RAVI KUMAR Vs. K.S. GOPALAKRISHNAN

JUDGEMENT

(1.) This appeal is filed by the appellant challenging the quantum of compensation awarded in M.V.C.No.724/2011 dtd. 24/9/2012 on the file of the Principal District Judge and MACT-1 at Hassan.

(2.) The factual matrix of the case is that the claimant has sustained grievous injuries in the accident occurred on 9/12/2020 at 4.00 p.m. near Maarenahally Gate, Mysore Road due to the rash and negligent driving of the driver of Ashok Layland lorry bearing Registration No.TN-21-F-7374. As a result, he has sustained grievous injuries and took treatment as inpatient and is unable to do the work which he was doing earlier.

(3.) The claimant to substantiate his claim examined himself as P.W.1 and examined the Doctor as P.W.2. He also relied upon the documentary evidence at Exs.P1 to P19.