CLAIM MANAGER Vs. CHETAN K.L.

JUDGEMENT

(1.) Heard the learned counsel for the appellants and learned counsel for the respondents.

(2.) The parties are referred to as per their original rankings before the Tribunal to avoid confusion and for the convenience of the Court.

(3.) The factual matrix of the case of the claimant before the Tribunal is that, on 3/3/2014 at about 9.00 a.m., when he was proceeding on his motorcycle, the offending i.e., the driver of the tipper lorry came with high speed in a rash and negligent manner and dashed against him. As a result, he fell down and sustained injuries. Immediately, he was shifted to Lakshmi Multi Speciality Hospital, wherein he took treatment as inpatient from 3/3/2014 to 6/3/2014 and thereafter, he was shifted to Victoria Hospital, wherein he took treatment as inpatient from 7/3/2014 to 17/3/2014. Later, he was shifted to plastic surgery department, Victoria Hospital, wherein he took treatment as an inpatient from 17/3/2014 to 18/6/2014. He was also admitted to Sadguna Hospital, wherein he took treatment as an inpatient from 9/8/2014 to 27/10/2014, in all for a period of 147 days.