RAMACHANDRAPPA Vs. D.RAGHAVENDRA

JUDGEMENT

(1.) This appeal is filed by the claimant being aggrieved by the judgment and award dtd. 4/9/2015 passed by the II Addl. Senior Civil Judge and MACT, Tumakuru in MVC No.91/2015.

(2.) For the sake of convenience, parties shall be referred as per their status before the Tribunal.

(3.) In the motor vehicle accident which occurred on 30/10/2014 at 8.30 am on Hosakerepalya Village, Hiriyur Taluk where the petitioner, a pedestrian was hit by a motorcycle bearing Regn. No.KA-16-EB-4473 came at high speed and rashly and negligently dashed against the petitioner and the petitioner sustained grievous injuries. It is claimed that the petitioner was aged 35 years and an agriculturist by profession who also used to vend milk. Petitioner claimed income of Rs.20,000.00 per month. The injury to the spine has rendered the petitioner to the state of a quadriplegic. The claim petition filed against the owner and insurer of the motorcycle was allowed in part, awarding compensation of Rs.17,75,000.00 along with interest @ 6% p.a. from the date of petition till the date of payment.