PRASANNA KUMAR @ KUMAR Vs. PUTTARAJU

JUDGEMENT

(1.) The claimant is in appeal being aggrieved by the quantum of compensation awarded by the Tribunal as well as absolving the insurance Company from paying the compensation.

(2.) The Tribunal has awarded a total compensation of Rs.51,000/- at 6% interest per annum for the injuries suffered by the appellant/claimant in a road traffic accident, which took place on 22.10.2007 at about 9.30 a.m involving a motor cycle bearing Registration No.KA-02.EX- 9322.

(3.) The case of the appellant is that while he was traveling as a pillion rider in the aforesaid motor cycle on 22.10.2007 at about 9.30 a.m., the rider of the motor cycle in question rode the same in a rash and negligent manner, as a result of which the said motor cycle dashed against a pedestrian. Consequently, the appellant fell down from the motor cycle and sustained severe injuries.