RAVI Vs. GOVINDAPPA

JUDGEMENT

(1.) The appellant was claimant in M.V.C. No.23/2007 on the file of M.A.C.T. at Saundatti, which was lodged by him claiming compensation on account of the injuries sustained by him in the accident said to have been occurred on 02.11.2005.

(2.) According to the claim petition on 02.11.2005 he was riding his motorcycle bearing no. KA-22/L-1700 proceeding from Saundatti towards Yellamma temple. When he was near Jogulabhavi, a Mahindra Jeep bearing no. KA-04/M- 6173 was coming from the opposite direction in a rash and negligent manner and dashed against his motorcycle as a result of which he fell down on the road. He was first shifted to the Government Hospital, Saundatti and thereafter to a private hospital at Hubli. Therefore, he filed a claim petition.

(3.) The Tribunal framed the following issues for its consideration: