GENERAL MANAGER Vs. SHANKRAPPA

JUDGEMENT

(1.) Though this appeal is listed for orders today, with the consent of both the parties, it is taken up for final disposal.

(2.) Factual matrix of the case of the claimants before the Tribunal is that the claimant as passenger along with his wife were proceeding in a KSRTC bus bearing No.KA-25/F-1246 on 27/2/2015 and due to rash and negligence on the part of the driver, who drove the vehicle in a high speed and took the bus on wrong side and dashed to tipper, the claimant sustained grievous injuries and he also took treatment as inpatient in the hospital and contended that he was unable to do work during the period of treatment and also on account of injuries sustained by him he has suffered physical disability. Hence, he laid a claim petition before the Tribunal seeking compensation.

(3.) The claimant in order to substantiate his contention, examined himself as PW.1 and also examined doctor as PW.2, who deposed about disability to an extent of 15%. The claimant also got marked documents as Exs.P.1 to P.12. On the other hand, insurance company examined one witness as RW.1 and got marked one document as Ex.R.1-medical certificate.