BHIMAPPA Vs. MUTTAPPA

JUDGEMENT

(1.) This appeal is filed by the claimant challenging the judgment and award dtd. 22/1/2018 passed by the MACT, Vijayapur in MVC No.860/2015 whereby the claim petition filed by the claimant has been rejected.

(2.) The case of the claimant that on 12/3/2015 at about 10.00 a.m. when he was returning to Kalagurki from Malaghan on a motorcycle bearing Reg.No.KA-28-U-5269 as a pillion rider along with his friend, who was riding the said motorcycle in a slow and caution on the extreme left side of the road nearby Kalagurki Hatti School, at that time the driver of the car bearing Reg.No.KA-28/C-0207 came from opposite direction in a rash and negligent manner and dashed to the motorcycle, due to which the claimant fell down and sustained injuries. Immediately, the petitioner was shifted to Tanga Multi Specialty and Trauma Center, Vijayapura for treatment where he took the treatment and underwent operation.

(3.) The claimant filed a petition under Sec. 166 of the Act seeking compensation of Rs.11,00,000.00 with interest.