MOHAMMAD HANEEF USMANSAB Vs. THE GENERAL MANAGER, KARNATAKA STATE ROAD TRANSPORT CORPORATION AND ANOTHER

JUDGEMENT

(1.) AGGRIEVED by the inadequacy of the compensation granted by the III Additional Civil Judge (Senior Division) and C.J.M. Dharwad in M.V.C. No. 285 of 1996, dated 10.11.1998, the appellant/claimant is before this Court.

(2.) THE Accident had occurred on 28.3.1996 at about 10 -15 p.m. on P.B Road near NTTF bus stop involving the vehicle KSRTC, bus bearing registration No. KA -25/F -488 which resulted in injuries complained of by the claimant.

(3.) THE injuries sustained by the claimant/appellant are as follows: 1. Crush injury left leg at ankle around it 3 feet width bleeding. Deformit at 1/3rd leg.