DIVAKAR J. Vs. GURUPRASAD DINAKAR

JUDGEMENT

(1.) This appeal under Section 173(1) of the Motor Vehicles Act, 1988 (hereinafter referred to as 'the Act' for short) has been filed by the claimant seeking enhancement of the amount of compensation, against the judgment dated 23.08.2019 passed by the Motor Accident Claims Tribunal (hereinafter referred to as 'the Tribunal' for short) in M.V.C.No.1620/2018 .

(2.) Facts leading to filing of this appeal briefly stated are that on 28.10.2017, the claimant - Divakar J was proceeding in a car bearing Registration No. KA-05-MR-5871 (hereinafter referred to as 'the offending vehicle' for short) near Sadali Cross, Chikkaballapura. At that time, the aforesaid car which was being driven by its driver in a rash and negligent manner, dashed against another car bearing Registration No.MH-46-W-1668. As a result of the aforesaid accident, the claimant sustained grievous injuries and was immediately given first aid at Hosmat Hospital for treatment where the claimant was an inpatient from 28.10.2017 to 13.11.2017.

(3.) The claimant thereupon filed a petition under Section 166 of the Act inter alia on the ground that the claimant was admitted to Hosmat Hospital where he took treatment as inpatient for 17 days from 28.10.2017 to 13.11.2017. It is also pleaded that the claimant has spent huge sums towards medical expenses. It was also claimed that the claimant was earning Rs.44,785/- from working as a Senior Analyst at DROI Global Services Pvt Ltd. and due to the impact of the accident, the claimant is unable to carry on with the work as before. It was also pleaded that the accident took place on account of the rash and negligent driving of the driver of the offending vehicle. The claimant claimed compensation to the tune of Rs.60,00,000/- along with interest.