RAJKUMAR Vs. SRISHAIL

JUDGEMENT

(1.) Though this appeal is listed for admission, with the consent of both counsel, it is taken up for final disposal. This appeal is filed by the claimant seeking enhancement of compensation passed by II-Addl. Senior Civil Judge & MACT, Kalaburagi, (for short 'Tribunal') in MVC.No.229/2015 dtd. 1/8/2017.

(2.) The facts of the case are that on 25/10/2014, at about 8:30 p.m. on Kalaburagi-Humnaad road near Kurikota village, after completing his work, he was waiting on the road side. At that time, motorcycle bearing Reg.No.KA-39/E-7280 being driven by its rider in a rash and negligent manner and dashed to the petitioner. Due to the accident, petitioner sustained grievous injuries and fracture. He claimed that he was treated as inpatient and that he spent money towards his medical treatment.

(3.) The claim petition was resisted by the insurer who generally denied the accident as well as the age and income of the injured. It also denied the involvement of the offending vehicle.