MURALI MOHAN Vs. M.MOHAN

JUDGEMENT

(1.) This appeal under Section 173(1) of the Motor Vehicles Act, 1988 (hereinafter referred to as 'the Act', for short) has been filed by the claimant being aggrieved by the judgment dated 25.09.2014 passed by the Motor Accident Claims Tribunal.

(2.) Facts giving rise to the filing of the appeal briefly stated are that on 04.10.2006 at about 9.30 a.m. the claimant was proceeding on his motorcycle bearing registration No.KA-21/J-5071 from his house to his clinic and when he reached near Odibai in Raichur, the driver of the bus bearing registration No.KA-12/A-2388 drove the bus at a high speed and in a rash and negligent manner, dashed to the motorcycle of the claimant. As a result of the aforesaid accident, the claimant sustained grievous injuries and was hospitalized.

(3.) The claimant filed a petition under Section 166 of the Act on the ground that he was a private medical practitioner having a clinic and was earning Rs.30,000/- per month. It was pleaded that due to his physical disability he is unable to work and earn as earlier. It was further pleaded that he also spent huge amount towards medical expenses, conveyance, etc. It was further pleaded that the accident occurred purely on account of the rash and negligent driving of the offending vehicle by its driver. The claimant claimed a compensation of Rs.50,00,000/- with interest at the rate of 15% p.a.