MANOJ Vs. JAYASHEEL KUMAR ULLATTI

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned counsel for respondents.

(2.) This appeal is filed by the claimant challenging the quantum of compensation awarded in judgement and award passed in MVC No.90/2012 dtd. 1/10/2013 on the file of Additional District and Sessions Judge at Gadag.

(3.) Factual matrix of the case of the claimant represented by guardian before the Tribunal is that when the minor victim was proceeding along with his mother on the left side of the road, at that time the offending vehicle came from backside of the claimant and dashed against him, as a result he fell down and sustained fracture of femur and also head injury. Immediately he was shifted to Government Hospital, Laxmeshwar and thereafter to KIMS Hospital for further treatment. The claimant took treatment as an inpatient and has spent Rs.1,00,000.00 and as a result of the said injuries, he has become permanently disabled and hence, claimed compensation of Rs.8,00,000.00.