K. V. SHIVASHANKARAIAH Vs. P. MAHADEVAPRASAD

JUDGEMENT

(1.) This appeal is filed by the claimant questioning the quantum of compensation awarded in the impugned judgment and award dated 05.01.2012 passed in MVC No.1353 of 2009 by the learned Principal Senior Civil Judge and MACT-10, Tumakuru (for short 'the Tribunal'), awarding compensation of Rs.27,029/- to the claimant.

(2.) The factual matrix of the case is that, on 09.01.2009, when the claimant along with his mother-in- law was proceeding in his TVS moped bearing registration No.KA-06-EQ-6434 and when they reached near RTO Office, Tumakuru, he met with an accident due to the rash and negligent driving of the motor bike bearing registration No.KA-06-EC 200 and he suffered fracture of femur and two other injuries. He was shifted to the General Hospital, Tumakuru and he was inpatient from 09.01.2009 to 29.06.2009. He also took treatment as an outpatient. He has spent Rs.1,50,000/- towards medical expenses.

(3.) Respondent No.2 filed its written statement denying the averments made by the claimant and prayed for of the claim petition.