GIRISH N. S/O MUTTAIAH, V, KASABA HOBLI, PANDAVAPURA TALUK, BEING MINOR REPTD. BY HIS FATHER SRI. V. MUTTAIAH S/O VENKATAIAH, KENNALU VILLAGE, PANDAVAPURA TALUK, MANDYA DIST. Vs. SRI. K.B. SUNIL S/O V.N. BEERAPPA, CHAYA STORES, MAHADESHWARA LAYO

JUDGEMENT

(1.) AT the request of both counsels, the matter is taken up for final disposal, since records have also been received. Aggrieved by the judgment and award dated 18.08.2009, passed by the Member, Addl. M.A.C.T. Srirangapatna, in MVC No. 100/2004, the claimant has filed this appeal seeking enhancement.

(2.) THE case of the claimant is that he was a 8th standard student and was also working part -time in a cycle shop and was earning Rs. 500/ - per month. On 10.11.2008, at about 9.15 a.m., when the claimant was going on a cycle on the left side of the P.S.K. Pandavapura Railway Station, Kannalu Village, a Tata sumo Vehicle bearing No.KA -09 -7406 driven by its driver in a rash and negligent manner, hit the claimant from the back side and caused accident The claimant sustained injuries and was treated for the same.

(3.) HEARD the counsels and examined the records.