SHANKER AND ORS Vs. PARAMJEET SINGH AND ORS

JUDGEMENT

(1.) This appeal is directed against the judgment and award dated 23.11.2010 rendered by the Presiding Officer, FTC-I and Additional M.A.C.T, Bijapur in MVC No.10/2008 whereby, the claim petition filed by the appellant-claimant has been partly allowed. The appellant-claimant had filed petition under Sec. 166 of I.M.V. Act, 1988 claiming Rupees fifteen lakhs as compensation for the injuries/disability suffered by him in the accident on 17.12.2006.

(2.) The appellant met with an accident on 17.12.2006, when he was proceeding towards village Ladha from Bidar on a motor cycle. The motor cycle met with an accident at 11.00 a.m. when it collided with Tempo Trax coming from opposite direction in high speed. The appellant was immediately shifted to the hospital at Bidar. He took treatment in the said hospital and thereafter in hospital at Solapur. It is in this back drop, he filed claim petition seeking compensation of Rupees fifteen lakhs for the injuries/damage suffered by him in the said accident.

(3.) The appellant in order to prove his case, examined seven witnesses including two Doctors namely, PW.3 and PW.6 who treated him in their hospitals.