- (1.) Leave granted. This is a case wherein the claimant is an agriculture labourer who suffered injuries in a road accident and he has been awarded Rs 10,000 under the head "loss of amenities".
(2.) On the perusal of the impugned judgment, Venkataramegowda v. Basavaraju, 2013 SCC OnLine Kar 10041 we find that the claimant had suffered compound fracture of right leg patella and in our opinion amount of Rs 10,000 awarded for the "loss of amenities" appears to be on lower side.
(3.) We increase the same to Rs 35,000 which, in our opinion, is quite reasonable looking at the fact that he is an agriculture labourer and he has to use his legs for doing daily work in the fields.;