SUNITH KUMAR V. Vs. ICICI LOMBARD GENERAL INSURANCE CO LTD

JUDGEMENT

(1.) This appeal by the claimant is directed against the judgment and award dated 21st October 2008, passed in MVC No. 1467/2008, by the V. Additional Judge, Member, Motor Accident Claims Tribunal, Court of Small Causes, Mayohall Unit, Bangalore (SCCH-20), (for short, 'Tribunal'), for awarding reasonable compensation on the ground that, the Tribunal is not justified in dismissing the claim petition.

(2.) The appellant claims to be aged about 18 years and hale and healthy prior to the date of accident. It is the case of the appellant that he met with an accident at about 8:15 A.M. on 18-07-2007 when he was crossing Old Madras Road, near Muthu Mariamma Temple, near Tin Factory, Bangalore, on account of rash and negligent driving by the driver of Car bearing Registration No. KA-53/M-4995. Due to the impact, the appellant sustained grievous injuries and took treatment at Chinmaya Mission Hospital, spending huge amount.

(3.) On account of the injuries sustained in the accident, the appellant filed the claim petition under Section 166 of the Motor Vehicles Act, before the Tribunal, seeking compensation of a sum of Rs. 15,00,000/- against the Insurance Company and the owner of the offending vehicle. The said claim petition had come up for consideration before the Tribunal on 21st October, 2008.