B.M. BANDIGAIAH, S/O MATAIAH @ CHIKKA BANDIGA Vs. SATISH, S/O LINGAIAH, A.R. SHIVASHANKAR, S/O LATE A.S. RAMEGOWDA AND THE BRANCH MANAGER, NATIONAL INSURANCE CO. LTD.

JUDGEMENT

(1.) CLAIMANT in MVC 108/2005 on the file of Prl. Civil Judge (Sr. Dn.), Srirangapama is the Appellant.

(2.) CASE of the Appellant is that on 24.11.2004 he was travelling in a bus bearing registration No. KA -19 -4319 to reach Government hospital at Mandya. When the bus was moving on Bannur road, the driver of another bus bearing registration No. KA -1. l -A -4554, has driven the bus rashly, negligently, dashed against the back side of the bus in which the Petitioner was travelling. On account of it the Petitioner has sustained injuries. So pray for a compensation of Rs. 1,50,000/ -.

(3.) PW -1 examined is the claimant. CW -1 examined is the doctor who has given the disability certificate and spoken about the disability of PW -1. Exs.P1 to P5, Exs.C1 to C4 are marked. Learned Trial Judge disbelieved the case of the claimant in regard to permanent disability awarded a sum of Rs. 32,300/ -.