J M RAMACHANDRA Vs. S RAVIKUMAR AND ANOTHER

JUDGEMENT

(1.) Claimant in MVC No.429 of 1999 has preferred this appeal challenging the dismissal of the claim application.

(2.) P ies will be referred according to their status referred to in the Court below.

(3.) Perused the records. Case of the claimant was that on 15.02.1999 appellant along with his friends were walking on the road and were to go to Kabbalamma Utsava on Sathanur, Channapatna Road, while they were near the Vaddaradoddi Village, the lorry was driven by its driver in a very high speed and has dashed against the appellant. For pain, suffering and agony appellant seeks for a compensation of Rs. 2,00,000/-.