ABDUL RAUF Vs. STIVAN D SOUZA

JUDGEMENT

(1.) THOUGH this matter is listed for admission, with the consent of the Learned counsel for the respective parties, as records have also been received, it is taken up for final disposal.

(2.) THIS appeal is by the claimant seeking for enhancement of the compensation in respect of the personal injuries, which he has sustained in a motor accident that took place on 03.08.2005 at about 11.30 p.m. near Kavu of Madnoor village in Puttur taluk involving the lorry bearing registration No.KA-19-7147 driven by the first respondent, owned by the second respondent and insured with the third respondent at the relevant point of time. In the impugned accident, he has sustained severe injuries which comprised of fractures for which he took treatment in the Hospital for 25 days during which period he also underwent two surgeries. He spent huge money for the treatment of his injuries, despite the same, he is not completely cured of his injuries due to which he is unable to attend to his avocation, which has resulted in loss of income to him. Accordingly, he sought for grant of compensation from the respondents.

(3.) THE claimant in support of his case got himself examined as PW1 and the doctor who has treated him as PW2. He produced in all 38 documents, which came to be marked as Exhibits PI to P38. On behalf of the respondents, they did not lead any oral evidence or got marked any documents in support of his case.