SANJU Vs. N.E.K.R.T.C.

JUDGEMENT

(1.) This is claimant's appeal filed under Sec. 173(1) of Motor Vehicles Act (hereinafter referred to as 'the Act' for short), seeking enhancement of compensation for the injuries sustained by him in a road traffic accident dtd. 7/1/2012.

(2.) For the sake of convenience, the parties are referred to by their rank before the Tribunal.

(3.) It is the case of the petitioner that on 7/1/2012 at 3-00 p.m. he was returning to Mudabi village on Hero Honda Motorcycle bearing registration No.KA-56/E-1935 on Mudhol-Basavakalyan road near the land of one Bhojareddy, NEKRTC Bus bearing registration No.KA-35/F-566 (hereinafter referred as "offending vehicle"), came in a high speed, in rash or negligent manner and dashed against the petitioner. He sustained multiple fractures. He took treatment at Government General Hospital, Basavakalyan and Dr.Vishvekar Accident Hospital, Omerga of Maharashtra and Vijay Clinic, Umerga. Despite, prolonged treatment, he is not completely cured. When the accident took place, he was about to go to Dubai.