G. SUBBARAJU Vs. S. SADANANDA CHATRA

JUDGEMENT

(1.) Though the appeal is listed for admission today, with the consent of learned counsel appearing for both the parties, the same is taken up for final disposal.

(2.) This appeal is filed challenging the quantum of compensation awarded in M.V.C.No.4375/2013 dated 27.08.2014 by the Motor Accident Claims Tribunal, Court of Small Causes, Bengaluru, SCCH-4.

(3.) The factual matrix of the case is that, on 10.06.2013 at about 10.00 p.m., when the claimant-injured was proceeding at Gymkhana Club at Cox Town at Vinayaka Nagar, Yelahanka, crossing BB road near CBI Office, east service road, at that time, the driver of the bus bearing registration No.KA-51-B-1235 came with high speed in a rash and negligent manner and dashed against him, as a result of which, he sustained grievous injuries. It is the claim of the injured that he was working as a Cook and earning Rs.12,000/- per month, and aged about 38 years, but due to accidental injuries he has suffered permanent disability and spent an amount of Rs.25,00,000/- towards his medical treatment.