VEERESH Vs. TATA AIG INSURANCE COMPANY LTD.

JUDGEMENT

(1.) These two appeals are arising out of judgment and award dtd. 9/8/2016 in MVC No.491/2014. While MFA 7589/2016 is filed by the petitioner seeking enhancement of the compensation, MFA 7277/2016 is filed by respondent No.2 Insurance company seeking dismissal of the claim petition.

(2.) Since these two appeals are arising out of the same judgment, they are clubbed together and disposed of by a common order.

(3.) Brief facts leading to the filing of the claim petition are that on 19/5/2014, petitioner was standing along with his bicycle on the left side of the road, on NH-4 near KHB Colony Opposite to BMC. At that time Honda City car bearing Registration No.KA-03-MN-0648 (hereinafter referred to the offending vehicle) came in a rash or negligent manner and dashed against the petitioner. As a result of the accident, petitioner sustained grievous injuries. He took treatment at District Hospital and from there, he was shifted to NIMHANS hospital. Thereafter he has taken treatment at Victoria Hospital, M.S.Ramaiah Hospital and ultimately he has also taken treatment ESI hospital, Rajajinagar, Bengaluru. Inspite of prolonged treatment including four operations on his legs, left shoulder and face, he is not completely cured. He has suffered permanent partial disability.