RAMESHA Vs. NAGARAJA AND ANOTHER

JUDGEMENT

(1.) Appellant is the claimant. Being not satisfied with the quantum of compensation awarded in judgment and award dated 5-1-2012 made in MVC No.117/2010 by the Senior Civil Judge and Motor Accident Claims Tribunal, Belur (for short 'Tribunal'), he has filed this appeal seeking enhancement of compensation.

(2.) The appellant filed a claim petition contending that on 26-4-2010, while he was proceeding on the left side of the road in front of United Academy School, at that time, a motorcycle bearing Registration No. KA-46-E-5662 being ridden by the rider in a rash and negligent manner dashed the claimant. Due to that the claimant fell down and sustained grievous injuries all over the body. Immediately after the accident, he was shifted to Government Hospital, at Arasikere. He claims that he has spent more than Rs.30,000/- towards treatment/medical expenses. In view of the accident, injuries he has sustained, he is permanently disabled to work which he was doing prior to the date of the accident. Hence he sought for a compensation of Rs.6,00,000/-.

(3.) In pursuance of the notice issued by the Tribunal, the insurance company defended the case by filing written statement.