CHETHAN KUMAR L.M. @ CHETHAN Vs. THE MANAGER

JUDGEMENT

(1.) The appellant is before this Court challenging the order of the Small Causes Court and MACT, Bangalore (SCCH-09) passed in MVC No.6788/2013 dated 01.12.2014.

(2.) On 19.10.2013 at about 6.15 p.m., when the appellant was going on his motor cycle bearing Registration No.KA-01-Y-2558 along with his friend as a pillion rider near Talakunte Gate, Malur Taluk, a Maruti Car bearing Registration No.KA-04-M-4913 came in a rash and negligent manner and dashed the motor cycle. The appellant fell down and sustained grievous injuries. He was hospitalized and treated as an inpatient towards which he incurred huge expenses. He further stated that the appellant was a student of a Bachelor of Commerce at the time of the accident, he was not able to attend his college for a period of three months and therefore, he could not take up his examination and consequently, he was declared failed for that particular year.

(3.) On the basis of the above, the appellant approached the Tribunal seeking for compensation towards injuries and losses caused to him.