JOHN CORDERIO Vs. N.SUNIL KUMAR

JUDGEMENT

(1.) The present appeal is filed by the claimant challenging the judgment and award dtd. 21/8/2017 in MVC.No.902/2015 passed by IV Addl. District Judge & Member, MACT, Dakshina Kannada, Mangalore, for seeking enhancement of compensation.

(2.) Brief facts of the case are that, on 23/8/2014 at about 10.15 pm., the claimant along with one Manikanta was proceeding in a motor cycle belonging to one Chethan from Karkala towards Mangalore slowly and carefully on the left side of the road and when he reached near Kopul Cross, at that time, one Indica car bearing Reg.No.KA-19-AA-937 came from opposite side at high speed and in a rash and negligent manner and dashed to his motor cycle. Due to this impact, the claimant and pillion rider fell on the road. The claimant sustained grievous injuries to his right hand, right leg, head, face and all over the body.

(3.) Heard the arguments from both sides and perused the records.