SUBASHCHANDRA G. N. Vs. RAVI KIRAN K. C.

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 03.01.2019 passed by the Motor Accident Claims Tribunal (hereinafter referred to as 'the Tribunal' for short).

(2.) Facts leading to filing of this appeal briefly stated are that on 22.09.2016, the claimant - Subash Chandra GN was riding a motor cycle bearing registration No.KA-43-L- 3881. When he reached near Attibele village, another motor cycle bearing registration No.KA-53-En-4032 which was being driven by its driver in rash and negligent manner, dashed against the motor cycle which the claimant was riding. As a result of the aforesaid accident, the claimant sustained grievous injuries and was immediately shifted to Sri Sathya Sai Hospital, Bangalore for further treatment where the claimant was an inpatient for 47 days.

(3.) The claimant thereupon filed a petition under Section 166 of the Act inter alia on the ground that the claimant was admitted to Sri Sathya Sai Hospital, Bangalore where he took treatment as inpatient for a period of 47 days. It is also pleaded that the claimant has spent more than huge sums towards medical expenses. It was also claimed that the claimant was earning Rs.40,000/- from working as a employee at Tata Power SED, Bangalore 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 motor cycle. The claimant claimed compensation to the tune of Rs.1,00,00,000/- along with interest.