R. MANIKANTA Vs. MAMATHA

JUDGEMENT

(1.) This is an appeal filed by the claimant seeking enhancement of compensation awarded by the MACT., and Court of Small Causes (SCCH-3), Bengaluru in MVC No.2180/2012.

(2.) Though, this appeal is listed for admission, since the Trial Court records are received and as the counsel for the appellant and the respondents have consented for final disposal, the appeal is taken up for final disposal.

(3.) The claim petition discloses that on 24.03.2012 at about 9.30 am., the claimant was on his way on his bicycle. When he reached Kathriguppe junction, the motor cycle bearing registration No.KA-05- N-8322 (henceforth referred to as 'offending vehicle') dashed against the bicycle. Due to the accident, the claimant suffered grievous injuries and was shifted to the Ring Road Hospital, Bengaluru for treatment, where he spent a sum of Rs.80,000/-. He claimed that he was a painter and due to the injuries suffered in the accident, he was not in a position to do his work and incurred loss of income. The claimant thus filed a petition under Section 166 of the Motor Vehicles Act, 1988, claiming compensation of Rs.10,00,000/-.