SOMASHEKHAR Vs. H S KRISHNA

JUDGEMENT

(1.) The claimants, being aggrieved by dismissal of the claim application by the Tribunal, is in appeal.

(2.) The claimant filed a claim for compensation contending that while he was walking on the left side of the road at Shivapura, Maddur Town on 05.02.2008 at about 9.30 a.m., he was hit by a motor cycle bearing registration No.KA-11/J9372. He contended that as a result of the said accident, he sustained grievous injuries to his right ankle and to other parts of his body and was admitted to the General Hospital, Maddur, where he was treated as an inpatient for a period of 15 days. He contended that he was unable to walk properly after the accident and therefore, he was entitled to seek compensation.

(3.) This claim petition was contested only by the Insurance Company i.e., second respondent. The Insurance Company, as usual, denied the entire averments made in the application.