B. S. ASHOK KUMAR Vs. DEEPAK CHOPRA

JUDGEMENT

(1.) Heard.

(2.) Challenging the adequacy of compensation awarded to the claimant in MVC No.7430/2011, on the file of MACT, Bengaluru (SCCH.13), has preferred this appeal.

(3.) On 22/5/2010, at about 9.00 a.m., when the appellant/claimant was standing near VRL/Kataria Transport, Kanpur City, the driver of a Truck bearing No.UP 81 D 9951 hit him and caused the accident. At that time, respondent No.1 was the registered owner and respondent No.2 was the Insurer of said lorry. During the said period, claimant was working as Branch Manager in VRL Logistics. Due to the accident, he suffered grievous injuries. After taking preliminary treatment in Kanpur Hospital, he was shifted to his home town, Bengaluru. As per Discharge Summary-Ex.P.6 between 27/5/2010 and 10/6/2010, he was treated as indoor patient in Victoria Hospital, Bengaluru. Thereafter, as per Ex.P7 between 29/9/2010 and 11/10/2010, he was treated as indoor patient in KIMS Hospital & Research Centre, Bengaluru.