JAGADISHA Vs. KARNATAKA MOBILE CRANES

JUDGEMENT

(1.) The claimant is before this Court in this appeal not being satisfied with the quantum of compensation awarded under judgment and award dated 06.04.2013 in MVC No. 2941/2012 on the file of MACT, Bengaluru.

(2.) The Claimant filed claim petition under Section 166 of Motor Vehicles Act claiming compensation for the injury sustained in a road traffic accident. It is stated that on 28.03.2012 when the claimant was walking on the left side of the road, crane bearing No. KA-52-M- 1208 driven in a rash and negligent manner dashed against the claimant. Due to the impact the claimant fell down and sustained grievous injuries. Immediately he was shifted to Ravi Kirloskar Hospital and was treated as in-patient for four days. As on the date of accident the claimant was aged 31 years.

(3.) On issuance of notice, the respondent No. 2 - insurer appeared and filed statement admitting issuance of policy. It is contended that the vehicle in question was not involved in the accident and there was delay in lodging the complaint. It is stated that the Driver of the vehicle had no valid and effective Driving License as on the date of accident. It is also stated that the claim is too excessive and exorbitant.