RANJIV SINGH Vs. SHEIK MOHAMMED OMAR

JUDGEMENT

(1.) MFA No.10275/2012 is preferred by the petitioner and MFA No.8526/2012 is preferred by the Insurance Company against the judgment and award dtd. 3/7/2012 passed in MVC No.6603/2010 by the learned III Additional Senior Civil Judge and Member, MACT, Bangalore.

(2.) By the said judgment, the Tribunal has partly allowed the claim petition and awarded a sum of Rs.9,52,036.00 as compensation together with 8% interest p.a. and directed the Insurance Company to deposit the same.

(3.) The brief facts of the case are as below: That on 3/3/2010, at about 3.00 a.m., when the petitioner was proceeding in Crane bearing registration No.MH-43-817 as a helper, the driver of the said crane drove the same in a rash and negligent manner near Mallasandra gate, on Mysore road, Bangalore and dashed against the lorry bearing registration No.KA-42-2032. Due to which, the petitioner has sustained grievous injuries and undergone amputation below knee. Consequently, the petitioner had suffered pain and agony and sustained financial loss and the respondents are liable to pay the compensation and prayed to allow the petition.