VIDYADHAR GURUSHANTGOUDA BIRADAR Vs. SHARANAPPA GIRIYAPPA JALAWADI

JUDGEMENT

(1.) Being aggrieved and dissatisfied by the common judgment and award dtd.: 14/9/2021 passed by the IV Addl. Senior Civil Judge and Member, MACT-XV, Vijayapura in MVC Nos. 1036 and 1037 of 2018, the appellant has filed this appeal seeking enhancement of compensation awarded by the Tribunal.

(2.) Parties to the appeal shall be referred to as per their status before the Tribunal.

(3.) The Brief facts leading to this appeal are as under: On 25/6/2018. at about 9.30 P.M. on Solapura Ring road near Char Light, Water tank in Vijayapura City when the petitioner was proceeding on his Motor Cycle bearing No. KA 28/EE-4727, a Maruthi Swift Car No. KA 28/M- 7383 came from Solapur Ring Road side being driven by its driver in high speed and in a rash and negligent manner, lost control over the car and hit against Motorcycle of the petitioner and caused accident. As a result of accident, he sustained accidental injuries and was shifted to Dr. Rahul Tanga's Hospital at Vijayapura. He took treatment in the said Hospital as in-patient and also underwent surgeries by spending Rs.2,00,000.00, With regard to the said accident, a complaint was lodged against the driver of the said car as per Ex.P2 and crime was registered as per Ex.P1 for the offences under Sec.279, 337 of IPC .