellant, who was 19 years old at the relevant time and was assisting his father in agricultural operations, suffered grievous injuries in an accident which occurred on 31.10.2000 when respondent No. 1 reversed tipper No. APH 5971 in a rash and negligent manner without care and without signal and dashed against the appellant. The rear tyre of the tipper caused fracture in the pelvic region of the appellant. He was initially treated at Bhandari Hospital, Raichur. Later, he was taken to Nizam's Institute of Medical Sciences, Hyderabad (NIMS). The doctors at NIMS diagnosed that the appellant had sustained pelvic and urethral injuries (total urethral rupture).
(3.) THE appellant filed a petition under section 166 of the Motor Vehicles Act, 1988 and prayed for award of compensation under the following heads: JUDGEMENT_2131_ACJ_2013.htm;