VIJAYKUMAR Vs. MALLIKARJUN

JUDGEMENT

(1.) This appeal under Sec. 173(1) of the Motor Vehicles Act, 1988 (hereinafter referred to as 'the Act', for short) has been filed by the petitioner aggrieved by the judgment and award dtd. 9/3/2015 passed in MVC No.974/2009 by the Motor Accident Claims Tribunal, Kalaburagi.

(2.) For the sake of convenience, parties are referred to as per their ranking before the Claims Tribunal. Appellant is petitioner and respondents are respondents before the claims Tribunal.

(3.) Facts giving rise to the filing of the appeal briefly stated are that on 13/1/2009 at about 5.30 a.m., the petitioner was proceeding towards Aland Road and when he was near S.K.Dall Mill near Keribosga Cross, one jeep bearing registration No.KA26/3576 came from back side and the driver of the said jeep was driving the same with high speed and in a rash and negligent manner and dashed to the petitioner, due to which, the petitioner has sustained grievous injuries. The petitioner has spent huge amount for his treatment.