SHIVAKUMAR Vs. K. S. ASHWATH

JUDGEMENT

(1.) These appeals are filed by the inmate of lorry - Shivakumar and the owner of the vehicle- K.M.Basavarajaiah.

(2.) These appeals are filed challenging the dismissal of the claim petitions.

(3.) The inmate-Shivakumar filed the claim petition contending that he was traveling in the lorry as a cleaner and the said vehicle met with an accident when it is collided with another lorry. He has stated that as a result of the accident, he has sustained compound fracture of right patella with displacement along with fracture of right tibia and also suffered multiple cut lacerated wounds over face and chin. He claimed that he has suffered with a permanent disability and also undergone surgeries for which he is entitled to the compensation.