RAMESHA ALIAS RAJU Vs. MANAGER, M/S. BAJAJ ALLIANZ GENERAL INSURANCE CO. LTD. AND JAYANTHILAL SHIVAJI PATEL

JUDGEMENT

(1.) THOUGH the matter is posted for Admission, with the consent of the learned Counsel for both parties, the same is taken up for final disposal. This above appeal is directed against the judgment and award dated: 11.08.2010 passed in MVC No. 260/07 on the file of the Member, Additional MACT, Ramanagaram.

(2.) THE brief facts leading to the filing of the said case are that the claimant who was aged about 26 years, being driver was earning Rs. 6,500/ - p.m. and while he was trying to cross the road near New Sayyaji Rao Road at Mysore City, the Innova Car bearing registration No. KA -51 -TRN -9332 being driven by its driver in rash manner, came in high speed; dashed against him and caused the accident, on account of which, he sustained fracture of both bones in middle 1/3rd of the left leg and become disabled, etc., and in the circumstances, he sought compensation from the respondents.

(3.) THE claimant to prove his case got himself examined as P.W.1, besides examining two doctors as P.Ws. 2 and 3 and got marked Exs. P.1 to 12. On behalf of the respondents, one witness is got examined as R.W. 1 and Exs. R. 1 to 6 are got marked.