MADHU C.S. Vs. GIRISH

JUDGEMENT

(1.) The present appeal is filed by the appellant/claimant challenging the judgment and award dtd. 18/12/2017 in MVC.No.581/2015 passed by Addl. Senior Civil Judge and Addl. MACT, Ramanagara.

(2.) Brief facts of the case are as under: On 25/9/2015 at about 10.00 p.m., when the claimant was going as a pillion rider in motor bike bearing Reg.No.KA-02-HN-2529 after discharging his duty when he reached near Jolly Bar Dhabha, Indian Petrol Bunk, Nagadevanahalli, at the same time, the driver of the Car bearing Reg.No.KA-05-AE-8163 driven by its driver drove the vehicle in a rash and negligent manner endangering to human life and dashed to the road divider and dashed to the claimant's vehicle which was going towards Shirke. As a result, the claimant fell down from the motor bike, he sustained grievous injuries all over the body. The claimant was shifted to Rajarajeshwari Hospital and then, HOSMAT Hospital, Bangalore and was admitted in the said Hospital for a period of 15 days.

(3.) The claim petition was filed under Sec. 166 of MV Act by the appellant/claimant seeking compensation. The Tribunal has partly allowed the claim petition and awarded compensation of Rs.7,12,000.00 with interest at 7% p.a., from the date of petition till the date of deposit. Being aggrieved by inadequacy of compensation, the present appeal is filed before this Court.