MANJUNATH Vs. SUNIL

JUDGEMENT

(1.) It is not in dispute that an accident occurred on 16/8/2009 when two wheeler being driven by the claimant was hit from behind by a car.

(2.) As a result of the accident, the claimant suffered grievous in juries including a head injury and he thereafter filed a claim petition seeking for compensation of Rs.6 ,00 ,000.00.

(3.) The Tribunal came to the conclusion that the accident did occur due to the rash and negligent driving of the car and the claimant had suffered in juries. The Tribunal awarded a sum of Rs.30,000.00 towards "pain and agony"; a sum o f Rs.1,04,617.00 towards "medical expenses"; and also granted 6% interest on the said amount from the date of petition fill the date of realization.