MOHAMMED MASOOD Vs. NEW INDIA ASSURANCE CO. LTD.

JUDGEMENT

(1.) Heard learned counsels for the respective parties.

(2.) The present appeal preferred by the original claimant is directed against the judgment and order dtd. 23/1/2020 of the High Court of Karnataka in M.F.A. No.2903 of 2018 (MV), whereby the High Court allowed in part the appeal of the insurance company, reducing the amount of compensation, and giving consequential directions.

(3.) The facts briefly stated are inter alia that the appellant-claimant suffered serious injuries in the vehicular accident which took place on 1/12/2015. He was a loader in the lorry travelling from Kunigal to Nelamangala. At about 2.50 a.m. near NH-75 Road, the said lorry driven at a high speed and in negligent manner, dashed with an unknown ongoing vehicle. The appellant sustained injuries in the right leg and his leg was required to be amputated below the knee. A claim petition under Sec. 166 of the Motor Vehicles Act, 1988 came to be filed before the Motor Accident Claims Tribunal (hereinafter referred to as 'the Tribunal') seeking compensation of Rs.35,00,000.00