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Judgment
S. Abdul Nazeer, J.—This appeal is directed against the judgment and award in MVC No. 2573/2006 dated 11.12.2006 on the file of the Motor Accident Claims Tribunal, Bangalore. The Appellant was the Respondent before the Tribunal and the Respondent was the claimant.
The Respondent filed the claim petition seeking compensation on account of the injuries sustained by him in a motor vehicle accident occurred on 4.4.2006. There is no dispute as to the occurrence of the accident and liability of the Appellant/Corporation to pay the compensation, The only contention raised by the learned Advocate appearing for the Appellant is that the award of compensation is excessive.
Having heard the learned Counsel for the Appellant, I do not find any merit in this appeal. The Tribunal has awarded compensation of Rs. 30.000/-towards pain and suffering; Rs. 8,000/- towards medical expenses, conveyance & nourishment and attendant charges; Rs. 30,000/- towards physical disability & loss of amenities; Rs. 9,000/- towards loss of income during laid up period. The claimant was aged 21 years at the time of accident. He had suffered the following injuries in the accident, which is clear from Ex. P3;
(1) Fracture of both bones of left leg.
(2) Abrasion on left knee.
(3) Laceration on right ankle 3" x 2.
The income of the claimant is taken at Rs. 3,000/- per month, which is just and proper. The Tribunal has not awarded any compensation towards loss of future income. The Corporation has not let in any evidence in support of its contention. The appeal is devoid of merits and it is accordingly dismissed. The amount in deposit, if any, shall be transferred to the Tribunal. No costs.