S.P. MALIKARJUNA Vs. THE DEPUTY COMMISSIONER KSRTC

JUDGEMENT

(1.) THIS is claimant's appeal for enhancement. The claim petition was lodged by the Appellant in MVC No. 1806/2009 before the Motor Accident Claims Tribunal, Bangalore (Court of Small Causes), Bangalore claiming compensation on account of injuries sustained by him in a road traffic accident on 1.11.2008 at 3.00 p.m.

(2.) ON that day, one Mallikarjuna was riding Hero Honda Motor Cycle bearing No. KA -40 -J -2595 near Chimmakalahalli Village, within the limits of Gowribidanur Taluk. The Appellant was a pillion rider. When the motor cycle was near Anjaneya Temple, the KSRTC bus bearing No. KA -07 -F -1019 came from opposite direction in a rash and negligent manner and dashed against the motor cycle. Indeed the appellant was a pillion rider. As a result, he sustained multiple injuries.

(3.) IN the instant case, the appellant sustained following injuries: