DEVARAJU, S/O LATE VENKATARAVANAIAH Vs. SHARAD SHARMA S/O DIWAKARA PRASAD SHARMA AND THE BRANCH MANAGER,NEW INDIA ASSURANCE CO. LTD., REP. BY ITS BRANCH MANAGER

JUDGEMENT

(1.) THE claimant, in MVC 910/2000 on the file of MACT, Tumkur is the Appellant in this appeal.

(2.) THE case of the claimant Appellant is that on 28.09.2000 at 6.45 p.m he was travelling in a lorry bearing registration No. KA04/A8088 alongwith his goods from Tumkur to Nelamangala. Then the driver of the lorry bearing registration No. MH04/P3694 has driven it rashly and negligently and dashed against the lorry in which the Petitioner was moving. It resulted in read traffic accident. On account of it he sustained injuries. For pain, suffering and agony he claims compensation of Rs. 3.00 lakhs.

(3.) AFTER framing of the issues PW1 is examined, Exs.P1 to P4 are marked. Learned member of the Tribunal found that there are fracture to the right radius and right tibia. So awarded compensation of Rs. 12,000/ -.