M.RANJAN KUMAR Vs. V.C.BHARATH KUMAR

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 10.08.2015 passed by the Motor Accident Claims Tribunal.

(2.) Facts giving rise to the filing of the appeal briefly stated are that on 04.06.2013 at about 9.30 p.m. the claimant was proceeding on his motorcycle bearing registration No.KA-01/HA-28905 on Attibele - Sarjapura road. When he reached petrol bunk, between Billapura - Burugunte, at that time, a car bearing registration No.KA-51/MD-7375 being driven by its driver at a high speed and in a rash and negligent manner, dashed to the vehicle 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 working as a Research Associate at M/s.Aurigene Discovery Technologies Ltd., and was earning Rs.18,000/- per month. It was 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.25,00,000/- with interest.