AFZAL BAIG, S/O JAMAL BAIG Vs. R.N. MOHAN NAIK, SO NAGENDRA NAIK

JUDGEMENT

(1.) LEARNED Counsel for the appellant/claimant submits that though the claimant sustained grievous injuries in the motor accident that occurred on 11.4.2007, the Tribunal has not awarded adequate compensation towards medical expenses, nourishment, attendant charges, pain and suffering, loss of amenities, loss of income during the period of treatment, future income and future medical expenses.

(2.) LEARNED Counsel appearing for respondent No.2/Insurance Company submits that the Tribunal has awarded adequate compensation and there is no good ground made out for enhancement of compensation.

(3.) IT is the case of the claimant that he was 28 years old, earning Rs. 10,000/ - per month by doing business and he sustained grievous injuries in the motor accident. He filed a claim petition under Section 166 of the Motor Vehicles Act, 1988, against owner cum driver and insurer of the Toyota Innova, claiming compensation of Rs. 10,00,000/ -. In support of the case of the claimant, he has got himself examined as P.W1 besides examining Dr. Umesh Kamath as P.W2 and get marked Exs.P1 to P62. No rebuttal evidence was adduced. The Tribunal has awarded compensation of Rs. 1,54,001/ - with interest at the rate of 7% per annum from the date of Petition till realisation, holding that respondent Nos.1 and 2 are jointly and severally liable to pay compensation.