ORIENTAL INSURANCE CO. LTD. REPRESENTED BY ITS REGIONAL MANAGER Vs. SHIVAKUMARA S/O ARASAPPA AND H.P. ARASAPPA S/O PUTTEGOWDA

JUDGEMENT

(1.) THE insurer is in appeal. It is a very unfortunate case where, in an accident the claimant -Respondent sustained severe injuries and has suffered an amputation.

(2.) THE case made out by the claimant -Respondent is that on 22.02.2002, he was going in the lorry bearing registration No. CTX -9003 by taking milk cans. The lorry was driven at high speed and it met with an accident inasmuch as it hit a tree. The resultant effect was that he sustained severe injuries. The claimant -Respondent was taken to Hassan S.C. Hospital for treatment and thereafter, he was taken to Sanjay Gandhi Hospital, Bangalore for further treatment. He was an inpatient in the Hospital for three months The claimant -Respondent was a sportsman and on account of the accident, his future looks bleak.

(3.) WE have heard Mr. Sowri Raju, learned Counsel appearing for the insurer and Smt. Sharadamba, learned Counsel appearing for the claimant -Respondent.