SOMASHEKHAR SHIRSI Vs. S. NARAYANA

JUDGEMENT

(1.) This appeal arises out of the judgment and award dtd. 5/1/2017 passed in M.V.C.No.1818/2016 by the XXI Addl. Small Causes Judge and the Motor Accident Claims Tribunal, Bengaluru (hereinafter referred to as 'the Tribunal).

(2.) The appellant was the petitioner before the Tribunal and he is seeking enhancement of compensation.

(3.) The petitioner contended that on 25/10/2015 at about 7.30 p.m., while he was crossing the service road at Rudrampet, Ananthpura Town, the car owned by the respondent bearing registration No.AP-02-AC-7197 came in rash and negligent manner from his right side and dashed against him. The petitioner sustained head injury i.e., cerebral concussion and un-displaced incomplete chip fracture of right femoral medial condyle and he was inpatient for three days at Saveera Hospital, Ananthpura. While he was in the hospital, the police visited the hospital and took the statement and a case was registered, and ultimately, a charge sheet was filed against the driver of the car. The car was not covered with any insurance. The petitioner claimed adequate compensation in the matter.