JAGADEESH H.P., S/O. PUTTEGOWDA Vs. THE MANAGER NEW INDIA ASSURANCE CO. LTD. REP. BY THE BRANCH MANAGER AND M.N. DEVARAJU MAJOR, S/O. NINGAPPAGOWDA

JUDGEMENT

(1.) THIS is a claimant's appeal for enhancement of compensation.

(2.) HEARD Smt. H.C. Kavitha, learned Counsel for claimant and Sri Ismail, learned Counsel for Insurance Company.

(3.) THE accident took place on 31.3.2006 at about 3.30 p.m. at Harkalgud near Bekanahally road, Hassan. The first information was recorded at about 6.00 p.m. on 8.4.2006 where claimant was being treated in S.C. Hospital. As per averments of claim petition and evidence of claimant, his brother H.P. Mahesh was riding the motor cycle at the time of accident. The claimant was the pillion rider. The accident took place when goods Lorry bearing Reg. No. KA -12 -6687 came iron: behind and dashed against the motor cycle. As could be seen from the IMV Report, motor cycle bearing No. KA -13 -Q -6356 of which, claimant was the pillion rider and his brother was the rider, was rat produced before IMV Inspector for inspection. The wound certificate reveals that claimant had suffered two incise injuries on the face lateral to the lateral angle of left eye and on the upper lip and inner aspect of the upper lip.