SUNIL KUMAR H. D. Vs. K.C.DHARMANNA

JUDGEMENT

(1.) "Whether the compensation awarded to the appellant under the impugned award is just?" is the question involved in this case.

(2.) The appellant was the claimant and the respondents were the respondent Nos.1 and 2 in MVC No.1811/2012 on the file of the Senior Civil Judge and MACT, Arakalgud. For the purpose of convenience, the parties will be referred to henceforth according to their ranks before the Tribunal.

(3.) On 25/7/2012 at 3.45 p.m. when the claimant was traveling on motorcycle bearing registration No.KA-53-S-8484 as the pillion rider near tempo stand, White field main road within the jurisdiction of White field Traffic Police Station, the lorry bearing No.TN-23-AS-8674 hit the motor cycle and caused the accident. The claimant fell on the ground and the left front wheel of the lorry ran over his right leg causing him grievous injuries. Regarding the accident on the complaint of rider of the motor cycle, White Field Traffic Police registered FIR as per Ex.P1 in Crime No.113/2012 of their Police Station against the driver of the lorry. On investigation the Police filed the charge sheet as per Ex.P5 against the driver of the lorry for the offences punishable under Sec. 279 and 338 IPC. At the relevant time respondent Nos.1 and 2 were the registered owner and Insurer of the offending lorry.